Risk Management Review Committee (RMRC)

#	Members Details	Capacity
1	Prof. J. R. Varma Former Whole Time Member, SEBI and Retd. Professor,IIM Ahmedabad,	Chairman
2	Managing Director, NSE Clearing Ltd.	Member
3	Managing Director, Indian Clearing Corporation Ltd.	Member
4	Managing Director, Multi Commodity Exchange Clearing Corporation Ltd	Member
5	Managing Director, National Commodity Clearing Limited	Member
6	Managing Director, The Clearing Corporation of India Ltd	Member
7	Managing Director, AMC Repo Clearing Ltd	Member
8	President, Association of National Exchanges Members of India	Member
9	President, BSE Brokers Forum	Member
10	President, Commodity Participants Association of India.	Member
11	Mr. Srinivasa Rao Sureddi Chief Executive Officer, Gujarat University Startup and Entrepreneurship Council	Member
12	Mr. Amol Padhye Head, Group Risks, Model Risk and Risk Assurance, HDFC Bank Ltd.	Member
13	Mr. Deven Shah Senior Vice President,Custody Operations and CRM, SBI-SG Global Securities Services Pvt. Ltd	Member
14	Mr. Vaibhav Sanghavi Chief Executive Officer, Ask Hedge Solutions	Member
15	Mr. Prasoon Mukherjee Head of Securities Services, Société Générale	Member
16	Prof. Joshy Jacob Professor, Finance and Accounts, Indian Institute of Management,Ahmedabad	Member
17	Prof. Alok Dixit Professor, Finance and Accounts, Indian Institute of Management,Lucknow	Member
18	Mr. Shashikumar Valsakumar Executive Director, Market Regulation Department, SEBI	Member
19	Mr. Aliasgar S Mithwani Executive Director, Integrated Surveillance Department,, SEBI	Member
20	Ms. Richa Agarwal Chief General Manager, SEBI	Member - Secretary

Terms of reference of the Committee:

1) To review the risk management framework for the cash and derivatives (including commodity derivatives) segment;

2) To recommend changes if required in the risk management / margin system;

3) To recommend changes if required in the regulatory framework related to risk management for the cash and derivatives (including commodity derivatives) segment;

4) To consider and suggest measures in reducing transmission of risk from other segments;

5) To review the investor protection measure in the stock exchanges related to risk management;

6) Any other matter that committee considers relevant or incidental thereto.