SEBI | Legal Affairs Department 1 (Vertical 2) (LAD2 (V2))

LAD-1-Vertical-2-Division of Policy-4 (DoP-4)

The division handles legal reference/informal guidance, policy issue/legislative drafting, etc., work pertaining to Department of Economic & Policy Analysis, litigation at Head Office before various courts, provides litigation assistance and centralisation of litigation database pertaining to the cases in the various courts situated within the territorial jurisdiction of the SEBI Eastern Regional Office (ERO), policy implications/proposals derived from handling litigation and analysis of Court Orders. Further, the division also deals with the legislative drafting of various Acts and Rules associated with the securities market. The division is also nodal division for the Office of Informant Protection.

LAD-1-Vertical-2-Litigation Division-1

The division handles work pertaining to Office of International Affairs, litigation at Head Office before various courts, provides litigation assistance and centralisation of litigation database pertaining to Supreme Court (except statutory appeals filed under Section 15Z of the Securities and Exchange Board of India Act, 1992) and the cases in the various courts situated within the territorial jurisdiction of the SEBI Northern Regional Office (NRO), policy implications/proposals derived from handling litigation and analysis of Court Orders.

LAD-1-Vertical-2-Litigation Division-2

The division handles work pertaining to Department of Debt and Hybrid Securities, litigation at Head Office before various courts, provides litigation assistance and centralisation of litigation database pertaining to the cases in the various courts situated within the territorial jurisdiction of the SEBI Western Regional Office (WRO) and SEBI Southern Regional Office (SRO), policy implications/proposals derived from handling litigation and analysis of Court Orders.