RBI/2013-14/663
RPCD.CO.RRB.RCB.BC.No. 113/03.05.33/2013-14

June  26, 2014

The Chairmen/Chief Executive Officers,
All Regional Rural Banks / State and Central Co-operative Banks

Dear Sir/Madam,

Special Investigation Team – Supreme Court Judgment

In pursuance of the Hon’ble Supreme Court Judgment dated July 4, 2011, Government of India has constituted a Special Investigation Team (SIT) under the Chairmanship of Hon’ble Justice M.B.Shah. In this regard, the Hon’ble Supreme Court has directed that:

“All organs, agencies, departments and agents of the State, whether at the level of the Union of India or the State Government, including but not limited to all statutorily formed individual bodies, and other constitutional bodies, extend all the cooperation necessary for the functioning of the Special Investigation Team.

The Union of India and where needed the State Governments will facilitate the conduct of the investigations in their fullest measure by the Special Investigation Team and functioning, by extending all the necessary financial, material, legal, diplomatic and intelligence resources, whether such investigations or portions of such investigations occur inside the country or abroad.”

2. In view of the above, all the Regional Rural Banks / State and Central Cooperative Banks are advised to ensure that information/documents required by the SIT are made available as and when required.

Yours faithfully,

(A.G.Ray)
General Manager