J&K&L High Court: Transfer Guidelines are Not Binding and Cannot Limit an Employer’s Transfer Powers  ||  Calcutta High Court: Procedural Delays Cannot Deny a Person’s Right to Adopt  ||  J&K&L HC: Pardoned Approver under Section 343 BNSS Need Not Stay in Custody Till Trial Ends  ||  J&K&L HC: Accused Cannot Demand Charges under a Preferred Law When Acts Fall under Multiple Statutes  ||  J&K&L HC: Accused Cannot Demand Charges under a Preferred Law When Acts Fall under Multiple Statutes  ||  Allahabad HC: Civil Imprisonment For Default Does Not Absolve a Husband’s Duty to Pay Maintenance  ||  Supreme Court: SC Status Applies Only to Hindus, Sikhs, and Buddhists, and is Lost on Conversion  ||  Supreme Court: Post-Moratorium, Creditors Cannot Adjust Pre-CIRP Dues From Prior Deposits  ||  Supreme Court: CoC’s Commercial Wisdom Does Not Shield All its Decisions From Judicial Scrutiny  ||  SC Flags Systemic Bias in Granting Permanent Commission to Women Officers in Armed Forces    

Grant of recognition to NSDL Database Management Limited (NDML) as an accreditation agency- (Securities and Exchange Board of India) (10 May 2022)

MANU/SPRL/0017/2022

Capital Market

Amendments to SEBI (Alternative Investment Funds) Regulations, 2012 [Last amended on March 16, 2022] SEBI (Portfolio Managers) Regulations, 2020 [Last amended on November 09, 2021] and SEBI (Investment Advisers) Regulations, 2013 [Last amended on August 03, 2021] were notified on August 03, 2021 to introduce framework for "Accredited Investors" in the Indian Securities Market. Pursuant to SEBI Circular dated August 26, 2021 on modalities for implementation of the framework for Accredited Investors, applications have been received from entities for recognition as Accreditation Agency, which shall issue Accreditation certificate to the investors seeking accreditation.

Post examination of their application, NSDL Database Management Limited (NDML), a wholly owned subsidiary of National Securities Depository Limited (NSDL) has been granted recognition as an Accreditation Agency under Regulation 2(1) (aa) of SEBI (Alternative Investment Funds) Regulations, 2012 read with SEBI circular dated August 26, 2021, for a period of three years with effect from May 10, 2022. The renewal of the recognition would be subject to satisfactory performance by NDML.

The procedure for accreditation of an investor and verification of accreditation status of an investor by investment providers (viz. Alternative Investment Funds, Portfolio Managers and, Investment Advisers) and other modalities along with relevant circulars shall be displayed on the website of NSDL and NDML.

Tags : GRANT   RECOGNITION   NSDL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved