Committee on Financial and Regulatory Technologies (CFRT)

# Members Details Capacity
1 Shri. R. S. Sharma
Visiting Professor, IIT Kanpur, Ex-CEO, NHA, Ex-Chairman, TRAI
Chairman
2 Dr. Santanu Paul
Founder,TalentSprint, Public Interest Director,BSE
Member
3 Shri. Vishal Anand Kanvaty
Chief Technology Officer, NPCI
Member
4 Shri. Rahul Chari
Co-Founder and CTO, PhonePe
Member
5 Shri. R. S. Srinivas Jain
Chief of Strategy, Digital & Technology, SBI Mutual Fund, Member, Executive Council of Fintech Convergence Council
Member
6 Smt. Shubhosree Dasgupta
Chief Data Officer, HSBC
Member
7 Shri. Vinayak Godse
CEO, Data Security Council of India
Member
8 Ms. Anat Guetta
Ex-Chair, Israeli Securities Authority
Member
9 All Executive Directors
SEBI
Ex-Officio Member
10 Shri. Manojan Karayi
CGM, ITD-3, SEBI
Member Secretary

Terms of reference of the Committee:


All Executive Directors of SEBI are ex-officio members of the committee 


Terms of Reference of the Committee:

The Committee will examine, deliberate and advise SEBI on an ongoing basis on the following:

1. Recent and medium term trends (within next 5 years) in Fintech developments in securities market world wide.

2. Opportunities and challenges from new Fintech solutions and its impact on Indian Securities Market.

3. Fintech solutions for further widening and deepening of Indian securities market through:

        a.    Financing platforms, both traditional and alternative platforms (e.g. peer to peer lending and equity crowd-funding)

      b.   Enhancing market access and mobilization of household savings through new delivery channels of financial products, Robo Finance, investment advisory and portfolio management services

        c.    Automated trading systems and other such systems including those driven by algorithms

        d.    Reducing overall cost of transactions and enhancing over all ease of doing business through new Fintech to make Indian markets globally more competitive

4. Approach and framework for regulatory sandbox in Indian market conditions to facilitate adoption of Fintech and promote financial innovations.

5. Preparing Indian securities market and regulatory framework to adopt to new Fintech solutions while promoting market integrity, market development, consumer protection and managing change, business models and market disruptions.

6. Assessing technological solutions for regulatory functions by SEBI viz. information management and data mining, risk management including cyber security, intermediary supervision, consumer protection, etc. through application of new technological solutions like application of distributed ledger technology, big data, data analytics, artificial intelligence, machine Learning etc.

7. Technology capacity building by Indian securities market in general and SEBI in particular.

8. Cyber security at system level for the Securities Market and suggesting the creation of cyber security standards.

9. Technology Risk Management Framework for market participants and for the Securities Market.

10. Any other issues relevant to application of Fintech in Indian securities market.