All registered Securitisation Companies/Reconstruction Companies
Regulation
of SCs/RCs-submission of returns and audited balance sheet by SCs/RCs
In
partial modification of our earlier circular CC
No. 5/SCRc/10.30.000/2006-07 dated April 25, 2007, all the SCs/RCs registered
with the Bank are advised to furnish the position of Owned Funds in Quarterly
Statements SCRC1 as item no.1.
2. All SCs/RCs may also
furnish a copy of audited balance sheets along with the Directors Report/Auditors
Report every year within one month from the date of Annual General Body Meeting,
in which the audited results are adopted, starting with the balance sheet as on
March 31,2008.
Yours faithfully,
(P.Krishnamurthy)
Chief General Manager-in-Charge