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There will be occasions when you have a grievance against a listed company/ intermediary registered with SEBI. In the event of such grievance you should first approach the concerned company/ intermediary against whom you have a grievance. However, you may not be satisfied with their response. Therefore, you should know whom you should turn to, to get your grievance redressed. SEBI takes up grievances related to issue and transfer of securities and non-payment of dividend with listed companies. In addition, SEBI also takes up grievances against the various intermediaries registered with it and related issues.
 Given below are types of grievances for which you could approach SEBI.

Type-I : Refund Order/ Allotment Advise.

Type-II: Non-receipt of dividend.

Type-III: Non-receipt of share certificates after transfer.

Type-IV: Debentures.

Type-V: Non-receipt of letter of offer for rights.

Type VI: Collective Investment Schemes

Type VII: Mutual Funds/ Venture Capital Funds/ Foreign Venture Capital Investors/ Foreign Institutional Investors/ Portfolio Managers, Custodians.

Type VIII: Brokers/ Securities Lending Intermediaries/ Merchant Bankers/ Registrars and Transfer Agents/ Debenture Trustees/ Bankers to Issue/ Underwriters/ Credit Rating Agencies/ Depository Participants.

Type IX: Securities Exchanges/ Clearing and Settlement Organizations/ Depositories.

Type X: Derivative Trading

Type XI: Corporate Governance/ Corporate Restructuring/ Substantial Acquisition and Takeovers/ Buyback / Delisting / Compliance With Listing Conditions
 
   
LODGE YOUR GRIEVANCE
Please Note That

IF YOU ARE SENDING YOUR GRIEVANCES BY POST/FAX, (CLICK HERE FOR PRINT VERSION OF THE GRIEVANCE FORM) FOR FASTER ACTION, SEND TYPE I TO XI COMPLAINTS TO THE OFFICE OF INVESTOR ASSISTANCE AND EDUCATION OF SEBI AT MUMBAI OR REGIONAL OFFICES AT THE FOLLOWING ADDRESSES
The following types of grievances should be taken up with :
With the Stock Exchanges at their Investor Information Center:
  • Complaints related to securities traded/listed with the exchanges
  • Complaints regarding the trades effected in the exchange with respect to the companies listed on it or by the members of the exchange
With the Department Of Company Affairs/ concerned Registrar of Companies (ROC):
  • Complaints against unlisted companies
  • Complaints regarding non-receipt of annual report, AGM Notice
  • Fixed deposit in manufacturing companies
With the Reserve Bank Of India
  • Fixed deposits in banks and NBFCs
With the concerned company/ROC
  • Forfeiture of shares
 
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