Market Regulation Department (MRD)

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

Introduction of new derivative contracts on notified commodities

30 days

Approval for introduction/re-introduction of scrips in derivative segments

30 days

Renewal of the contract launch calendar of an existing contract as well as examining modification requests of an existing contract.

15 days

Approvals to the appointment/ re-appointment of directors and Chairperson to the board of relevant MIIs

15 days

Approval of Bye laws received from MIIs.

30 days

Registration/renewal/cancellation/surrender of existing Market Infrastructure Institution (MII) or any new MII/ alternative trading segment/ venue and registration of Vault Managers

30 days
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