| Contents |
| Sections |
Particulars |
| |
Preamble |
| Chapter I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| Chapter II |
Registration of Credit Information Companies |
| 3 |
Prohibition to commence or carry on business of credit information |
| 4 |
Application for registration |
| 5 |
Grant of certificate of registration |
| 6 |
Power of Reserve Bank to cancel certificate of registration |
| 7 |
Appeal against order of Reserve Bank |
| 8 |
Requirement as to minimum capital |
| Chapter III |
Management of Credit Information Companies |
| 9 |
Management of credit information company |
| 10 |
Power of Reserve Bank to determine policy |
| 11 |
Power of Reserve Bank to give directions |
| 12 |
Inspection of credit information company, credit institution and specified user |
| Chapter IV |
Auditors |
| 13 |
Powers and duties of auditors |
| Chapter V |
Functions of Credit Information Companies |
| 14 |
Functions of a credit information company |
| 15 |
Credit Institution to be member of a credit information company |
| 16 |
Failure to become a member of a credit information company |
| 17 |
Collection and furnishing of credit information |
| 18 |
Settlement of dispute |
| Chapter VI |
Information Privacy Principles and Furnishing of Credit Information |
| 19 |
Accuracy and security of credit information |
| 20 |
Privacy principles |
| 21 |
Alteration of credit information files and credit reports |
| 22 |
Unauthorised access to credit information |
| Chapter VII |
Offences and Penalties |
| 23 |
Offences and penalties |
| 24 |
Cognizance of offences |
| 25 |
Power of Reserve Bank to impose penalty |
| 26 |
Application of fines |
| Chapter VIII |
Miscellaneous |
| 27 |
Power of Reserve Bank to specify maximum amount of fees |
| 28 |
Disclosure of information before any court or tribunal or authority |
| 29 |
Obligations as to fidelity and secrecy |
| 30 |
Protection of action taken in good faith |
| 31 |
Bar of jurisdiction |
| 32 |
Power of Reserve Bank to exempt in certain cases |
| 33 |
Application of other laws not barred |
| 34 |
Amendment of certain enactments |
| 35 |
Removal of difficulties |
| 36 |
Power to make rules |
| 37 |
Power of Reserve Bank to make regulations |
| Parts |
Amendments to Certain Enactments |
| Part I |
Reserve Bank of India Act, 1934 |
| Part II |
The Banking Regulation Act, 1949 |
| Part III |
The State Financial Corporation Act, 1951 |
| Part IV |
The State Bank of India Act, 1955 |
| Part V |
The State Bank of India (Subsidiary Banks) Act, 1959 |
| Part VI |
The Deposit Insurance and Credit Guarantee Corporation Act, 1961 |
| Part VII |
The State Agricultural Credit Corporations Act, 1968 |
| Part VIII |
The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 |
| Part IX |
The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 |
| Part X |
The Export-Import Bank of India Act, 1981 |
| Part XI |
The National Bank for Agriculture and Rural Development Act, 1981 |
| Part XII |
The Public Financial Institutions (Obligation as to Fidelity and Secrecy) Act, 1983 |
| Part XIII |
The National Housing Bank Act, 1987 |
| Part XIV |
The Regional Rural Banks Act, 1976 |
