MANU/SSMD/0025/2021
Ministry : Securities and Exchange Board of India
Department/Board : Market Regulation Department
Master Circular No. : SEBI/HO/MRD2/MRD2_DCAP/P/CIR/2021/0000000591
Date : 05.07.2021
Notification/ Circulars Referred : Master Circular SEBI/HO/MRD/DP/CIR/P/117 dated October 25, 2019 MANU/SSMD/0050/2019
Citing Reference:
Master Circular SEBI/HO/MRD/DP/CIR/P/117 dated October 25, 2019 MANU/SSMD/0050/2019 Referred
To,
All Recognized Stock Exchanges
All Recognized Clearing Corporations
Dear Sir/Madam,
Master Circular for Stock Exchange and Clearing Corporations
1. SEBI, from time to time, has been issuing various circulars/directions to Stock Exchanges and Clearing Corporations. In order to enable the users to have an access to all the applicable circulars/directions at one place, Master Circular for Stock Exchanges and Clearing Corporations has been prepared.
2. This Master Circular is a compilation of the relevant circulars/communications issued by SEBI up to March 31, 2021 and shall come into force from the date of its issue. References in the circular to the Statutes/Regulations which now stand repealed, have been suitably updated.
3. The Master Circular is a compilation of all the existing/applicable circulars issued by Market Regulation Department of SEBI to Stock Exchanges and Clearing Corporations. Efforts have been made to incorporate relevant circulars issued by other departments of SEBI to Stock Exchanges and Clearing Corporations, pertaining to the areas specified in Enclosure.
4. In case of any inconsistency between the Master Circular and the applicable circulars, the content of the relevant circular shall prevail.
5. This Master Circular shall supersede the previous Master Circular SEBI/HO/MRD/DP/CIR/P/117 dated October 25, 2019, and is available on SEBI website.
Yours faithfully
Sudeep Mishra
General Manager
Enclosures:
Chapter 1: Trading
Chapter 2: Trading Software and Technology
Chapter 3: Settlement
Chapter 4: Comprehensive Risk Management for Cash Market and Debt Segment
Chapter 5: Exchange Traded Derivatives
Chapter 6: Administration of Stock Exchanges and Clearing Corporations