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RBI releases Master Direction on Electronic Trading Platforms - (29 Apr 2024)

Banking

Reserve Bank of India issues directions to all entities operating Electronic Trading Platforms.These Directions shall be called Master Direction – Reserve Bank of India (Electronic Trading Platforms) Directions, 2024.These Directions are issued to the entities operating Electronic Trading Platforms (ETPs).Operators of offshore ETPs desirous of providing residents with access to their platform for transactions with non-residents can apply for registration with the RBI by submitting an application in the prescribed format.

No entity, resident or non-resident, shall operate an ETP without obtaining prior authorisation of, or having registered with, the Reserve Bank. In respect of eligible instruments, ETP operators authorised by/registered with the Reserve Bank shall ensure that transactions only in instruments approved by the Reserve Bank are contracted on their platform.An entity seeking authorisation as an ETP operator under these Directions shall maintain a minimum net-worth of Rs.5 crore and shall continue to maintain the minimum net-worth prescribed herein at all times.

An ETP operator, who is holding a letter of authorisation to commence or carry on ETP operations, may terminate its operation with prior approval of the Reserve Bank with regard to timing and date of termination of operations, and shall comply with the terms and conditions stipulated by the Reserve Bank.An ETP operator shall identify and disclose conflict of interest, if any, arising from participation of related parties or group agencies to the Reserve Bank; and implement a fair, non-discriminatory and transparent fee structure for its members.

Tags : DIRECTION   ISSUANCE   ETP  

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