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Operating Guidelines for Investment Advisers in International Financial Services Centre- (Securities and Exchange Board of India) (09 Jan 2020)

MANU/SIPM/0001/2020

Capital Market

SEBI has issued SEBI (International Financial Services Centres) Guidelines, 2015 (hereinafter referred to as 'IFSC Guidelines') on March 27, 2015 for facilitating and regulating financial services relating to securities market in an IFSC set up under section 18(1) of Special Economic Zones Act, 2005. The IFSC Guidelines provide for a broad framework for operating of various intermediaries (including Investment Advisers) therein, as defined in Clause 2 (1) (g) of the IFSC Guidelines. Further, in terms of Clause 3 (1) of the IFSC Guidelines, SEBI can issue guidelines for any entity desirous of undertaking any other financial services relating to securities market.

Based on the representations received from various stakeholders, it has been decided to put in place 'Operating Guidelines for Investment Advisers in IFSC'. The same is annexed herewith. This circular is 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.

Tags : GUIDELINES   INVESTMENT ADVISERS   IFSC  

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