Prosecution and Settlement Department (PSD)

Prosecution Division

Prosecution Division is responsible for filing criminal complaints for violation of securities laws before various Special Courts and handling such cases before Special Courts and higher Courts. Further, the Division is also responsible for obtaining court orders for search and seizure, defending SEBI officers in criminal cases, filing FIRs and coordination with Law Enforcement Agencies with respect to prosecution cases.

Settlement Division

Settlement Division handles the Settlement Applications filed by the Applicant for the Settlement of the Specified Proceedings that have been initiated or may be initiated by SEBI. The Settlement Applications are processed as per SEBI (Settlement Proceedings) Regulations, 2018 [Settlement Regulations] and if settlement is arrived at, the Settlement Orders are passed.

The Settlement Division is responsible for handling Registration of Settlement Application, Calculation of Settlement amount as per the Settlement Regulations, organizing Internal Committee Meeting between the Applicants and Internal Committee Members for formulating the settlement amount/terms, Organizing High Powered Advisory Committee (HPAC) Meeting, placing the recommendation of HPAC before the Panel of Whole Time Members for approval.