Publishing investor charter and disclosure of investor complaints by Merchant Bankers on their websites for private placement of units by InvITs proposed to be listed- (Securities and Exchange Board of India) (16 Dec 2021)

MANU/SDEP/0011/2021

Capital Market

1. With a view to provide investors relevant information about the primary market issuances by InvITs, an Investor Charter has been prepared by SEBI in consultation with Merchant Bankers for private placement of units by InvITs propose to be listed.

2. This charter is a brief document containing different services to investors at a single place for ease of reference.

3. All registered Merchant Bankers are hereby advised to disclose on their websites, the Investor Charter for private placement of units by InvITs proposed to be listed, as provided at Annexure - A to this circular.

4. Additionally, in order to bring about transparency in the Investor Grievance Redressal Mechanism, it has also been decided that all the registered Merchant Bankers shall disclose on their respective websites, the data on complaints received against them or against issues dealt by them and redressal thereof, latest by 7th of succeeding month, as per the format enclosed at Annexure - B to this circular.

5. The provisions of this circular shall come into effect from January 01, 2022.

6. This circular is being issued in exercise of powers conferred under Section 11(1) of the Securities and Exchange Board of India Act, 1992, Regulation 33 of the REIT Regulations and Regulation 33 of the InvIT Regulations.

Tags : INVESTOR CHARTER DISCLOSURE INVESTOR COMPLAINTS