Master Circular – Residuary Non-Banking Companies - RBI - Reserve Bank of India
Master Circular – Residuary Non-Banking Companies
RBI/2009-10/11 July 01, 2009 To The Chairman/CEOs of all Residuary Non-Banking Companies Dear Sir, Master Circular – Residuary Non-Banking Companies As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India had issued a Master Circular on the captioned subject, which is now updated up to 30th June 2009. It may be noted that the Master Circular consolidates and updates all the instructions contained in the notifications listed in the Appendix, in so far they relate to Residuary Non-Banking Companies. The Master Circular has also been placed on the RBI web-site (http://www.rbi.org.in). A copy of the revised Master Circular is enclosed. (P. Krishnamurthy) Residuary Non-Banking Companies (Reserve Bank) Directions, 1987
RESERVE BANK OF INDIA (Master notification as amended upto June 30, 2009) NOTIFICATION NO. DFC.55/DG (O) - 87 DATED THE 15TH MAY 1987 PART I - PRELIMINARY PART II - EXTENT OF THE DIRECTIONS 2 [ix) a mutual benefit company] Acceptance of deposits by residuary non-banking companies 5[4A. No residuary non-banking company shall take from any depositor/subscriber to any schemes run by the company, with or without his consent, any amounts towards processing or maintenance charges or any such charges, by whatever name called, for meeting its revenue expenditure.] 8 [Branches and appointment of agents to collect deposits (i) a residuary non-banking company having the certificate of registration issued under section 45-IA of the Reserve Bank of India Act, 1934 (2 of 1934) may open its branch or appoint agents if its - (a) NOF is up to Rs. 50 crore Within the State where (ii) (a) for the purpose of opening a branch / office, a residuary non-banking company shall notify to the Reserve Bank of its intention to open the proposed branch; (b) on receipt of such advice, the Reserve Bank may, on being satisfied that in the public interest or in the interest of the concerned residuary non-banking company or for any other relevant reasons to be recorded, reject the proposal and communicate the same to the residuary non-banking company; (c) if no advice of rejection of the proposal under (b) above is communicated by the Reserve Bank within 30 days from the receipt of such advice, the residuary non-banking company may proceed with its proposal. Closure of branches 9[Mandatory compliance with Prudential Norms Minimum rate of return Provided that where at the request of the depositor, a residuary non-banking company makes repayment of the deposit after the expiry of a period of one year but before expiry of the period for which the deposit had been accepted, the amount payable by the company by way of interest, premium, bonus or other advantage on such deposit shall be reduced by one percentage point from the rate which the company would have ordinarily paid by way of interest, bonus, premium or other advantage, had the deposit been accepted for the period for which such deposit had run. ] 11[On and from July 1, 2000, the amount payable by way of interest, premium, bonus or other advantage, by whatever name called, by a residuary non-banking company in respect of deposits received from that date, shall not be less than the amount calculated - (ii) at the rate of 4 per cent per annum (to be compounded annually) on the amount deposited under daily deposit schemes : Provided that where at the request of depositor, a residuary non-banking company makes repayment of the deposit after the expiry of a period of one year but before the expiry of the period for which the deposit had been accepted, the amount payable by the company by way of interest, premium, bonus or other advantage on such deposit shall be reduced by one percentage point from the rate which the company would have ordinarily paid by way of interest, bonus, premium or other advantage, had the deposit been accepted for the period for which such deposit had run. ] 12 [On and from April 1, 2003, the amount payable by way of interest, premium, bonus or other advantage, by whatever name called, by a residuary non-banking company in respect of deposits received from that date, shall not be less than the amount calculated - Provided that where at the request of a depositor, a residuary non-banking company makes repayment of the deposit after the expiry of a period of one year but before the expiry of the period for which the deposit had been accepted, the amount payable by the company by way of interest, premium, bonus or other advantage on such deposit shall be reduced by one percentage point from the rate which the company would have ordinarily paid by way of interest, bonus, premium or other advantage, had the deposit been accepted for the period for which such deposit had run.] General Provisions regarding repayment of deposits 14 [ Payment of interest for delayed repayment of public deposits Minimum lock- in period and Repayment in the event of death of the depositor Repayment of deposits by a residuary non-banking company not being a problem residuary non-banking company Provided that in the case of a deposit accepted prior to the aforesaid date, such residuary non-banking company may, if so permitted by the terms and conditions of acceptance of such deposit, repay it prematurely at the request of the depositor, after the expiry of twelve months from the date of deposit. Repayment of deposits by a problem residuary non-banking company 15[Clubbing of deposits by a problem residuary non-banking company Rate of interest on premature repayment of deposits
Explanation: For the purpose of this paragraph, (iv) approaches the Bank for any relief or relaxation or exemption from the provisions of Residuary Non-Banking Companies (Reserve Bank) Directions, 1987 or from that of Prudential Norms for avoiding default in meeting deposit or other obligations; or (b) ‘tiny deposit’ means the aggregate amount of deposits not exceeding Rs.10,000/- standing in the name of the sole or the first named depositor in the same capacity in all the branches of the residuary non-banking company.”] 16 [Minimum rate of return on deposits from NRIs ] Explanation - The period of above deposits shall be not less than one year and not more than three years. Regulations, 1996 and the aggregate of such investment shall not exceed ten per cent of the aggregate amount of liabilities to the depositors:] Provided that such bonds or debentures have been rated not less than AA+ or its equivalent by any one of the approved credit rating agencies and the commercial papers are rated as required in terms of Notification IECD No. 1/87(CP)- 89/90 dated December 11, 1989, issued by the Reserve Bank; (c) not more than 20 percent of the aggregate amount of liabilities to the depositors or ten times the net owned fund of the company, whichever is less, may be invested in any manner which in the opinion of the company is safe as per the approval of the Board of Directors of the company, subject to the condition that the net owned fund of such company is positive. However, where the net owned fund of such company is nil or negative, such company shall invest such amount in accordance with (a) or (b) above only. ] 21 [On and from July 1, 2004 - (a) not less than 10 percent of the aggregate amount of liabilities to depositors in fixed deposits/ certificates of deposit of scheduled commercial banks; or in certificates of deposit of specified financial institutions, provided the certificates are rated not less than AA+ or its equivalent by an approved credit rating agency, or partly in any of these Fixed Deposits/Certificates of Deposit so rated; (b) not less than 70 percent of the aggregate amount of liabilities to depositors in securities of any State Government or Central Government issued by them in the course of their market borrowing programme, or in bonds or debentures (rated not less than AA+ or equivalent by an approved credit rating agency and listed on a recognized stock exchange) of any other company incorporated under the Companies Act, 1956 (1 of 1956) or in the manner at clause (a) or in the debt oriented schemes of mutual funds subject, however, to the conditions that (ii) not more than two percent of the aggregate amount of the liabilities to the depositors shall be invested in any one debt oriented Mutual Fund which is governed by the Securities and Exchange Board of India (Mutual Funds) Regulations, 1996 and the aggregate of such investment shall not exceed ten per cent of the aggregate amount of liabilities to the depositors: Provided that on and from July 1, 2004, a residuary non-banking company which does not comply with the above requirement, shall not make any investment in other securities till the shortfall in this category of investments is made good. Provided that in the event of downgrading of credit rating below the prescribed grade of any bond or debenture, the bond or debenture shall become ineligible for compliance with the above requirement and shortfall, if any, in the compliance with the above paragraph arising from such downgrading of the rating shall be made good before making any further investments in the securities as provided for in clause (c) or (d). Provided that debenture/bonds issued by holding company/subsidiary company/company in the same group shall not qualify for such investment. (c) for the period prior to March 31, 2005, not more than 20 percent of the aggregate amount of liabilities to the depositors or ten times the net owned fund of the company, whichever is less, may be invested in any manner which in the opinion of the company is safe as per the approval of the board of directors of the company; (d) on and from April 1, 2005 not more than ten percent of the aggregate amount of liabilities to the depositors or one time the net owned fund of the company, whichever is less, may be invested in any manner which in the opinion of the company is safe as per the approval of the board of directors of the company; (e) on and from April 1, 2006 the aggregate amount of liabilities to the depositors shall be invested in accordance with sub-paragraph (a) or sub-paragraph (b) only.] 22 [ On and from April 1, 2006 - (1) every residuary non-banking company shall invest and continue to invest an amount including the amount invested in assets under Section 45-IB of the Reserve Bank of India Act, 1934 (2 of 1934), which at the close of business on any day of the quarter ending December 31, 2005 and thereafter, on any day of each quarter shall not be less than the aggregate amounts of the liabilities to the depositors, outstanding at the close of business on the last working day of the second preceding quarter (whether or not such amounts have become payable) in securities or in other types of investments which are unencumbered and valued at a price not exceeding the current market price, in the following manner, namely, - (i) not less than 15 per cent of the aggregate amount of the liabilities to the depositors shall be invested in any securities of any State Government or Central Government issued in the course of market borrowing programme; Provided that on and from April 1, 2006, a residuary non-banking company which does not comply with the above requirement, shall not make any investment in other securities till the shortfall in this category of investments is made good: (d) on and from July 1, 2006, the incremental liabilities to the depositors above the level of aggregate amount of the liabilities to the depositors as on December 31, 2005 shall be invested in accordance with sub-paragraph (a) or sub-paragraph (b) only; Explanation:- For the purpose of clause(d), “incremental liabilities to the depositors” means liabilities to the depositors exceeding the aggregate amount of the liabilities to the depositors as on 31 December, 2005.] 23 [(2) Every residuary non-banking company shall and intimate the name and location of such scheduled commercial bank where it has opened its CSGL account or has held the securities in physical form, or the location of the SHCIL where it has opened its CSGL account or has held the securities in physical form or the depository (and the depository participant) where it has held its dematerialised account, in writing, to the Regional Office of the Reserve Bank of India under whose jurisdiction the registered office of the company is situated, as specified in Schedule B hereto: 25 [(3) The securities mentioned in sub-paragraph (1) above shall continue to be kept as specified in sub-paragraph (2) above for the benefit of the depositors and shall not be withdrawn or encashed or otherwise dealt with by the residuary non-banking company except for repayment to the depositors with the prior approval of Reserve Bank of India: 27 [(3A) Where the residuary non-banking company intends to trade, either by entering into ready forward contracts, including reverse ready forward contracts, or otherwise, in the government securities that are held in excess of the requirement under Section 45-IB of the Act and Notification No. DFC. 120/ED (G)-98 dated January 31, 1998, the same may be undertaken by opening a separate CSGL or dematerialised account for keeping such excess government securities.] Abolition of forfeiture Particulars to be specified in application form soliciting deposits Furnishing of receipts to depositors Register of deposits The register or registers aforesaid shall be kept at the registered office of the company and shall be preserved in good order for a period of not less than eight calendar years following the financial year in which the latest entry is made of the repayment or renewal of any deposit of which particulars are contained in the register. Information to be included in the Board’s Report 12. Every residuary non-banking company shall disclose as liabilities in its books of account and balance sheet, the total amount of deposits received together with interest, bonus, premium or other advantage, accrued or payable to the depositors. Copies of balance sheet and accounts together with the directors’ report to be furnished to the Reserve Bank. Returns to be submitted to the Reserve Bank Balance-sheet, return, etc. to be submitted to the Department of31 [Supervision] Advertisements and Statements in lieu of Advertisement. 32 [(h) that the deposits solicited by it are not insured.] (2) Where a company intends to accept deposits without inviting or allowing or causing any other person to invite such deposits, it shall before accepting deposits, deliver to the Regional Office of the Department of 29[Supervision] of the Reserve Bank within whose jurisdiction its registered office is situated, for registration, a statement in lieu of advertisement containing all the particulars required to be included in the advertisement pursuant to the Non-Banking Financial Companies and Miscellaneous Non-Banking Companies (Advertisement) Rules, 1977 and particulars stated in sub-paragraph (1) hereinabove, duly signed in the manner provided in the aforesaid Rules.(3) A statement delivered under sub-paragraph (2) shall be valid till the expiry of six months from the date of closure of the financial year in which it is so delivered or until the date on which the balance sheet is laid before the company in general meeting, or where the annual general meeting for any year has not been held, the latest day on which that meeting should have been held in accordance with the provisions of the Companies Act, 1956 (1 of 1956), whichever is earlier and a fresh statement shall be delivered in each succeeding financial year before accepting deposits in that financial year. 17. Every residuary non-banking company which has not been carrying on business before the commencement of these directions shall, before receiving any deposit furnish to the Reserve Bank all particulars relating to its business, as specified in the Schedule C hereto. Transitory provision Exemptions 33 [Paragraph 12 of the Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 1998. DEPUTY GOVERNOR
[1] Notification No.68 dated April 10, 1993 (Please see paragraph 15 of the Directions) Area under the jurisdiction of each Regional Office of the Reserve Bank
[Name and address of the office Area under jurisdiction 2. Bangalore Regional Office, State of Karnataka. 3. Bhopal Regional Office, 33[States of Madhya Pradesh and 4. Bhubaneswar Regional Office, State of Orissa. 5. 33 [Kolkata] Regional Office, States of Sikkim, and West 6. Chandigarh Regional Office, States of Himachal Pradesh, 7. Chennai Regional Office, State of Tamil Nadu and Union 8. Guwahati Regional Office, States of Arunachal Pradesh, 9. Hyderabad Regional Office, State of Andhra Pradesh. 10. Jaipur Regional Office, State of Rajasthan. 11. Jammu Regional Office, State of Jammu and Kashmir. 12. 33[Kanpur Regional Office 33 [States of Uttar Pradesh and 13. Mumbai Regional Office, State of Goa and Maharashtra 14. New Delhi Regional Office, State of Haryana, 16. Thiruvananthapuram State of Kerala and Union SCHEDULE C Reserve Bank of India 1. Name of the company 2. Date of incorporation 3. Board of Directors A) Name of the Directors With residential address B) Names and residential 4. An up-to-date copy of Memorandum 5. Particulars of the types of 6. Copy of the draft advertisement 7. Capital structure : (Amounts in lakhs of rupees) a) Authorised [Date : Signature of Manager/ Schedule "D" (Please see item (vii) in the Explanation to paragraph 2 of Notification No. DNBS.178 / CGM (DSN) - 2004 dated June 22, 2004) 1. IDBI 1 Substituted, vide Notification No. 149 dated June 27, 2001. 3 Substituted, vide Notification No. DFC (COC)-68/ED(S)-93 dated April 10, 1993 31 Substituted, vide Notification No. DFC (COC)/88ED(JRP)/96 dated July 24, 1996 |