Securities And Exchange Board Of India - Subsection
Section 10(5) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(5)The manager, in consultation with trustee, shall appoint the valuer(s), auditor, registrar and transfer agent, merchant banker, custodian and any other intermediary or service provider or agent for managing the assets of the REIT or for offer and listing of its units or any other activity pertaining to the REIT in a timely manner and in accordance with these regulations.
