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SECURITIES AND EXCHANGE BOARD OF INDIA

INFORMATION TECHNOLOGY DEPARTMENT

MUMBAI

 

INVITATION FOR EXPRESSION OF INTEREST FROM LEADING VENDORS FOR A TOTAL SOLUTION ON A TURNKEY BASIS FOR SUPPLY AND INSTALLATION OF SOFTWARE TOOL AND THE RELATED HARDWARE AND SOFTWARE PROPOSED TO BE USED FOR DATA ANALYSIS

 

1.1   SEBI intends to enhance its investigative capabilities using commercially available software. The data for these investigations is received from stock exchanges, depositories, banks etc. In this regard SEBI invites “Expression of Interest” from leading vendors of international class and standing to provide an end-to-end solution with sophisticated capabilities for carrying out complex tasks in market investigations. Vendors, desirous of being included in the SEBI’s panel of vendors, may apply in the prescribed Application form as given in Annexure I.

 

1.2   SEBI desires to purchase a software tool and the necessary computer hardware including high capacity servers and standalone machines that will provide the ability to:

 

1.      Perform an array of sophisticated analysis for trading data, telephone records, financial records, social network analysis etc.

2.      Analyze large data sets quickly with multiple analytical views including association, temporal and spreadsheet views

3.      Communicate complex cases with intuitive briefing charts and reports that capture and organize supporting data

4.      Drill down from the charts to the underlying data

5.      Provide features to normalize the structured/ unstructured data by providing options to merge columns, add and/or remove prefix, replace data from selected files, replace values etc.

6.      Do visual queries and searches 

7.      Acquire, search, match and analyze data from disparate data sources using powerful intelligent semantic searching and matching

8.      Need based import/ export of data into any RDBMS

9.      Provide features such as cluster analysis, linked analysis, find path etc.

10. Ensure data security and prevent un-authorized usage

11. Allow sharing analytical outputs electronically using freely available Chart Reader software

12. Use advanced filtering capabilities including filtering on individual attribute of the data as well as on a combination of attributes

13. Detect reversal and circular transactions from the data relating to securities market trading with ability to expand chart items

14. Integrate with the SEBI DWBIS system.

15. Since time is the essence of the project, it is expected that the solution should be able to go live within two months of the date of issuance of the contract.

1.3   Pre-qualification criteria for Empanelment:

·        The vendor must have a consulting practice in the financial sector preferably in the Securities Market in India or internationally. "Vendor" is either an entity or the lead bidder of a consortium (where more than one entity have partnered), which exhibits its interest in response to this EOI. In case a consortium wishes to apply, the lead bidder should be a reputed systems integrator and must have a consulting practice in the financial sector specifically in the securities market. Lead bidder must provide a list of partners indicating their individual roles (e.g. hardware, database, application software, etc.). Partners with expertise and experience in financial / securities sector should be clearly identified. In case the lead bidder is different from the software solution provider (Consortium partner implementing the main application software} then the lead bidder should provide the legal agreement between the lead bidder and such solution provider.

 

·        The vendor should have successfully implemented three large projects of similar kind preferably with the proposed solution in the financial sector or in a Stock Exchange/Regulatory Authority either in India or internationally. International Exposure will be given due consideration.

 

·        The vendor and/or partners of the consortium should have valid authorization from and active relationship with Software licenser of off-the Shelf Software (computer software product, that are ready-made and available for sale, lease, or license), preferably for a minimum period of one year prior to the awarding of this project.

 

·        The vendor should be Original Equipment Manufacturer (OEM) or its channel partners or system integrators or Authorized Distributor/ Authorized Service Provider (ASP) of Premium brands

·        Vendor should have quality/ capability certification from any one of competent authorities like ISO, CEI-CMMI, BS7799, etc.

 

General Terms and Conditions:

  1. Intending applicants are required to submit their full bio-data giving details about their organisation, experience, technical personnel in their organisation, competence and adequate evidence of their financial standing etc. in the enclosed form which shall be kept confidential.
  2. An application fee of Rs.1000/- (Rupees one thousand only) (non refundable) in the form of crossed demand draft in favour of ‘Securities and Exchange Board of India’ payable at Mumbai shall be submitted along with application document. Application without prescribed application fee shall be rejected.
  3. SEBI reserves the right to accept or reject any/or all applications and annul the process and reject any or all applications at any time without assigning any reason and without thereby incurring any liability to the affected applicants.
  4. The decision of SEBI in selection of vendors for empanelment will be final.  SEBI is not bound to assign any reason thereof.
  5. Each page of the application shall be signed by person/s on behalf of the organisation having necessary authorisation/ Power of Attorney to do so.
  6. If the space in the proforma is insufficient for furnishing full details, the information shall be supplemented on separate sheets of paper stating therein the part of the statement and serial number. Separate sheets shall be used for each part.
  7. SEBI reserves the right to inspect the facilities of the vendors to verify the genuineness and to ensure the conformity with the details given.
  8. Applications received after due date and time or incomplete in any respect are liable to be rejected.
  9. Applications containing false or inadequate information are liable for rejection.
  10. Vendors may provide their area of specialisation, skill set and any award received by any competent authority.  
  11. SEBI reserves the right to vary the pre-qualification criteria, with a view to only those parties if found suitable, restricting number of parties
  12. Each page of the Application form(i.e. Annexure I (Part  A,B and C) and declaration letter shall be signed by person on behalf of the organisation having necessary authorisation / Power of attorney to do so.

 

The response along with the above required documents shall be delivered to the following address on or before December 16, 2010 by 15:00 Hrs (Indian Standard Time) in sealed envelope superscribing "SEBI - System for Market Investigation":

 

 

 

Chief General Manager (ITD)

Securities and Exchange Board of India

5th Floor, “B” Wing, SEBI Bhavan,

Plot No.C4-A, “G” Block

Bandra Kurla Complex, Bandra (E)

Mumbai, India – 400 051

 

Please note that, Request For Proposal (RFP) shall be issued only to the short listed vendors for the requirements of SEBI. As part of the evaluation process of RFP, the short listed vendors may be required to demonstrate Proof of Concept (POC) based on existing sample data.

 

For any clarifications please contact: Mr. Ansuman Dev Pradhan, AGM, SEBI, Mumbai, Tel. No. 022- 26449622/40459622