अंतरराष्ट्रीय मामला कार्यालय (अंतरराष्ट्रीय मामला कार्यालय)
SEBI has emerged as a key member of international standard setting bodies and global forums, where it is making effective contribution to their ongoing work programs. With the ever-evolving and dynamic nature of capital markets, it is important to be abreast of global developments while introducing and implementing regulatory measures domestically. Office of International Affairs (OIA), in pursuit of SEBI’s regulatory objectives, is responsible for engaging with a range of foreign regulators, standard setting bodies and law enforcement agencies to promote international regulatory and enforcement cooperation.
OIA’s roles and responsibilities broadly include:-
- Regulation of securities markets by engaging with international setting bodies and contributing to rule making
- Investor protection by cooperating with foreign regulators on enforcement matters
- Capacity Building by developing and imparting technical assistance programs
OIA’s expertise in international market practices, regulations and ongoing international regulatory issues supports SEBI with advice and assistance in international enforcement and regulatory matters.
