SEBI has been receiving complaints on SCORES and also getting regular emails regarding complaints. These complaints are examined and are taken up with respective companies or intermediaries for redressal. Based on the action taken reports given by companies/regulated entities, actions are taken by SEBI as per the prescribed rules/regulation/circular etc. Thereafter, complaints are closed by SEBI. There are some complaints which are addressed as per the existing norms but these complaints are continuously referred back to SEBI despite having been addressed such as by advising complainants to approach appropriate authorities or forums such as civil courts, consumer courts, arbitration mechanism, or to other regulators etc
In view of the above, the following information is given to general public.