Annual Report 1996-97
PART I Policies and Programmes
- Review of The General Economic Environment and The Investment Climate
- Review of Policies and Programmes
- Primary Securities Market
- Secondary Securities Market
- Mutual Funds
- Intermediaries Associated with the Securities Markets
- Foreign Institutional Investment
- Other Policies and Programmes Having a Bearing on the Working of the Securities Markets
- Assessment and Prospects
PART II Review of The Working and Operations of SEBI in The Securities Market
- Primary Securities Market
- Secondary Securities Market
- Mutual Funds
- Intermediaries Associated with the Securities Markets
- Foreign Institutional Investors
- Substantial acquisition of Shares and Take-overs
- Investigation, Enforcement and Surveillance (IES)
- Litigation, Appeals and Court Pronouncements
PART III Functions of SEBI in Respect of Matters Specified in Section 11 of The Securities and Exchange Board of India Act, 1992
- Regulation of Business in the Stock Exchanges
- Registration and Regulation of the Working of Intermediaries
- Registration and Regulation of Collective Investment Schemes including Mutual Funds
- Promotion and Regulation of Self Regulatory Organisations
- Fraudulent and Unfair Trade Practices
- Investor Education and the Training of Intermediaries
- Prohibition of Insider Trading
- Substantial Acquisition of Shares & Take-overs
- Inspections and Inquiries
- Fees and Other Charges
- Research and Other Studies
- Other Functions
PART IV Organisational Matters of The Securities and Exchange Board of India
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