Department of Debt and Hybrid Securities (DDHS)

DDHS - SEC (SEC-1)

DDHS - PoD

DDHS-PoD-1-Dept

The division handles work related to the developmental and regulatory policy of Non-Convertible Securities (listed debt securities, Non-convertible Redeemable preference shares(NCRPS), perpetual non-cumulative preference shares, perpetual debt instruments), Se Debenture Trustees (DTs), Debenture Trustees and LPCC.

DDHS-PoD(PoD-2) REIT's and InvITs

The division handles work related to the developmental and regulatory policy of REITs, InvITs, CRAs and ERPs.

DDHS-RAC(RAC-1)

The division handles work related to registration/approval, post registration activities, periodic reports/data, offer documents related to REITs, InvITs, Municipal Bonds and public debt issuances, FAQs for Registration, Offer Documents and Placement Memorandums.

DDHS-SEC(SEC-1)

The divisions handle Inspection and complaints of REITS, InvITs, CRAs, Merchant Bankers (for Non-convertible Securities issuances), stock exchanges (for Non-convertible Securities issuances), debenture trustees, ERPs, compliance with LODR Regulations (for debt issuances), unauthorised public issue of non-convertible securities, stock brokers dealing with debt securities (debt brokers) and other enforcement matters.

DDHS-SEC(SEC-2)

The divisions handle Inspection and complaints of REITS, InvITs, CRAs, Merchant Bankers (for Non-convertible Securities issuances), stock exchanges (for Non-convertible Securities issuances), debenture trustees, ERPs, compliance with LODR Regulations (for debt issuances), unauthorised public issue of non-convertible securities, stock brokers dealing with debt securities (debt brokers) and other enforcement matters.