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Securities And Exchange Board Of India

Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018

SECURITIES AND EXCHANGE BOARD OF INDIA
India

Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018

Rule SECURITIES-AND-EXCHANGE-BOARD-OF-INDIA-APPOINTMENT-OF-ADMINISTRATOR-AND-PROCEDURE-FOR-REFUNDING-TO-THE-INVESTORS-REGULATIONS-2018 of 2018

Published on 3 October 2018
Commenced on 3 October 2018
[This is the version of this document from 3 October 2018.]
[Note: The original publication document is not available and this content could not be verified.]

Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018Published vide Notification No. SEBI/LAD-NRO/GN/2018/39, dated 3.10.2018No. SEBI/LAD-NRO/GN/2018/39. - In exercise of the powers conferred by section 30 read with sub-section (1) of section 11 and section 28A of the Securities and Exchange Board of India Act, 1992 (15 of 1992), section 23JB of the Securities Contracts (Regulations) Act, 1956 and section 19-IB of the Depositories Act, 1996, the Board hereby makes the following regulations, namely, -

Chapter I
Preliminary

1. Short title and commencement.

(1)These regulations may be called the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018.

(2)They shall come into force on the date of their notification in the Official Gazette.

2. Definitions.

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

(a)"Act" means the Securities and Exchange Board of India Act, 1992 [15 of 1992];

(b)"Administrator" means a person registered with the Insolvency and Bankruptcy Board of India as an Insolvency Resolution Professional and who has been engaged by the Recovery Officer for the purposes of these regulations.

(c)"advertisement" includes -

(i)notices, brochures, pamphlets, circulars, show-cards, catalogues, hoardings, placards, posters, insertions in newspapers, pictures, films and documentaries; and

(ii)any publicity through print medium, radio, television programmes or electronic media;

(d)"auditor" means a person qualified to audit the accounts of companies under the Companies Act, 2013;

(e)"Board" means the Securities and Exchange Board of India established under section 3 of the Act;

(f)"certificate" means the statement drawn up by the Recovery Officer under section 28A of the Act or section 23JB of the Securities Contracts (Regulations) Act, 1956 or section 19-IB of the Depositories Act, 1996 and shall not include a sale certificate;

(g)"defaulter" for the purposes of these regulations, means a person who has failed to comply with an order of the Board to refund monies to the investors or an order of the Board for disgorgement within the specified time period and who is mentioned as a defaulter in the certificate;

(h)"e-auction" means the public auction conducted through electronic mode;

(i)"e-auction agency" means a company providing an e-auction platform which is engaged by the Administrator for the purposes of auctioning and selling properties attached by the Recovery Officer;

(j)"investor" means the person, whether identified or not, in whose favour the refund of monies had been directed by the Board;

(k)"property" means and includes assets of any kind, whether movable or immovable, tangible or intangible, corporeal or incorporeal and includes securities, bank accounts, deposits, any right or interest or legal documents or instruments evidencing title to or interest in the property and where the property is capable of conversion into some other form, then the property in the converted form and also includes the proceeds from the property.

(l)"Recovery Officer" means an officer of the Board, who is authorised by a general or special order in writing, to exercise the powers of a recovery officer under section 28A of the Act or section 23JB of the Securities Contracts (Regulations) Act, 1956 or section 19-IB of the Depositories Act, 1996;

(m)"refund order" means a direction of the Board, issued under the Act or the Securities Contracts (Regulation) Act, 1956 or the Depositories Act, 1996, to refund monies to the investors;

(n)"recovery proceedings" means the proceedings for recovery of dues initiated by a recovery officer under section 28A of the Act or section 23JB of the Securities Contracts (Regulations) Act, 1956 or section 19-IB of the Depositories Act, 1996;

(o)"registered valuer" shall have the meaning assigned to it under the Companies (Registered Valuers and Valuation) Rules, 2017 or any other statutory modification thereof;

(2)Words and expressions used and not defined in this regulations but defined in the Act, the Securities Contracts (Regulation) Act, 1956, the Depositories Act, 1996, the Second Schedule to the Income-tax Act, 1961 and the Income-tax (Certificate Proceeding), Rules, 1962, shall have the meanings respectively assigned to them in that Act and Rules respectively.

3. Applicability.

(1)These regulations shall be applicable for all or any of the following:a. appointment of Administrator pursuant to failure to comply with disgorgement or refund orders passed by the Board;b. sale of properties attached by the Recovery Officer of the Board under the Act;c. collection of claim documents and verification of claims of investors for the purpose of effecting refunds;d. refund of monies to the investors pursuant to disgorgement or refund orders passed by the Board;e. recovery of disgorgement amounts directed by the Board;f. any act incidental or connected thereto.

(2)Unless otherwise specifically ordered, these regulations shall not be applicable to cases where the Securities Appellate Tribunal or a Court has appointed an administrator or any other person for the purposes of recovery and/or repayment to investors.

(3)The provisions of these regulations shall apply mutatis mutandis in respect of the proceedings under the Securities Contracts (Regulation) Act, 1956 or the Depositories Act, 1996.

Chapter II
Part I - Administrator

4. Appointment of an Administrator.

- For the purposes of these regulations, the Board shall, after attachment of the properties of the defaulter by the Recovery Officer, appoint an Administrator in the manner specified.

5. Eligibility norms for appointment as an Administrator.

(1)The Administrator shall be a person registered with the Insolvency and Bankruptcy Board of India as an Insolvency Resolution Professional and empanelled by the Board from time to time.

(2)No person shall be appointed as an Administrator where such an appointment may be objected to on the grounds that give rise to justifiable doubts as to the independence or impartiality of such a person:Provided that any question involving issues of conflict of interest in the appointment of an Administrator shall be decided by the Recovery Officer.

(3)The Administrator shall provide an undertaking to the Board of absence of any conflict of interest with the defaulter, its directors, promoters, key managerial personnel and its group entities.

(4)The Administrator shall also forthwith disclose to the Board any conflict of interest which may come to his knowledge during his tenure:

(5)For the purposes of these regulations, the Administrator shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860) and sections 22 and 23 of the Act shall accordingly apply to him.

6. Terms of appointment.

- The terms and conditions of appointment including remuneration shall be specified by the Board, on a case to case basis, after taking into consideration the quantum of work, the number of investors and the quantum of money involved.

Part II – Functions of the Administrator 7.

(1)An Administrator shall perform the following functions

(a)As may be directed by the Recovery Officer, obtain from the defaulter or any other person, any information or document including documents relating to ownership and possession of properties, details of amount raised from investors, claims of investors, amount claimed to have been refunded to investors;

(b)Make a record of the properties that have been attached by the Recovery Officer including the additional properties that have been entrusted by the Recovery Officer from time to time and those properties which are not part of the attachment order;

(c)Make a record of the bank accounts and dematerialised accounts of the defaulter and value of the monies and securities held thereunder;

(d)Arrange for a proclamation for the sale of the property and arrange affixation of the copy of such proclamation in accordance with the provisions of the Act;

(e)Open an interest bearing bank account, under the control of the Recovery Officer, with a scheduled public sector bank for depositing the proceeds of the money recovered from the sale of the assets and for making repayment to the investors;

(f)Sell the attached properties in accordance with these regulations or as may be directed by the Recovery Officer;

(g)Call for claims, in the manner specified in these regulations or as may be directed by the Recovery Officer, for the purposes of repayment to investors, pursuant to an order of the Board for refunds;

(h)Verify the claims of investors and also that of the defaulter in respect of repayment of monies, either partly paid or wholly paid, claimed to have been made to investors on the basis of documentary evidence:

Explanation. Verification may involve forensic auditing.

(i)Carry out any other necessary incidental and supplementary act, with the prior approval of the Recovery Officer that may be required for the purpose of carrying out its obligations under these regulations.

(2)While discharging the functions under these regulations, the Administrator -

(a)may engage the services of a peer reviewed chartered accountant for verifying the claims of investors on the basis of documentary evidence and for submission of a certified report to the Administrator;

(b)shall engage the services of a registered valuer to evaluate the properties of defaulter that are attached by the Recovery Officer and for submission of a certified valuation report in accordance with the guidelines issued by the Board;

(c)may engage the services of a registrar and share transfer agent registered with the Board or such other agency as may be approved by the Recovery Officer, for managing the entire repayment process :

Provided that the fees paid for such services shall be fixed by the Administrator taking into account the relevant factors including -

(a)the number of investors and the claims that are made;

(b)quantum of work involved;

(c)the number of assets to be evaluated;

(d)the geographical location of the property and its proximity with the valuers place of business;

and such fees shall be within the overall remuneration fixed by the Board for the Administrator:Provided further that the intermediary or such other person engaged by the Administrator, shall not have any conflict of interest which would impede their independence or impartiality.

(3)The Administrator shall submit a monthly report or a report as and when called for by the Recovery Officer on the progress of work entrusted including the monies realised pursuant to the sale of the properties and the repayments made to the investors.

Part III – Sale of properties 8.

(1)The Administrator shall undertake the process of sale of properties after conducting an independent valuation of such properties by a registered valuer.

(2)After considering the valuation report, the Recovery Officer may decide on the reserve price below which the property may not be sold.

(3)The Administrator may undertake the sale of properties through e-auction process and for this purpose engage an e-auction agency and shall in consultation with the Recovery Officer repeat the auction process till the time such properties are disposed off.

(4)The process of disposing off the properties shall be under the supervision of the Recovery Officer.

(5)On completion of the sale and receipt of the sale consideration, the Recovery Officer shall issue an order confirming such sale in accordance with the Act.

(6)The amount realized in respect of sale of properties of the defaulter shall be deposited in a separate bank account with a scheduled public sector bank in terms of clause (e) of regulation 7 and such account shall be under the control of the Recovery Officer.

Part IV – Refund of monies 9. Refund to investors.

(1)For the purposes of inviting claims from the investors, the Administrator shall -

(a)issue advertisements in an English and a Hindi newspaper having nationwide circulation and if so directed by the Recovery Officer, issue such advertisement in vernacular newspaper(s) having circulation in the area(s) where the investors are concentrated;

(b)direct the defaulter to issue advertisement in its website, if available.

(2)The advertisement referred to sub-regulation (1) may also be hosted on the website of the Board.

(3)The advertisements referred to in sub-regulation (1) shall contain instructions on the manner of making claims by investors and the documents and information that are to be submitted for verifying and processing their claim applications.

(4)The invitation of claims from the investors shall be through electronic mode or be received in the office of the Administrator:Provided that the investors claims received, if any, by the Board and forwarded to the Administrator shall also be included in the relevant records maintained by the Administrator.

(5)The Administrator or the chartered accountant engaged by the Administrator, shall consider the total eligible claims as against the monies available for distribution to investors in order to determine whether the whole amount or a proportionate amount may be repaid to the investors as may be directed by the Recovery Officer.

(6)Upon ascertaining the eligibility, the Administrator in consultation with the Recovery Officer, shall repay the money to the eligible investors only through pay orders, demand drafts and electronic transfer through NEFT or RTGS.

(7)The refund process shall be kept open for an appropriate period as may be decided in consultation with the Recovery Officer.

(8)The monies remaining in the interest bearing escrow bank account after satisfying all the permissible claims of investors and other charges, shall be retained therein for a period of three years in order to meet the claims that may be received from any unpaid investor.

(9)Upon completion of the period specified under sub-regulation (8), the unpaid monies due to investors, if any, shall be transferred to the Investor Protection and Education Fund of the Board.

(10)In case any claim is received from an unpaid investor after the refund process has been closed, the same may be made from the Investor Protection and Education Fund after necessary verification by the Administrator in consultation with the Recovery Officer:Provided that the claim shall be made within a period of three years from the date of transfer of monies to the Investor Protection and Education Fund in terms of sub-regulation (9).

(11)The defaulter, and its officers who are in default as defined under section 2 of the Companies Act, 2013, as applicable, shall furnish an undertaking that they shall be liable for payment if any complaint is received in future by the Board from any investor.

10. Costs incurred in administration and repayment process.

(1)The entire costs incurred in relation to the sale of properties, verification of investors claims, remuneration of Administrator including the fees paid, if any, to the chartered accountant or valuer or such other person engaged by the Administrator and registrar and share transfer agent and all other expenses incurred in connection with the recovery and/or the repayment process shall be borne by the defaulter(s), failing which, the monies recovered by the Board shall be appropriated in priority to the other liabilities.

(2)The cost and expenses referred to in sub-regulation (1) shall be reasonable and directly related to and necessary for the act and purposes referred to in these regulations.

(3)Where the Administrator is appointed on the request of a person against whom an order for disgorgement or refund had been issued by the Board, the remuneration of the Administrator and the other costs incurred in respect of recovery and/or refund to the investors shall be borne by such person.

11. Priority in distribution of sale proceeds.

- The proceeds from the sale of properties of the defaulter shall be distributed in the following order of priority, namely, -i. the costs of administration incurred by the Board, if any, and the fees and charges payable to the Administrator and other persons appointed by the administrator in performing its functions under these regulations;ii. disgorgement and/or monies payable to investors:Provided the Board may direct the Administrator to initiate the process of refund to the investors with the monies realized at the relevant time. For this purpose, the Administrator may call for claims in tranchesiii. any other penalty or fees due from the defaulter to the Board under the provisions of the Act, the Securities Contracts (Regulation) Act, 1956 or the Depositories Act, 1996.

12. Return of monies exceeding the liability.

- In case the proceeds realised by way of sale of properties of the defaulter is in excess of the monies due from him under the certificate and the applicable interest and other charges, the excess money shall be paid to the defaulter after completion of three years from the date of completion of the refund process.

13. Filing of the repayment report.

- Upon completion of the repayments to all investors or recovery of the disgorgement amount from the defaulter, the Administrator shall file a detailed repayment/recovery report to the Recovery Officer or Board, as the case may be, within the period as may be specified.

Part V – Disgorgement of amounts 14.

The provisions of these regulations in relation to recovery of disgorgement amount ordered by the Board shall be applied in so far as it is applicable and the disgorgement amount so recovered shall be credited to the Investor Protection and Education Fund of the Board :Provided the disgorgement amount shall be paid to investors only in cases where the eligible investors are identified in the order passed by the Board and the remaining amount, if any, after such payment, shall be credited to the account of Investor Protection and Education Fund of the Board.

Part VI – General obligations and responsibilities 15. Obligations and Responsibilities.

- An Administrator -

(a)shall maintain high standards of integrity, promptitude and fairness in the conduct of all his business.

(b)shall act with due skill, care and diligence in the conduct of all his business.

(c)shall not misrepresent any facts or situations and shall refrain from being involved in any action that would bring disrepute to the profession.

(d)shall act with objectivity during the course of his professional dealings by ensuring that all decisions are made without any bias, conflict of interest, coercion, or undue influence of any party, whether directly or indirectly connected to sale of properties, verification of claims and refund of monies.

(e)shall not acquire, directly or indirectly, any of the assets of the defaulter.

(f)shall maintain complete independence in all professional relationships and conduct the verification and refund process, as the case may be, independent of external influences.

(g)shall not conceal any material information or knowingly make a misleading statement to the Recovery Officer or the Board.

(h)shall not act with mala fide or be negligent while performing the functions and duties under the regulations.

(i)shall provide all information and records as may be required by the Recovery Officer within the time specified by him.

(j)shall ensure that confidentiality of the information relating to the sale of properties, verification and refund process, is maintained at all times:

Provided that the Administrator may disclose any information after obtaining written authorization of the Recovery Officer or the Board.

(k)shall disclose all costs towards the verification and refund process and endeavour to ensure that such costs are not unreasonable.

(l)shall comply with the terms and conditions of its appointment.

Chapter III
Action in case of default

16. By an Administrator.

(1)The Recovery Officer may, for reasons to be recorded in writing, recommend for replacement of the Administrator, in case the Administrator has -

(a)failed to comply with the terms and conditions of appointment;

(b)engaged valuers or chartered accountants or such other persons who are ineligible to act so;

(c)failed to comply with any of the obligations and responsibilities specified under these regulations;

(d)acted against the instructions of the Recovery Officer or the Board; or

(e)acted in such manner that is prejudicial to the interest of the investors.

(2)Without prejudice to the action under sub-regulation (1), the Recovery Officer may recommend for initiation of appropriate action under the Act.

(3)On receipt of such recommendation or suo moto, the Board may take appropriate action against the Administrator or such intermediary or such other person enagaged by the Administrator, under the Act including the following:

(a)remove such Administrator from the Panel;

(b)forward the matter to the Insolvency and Bankruptcy Board of India for appropriate action against the Administrator who is an Insolvency Resolution Professional; and

(c)issue suitable directions restraining such person from engaging in activities in the securities market in his professional capacity.

(4)The Board shall replace an Administrator in the event his registration with the Insolvency and Bankruptcy Board of India is cancelled or suspended.

Chapter IV
Miscellaneous

17. Power of the Board to issue clarifications.

- In order to remove any difficulties in the application or interpretation of these regulations, the Board may issue clarifications and guidelines, as deemed necessary.

18. Forms.

- The Board or the Recovery Officer may specify the forms in respect of an order, notice, warrant, or certificate to be issued under these regulations.

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