In exercise of the powers conferred under the sub-section (2) of section 45IB of the Reserve Bank of India Act, 1934 (2 of 1934) for the purpose of ensuring compliance with the maintenance of percentage of assets by non-banking financial companies, the Reserve Bank of India hereby directs that directions contained in Notification DFC(COC) No. 108/ED(JRP)-97 dated April 30, 1997 stand amended with immediate effect as under : | 1. | In Form of Quarterly Return II, item 10 shall be substituted by the following namely, - | | | "10. Information regarding Regularisation of excess Deposits for compliance of Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 1998 | | | | | (i) | Net owned fund (as per the last audited balance sheet of the company) |
| | | (ii) | Capital adequacy ratio (as per the last audited balance sheet of the company) |
| | | (iii) | Classification of the company i.e. equipment leasing/hire purchase finance/loan/ investment company |
| | | (iv) | Credit rating for fixed deposits of the company valid as on the date of the return |
| | | (v) | Public deposits outstanding as at the close of business on December 18, 1998 |
| | | (vi) | Quantum of excess public deposit held, if any, by the company as on December 18, 1998 |
| | | (vii) | Public Deposit outstanding as on date of this return # |
| | | (viii) | Quantum of public deposits permissible as per the provisions of Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 1998 as on date of this return # |
| | | (ix) | Quantum of excess public deposits remaining to be regularised on the date of this return # |
| | | (x) | Deposits accepted during the quarter under reference |
| | | (xi) | Deposits renewed during the quarter under reference |
| | | (xii) | Deposits matured but remained unpaid/unrenewed as on the date of this return # |
| | | (xiii) | Steps taken/being taken to regularise the excess public deposits within the time frame permitted under the Directions (A statement should be enclosed) |
| | | | # Date of return shall be reckoned with reference to the last working day of the quarter to which the return relates. " |
Sd/- ( V. S. N. MURTY)
CHIEF GENERAL MANAGER |