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RBI/2006-07/ 133
DNBS (PD) C.C. No. 79 / 03.05.002/ 2006-07
September 21, 2006
To,
All Non-Banking Financial Companies (NBFCs),
Including Residuary Non-Banking Companies (RNBCs)
Dear Sirs,
Amendment to NBFC regulations -Certificate
of Registration (CoR) issued under Section 45-IA of the RBI Act, 1934 – Continuation
of business of NBFI -Submission of Statutory Auditors Certificate
In terms of Section 45-IA of the
RBI Act, 1934 it is mandatory for a company to obtain Certificate of Registration
(CoR) from Reserve Bank of India (RBI) before commencing or to carry on
business of a non-banking financial institution.
2. It has been observed that
there are NBFCs which are no longer engaged in the business of NBFI but still
continue to hold the CoR even though they are not required/eligible to hold
the CoR granted by RBI. In order to ensure that only NBFCs which are actually
engaged in the business of NBFI hold CoR, it has been decided that all NBFCs
should submit a certificate from their Statutory Auditors every year to the
effect that they continue to undertake the business of NBFI requiring holding
of CoR under Section 45-IA of the RBI Act, 1934. The first such certificate
should relate to the financial year ending March 31, 2006. The certificate from
the Statutory Auditors in this regard may be submitted to the Regional Office
of the Department of Non-Banking Supervision under whose jurisdiction the NBFC
is registered, latest by June 30, every year with reference to the position
of the company as on March 31 of that year. A copy of the amending Notification
No. DNBS. 188/CGM(PK)-2006 dated September 21, 2006 as well as updated Notification
No.DFC.119/DG(SPT)-98 dated January 31, 1998 is enclosed for meticulous
compliance.
Yours faithfully,
(P. Krishnamurthy)
Chief General Manager-in-Charge
RESERVE BANK OF INDIA
DEPARTMENT OF NON-BANKING SUPERVISION
CENTRAL OFFICE
CENTRE I, WORLD TRADE CENTRE,
CUFFE PARADE, COLABA,
MUMBAI 400 005.
Notification No. DNBS. 188/CGM(PK)-2006
dated September 21, 2006
The Reserve Bank of India, having
satisfied that, in the public interest, and to enable the Bank to regulate the
financial system of the country to its advantage, it is necessary to amend the
Non-Banking Financial Companies Prudential Norms (Reserve Bank) Directions,
1998, in exercise of the powers conferred by section 45JA of the Reserve Bank
of India Act, 1934 (2 of 1934) and of all the powers enabling it in this behalf,
hereby directs that the said directions contained in Notification No.DFC.119/DG(SPT)-98
dated January 31, 1998 shall stand amended with immediate effect as follows,
namely -
2. A new paragraph shall be
inserted after paragraph 9C as under:
Submission of a certificate
from Statutory Auditor to the Bank
9D. Every NBFC shall submit
a Certificate from its Statutory Auditor that it is engaged in the business
of non-banking financial institution requiring it to hold a Certificate of Registration
under Section 45-IA of the RBI Act. A certificate from the Statutory Auditor
in this regard with reference to the position of the company as at end of the
financial year ended March 31 may be submitted to the Regional Office of the
Department of Non-Banking Supervision under whose jurisdiction the NBFC is registered,
latest by June 30, every year. "
(P. Krishnamurthy)
Chief General Manager In-Charge |