The Banning of Unregulated Deposit Schemes Rules, 2020
6. Central Database.-
(1) The authority may require any Regulator or the Competent Authority or any other entity or person to submit to it any information in its possession relating to deposit takers in India.
(2) The designated authority shall operate a portal accessible to the public, containing information relating to deposit takers, which shall include the following, namely:-
(i) list of deposit takers operating in India, the extent and areas of their operation;
(ii) any action taken under any law for the time being in force against any deposit taker for collection of deposits; and
(iii) updates regarding proceedings for restitution of depositors under Chapter V of the Act.
Back
