1. To review the developments in Secondary market;
2. To recommend measures for changes and improvements in market structure in view of the impending changes;
3. To recommend measures for improving market safety, efficiency, transparency and integrity;
4. To suggest measures for reducing transaction costs;
5. To recommend changes if required in the risk management / margin system;
6. To recommend changes if required in the regulatory framework in secondary market;
7. To take note of any new development which may have taken place in the secondary market between two consecutive meetings of the Committee and suggest measures;
8. To review the investor protection measures in the stock exchanges and suggest improvements;
9. Any other matter that Committee considers relevant or incidental thereto.