SEBI issues circular on publishing of investor charter and disclosure of complaints by custodians and DDPs on their websites

On December 17, 2021, SEBI after due consultation has developed Investor Charters for Custodians and DDPs which inter-alia deals with services provided

On December 17, 2021, SEBI after due consultation has developed Investor Charters for Custodians and DDPs which inter-alia deals with services provided to investors with timelines and general guidance for Investors. The provisions of this circular shall come into effect from January 01, 2022.
In this regard, all the registered Custodians and DDPs shall take necessary steps to bring the Investor Charter, as provided in“ Annexure-A” to this circular, to the notice of their clients and ensure that the Investor Charter is prominently displayed on their respective website for ease of accessibility of investors
Additionally, in order to bring about transparency in the Investor Grievance Redressal Mechanism, it has been decided that all Custodians and DDPs shall disclose on their respective websites, the monthly data on complaints received and redressal thereof , latest by 7th of succeeding month, as per the format provided in “ Annexure-B” to this circular.

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