Master Circular - Directions/instructions issued to Securitisation Companies/ Reconstruction Companies - ఆర్బిఐ - Reserve Bank of India
Master Circular - Directions/instructions issued to Securitisation Companies/ Reconstruction Companies
RBI/2008-2009/13 July 01, 2008 Master Circular on directions/instructions issued to the Securitisation Companies/ Reconstruction Companies The Bank has issued directions/ instructions from time to time, in respect of the Securitisation Companies/ Reconstruction Companies. A Master Circular giving gist of circulars/notifications issued up to June 30, 2008 has been prepared as given in Annex for the benefit of users. Yours faithfully, (P. Krishnamurthy) (1) Submission of application for a Certificate of Registration to commence/carry on the business of a Securitisation Company or Reconstruction Company The Securitisation Companies or Reconstruction Companies seeking registration from the Reserve Bank of India shall submit their application in the format (Annexed to Notification No. DNBS. 1/CGM (CSM)-2003 dated March 7, 2003) specified by the Bank, duly filled in with all the relevant annexures/supporting documents to the Chief General Manager-in-Charge, Department of Non-Banking Supervision, Central Office, Reserve Bank of India, Centre 1, World Trade Centre, Cuffe Parade, Colaba, Mumbai 400 005. (2) Maintenance of minimum owned fund for carrying out the business of securitisation or asset reconstruction The Bank had issued the guidelines vide Notification No.DNBS.4/CGM (OPA)-2004 dated March 29, 2004 that for commencing the business of securitisation or asset reconstruction the minimum owned fund shall be an amount not less than 15% of the total financial assets acquired or to be acquired by the Securitisation Company or Reconstruction Company on an aggregate basis or Rs.100 crore whichever is lower, irrespective of whether the assets are transferred to a trust set up for the purpose of securitization or not. Further the Securitisation Company or Reconstruction Company should continue to hold this owned fund level until the realization of the assets and redemption of security receipts issued against such assets. The Securitization Company or Reconstruction Company can utilize this amount towards the Security Receipts issued by the trust under each scheme. This will ensure the stake of the Securitisation Company or Reconstruction Company in the assets acquired. (3) Commencement of business by Securitisation Companies/Reconstruction Companies Quarterly Statement in the format viz. SCRC1 & SCRC2 on assets acquired, securitized and reconstructed to be submitted by Securitisation Companies/Reconstruction Companies registered with the Reserve Bank of India under Section 3(4) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 with in 15 days of close of quarter to which it pertains. The first such statement was to be with reference to quarter ending March 31, 2007. (5) Regulation of SCs/RCs-submission of returns and audited balance sheet by SCs/RCs All the SCs/RCs registered with the Bank were advised to furnish the position of Owned Fund in Quarterly Statement SCRC1 as item no.1 and also furnish a copy of 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 results are adopted, starting with the balance sheet as on March 31, 2008. (6) Investment in Security Receipts issued by the trusts floated by Securitisation Companies/Reconstruction Companies The Bank had issued the guidelines vide Notification No.DNBS.5/CGM (PK)-2006 dated September 20, 2006 that the Securitisation Company or Reconstruction Company shall invest in the Security Receipts issued by the trust set up for the purpose of securitisation, an amount not less than 5% under each scheme with immediate effect. In case of those SC/RCs which have already issued the SRs, such SC/RCs shall achieve the minimum subscription limit under each scheme with in a period of 6 months from the date of issue of guidelines in the matter. (7) Guidelines on Declaration of Net Asset Value of Security Receipts issued by Securitisation Company/Reconstruction Company In order to enable the Qualified Institutional Buyers to know the value of their investments in the Security Receipts issued by the Securitisation Company/Reconstruction Company, the Securitisation Companies/ Reconstruction Companies registered with the Bank under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, were advised to declare Net Asset Value of the Security Receipts issued by them at periodical intervals. (8) Regulation of SCs/RCs-disclosure while issuing Security Receipts (SRs) Further to para 7 of circular DNBS (PD) CC. No. 6/SCRC/10.30.049/2006-07 dated May 28, 2007 SC/RCs were advised that in order to enable the investors to make informed investment decision in the SRs, the disclosure in respect of underlying basket of assets required to be made by SCs/RCs in the offer documents which include disclosure in respect of the date of acquisition of the assets, valuation of the assets and the interest of SCs/RCs in such assets at the time of issue of SRs. List of circulars issued to Securutisation Companies/Reconstruction Companies 1. DNBS.PD.CC 1/SCRC/10.30/2002-03 dated April 23,2003. 1 DNBS.PD.CC 1/SCRC/10.30/2002-2003 dated April 23,2003 2DNBS. PD. CC. 2 / SCRC/10.30/2003-2004 dated March 29 , 2004 3 DNBS.PD.CC.4/SCRC/10.30.000/2006-2007 dated October 19, 2006 4 DNBS. (PD) C.C. No.5/ SCRC/10.30.000/2006-2007 dated April 25, 2007 5 DNBS (PD) CC. No. 8/SCRC/10.30.000/ 2007-2008 March 5, 2008 6 DNBS. PD. CC.3/SCRC/10.30.000/ 2006-2007 dated September 20, 2006 7DNBS (PD) CC. No. 6/SCRC/10.30.049/ 2006-2007 dated May 28, 2007 8 DNBS (PD) CC. No. 9 /SCRC/10.30.000/ 2007-2008 April 22, 2008 |
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