Securities And Exchange Board Of India - Subsection
Section 10(18) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(18)The manager shall submit to the trustee,-(a)quarterly reports on the activities of the REIT including receipts for all funds received by it and for all payments made, position on compliance with these regulations, specifically including compliance with regulations 18,19 and 20, performance report, status of development of under-construction properties, within thirty days of end of such quarter;(b)valuation reports as required under these regulations within fifteen days of the receipt of the valuation report from the valuer;(c)decision to acquire or sell or develop any property or expand existing completed properties along with rationale for the same;(d)details of any action which requires approval from the unit holders as required under the regulations;(e)details of any other material fact including change of its directors, any legal proceedings that may have a significant bearing on the activity of the REIT within seven working days of such action.
