Section 13 in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
13. Redressal of investor grievances.
(1)The intermediary shall make endeavours to redress investor grievances promptly but not later than forty-five days of receipt thereof and when called upon by the Board to do so it shall redress the grievances of investor within the time specified by the Board.(2)The intermediary shall maintain records regarding investor grievances received by it and redressal of such grievances.(3)The intermediary shall at the end of each quarter of a Financial Year ending on 31st March upload information about the number of investor grievances received, redressed and those remaining unresolved beyond three months of the receipt thereof by the intermediary of the website specified by the Board.
