Legal Affairs Department (LAD)

Division of Policy 1 (DOP 1)

The division handles legal reference/informal guidance, policy issue/legislative drafting pertaining to the various departments of the Board such as Corporate Finance Department, Market Intermediaries Regulation and Supervision Department, Recovery and Refund Department, Investigation Department etc. Further, the division also deals with RTI matters and corresponds with the Parliament Question Cell.

Division of Policy 2 (DOP 2)

The division handles legal reference/informal guidance, policy issue/legislative drafting pertaining to the various departments of the Board such as Investment Management Department, Alternative Investment Fund and Foreign Portfolio Investors Department, Market Regulation Department, Information Technology Department, General Services Department, Human Resources Department, Virtual Currency, NISM cell etc.

Division of Policy 3 (DOP 3)

The division handles legal reference/informal guidance, policy issue/legislative drafting pertaining to the various departments of the Board such as Department of Debt and Hybrid Securities, Department of Economic & Policy Analysis, Office of Information Protection, Office of International Affairs etc. Further, the division also deals with the legislative drafting of various Acts and Rules associated with the securities market.