SEBI has issued a circular 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 with a view to provide investors relevant information about the primary market issuances by REITs and InvITs. The provisions of the circular shall come into effect from January 01, 2022.
All registered Merchant Bankers have been advised to disclose on their websites, the Investor Charter for each of the following categories as provided at Annexure
a. Public offer of units by REITs
b. Public offer of units by InvITs
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, on each of the aforesaid categories separately as well as collectively, latest by 7th of succeeding month, as per the format enclosed at Annexure.
