On 6-2-2025, the Securities and Exchange Board of India notified the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) (Amendment) Regulations, 2025 to amend the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2018. The provisions came into force on 10-2-2025.
Key Points:
A new Regulation 18-DA has been introduced relating to “Responsibility for the use of Artificial Intelligence”.
-
If any recognized stock exchange and a clearing corporation uses AI/ machine learning tools and techniques, then that recognized stock exchange, and a clearing corporation will be solely responsible for:
-
The privacy/ security and integrity of investors and stakeholders’ data including data maintained by it in a fiduciary capacity throughout the processes involved;
-
output arising from the usage of such tools/ techniques it relies upon or deals with;
-
compliance with applicable laws in force.
-
-
Such AI can be designed by SEBI or procured from third-party technology service providers.
-
The expression “AI and machine learning tools and techniques” will include any application or software program or executable system or a combination thereof, offered by a recognized stock exchange or a recognized clearing corporation to investors/stakeholders or used internally by it to facilitate trading and settlement or to carry out its activities including compliance requirements and the same are portrayed as part of the products offered to the public or under usage for compliance or management or other business purposes.”.
