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

Securities And Exchange Board Of India - Subsection

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

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