Kerala Banning of Unregulated Deposit Schemes Rules, 2021

2. Definitions.-

(1) In these rules, unless the context otherwise requires,-

(a) "Act" means the Banning of Unregulated Deposit Schemes Act, 2019 (Central Act 21 of 2019);

(b) "application" means an application filed by the Competent Authority under section 14 of the Act;

(c) "Competent Authority" means an authority appointed by the Government under section 7 of the Act;

(d) " Complaint" means a representation or allegation made in writing or through electronic means containing information on the promotion or operation of an Unregulated Deposit Scheme or any advertisement, inducing a person to invest in or become a member of the Unregulated Deposit Scheme;

(e) "Designated Court" means a Court constituted by the Government under sub-section (1) of section 8 of the Act;

(f) "Form" means a form appended to these rules;

(g) " Government" means the Government of Kerala;

(h) " State" means the State of Kerala.

(2) The words and expressions used and not defined in these rules, shall have the same meaning as assigned to them in the Act.