UCBs - Frauds- Classification and Reporting System - ربی - Reserve Bank of India
UCBs - Frauds- Classification and Reporting System
RBI 2012-13/533 June 13, 2013 Chief Executive Officer Madam / Dear Sir, Frauds- Classification and Reporting System Please refer to our Master Circular UBD.CO.BPD. (PCB) MC No. 17/12.05.001/2012-13 dated July 02, 2012 on the captioned subject. 2. As per para 3.3.1 of the above Master Circular, the cases of individual frauds involving amounts of Rs.25.00 lakh and above should be reported to Frauds Monitoring Cell, Department of Banking Supervision, Reserve Bank of India, Central Office, Mumbai 400005 in the format given in FMR1 within three weeks from the date of detection. A copy of FMR1 should also be submitted to the Regional Offices of Urban Banks Department of Reserve Bank of India under whose jurisdiction the Head Office of the bank falls. 3. It is observed that some UCBs were consolidating such cases of frauds in single form (FMR1) while submitting the required information to Reserve Bank of India. UCBs are advised to furnish separate FMR1 in respect of each case (without clubbing), where the amount involved in individual case is Rs.25.00 lakh and more. 4. Please acknowledge receipt of this circular to the Regional Office concerned. Yours faithfully, (A. K. Bera) |