Terms of reference of the Committee:
a. To advise SEBI on issues related to development and regulation of primary and secondary markets of Hybrid Securities in India.
b. To make recommendations for giving a fillip to the growth of Hybrid Securities including measures focusing on ease of issuance of such instruments and attracting
domestic and global capital.
c. To identify use case scenarios of Hybrid Securities in the context of the infrastructure financing needs of the Indian economy and make recommendations for developing
instruments to meet the needs of the infrastructure sector.
d. To make recommendations to facilitate greater retail participation in Hybrid Securities while ensuring protection of interest of investors.
e. To make recommendations for developing engagements with various stakeholders including creating more awareness about Hybrid Securities amongst investors.
f. To make recommendations on infrastructure financing through capital markets.
g. To advise SEBI on any other incidental matters as considered appropriate.