The Preamble of the Securities and Exchange Board of India "...to protect the interests of investors in securities and to promote the development of, and to regulate the securities market and for matters connected therewith or incidental thereto" View All Departments
Commodity Derivatives Market Regulation Department (CDMRD)The Commodity Derivatives Market Regulation Department is responsible for supervising the functioning and operations of Commodity Derivative exchanges.Go to Department Section
Corporation Finance Department (CFD)The Corporation Finance Department deals with matters relating to (i) Issuance and listing of securities, including initial and continuous listing requirements (ii) Corporate governance and accounting/auditing standards (iii) Corporate restructuring through Takeovers / buy backs (iv) Delisting etc.Go to Department Section
Department Economic and Policy Analysis (DEPA)The Department will handle its functions through the following Divisions: 1.Statistics Division 2.Publication Division 3.Regulatory Research Division 4.History Cell 5.Policy Research Division 6.Systematic Stability Unit 7.Division Of Commodity Research (Agriculture) & (Non Agriculture)Go to Department Section
Department of Debt and Hybrid Securities (DDHS)The Department of Debt and Hybrid Securities is responsibe for matters related to Corporate Bonds, listed debt securities, Real Estate Investment Trust, Infrastructure Investment Trust, deemed public issues of debt securities and complaints in respect of aforementioned areas of work.Go to Department Section
Enquiries and Adjudication Department (EAD)The Enquiries and Adjudication Department would handle quasi-judicial matters and provide timely hearings and initiates adjudication brought by the other Departments against alleged violators who are within SEBI's disciplinary jurisdiction. Go to Department Section
General Services Department (GSD)This department would support all of the internal operations of SEBI. Go to Department Section
Human Resources Department (HRD)The Human Resources Division will perform all the functions in its role as the principal personnel and human resources authority in SEBI.Go to Department Section
Division of Foreign Portfolio Investors & Custodians (Division of Foreign Portfolio Investors & Custodia)FPICGo to Department Section
Information Technology Department (ITD)This department would perform its role as the technical support group for SEBI.Go to Department Section
Integrated Surveillance Department (ISD)The integrated Surveillance department is responsible for monitoring market activity through market systems, data from other departments and analytical software. Go to Department Section
Investigations Department (IVD)The Investigations department is responsible for: - Conducting investigations on potentially illegal market activities. - Providing referrals to the enforcement department. - Assisting the enforcement department in enforcing SEBI action against violators. Go to Department Section
Investment Management Department (IMD)The Investment Management department is responsible for registering and regulating mutual funds, venture capital funds, foreign venture capital investors, collective investment schemes, including plantation schemes, Foreign Institutional Investors, Portfolio Managers and CustodiansGo to Department Section
Legal Affairs Department (LAD)The Department of Legal Affairs would be responsible to provide legal counsel to the Board and to its other departments, and to handle non-enforcement litigation. Go to Department Section
Market Intermediaries Regulation and Supervision Department (MIRSD)The Market Intermediaries Regulation and Supervision Department is responsible for the registration, supervision, compliance monitoring and inspections of all market intermediaries in respect of all segments of the markets viz. equity, equity derivatives, currency derivatives, debt and debt related derivatives.Go to Department Section
Market Regulation Department (MRD)The Market Regulation Department (MRD) is responsible for formulation of policy and supervision of functioning and operations of Market Infrastructure Institutions (MIIs) such as, Stock Exchanges, Depositories and Clearing Corporations. MRD consists of the following divisions:Go to Department Section
Office of International Affairs (OIA)The office would perform the following: -Implement information-sharing initiatives with international regulators -Participate in international regulatory organizations -Handle all matters related to foreign assisted projects -Establish guidelines for interaction with foreign Government agencies and foreignGo to Department Section
Office of Investor Assistance and Education (OIAE)The Office will support SEBI's operation by handling investor complaints centrally and be the focal point of SEBI's investor education effort.The Office would be the single point interface with investors and would receive complaints relating to all departments, forward to the concerned departments.Go to Department Section
Office of the Chairman (OCH)The Department will handle its functions through the following Divisions: - Office of the Executive Assistant to ChairmanGo to Department Section
Regional Offices (RO's)The Regional Office will handle work as per existing delegation and shall continue to report to functional heads for specific departmental functions while reporting administratively to SEBI Executive Directors.Go to Department Section
Vigilance Department (Vigilance Dept.)Vigilance Department is headed by Chief Vigilance officer (CVO)Go to Department Section