* Appointed in Ex-Officio Capacity
(i) To advise SEBI on matters relating to regulation of stock brokers, depository participants, clearing members, non-mutual fund Registrar and Transfer Agents (RTAs), Investments Advisors (IAs), Research Analysts (RAs), and KYC Registration Agency (KRAs);
(ii) To suggest measures for improving market safety, efficiency, transparency and integrity;
(iii) To take note of any new market development which may have taken place between two consecutive meetings of the committee and suggest measures;
(iv) To advise SEBI on matters required to be taken up for changes in legal framework to introduce simplification and transparency in systems and procedures with regard to market intermediaries;
(v) To advise on greater adoption of technology and cyber security by intermediaries, including in respect of compliances; and
(vi) Any other matter that the Committee considers relevant.