The terms of reference of the CDAC is as under:
a. To review the developments in Commodity Derivatives market;
b. To recommend measures for changes and improvements in market structure in view of the impending changes;
c. To recommend measures for improving market safety, efficiency, transparency and integrity and reducing cost of transaction.
d. To examine issues related to contract designs and new products in Commodity Derivatives;
e. To advise on matters related to Delivery mechanism and Warehouses;
f. To recommend changes if required in the Risk Management system.
g. To recommend changes if required in the regulatory framework of Commodity Derivatives including Governance of Commodity Derivatives Exchanges;
h. To review the investor protection measures in the Exchanges and suggest improvements;
i. To examine aspects related to various intermediaries and their Regulations;
j. To take note of any new development which may have taken place in the market between two consecutive meetings of the Committee and suggest measures;
k. Any other matter that Committee considers relevant or incidental thereto.