There will be occasions when you have a complaint against a listed company/ intermediary registered with SEBI. In the event of such complaint you should first approach the concerned company/ intermediary against whom you have a complaint. The concerned company or intermediary shall facilitate your complaint redressal.
If you are still not satisfied with the redressal, you may lodge a complaint with SEBI through a web based centralized grievance redressal called SCORES (SEBI Complaints Redress System). The address of the SCORES portal is https://scores.gov.in. Investors can also lodge their complaints using the SCORES Mobile App available on Android and iOS platforms.
To know more about SCORES, you may call SEBI Toll-Free helpline numbers - 1800 22 7575, 1800 266 7575.
You may also refer to SCORES Frequently Asked Questions (FAQ) available on the SCORES Portal. As per SEBI norms, entities against whom complaints are lodged are required to file an Action Taken Report with SEBI within 30 days of receipt of complaints. SCORES enables you to lodge your complaint, follow up and track the status of redressal of the complaint(s) online, at any time and from anywhere.
To know more about the Investor Grievance Redressal Mechanism, please read PPTs at the following link
https://investor.sebi.gov.in/iematerial.html
- PPT on Investor Grievance Redressal Mechanism – SEBI SCORES, NSE, BSE, NSDL, CDSL