Notifications & Circulars Reserve Bank of India retains the advisory committee of Srei Infrastructure Finance Limited and Srei Equipment Finance Limited (Reserve Bank of India) (11.10.2021)It may be recalled that, in exercise of powers conferred under Section 45-IE (5) (a) of the Reserve Bank of India Act, 1934, the Reserve Bank had, on ....MANU/RPRL/0167/2021BankingPower Ministry mandates energy accounting of DISCOMs with a view to reduce electricity losses (Press Information Bureau) (11.10.2021)As an important step under the ongoing power sector reforms, Ministry of Power today mandated electricity distribution companies to undertake energy a....MANU/PIBU/4289/2021Power and EnergyCentral Government hereby notifies the general conditions for grant of license specified below for cultivation of opium poppy on account of the Central Government (Ministry of Finance ) (11.10.2021)In pursuance of rule 8 of the Narcotic Drugs and Psychotropic Substances Rules, 1985, the Central Government hereby notifies the general conditions fo....MANU/REVU/0079/2021NarcoticsCCI approves internal restructuring of the TVS Group, under Section 31(1) of the Competition Act, 2002 (Press Information Bureau) (11.10.2021)The Competition Commission of India (CCI) approves internal restructuring of the TVS Group, under Section 31(1) of the Competition Act, 2002. ....MANU/PIBU/4285/2021MRTP/ Competition LawsAction against statutory auditors of NBFC under Section 45MAA of RBI Act, 1934 (Reserve Bank of India) (12.10.2021)The Reserve Bank of India (RBI) in exercise of the powers vested under section 45MAA of the Reserve Bank of India Act, 1934, has, by an order dated Se....MANU/RPRL/0171/2021BankingForeign Exchange Management (Non-debt Instruments) (Fourth Amendment) Rules, 2021 (Ministry of Finance ) (12.10.2021)In exercise of the powers conferred by clauses (aa) and (ab) of sub-section (2) of section 46 of the Foreign Exchange Management Act, 1999 (42 of 1999....MANU/EAFF/0040/2021Commercial Pension Fund Regulatory and Development Authority (Salary and Allowances Payable to, and Other Terms and Conditions of Service of, Chairperson and Whole-time Members) (Third Amendment) Rules, 2021 (Ministry of Finance ) (12.10.2021)In exercise of the powers conferred by clause (a) of sub-section (2) of section 51, read with sub-section (3) of section 5 of the Pension Fund Regulat....MANU/FNSV/0060/2021Service