OFFER DOCUMENT

 Form NS is the Standard Offer Document for schemes launched by Mutual Funds under the Securities and Exchange Board of India (Mutual Funds) Regulations, 1996. All Mutual Funds should use Form NS for filing an offer document pursuant to sub regulation (1) of Regulation 28 of the SEBI (Mutual Funds) Regulations, 1996, (Regulations) along with filing fees as specified in the Second Schedule to these Regulations.

The purpose of a scheme offer document is to provide essential information about the scheme in a way that will assist investors in making informed decisions about whether to purchase the units being offered. Since investors who rely on the offer document may not be sophisticated in legal or financial matters, care should therefore be taken to present the information in the offer document in simple language and in a clear, concise and easily understandable manner.

The Standard Offer Document enumerates the minimum disclosure requirements to be contained in the offer document of a scheme. A Mutual Fund is free to add any other disclosure, which in the opinion of the Trustees of the Mutual Fund (Trustees) or the Asset Management Company (AMC) is material for the investor, provided that such information is not presented in an incomplete, inaccurate or misleading manner. Care should be taken to ensure that inclusion of such information does not, by virtue of its nature, or manner of presentation, obscure or impede understanding of any information that is required to be included under the Standard Offer Document.

The Standard Offer Document prescribes only the nature of the disclosures that should be contained under various heads in the offer document of a scheme, and is not intended to describe the layout or the language to be contained therein, with the exception of Items I, II and III, which must appear in the same numerical order in the offer document of a scheme. If the Mutual Fund desires, it may include Item III as a part of Item I in the offer document.

The instructions for filling up the Standard Offer Document form are given under each head.

1. THE COVER PAGE

The cover page is required to contain the following information: (a) The name of the Mutual Fund;

(b) The name of the scheme;

(c) The type of the scheme;

(d) The name of the asset management company;

(e) The classes of units offered for sale;

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   1. The price of units;
   2. The name of the guarantor in case of an assured return scheme;

(h) Opening, closing and earliest closing date (if any) for the offer; (i) A statement to the effect that (A) the offer document sets forth concisely; the information about the scheme that a prospective investor ought to know before investing; (B) the offer document should be retained for future reference;

(j) A statement to the effect that the scheme particulars have been prepared in accordance with the Securities and Exchange Board of India (Mutual Funds) Regulations, 1996, as amended till date,and filed with SEBI, and the units being offered for public subscription have not been approved or disapproved by the Securities and Exchange Board of India nor has Securities and Exchange Board of India certified the accuracy or adequacy of the offer document.

Instructions :

1. The scheme shall not have a name or title which may be deceptive or misleading. If the scheme's name suggests a certain type of investment policy, its name should be consistent with its statement of investment policy.
2. The type of the scheme would mean whether the scheme is a growth scheme, bond scheme, balanced scheme etc. and whether the scheme is open-ended, close-ended, an interval fund etc.

1. In case of an open-ended scheme or a close-ended scheme with a reissue option, the currency of the offer document shall be clearly defined; for example, it should be stated that the offer document will remain effective till a ‘material change’ (other then a change in Fundamental Attributes and within the purview of the offer document) occurs and thereafter the changes shall be filed with SEBI and circulated to the unitholders along with the quarterly/half-yearly reports.

(iv)Highlights of the scheme, irrespective of whether they appear on the Cover Page or not, shall make a specific disclosure in case of assured return schemes regarding the guarantee given either by the AMC or by the Sponsor to distribute income at the assured rate, and to redeem the capital invested, to the unitholder. This statement shall be in bold, legible fonts.

1. DEFINITIONS

 All terms used in the offer document shall be defined in this Section.  Instructions :

1. Language and terminology used in the offer document shall be as provided in the Regulations. Any new term if used shall be clearly defined.

1. All terms shall be used uniformly throughout the text of the offer document e.g. the terms ‘sale price’ and ‘repurchase price’ shall be used uniformly to indicate ‘offer price’ and ‘bid price’ of units.

1. The term ‘scheme’ shall be used uniformly to indicate the different schemes of a Mutual Fund.

 III. RISK FACTORS

This section shall describe the Risk Factors in the scheme.

1. The scheme shall disclose the following risk factors in addition to scheme specific risk factors, if any, in legible fonts. These risks factors may be peculiar to the Mutual Fund as well as those attendant with specific investment policies and objectives of the scheme.

The Standard Risk Factors :

• Mutual Funds and securities investments are subject to market risks and there is no assurance or guarantee that the objectives of the Mutual Fund will be achieved.
• As with any investment in securities, the NAV of the units issued under the scheme can go up or down depending on the factors and forces affecting the capital markets.
• Past performance of the sponsor/AMC/Mutual Fund does not indicate the future performance of the schemes of the Mutual Fund.
• 'XYZ' is the name of the scheme and does not in any manner indicate either the quality of the scheme or its future prospects and returns.

Scheme Specific Risk Factors:

1. Scheme specific risk factors arising from the investment objective, the investment strategy and the asset allocation of the scheme;
2. Risk arising from non-diversification, if any;
3. Specific risk factors associated with investing in close-ended schemes (i.e. infrequent trading, possibility of market price of units being at a discount to NAV etc).

1. In respect of assured return schemes, if assurance is till the maturity of the scheme, the risk factor must state that assurance is given on the basis of the guarantee provided by the sponsor/trustee/AMC. Further, the networth and the liquidity position of the guarantor and the source of the guarantee shall be disclosed. In case assurance is for a specific period, the risk factors shall stipulate the following: "These returns are assured only for a specific period by the guarantor. There is no guarantee that such returns may be generated for the remaining duration of the scheme, unless the Mutual Fund proposes to provide assured returns in the future."

1. If the AMC has no previous experience in managing a Mutual Fund, a disclosure to the effect that this is the first scheme being launched under its management.

IV. DUE DILIGENCE BY THE ASSET MANAGEMENT COMPANY

The Asset Management Company shall confirm that a Due Diligence Certificate duly signed by the Compliance Officer/Chief Executive Officer/Managing Director/Wholetime Director/Executive Director of the Asset Management Company has been submitted to SEBI, which reads as follows :

 It is confirmed that :

(i) the draft offer document forwarded to SEBI is in accordance with the SEBI (Mutual Funds) Regulations, 1996 and the guidelines and directives issued by SEBI from time to time.

(ii) all legal requirements connected with the launching of the scheme as also the guidelines, instructions, etc., issued by the Government and any other competent authority in this behalf, have been duly complied with.

(iii) the disclosures made in the offer document are true, fair and adequate to enable the investors to make a well informed decision regarding investment in the proposed scheme.

 (iv) the intermediaries named in the offer document are registered with SEBI and till date such registration is valid.

Instructions :

With respect to Point (ii) , while submitting the due diligence certificate, the asset management company shall clarify the legal requirements which are yet to be complied with.

V. EXPENSES

The description on expenses to be incurred under the scheme shall include a table, furnishing the following information, using the captions provided, in the format illustrated below :

  A. Unitholder Transaction Expenses or Sales Load :

Maximum Sales Load imposed on purchases ______ %

(as % of NAV)

Sales Load, if any, on issue of units in lieu ______ %

of dividends (as % of NAV)

Contingent Deferred Sales Load Year 1 ______ %

(give yearwise details as % of Year 2 ______ %

NAV) Year 3 ______ %

Year 4 ______ %

Redemption / Repurchase Load ______ %

(as % of NAV)

 Switchover/Exchange Fee ______ % (as % of NAV)

 Note : Wherever quantitative discounts are involved, this shall be disclosed. The Mutual Fund may charge the load within the stipulated limit of 7% and without any discrimination to any specific group of unitholders. However, any change at a later stage shall not affect the existing unitholders adversely.

B. Initial Issue Expenses :

(i) For the Present Scheme :

Under this head, briefly describe the nature of initial issue expenses for launching the scheme such as Advertising Expenses, Commission to Agents/Brokers, Registrar's Expenses, Printing & Marketing Expenses and Postage & Miscellaneous Expenses. Other expenses, if any, may be specified. The offer document shall disclose that initial issue expenses would be approximately _____% of the resources raised.

Estimate the amount that will be available to the scheme for every Rs.100 contributed by the investors.

A statement to the effect that total Initial Issue Expenses shall not exceed 6% of the initial resources raised under the scheme, as prescribed in the Regulations, and any excess beyond 6% shall be borne by the Asset Management Company.

 (ii) Past Schemes : The Mutual Fund shall disclose total issue expenses at actuals for the schemes launched during the last one fiscal year. Expenses borne by the asset management company, if any, shall be disclosed. If no scheme has been launched during the last one fiscal year, the particulars may be provided in respect of the latest scheme launched by the Mutual Fund. Include a brief narration for the reasons for adverse variations if any, between the 'actual expenses' and 'estimated expenses'. C. Annual Scheme Recurring Expenses : (as a % of Average weekly Net Assets) Give a break-up of the recurring expenses chargeable to the scheme in the format illustrated below; however, certain items of expenditure may be clubbed together, if felt necessary by the Mutual Fund to give meaningful information to the investors :-

Investment management & Advisory fees ________ %

Additional Fees (if any) ________ %

Trustee Fees ________ %

Custodian Fees ________ %

Registrar & Transfer Agent Fees ________ %

Marketing & Selling Expenses including

Agents Commission ________ %

Brokerage & Transaction Cost pertaining

to the distribution of units ________ %

Audit Fees ________ % Costs related to investor communications ________ %

Costs of fund transfer from location to location________ %

Cost of providing account statements and

dividend redemption cheques and warrants ________ %

Insurance premium paid by the Fund ________ %

Winding up costs for terminating the Fund/

scheme ________ %

Costs of statutory advertisements ________ %

Other expenses*

  TOTAL ANNUAL RECURRING EXPENSES ________ %
 
 

(* To be specified as permitted under the Regulations)

The regulatory limits on Annual Recurring Expenses and Investment Management & Advisory fees in terms of regulation 52 shall be disclosed.

 Instructions :

1. Immediately after the table provide a brief narrative explaining that the purpose of the table is to assist the investor in understanding the various costs and expenses that an investor in the scheme will bear directly or indirectly. Include, where appropriate, cross-references to the relevant sections of the offer document for more complete descriptions of the various costs and expenses.
2. If a particular caption is not applicable to the scheme of the Mutual Fund, the caption may be omitted from the table in the scheme offer document.

1. Round all Rs. figures to the nearest lakh and all percentages to the nearest hundredth of one percent.
2. List separately the data for schemes launched with two classes of units("load" and "no load") and also schemes launched on a "partial load" basis.
3. Under Unitholder Transaction Expenses (Section V A), "Contingent Deferred Sales Load" includes the maximum contingent deferred sales load, expressed as a percentage of NAV. A tabular presentation, within the larger table, of the range of contingent deferred sales load over time may also be included.
4. Switchover/Exchange Fee includes a maximum fee charged from any switchover of units between different schemes under the same AMC.
5. Under Annual Scheme Recurring Expenses (Section V C), additional fee shall include fee charged, in case of a scheme launched on a 'no load' basis, in accordance with the Regulations.
6. In case of a no-load scheme or where sales load is collected from investors, disclosure of marketing and selling expenses is not required.
7. In case the scheme offers additional benefits by way of insurance, the premium paid and the manner in which the expenses will be met, shall be disclosed.

 VI. CONDENSED FINANCIAL INFORMATION

(a)

1. The information shall be presented schemewise for all the schemes launched by the Mutual Fund during the last three fiscal years (excluding redeemed schemes) in the above comparative columnar form for each of the last three fiscal years. In addition, upto date information for the current fiscal year such as half yearly unaudited results of the schemes shall also be furnished. The latest NAV and annualised return figures updated as of 30 days prior to the launch of the scheme shall be furnished.

 Instructions :

1. In case a Mutual Fund has launched a scheme which has not completed a full year of operation nor has it been audited, the information shall be furnished upto a latest date and the offer document shall also include a statement to that effect.
2. Per unit amounts shall be rounded off to two decimal places.
3. Appropriate adjustments shall be made and indicated in a footnote to reflect rights/bonus issue, if any, during the period.
4. Annualised returns in terms of rise/fall in NAV and dividends etc. paid to the unitholders of each scheme of the Mutual Fund from the date of allotment till the end of each financial year shall be disclosed. These returns shall be annualised and compounded. (For example, while giving figures for the thirdfiscal year, the comparison should be with the NAV prevailing at the time of allotment and not with that prevailing at the end of the second fiscal year.

The NAV at the time of allotment should be taken at Rs.10 or face value i.e. the money that is given by the investor).

 (c) Furnish the following information as of the end of the last fiscal year for the Mutual Fund, schemewise.:

Year Amount of Amt. as % of NAV Purpose of Time Period borrowing at the of borrowing

(Rs. crs.) time of borrowing

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 VII. CONSTITUTION OF THE MUTUAL FUND

  Under this head, the following shall be discussed:

(i) A brief description of the objectives of the Mutual Fund;

(ii) Functions and responsibilities of the constituents of the Mutual Fund, viz. Sponsor, Asset Management Company, Trustees and Custodian;

 (iii) Note on the activities of the Sponsor and its financial performance for the last three fiscal years which shall include figures for turnover/total income, profit after tax, equity capital, free reserves, net worth, earnings per share, book value per share and percentage of dividend paid;

 (iv) Names and addresses of the Board of Trustees/Board of Directors of the Trustee Company and details of their principal occupations and current directorships. In case they are associates of the Sponsor or the Asset Management Company during the last three fiscal years, this shall be disclosed separately;

 (v) Summary of substantial provisions of the Trust Deed which may be of material interest to the unitholders;

  (vi) Trusteeship fees, if any.
 

VIII. INVESTMENT OBJECTIVES AND POLICIES

1. The scheme's investment objective and policies (including the types of securities in which it will invest) shall be clearly and concisely stated in the offer document so that they may be readily understood by the unitholder. Because the circumstances of each scheme will vary, it may not be possible to define precisely the asset allocation pattern. But as a general rule, the level of disclosure regarding the asset allocation pattern shall be consistent with the objective of the scheme. The offer document shall emphasise the main types of investments the Mutual Fund proposes to make and the basic risks inherent in such investments. Accordingly, discussions of types of investments that will not constitute the scheme's principal portfolio shall be as brief as possible and may be limited to identifying the particular type of investments. Similar treatment shall be accorded to other types of practices such as borrowing money. In order to achieve the objective of clear and concise disclosure, the Mutual Fund shall avoid use of extensive legal and technical detail and need not discuss every possible contingency, such as remote risks;

1. The disclosures under this head shall include the following:

1.  
   1. A short description of the types of securities in which the scheme will invest "principally" and if applicable, any special investment practice or technique that will be employed in connection with investing in such securities;
   2. Asset allocation pattern (as % of the assets) in tabular form in which indicative range of investments or the maximum investment in a certain class of instruments;
   3. The policy of diversification to be pursued by the scheme. If however, the scheme proposes to concentrate in a particular industry or a group of industries, the names of such industry or industries shall be disclosed. The policy on concentration should not be inconsistent with the scheme's name and objective.;
   4. If the scheme's name implies that it will invest primarily in a particular type of security, or in a certain industry or industries, the scheme shall have an investment policy that requires that, under normal circumstances, at least 65 percent of the value of its total assets be invested in the indicated type of security or industry. Further, the scheme's name may not be so similar to the name of an existing scheme of another Mutual Fund as to cause confusion in identifying the new scheme;
   5. Disclosure of the policy with respect to investment in non publicly offered debt securities (including convertible securities) as well as in unrated instruments ( of listed/unlisted companies) of any issuer;
   6. For open ended schemes, if the proposed aggregate holdings of assets considered "illiquid," including debt securities (for which there is no established market), is expected to be more than 10% of the value of net assets, then the offer document shall disclose the policy to be followed by the Mutual Fund with respect to illiquid investments, indicate such percentage and disclose the possible effect on the ability of the scheme to make payment within 10 days of the date its units are tendered for repurchase/redemption;
   7. If the scheme chooses to invest in another scheme managed by the same AMC or by the AMC of any other Mutual Fund, disclosure of the type of schemes with prudential limit as provided in the Seventh Schedule to the Regulations, as also the percentage of its assets which may be invested, and disclosure as to how such investment would enable the scheme to achieve its investment objective shall be made in the offer document. The offer document shall also disclose that no investment management fee shall be charged by the AMC on such investments;
   8. If the AMC chooses to invest in any of its schemes, full disclosure of its intention to invest, maximum extent of its investment, either in the initial issue or on an ongoing basis shall be disclosed. A statement that the AMC shall not charge any fees on its investment in that scheme, in accordance with sub clause (3) of regulation 24 of the Regulations shall also be included;
   9. In case of assured return schemes, the offer document shall disclose:

1.  
   1.  
      1. how many schemes have assured returns, their number and corpus size;
      2. a justification as to how the networth and liquidity position of the guarantor would be adequate to meet the shortfall in these schemes;
      3. details of the schemes which did not pay assured returns in the past and how the shortfall was met.

1.  
   1.  
      1. A concise description of those significant investment policies or techniques that are not described above but which the AMC of the Mutual Fund has the intention of employing in the foreseeable future;
      2. Discussion of types of investments that will not constitute the scheme’s principal portfolio emphasis, and of related policies or practices, shall generally receive less emphasis in the offer document and may be limited to the information necessary to identifying the type of investment policy or practice;

1. In case a Mutual Fund is investing in debt securities, disclose briefly relevant regulations governing investments in debt securities and specific risks involved in such investments and the conditions under which such investments could be made. When the scheme chooses to use certain rating criteria in its offer document disclosure, the scheme shall also disclose what would be the minimal rating which that fund would find acceptable according to the rating criteria it has chosen.

1. In case a Mutual Fund is investing in government securities issued by Central or State Government, the offer document shall disclose the extent to which the scheme intends to invest its assets in GOI/State Government securities. In addition, the following information should also be included whether such securities are:

è supported by the ability to borrow from the Treasury.

•  
  • supported only by sovereign guarantee or of the State Government.
  • supported by GOI/State Government in some other way.

1. In case the scheme proposes to underwrite securities of other issuers, the policy, any special consideration involved and the relevant regulations in this regard shall be disclosed.

1. Portfolio Turnover

The Portfolio Turnover policy, particularly for equity-oriented schemes shall be disclosed separately under the head "Portfolio Turnover" under the section Investment Objectives". In discussing investment techniques, the scheme shall briefly discuss in the offer document the probable effect of such techniques on the rate of total portfolio turnover of the scheme, if such effects are significant and also other consequences which will result from the higher portfolio turnover rate e.g. higher brokerage and transaction costs. (vii) Fundamental Attributes

The following Fundamental Attributes of the scheme, in terms of sub-regulation (15) of regulation 18 of the Regulations, shall be disclosed in the offer document under the head "Investment Objectives" with a statement to the effect that the ‘Fundamental Attributes’ cannot be changed without the consent of less than 75% of the unitholders.:

 (a) Type of scheme.

(b) Investment Objective (objective, investment strategy, investment pattern including the tentative Equity/Debt/Money Market portfolio break-up with minimum and maximum asset allocation, while retaining the option to alter the asset allocation for a short term period on defensive considerations).

(c) Terms of the issue (provisions such as listing, repurchase/redemption, fees, expenses, guarantee/safety net).

IX. MANAGEMENT OF THE FUND

This section shall describe the manner in which the Mutual Fund is managed. The disclosure shall include -

(i) Identification of Asset Management Company and the name of the Fund Manager(s) who would be responsible for managing the scheme along with his qualifications, experience and background; (ii) Name and address of the Investor Relations Officer;.

  (iii) Briefly state for the Asset Management Company of the Mutual Fund:

 (a) The name and the address of the Asset Management Company and the names and addresses of the Directors on the Board of the AMC with a brief description of the experience of the AMC; (b) Disclosure of the date of entering the Investment Management Agreement.  (c) A brief description of the Asset Management Company's compensation. If the fee is paid in some manner other than on the basis of average weekly net assets, briefly describe the basis of payment.  (iv) Name and business experience/exposure of the key personnel of the AMC;

(v) The identity of any other person who provides significant administrative or business management services and a brief description of the services provided and the compensation to be paid therefore;.

 (vi) The identity of the Custodian and a brief description of the services provided and the compensation to be paid therefore;

(vii) The name and principal business address of the Registrars, Transfer Agents and the dividend paying agent. A statement to the effect that the Board of the Trustees and the AMC have ensured that the Registrar has adequate capacity to discharge responsibilities with regard to processing of applications and despatching unit certificates to unitholders within the time limit prescribed in the Regulations and also has sufficient capacity to handle investor complaints;

(viii) Identification and name and address of the statutory auditor for the scheme;
 
 

(ix) State the Securities and Exchange Board of India's Registration Numbers of the Custodian, Registrar and Transfer Agents and Collecting Bankers for the Mutual Fund. It should be ensured that none of the intermediaries are prohibited by SEBI from carrying on their activities.

 X. UNITS AND OFFER. a) Describe concisely the nature and the most significant attributes of the units being offered, including : (i) The minimum amount to be raised as per sub regulation (1) of regulation 35 of the Regulations. In case of assured return schemes, the maximum target amount to be raised by the Mutual Fund and refund beyond this amount shall also be disclosed.

(ii) The circumstances under which refund may take place and the period within which refunds must be carried out (in accordance with sub clause (2) and (3) of regulation 35).

 (iii)A calendar indicating opening, closing, earliest closing, allotment and despatch of certificates.

(iv) The period within which allotment and despatch of certificates will be completed and relevant Regulations in this regard alongwith a statement to the effect that an advertisement will be published in a newspaper soon after completion of allotment procedure; provided that if allotment is assured to all applicants, such disclosure may not be required.

 (v) If listing of units is envisaged, the names of specific stock exchanges where the application for listing of the units of the scheme has been made/proposed to be made.

 (vi) The policy regarding reissue of repurchased units, including the maximum extent, the manner of reissue, the entity (the scheme or the AMC) involved in the same are to be disclosed. Where box trading is permitted and resorted to, the policy of the AMC on such trading including the policy on the cancellation of units in the box and reissue of such units including pricing of such units shall be disclosed.

 (vii) In case there is likely to be an option to convert the close ended scheme into open ended, this option, along with the option to unitholders to redeem their units in full, shall be disclosed in the offer document.

1.  
   1. The sale/redemption at fixed pre-determined intervals including the maximum/minimum amount of sale/ redemption of units and the periodicity, amount, restrictions, days etc.
   2. Restrictions, if any, on the right to freely retain or dispose of such units.

(x) Maturity period of the scheme and the circumstances under which the duration of the scheme may be extended alongwith a statement that the extension shall be in accordance with the Regulations.

 (xi) The circumstances under which the scheme shall be wound up (in accordance with Regulations).

 (xii) Procedures to be followed for transfer and transmission of units.

 XI. SALE OF UNITS

 Describe briefly the manner in which the units of the scheme being offered under the scheme offer document may be purchased by the prospective investor. The descriptions should emphasise the procedures to be followed. Include :

1. The names and principal business addresses of collection banks and Investor Service Centres for the Mutual Fund.

(b) List any special purchase plans or methods such as letters of intent, accumulation plans, dividend reinvestment plans, withdrawal plans, exchange privileges, redemption reinvestment plans etc; and identify each class of individuals or transactions to which such plans apply.

(c) Any minimum initial or subsequent investment.

(d) If the scheme offers any additional facility to the investor such as insurance premium etc. pursuant to a plan adopted under a scheme:
 
 

(i) a brief description of the plan(s);

(ii) a listing of the principal types of activities for which payments will be made;

(iii) a statement of claims pending i.e. claims filed by the Mutual Fund with the insurance company - the number of cases and the aggregate amounts involved shall be disclosed.

(e) Details of who can invest, sales price fixation and nomination facilities may also be included here.

 XII. DIVIDENDS AND DISTRIBUTIONS.

 Describe briefly the scheme’s policy with respect to dividends and distributions, including any option that unitholders may have as to the receipt of such dividends and distributions.

XIII. INTER-SCHEME TRANSFERS

This section shall disclose the policy that the Mutual Fund has been following or proposes to follow with respect to inter-scheme transfers.

XIV. ASSOCIATE TRANSACTIONS

 The following disclosures summarising historical information for the last three fiscal years of the schemes of the Mutual Fund under the management of the Asset Management Company reflecting associate transactions and the manner in which such transactions affected the performance of schemes of the Mutual Fund should be made. The disclosures shall include any underwriting obligations undertaken by the schemes of the Mutual Fund with respect to issues of associate companies, devolvement if any, of such commitments, subscription by the schemes in issues lead managed by associate companies, total business given to associate brokers and the percentage of brokerage commission paid to them and any distribution of units performed by associate companies.

This section shall also disclose :

(a) the policy for investing in group companies of the sponsor of a Mutual Fund that is followed/to be followed by the Mutual Fund, including

(i) the aggregate market value of investments in group companies of the Sponsor and asset Management Company by all the schemes of the Mutual Fund and its percentage of the aggregate net asset value of the Mutual Fund,

(ii) the maximum investments in those companies proposed by the scheme to be launched.

 (b) in case any scheme of the Mutual Fund has invested more than 25% of its net assets in group companies, this shall be disclosed.

(c) names of associates of the Sponsor or the Asset Management Company with which the Mutual Fund proposes to have dealings, transactions and those whose services may be used for marketing and distributing the scheme and the commissions that may be paid to them.

XV. BORROWING BY THE MUTUAL FUND

This section shall disclose the borrowing policy of the Mutual Fund under the scheme including the intent and purpose of borrowing. Such disclosure will also include the circumstances under which borrowing will be resorted to, regulatory limits on borrowing, expected sources of borrowing, and possible collateral used if any. The potential risk of loss presented to the AMC and its unitholders by these transactions shall also be addressed.

 XVI. STOCK LENDING BY THE MUTUAL FUND

This section shall disclose the policy that the Mutual Fund shall follow for stock lending.

XVII. NAV AND VALUATION OF ASSETS OF THE SCHEME

Describe briefly the policies of the Mutual Fund with regard to frequency of disclosure of NAV and Valuation of Assets and properties of the scheme in accordance with SEBI (Mutual Funds) Regulations, 1996. Briefly describe the evaluation norms with regard to non traded securities in accordance with clause 2 of Eighth Schedule of regulation 47.

XVIII. REDEMPTION OR REPURCHASE

(a) Describe briefly the basis and the manner of determination of redemption and repurchase price of the units in terms of the Regulations.

(b) Describe briefly all procedures for determining the redeeming and/or repurchase price of the units, any restrictions thereon, and any charges that may be attendant upon redemption and for terminal redemptions.

 (c) Describe briefly the statutory restrictions governing the redemption and repurchase prices of units.

  (d) Disclose the names of the centres where redemption can be effected.

 XIX. ACCOUNTING POLICIES

This section shall briefly disclose the accounting policies to be followed by the Mutual Fund for the scheme.

XX. TAX TREATMENT OF INVESTMENTS IN MUTUAL FUNDS

This section shall disclose the various tax benefits that are available and the taxes that are charged to the investors in the schemes of Mutual Funds.

XXI. INVESTORS' RIGHTS AND SERVICES.

  This section shall include the following:

  - The rights of the investors under the scheme.

 - Documents available for Inspection. These documents include Trust Deed, Investment Management Agreement, Custodian Agreement, Agreement with Registrars & Share Transfer Agents, MOA and AOA of the Trustee Company and Asset Management Company, SEBI (Mutual Funds) Regulations, 1996, Indian Trusts Act, 1882 and Consent of the Auditors, Legal Advisors.

 - Access to information : Publication of NAV, its computation and unit price.

 - Investor friendly services including names, addresses and telephone number of the contact person/grievances officer who would take care of investor queries and complaints.

XXII. INVESTOR GRIEVANCES REDRESSAL MECHANISM Describe briefly the investors' complaints history for the last three fiscal years of existing schemes and the redressal mechanism thereof. The offer document should include data updated as of 30 days prior to the launch of the scheme on the number of complaints received, redressed and pending with the Mutual Fund. XXIII. PENALTIES, PENDING LITIGATION OR PROCEEDINGS, FINDINGS OF INSPECTIONS OR INVESTIGATIONS FOR WHICH ACTION MAY HAVE BEEN TAKEN OR IS IN THE PROCESS OF BEING TAKEN BY ANY REGULATORY AUTHORITY
 
 

1. All cases of penalties awarded by SEBI under the SEBI Act or any of its regulations against the Sponsor of the Mutual Fund or any company associated with the Sponsor in any capacity including the Asset Management Company, Trustee Company/Board of Trustees, or any of the directors or key personnel (specifically the fund managers) of the Asset Management Company and Trustee Company. The nature of the penalty must be disclosed. For Sponsor and its associates, other  than the penalties as mentioned above, the penalties awarded by any financial regulatory body, including stock exchanges, for defaults in respect of shareholders, debentureholders and depositors shall also be disclosed. Additionally, penalties awarded for any economic offence and violation of any securities laws shall be disclosed.

 2. Any pending material litigation proceedings incidental to the business of the Mutual Fund to which the Sponsor of the Mutual Fund or any company associated with the Sponsor in any capacity including the AMC, Board of Trustees /Trustee Company or any of the directors or key personnel is a party. Any pending criminal cases against the Sponsor or any company associated with the Sponsor in any capacity including the AMC, Board of Trustees/Trustee Company or any of the directors or key personnel should also be disclosed separately.

3. Any deficiency in the systems and operations of the Sponsor of the Mutual Fund or any company associated with the sponsor in any capacity including the AMC or the Trustee Company which SEBI has specifically advised to be disclosed in the offer document, or which has been notified by any other regulatory agency, shall be disclosed.

 4. Any enquiry/adjudication proceedings under the SEBI Act and the Regulations made thereunder, that are in progress against the Sponsor of the Mutual Fund or any company associated with the Sponsor in any capacity including the AMC, Board of Trustees/Trustee Company or any of the Directors or key personnel of the Asset Management Company shall be disclosed.
 
 

For and on behalf of the Board of the Directors of the Asset Management Company of the Mutual Fund

  Place :
Name :
Date :
Designation :