12.0 SELF REGULATORY ORGANISATION(SRO)

12.1 It is also desirable that a Self Regulatory Organisation for venture capital industry in India is created. Such organisation would help in evolution of standard practices, code of conduct, apart from generating and disseminating information about the industry.

The Committee is of the view that implementation of these recommendations would lead to creation of an enabling regulatory and institutional environment to facilitate faster growth of venture capital industry in the country. Apart from increasing the domestic pool of venture capital, around US$ 10 billion are expected to be brought in by offshore investors over 3/5 years on conservative estimates. This would in turn lead to increase in the value of products and services adding upto US$100 billion to GDP by 2005. Venture supported enterprises would convert into quality IPOs providing over all benefit and protection to the investors. Additionally, judging from the global experience, this will result into substantial and sustainable employment generation of around 3 million jobs in skilled sector alone over next five years. Spin off effect of such activity would create other support services and further employment. This can put India on a path of rapid economic growth and on a position of strength in global economy. 

Shri K.B. Chandrasekhar 
Chairman 
 

Shri L.K. Singhvi 
Member Secretary

Acknowledgements

At the outset the committee would like to place on record its appreciation and gratitude to Shri D.R. Mehta, Chairman, SEBI. But for his initiative and inspiration this effort would not have been successful.

Prof. Rafiq Dossani, Asia Pacific Research Center, Stanford University, and L.K. Singhvi, Senior Executive Director, SEBI and Member Secretary of the Committee, went beyond their call of duty as committee members and co-ordinated the entire process of interaction between the Silicon Valley and Mumbai. But for their active involvement and efforts it would not have been possible to finalise this report in a comprehensive manner within such a short time.

The Committee would also like to make a special mention of Robert Stillman Ex- Administrator SBIC Program US Government, Ms. Anat Ganor BIRD Foundation of Israel USA, Jonathan J. Everett View group Venture Capital USA, Fred Greguras Fenwick & West Law Firm, who spent their valuable time and provided useful insight.

The Committee is grateful to Kanwal Rekhi President Indus Enterpreneurs USA, Anil Godhwani Founder AtWeb, Tushar Dave Founder Armedia USA, Anil Srivastava CEO Across World Communication and Somshankar Das General Partner Walden International Investment Group CA, for their interaction and help.

The Committee greatly appreciates the association of Prof. K. Ramachandran Indian Institute of Management Ahmedabad, Ashok Wadhwa Managing Director Ambit Corporate Finance Pte Ltd Mumbai, Rakesh Rewari SIDBI Mumbai, Donald Peck Chief Executive CDC Advisors Pvt. Ltd New Delhi, Kiran Nadkarni Partner Draper International, Muneesh Chawla IL&FS, T.C. Meenakshisundaram Walden Nikko and N. Subramanian Vice President ICICI Venture Funds Management Company Ltd.

The Committee would also like to thank Nandan Nilekani Managing Director Infosys Technologies Ltd, Ms. Lalita D. Gupte Jt. Managing Director and Chief Operating Officer ICICI, Sridar Iyengar CEO KPMG, Rajat Gupta and Anil Kumar Mckinsey, for their well considered comments which helped the deliberations.

The Committee takes note of the assistance provided by Ms. Deanne D�Souza and Ms.Amritha Sreenivasan of Nishith Desai & Associates- International Legal & Tax Counsellors, Mumbai.

The Committee would like to place on record its appreciation for the efforts put in by N. Parakh Division Chief, for his hardwork and active involvement in the committee proceedings. The committee also is thankful to S. Parthasarathy and Ms. Feli Fernandes of SEBI for their effort and assistance in timely completion of the report.