a. To advise SEBI on issues related to regulation and development of primary and secondary market of municipal debt securities.
b. To advise SEBI on matters required to be taken up for changes in legal framework to introduce simplification and transparency in systems and procedures in the primary and secondary market.
c. To advise SEBI on matters relating to regulation of intermediaries for ensuring investor protection in the primary and secondary market.
d. To recommend SEBI on measures to facilitate issuers (i.e. municipalities) for issuance of municipal debt securities.