All Systemically Important Non-Banking Financial Companies
(non-deposit taking NBFCs with assets size of Rs 100 crore and above)
Except Government NBFC-ND-SI

Dear Sir,

Please refer to our Company Circular DNBS.PD/ CC.No. 86/ 03.02.089 /2006-07 dated December 12, 2006. To ensure adherence to compliance with the regulatory framework for Systemically Important NBFCs – ND such companies are advised to put in place a system for submission of an annual statement of capital funds, risk asset ratio etc., as at end of March every year in form NBS-7 as per Annex. The first such return may be submitted for the year ending March 31, 2007. The return may be submitted within a period of three months from the close of the financial year, every year.

2. Such returns may be submitted electronically and for the purpose, NBFC-ND-SI may approach the Information Division of Central Office of this Department for assignment of user-id and password for web-enabled submission of the return . A hard copy of the return duly signed by the designated authority may be filed with the Regional Office of the Department of Non-Banking Supervision in whose jurisdiction your company is registered.

Yours faithfully

(P Krishnamurthy)
Chief General Manager In-Charge