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SEBI constitutes ‘FPI Advisory Committee (FAC)’


SEBI
22 Aug 2022
Categories: Did you know

In order to provide recommendations and advise SEBI on policy matters relating to Foreign Portfolio Investors (‘FPIs’), SEBI has constituted a Standing Committee for facilitation of FPI investments. The members of the committee are:

i. Shri K. V. Subramanian, Former Chief Economic Adviser to the Government of India–Chairman

ii. Shri Harun R Khan, Deputy Governor (Retired), RBI

iii. Shri R. Subramanian, Executive Director, RBI

iv. Shri Madhav Kalyan, CEO, JP Morgan Chase Bank, N.A.

v. Shri Hitendra Dave, CEO, HSBC Bank Ltd.

vi. Mr. Martin Graham, Managing Director, Global Public Policy Group of iShares (BlackRock).

vii. Shri Bobby Parikh, Managing Partner, Bobby Parikh Associates

viii. Shri Rushabh Maniar, Partner, AZB & Partners

ix. Prof. (Dr) Nigam S. Nuggehalli Registrar, National Law School of India University, Bengaluru

x. Shri Rajesh Gandhi, Partner, Deloitte Haskins & sells LLP

xi. Shri Shashwat Alok, Assistant Professor, Indian School of Business

xii. Shri Ashishkumar Chauhan, MD & CEO, National Stock Exchange of India Ltd.

xiii. Ms. Padmaja Chunduru, MD & CEO, National Securities Depository Ltd. (NSDL)

xiv. Shri Nehal Vora, Member, MD & CEO, Central Depository Services India Ltd. (CDSL)

xv. Shri Vikram Kothari, Managing Director, National Securities Clearing Corporation Ltd. (NSCCL)

The terms of reference of the Committee include:

a.To advise on issues related to investments and operations of FPIs in the Indian financial markets, including measures to facilitate ease of doing business by FPIs in India;

b. To review investment avenues available for FPIs and to advise on feasibility of new investment avenues;

c. To advise SEBI on measures required to encourage FPI participation in the bond market;

d. To advise SEBI on measures required, if any, in the legal framework for simplification of FPI regulations;

e. To advise SEBI on measures required, if any, in the legal framework to enhance transparency;

f. To advise SEBI on Custodian related matters pertaining to FPIs;

g. To discuss any other issues pertaining to FPIs

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