RBI/2014-15/645
DBR.No.DEAF Cell.BC.105/30.01.002/2014-15

June 18, 2015

The Chairman and Managing Director /
Chief Executive Officers
All Scheduled Commercial Banks (including RRBs) and LABs /
Urban Co-operative Banks / State Co-operative Banks /
District Central Co-operative Banks

Dear Sir/Madam,

The Depositor Education and Awareness Fund Scheme, 2014 –Section 26A of Banking Regulation Act, 1949- Operational Guidelines

Please refer to instructions contained in paragraph 4 of the circular DBOD.No.DEAF Cell.BC.114/30.01.002/2013-14 dated May 27, 2014 regarding returns to be submitted to RBI in connection with the captioned Scheme.

2. Since there is a considerable overlap between Form I and Form II, it has been decided to club Form I and Form II together in a new form, “Form I & II” as annexed. The periodicity, the last date of submission and all other instructions contained in paragraphs 4 and 5 of the said circular dated May 27, 2014, as applicable to the existing Form II, will be applicable to the new “Form I & II”.

Yours faithfully,

(Rajinder Kumar)
Chief General Manager

Encl: As above