Kerala Banning of Unregulated Deposit Schemes Rules, 2021

[25th November, 2021]

Contents
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Ceiling for self-help groups
4.	Manner of provisional attachment and administration of attached property
5.	Impounding and retention of records
6.	Powers of Civil Court conferred on the Competent Authority
7.	Issue of summons
8.	Authorization for search and seizure
Form 1	Provisional attachment of property under section 7(3)
Form 2	Notice of Attachment of Movable and Immovable Property
Form 3	Notice of Sale of Immovable Property
Form 4	Form of Summons
Form 5	Authorization

In exercise of the powers conferred by section 38 of the Banning of Unregulated Deposit Schemes Act, 2019 (Central Act 21 of 2019), the Government of Kerala, in consultation with the Central Government, hereby make the following rules, namely:-