Central Government makes the Banning of Unregulated Deposit Schemes Rules, 2020 — in the exercise of the powers conferred by it under Section 37 of the Banning of Unregulated Deposit Schemes Act, 2019.
Following are the heads under which the Rules have been laid down:
- Definitions
- Information and particulars to be considered
- Manner of provisional attachment and administration of provisionally attached property
- Impounding and retention of records
- Central Database
- Form and manner of intimation
- Application for confirmation of provisional attachment
- Procedure to be adopted by Designated Court
- Authorisation for search and seizure
- Retraction of advertisement
To see the detailed notification, please follow the below link:
The Banning of Unregulated Deposit Schemes Rules, 2020
Ministry of Finance
[Notification dt. 12-02-2020]