Section 30 in The Credit Information Companies Rules, 2006
30. In Formation relating to the guarantor or the person who has given or proposes to give guarantee or security for a borrower of a credit institution including;
(a)Name, full address including State and Pin Code, telephone number, date of birth/date of incorporation, PAN of the guarantor;(b)father's name(c)the amount guaranteed or to be guaranteed; and(d)the amount of guarantee invoked in respect whereof default has been committed by the guarantor, if any.FORM III[See sub-rule (3) of rule 29]DECLARATION OF FIDELITY AND SECRECYI, ___________________________ do solemnly swear and declare that on becoming the Chairperson, director, auditor, adviser, officer, employee or agent of _______________ (Name of the Credit In Formation Company), I will faithfully per Form the duties of Chairperson, director, auditor, adviser, officer, employee or agent and that I shall not directly or indirectly communicate or divulge any of the matters or any in Formation relating to the affairs of _______________(Name of the Credit In Formation Company) its members and/or their clients and/or their respective affairs including without limitation trade secrets, know-how, technology and such other confidential in Formation of the company which may come to my knowledge in the discharge of my duties as such chairperson, director, auditor, adviser, officer, employee or agent except to the extent that any such in Formation shall be or become part of the public domain or when required or authorised by the Board of the_______________(Name of the Credit In Formation Company) or in circumstances in which it is, in accordance with law or practices and usages or, as the case may be, necessary or appropriate for me to divulge such in Formation. I will observe strict secrecy with respect to all transactions of the company and all matters relating thereto and my obligation of fidelity and secrecy to the company will continue even after my cessation of relationship with the company. I will not allow any person to inspect or have access to any books or documents or computer system, diskettes belonging to or in the possession of the____________________ (Name of Credit In Formation Company) and relating to its business unless such person is legally entitled to such inspection or access...................................................Signature(Name and designation of the person Signing the declaration)Place: ......................................................Date:........................................................
