(i) Recommendation of appropriate policy for access to securities market data for both transactions and disclosures.
(ii) Identification of Segment-wise Data Perimeters, Data Needs and Data Gaps.
(iii) Standardization of Data Definitions; Data Identification Logic (e.g. usage of uniform codes for identifying and storing data - Raw Data and Derived Data) and Data Validation Techniques (single source of truth, validation).
(iv) Standardization of formats and documents - filings; reportings; forms; agreements etc.
(v) Recommendation of appropriate policy and operational framework to address standardization, integrity, sourcing, storing, transfer and publishing of data, including the adoption of global standards e.g. XBRL/ ISO/ FIX standards etc. for messaging and entity interface.
(vi) Recommendation of appropriate regulations to ensure accountability, reporting and enforcement of data related policies.
(vii) Process for monitoring of intended outcomes
(viii) Working with Industry Associations to facilitate smooth implementation of policies and regulations.
(ix) Reviewing evolving regulations in the country regarding data privacy and data access and making recommendations applicable to market data.
(x) Periodic review of the above.
(xi) Any other related matters.