Notifications & Circulars Central Government declares the services engaged in iron & steel industry to be a public utility service for ID Act, 1947 for a further period of six months effective from 17th Feb., 2024 (Ministry of Labour and Employment) (14.02.2024)Whereas the Central Government is satisfied that public interest so requires that the services engaged in the Iron and Steel, which is covered under i....MANU/LABR/0003/2024Labour and IndustrialStreamlining of Internal Compliance monitoring function - leveraging use of technology (Reserve Bank of India) (31.01.2024)1. RBI had recently carried out an assessment in select Supervised Entities (SEs) of the prevailing system in place for internal monitoring of complia....MANU/RMIC/0014/2024BankingSharing of report prepared by resolution professional to both debtor and creditor (Insolvency and Bankruptcy Board of India) (12.02.2024)1. The resolution professional (RP) in an insolvency resolution process of a debtor under Chapter III of Part III of the Insolvency and Bankruptcy Cod....MANU/NMIC/0049/2024InsolvencySEBI cautions public against dealing with unregistered entities (Securities and Exchange Board of India) (13.02.2024)The Securities and Exchange Board of India (SEBI) has observed a rising trend of unscrupulous entities and online platforms that falsely claim to be r....MANU/SPRL/0001/2024Capital MarketCompliances for initiation of Voluntary Liquidation of a Financial Service Provider (Insolvency and Bankruptcy Board of India) (13.02.2024)1. The Code provides for the voluntary liquidation process of corporate persons. However, the definition of 'corporate person' in sub-section (7) of s....MANU/NMIC/0053/2024InsolvencyRestraining of Unauthorized Payment System (Reserve Bank of India) (15.02.2024)1. It has come to the notice of Reserve Bank of India that a Card Network had an arrangement that enables businesses to make card payments through cer....MANU/RPRL/0102/2024Banking