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Ministry of I&B requests compliance of policy on FDI in digital media within a month

Union Ministry of Information and Broadcasting issued a public notice to facilitate eligible entities involved in uploading/streaming of news and current affairs through digital media, to comply with the decision of Union Government on 18-09-2019, which had permitted 26% FDI under Government approval route.

In a Public Notice, available on its website, the Ministry has laid out the detailed actions to be undertaken by eligible entities to comply with this decision, within a month. Under the notice,

  1. Entities having foreign investment below 26% may furnish an intimation to the Ministry of Information & Broadcasting within one month from today giving the following:-

(a) Details of the company/entity and its shareholding pattern along with the names and addresses of its Directors/shareholders,

(b) The names and address of Promoters/Significant Beneficial Owners,

(c) A confirmation with regard to compliance with pricing, documentation and reporting requirements  under the FDI Policy, Foreign Exchange Management (Non-debt Instruments) Rules, 2019 and  Foreign Exchange Management (Mode of Payment and Reporting of Non-debt Instruments) Regulations, 2019 along with copies of relevant reporting forms in support of the past/existing foreign investment  and downstream investment(s), if any, and

(d)  Permanent Account Number and the latest audited/unaudited Profit & Loss Statement and Balance Sheet along with the Auditor report.

(ii) Entities which, at present, have an equity structure with foreign investment exceeding 26% would give similar details as at (i) above to the Ministry of Information & Broadcasting within one month from today, and take necessary steps for bringing down the foreign investment to 26% by 15-10-2021 and seek approval of the Ministry of Information & Broadcasting.

(iii) Any entity which intends to bring fresh foreign investment in the country has to seek prior approval of the Central Government,  through the Foreign Investment Facilitation Portal of DPIIT,  as per the requirements of  (a) FDI Policy of Government of India and  DPIIT Press Note No. 4 of 2019 (dated 18.9.2019)  in this regard and (b) Foreign Exchange Management (Non-debt Instruments)(Amendment) Rules, 2019 vide Notification dated 5.12.2019.

NOTE:- Investment means to subscribe, acquire, hold or transfer any security or unit issued by a person resident in India.

(iv) Every entity has to comply with the requirements of citizenship of the Board of Directors and of the Chief Executive Officers (by whatever name called). The entities are required to obtain security clearance for all foreign personnel likely to be deployed for more than 60 days in a year by way of appointment, contract or consultancy or any other capacity for the functioning of the entity, prior to their deployment. For this purpose, the entities will apply to the Ministry of Information & Broadcasting at least 60 days in advance and the proposed foreign personnel shall be deployed by the entity only after prior approval of this Ministry.

The Public Notice can be accessed at the URL below:

https://mib.gov.in/sites/default/files/Public%20Notice%20%20regarding%20FDI%20Policy%20.pdf


Ministry of Information & Broadcasting

[Press Release dt. 16-11-2020]

[Source: PIB]

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