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SEBI issues circular on Audit Committee of Asset Management Companies (AMCs)

On February 09, 2022, SEBI has issued a circular on Audit Committee of Asset Management Companies (AMCs). It has been decided that the AMCs of mutual funds shall be required to constitute an Audit Committee. The circular provides the role, responsibility, membership and other features of the Audit Committee of AMC. It shall come into force with effect from August 01, 2022.
Key points:
    1. To review the financial reporting processes, the system of internal controls and the audit processes for the Mutual Fund operations of the AMC;
    2. To ensure that the rectifications, if any, suggested by internal and external auditors, etc. are acted upon.
    1. The Audit Committee of AMC shall have minimum three directors as members.
    2. At least two-third members of the Audit Committee shall be independent directors of AMC. If two-third of the total strength results into fraction, then higher number after rounding up shall be considered.
    3. The members of the Audit Committee will be appointed by the Board of Directors of AMC.
    4. All members of Audit Committee shall be persons with ability to read and understand the financial statement and at least one member shall have experience and background in finance and accounts.
    5. The Chairperson of the Committee shall be an independent director, with adequate experience in the areas of finance and financial services.
    1. The Chairperson of the Audit Committee shall call the meeting as and when required. However, atleast four meetings shall be called in a financial year and not more than one hundred and twenty days shall elapse between two meetings.
    2. The quorum for meeting shall either be two members or one third of the members of the Audit Committee, whichever is greater, with at least two independent director.
    3. If one- third of the total strength results into fraction, then higher number after rounding up shall be considered for the quorum.
    1. The internal auditor shall submit its report to the Audit Committees of AMC and the Board of AMC;
    2. The Audit Committee of AMC shall forward their observations on internal audit report, if any, to the Trustees.
Financial Reporting
    1. Oversight of the Mutual Fund Schemes’ and AMC’s financial reporting process.
    2. Considering and recommending for approval of AMC Board, all accounting policy issues for the Schemes and the AMC, including any proposed changes to the accounting policies and practices for transactions with related parties, etc.
    3. Review of audit opinion issued by the statutory auditors.
    4. Considering and recommending to the AMC Board, adoption of financial statements including half yearly unaudited financial results prepared for the Scheme and the financial statements of the AMC.
Audit (Internal and Statutory) and Internal Controls
    1. Considering and recommending for approval, the appointment, re-appointment and, if required, the replacement or removal of the Statutory Auditor of the Mutual Fund, Internal Auditor of the Mutual Fund, etc. and the fixation of fees for audit and any other services rendered by the Statutory Auditors with respect to the Mutual Fund.
    2. Reviewing the scope of Internal Auditors and recommending for approval of the Board of AMC.
    3. Reviewing the Internal Audit Reports of the Schemes of Mutual Fund (Including Internal Audit Report of critical activities outsourced by the AMC such as Custodian, Fund Accounting, the Registrar and Transfer Agent activity, etc.).
    4. Discussions with internal and statutory auditors on any significant findings and follow up there on.
    5. Reviewing the findings of any internal investigations by the AMC / internal auditors into matters where there is suspected fraud or irregularity or a failure of internal control systems of a material nature or issues highlighted or referred through whistle blower complaints, etc.
    6. Reviewing Regulatory Inspection Reports
    7. Reviewing implementation status of all outstanding action points arising out of Internal Audit Reports, Statutory Audit Reports, Systems Audit Reports, Inspection Reports etc.
    8. Reviewing the adequacy of the internal control systems, including defining metrics for measuring internal controls, seeking comments of the internal auditors about Internal Control Systems, etc. and the steps taken towards improving the effectiveness of internal control system including through automation.
    9. Interacting with the statutory and internal auditors of the Mutual Fund, at least once annually without engagement of management of the AMC. Besides the mandatory requirement specified, such interactions may be held whenever felt necessary by the independent directors of the Audit Committee.
    10. The Audit Committee of the AMC should interact with the Audit Committee of the Trustees at least once annually.

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