Section 12 in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
12. Power of Reserve Bank to determine policy and issue directions.
(1)If the Reserve Bank is satisfied that in the public interest or to regulate financial system of the country to its advantage or to prevent the affairs of any [asset reconstruction company] [Substituted by Act No. 44 of 2016.] from being conducted in a manner detrimental to the interest of investors or in any manner prejudicial to the interest of such [asset reconstruction company] [Substituted by Act No. 44 of 2016.] it is necessary or expedient so to do, it may determine the policy and give directions to all or any [asset reconstruction company] [Substituted by Act No. 44 of 2016.] in matters relating to income recognition, accounting standards, making provisions for bad and doubtful debts, capital adequacy based on risk weights for assets and also relating to deployment of funds by the [asset reconstruction company] [Substituted by Act No. 44 of 2016.] as the case may be, and such company shall be bound to follow the policy so determined and the directions so issued.(2)Without prejudice to the generality of the power vested under sub-section (1), the Reserve Bank may give directions to any [asset reconstruction company] [Substituted by Act No. 44 of 2016.] generally or to a class of [asset reconstruction company] [Substituted by Act No. 44 of 2016.] or to any [asset reconstruction company] [Substituted by Act No. 44 of 2016.] in particular as to(a)the type of financial asset of a bank or financial institution which can be acquired and procedure for acquisition of such assets and valuation thereof;(b)the aggregate value of financial assets which may be acquired by any [asset reconstruction company] [Substituted by Act No. 44 of 2016.].(c)[ the fee and other charges which may be charged or incurred for management of financial assets acquired by any asset reconstruction company; [Inserted by Act No. 44 of 2016.](d)transfer of security receipts issued to qualified buyers.]
