Intermediaries Associated With
The Securities Markets

Both primary market intermediaries as well secondary market intermediaries have been brought under SEBI’s regulatory purview. The various developments related to their regulation and functioning which took place in 1996-97 have been discussed elsewhere in the Report. In Part I, the different regulatory issues relating to the intermediaries which were addressed by SEBI have been detailed. In Part III the details of their registration, fees collected from them, inspections and investigations into their affairs and conduct, and of action taken against such intermediaries are set out.