Securities And Exchange Board Of India - Subsection
Section 4(e) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(e)with regard to the investment manager,-(i)the investment manager has a net worth of not less than rupees ten crore if the investment manager is a body corporate or a company or net tangible assets of value not less than ten crore rupees in case the investment manager is a limited liability partnership;(ii)[ the investment manager has not less than five years of experience in fund management or advisory services or development in the infrastructure sector or the combined experience of the directors/partners/employees of the investment manager in fund management or advisory services or development in the infrastructure sector is not less than 30 years: [Substituted by Notification No. SEBI/LAD-NRO/GN/2020/05, dated 2.3.2020 (w.e.f. 26.9.2014).]
