ऋण (डैट) एवं हाइब्रिड प्रतिभूति विभाग (ऋण (डैट) एवं हाइब्रिड प्रतिभूति विभाग)

The Department of Debt and Hybrid Securities(DDHS) has been entrusted with matters related to Corporate Bonds, listed debt securities, Non-convertible Redeemable preference shares(NCRPS), Real Estate Investment Trust(REITs), Infrastructure Investment Trust (InvITs), Deemed Public Issues of debt securities (DPI) and complaints in respect of aforementioned areas of work. Work within the department is allocated amongst the following divisions:

1. DDHS-Division 1 (Primary Issuance and policy of debt securities)

2. DDHS-Division 2 (REITs, DPI (debt, NCRPS), post listing compliance monitoring)

3. DDHS-Division 3 (InvITs, Municipal Bonds, Green Bonds)

DDHS-Division 1:

The division handles work (including policy, compliances, complaints) relating to:

Corporate Bonds,

NCRPS,

Securitized debt instruments.

DDHS-Division 2:

REITs - including registrations, processing offer documents, monitoring compliance, inspection and complaints

Deemed Public Issues of debt instruments/Preference shares

Monitoring compliances of SEBI (LODR) Regulations (pertaining to debt securities)

Scheme of Arrangement

DDHS-Division 3:

The division handles work relating to:

InvITs - including policy, registrations, processing offer documents, monitoring compliance, inspection and complaints

Municipal Bonds and Green Bonds – policy and compliances