MANU/DCAF/0103/2022

Ministry : Ministry of Corporate Affairs

Notification From File No. : 01/27/2013-CL-V(Part)

Date : 21.11.2022

Notification/ Circulars Referred : G.S.R. 1316(E), dated the 18th October, 2017 MANU/DCAF/0096/2017

Citing Reference:
G.S.R. 1316(E), dated the 18th October, 2017 MANU/DCAF/0096/2017 Referred

Companies (Registered Valuers and Valuation) Amendment Rules, 2022

In exercise of the powers conferred by section 247 read with sections 458, 459 and 469 of the Companies Act, 2013 (18 of 2013), the Central Government hereby makes the following rules further to amend the Companies (Registered Valuers and Valuation) Rules, 2017, namely:-

1. Short title and commencement.--

(1) These rules may be called the Companies (Registered Valuers and Valuation) Amendment Rules, 2022.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Companies (Registered Valuers and Valuation) Rules, 2017 (hereafter referred to as the said rules), in rule 3, in sub-rule (2),-

(i) in clause (c), for the word "ineligible", the word "eligible" shall be substituted;

(ii) after clause (E), the following clause shall be inserted, namely:-

"(f) it is not a member of a registered valuers organisation:

Provided that it shall not be a member of more than one such registered valuers organisation at a given point of time:

Provided further that the partnership entity or company, already registered as valuers, on the date of commencement of the Companies (Registered Valuers and Valuation) Amendment Rules, 2022, shall comply within six months of such commencement with the conditions specified under this clause.".

3. In the said rules, after rule 7, the following rule shall be inserted, namely:-

"7A. Intimation of changes in personal details etc., by registered valuer to authority.-A registered valuer shall intimate the authority for change in the personal details, or any modification in the composition of partners or directors, or any modification in any clause of the partnership agreement or Memorandum of Association, which may affect registration of registered valuer, after paying fee as per the Table-I in Annexure V.".

4. In the said rules, in rule 8, in the proviso, in clause (a), for the word, "standards;", the words, "standards; or" shall be substituted.

5. In the said rules, after rule 14, the following rule shall be inserted, namely:-

"14A. Intimation of changes in composition of governing board, etc. by the registered valuers organisations to the authority.-A registered valuers organisation shall intimate the authority for change in composition of its governing board, or its committees or appellate panel, or other details, after payment of fee as per the Table II in Annexure V.".

6. In the said rules, in Annexure-III, in Part II, in serial number XI, relating to SURRENDER OF MEMBERSHIP AND EXPULSION FROM MEMBERSHIP, in clause 26, in sub-clause (1), in item (b), the following Explanation shall be inserted, namely:-

"Explanation.-For the removal of doubts, it is hereby clarified that a member functioning as a whole time director in the company registered as valuer shall not be treated as taking up employment for the purpose of this provision.".

7. In the said rules, in Annexure IV, the existing Note shall be numbered as Note 1 thereof, and after the Note 1, as so numbered, the following Note shall be inserted, namely-

"Note 2: In case of asset classes namely, the 'plant and machinery' and land and building', the corresponding relevant nomenclature for the branches of the engineering and technology of graduate and post-graduate courses referred to in the notification number F. No. 27/RIFD/Pay/01/2017-18, dated the 28th April, 2017, issued by the All India Council for Technical Education, shall also be considered.".

8. In the said rules, after Annexure-IV, the following Annexure shall be inserted, namely:-

"ANNEXURE-V

(See rule 7A and 14A)

TABLE-I

(Fees to be paid to the authority for change in details of a registered valuer):

Sl. No.	Particulars of Change	Fee (in rupees.)*
(1)	(2)	(3)
(1)	(2)	Individual (i)	Entity (ii)
1.	Communication details like Name, Address, e-mail etc.,.	250/-	500/-
2.	Transfer of membership of Registered Valuers Organisation.	500/-	1,000/-
3.	Change in composition of Board of Directors, or partners, in the company or partnership entity, as the case may be.	Nil	2,000/-
4.	Change in Memorandum of Association of company or partnership agreement of the partnership entity, as the case may be.	Nil	2,000/-
5.	Any other details	250/-	500/-

* plus Goods and Services Tax/other taxes as may be applicable.

TABLE-II

[Fees to be paid to the authority for change in details of a registered valuers organisation (RVO)]:

Sl. No.	Particulars of change	Fee (in rupees)*
(1)	(2)	(3)
1.	Composition of Governing Board of an RVO	5,000/-
2.	Chief Executive Officer/Managing Director of an RVO	2,000/-
3.	Name of an RVO	10,000/-
4.	Registered Office address of an RVO	2,000/-

* plus Goods and Services Tax/other taxes as may be applicable.".

(Manoj Pandey)
Joint Secretary to the Government of India

Note: The principal rules were published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide, G.S.R. 1316(E), dated the 18th October, 2017 and subsequently amended, vide, G.S.R. 155(E), dated the 9th February, 2018, G.S.R. 559(E), dated the 13th June, 2018, G.S.R. 925(E), dated the 25th September, 2018 and G.S.R. 1108(E), dated the 13th November, 2018.