RTI ACT, 2005

The Government of India has enacted "Right to Information Act 2005" to provide for setting out the practical regime of right to information for citizens to secure access to information under the control of Public Authorities in order to promote transparency and accountability in the working of any public authority.

The right to information includes an access to the information which is held by or under the control of any public authority and includes the right to inspect the work, document, records, taking notes, extracts or certified copies of documents / records and certified samples of the materials and obtaining information which is also stored in electronic form.

The Right to Information Act, 2005 under Sections 8 and 9 exempts certain categories of information from disclosures. These include:

A request for obtaining information under Section 6(1) of the Act needs to be accompanied by an application fee of Rs.10 by way of cash against proper receipt or by DD or bankers' cheque or Indian Postal Order.

As per the Right to Information (Regulation of Fee and Cost) Rules, 2005, the public authority shall charge:

Further, to provide information under Section 7(5) of the Right to Information Act, 2005, the public authority shall charge:

Any citizen can request for information by making an application in writing or through electronic means in English / Hindi / official language of the areas, in which the application is being made together with the prescribed fees.

Information is furnished by the Central Public Information Officer in SEBI. You may also deposit the application with any Central assistant Public Information Officers (CAPIOs) designated for the purpose at various levels, who will receive the requests for information from the public and forward it to the Central Public Information Officers (CPIO). The CPIO will arrange for providing necessary information to the public as permitted under the law. The public authorities are also required to designate authority (ies) senior in rank to CPIO, as Appellate Authorities, who will entertain and dispose off appeals against the decision of the CPIO as required under the Act. Any person who does not receive the decision from CPIO wither by way of information or rejection within the time frame, may within 30 days from the expiry of period prescribed for furnishing the information or 30 days from the date of receipt of the decisions, prefer an appeal to the Appellate Authority.

The CPIO will receive the application / request for information under the Act and process the request for providing the information and dispose of the same; either by providing the information or rejecting the request, within a period of 30 days from the date of receipt of request

Citizens of India will have to make the request for information in writing, clearly specifying the information sought under the Right to Information Act, 2005. The application for request should give the contact details (postal address, telephone number, fax number, email address) so that the applicants can be contacted for clarifications, if any.

You can submit RTI application online at http://rtionline.gov.in

As per the Right to Information (Regulation of Fee and Cost) Rules, 2005 prescribed by the Government of India: a request for obtaining information under Section 6(1) of RTI Act needs to be accompanied by an application fee of Rs.10 by way of cash against proper receipt or by DD or bankers' cheque or Indian Postal Order payable to the Accounts Officer of the public authority.

You could send your request by post accompanied by the application fee of Rs.10/- payable by demand draft or bankers cheque or Indian Postal Order favoring Securities and Exchange Board of India. The fee can also be paid in cash along with the application. Applications can also be made over fax or email. The applicant will, need to send the application fee. The Securities and Exchange Board of India will take up the application for consideration, as required under the Act, only after the application fee has been received.

You can submit RTI application online at http://rtionline.gov.in

You can send your request to any of the following addresses of CPIO / CAPIOs

THE CENTRAL PUBLIC INFORMATION OFFICER IN SEBI

Shri Santosh Kumar Sharma,
Chief General Manager,
Securities and Exchange Board of India,
SEBI Bhavan II, Plot No. C-7,
G Block, Bandra Kurla Complex,
Bandra (E), Mumbai 400 051
Tel.Board: +91-22-26449330
Email : cpio_ho@sebi.gov.in

Contact Details of Office of CPIO

SEBI will, within 30 days of receipt of the application for information along with the fee of Rs.10/-, communicate to the requestor whether it can or cannot provide the information and 5 additional days if the application is submitted at the CAPIOs.

If SEBI has the information and can provide it to you it will, within 30 days of its receiving the application along with the fee of Rs.10/-, communicate to you the cost of providing the information as prescribed under Section 7(1) of Right to Information Act.

You will get the information, once SEBI receives the payment towards providing the information.

Securities and Exchange Board of India (SEBI) is a public authority as defined in the Right to Information Act, 2005. As such, SEBI is obliged to provide information to members of public.

The Securities and Exchange Board of India was established on April 12, 1992 in accordance with the provisions of the Securities and Exchange Board of India Act, 1992.

The Preamble of the Securities and Exchange Board of India describes the basic functions of the Securities and Exchange Board of India as

"...to protect the interests of investors in securities and to promote the development of, and to regulate the securities market and for matters connected therewith or incidental thereto"

Securities and Exchange Board of India (SEBI) has been maintaining its website (https://www.sebi.gov.in) since November 1996. The site is updated regularly and all the information released by SEBI is also simultaneously made available on the website. The information published in public domain include the following:

The working hours of SEBI library at SEBI Bhavan is 9.30 am to 5.30 pm from Monday to Friday. It mainly caters to staff members of SEBI. It is also open to academic research scholars, subject to prior permission