On November 09, 2021, SEBI issues SEBI (Alternative Investment Funds) (Fifth Amendment) Regulations, 2021 to amend the Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012. They shall come into force on the thirtieth day from the date of their publication in the Official Gazette. However, the amendments to clause (ii) of subregulation II of regulation 3 of these Regulations shall come into force on the date of their publication in the Official Gazette.

Key amendments:

I. the following clause shall be inserted in Regulation 2 dealing with Definitions :


“(fa)“Coinvestment” means investment made by a Manager or Sponsor or investor of Category I and II Alternative Investment Fund(s) in investee companies where such Category I or Category II Alternative Investment Fund(s) make investment:

Provided that Coinvestment by investors of Alternative Investment Fund shall be through a Co investment Portfolio Manager as specified under the Securities and Exchange Board of India (Portfolio Managers) Regulations, 2020;”

II. in subregulation (1) of regulation 15 dealing with General Investment Conditions, clause (b) and (d) shall be substituted with the following,

“(b) The terms of Coinvestment in an investee company by a Manager or Sponsor or coinvestor, shall not be more favourable than the terms of investment of the Alternative Investment Fund:

Provided that the terms of exit from the Coinvestment in an investee company including the timing of exit shall be identical to the terms applicable to that of exit of the Alternative Investment Fund:
Provided further that the above proviso shall be applicable only for coinvestment made from the date of coming into force of this regulation;


“(d) Category III Alternative Investment Funds shall invest not more than ten per cent of the net asset value in listed equity of an Investee Company and shall invest not more than ten per cent of the investable funds in securities other than listed equity of an Investee Company, directly or through investment in units of other Alternative Investment Funds:

Provided that large value funds for accredited investors of Category III Alternative Investment Funds may invest up to twenty per cent of the net asset value in listed equity of an Investee Company and may invest up to twenty per cent of the investable funds in securities other than listed equity of an Investee Company, directly or through investment in units of other Alternative Investment Funds;”

III. the following shall be inserted in Regulation 20 dealing with general obligations, responsibilities and transparency:


“(15) The manager shall not provide advisory services to any investor other than the clients of Co investment Portfolio Manager as specified in the Securities and Exchange Board of India (Portfolio Managers) Regulations, 2020, for investment in securities of investee companies where the Alternative Investment Fund managed by it makes investment.

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