Section 25 in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
25. Power to call for information.
(1)The Board may at any time call for any information from the InvIT or [holdco or SPV(s)] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] parties to the InvIT or any unit holder or any other person with respect to any matter relating to activity of the InvIT.(2)Where any information is called for under sub-regulation (1), it shall be furnished within the time specified by the Board.
