Request for proposals for sale of properties of PACL in Haryana, Andhra Pradesh, Karnataka and Kerala ::: 6th National Online Quiz on Insolvency and Bankruptcy Code, 2016 ::: Securities Market Hackathon launched @ GFF 2025 ::: PUBLIC NOTICE IN THE MATTER OF CITRUS CHECK INNS LIMITED AND ROYAL TWINKLE STAR CLUB PVT. LTD FOR REFUND ::: Settlement Scheme for Association with Algo Platforms, 2025 ::: Frequently Asked Questions (FAQs) on Cybersecurity and Cyber Resilience Framework (CSCRF) for SEBI REs and Framework for Adoption of Cloud Services by SEBI REs ::: Caution to public against buying / dealing with assets of Sai Prasad Group of companies and its Directors (English, Hindi, Marathi) ::: Request for Proposal for sale of PACL properties in Haryana, Uttar Pradesh, Tamil Nadu, Telangana, Maharashtra and Goa ::: Celebration of Global Money Week 2025 from March 17-23, 2025 ::: Advertisement for sale of PACL properties in Chandigarh, Dehradun, Tehri Garhwal, Udham Singh Nagar, Sangli and Ratnagiri ::: For information about reward to informant under recovery proceedings, please click here ::: Requirements for filing objections w.r.t properties of PACL Limited ::: Public Notice - Submission of Original PACL Certificate for Refund ::: FAQs for grant of registration as Alternative Investment Fund (AIF) ::: For filing of Settlement Application, please click here ::: Innovation Sandbox - An initiative by SEBI ::: Participate in the fight against corruption - take online integrity pledge

Division of Foreign Portfolio Investors and Custodians

Note: SEBI follows the transparent procedure for processing various applications received from intermediaries. By and large, reply is sent to the applicant within a period of 30 days. Once the requirements are complied with, as advised in our letter, the desired service, such as, grant of registration, cancelation of registration etc. is completed. The applicants may please note that in case they provide incomplete / vague information or supporting documents, wherever required, are not enclosed, this may lead to further correspondence and delay in processing of their applications. In case the application has remained unattended or there is an inordinate delay, the applicant should not hesitate in writing to the respective Division Chief or the Executive Director, whose contact details are mentioned in the website.

Activities Timelines

Fresh registration - Sub-Accounts

3 days

Fresh registration - FIIs

7 days

Renewal of registration - FIIs

5 days

Renewal of registration - Sub-Accounts

3 days

FIPB Proposals

3-5 working days

Government Correspondence

4 working days