Vigilance Request Dashboard - mi.sebi.gov.in
Welcome to SEBI Vigilance-Online Complaint System
Guideline for complainants:
- The information provided by you in a complaint will be treated as vigilance intelligence, confidential, analysed and further action will be taken on it.
- In order to aid Vigilance Department, SEBI to carry out its examination of matter, you are encouraged to provide correct and complete information in one go.
- Complaints must be brief and contain factual details, verifiable facts, and related documents. Please refrain from making complaints that are vague or contain sweeping general allegations.
- Correct name and address of the complainant are mandatory for verification and processing of complaint.
- For registering a complaint, mobile no. is required to receive OTP.
- This portal is meant for lodging corruption complaint against employees of SEBI.
- Complaints pertaining to registered intermediaries or listed companies etc. which are purely grievance against them and without any vigilance angle may be lodged on SEBI's dedicated complaint redressal portal at https://scores.sebi.gov.in/
- Complaint having administrative issues may be forwarded by Vigilance Department to concerned department for necessary action.
- Vigilance Department in SEBI is headed by a Chief Vigilance Officer. It functions under the overall guidance given by CVC and undertakes preventive, punitive and surveillance & detection activities. It handles complaints received from various sources against the employees of SEBI and investigates into them in an impartial, professional and time bound manner.