Department of Debt and Hybrid Securities (DDHS)

The Department of Debt and Hybrid Securities(DDHS) has been entrusted with matters related to Non-Convertible Securities (listed debt securities, Non-convertible Redeemable preference shares(NCRPS), perpetual non-cumulative preference shares, perpetual debt instruments), Debenture Trustees (DTs), Credit Rating Agencies (CRAs), ESG Rating Providers (ERPs), Real Estate Investment Trust (REITs) (Including Small and Medium REITs (SM REITs)), Infrastructure Investment Trust (InvITs), Deemed Public Issues of debt securities (DPI), Municipal Debt Securities, Securitised Debt Instruments (SDIs) and complaints in respect of aforementioned areas of work.

Work within the department is allocated amongst the following divisions:

DivisionsDescriptionPortfolio Handled
DDHS-RAC-1Registration, Approvals And CorrespondencesRegistration of REITs, InvITs, CRAs, DTs and ERPs, Offer documents of REITs, InvITs, Municipal Debt Securities
DDHS - PoD 1Policy and Development – Division 1NCS, NCRPS, SDI, Municipal debt securities, DTs, OBPPs.
DDHS - PoD 2Policy and Development – Division 2REITS (incl. SM REITs), InvITs, CRAs, ERPs
DDHS - SEC -1Supervision, Enforcement And Complaints – Division 1Inspection, Complaints Enforcement Matters etc.
DDHS - SEC -2Supervision, Enforcement And Complaints – Division 2Inspection, Complaints Enforcement Matters etc.
DDHS - TPDTechnology, Process Re-engineering, Data Analytics)Automation Work, data analytics project etc.