MANU/SIPM/0009/2021
Ministry : Securities and Exchange Board of India
Department/Board : Department of Debt and Hybrid Securities
Circular No. : SEBI/HO/DDHS/DDHS/Div3/P/CIR/2021/600
Date : 22.07.2021
Notification/ Circulars Referred : Circular No. CIR/IMD/DF/127/2016 dated November 29, 2016 MANU/SIPM/0010/2016
Citing Reference:
Circular No. CIR/IMD/DF/127/2016 dated November 29, 2016 MANU/SIPM/0010/2016 Referred
To,
All Infrastructure Investment Trusts ("InvITs")
All Parties to InvITs
All Stock Exchanges
Madam/Sir,
Continuous disclosures in compliances by InvITs-Amendments
1. SEBI issued Circular No. CIR/IMD/DF/127/2016 dated November 29, 2016 has inter alia prescribed guidelines for Grievance Redressal Mechanism for InvITs.
2. In order to further enhance investor protection and to increase transparency in grievance redressal, Para 5.3 of Annexure B of SEBI Circular No. CIR/IMD/DF/127/2016 dated November 29, 2016 stands modified as under:
"5.3 All complaints including SCORES complaints received by
the InvIT shall be disclosed in the format mentioned in Annexure-A on the
website of the InvIT and also filed with the recognized stock exchange(s), where
its units are listed within 21 days from the end of financial year or end of
quarter, as the case may be."
3. All other conditions specified in SEBI circular dated November 29, 2016 shall remain unchanged.
4. This circular is being issued in exercise of powers conferred under Section 11(1) of the Securities and Exchange Board of India Act, 1992 and Regulation 33 of the REIT Regulations.
5. This Circular is available on the website of the Securities and Exchange Board of India. under the category "Legal" and under the drop down "Circulars".
Yours faithfully,
Deena Venu Sarangadharan
Deputy General Manager
Department of Debt and Hybrid Securities
Annexure-A
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For Financial Year (FY) __________ |
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All complaints including SCORES complaints | SCORES complaints |
| Number of investor complaints pending at the beginning of the year. |
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Number of investor complaints received during the year. |
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Number of investor complaints disposed of during the year. |
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Number of investor complaints pending at the end of the year. |
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Average time taken for redressal of complaints |
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For Quarter Ending (QE) __________ |
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All complaints including SCORES complaints | SCORES complaints |
| Number of investor complaints pending at the beginning of the Quarter. |
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Number of investor complaints received during the Quarter. |
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Number of investor complaints disposed of during the Quarter. |
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Number of investor complaints pending at the end of the Quarter. |
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Average time taken for redressal of complaints for the Quarter |
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Complaints pending during FY FY/QE ___________ |
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Less than 1 month | 1-3 months | 3-6 months | 6-9 months | 9-12 months | Greater than 12 months | Total |
| All complaints |
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SCORES complaints |
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Complaints resolved during FY/QE ___________ |
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Less than 1 month | 1-3 months | 3-6 months | 6-9 months | 9-12 months | Greater than 12 months | Total |
| All complaints |
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SCORES complaints |
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