Section 7 in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
7. Conditions of certificate.
- The certificate granted under regulation 6 shall, inter-alia, be subject to the following conditions, namely,-(a)the REIT shall abide by the provisions of the Act and these regulations;(b)the REIT shall forthwith inform the Board in writing, if any information or particulars previously submitted to the Board are found to be false or misleading in any material particular or if there is any material change in the information already submitted;(c)the REIT and parties to the REIT shall satisfy with the conditions specified in regulation 4 at all times;(d)the REIT and parties to the REIT shall comply, at all times, with the Code of conduct as specified in the Schedule VI, wherever applicable.
