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Framework for Investment Advisers under SEBI (Investment Advisers) Regulations, 2013

The Securities and Exchange Board of India prescribes the framework for administration and supervision of Investment Advisers under the SEBI (Investment Advisers) Regulations, 2013 vide circular dated 18 June, 2021. The regulations specify the roles of Investment Adviser Administration and Supervisory Bodies like BASL and the compliance framework for Investment Advisors relating to membership fees and reporting requirements.

 

Key features of the framework notified by SEBI are:

  1. Supervision of Investment Advisers including both on-site and offsite
  2. Grievance redressal of clients and IAs
  3. Administrative action   including   issuing a warning   and   referring   to   SEBI   for enforcement action
  4. Monitoring activities of IAs by obtaining periodical reports.

 


*Tanvi Singh, Editorial Assistant has put this story together.

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