We expect the corporate sector to be prompt and reasonable in fulfilling their duties and legal obligations and be true and honest in furnishing information to us.

Acknowledge applications, returns and all communications within 7 days of their receipt.

Resolve expeditiously complaints regarding delay in issue of allotment letters & share/debenture certificates, refund of application money, delay in transfer of shares & non payment of dividends/interest on shares/ debentures/fixed deposits etc. in close co-ordination with agencies.

Ensure that all applications submitted to the Ministry of Company Affairs, Regional Directors and Registrar of Companies, are processed within the time frame,

Be courteous, prompt, effective & provide time bound services. All services shall be provided without charge or demanding any money other than remuneration prescribed by law.