Del. HC: Threshold Income to Claim Financial Aid Under Rashtriya Arogya Nidhi Unreasonable  ||  Bom. HC: Tender Conditions Challenged by Contractors Through PIL Pollute Purity of Stream of PIL  ||  Del. HC: Can Only Interfere With Industrial Tribunal’s Decision if Found Perverse  ||  Raj. HC: Impermissible for Mag. & ASJ to Take Cognizance Against Same Accused for Diff. Offences  ||  Del. HC: Municipal Solid Waste in Delhi Not Getting Processed as Per Solid Waste Management Rules  ||  Supreme Court Launches Whatsapp Messaging Services, Advocates and Parties to Receive Updates  ||  Kar. HC: Challenge to Singing State Anthem Dismissed, Right to Remain Silent Cited  ||  Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income  ||  SC: Can Only Apply Egg Shell Skull Rule if Patient Had Pre-Existing Conditions  ||  NCDRC Members Roasted for Issuing Warrants Despite SC’s Order Directing Non-Coercive Steps    

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 2024 - All Rights Reserved