RBI/2006-07/225
DNBS (PD) C.C No. 87 /03.02.004/2006-07
January 4, 2007.
To All deposit taking Non- Banking Financial Companies
(Excluding Residuary Non-Banking Companies)
Dear Sir,
Cover for public deposits – creation
of floating charge on Liquid Assets
Please refer to our circular DNBS
(PD) C.C No. 47/02.01/ 2004-05 dated February 07, 2005 on the captioned
subject. In terms of paragraph 3 of the said circular, all NBFCs accepting/
holding public deposits were advised to create floating charge on the statutory
liquid assets invested in terms of Section 45- IB of the RBI Act, 1934, in favour
of their depositors.
2. In view of the practical
difficulties expressed by the NBFCs in creating charge on the statutory liquid
assets in favour of large number of depositors, it has been decided that NBFCs
accepting/ holding public deposits may create the floating charge on the statutory
liquid assets maintained in terms of Section 45-IB of the RBI Act, 1934 and
notifications issued by the Bank from time to time, in favour of their depositors
through the mechanism of ‘Trust Deed’. The charge is required to be registered
with the Registrar of Companies and the information in this regard is required
to be furnished to the trustees and the Reserve Bank of India. A copy of the
‘Draft Trust Deed’ containing the details in this regard is enclosed as Annex-I
for the guidance of the NBFCs. The 'Trustee Guidelines' are also enclosed as
per Annex-II. The instructions contained in this circular may
be placed before the Board of Directors and the system may be put in place latest
by March 31, 2007.
3. All other provisions of our
circular DNBS (PD) C.C No. 47/ 02.01/ 2004-05 dated February 07, 2005 shall
continue to be in force. Please acknowledge receipt and report compliance to
the Regional Offices of the Bank in whose jurisdiction the registered office
of your company is situated.
Yours faithfully,
(P. Krishnamurthy)
Chief General Manager-in- Charge.
Annex-I
DRAFT TRUST DEED
This Trust Deed is made at ……………………….
this ………. day ……… 2007 between . …………………..Company Ltd. incorporated under the
Companies Act,1956 having its registered office at ………………… …………………. (hereinafter
referred to as "The Company") of the One Part, and ………………………………. Company Ltd.
incorporated under the Companies Act, 1956/………………………Bank constituted/incorporated
under the…………………………………………… Act, and having its registered office at …………. …………………………..
the trustees (hereinafter referred to as "The Trustees") of the Other Part.
Whereas by its Articles of Association,
the Company is authorized to borrow, or raise and secure the payment of money
by inviting deposits.
And Whereas the Directors of the
Company being duly empowered by the Articles of Association of the Company have
decided by a resolution passed in the meeting of the Board held on the ……………..
day of ………. 200…to raise deposits from the public under various schemes.
And as per the instructions of
the Reserve Bank of India ,the Company has to create charge of the Deposit Holders
on the securities purchased by it under the provisions of Section 45-IB of the
Reserve Bank of India Act,1934 and the amount deposited in term deposits with
the banks in terms of Notification No.DFC.121/ED(G)-1998 dated January 31, 1998
as amended by the Reserve Bank of India from time to time
And Whereas the Company proposes
to create charge of the Deposit Holders on the securities purchased by the Company
as required under Section 45-IB of the Reserve Bank of India Act 1934 and the
amount deposited in term deposits with the banks in terms of Notification No.DFC.121/ED(G)-1998
dated January 31, 1998 as amended by the Reserve Bank of India from time to
time
And whereas the said Trustees mentioned
above have consented to act as Trustee of the Deposit Holders by its resolution
dated ……… passed by its Board of Directors.
Now this deed witnesseth and it
is hereby mutually agreed to and declared by and between the parties hereto
as follows:
1. Unless there be something in
the subject or context inconsistent therewith, the following expressions shall
have the meaning hereinafter mentioned that is to say :
(a) "The Company" means M/s………………….. Company Ltd.
(b)" The Trustees" means …………………..
Company Ltd. incorporated under the Companies Act, 1956/…………… Bank constituted/incorporated
under the …………Act, and having its registered Office at ……………………….. .
(c ) "Deposits" means a deposit
accepted by the Company for the time being outstanding and entitled to the benefits
of these presents.
(d)" Deposit holders" means holders
for the time being of the deposit receipt and entered in the register of deposit
holders mentioned on the conditions endorsed on the deposit certificates for
the holder of the deposits.
(e) "Charged Securities" means
the securities owned by the Company and invested by it under the provisions
of Section 45-IB of the Reserve Bank of India Act, 1934 ( in CSGL Account No.
……………….. maintained with …………….. and/or in Account in Demat securities deposited
with M/s,the Depository and in physical form and/ or the amount deposited in
fixed deposits with the banks in terms of notifications issued by the Bank from
time to time in this regard .
(f) "Act" means the Companies Act, 1956 (1 of 1956)
and any modification or re-enactment thereof.
(g) "Specified bankers’ means
the banks in which the company keeps the charged securities and any part thereof,
an intimation to which will be given to the trustees and the Reserve Bank of
India.
The words denoting the singular
include the plural and vice-versa, unless the contrary appears from the context.
2. The deposits entitled to the
benefit of these presents shall consist of total amount already deposited by
the depositors with the company and to be deposited in future to rank pari passu
without preference or priority by reason of the date of issue or otherwise and
secured by the charge hereby created on securities.
3. The Company hereby covenants
with the trustees that the Company on the maturity of the deposits or such earlier
days (the maturity of these deposits will take place after the completion of
the maturity period of the respective deposits) as amounts shall become payable,
will pay the deposit holders the amount secured by their deposit respectively
and in the meantime will pay interest to the deposit holders on the day it become
due in case, the deposit holders have opted for monthly or periodical payment
of interest.
4. All payments due by the Company
in respect of the deposits certificates issued hereunder whether of interest
or principal shall be made by cheque/warrant/DD/pay order by the Company and
the Company shall make at its own expenses all arrangements for the smooth payment
of the principal as well as the interest amount on the said deposits.
5. In consideration of the deposits
hereby authorized and the deposits to be collected in future the Company as
the beneficial owner, hereby create charge with the trustees on all the securities
purchased by it under the provisions of Section 45-IB of the Reserve Bank of
India Act 1934, and the amount deposited in term deposits with the banks in
terms of Notification No.DFC.121/ED(G)-1998 dated January 31, 1998 as amended
by the Reserve Bank of India from time to time amounting to Rs…………… (Rupees
only) existing as well as the securities purchased by the Company in future
under the provisions of Section 45-IB of the Reserve Bank of India Act ,1934
and the amount deposited in term deposits with the banks in terms of Notification
No.DFC.121/ED(G)-1998 dated January 31, 1998 as amended by the Reserve Bank
from time to time for the benefit of deposit holders for the amounts due and
all other charges, expenses and other dues, the payment of which has been secured
by a charge on the securities under these presents and the charge as created
has been as the floating charge. The trustees may at any time, by notice in
writing to the Company, convert the said floating charge into a fixed charge
and get it registered as legal charge in case the trustees are of the opinion
that the said securities are in danger of being seized or sold under any sort
of distress or execution leveled or threatened or in any other case.
6. The Company hereby undertakes
that after the execution of these presents, it shall register the charge hereby
created, with the Registrar of Companies under section 125 of the Companies
Act, 1956 and furnish the information of the registration of the charge to the
Trustees and the Reserve Bank of India .The Company shall also register the
trustee's lien on the securities with the concerned bank/ depository or any
other authority and will advise the Trustees and the Reserve Bank of India about
the same .
7. The Company shall hold
and enjoy all the charged securities until the security hereby constituted shall
become enforceable under the terms of these presents in which case the Trustees
may in their discretion as next hereinafter mentioned or shall upon the request
in writing of the 90% deposit holders by value take possession of the charged
securities or any of them and may in the like discretion and shall sell, call
in, collect and convert into money the same or any part thereof with full power
to sell any of the said securities either together or in parcels, and either
for a lump sum or for a sum payable by instalments or for a sum on account and
a mortgage or charge for the balance and with full power sale to make any special
or other stipulations as to title or evidence or commencement of the title,
or otherwise, which the Trustees shall deem proper and with full powers to modify
or rescind or vary any contract for sale of the said securities or any part
thereof and to re-sell the same without being responsible for any loss which
may be occasioned thereby and with full power to compromise and effect compositions
and for the purposes aforesaid or any of them to execute and do all such assurances
and things as they think fit.
8.The amounts due to the deposit
holders under this indenture shall become immediately payable and the security
hereby constituted shall become enforceable within the meaning of these presents
in each and any of the following events:
(a) If the Company makes default
in ensuring the full cover for public deposits as stipulated in Circular No.
DNBS (PD) C.C.No.47/02.01/2004-05 dated February 7, 2005 issued by the Reserve
Bank of India as amended by the Reserve Bank of India from time to time.
(b) If the Company without the
consent of the deposit holders ceases to carry on its business or indicates
its intentions to do so.
(c) If an order has been passed
by the Court of competent jurisdiction or a special resolution has been passed
by the members of the Company for winding up of the company.
(d) If the Company makes defaults
in complying with the orders passed by Company Law Board or any other authority
constituted under the Companies Act, 1956 directing the company to pay the amount
to the deposit holders.
(e) If in the opinion of the Trustees,
the security of the deposit holders is in jeopardy.
9. As soon as the amount shall
become payable and the security enforceable under the preceding clause 8 (and
unless the time for payment and the security to be enforced has been expressly
extended by the deposit holders by a resolution passed with simple majority),
the Trustees shall take possession of the charged securities and shall forthwith
take steps to realize the charged securities and distribute the amount to the
deposit holders on pro rata basis.
10. Until the happening of any
of the events mentioned in clauses No. 8 & 9 of this Indenture, the Trustees
shall not in any manner interfere with the management of affairs of the said
business except to the extent he may consider necessary for the preservation
of the charged property or any part thereof or ensuring the full cover for deposits
as indicated in Clause 8 (a) of these presents.
11. The Trustees shall apply the
proceeds of such sale or other mode of realization in the following manner,
that is to say, that the Trustees shall pay:
(a) In
the first place all costs, charges and expenses in or about such sale or the
performance or execution of trust or otherwise in relation to these presents
or otherwise in respect of the security, including the remuneration of the trustee,
if any.
(b ) Secondly, the amount then
due and owing to deposit holders
(c) And lastly, the surplus, if any, to the Company
or its assignee.
Provided that if the said money
shall be insufficient to pay all such amounts in full, then the said amounts
shall be paid rateably and without preference or priority among all deposit
holders according to the amount due in respect of the deposits held by them.
12. When all the amount secured
by these presents been paid and satisfied, the Trustees shall forth with upon
the request and at the cost of the Company and on being paid all the costs,
charges and expenses properly incurred by the said Trustees in relation to the
security, re-convey, reassign, release and surrender the charged securities
or so much of the same as shall not have been sold or disposed of to the Company
or its assigns.
13. The Company hereby covenants with the Trustees:
(a) That the moneys secured by
this deed shall have the first charge on the charged securities
(b) That the Company shall keep
the said charged securities and any part thereof with the specified bankers.
(c) That the Trustees will have
a right to verify the charged securities at any time and the Company will give
its full co-operation to the Trustees in this regard .
(d) The company shall file a
copy of the quarterly return on Statutory Liquid Assets in Form NBS-3 to the
Trustees.
14. The Company shall pay to the
Trustees all legal, travelling and other costs, charges and expenses incurred
by them in connection with execution of trust of these presents including costs,
charges and expenses of and incidental to the approval and execution of these
presents and all other documents affecting the security herein and will indemnify
them against all actions, proceedings, costs, charges, expenses, claims and
demands whatsoever which may arise or be brought or made against or incurred
by him in respect of any matter or thing done or permitted to be done without
their wilful default in respect of or in relation to the charged securities.
15. The Trustees of the deposit
holders will execute and exercise all or any of the trusts power, authorities
and discretion so vested in them by these presents in a judicious and fair manner
and will not be held responsible except for the breach of trust knowingly and
intentionally committed by them.
16. In the event of winding up
of the Trustees, another Trustee will be appointed having all the powers, authorities
as stated under these presents and such appointment will be made by the board
of directors of the Company.
17. The Trustees may by agreement
with the directors of the Company modify the terms of this deed in any manner
that may be necessary to meet any requirement or contingency, provided that
they are satisfied that such modifications are in the interest of the deposit
holders
18. The Company hereby covenants
with the Trustees that Company will at all times during the continuance of the
security carry on and conduct its business in proper and efficient manner with
due diligence and efficiency and will take all possible steps to keep the charged
securities intact and will keep proper books of account as required under the
Act and give all information to the said Trustees in relation to discharge of
his duties under these presents.
19. The Company hereby further
covenants with the Trustees that the Company shall duly perform and observe
the obligations, hereby imposed upon it by this Trust.
In witness whereof the company
has caused its common seal to be affixed to these presents and the Trustees
have hereto set their hands the day and year above written.
Witnesses
Common Seal of the Company affixed
in the presence of
(Director)
(Director)
(Trustee)
(Trustee )
Annex-II
Liquid Assets (Non-Banking Finance
Companies) Trustees Guidelines
1. These Guidelines may be called
the Reserve Bank of India Guidelines for Trustees of deposit holders of the
Non-Banking Finance Companies (NBFC).
2. No company/bank shall be entitled
to act as a Trustee of deposit holders unless it is a scheduled commercial Bank
or Limited company engaged in trust business with minimum capital of Rs 50 lakh
and who are independent and have no relationship with the company its principal
share holders or Directors of the Company. .
3. The duties of every trustee
of deposit holders will be
(i) To
execute the trust deed with the company for the protection of interest of the
deposit holders.
(ii) To do the duties of the trustees
as enshrined in the Trust Deed executed with the company.
(iii)To take possession of the
property charged in accordance with the provisions of the trust deed.
(iv) Enforce security in the interest
of deposit holders.
(v) To do such acts or as are necessary
in the event the security becomes enforceable.
(vi) To
carry out such acts as are necessary for the protection of interest of the depositors.
(vii) Ascertain
and satisfy himself that the
(a) The interest due on the deposits
had been paid by the company on or before the due dates.
(b) The deposit holders had been
paid the monies due to them on the date of maturity of the deposit.
(c) Exercise due diligence to
ensure compliance by the company of the provisions of the trust deed.
(d) To
take appropriate measures for protecting the interest of the deposit holders,
as soon as any breach of the trust deed comes to the notice.
(e) To inform the Reserve Bank
of India as soon as any breach of the trust deed comes to his notice.
(f) To
communicate with the Regional Office of RBI, under whose jurisdiction the company
is registered, on half yearly basis the compliance of trust deed by the company,
defaults if any in payment of interest to the deposit holders and action taken.
4. The trustees for the deposit
holders shall call or cause to be called by the company a meeting of all deposit
holders.
(a) On a requisition in writing
signed by at least 51% of the deposit holders in value for the time being outstanding.
(b) The happening of any event
which constitute a default for which in the opinion of the trustees the security
of the deposit holders is in jeopardy.
A report of such meeting may be
forwarded to the Regional Office of the Reserve Bank of India, Department of
Non-Banking Supervision under whose jurisdiction the company is registered.
5. The
trustee may inspect books of account, records, register of the company and the
trust property to the extent necessary for discharging his obligations with
prior intimation to the Regional Office of RBI in whose jurisdiction the NBFC
is registered.
6. The trustees for deposit holders shall not
make untrue statement or suppress any material in any documents, reports, papers
or information furnished to the Reserve Bank of India.
7. The trustee for deposit
holders shall ensure that the Reserve Bank of India is promptly informed about
any action, legal proceedings etc. initiated against him in respect of any material
breach or non-compliance by it, of any law, rules directions of the Reserve
Bank of India or of any other regulatory authority.’
8. The trustee for deposit holders
shall not delegate any of his functions to any employee or agent. However, the
trustee may employ employees, agents, Advocates or any other professional for
any routine or clerical functions. In case the trustee employs any employee,
he will be responsible for his /their acts or omissions in respect of the conduct
of his/their business. |