A. Fresh registration of Intermediaries Stock brokers. Depository participants. RTA/STA. Approved intermediary under Stock Lending Scheme. | 30 days. |
B. Cancellation/surrender of registration. Stock brokers. Depository participants. RTA/STA. Approved intermediary under Stock Lending Scheme. | 30 days. |
C. Prior approval for change in control of intermediary. Stock brokers Depository participants RTA/STA Approved intermediary under Stock Lending Scheme | 30 days. |
Application to SEBI for opening of Wholly Owned Subsidiaries or Entering into Joint Ventures in other countries
| 30 days. |
Investor grievances The investor grievances received by SEBI against intermediaries will be taken up electronically with the concerned entity/SRO through SCORES (https://scores.gov.in/Admin). The intermediary shall be responsible for taking adequate steps for redressal of grievances within one month from the date of receipt of the complaint and keep the investor/SRO(s) duly informed of the action taken thereon. Failure to comply with the said requirement will render the intermediary liable for penal action.
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