UCBs - Authorisation for Specialised Branches - Central Processing Centres/Retail Assets Processing Centres - আৰবিআই - Reserve Bank of India
UCBs - Authorisation for Specialised Branches - Central Processing Centres/Retail Assets Processing Centres
RBI/2013-14/336 October 15, 2013 Chief Executive Officers of Dear Sir/ Madam, Section 23 of B. R. Act, 1949 (AACS) - Authorization for Specialized Branches – Central Processing Centres (CPCs) / Retail Assets Processing Centres etc. We have of late been receiving requests from banks for setting up of Specialized Branches like Central Processing Centres (CPCs)/ Retail Assets Processing Centres/ Regional/ Zonal Processing Centres. The matter was examined by us and it is advised that for opening of such Specialized Branches authorization under Section 23 of the B.R. Act, 1949 (AACS) is required. 2. Need based authorizations for such branches would be considered for UCBs with a large network of branches having substantial volume of business to handle and process, which may ultimately result in cost reduction and faster approvals. UCBs desirous of opening such specialized branches may include the proposal in their Annual Business Plan explaining the need and objective for opening such centres. 3. Applications may be submitted to the concerned Regional Office subject to fulfillment of the following eligibility criteria.
4. UCBs authorized to open such branches should also adhere to the following conditions:
5. These branches shall not have any direct interface/ business transactions with customers except for creation of equitable mortgage, execution/ release of loan documents, initiation of recovery and follow-up measures etc. Yours faithfully, (A. K. Bera) |