SEBI | Recovery and Refund department (RRD)

The Division handles work related to:

(i) Policy matters related to recovery and refund;

(ii) recovery cases where the principal amount exceeds one crore and refund related work;

(iii) litigation related to recovery;

(iv) coordination with the Recovery Officers (ROs) posted at regional offices and maintaining centralized database.

The Division handles work related to:
(i) Recovery cases where the principal amount due is up to Rupees one crore.

(ii) Litigation related to recovery;

(iii) Wadhwa committee related refund work in IPO matters..

The Division handles work related to:

(i) Certain assigned recovery cases where the principal due amount exceeds Rupees one crore and refund related work;

(ii) Recovery cases where the principal amount due is up to Rupees one crore;

(iii) Litigation related to recovery.