Central Information Commission
Mrm Arif Ansari vs Ministry Of Micro, Small And Medium ... on 21 August, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/002052/8415
21 August 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. M Arif Ansari
106, Purwa Zabtey Khan,
Budhana Gate,
Meerut City - 250002, UP
Respondent : CPIO
NSIC
"N.S.I.C. Bhawan"
Okhla Industrial Estate,
New Delhi-110020
RTI application filed on : 25/03/2014
PIO replied on : 21/04/2014
First appeal filed on : 17/06/2014
First Appellate Authority order : 19/07/2014
Second Appeal received on : 30/08/2014
Information sought:
Appellant sought following upto date information in respect of empanelment of ONICRA:
4.1 Provide the procedure and eligibility criteria adopted for empanelment of ONICRA with NSIC.
4.2 Provide the details of prior experience of ONICRA in rating activities and provide the names and numbers of units it had rated at the time of submission of application with NSIC and at the time of grant of empanelment.
4.3 Provide the infrastructure of ONICRA to enable it to provide rating services i.e. space, hardware, connectivity independent internal control mechanism, trained manpower, system & procedures to carry out the rating activities at the time of application and at the time of empanelment with NSIC.
4.4 Provide name, profile, business activities and financial strength of the promoters of ONICRA at the time of application and at the time of empanelment. 4.5 Provide the man power strength of ONICRA at the time of empanelment with NSIC, 4.6 Whether the rating assigned by ONICRA before the empanelment had acceptability of the Indian Banks' Association, provide copies of the same. 4.7 Provide strength of network of ONICRA all over India to cater the SSI units, and papers submitted by ONICRA at the time of application;
4.8 Provide how much NSIC subsidy provided to ONICRA. 4.9 Provide financial standing of ONICRA: a. Capital and Net worth, b. Revenue from rating activities, c. Revenue from other activities 4.10 List of Proposed Business Plan submitted by ONICRA at the time of filing the application;Page 1 of 2
4.11 Provide what are the renewal dates and procedures in respect of granting of empanelment with NSIC.
4.12 Copies of file notings and the criteria adopted from the date of filing of application of ONICRA to the date of grant of empanelment by the NSIC officials; 4.13 Copies of agenda, proposal made and decision taken by the Board of NSIC in r/o application for empanelment filed by ONICRA;
4.14 Whether it was mandatory to be registered with SEBI as a CRA for applying for empanelment with NSIC.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. M Arif Ansari through VC Respondent: Mr. Sanjeevan Sarswat CPIO's representative, Mr. Anil Kumar Aggarwal and Mr. Krishan K Aggarwal The appellant stated that he is not satisfied with the information furnished by the respondent. He submitted that in response to query 4.1 the respondents have informed him that the scheme for empanelment of rating agency is displayed on the department's website but he could not extract the information. The CPIO's representative stated that he has brought a copy of the scheme and handed over the same to the appellant. He further informed that ONICRA is one of the rating agency accredited by the Government and they have no material on record regarding its approval.
Decision notice:
The information, as available on record, has been provided.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2