B. Bilateral MOUs

SEBI has signed Bilateral Memorandum of Understanding (MoUs) with various Securities Regulators for enhancing cooperation and exchange of information for regulatory and enforcement purposes. The objective of the bilateral MoUs is to strengthen cross border co-operation in the area of securities regulations. The bilateral MoUs facilitates mutual assistance, contributes towards efficient performance of the supervisory functions and enables effective enforcement of the laws and regulations governing the securities markets.

The list of Bilateral MoUs signed by SEBI as on the date is as below:

S.No.	Overseas Authority	Date of signing
1.	US Securities and Exchange Commission, USA	March 06, 1998
2.	Securities Commission of Malaysia	May 14, 2001
3.	Financial Services Commission of Mauritius	December 12, 2002
4.	Securities and Exchange Commission of Sri Lanka	January 23, 2003
5.	Monetary Authority of Singapore	October 13, 2003
6.	US Commodities and Futures Trading Commission, USA	April 28, 2004
7.	China Securities Regulatory Commission, China	September 15, 2006
8.	Emirates Securities and Commodities Authority, UAE	March 26, 2007
9.	Securities and Exchange Commission, Thailand	April 10, 2007
10.	Securities and Exchange Commission, Nigeria	April 10, 2007
11.	Financial Supervisory Commission (FSC) of Taiwan	April 11, 2007
12.	Indonesian Capital Market and Financial Institutions Supervisory Agency (BAPEPAM-LK)	April 11, 2007
13.	Israel Securities Authority, Israel	November 08, 2007
14.	State Securities Commission of Vietnam	November 28, 2007
15.	Securities and Exchange Commission, Pakistan	January 23, 2008
16.	Federal Financial Markets Service of Russian Federation, Russia.	December 05, 2008
17.	Dubai Financial Services Authority, DFSA	October 28, 2009
18.	CNV, Argentina	September 16, 2013
19.	Non-Bank Financial Institutions Regulatory Authority (NBFIRA), Botswana	May 22, 2014
20.	Ministry of Finance, Republic of Belarus	June 03, 2015
21.	Bangladesh Securities and Exchange Commission (BSEC)	November 22, 2015
22.	Financial Services Regulatory Authority (FSRA) Abu Dhabi Global Markets (ADGM)	August 24, 2016

Securities and Exchange Board of India and securities market regulators of 27 member States of the European Union / European Economic Authority signed bilateral Memorandum of Understanding (MoU) concerning consultation, cooperation and the exchange of information related to the supervision of the Alternative Investment Fund Managers (AIFMs). The bilateral MoUs were signed on July 28, 2014. For the list of 27 securities market regulators, please click here.