RBI/2022-23/154 DoR.FIN.REC.90/20.16.056/2022-23 December 13, 2022 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/District Central Co-operative Banks All-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies (including Housing Finance Companies) All Credit Information Companies Madam/Dear Sir, Data Format for Furnishing of Credit Information to Credit Information Companies and other Regulatory Measures Please refer to the circular DBOD.No.CID.BC.127/20.16.056/2013-14 dated June 27, 2014, inter alia setting out a Uniform Credit Reporting Format for reporting credit information to the Credit Information Companies (CICs). 2. It is clarified that cases admitted with National Company Law Tribunal (NCLT)/National Company Law Appellate Tribunal (NCLAT) under the Insolvency and Bankruptcy Code, 2016 are also required to be reported under the suit-filed cases in reporting to the CICs. 3. Credit Institutions (CIs) shall ensure implementation of this circular latest by February 28, 2023. Yours faithfully (J.P. Sharma) Chief General Manager | |