SEBI revises various Regulations introducing compliance with Investor Charter

On 10-2-2025, the Securities and Exchange of India notified the Securities and Exchange Board of India (Investor Charter) (Amendment) Regulations, 2025 to amend the various SEBI Regulations relating to Investor Charter. The provisions came into force on 10-2-2025.

Key Points:

These amendment regulations mandates the stockbroker, merchant banker, registrar to an issue and share transfer agent, debenture trustee, banker to an issue, custodian, Know Your Client Registration Agency, Alternative Investment Fund, investment adviser, research analyst, manager of Real Estate Investment Trusts, manager of Infrastructure Investment Trusts, depository participant, designated depository of Foreign Portfolio Investors, portfolio manager, Vault Manager to ensure compliance with the Investor Charter.

Accordingly this regulation amends the following Regulations:

1. Securities and Exchange Board of India (Stock Brokers) Regulations, 1992

2. Securities and Exchange Board of India (Merchant Bankers) Regulations, 1992

3. Securities and Exchange Board of India (Registrars to an Issue and Share Transfer Agents) Regulations, 1993

4. Securities and Exchange Board of India (Debenture Trustees) Regulations, 1993

5. Securities and Exchange Board of India (Bankers to an Issue) Regulations, 1994

6. Securities and Exchange Board of India (Mutual Funds) Regulations, 1996

7. Securities and Exchange Board of India (Custodian) Regulations, 1996

8. Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011

9. Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

10. Securities and Exchange Board of India (Investment Advisers) Regulations, 2013

11. Securities and Exchange Board of India (Research Analysts) Regulations, 2014

12. Securities and Exchange Board of India (Real Estate Investment Trusts), Regulations, 2014

13. Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

14. Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

15. Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

16. Securities and Exchange Board of India (Portfolio Managers) Regulations, 2020

17. Securities and Exchange Board of India (Vault Managers) Regulations, 2021