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[Cites 0, Cited by 0] [Section 22(6)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(6)(g) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(g)any issue taken up on request of the unit holders including:
(i)removal of the manager and appointment of another manager to the REIT;
(ii)removal of the auditor and appointment of another auditor to the REIT;
(iii)removal of the valuer and appointment of another valuer to the REIT;
(iv)delisting of the REIT if the unit holders have sufficient reason to believe that such delisting would act in the interest of the unit holders;
(v)any issue which the unit holders have sufficient reason to believe that acts detrimental to the interest of the unit holders;
(vi)change in the trustee if the unit holders have sufficient reason to believe that acts of such trustee is detrimental to the interest of the unit holders,