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Cabinet approves new Bill to Ban Unregulated Deposit Schemes and the Chit Funds (Amendment) Bill, 2018

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In a major policy initiative to protect the savings of the investors, the Union Cabinet has given its approval to introduce the following Bills in Parliament:

(a) Banning of Unregulated Deposit Schemes Bill, 2018

(b) Chit Funds (Amendment) Bill, 2018

The Banning of Unregulated Deposit Schemes Bill, 2018

The Union Cabinet has given approval to introduce the banning of Unregulated Deposit Schemes Bill, 2018 in Parliament. The Bill is aimed at tackling the menace of illicit deposit taking activities in the country. Companies/ institutions running such schemes exploit existing regulatory gaps and lack of strict administrative measures to dupe poor and gullible people of their hard-earned savings.

Details: The Banning of Unregulated Deposit Schemes Bill, 2018 will provide a comprehensive legislation to deal with the menace of illicit deposit schemes in the country through,

  1. complete prohibition of unregulated deposit taking activity;
  2. deterrent punishment for promoting or operating an unregulated deposit taking scheme;
  3. stringent punishment for fraudulent default in repayment to depositors;
  4. designation of a Competent Authority by the State Government to ensure repayment of deposits in the event of default by a deposit taking establishment;
  5. powers and functions of the competent authority including the power to attach assets of a defaulting establishment;
  6. designation of Courts to oversee repayment of depositors and to try offences under the Act; and
  7. listing of Regulated Deposit Schemes in the Bill, with a clause enabling the Central Government to expand or prune the list.

Salient Features: The salient features of the Bill are as follows:

Background: The Finance Minister in the Budget Speech 2016-17 had announced that a comprehensive central legislation would be brought in to deal with the menace of illicit deposit taking schemes, as in the recent past, there have been rising instances of people in various parts of the country being defrauded by illicit deposit taking schemes. The worst victims of these schemes are the poor and the financially illiterate, and the operations of such schemes are often spread over many States. Subsequently, Finance Minister in the Budget Speech 2017-18 had announced that the draft Bill to curtail the menace of illicit deposit schemes had been placed in the public domain and would be introduced shortly after its finalization.

The Chit Funds (Amendment) Bill, 2018

The Union Cabinet has given its approval to introduce the Chit Funds (Amendment) Bill, 2018 in Parliament. In order to facilitate orderly growth of the Chit Funds sector and remove bottlenecks being faced by the Chit Funds industry, thereby enabling greater financial access of people to other financial products, the following amendments to the Chit Funds Act, 1982 have been proposed:

Cabinet

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