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Reserve Bank of India (Asset Reconstruction Companies) Directions, 2025
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Draft Reserve Bank of India (Asset Reconstruction Companies) Directions, 2025 DRAFT FOR COMMENTS RBI/2025-26/-- DoR.FIN.REC.No./ 00-00-000/2025-26 XX, 2025 Reserve Bank of India (Asset Reconstruction Companies) Directions, 2025 Introduction In exercise of the powers conferred under Sections 3, 9, 10, 12 and 12A of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002), and of all the powers enabling it in this behalf, the Reserve Bank of India, in order to ensure prudent and efficient functioning of Asset Reconstruction Companies and to protect the interest of investors, hereby issues these Directions for compliance of the same by every Asset Reconstruction Company. A. Short Title and Commencement 1. These Directions shall be called the Reserve Bank of India (Asset Reconstruction Companies) Directions, 2025. 2. These Directions shall come into effect on the day they are placed on the website of the Reserve Bank. B. Applicability 3. These Directions shall be applicable to every Asset Reconstruction Company (hereinafter collectively referred to as ‘ARCs’ and individually as an ‘ARC’) registered with the Reserve Bank under Section 3 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. C. Definitions 4. In these Directions, unless the context otherwise requires, the terms used herein shall bear the meanings assigned to them below — (1) “Act” means the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002). (2) “Breakup value” means the equity capital and reserves as reduced by intangible assets and revaluation reserves, divided by the number of equity shares of the investee company. (3) “Change in management” means effecting change by the borrower at the instance of ARC in the person who has responsibility for the whole or substantially whole of the management of the business of the borrower and/ or other relevant personnel. (4) “Date of acquisition” means the date on which the ownership of financial assets is acquired by ARC either on its own books or directly in the books of the trust. (5) “Deposit” means deposit as defined in the Companies (Acceptance of Deposits) Rules 2014 framed under Section 73 of the Companies Act, 2013. (6) “Earning value” means the value of an equity share computed by taking the average of profits after tax as reduced by the preference dividend and adjusted for extra-ordinary and non-recurring items, for the immediately preceding 3 years and further divided by the number of equity shares of the investee company and capitalised at the following rate:
(7) “Fair value” means the mean of the earning value and the breakup value. (8) “Net owned fund” (hereinafter referred to as ‘NOF’) means the amount arrived at by reducing from owned fund, the amounts representing (i) investments of the ARC in shares of –
(ii) the book value of debentures, bonds, outstanding loans and advances made to, and deposits with -
to the extent such amount exceeds 10 percent of the owned fund. (9) “Non-performing asset (NPA)” in the books of an ARC means an asset in respect of which:
(10) “Overdue” means an amount which remains unpaid beyond the due date. (11) “Owned fund” means (i) the aggregate of
(ii) as reduced by-
(12) “Planning period” means a period not exceeding six months allowed for formulating a plan for realisation of financial assets acquired for the purpose of reconstruction. (13) “Standard asset” means an asset, which is not an NPA. (14) “Takeover of management” means taking over of the responsibility for the management of the business of the borrower with or without effecting change in management personnel of the borrower by the ARC. (15) “Trust” means trust as defined in Section 3 of the Indian Trusts Act, 1882. 5. Words or expressions used but not defined herein and defined in the Act, shall have the same meaning as assigned to them in the Act. Any other words or expressions not defined in that Act shall have the same meaning as assigned to them in the Companies Act, 2013. Chapter-II – Role of Board, Registration and Related Matters A. Role of Board and Periodic Review 6. An ARC shall put in place a Board approved policies and establish periodic review mechanisms to ensure sound processes and systems. An illustrative list of such policies to be approved by the Board or a Committee(s) to which powers have been delegated is provided below. The specific aspects to be addressed in these policies are detailed in the relevant paragraphs of these Directions. (1) Activities of the ARC: Taking up the role of Resolution Applicant which may, inter alia, include the scope of activities, internal limit for sectoral exposures, etc. (2) Financial asset acquisition policy: Policy shall cover, inter alia, procedure for acquisition, types and desirable profile of assets, valuation procedure and plan for realisation of financial asset to ensure that transactions take place in a transparent manner and at a fair price in a well-informed market and the transactions are executed on arm’s length basis by exercise of due diligence. (3) Change in or takeover of the management of the business of the borrower (4) Rescheduling of debts due from borrowers (5) Settlement of dues payable by the borrowers: Covering aspects such as cut-off date for one-time settlement eligibility, permissible sacrifice for various categories of exposures while arriving at the settlement amount, and methodology for arriving at the realisable value of the security. (6) Conversion of debt into equity of the borrower entity (7) Issue of Security Receipts under each scheme formulated by the trust (8) Broad parameters for utilization of funds raised from Qualified Buyers under such a scheme (9) Fair Practices Code (10) Management fee, expenses and incentives, claimed from trusts under its management: Indicating, inter alia, the quantitative cap / limit on the management fee / incentives under various scenarios (11) Outsourcing policy: Covering, inter alia, criteria for selection of such activities as well as service providers, delegation of authority depending on risks and materiality and systems to monitor and review the operations of these activities / service providers. (12) Code of conduct for recovery agents 7. An illustrative list of reviews to be carried out by the Board or a Committee(s) to which powers have been delegated is provided below. The specific aspects to be addressed in these reviews are detailed in the relevant paragraphs of these Directions. (1) Compliance of the Fair Practices Code (2) Annual Performance Review of MD / CEO and WTD B. Registration 8. Before commencement of the business of securitisation or asset reconstruction, an ARC shall apply for registration and obtain a certificate of registration (CoR) from the Reserve Bank as provided under Section 3 of the Act. 9. The ARC seeking registration shall submit its application in the application form hosted on the Reserve Bank’s website, duly filled in with all the relevant annexures/ supporting documents, to the Chief General Manager-in-Charge, Department of Regulation, Central Office, Reserve Bank of India, Shahid Bhagat Singh Marg, Fort, Mumbai – 400001 or online, through PRAVAAH Portal. 10. An ARC, which has obtained a CoR from the Reserve Bank, can undertake both securitisation and asset reconstruction activities. 11. An ARC shall commence business within six months from the date of grant of CoR by the Reserve Bank. Reserve Bank may grant extension up to twelve months from the date of grant of CoR on receipt of the application from the ARC. 12. Provisions of Section 45-IA, 45-IB and 45-IC of RBI Act, 1934 shall not apply to an ARC registered with the Reserve Bank under Section 3 of the Act. 13. Any entity not registered with the Reserve Bank under Section 3 of the Act may conduct the business of securitisation or asset reconstruction outside the purview of the Act subject to requisite authorisation/ approval. Explanation: There may be instances wherein banks and other financial institutions undertake certain transactions, which are in the nature of securitisation or asset reconstruction, wherever these are permitted by their respective laws and regulations. C. Net owned fund 14. To commence the business of securitisation or asset reconstruction, an ARC is required to have a minimum net owned fund of ₹300 crore and thereafter, on an ongoing basis. 15. ARC existing as on October 11, 2022 shall achieve the minimum required NOF of ₹300 crore by March 31, 2026. 16. In case of non-compliance at any of the above stages, the non-complying ARC shall be subject to supervisory action, including prohibition on undertaking incremental business till it reaches the required minimum NOF applicable at that time. D. Activities of ARCs 17. An ARC shall commence/ undertake only securitisation and asset reconstruction activities and functions provided under Section 10 of the Act. 18. In terms of the provision of Section 10(2) of the Act, ARC has been permitted to undertake those activities as Resolution Applicants under Insolvency and Bankruptcy Code, 2016 (IBC) which are not specifically allowed under the Act. This permission shall be subject to the following conditions:
19. An ARC may, at its discretion, as a sponsor and for the purpose of establishing a joint venture, invest in the equity share capital of another ARC. 20. An ARC may, at its discretion, deploy its funds for undertaking restructuring of acquired loan account with the sole purpose of realizing its dues. 21. An ARC may, at its discretion, deploy any surplus funds available with it, in terms of a Board-approved policy, in -
22. An ARC shall not invest in land or building except for the following purposes:
23. An ARC shall not raise monies by way of deposit. Chapter-III – Guidelines on Asset Reconstruction and Securitisation A. Asset Reconstruction A.1 Acquisition of financial assets 24. An ARC shall frame a Board-approved 'financial asset acquisition policy' within 90 days of grant of the CoR which shall provide that transactions take place in a transparent manner and at a fair price in a well-informed market and the transactions are executed on arm’s length basis by exercise of due diligence. It shall clearly lay down the policies and guidelines covering, inter alia, the following:
25. The Board may delegate powers to a committee comprising any director and/ or any functionaries of the ARC for taking decisions on proposals for acquisition of financial assets. 26. Deviation from the policy shall be made only with the approval of the Board. 27. Before bidding for the stressed assets, an ARC may seek adequate time, of not less than two weeks, from the auctioning banks to conduct a meaningful due diligence of the account by verifying the underlying assets. 28. The share of financial assets to be acquired from the bank/ financial institution shall be appropriately and objectively worked out keeping in view the provision in the Act requiring consent of secured creditors holding not less than 60 percent of the amount outstanding to a borrower for the purpose of enforcement of security interest. 29. For easy and faster realisability, all the financial assets due from a single debtor to various banks/financial institutions may be considered for acquisition. Similarly, financial assets having linkages to the same collateral may be considered for acquisition to ensure relatively faster and easy realisation. 30. Both fund and non-fund based financial assets may be included in the list of assets for acquisition. Assets classified as special mentioned accounts (SMAs) in the books of the originator may also be acquired. 31. Acquisition of funded assets shall not include takeover of outstanding commitments, if any, of any bank/ financial institution to lend further. Terms of acquisition of security interest in non-fund transactions, shall provide for the relative commitments to continue with bank/ financial institution, till demand for funding arises. 32. As far as possible, the valuation process shall be uniform for assets of same profile. It shall be ensured that the valuation of the financial assets is done in a scientific and objective manner. Valuation may be done either internally or by engaging an independent agency, depending upon the value of the assets. Ideally, valuation may be entrusted to the committee authorised to approve acquisition of assets, which may carry out the task in line with financial asset acquisition policy mentioned at paragraph 24. 33. An ARC shall be permitted to sell financial asset to another ARC subject to the following conditions:
34. An ARC shall not acquire financial assets from the following on a bilateral basis, whatever may be the consideration:
Provided that they may participate in the auctions of the financial assets provided such auctions are conducted in a transparent manner, on arm’s length basis and the prices are determined by the market forces. A.2 Plan for realisation of financial assets 35. An ARC may, within the planning period, formulate a plan for realisation of assets which may provide for one or more of the following measures:
36. The ARC shall formulate the policy for realisation of financial assets under which the period for realisation shall not exceed five years from the date of acquisition of the financial asset concerned. Provided that the Board of the ARC may increase the period for realisation of financial assets so that the total period for realisation shall not exceed eight years from the date of acquisition of the financial asset concerned. 37. In case, the ARC is one of the lenders in an account, where a resolution plan has been finalised and the same extends beyond the maximum resolution period allowed for ARCs as per paragraph 36 above, the ARC may accept a resolution period co-terminus with other secured lenders. 38. The Board of the ARC shall specify the steps that shall be taken by the ARC to realise the financial assets within the time frame referred to in the paragraph 36 above as the case may be. 39. The qualified buyers (QBs) shall be entitled to invoke the provisions of Section 7(3) of the Act only at the end of such extended period if the period for realisation is extended under paragraph 36 above. B. Measures of Asset Reconstruction B.1 Change in or takeover of the management of the business of the borrower 40. An ARC may resort to change in or takeover of the management of the business of the borrower for the purpose of realisation of its dues from the borrower subject to the provisions of these guidelines. 41. The objective of these Directions is to ensure fairness, transparency, non-discrimination and non-arbitrariness in the action of ARCs and to build in a system of checks and balances while effecting change in or takeover of the management of the business of the borrower by the ARCs under Section 9(1)(a) of the Act. 42. An ARC shall follow these instructions while exercising the powers conferred on them under Section 9(1)(a) of the Act. The ARC resorting to takeover of management of the business of the borrower shall do so after complying with the manner of takeover of the management in accordance with the provisions of Section 15 of the Act. 43. On realisation of its dues in full, the ARC shall restore the management of the business to the borrower as provided in Section 15(4) of the Act. Provided that if any ARC has converted part of its debt into shares of a borrower company and thereby acquired controlling interest in the borrower company, such ARC shall not be liable to restore the management of the business to such borrower. B.2 Grounds for effecting change in or takeover of management 44. An ARC shall be entitled to effect change in management or takeover of the management of business of the borrower on any of the following grounds: (1) the borrower defaults in repayment of the amount due under the relevant loan agreement/s in following circumstances:
(2) the ARC is satisfied that the management of the business of the borrower is acting in a manner adversely affecting the interest of the creditors (including ARC) or is failing to take necessary action to avoid any event which would adversely affect the interest of the creditors; (3) the ARC is satisfied that the management of the business of the borrower is not competent to run the business resulting in losses/ non-repayment of dues to the ARC or the key managerial personnel of the business of the borrower have not been appointed for more than one year from the date of such vacancy which would adversely affect the financial health of the business of the borrower or the interests of the ARC as a secured creditor; (4) the borrower has without the prior approval of the secured creditors (including ARCs), sold, disposed of, charged, encumbered or alienated 10 percent or more (in aggregate) of its assets secured to the ARC; (5) there are reasonable grounds to believe that the borrower would be unable to pay its debts as per terms of repayment accepted by the borrower; (6) the borrower has entered into any arrangement or compromise with creditors without the consent of the ARC which adversely affects the interest of the ARC or the borrower has committed any act of insolvency; (7) the borrower discontinues or threatens to discontinue any of its businesses constituting 10 percent or more of its turnover; (8) all or a significant part of the assets of the borrower required for or essential for its business or operations are damaged due to the actions of the borrower; (9) the general nature or scope of the business, operations, management, control or ownership of the business of the borrower are altered to an extent, which in the opinion of the ARC, materially affects the ability of the borrower to repay the loan; (10) the ARC is satisfied that serious dispute/s have arisen among the promoters or directors or partners of the business of the borrower, which could materially affect the ability of the borrower to repay the loan; (11) failure of the borrower to acquire the assets for which the loan has been availed and utilization of the funds borrowed for other than stated purposes or disposal of the financed assets and misuse or misappropriation of the proceeds; (12) fraudulent transactions by the borrower in respect of the assets secured to the creditor/s. B.3 Eligibility conditions to exercise power for change in or takeover of management 45. In the circumstances set forth in paragraph 44 above, (1) an ARC may effect change in or takeover of the management of the business of the borrower, where the amount due to it from the borrower is not less than 25 percent of the total assets owned by the borrower; and (2) where the borrower is financed by more than one secured creditor (including ARC), secured creditors (including ARCs) holding not less than 60 percent of the outstanding SRs agree to such action. Explanation: 'Total assets' means total assets as disclosed in its latest audited balance sheet immediately preceding the date of taking action. B.4 Policy regarding change in or takeover of management 46. The ARC shall have a Board-approved policy regarding change in or takeover of the management of the business of the borrower and the borrowers shall be made aware of such policy of the ARC. 47. This policy shall, inter alia, include the following aspects: (1) The ARC shall carry out due diligence exercise and record the details of the exercise, including the findings on the circumstances which had led to default in repayment of the dues by the borrower and why the decision to change in or takeover of the management of the business of the borrower has become necessary. (2) The change in or takeover of the management of the business of the borrower shall be done only after the proposal is examined by an Independent Advisory Committee (IAC) to be appointed by the ARC consisting of professionals having technical / finance / legal background. Explanation: To ensure independence of members of IAC, such members should not be connected with the affairs of the ARC in any manner and should not receive any pecuniary benefit from the ARC except for the services rendered for acting as members of the IAC. (3) The IAC shall, after assessment of the financial position of the borrower, time frame available for recovery of the debt from the borrower, future prospects of the business of the borrower and other relevant aspects, recommend to the ARC that it may resort to change in or takeover of the management of the business of the borrower and that such action would be necessary for effective running of the business leading to recovery of its dues. (4) The Board of Directors including at least two independent directors of the ARC should deliberate on the recommendations of the IAC and consider the various options available for the recovery of dues before deciding whether under the existing circumstances, the change in or takeover of the management of the business of the borrower is necessary and the decision shall be specifically included in the minutes. (5) The ARC shall identify suitable personnel / agencies, who can take over the management of the business of the borrower by formulating a plan for operating and managing the business of the borrower effectively so that the dues of the ARC may be realized from the borrower within the time frame. This plan shall also include
(6) It should be clarified to the new management by the ARC that the scope of their role is limited to recovery of dues of the ARC by managing the affairs of the business of the borrower in a prudent manner. B.5 Procedure for change in or takeover of management 48. The ARC shall give a notice of 60 days to the borrower indicating its intention to effect change in or takeover of the management of the business of the borrower and calling for objections, if any. 49. The objections, if any, submitted by the borrower shall be initially considered by the IAC and thereafter the objections along with the recommendations of the IAC shall be submitted to the Board of the ARC. 50. The Board shall pass a reasoned order within a period of 30 days from the date of expiry of the notice period, indicating the decision of the ARC regarding the change in or takeover of the management of the business of the borrower which shall be communicated to the borrower. B.6 Sale or lease of a part or whole of the business of the borrower 51. No ARC shall take the measures specified in Section 9(1)(b) of the Act, until the Reserve Bank issues necessary guidelines in this behalf. B.7 Rescheduling of debts payable by the borrower 52. The ARC shall frame a Board-approved policy, laying down the broad parameters for rescheduling of debts due from borrowers. 53. All proposals shall be supported by an acceptable business plan, projected earnings and cash flows of the borrower. 54. The proposals shall not materially affect the asset liability management of the ARC or the commitments given to investors. 55. The Board may delegate powers to a committee comprising any director and/ or any functionaries of the ARC for taking decisions on proposals for rescheduling of debts. 56. Deviation from the policy shall be made only with the approval of the Board. 57. In cases, where an ARC has exposure to a borrower in respect of which a resolution plan is under implementation in terms of the Prudential Framework on Resolution of Stressed Assets applicable to various Regulated Entities such as Commercial Banks/AIFIs/SFBs/NBFCs, as amended from time to time, the ARC shall also sign the inter-creditor agreement (ICA) and adhere to all its provisions. B.8 Enforcement of security interest 58. The ARC shall obtain, for the purpose of enforcement of security interest, the consent of secured creditors (including ARCs) holding not less than 60 percent of the amount outstanding to a borrower. 59. While taking recourse to the sale of secured assets in terms of Section 13(4) of the Act, the ARC shall have the option to acquire the secured assets, either for its own use or for resale, only if the sale is conducted through a public auction. B.9 Settlement of dues payable by the borrower 60. Every ARC shall frame a Board-approved policy for settlement of dues payable by the borrowers which shall, inter alia, cover aspects such as cut-off date for one-time settlement eligibility, permissible sacrifice for various categories of exposures while arriving at the settlement amount, methodology for arriving at the realisable value of the security. 61. Settlement with the borrower shall be done only after all possible ways to recover the dues have been examined and settlement is considered as the best option available. 62. The Net Present Value (NPV) of the settlement amount should generally be not less than the realizable value of securities. If there is a significant variation between valuation of the securities recorded at the time of acquisition of financial assets and realisable value of the securities assessed at the time of entering into a settlement, reasons thereof shall be duly recorded. 63. The settlement amount shall preferably be paid in lump sum. Where the settlement does not envisage payment of the entire amount agreed upon in one instalment, the proposals shall be in line with and supported by an acceptable business plan (where applicable), projected earnings and cash flows of the borrower. 64. Settlement of accounts pertaining to a borrower, where the aggregate outstanding principal in the books of transferor/s in respect of all the accounts of the borrower acquired by the ARC from such transferor/s exceeds ₹1 crore at the time of acquisition by the ARC, shall be done as per Board approved policy, subject to the following: (1) Settlement of dues with the borrower shall be done only after the proposal is examined by the Independent Advisory Committee (IAC) formed in terms of paragraph 47. (2) The IAC, after assessing the financial position of the borrower, time frame available for recovery of the dues from the borrower, projected earnings & cash flows of the borrower and other relevant aspects, shall give its recommendations to the ARC regarding settlement of dues with the borrower. (3) The Board of Directors including at least two independent directors or a Committee of the Board meeting the prescribed criteria, shall deliberate on the recommendations of IAC and consider various options available for recovery of dues before deciding whether the option of settlement of dues with the borrower is the best option available under the existing circumstances and the decision, along with detailed rationale, shall be specifically recorded in the minutes of the meeting. Explanation:
65. Settlement of accounts pertaining to a borrower, where the aggregate outstanding principal in the books of transferor/s in respect of all the accounts of the borrower acquired by the ARC from such transferor/s equals to ₹1 crore or below at the time of acquisition by the ARC, shall be done as per Board approved policy, subject to the following: (1) Any official who was part of the acquisition (as an individual or part of a committee) of the concerned financial asset shall not be part of processing/ approving the proposal for settlement of the same financial asset, in any capacity. (2) A quarterly report on the resolution of these accounts shall be placed before the Board / Committee of the Board formed as per the criteria prescribed in paragraph 64. (3) The Board shall mandate a suitable reporting format so as to ensure adequate coverage of the following aspects at the minimum:
66. For settlement of dues payable by the borrowers classified as frauds or wilful defaulters, guidelines prescribed under paragraph 64 above shall be applicable, irrespective of the amount involved. An ARC may, at its discretion, undertake settlement of dues in respect of accounts categorised as wilful defaulters or fraud without prejudice to the criminal proceeding underway against such borrowers. 67. Other legal provisions (1) The compromise settlements with the borrowers under the above framework shall be without prejudice to the provisions of any other statute in force. (2) Further, wherever an ARC had commenced recovery proceedings under a judicial forum and the same is pending before such judicial forum, any settlement arrived at with the borrower shall be subject to obtaining a consent decree from the concerned judicial authorities. B.10 Conversion of any portion of debt into equity of a borrower entity 68. The ARC shall frame a Board-approved policy, laying down the broad parameters for conversion of debt into equity of the borrower entity. 69. In cases of financial assets, which have turnaround potential after restructuring but normally with huge default and unsustainable level of debt, it shall be necessary to arrive at sustainable level of debt, on the basis of evaluation of detailed business plan with projected level of operations, which can be serviced by the entity. 70. A part of residual unsustainable debt may have to be converted into equity for an optimal debt equity structure. While ARC is permitted to have significant influence or have a say in the decisions surrounding the borrower entity’s turnaround through conversion of debt into equity, it should not be seen to be running the entities. The shareholding of the ARC shall not exceed 26 percent of the post converted equity of the entity under reconstruction and shall also be in accordance with permissible foreign direct investment limit for that specific sector. 71. However, an ARC satisfying the conditions mentioned below shall be exempted from the limit of shareholding at 26 percent of post converted equity of the borrower entity subject to compliance with the provisions of the Act, guidelines/ instructions issued by the Reserve Bank from time to time as applicable to ARCs as well as Foreign Exchange Management Act,1999, Reserve Bank of India Act,1934, Companies Act, 2013, Securities and Exchange Board of India (SEBI) Regulations and other relevant statutes: (1) The ARC shall be in compliance with the prescribed NOF requirement on an ongoing basis; (2) At least half of the Board of Directors of the ARC comprises of independent directors; (3) The ARC shall delegate powers to a committee comprising majority of independent directors for taking decisions on proposals of debt-to-equity conversion; and (4) The equity shares acquired under the scheme shall be periodically valued and marked to market. The frequency of valuation shall be at least once in a month. 72. The ARC shall explore the possibility of preparing a panel of sector-specific management entities / individuals having expertise in running entities which could be considered for managing the entities. C. Securitisation C.1 Special features of Security Receipts (SRs) 73. SRs cannot be strictly characterized as debt instruments since they combine the features of both equity and debt. However, these are recognized as securities under Securities Contracts (Regulation) Act, 1956. 74. The cash flows from the underlying assets cannot be predicted in terms of value and intervals. 75. These instruments, when rated, would generally be below investment grade. These instruments are privately placed. C.2 Issuance of SRs 76. An ARC shall give effect to the provisions of Sections 7(1) and 7(2) of the Act through one or more trusts set up exclusively for the purpose. The trusteeship of such trusts shall vest with the ARC. 77. The ARC proposing to issue SRs shall, prior to such an issue, formulate a Board- approved policy providing for issue of SRs under each scheme formulated by the trust. 78. The ARC shall transfer the assets to the said trusts at the price at which those assets were acquired from the originator if the assets are not acquired directly on the books of the trust. 79. The trusts shall issue SRs only to QBs and such SRs shall be transferable / assignable only in favour of other QBs. 80. The trusts shall hold and administer the financial assets for the benefit of the QBs. C.3 Investment in SRs issued by the trusts floated by the ARC 81. An ARC shall, by transferring funds, invest in the SRs at a minimum of either 15 percent of the transferors’ investment in the SRs or 2.5 percent of the total SRs issued, whichever is higher, of each class of SRs issued by them under each scheme on an ongoing basis till the redemption of all the SRs issued under such scheme. C.4 Rating/ Grading of SRs 82. An ARC shall mandatorily obtain initial rating / grading of SRs from a SEBI registered CRA within a period of six months from the date of acquisition of assets and declare the Net Asset Value (NAV) of the SRs issued by it. 83. Thereafter, the ARC shall get the rating / grading of SRs reviewed from the CRA as on June 30, and December 31 every year and declare the NAV of SRs forthwith, to enable the QBs to value their investments in SRs. 84. The rating shall be assigned on a specifically developed rating scale called ‘recovery rating (RR) scale’. Each rating category in the recovery scale shall have an associate range of recovery, expressed in percentage terms, which can be used for arriving at the NAV of SRs. Symbols should be assigned by the CRAs to the associated range of recovery, which would inter se not deviate by a specified percentage points, say (+/ -) 10 percent. The rating would be indicative. The rating / grading should be based on ‘recovery risk’ as against ‘default’ which is the basis for rating assignments in normal assets, i.e., how much more can be recovered instead of timely payment. Rating should reflect present value of the anticipated recoverability of the future cash flows. 85. The recovery rating shall be assessed after factoring in any other relevant obligation and not on the original debt obligation. The other key factors that should be factored in while assigning recovery rating are extent of debt acquired, composition of lenders, collaterals available, security and seniority of debt, individual lender vis-à-vis institutional lender, estimated cash flows, uncertainty in realising expected cash flows in initial period, management, business risk, financial risk, etc. The recovery rating shall also reflect changes like change in resolution strategy of the ARC from time to time. 86. The recovery rating should comprise of rating of not only the SRs of the scheme as a whole but wherever feasible a desegregation of each component in the scheme, which means that the underlying assets of each entity in the scheme forming the basket should also be rated. 87. An ARC shall require the CRAs to disclose the assumptions and rationale behind the rating and shall disclose these to SR holders. 88. An ARC shall retain a CRA for at least six rating cycles (of half year each). If a CRA is changed mid-way through these six rating cycles, the ARC shall disclose the reason for such change. C.5 Methodology for valuation of SRs for declaration of NAV 89. Each rating category in the recovery scale shall have an associate range of recovery, expressed in percentage terms, which can be used for computing the NAV of SRs. 90. The NAV shall be restricted within the recovery range associated with the rating assigned to the SRs. The ARC based on its recovery experience shall choose a particular percentage within the recovery range indicated by the CRA. The recovery rating percentage so picked by the ARC multiplied by the face value of the SR shall give the NAV. The ARC shall provide the rationale for selection of the particular percentage of recovery rating. (i) Illustration: If the range of recovery is between 81% - 90%, ARC may pick up 87% based on its judgement. If the face value of SR is ₹10, the face value will be multiplied by the recovery percentage, i.e., 87%, to arrive at the NAV as ₹8.70. C.6 Restructuring support finance 91. An ARC can utilize a part of funds raised under a scheme from the QBs for restructuring of financial assets acquired under the relative scheme subject to the following conditions: (1) An ARC with acquired assets in excess of ₹500 crore can float the fund under a scheme which envisages the utilization of part of funds raised from QBs in terms of Section 7(2) of the Act, for restructuring of financial assets acquired out of such funds. (2) The extent of funds that shall be utilized for reconstruction purpose shall not be more than 25 percent of the funds raised under the scheme in terms of Section 7(2) of the Act. The funds raised to be utilized for reconstruction (within the ceiling of 25 percent) shall be disclosed upfront in the scheme. Further, the funds utilized for reconstruction purposes shall be separately accounted for. (3) An ARC shall frame a Board-approved policy laying down the broad parameters for utilization of funds raised from QBs under such a scheme. C.7 Disclosures 92. An ARC intending to issue SRs shall make the following disclosures: (1) Disclosures in the offer document (i) Disclosure relating to the issuer of SRs
(ii) Terms of offer
(2) Disclosures on quarterly basis
Chapter-IV – Prudential Regulations A. Capital adequacy ratio 93. An ARC shall maintain, on an ongoing basis, a capital adequacy ratio of minimum 15 percent of its total risk weighted assets. 94. Capital for the purpose of calculation of capital adequacy ratio will have the same meaning as NOF. 95. The risk- weighted assets shall be calculated as the weighted aggregate of on-balance sheet and off-balance sheet items as detailed hereunder:
(i) Note: Assets which have been deducted from owned fund to arrive at NOF shall have risk weight of zero percent. B. Asset classification 96. An ARC shall, after taking into account the degree of well-defined credit weaknesses and extent of dependence on collateral security for realisation, classify the assets held in its own books into following categories, namely: (1) Standard assets; and (2) NPAs 97. The NPAs shall be classified further as- (1) 'Sub-standard asset' for a period not exceeding 12 months from the date it was classified as NPA; (2) 'Doubtful asset' if the asset remains a sub-standard asset for a period exceeding 12 months; (3) 'Loss asset' if-
98. Assets acquired by the ARC for the purpose of asset reconstruction may be treated as standard assets during the planning period, if any. 99. Where the terms of agreement regarding interest and/ or principal relating to a standard asset have been renegotiated or rescheduled by an ARC (otherwise than during planning period), the asset concerned shall be classified as sub-standard asset with effect from the date of renegotiation / rescheduling or continue to remain as a sub-standard or doubtful asset as the case be. The asset may be upgraded as a standard asset only after satisfactory performance for a period of 12 months as per the renegotiated / rescheduled terms. C. Provisioning requirements 100. Every ARC shall make provisions against NPAs, as under:
Chapter-V – Governance and Conduct A. Board and management A.1 Fit and proper criteria for directors and CEO 101. In terms of the provisions of the Act, prior approval of the Reserve Bank is required for appointment / re-appointment of a Director or Managing Director (MD) / Chief Executive Officer (CEO). 102. An ARC shall undertake due diligence to determine the suitability of the person for the post based upon track record, integrity and other ‘fit and proper’ criteria. 103. For this purpose, an ARC shall obtain necessary information and declaration from the appointed / existing directors and MD / CEO in the format enclosed in Annex I. 104. The Nomination and Remuneration Committee shall scrutinise the declarations for this purpose. 105. An ARC is advised to submit applications, complete in all respect, along with duly signed Annex II and the documents/ information mentioned in Annex III to Department of Regulation of the Reserve Bank, through the PRAVAAH portal, at least ninety days before the vacancy arises/ the proposed date of appointment or re- appointment. Reserve Bank may call for additional information/ documents for processing the application, if required. 106. The declaration in Annex I with updated information shall be obtained from the directors/ MD/ CEO on an annual basis, as on March 31 of each year. Any change in position with reference to items in paragraphs 3 and 4 of Annex I shall be communicated, through the PRAVAAH portal, to the Department of Regulation of the Reserve Bank for its consideration. 107. The ARC shall require the directors to execute a covenant in the format enclosed at Annex IV, at the time of their joining the ARC, binding them to discharge their responsibilities to the best of their abilities, individually and collectively. This deed shall be preserved by the ARC and should be made available to the Reserve Bank as and when called for. A.2 Age of the MD/ CEO and Whole-time Directors (WTDs) 108. A person shall not continue as MD / CEO or WTD beyond the age of 70 years. 109. Within the overall limit of 70 years, as part of their internal policy, the ARC’s Board shall be free to prescribe a lower retirement age. A.3 Tenure of MD/ CEO and WTDs 110. Tenure of MD / CEO or WTD shall not be for a period of more than five years at a time and the individual shall be eligible for re- appointment.
A.4 Chair and meetings of the Board of directors 111. The Chair of the Board shall be an independent director. In the absence of the Chair of the Board, meetings of the Board shall be chaired by an independent director. 112. The quorum for the Board meetings shall be one-third of the total strength of the Board or three directors, whichever is higher. Provided that at least half of the directors attending the meetings of the Board shall be independent directors. A.5 Performance review 113. The performance of MD / CEO and WTD shall be reviewed by the Board annually. A.6 Committees of the Board 114. In order to strengthen the oversight by the Board, an ARC shall constitute the following committees of the Board as described in paragraphs 115 and 116. 115. Audit Committee: (1) An ARC shall constitute an Audit Committee of the Board, which shall comprise of non-executive directors only. (2) The Chair of the Board shall not be a member of the Audit Committee. (3) The Audit Committee shall meet at least once in a quarter with a quorum of three members. (4) The meetings of the Audit Committee shall be chaired by an independent director who shall not chair any other committee of the Board. (5) Each of the members of the Audit Committee should have the ability to understand the financial statements as well as the notes / reports attached thereto and at least one member shall have requisite professional expertise/ qualification in financial accounting or financial management. (6) The Audit Committee shall have the same powers, functions and duties as laid down in Section 177 of the Companies Act, 2013. (7) In addition, the Audit Committee shall periodically review and assess the effectiveness of internal control systems, especially with respect to the asset acquisition procedures and asset reconstruction measures followed by the ARC and matters related thereto. (8) The Audit Committee shall also ensure that accounting of management fee / incentives / expenses is in compliance with the applicable regulations. 116. Nomination and Remuneration Committee: (1) An ARC shall constitute a Nomination and Remuneration Committee of the Board which shall have the same powers, functions and duties as laid down in Section 178 of the Companies Act, 2013. (2) In addition, the Committee shall ensure 'fit and proper' status of proposed / existing directors and sponsors. A. Fit and Proper criteria for sponsors / investors A.1 Determinants of fit and proper status of sponsors of ARCs 117. In determining whether the sponsor is fit and proper, Reserve Bank shall take into account all relevant factors, as appropriate, including but not limited to, the following: (1) The sponsor’s integrity, reputation, track record and compliance with applicable laws and regulations; (2) The sponsor’s track record and reputation for operating business in a manner that is consistent with the standards of good corporate governance, integrity, in addition to the similar assessment of individuals and other entities associated with the sponsor; (3) The business record and experience of the sponsor; (4) Sources and stability of funds for acquisition and the ability to access financial markets; and (5) Shareholding agreements and their impact on control and management of the ARC. A.2 Information to be furnished by the sponsors along with relevant supporting documents 118. Information by a natural person: Self-declaration as per Form I (Part A, B and C) as provided in Annex V. 119. Information by a legal person: Self-declaration as per Form I (Part A, B, C and D) as provided in Annex V. 120. The ARC should furnish additional information as per Form I (Part E) as provided in Annex V. A.3 Continuous monitoring arrangements for due diligence in case of existing sponsors 121. For the purpose of ensuring that all its sponsors are fit and proper, an ARC shall (1) obtain within one month of the close of the financial year a declaration from all its sponsors in Form I as provided in Annex V. (2) furnish a certificate in Form III as provided in Annex V, by the end of May every year, to the Reserve Bank on the changes in the status of the sponsor. 122. An ARC shall examine any information on the sponsors which may come to its notice that may render such persons not fit and proper to hold such shares and shall immediately furnish a report on the same to the Reserve Bank. A.4 Prior approval for any substantial change in management by way of transfer of shares 123. Notwithstanding anything to the contrary contained in the terms and conditions stipulated in the CoR issued under Section 3 of the Act, an ARC shall obtain prior approval of the Reserve Bank only for transfers that result in substantial change in management namely: (1) any transfer or fresh issuance of shares resulting in a new sponsor (2) any transfer or fresh issuance of shares resulting in cessation of an existing sponsor (3) an aggregate transfer of 10 percent or more of the total paid up share capital of the ARC by a sponsor during the period of five years commencing from the date of the CoR Explanation: For the purposes of this paragraph, a transfer shall be deemed to be a transfer of more than 10 percent of the total paid up share capital of the ARC if the aggregate of all the transfer of shares made by the sponsor prior to that transfer, and including that transfer, is 10 percent or more of the total paid up share capital of the ARC. 124. The ARC shall make an application, through PRAVAAH portal, along with Form II as provided in Annex V and information mentioned at paragraphs 118 to 120 above, for Reserve Bank’s prior approval for change in shareholding of the ARCs. 125. The Reserve Bank shall, inter alia, seek feedback on the persons from other domestic as well as foreign regulators and enforcement and investigative agencies as deemed appropriate to make an assessment on whether a sponsor is fit and proper. A.5 Investment in ARCs from FATF non-compliant jurisdictions 126. New investors from or through non-compliant Financial Action Task Force (FATF) jurisdictions, whether in existing ARCs or in companies seeking CoR, are not allowed to directly or indirectly acquire ‘significant influence’ in the investee, as defined in the applicable accounting standards. In other words, fresh investors (directly or indirectly) from such jurisdictions in aggregate should be less than the threshold of 20 percent of the voting power (including potential voting power) of the ARC. Explanation: (1) The FATF periodically identifies jurisdictions with weak measures to combat money laundering and terrorist financing (AML/CFT) in its following publications: (a) High-Risk Jurisdictions subject to a Call for Action, and (b) Jurisdictions under Increased Monitoring. A jurisdiction, whose name does not appear in the 2 aforementioned lists, shall be referred to as a FATF compliant jurisdiction. (2) Potential voting power could arise from instruments that are convertible into equity, other instruments with contingent voting rights, contractual arrangements, etc. that grant investors voting rights (including contingent voting rights) in the future. In such cases, it should be ensured that new investments from FATF non-compliant jurisdictions are less than both (i) 20 percent of the existing voting powers and (ii) 20 percent of existing and potential voting powers assuming those potential voting rights have materialised. (3) Existing investors in ARCs as on February 12, 2021 holding their investments prior to the classification of the source or intermediate jurisdiction/s as FATF non-compliant may continue with the investments or bring in additional investments as per extant regulations so as to support continuity of business in India. B. Fair Practices Code (FPC) 127. In order to achieve the highest standards of transparency and fairness in dealing with stakeholders, an ARC shall put in place a Board-approved FPC. 128. The FPC must be followed in letter & spirit and its implementation needs to be monitored by the Board. 129. The following paragraphs provide the minimum regulatory expectation while each ARC’s Board is free to enhance its scope and coverage: (1) The ARC shall follow transparent and non-discriminatory practices in acquisition of assets. It shall maintain arm’s length distance in the pursuit of transparency. (2) In order to enhance transparency in the process of sale of secured assets, (i) invitation for participation in auction shall be publicly solicited; the process should enable participation of as many prospective buyers as possible; (ii) terms and conditions of such sale may be decided in wider consultation with investors in the SRs as per the Act; and (iii) the ARC shall ensure compliance with Section 29A of the IBC in dealing with the prospective buyers. Explanation: Section 29A of the IBC includes in its purview such persons or any other person acting jointly or in concert with such persons who are considered ineligible to submit a resolution plan viz.,
(3) An ARC shall release all securities on repayment of dues or on realisation of the outstanding amount of loan, subject to any legitimate right or lien for any other claim they may have against the borrower. If such right of set off is to be exercised, the borrower shall be given notice about the same with full particulars about the remaining claims and the conditions under which the ARCs are entitled to retain the securities till the relevant claim is settled / paid. (4) An ARC shall put in place a Board-approved policy on the management fee, expenses and incentives, if any, claimed from trusts under their management. The Board- approved policy shall be transparent and ensure that management fee is reasonable and proportionate to the financial transactions. (5) Any management fee / incentives charged towards the asset reconstruction or securitisation activity shall come only from the recovery effected from the underlying financial assets. The Board-approved policy shall indicate the quantitative cap / limit on the management fee / incentives under various scenarios, any deviation from which shall require approval of the Board. (6) An ARC intending to outsource any of their activity shall put in place a comprehensive Board-approved outsourcing policy which incorporates, inter alia, criteria for selection of such activities as well as service providers, delegation of authority depending on risks and materiality and systems to monitor and review the operations of these activities / service providers. An ARC shall ensure that outsourcing arrangements neither diminish its ability to fulfil their obligations to customers and the Reserve Bank nor impede effective supervision by the Reserve Bank. The information about outsourced agency, if owned / controlled by a director of the ARC, shall be disclosed by the ARC under the disclosures provided in paragraph 150 of these Directions. (7) In the matter of recovery of loans, an ARC shall not resort to harassment of the debtor. An ARC shall ensure that the staff are adequately trained to deal with customers in an appropriate manner.
(8) An ARC shall constitute a grievance redressal machinery within the organisation. The name and contact number of designated grievance redressal officer of the ARC shall be mentioned in the communication with the borrowers. The designated officer shall ensure that genuine grievances are redressed promptly. The ARC’s grievance redressal machinery shall also deal with the issues relating to services provided by the outsourced agency and recovery agents, if any. (9) An ARC shall keep the information, they come to acquire in course of their business, strictly confidential and shall not disclose the same to anyone including other companies in the group except when,
(10) Compliance with FPC shall be subject to periodic review by the Board. 130. The FPC shall be placed in public domain for information of all stakeholders. 131. An ARC shall adhere to the following guidelines on ‘Responsible Lending Conduct –Release of Movable / Immovable Property Documents on Repayment/ Settlement of Personal Loans’: (1) Release of Movable / Immovable Property Documents
(2) Compensation for delay in release of Movable / Immovable Property Documents
Chapter-VI – Accounting and Disclosures A. Guidelines related to accounting 132. An ARC shall prepare its balance sheet and profit and loss account as on 31st March every year. 133. An ARC shall classify all the liabilities due within one year as ‘current liabilities’ and assets maturing within one year along with cash and bank balances as ‘current assets’ in their balance sheet. 134. The accounting policies adopted in preparation and presentation of the financial statements shall be in conformity with the applicable prudential norms prescribed by the Reserve Bank. 135. Where any of the accounting policies is not in conformity with these guidelines / instructions, the particulars of departures shall be disclosed together with the reasons therefor and the financial impact on account thereof. Where such an effect is not ascertainable, the fact shall be so disclosed citing the reasons therefor. 136. An inappropriate treatment of an item in balance sheet or profit and loss account cannot be deemed to have been rectified either by disclosure of accounting policies used or by disclosure in notes to balance sheet and profit and loss account. 137. An ARC covered by Rule 4 of the Companies (Indian Accounting Standards) Rules, 2015 shall comply with Indian Accounting Standards (Ind AS) for the preparation of their financial statements. In order to promote a high quality and consistent implementation as well as facilitate comparison and better supervision, ARCs shall follow the regulatory guidance issued by Reserve Bank as prescribed in Annex VI. B. Investments 138. Considering the nature of investment in SRs where underlying cash flows are dependent on realisation from NPAs, it can be classified as available for sale. Hence, investments in SRs may be aggregated for the purpose of arriving at net depreciation / appreciation of investments under the category. Net depreciation, if any, shall be provided for. Net appreciation, if any, shall be ignored. 139. All other investments shall be valued at lower of cost or realisable value. Where market rates are available, the market value shall be presumed to be the realisable value and in cases, where market rates are not available, the realisable value shall be the fair value. However, investments in other ARCs shall be treated as long term investments and valued in accordance with the applicable accounting standards. C. Income recognition 140. Yield on SRs shall be recognised only after the full redemption of the entire principal amount of SRs. 141. Upside income shall be recognized only after full redemption of SRs. 142. Management fees shall be calculated and charged as a percentage of the NAV calculated at the lower end of the range of the recovery rating specified by the CRA, provided that the same is not more than the acquisition value of the underlying asset. However, management fees are to be reckoned as a percentage of the actual outstanding value of SRs, before the availability of NAV of SRs. 143. Management fees may be recognized on accrual basis. Management fees recognized during the planning period must be realized within 180 days from the date of expiry of the planning period. Management fees recognized after the planning period shall be realized within 180 days from the date of recognition. Unrealised management fees shall be reversed thereafter. Further, any unrealized management fees shall be reversed if, before the prescribed time for realisation, NAV of the SRs fall below 50 percent of face value. 144. An ARC preparing its financial statements as per Ind AS, shall reduce the following amounts from its NOF while calculating the capital adequacy ratio and the amount available for payment of dividend: (1) Management fee recognised during the planning period that remains unrealised beyond 180 days from the date of expiry of the planning period. (2) Management fee recognised after the expiry of the planning period that remains unrealised beyond 180 days of such recognition. (3) Any unrealised management fee, notwithstanding the period for which it has remained unrealised, where the NAV of the SRs has fallen below 50 percent of the face value. 145. The amount reduced from NOF and amount available for payment of dividend shall be net of any specific expected credit loss allowances held on unrealised management fee referred to in paragraph 144 above and the tax implications thereon, if any. 146. The Audit Committee of the Board shall review the extent of unrealised management fee and satisfy itself on the recoverability of the same while finalising the financial statements. It shall be ensured that the management fee is computed strictly in accordance with extant regulations. 147. The income recognition on all other items shall be based on recognised accounting principles. 148. Interest and any other charges in respect of all the NPAs shall be recognised only when they are actually realised. Any unrealised income recognised by an ARC before the asset became non-performing and remaining unrealised, shall be derecognised. 149. Expenses incurred at pre-acquisition stage for performing due diligence etc. for acquiring financial assets from banks / financial institutions shall be expensed immediately by recognizing the same in the statement of profit and loss for the period in which such expenses are incurred. Expenses incurred at post-acquisition stage for formation of the trusts, stamp duty, registration, etc. and which are recoverable from the trusts, shall be reversed, if these expenses are not realised within 180 days from the planning period or downgrading of SRs, i.e., NAV is less than 50 percent of the face value of SRs, whichever is earlier. D. Disclosures in the balance sheet 150. An ARC shall, in addition to the requirements of Schedule III of the Companies Act, 2013, prepare the following schedules and annex them to its balance sheet: (1) The names and addresses of the banks/ financial institutions from whom financial assets were acquired and the value at which such assets were acquired from each such bank/ financial institution (2) Segregation of various financial assets industry-wise and sponsor-wise (to be indicated as a percentage of the total assets) (3) Details of related parties as per the accounting standards and the amounts due to and from them (4) A statement clearly charting therein the migration of financial assets from standard to non-performing (5) Value of financial assets acquired during the financial year either on its own books or in the books of the trust (6) Value of financial assets realized during the financial year (7) Value of financial assets outstanding for realisation as at the end of the financial year (8) Value of SRs redeemed partially and the SRs redeemed fully during the financial year (9) Value of SRs pending for redemption as at the end of the financial year (10) Value of SRs which could not be redeemed as a result of non-realisation of the financial asset as per the policy formulated by the ARC under paragraph 36 (11) Value of land and / or building acquired in ordinary course of business of reconstruction of assets (year wise) (12) The basis of valuation of assets if the acquisition value of the assets is more than the book value of the transferors (13) The details of the assets disposed of (either by write off or by realisation) during the year at a discount of more than 20 percent of valuation as on the previous year end and the reasons therefor (14) The details of the assets where the value of the SRs has declined more than 20 percent below the acquisition value (15) Information about outsourced agency, if owned/ controlled by a director of the ARC (16) Information about assets acquired under IBC including the type and value of assets acquired, the sector-wise distribution based on business of the corporate debtor (17) Implementation status of the resolution plans approved by the Adjudicating Authority on a quarterly basis (18) Information on the ageing of the unrealised management fee recognised in their books in the format specified below as part of the Notes to Accounts in the annual financial statements (applicable only to ARCs preparing their financial statements as per Ind AS):
E. Submission of returns 151. An ARC shall follow the instructions on submission of returns contained in Master Direction – Reserve Bank of India (Filing of Supervisory Returns) Directions – 2024 as amended from time to time. F. Submission of audited balance sheet 152. An ARC shall furnish a copy of its audited balance sheet along with the Directors' Report / Auditors' Report every year within one month from the date of Annual General Body Meeting, in which the audited accounts are adopted, to the Regional Office of the Department of Supervision of the Reserve Bank under whose jurisdiction it is registered. G. Reporting of cases involving change in or takeover of the management of the business of the borrower 153. The ARC shall report all cases, where it has taken action to cause change in or takeover of the management of the business of the borrower for realisation of its dues from the borrower to the Department of Supervision of the Reserve Bank. H. Display of information - secured assets possessed under the SARFAESI Act, 2002 154. An ARC shall display information, updated on a monthly basis, in respect of the borrowers whose secured assets have been taken into possession by them under the Act. The ARC shall upload this information on their website in the format given below.
Chapter-VII – Miscellaneous Instructions A. Internal audit 155. An ARC shall put in place an effective internal control system providing for periodical checks and review of the asset acquisition procedures and asset reconstruction measures followed by them and matters related thereto. B. Guidelines regarding Credit Information Companies 156. An ARC shall follow guidelines prescribed under Reserve Bank of India (Asset Reconstruction Companies- Treatment of Wilful Defaulters and Large Defaulters) Directions, 2025 , as amended from time to time. 157. An ARC shall follow the guidelines issued vide Reserve Bank of India (Asset Reconstruction Companies – Credit Information Reporting) Directions, 2025, as amended from time to time. C. Filing of transactions with the Central Registry set up under the Act 158. An ARC shall file and register the records of all transactions related to securitisation, reconstruction of financial assets and creation of security interest, if any, with Central Registry of Securitisation Asset Reconstruction and Security Interest of India (Central Registry). D. Submission of financial information to Information Utilities 159. According to Section 215 of Insolvency and Bankruptcy Code (IBC), 2016, a financial creditor shall submit financial information and information relating to assets in relation to which any security interest has been created, to an information utility (IU) in such form and manner as may be specified by regulations. 160. Chapter V of the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017, has specified the form and manner in which financial creditors are to submit this information to IUs. 161. As per Section 238 of the IBC, 2016 the provisions of the Code shall have effect, notwithstanding anything inconsistent therewith contained in any other law for the time being in force or any instrument having effect by virtue of any such law. 162. An ARC shall adhere to the relevant provisions of IBC, 2016 and IBBI (IUs) Regulations, 2017 and immediately put in place appropriate systems and procedures to ensure compliance to the provisions of the Code and Regulations. E. Know Your Customer (KYC) 163. An ARC shall follow the Reserve Bank of India (Asset Reconstruction Companies – Know Your Customer) Directions, 2025, as amended from time to time. F. Reporting to Indian Banks’ Association (IBA): 164. An ARC shall report to IBA the details of chartered accountants, advocates and valuers (who have committed serious irregularities in the course of rendering their professional services) for including in the IBA database of third-party entities involved in fraud. 165. An ARC shall have to ensure that they follow meticulously the procedural guidelines issued by IBA (Circular No. RB-II/Fr./Gen/3/1331 dated August 27, 2009) and also give the parties a fair opportunity to explain their position and justify their action before reporting to IBA. 166. If no reply/ satisfactory clarification is received from them within one month, the ARC shall report their details to IBA. An ARC should consider this aspect before assigning any work to such parties in future. Chapter-VIII – Repeal and Other Provisions A. Repeal and saving 167. With the issue of these Directions, the existing Directions, instructions, and guidelines relating to ARCs stand repealed, as communicated vide notification dated XX, 2025. The Directions, instructions, and guidelines repealed prior to the issuance of these Directions shall continue to remain repealed. 168. Notwithstanding such repeal, any action taken or purported to have been taken, or initiated under the repealed Directions, instructions, or guidelines shall continue to be governed by the provisions thereof. All approvals or acknowledgments granted under these repealed lists shall be deemed as governed by these Directions. B. Application of other laws not barred 169. The provisions of these Directions shall be in addition to, and not in derogation of the provisions of any other laws, rules, regulations, or directions, for the time being in force. C. Interpretations 170. For the purpose of giving effect to the provisions of these Directions or in order to remove any difficulties in the application or interpretation of the provisions of these Directions, the RBI may, if it considers necessary, issue necessary clarifications in respect of any matter covered herein and the interpretation of any provision of these Directions given by the RBI shall be final and binding. D. Penal consequences for non-compliance 171. Implementation of these Directions shall be reviewed under the supervisory process and any non-compliance in this regard shall be dealt with appropriately in accordance with the provisions of the Act. |
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