Why Join SEBI

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The Preamble of the Securities and Exchange Board of India Act, 1992 prescribes the basic functions of the Securities and Exchange Board of India (SEBI) as "...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".

In its endeavor to discharge these functions and in its role as the regulator of Indian capital markets, SEBI exercises the powers enshrined within the SEBI Act, 1992 and performs the triple functions as a quasi-legislative, quasi-judicial and quasi-executive body. In addition, SEBI also exercises the powers conferred upon it under other Acts, such as Securities Contracts (Regulation) Act, 1956, Depositories Act, 1996 and Companies Act, 2013.

While focusing on development and regulation of securities market in India, SEBI is also committed to protect the interest of investors. Along with investor awareness and financial literacy activities, SEBI actively pursues investor grievance redressal in securities market with a view to protecting investor interests and enhancing the confidence of and participation of investors.

SEBI also plays a vital role in the standard setting process as well as the policy work for the global securities market, being a Member of the IOSCO Board as well as most of its Policy and Standard Setting Committees. SEBI thus offers the young and aspiring minds an interesting work domain replete with challenges.

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