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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(3)(b) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(b)[ the manager, in consultation with the trustee, shall appoint atleast such number of nominees on the board of directors or the governing board of such SPVs, as applicable, which are in proportion to the shareholding or holding interest of the REIT in the SPV;] [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/06, dated 10.4.2018 (w.e.f. 29.9.2014).]