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SECURITIES AND EXCHANGE BOARD OF |
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TIME
LINE BENCHMARKS FOR ACTIVITIES INVOLVING PUBLIC INTERFACE |
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NOTE : In the timelines indicated below'days'mean
'working days' except as otherwise stated. The counting of days would start
from the day next to the day when the complete information/documents are
submitted by the entity at the appropriate office of SEBI .
Time taken by external agencies like stock exchanges depositories, RBI etc.
where reference is required to be made to them is not included in the timeline
indicated |
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Departments |
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Activities |
INVESTMENT
MANAGEMENT DEPARTMENT
Division of Foreign Institutional Investors (FIIs) and Custodians MARKET REGULATION DEPARTMENT -
Division of SRO Administration |
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Fresh
registration of depository/depository participants/custodians. |
30 days
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Renewal of registration/ cancellation thro surrender of depository/depository
participants/custodians. |
30 days
- |
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Activities |
INVESTMENT
MANAGEMENT DEPARTMENT -
Division of Foreign Institutional Investors (FIIs) and Custodians |
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Fresh
registration - FIIs |
7 days |
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Fresh
registration - Sub-Accounts |
3 days |
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Renewal
of registration - FIIs |
5 days |
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Renewal
of registration - Sub-Accounts |
3 days |
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FIPB
Proposals |
3-5
working days |
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Government
Correspondence |
4 working
days |
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Activities |
INVESTMENT
MANAGEMENT DEPARTMENT -
Division of Collective Investment Scheme |
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Fresh
registration |
21 Days. |
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Renewal
of registration/ cancellation. |
21 Days. |
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Observations
on the offer documents. |
21 days |
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Activities |
MARKET INTERMEDIARIES REGULATION AND SUPERVISION
DEPARTMENT |
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Fresh
registration - Credit Rating Agencies |
30 days |
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Renewal
of Regn of Credit Rating Agencies |
30 days |
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Fresh
registration - Approved intermediary under Stock Lending Scheme |
30 days |
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Fresh
registration - Brokers |
30 days |
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Fresh
registration - Sub- Brokers |
30 days |
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Rule 4 (
c ) approvals for brokers |
30 days |
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Cancellation/surrender
of broker /sub brokers |
30 days |
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various
fee related clearance of brokers and Derivative Brokers |
30 days |
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Refund of
excess fee paid by brokers |
30 days |
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Grant of
approval for centralised STP hubs/service providers
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30 days |
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Fresh
registration of intermediaries |
30 days |
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Renewal
of registration/ cancellation. |
30 days |
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Activities |
OFFICE
OF INVESTOR ASSISTANCE AND EDUCATION |
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Fresh
registration |
Investors
associations - 21 days |
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Renewal
of registraion/ cancellation. |
Investors
associations - 21 days |
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Processing
of applications for release of 1% deposit from stock exchanges |
15 days |
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Processing
of payments to investor associations |
21 days |
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Activities |
INVESTMENT
MANAGEMENT DEPARTMENT -
Division of Funds 2 and Division of Funds 3 |
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Approval
for Trustees of Mutual Funds |
7days |
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Applications
for foreign securities / ADRs/GDRs |
7days |
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Fresh
registration |
21 days |
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Change in
controlling interest / conversion from close ended to open ended
schemes |
21 days |
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Observations
on the offer documents. |
21 days |
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Activities |
CORPORATION
FINANCE DEPARTMENT -
Division of Issues and Listing |
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Observations
on the offer documents. |
30 days
from the date of receipt of such draft offer document or 15 days from the date
of receipt of satisfactory reply to the additional clarifications sought by
SEBI, from the merchant banker(s). |
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Listing
related issues ( Preferential offers, exemption from Rule 19(2)(b) etc) |
21 days
from the date of letter giving satisfactory replies to the clarifications
sought. |
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Activities |
CORPORATION
FINANCE DEPARTMENT -
Division of Corporate Restructuring |
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Observations
on the offer documents. |
21 days
from the date of filing with SEBI |
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Disposal
of an application made u/r 4 (2) |
60 days |
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Examination
of Complaints on alleged violations |
20 days |
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Disposal
of a report submitted u/r 3(4) |
20 days |
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Activities |
ALL DIVISIONS |
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Investor
Complaints. |
Investor
complaints which are redressable and fall within
the jurisdiction of SEBI would be taken up by SEBI within 7 days and followed
up vigorously.The complaints which relate to
matters falling within the juirisdiction of SEBI
should only be taken up with SEBI at the appropriate offices of SEBI |
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