Securities And Exchange Board Of India - Subsection
Section 12(e) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(e)The valuer(s) and any of its employees involved in valuing of the assets of the REIT, shall not,-(i)invest in units of the REIT or in the assets being valued; and(ii)sell the assets or units of REITs held prior to being appointed as the valuer, till the time such person is designated as valuer of such REIT and not less than six months after ceasing to be valuer of the REIT;
