MANU/SIPM/0011/2021
Ministry : Securities and Exchange Board of India
Department/Board : Department of Debt and Hybrid Securities
Circular No. : SEBI/HO/DDHS/DDHS_Div3/P/CIR/2021/611
Date : 04.08.2021
Notification/ Circulars Referred : Notification No. SEBI/LAD-NRO/GN/2021/27 dated July 30, 2021 MANU/SREG/0036/2021
Citing Reference:
Notification No. SEBI/LAD-NRO/GN/2021/27 dated July 30, 2021 MANU/SREG/0036/2021 Referred
To,
All Infrastructure Investment Trusts (InvITs)
All Parties to InvITs
Madam/Sir,
Requirement of minimum number and holding of unit holders for unlisted Infrastructure Investment Trusts
1. Vide notification No. SEBI/LAD-NRO/GN/2021/27 dated July 30, 2021, SEBI (Infrastructure Investment Trusts) Regulations, 2014 ("InvIT Regulations") were amended to provide for the requirement of minimum number and holding of unit holders for unlisted InvITs.
2. Registered unlisted InvITs which have already issued units as on the date of this circular, shall comply with the provisions of sub-regulation (3) of Regulation 26B of the InvIT Regulations within a period of six months from the date of this circular.
3. 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 InvIT Regulations.
4. This Circular is available on SEBI website. under the category "Legal" and under the drop down "Circulars".
Yours faithfully,
Deena Venu Sarangadharan
Deputy General Manager
Department of Debt and Hybrid Securities