NEW
I
N
V
E
S
T
O
R
W
E
B
S
I
T
E
(A)+
(A)
(A)-
Skip to main content
A
A
ABOUT
About SEBI
The Board
Code on Conflict of Interests for Members of Board
Board Meetings
Powers and Functions of the Board
Securities Appellate Tribunal (SAT)
Organisation Structure
Functions of Departments / Divisions
Addresses of Offices of SEBI
SEBI Committees
SEBI Benchmarks
Former Chairmen / WTMs of SEBI
Equal Opportunity Policy for PwDs
Public Holidays
RTI Act, 2005
Careers
Tenders
NCFE
Innovation Sandbox
SEBI Directory
LEGAL
Acts
Rules
Regulations
General Orders
Guidelines
Master Circulars
Advisory/Guidance
Circulars
Gazette Notification
Online portal for submission of application for Internship (Legal)
Application for Internship
Guidance Notes
ENFORCEMENT
Orders
Orders of SAT
Orders of Chairperson/Members
Settlement Order
Orders of AA under the RTI Act
Orders of Corporatisation / Demutualisation Scheme
Orders of AO
Orders of Courts
Orders Of Special Courts
Orders of ED / CGM (Quasi-Judicial Authorities)
Orders under Regulation 30A of the SEBI (Intermediaries) Regulations, 2008
Informal Guidance
Clarifications on Insider Trading
Orders That Could Not be Served
Unserved Summons / Notices
Recovery Proceedings
Auction Notice under Recovery Proceedings
FILINGS
Processing Status
Issues
Takeovers
Scheme of Arrangement
Buybacks
Regulatory Sandbox
Public Issues
Draft Offer Documents filed with SEBI
Red Herring Documents filed with ROC
Final Offer Documents filed with ROC
Other Documents
Rights Issues
Draft Letters of Offer filed with SEBI
Final Letters of Offer filed with Stock Exchanges
Other Documents
Debt Offer Document
Draft filed with SE
Final filed with ROC
Takeovers
Letter of Offer
Formats as per SEBI (SAST) Regulations 2011
Other Documents
Mutual Funds
Draft
Statement of Additional Information (SAI)
Scheme Information Document (SID)
Key Information Memorandum (KIM)
Buybacks
Tender Offers
Open Market Through Stock Exchanges
InvIT Public Issues
Draft offer documents filed with SEBI
Offer documents filed with SEBI
Final Offer documents filed with SEBI
InvIT Private Issues
Placement Memorandum filed with SEBI
Final Placement Memorandum filed with SEBI
Draft Placement Memorandum filed with SEBI
InvIT Rights Issues
Draft Letters of Offer
Final Letters of Offer
REIT Issues
Offer Document filed with SEBI
Draft Offer Document filed with SEBI
Final Offer Document filed with SEBI
SM REIT Issues
Draft Scheme Offer Document filed with SEBI
Scheme Offer Document filed with SEBI
Final Scheme Offer Document filed with SEBI
Municipal Debt Securities Privately Issues
Preliminary Placement Memorandum filed with SEBI
Placement Memorandum filed with SEBI
Municipal Debt Securities Public Issues
Draft Offer Document filed with SEBI
Offer Document filed with SEBI
REPORTS & STATISTICS
Research
Working Papers
Investor Survey
SEBI DRG Studies
Research Papers/articles
Publications
Annual Reports
Annual Statistics
Handbook of Statistics
Monthly SEBI Bulletin
Books published under SEBI's Moulik Hindi Pustak Lekhan Yojana
Hindi Magazines
Monthly Dashboard
Statistics
Guidelines for seeking data
Curation Links for Securities Market Data
Foreign Portfolio Investors Investments
Alternative Investment Funds (AIFs)
Corporate Bonds
Investment Details of VCF/FVCI
Assets Managed by Portfolio Managers
Mutual Funds Investments
Corporate Filing / EDIFAR
Monthly Report of Portfolio Manager
Open Offers
REITS and InvITs
Green Debt Securities
Municipal Debt Securities
Reports
Reports for Public Comments
Committee Reports
National Strategy for Financial Inclusion (NSFI) : 2019-24
Reports for Reference
Public Interest Disclosure
Internship
Information to public on complaints
Annual Accounts
Conferences/Symposium
Notice For Meeting on Schemes
History of Indian Securities Market
Reports and Notifications
Glossary
STATUS
Cause List
Processing Application Status
MEDIA & NOTIFICATIONS
Gallery
Press Releases
Public Notices
News Clarifications
Speeches
UNSC Sanctions Committee List
Notifications under Unlawful Activities Prevention Act, 1967
FATF Public Statements
Jurisdictions Subject to Call for Action
Jurisdictions Under Increased Monitoring
Social Media Disclaimer
VIGILANCE
Celebration of Global Money Week 2025 from March 17-23, 2025
:::
Advertisement for sale of PACL properties in Chandigarh, Dehradun, Tehri Garhwal, Udham Singh Nagar, Sangli and Ratnagiri
:::
For information about reward to informant under recovery proceedings, please click here
:::
Public Notice - Submission of Original PACL Certificate for Refund
:::
FAQs for grant of registration as Alternative Investment Fund (AIF)
:::
For filing of Settlement Application, please click here
:::
Innovation Sandbox - An initiative by SEBI
:::
Participate in the fight against corruption - take online integrity pledge
Home
»
News Listing
: COVID-19 Measures
Section
Section
▼
News Listing
: COVID-19 Measures
Search
▼
Search
Date :
To
Department
-- All Department --
Alternative Investment Fund and Foreign Portfolio Investors Department
Corporation Finance Department
Corporation Finance Investigation Department
Department Economic and Policy Analysis
Department of Debt and Hybrid Securities
Enforcement Department - 1
Enforcement Department - 2
Enquiries and Adjudication Department
General Services Department
Human Resources Department
Information Technology Department
Integrated Surveillance Department
Investigations Department
Investment Management Department
Legal Affairs Department 1
Legal Affairs Department 2
Market Intermediaries Regulation and Supervision Department
Market Regulation Department
Office of International Affairs
Office of Investor Assistance and Education
Office of the Chairperson
Quasi-Judicial Cell
Recovery and Refund department
Regional Offices
Vigilance Department
Section
-- All Section --
Legal
Enforcement
Filings
Reports & Statistics
Media & Notifications
Sub Section
-- All Sub Section --
Sub Sub Section
-- All Sub Section List --
Intermediary
-- All Sub Section List --
Info For
-- All Info for --
Alternative Investment Funds (AIFs)
Bankers to an Issue
Collective Investment Schemes (C.I.S)
Commodity Derivatives
Corp. Debt Market
COVID-19 Measures
Credit Rating Agencies
Debenture Trustees
Depository Participants
Derivatives
Electronic Gold Receipts
Foreign Portfolio Investors (FPI)
Infrastructure Investment Trusts (InvITs)
International Affairs
Investigation
Investment Advisers
Investor Survey
Issues And Listing
Legal Affairs
Listing Regulations
Merchant Bankers
Municipal Debt Securities
Mutual Fund
Portfolio Managers
Prosecution
Real Estate Investment Trusts (REITs)
Registrars to an Issue and Share Transfer Agents
Research Analysts
Stock Brokers
Takeover
Trading, etc
Underwriters
Venture Capital
GO
Reset
1 to 25 of 70 records
1
2
3
Date
Type
Department Name
Title
Sep 30, 2021
Circulars
Investment Management Department
Guidelines for Investment Advisers - Extension of timelines
May 31, 2021
Circulars
Investment Management Department
Circular on Relaxation in compliance with requirements pertaining to AIFs and VCFs.
May 03, 2021
Circulars
Market Intermediaries Regulation and Supervision Department
Relaxation in timelines for compliance with regulatory requirements by Debenture Trustees due to the CoVID-19 pandemic
Apr 29, 2021
Circulars
Market Intermediaries Regulation and Supervision Department
Relaxation in timelines for compliance with regulatory requirements
Apr 29, 2021
Circulars
Market Intermediaries Regulation and Supervision Department
Addendum to SEBI Circular on “Relaxation in adherence to prescribed timelines issued by SEBI due to Covid 19” dated April 13, 2020
Apr 29, 2021
Circulars
Department of Debt and Hybrid Securities
Relaxation from compliance with certain provisions of the SEBI (Listing Obligations Disclosure Requirements) Regulations, 2015 / other applicable circulars due to the CoVID-19 pandemic
Jan 19, 2021
Circulars
Relaxations relating to procedural matters – Issues and Listing
Dec 31, 2020
Circulars
Market Intermediaries Regulation and Supervision Department
Relaxation in timelines for compliance with regulatory requirements
Dec 31, 2020
Circulars
Market Intermediaries Regulation and Supervision Department
Creation of Security in issuance of listed debt securities and ‘due diligence’ by debenture trustee(s) - Extension of timeline for implementation
Dec 01, 2020
Circulars
Market Intermediaries Regulation and Supervision Department
Relaxation in timelines for compliance with regulatory requirements
Oct 22, 2020
Press Releases
Office of the Chairperson
Regulatory measures to continue
Oct 01, 2020
Circulars
Investment Management Department
Circular on Review of provisions regarding valuation of debt and money market instruments due to the COVID - 19 pandemic
Oct 01, 2020
Circulars
Market Intermediaries Regulation and Supervision Department
Relaxation in timelines for compliance with regulatory requirements
Sep 29, 2020
Circulars
Corporation Finance Department
Relaxation with respect to Validity of SEBI Observations and Revision in issue size
Sep 18, 2020
Press Releases
Office of the Chairperson
Regulatory measures to continue
Sep 02, 2020
Circulars
Investment Management Department
Review of provision regarding segregation of portfolio due to the COVID – 19 Pandemic
Aug 31, 2020
Circulars
Market Intermediaries Regulation and Supervision Department
Relaxation from default recognition due to restructuring of debt
Aug 31, 2020
Circulars
Division of Foreign Portfolio Investors & Custodians
Temporary relaxation in processing of documents pertaining to FPIs due to COVID-19
Aug 27, 2020
Circulars
Investment Management Department
Procedural Guidelines for Proxy Advisors’ - Extension of implementation timeline
Aug 26, 2020
Press Releases
Office of the Chairperson
Regulatory measures to continue
Jul 29, 2020
Circulars
Market Intermediaries Regulation and Supervision Department
Relaxation in timelines for compliance with regulatory requirements
Jul 29, 2020
Circulars
Market Intermediaries Regulation and Supervision Department
Relaxation in timelines for compliance with regulatory requirements
Jul 24, 2020
Circulars
Corporation Finance Department
Relaxations relating to procedural matters - Issues and Listing
Jul 21, 2020
Press Releases
Office of the Chairperson
Regulatory measures to continue
Jul 15, 2020
Circulars
Department of Debt and Hybrid Securities
Relaxation from compliance with provisions of the SEBI (Issue and Listing of Debt Securities) Regulations, 2008 (“ILDS Regulation”), SEBI (Non-Convertible Redeemable Preference Shares) Regulations, 2013 (“NCRPS Regulations”) and SEBI Circulars relating to Listing of Commercial Papers
1 to 25 of 70 records
1
2
3
×
Email will be sent to the recipient with the web page URL
Please fill the captcha code
Submit
Reset
×
Login
Remember me
Please fill the captcha code
Submit
Reset
Forgot Password ?
|
Subscription for email updates from SEBI