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Date	Title
Oct 30, 2025	Implementation of eligibility criteria for derivatives on existing Non-Benchmark Indices
Oct 30, 2025	Ease of doing business – Interim arrangement for certified past performance of Investment Advisers and Research Analysts prior to operationalisation of Past Risk and Return Verification Agency (“PaRRVA”)
Oct 30, 2025	Ease of doing business measures - Enabling Investment Advisers (“IAs”) to provide second opinion to clients on assets under pre-existing distribution arrangement
Oct 30, 2025	Further extension of timeline for mandatory implementation of systems and processes by Qualified Stock Brokers (QSBs) with respect to T+0 settlement cycle
Oct 24, 2025	Transfer of portfolios of clients (PMS business) by Portfolio Managers.
Oct 15, 2025	Relaxation in timeline for disclosure of allocation methodology by Angel Funds
Oct 13, 2025	Minimum information to be provided to the Audit Committee and Shareholders for approval of Related Party Transactions
Oct 08, 2025	Review of Block Deal Framework
Sep 30, 2025	Extension of timeline for implementation of SEBI Circular dated February 04, 2025 on ‘Safer participation of retail investors in Algorithmic trading’
Sep 25, 2025	Compliance Guidelines for Digital Accessibility Circular ‘Rights of Persons with Disabilities Act, 2016 and rules made thereunder- mandatory compliance by all Regulated Entities’ dated July 31, 2025 (Circular No. SEBI/HO/ITD-1/ITD_VIAP/P/CIR/2025/111)
Sep 19, 2025	Ease of doing investment - Smooth transmission of securities from Nominee to Legal Heir
Sep 19, 2025	Framework on Social Stock Exchange
Sep 10, 2025	Revised regulatory framework for Angel Funds under AIF Regulations
Sep 10, 2025	Ease of regulatory compliances for FPIs investing only in Government Securities
Sep 09, 2025	Framework for AIFs to make co-investment within the AIF structure under SEBI (Alternative Investment Funds) Regulations, 2012
Sep 09, 2025	Format of Disclosure Document for Portfolio Managers
Sep 05, 2025	Streamlining of the process for surrender of (Know Your Client) Registration Agency (KRA) registration
Sep 01, 2025	Framework for Intraday Position Limits Monitoring for Equity Index Derivatives
Aug 29, 2025	Extension of timelines and Update of reporting authority for IAs and RAs w.r.t. SEBI Circular for Compliance to Digital Accessibility Circular ‘Rights of Persons with Disabilities Act, 2016 and rules made thereunder- mandatory compliance by all Regulated Entities’ dated July 31, 2025 (Circular No. SEBI/HO/ITD-1/ITD_VIAP/P/CIR/2025/111)
Aug 28, 2025	Technical Clarifications to Cybersecurity and Cyber Resilience Framework (CSCRF) for SEBI Regulated Entities (REs)
Aug 26, 2025	Relaxation in the timeline to submit net worth certificate by the Stock Brokers to offer margin trading facility to their clients
Aug 18, 2025	Extension of timeline for implementation of SEBI Circular ‘Margin obligations to be given by way of pledge/Re-pledge in the Depository System’ dated June 03, 2025
Aug 12, 2025	Use of liquid mutual funds and overnight mutual funds for compliance with deposit requirement by Investment Advisers and Research Analysts
Aug 08, 2025	Transaction charges paid to Mutual Fund Distributors
Aug 08, 2025	Review of Framework for conversion of Private Listed InvIT into Public InvIT

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