Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

4. Cancellation of certificate of registration.-

1.      The Reserve Bank may cancel a certificate of registration granted to a securitisation company or a reconstruction company, if such company-

a.      ceases to carry on the business of securitisation or asset reconstruction; or

b.     ceases to receive or hold any investment from a qualified institutional buyer; or

c.      has failed to comply with any conditions subject to which the certificate of registration has been granted to it; or

d.     at any time fails to fulfil any of the conditions referred to in clauses (a) to (g) of sub-section (3) of section 3; or

e.      fails to-

                      i.         comply with any direction issued by the Reserve Bank under the provisions of this Act; or

                     ii.         maintain accounts in accordance with the requirements of any law or any direction or order issued by the Reserve Bank under the provisions of this Act; or

                    iii.         submit or offer for inspection its books of account or other relevant documents when so demanded by the Reserve Bank; or

                    iv.         obtain prior approval of the Reserve Bank required under sub-section (6) of section 3:

Provided that before cancelling a certificate of registration on the ground that the securitisation company or reconstruction company has failed to comply with the provisions of clause (c) or has failed to fulfil any of the conditions referred to in clause (d) or sub-clause (iv) of clause (e), the Reserve Bank, unless it is of the opinion that the delay in cancelling the certificate of registration granted under sub-section (4) of section 3 shall be prejudicial to the public interest or the interests of the investors or the securitisation company or the reconstruction company, shall give an opportunity to such company on such terms as the Reserve Bank may specify for taking necessary steps to comply with such provisions or fulfilment of such conditions.

1.     

2.      A securitisation company or reconstruction company aggrieved by the order of rejection of application for registration or cancellation of certificate of registration may prefer an appeal, within a period of thirty days from the date on which such order of rejection or cancellation is communicated to it, to the Central Government:

Provided that before rejecting an appeal such company shall be given a reasonable opportunity of being heard.

3.      A securitisation company or reconstruction company, which is holding investments of qualified institutional buyers and whose application for grant of certificate of registration has been rejected or certificate of registration has been cancelled shall, notwithstanding such rejection or cancellation, be deemed to be a securitisation company or reconstruction company until it repays the entire investments held by it (together with interest, if any) within such period as the Reserve Bank may direct.

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