The Credit Information Companies (Regulation) Rules, 2005

Contents
	Credit Information Companies (Regulation) Rules, 2005
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Appeal
3.	Appellate authority
4.	Form and procedure of appeal
5.	Sitting of appellate authority
6.	Language of appellate authority
7.	Appeal to be in writing
8.	Contents of memorandum of appeal
9.	Documents to accompany memorandum of appeal
10.	Presentation and scrutiny of memorandum of appeal
11.	Notice of appeal to the respondent
12.	Filing of reply to the appeal and other documents
13.	Date of hearing to be communicated
14.	Hearing of appeal
15.	Order to be signed and dated
16.	Communication of order
17.	Orders and directions in certain cases
Chapter III	Steps and Security Safeguards to be taken by Credit Institutions for Ensuring Accuracy, Completeness and Protection of Data
18.	Steps for security and safeguards to be taken by credit institution
19.	Collection of data and maintaining credit information
20.	Accuracy of data provided by a credit institution
21.	Disclosure of disputed data by a credit institution
22.	Updating of the credit information by credit Institution
23.	Data security and system integrity safeguards
Chapter IV	Steps and Security Safeguards to be taken by Credit Information Companies and Specified users for Ensuring Accuracy, Completeness and Protection of Data
24.	Formulation and adoption of the procedure by credit information companies
25.	Accuracy of data provided by a credit information company
26.	Disclosure of disputed data by a credit information company
27.	Formulation and adoption of the procedure by specified user
Chapter V	Prohibition from Unauthorised Access or use or Disclosure
28.	Prohibition from unauthorized access or use or disclosure
Chapter VI	Fidelity and Secrecy
29.	Obligation for fidelity and secrecy
	Schedule
	Form I
	Form II
	Form III