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Date
Title
Jul 19, 2024
Enabling ESG Rating Providers (ERPs) to undertake ESG rating activities under IFSCA
Jul 19, 2024
Enabling Credit Rating Agencies (CRAs) to undertake rating activities under IFSCA
Jul 12, 2024
Recognition of BSE Limited as Research Analyst Administration and Supervisory Body (RAASB) and Investment Adviser Administration and Supervisory Body (IAASB)
Jul 09, 2024
Information to be filed by schemes of AIFs availing dissolution period/additional liquidation period and conditions for in-specie distribution of assets of AIFs
Jul 08, 2024
Ease of doing business - Streamlining of prudential norm for passive schemes regarding exposure to securities of group companies of the sponsor of Mutual Funds
Jul 04, 2024
Measures for Ease of Doing Business for Credit Rating Agencies (CRAs) – Timelines and Disclosures
Jul 04, 2024
Modification to Enhanced Supervision of Stock Brokers and Depository Participants
Jul 04, 2024
Measures to instil confidence in securities market - Brokers' institutional mechanism for prevention and detection of fraud or market abuse
Jul 03, 2024
Reduction in denomination of debt securities and non-convertible redeemable preference shares
Jul 01, 2024
Dispatch of Consolidated Account Statement (CAS) for all securities assets
Jul 01, 2024
Charges levied by Market Infrastructure Institutions – True to Label
Jun 28, 2024
Facility for Basic Services Demat Account (BSDA) for Financial Inclusion and Ease of Investing
Jun 27, 2024
Participation by Non-Resident Indians (NRIs), Overseas Citizens of India (OCIs) and Resident Indian (RI) individuals in SEBI registered FPIs based in International Financial Services Centres in India
Jun 25, 2024
Statutory Committees at Market Infrastructure Institutions (MIIs)
Jun 20, 2024
System Audit of Professional Clearing Members (PCMs)
Jun 20, 2024
Introduction of a special call auction mechanism for price discovery of scrips of listed Investment Companies (ICs) and listed Investment Holding Companies (IHCs)
Jun 20, 2024
Modification in duration for Call auction in pre-open session for Initial Public Offer (IPO) and Relisted scrips
Jun 19, 2024
Contribution to Core Settlement Guarantee Fund and Default Waterfall for Limited Purpose Clearing Corporation (LPCC)
Jun 14, 2024
Modification in Framework for Offer for Sale (OFS) of Shares to Employees through Stock Exchange Mechanism
Jun 10, 2024
(a) Ease of Doing Investments- Non-submission of ‘Choice of Nomination’
(i) Doing away with freezing of Demat Accounts and Mutual Fund Folios for existing investors;
(ii) To remove freeze on payment of corporate benefits and service of physical folios;
(b) Only 3 fields to be provided mandatorily for updating Nomination Details
Jun 06, 2024
Uploading of KYC information by KYC Registration Agencies (KRAs) to Central KYC Records Registry (CKYCRR)
Jun 06, 2024
Framework of “Financial Disincentives for Surveillance Related Lapses” at Market Infrastructure Institutions
Jun 05, 2024
Framework for providing flexibility to Foreign Portfolio Investors in dealing with their securities post expiry of their registration
Jun 05, 2024
Disclosures of Material Changes and Other Obligations for Foreign Portfolio Investors
Jun 05, 2024
Enhancement of operational efficiency and Risk Reduction - Pay-out of securities directly to client demat account
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