Section 16 in The Credit Information Companies (Regulation) Act, 2005
16. Failure to become a member of a credit information company.—
(1)Where a credit institution—(a)abstains from becoming a member of at least one credit information company; or(b)at any time is not a member of any credit information company,the Reserve Bank suo moto or on a complaint from a credit information company may, direct such credit institution to take necessary steps within such time, as it may specify to become a member of a credit information company.(2)In case a credit institution fails to comply with the directions of the Reserve Bank under sub-section (1), to become member of at least one credit information company, the Reserve Bank may, without prejudice to the provisions of this Act, intimate such failure to any other authority for taking such action as it may deem fit.
