To facilitate replies to various queries of the general public on matters relating to securities market, SEBI has undertaken an initiative and launched toll free helpline service number. The Toll- Free helpline nos. are

1800-266-7575 or 1800-22-7575

The toll free helpline service is available to investors from all over India and is in 8 languages viz. English, Hindi, Marathi, Gujarati, Tamil, Bengali, Telugu, Kannada. The toll free helpline service is available on all days from 9:00 A.M to 6:00 P.M (excluding declared holidays).

The following services are available to the investors on the toll free helpline number Guidance pertaining to -

• Status of companies - whether unlisted, sick, delisted, liquidated /wound up etc.
• Changes in names of companies pursuant to amalgamation/merger/demerger etc.
• Details of Registrar and Share Transfer Agent of a listed company.
• Details and Information on names and addresses of various registered intermediaries of SEBI
• Where to get information on regulatory action taken by SEBI?
• Where to get information on corporate action like Dividend, Bonus, Right issue etc?
• Where to get Latest Net Asset Value (NAV) for a mutual Fund Scheme?
• How to lodge a complaint with SEBI?
• Against whom to lodge a complaint on SCORES?
• Status of complaint lodged with SEBI.
• Names and addresses of various Registrar of Companies, Official liquidators, BIFR etc.
• The regulators/authorities whom the investor has to approach for redressal of their grievances that are not under SEBI purview ex: RBI, IRDA, PFRDA, MCA etc.
• Assistance in procedures viz.
• How to open demat /client account etc?
• Transfer of shares.
• Transmission of shares.
• Documents required for transfer/transmission of shares.
• Information on what to do if shares are lost/forged/fake.
• Procedure for applying for duplicate shares.
• How to apply in an IPO?
• Names and address of companies of who have filed their offer documents with SEBI.

The helpline service does not offer any legal opinion or investment advice to the investors.

• Investing is a big decision, so it is important to know who you are dealing with
• Check Registration Status of Market Intermediary before investing
• Click here to check Intermediary Registration with SEBI

“Unauthorized money mobilization schemes examined by SEBI and referred to respective authorities”

SEBI receives a large number of complaints against unauthorized money mobilization from public. These complaints are examined in terms of Section 11AA of SEBI Act, 1992 and SEBI (Collective Investment Schemes) Regulations, 1999.

However, it is observed that these schemes do not satisfy the criteria to be construed as a Collective Investment Scheme. These schemes do not fall under the purview of SEBI, and complaints against such schemes are referred to relevant authorities.

List of cases examined by SEBI and referred to other authorities is being made available to caution investors from falling in the trap of these schemes. The list contains the details of the relevant authorities, which will assist investors promptly approach the appropriate authority with their grievances if they have been defrauded by any of these entities.

To see money mobilization schemes examined by SEBI and referred to respective authorities - Please click here.

• CDSL – https://www.cdslindia.com/DP/dplist.aspx
• NSDL – https://nsdl.co.in/about/dps.php