अंतरराष्ट्रीय मामला कार्यालय (अंतरराष्ट्रीय मामला कार्यालय)

SEBI has signed Bilateral Memorandum of Understanding (MoUs) with various securities regulators for enhancing cooperation and exchange of information for regulatory and enforcement purposes. The objective of the bilateral MoUs is to strengthen cross border co-operation in the area of securities regulations. The bilateral MoUs' facilitate mutual assistance, contribute towards efficient performance of the supervisory functions, aid in imparting technical domain knowledge and enable effective enforcement of the laws and regulations governing the securities markets.

The list of Bilateral MoUs signed by SEBI as on date is as below:

Sr No Overseas Authority MoU Title Date of signing
001 US Securities and Exchange Commission, USA MoU for relation to Co-operation, Consultation and Provision for Technical Assistance March 06, 1998
002 Securities Commission of Malaysia MoU for Assistance and Mutual Co-operation. May 14, 2001
002 Financial Services Commission of Mauritius MoU for Assistance and Mutual Co-operation. December 12, 2002
004 Securities and Exchange Commission of Sri Lanka MoU for Assistance and Mutual Co-operation January 23, 2003
005 Monetary Authority of Singapore MoU for Exchange of Information October 13, 2003
006 US Commodities and Futures Trading Commission, USA MoU for Futures Regulatory Co-operation, Consultation and Provision for Technical Assistance. April 28, 2004
007 China Securities Regulatory Commission, China MoU for Securities and Futures Regulatory Co-operation. September 15, 2006
008 Emirates Securities and Commodities Authority, UAE MoU for assistance and Mutual Co-operation and Exchange of Information. March 26, 2007
009 Securities and Exchange Commission, Thailand MoU for Mutual assistance and Exchange of Information. April 10, 2007
010 Securities and Exchange Commission, Nigeria MoU for Exchange of Information for Co-operation and Consultation. April 10, 2007
011 Financial Supervisory Commission (FSC) of Taiwan MoU for Exchange of Information for Co-operation, Consultation and Technical Assistance. April 11, 2007
012 Indonesian Capital Market and Financial Institutions Supervisory Agency (BAPEPAM-LK) MoU for Mutual Co-operation and Information sharing. April 11, 2007
013 Israel Securities Authority, Israel MoU for Assistance and Mutual Co-operation. November 08, 2007
014 State Securities Commission of Vietnam MoU for Mutual Co-operation, Consultation and Technical Assistance. November 28, 2007.
015 Securities and Exchange Commission, Pakistan MoU for Assistance and Mutual Co-operation. January 23, 2008
016 Federal Financial Markets Service of Russian Federation, Russia. MoU for Mutual Co-operation and Information Sharing. December 05, 2008
017 Dubai Financial Services Authority, DFSA MoU for Mutual Co-operation, Consultation and Technical Assistance. October 28, 2009
018 ComisionNacional de Valores, Argentina MoU for Mutual Co-operation and Technical Assistance. September 16, 2013
019 Non-Bank Financial Institutions Regulatory Authority, Botswana MOU in relation to Mutual Cooperation and Technical Assistance May 22, 2014
020 Ministry of Finance, Belarus MoU on Bilateral Co-operation Jun 03, 2015
021 Bangladesh Securities and Exchange Commission MOU in relation to Mutual Cooperation and Technical Assistance Nov 22, 2015
022 Abu Dhabi Global Market Financial Services Regulatory Authority, MoU for for Co-operation and Technical Assistance. Augt 24, 2016
023 Securities & Exchange Organization, MoU for mutual cooperation and technical assistance. August 10, 2017
024 Astana Financial Services Authority, AIFC, Kazakhstan MoU for mutual cooperation and technical assistance. December 19, 2019

List of Bilateral MoUs signed by erstwhile Forward Markets Commission, subsumed by SEBI, pursuant to SEBI - FMC merger

Sr No Regulatory Authority Country  
01 US Commodity and Futures Trading Commission Regarding Regulatory Cooperation and Technical Assistance October 18, 2006
02 China Securities Regulatory Commission Regarding Commodity Futures Regulatory Cooperation November 21, 2006
03 Securities Commission of Brazil Concerning Consultation and Cooperation and the Exchange of Information January 26, 2010

AIFMD MoUs

Securities and Exchange Board of India and securities market regulators of 27 member States of the European Union / European Economic Authority signed bilateral Memorandum of Understanding (MoU) concerning consultation, cooperation and the exchange of information related to the supervision of the Alternative Investment Fund Managers (AIFMs). A total of 27 bilateral MoUs were signed on July 28, 2014 with the following securities market regulators:

Sr No Regulatory Authority Country
001 Financial Services and Markets Authority Belgium
002 Financial Supervision Commission Bulgaria
002 Cyprus Securities and Exchange Commission Cyprus
004 Denmark Financial Supervisory Authority Denmark
005 Estonian Financial Supervision Authority Estonia
006 Financial Supervision Authority Finland
007 Autorité des marchés financiers France
008 BundesanstaltfürFinanzdienstleistungsaufsicht (BaFin) Germany
009 Hellenic Capital Market Commission Greece
010 Hungarian Financial Supervisory Authority Hungary
011 Financial Supervisory Authority Iceland
012 Central Bank of Ireland Ireland
013 CommissioneNazionale per le Società e la Borsa (CONSOB) Italy
014 Financial and Capital Market Commission Latvia
015 Financial Market Authority Liechtenstein
016 Bank of Lithuania Lithuania
017 Commission de Surveillance du Secteur Financier (CSSF) Luxembourg
018 Malta Financial Services Authority Malta
019 Finanstilsynet (The Financial Supervisory Authority of Norway) Norway
020 Polish Financial Supervision Authority Poland
021 Comissão do Mercado de ValoresMobiliários (CMVM) Portugal
022 Romanian National Securities Commission Romania
023 NárodnábankaSlovenska Slovak Republic
024 ComisiónNacional del Mercado de Valores (CNMV) Spain
025 Finansinspektionen Sweden
026 AutoriteitFinanciëleMarkten (AFM) The Netherlands
027 Financial Conduct Authority United Kingdom
Bilateral MoU signed on February 02, 2018
028 Gibraltar Financial Services Commission Gibraltar

MoU with European Securities and Markets Authority

“SEBI entered into a Memorandum of Understanding (MoU) with The European Securities and Markets Authority (ESMA) under the European Markets Infrastructure Regulation (EMIR) on June 21, 2017. The MoU establishes cooperation arrangements, including the exchange of information regarding Central Counterparties (CCPs) which are established and authorised or recognised in India by SEBI, and which have applied for EU recognition under EMIR.

EMIR provides for signing of a cooperation arrangement between ESMA and the relevant non-EU authorities, whose legal and supervisory framework for CCPs have been deemed equivalent to EMIR by the European Commission. Signing of MoU is one of the conditions for recognition of third country CCPs by ESMA under EMIR.”

Other Agreements:

Sr No Regulatory Authority Country  
001 Securities Commission of Malaysia Capital Market Collaborative Agreement between SEBI and SC January 20, 2010