Guidelines on Corporate Governance for NBFCs - ಆರ್ಬಿಐ - Reserve Bank of India
Guidelines on Corporate Governance for NBFCs
RBI/2007-2008/92
DNBS.PD/ CC 104 / 03.10.042 /2007-08
July 11, 2007
The Chairman/CEO
1. All Deposit taking NBFCs with deposit size of Rs 20 crore and above
2. All non-deposit taking NBFCs with asset size of Rs 100 crore and above (NBFC-ND-SI).
Dear Sir,
Guidelines on Corporate Governance
Please refer to our circular DNBS.PD/ C.C. 94 / 03.10.042 /2006-07 dated May 8, 2007 on the captioned subject. The Bank has received suggestions with reference to paragraph 2(vi) of the circular containing instructions on connected lending.
2. The suggestions are being studied and the instructions contained in paragraph 2 (vi) of the circular will become operational after final evaluation of the suggestions and modifications, if any considered necessary. All other instructions issued vide, Company Circular dated May 8, 2007 may be complied meticulously.
Yours faithfully,
(P. Krishnamurthy)
Chief General Manager In-Charge
ಈ ಪುಟವನ್ನು ಹಂಚಿಕೊಳ್ಳಿ:
ಭಾರತೀಯ ರಿಸರ್ವ್ ಬ್ಯಾಂಕ್ ಮೊಬೈಲ್ ಅಪ್ಲಿಕೇಶನ್ ಅನ್ನು ಇನ್ಸ್ಟಾಲ್ ಮಾಡಿ ಮತ್ತು ಇತ್ತೀಚಿನ ಸುದ್ದಿಗಳಿಗೆ ತ್ವರಿತ ಅಕ್ಸೆಸ್ ಪಡೆಯಿರಿ!
