Website Policy

Terms of Use

This Website is designed, developed and hosted by Securities and Exchange Board of India (SEBI). Though all efforts have been made to ensure the accuracy and currency of the content on this Website, the same should not be construed as a statement of law or used for any legal purposes. SEBI accepts no responsibility in relation to the accuracy, completeness, usefulness or otherwise, of the contents. Users are advised to verify/check any information with the relevant print versions and/or other source(s), and to obtain any appropriate professional advice before acting on the information provided in the Website.

In no event will SEBI be liable for any expense, loss or damage including, without limitation, indirect or consequential loss or damage, or any expense, loss or damage whatsoever arising from use, or loss of use, of data, arising out of or in connection with the use of this Website.

Links to other websites that have been included on this Website are provided for public convenience only. SEBI is not responsible for the contents or reliability of linked websites and does not necessarily endorse the view expressed within them. We cannot guarantee the availability of such linked pages at all times.

These terms and conditions shall be governed by and construed in accordance with the Indian Laws. Any dispute arising under these terms and conditions shall be subject to the exclusive jurisdiction of the courts of India.

Copyright Policy

Material featured on this Website may be reproduced free of charge after taking proper permission by sending a mail to us. However, the material has to be reproduced accurately and not to be used in a derogatory manner or in a misleading context. Wherever the material is being published or issued to others, the source must be prominently acknowledged. However, the permission to reproduce this material shall not extend to any material which is identified as being copyright of a third party. Authorisation to reproduce such material must be obtained from respective copyright holders concerned.

Privacy Policy

If the SEBI Website requests you to provide personal information, you will be informed for the particular purposes for which the information is gathered and adequate security measures will be taken to protect your personal information.

We do not sell or share any personally identifiable information volunteered on the SEBI Website to any third party (public/private). Any information provided to this Website will be protected from loss, misuse, unauthorized access or disclosure, alteration, or destruction.

We gather certain information about the User, such as Internet protocol (IP) addresses, domain name, browser type, operating system, the date and time of the visit and the pages visited. We make no attempt to link these addresses with the identity of individuals visiting our site unless an attempt to damage the site has been detected.

Linking Policy

Links to external websites / portals

At some places in this Website, you shall find links to other websites/portals. This links have been placed for your convenience. SEBI is not responsible for the contents and reliability of the linked websites and does not necessarily endorse the views expressed in them. Mere presence of the link or its listing on this Website should not be assumed as endorsement of any kind. We can not guarantee that these links will work all the time and we have no control over availability of linked pages.

Links to SEBI Website by other websites

We do not object to you linking directly to the information that is hosted on this Website and no prior permission is required for the same. However, we would like you to inform us about any links provided to this Website so that you can be informed of any changes or updations therein. Also, we do not permit our pages to be loaded into frames on your site. The pages belonging to this Website must load into a newly opened browser window of the User.