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Insolvency and Bankruptcy Board of India commences conduct of online valuation examinations for registration of Valuers- (Press Information Bureau) (30 Mar 2018)

MANU/PIBU/0670/2018

Company

Insolvency and Bankruptcy Board of India (IBBI) is commencing on tomorrow, 31st March, 2018, the conduct of online Valuation examination related to for registration of Valuers under the Companies ( Registered Valuers and Valuation) Rules, 2017.

IBBI, being the Authority, in pursuance of the first proviso to rule 5 (1) of the Rules, is commencing the valuation examinations for the Asset Classes of (a) Securities or Financial Assets, (b) Land and Building, and (c) Plant and Machinery on 31st March, 2018. These examinations are computer based online examinations and are available from several locations across India. Candidates can register and schedule the examination on IBBI website.

Background

The Central Government notified the commencement of section 247 (relating to valuers) of the Companies Act, 2013 with effect from 18th October, 2017. It also notified the Companies (Registered Valuers and Valuation) Rules, 2017 on 18th October, 2017.

Vide a notification dated 23rd October, 2017, the Central Government issued the Companies (Removal of Difficulties) Second Order, 2017 to provide that valuations required under the Companies Act, 2013 shall be undertaken by a person who, having the necessary qualifications and experience, and being a valuer member of a recognised valuer organisation, is registered as a valuer with the Authority. Vide another notification on the same date, the Central Government delegated its powers and functions under section 247 of the Companies Act, 2013 to the Insolvency and Bankruptcy Board of India (IBBI) and specified the IBBI as the Authority under the Companies (Registered Valuers and Valuation) Rules, 2017.

The rules require that for conducting valuations required under the Companies Act, 2013 and the Insolvency and Bankruptcy Code, 2016, a person is to be registered with the IBBI as a registered valuer. For registering with IBBI, a person must have necessary qualification and experience, has to be enrolled as a valuer member with a Registered Valuer Organisation (RVO), has to complete a recognised educational course conducted by the RVO, and pass valuation examination conducted by IBBI. A person, who is rendering valuation services under the Companies Act, 2013, may continue to do so without a certificate of registration up to 30th September, 2018.

A registered valuer may conduct valuations under any other law, if required or permitted under that law or the concerned authority.

IBBI, being the Authority, in pursuance of the first proviso to rule 5 (1) of the Rules specified the details of educational course for the Asset Classes of (a) Securities or Financial Assets, (b)L and and Building, and (c) Plant and Machinery in December, 2017. These courses would be delivered by the RVOs in not less than 50 hours. In pursuance of the rule 5 (3) of the Rules, IBBI also published the syllabus, format and frequency of the valuation examination for the three asset classes in December, 2017.

Tags : ONLINE EXAMINATIONS   REGISTRATION   VALUERS  

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