It may be recalled that the Credit Information
Companies (Regulation) Act, 2005 was passed in May 2005 and notified in the
Gazette of India on June 23, 2005. The Act was passed with a view to regulating
credit information companies and to facilitating efficient distribution of credit
and for matters concerned or incidental to it. The Credit Information Companies
(Regulation) Act, 2005 required Rules and Regulation to be notified under the
Act. While the Central Government was empowered to make the Rules, the Reserve
Bank was empowered to make the Regulations to carry out the purposes of the
Act. Accordingly, the Reserve Bank has prepared the Regulations for implementation
of the Credit Information Companies (Regulation) Act, 2005 and placed them on
the website for feedback.
Summary of Draft Rules and Regulations
Rules
i. The Rules enumerate the procedure for appeal
and other incidental matters when an aggrieved credit information company whose
application for certificate of registration has been rejected or whose certificate
of registration has been cancelled, approaches the Appellate authority designated
by the Central Government. (Rules 3 to 19 of Chapter II)
ii. Rules provide that the credit institution
and the credit information company should formulate appropriate policy and procedure,
duly approved by its board of directors, specifying the steps and security safeguards
in regard to (a) collecting, processing and collating of data relating to the
borrower; (b) steps for security and protection of data and the credit information
maintained at their end; and (c) appropriate and necessary steps for maintaining
an accurate, complete and updated data. Further, the credit institution or the
credit information company should ensure that the credit information is accurate
and complete with reference to the date on which such information is furnished
or disclosed to the credit information company or the specified user as the
case may be. (Rules 20 to 28 of Chapter III and IV)
iii. The specified user should consider and
decide such requisite steps for ensuring and verifying the accuracy and completeness
of data received from a credit information company and protect the data from
unauthorised access; formulate and adopt an appropriate policy and procedure
in this behalf duly approved by its board of directors. (Rule 29 and 30 of Chapter
IV and V)
iv. The credit information company or credit
institution or specified user shall adopt all reasonable procedures to ensure
that their managers, officers, employees are obliged to fidelity and secrecy
in respect of credit information under their control or to which they have access
(Rule 31 of Chapter VI).
v. The credit information company should maintain
a high standard of customer service by maintaining help desk, attending to complaints,
feedback, queries, etc., in speedy and efficient manner. (Rule 32 of Chapter
VII).
Regulations
i. The Regulations indicate which companies
can obtain credit information as specified users (insurance company, cellular/phone
company, rating agency, broker, trading member, SEBI, IRDA etc.) in addition
to those provided under section 2(l) of the Act. (Regulation 3 of Chapter II).
ii The Regulations also deal with submission
of application, grant of certificate and the form in which application can be
submitted and certificate can be issued. (Regulations 4 and 5 of the
chapter III).
iii. The Regulations provide for the form of
business in which credit information companies can engage in addition to those
provided under section 14(l) of the Act. (Regulation 6 of Chapter IV).
iv. The Regulations give the format in which
a credit information company can issue notice to the credit institutions or
other credit information companies for calling for the information. (Regulation
7 of Chapter V, Form-C).
v. The privacy principles which will guide the
credit Information companies, credit institutions and specified users have been
indicated in the Regulation. These encompass accuracy, security, secrecy, adequacy
of data collected as also limitation on the use of data, that is, the purpose
for which the Credit Information Reports can be made available and the procedure
to be followed by specified uses for getting reports. (Regulation 9 of Chapter
VI)
vi. Regulations provide that the maximum amount
of fees leviable to specified users should not exceed Rs.500 for individuals
and Rs.5000 for non-individual borrowers. Further, the fees charged to the credit
institutions or credit information companies for admission of a credit information
company should not exceed Rs.15,00,000. (Regulation 12 of Chapter VIII)
vii. Regulations provide for the principles
and procedures relating to personal credit information in respect of manner
and purpose of collection of personal data, solicitation of personal data, accountability
in transferring data to third party, protection of personal data etc. (Regulations
14 to 18 of Chapter IX)
viii. Regulations provide that an individual
can file a complaint against a credit information company, credit institution
or a specified user for contravening any provision of the Act. (Regulation 19
of Chapter IX)
Alpana Killawala
Chief General Manager
Press Release: 2005-2006/1284