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REGULATING NON-BANKING

This role is, perhaps, the most unheralded aspect of our activities, yet it remains among the most critical. This includes ensuring credit availability to the productive sectors of the economy, establishing institutions designed to build the country’s financial infrastructure, expanding access to affordable financial services and promoting financial education and literacy.

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Date : Jun 11, 2021
Risk Based Internal Audit (RBIA)

RBI/2021-22/53
DoS.CO. PPG.SEC/03/11.01.005/2021-22

June 11, 2021

The Chairman / Managing Director / Chief Executive Officer of:
All deposit taking HFCs
All non-deposit taking HFCs with asset size of ₹5,000 crore and above

Madam/Dear Sir,

Risk Based Internal Audit (RBIA)

Please refer to the circular Ref. No. DoS.CO.PPG/SEC.05/11.01.005/2020-21 dated February 03, 2021 on the captioned subject.

2. On a review, it has been decided that the provisions of the aforesaid circular shall be applicable to Housing Finance Companies (HFCs) also, as stipulated below:

  1. All deposit taking HFCs, irrespective of their size

  2. Non-deposit taking HFCs with asset size of ₹5,000 crore and above

3. The above-mentioned entities shall put in place a RBIA framework by June 30, 2022, in accordance with the provisions of the aforesaid circular.

Yours faithfully,

(Ajay Kumar Choudhary)
Chief General Manager-in-charge

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