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Continuous disclosures in compliances by InvITs-Amendments- (Securities and Exchange Board of India) (22 Jul 2021)

MANU/SIPM/0009/2021

Capital Market

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".

Tags : DISCLOSURES   COMPLIANCES   INVITS  

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