1. To advise SEBI on issues related to the disclosure requirements in the Offer Documents/Application Forms/Advertisements and in any other mode of mass communication used by the issuer for protecting the interests of the investors improving the overall efficiency of the market.
2. To advise SEBI on issues related to the continuous disclosure requirements pertaining to listing of equity or debt of an issuer.
3. To advise SEBI on matters related to disclosure requirements of the intermediaries registered with SEBI.
4. To review of continuous disclosure requirements of listed companies and for disclosures, valuation methods and standard norms for Intermediaries operating in the Capital Market.
5. To advise SEBI on issues for addressing the operational and systemic risks, if any, in the primary securities market.
6. To ensure smooth implementation of accounting standards, statements, guidance notes and studies evolved by the Institute of Chartered Accountants of India (ICAI) to the extent that it pertains to disclosures in the Capital Market documents and for disclosures related to Intermediaries.
7. To suggest how best to coordinate between SEBI and ICAI, such as by constituting study teams for providing inputs to Accounting Standards Board (ASB) of ICAI and Making references to ICAI for consideration of ASB and Capital Markets Committee and for providing inputs to ICAI for evolving new accounting standards and reviewing the existing accounting standards.