MANU/SSMD/0030/2019

Ministry : Securities and Exchange Board of India

Department/Board : Market Intermediaries Regulation and Supervision Department

Circular No. : SEBI/HO/MIRSD/DOP/CIR/P/2019/95

Date : 29.08.2019

Notification/ Circulars Referred : SEBI Circular No. CIR/HO/MIRSD/DOP/CIR/P/2019/75 dated June 20, 2019 MANU/SSMD/0023/2019

Citing Reference:
SEBI Circular No. CIR/HO/MIRSD/DOP/CIR/P/2019/75 dated June 20, 2019 MANU/SSMD/0023/2019  Referred

To

All Recognized Stock Exchanges
All Recognized Clearing Corporations
All Depositories
All Trading Members / Clearing Members through Stock Exchanges / Clearing Corporations
All Depository Participants through Depositories

Madam / Sir,

Handling of Clients' Securities by Trading Members / Clearing Members

1. Please refer to SEBI Circular No. CIR/HO/MIRSD/DOP/CIR/P/2019/75 dated June 20, 2019 regarding the captioned subject. Following representations from Stock Exchanges as well as market participants, it has been decided that effective deadline for implementation of guidelines prescribed in clause 5 and clause 8 of the aforesaid SEBI circular shall be extended by one month.

2. Consequently, the date 'August 31, 2019' in clause 5 of the circular shall be substituted as 'September 30, 2019' and the date 'September 01, 2019' in clause 8 of the circular shall be substituted as 'October 01, 2019'.

3. The Stock Exchanges, Clearing Corporations and Depositories are advised to bring the provisions of this circular to the notice of all TM / CM, Depository Participants and also disseminate the same on their respective websites.

4. This circular is being issued in exercise of powers conferred under Section 11 (1) of the Securities and Exchange Board of India Act, 1992 to protect the interests of investors in securities and to promote the development of, and to regulate the securities market.

5. This circular is available on SEBI website. under the categories "Legal Framework".

Yours faithfully,
Rajesh Kumar Dangeti
General Manager