अंतरराष्ट्रीय मामला कार्यालय (अंतरराष्ट्रीय मामला कार्यालय)

Central Facilitation Cell

Office of International Affairs would act as a central facilitation cell for overseas entities having regulatory issues and concerns relating to Indian securities market. In appropriate cases, OIA will seek to flag and coordinate such issues with relevant departments within SEBI. On similar footing, securities market participants from India may request OIA for regulatory assistance. In appropriate cases, OIA may coordinate with overseas regulators with a view to flag such issues and concerns.

Technical Assistance

SEBI endeavors to provide technical assistance to the other securities regulators for their regulatory purposes. SEBI, in past, has shared its expertise on various aspects of securities market regulations including in mutual funds, ETFs, Depositories, Clearing and Settlement Mechanism, Market Surveillance and Enforcement, Information Technology, Data Warehousing & Business Intelligence, etc.

Study Visits

SEBI hosts a number of dignitaries / delegations from various overseas regulators/ agencies in order to promote mutual co-operation and better understanding of the Indian markets and for establishing inter-regulatory dialogue between the respective authorities. Such study visits are conducted on requests made by overseas authorities. SEBI has conducted in the past study visits, on request made by other institutions for overseas regulatory delegations attending an International program on Securities Markets Operation in India.

Speaker Requests

SEBI is invited by various securities regulators/international organizations to participate as Speakers/Panelists at their international seminars and conferences. SEBI nominates its experts on various areas for participating in the events and sharing the knowledge.