RBI/2022-23/168 CO.CEPD.PRS.No.S1233/13-01-018/2022-2023 January 23, 2023 All Commercial Banks (including RRBs, Small Finance Banks, Payment Banks and Local Area Banks) All Co-operative Banks Safe Deposit Locker/Safe Custody Article Facility provided by banks Please refer to the RBI circular DOR.LEG.REC/40/09.07.005/2021-22 dated August 18, 2021 on the captioned subject. 2. In terms of paragraph 2.1.1 of the said circular, banks were required to renew their locker agr

RBI/2022-23/124 CEPD.PRD.No.S806/13-01-008/2022-23 October 6, 2022 All Credit Information Companies Madam/ Sir, Appointment of Internal Ombudsman by the Credit Information Companies Please refer to paragraph 2 of the Statement on Developmental and Regulatory Policies dated August 5, 2022, wherein the decision to bring Credit Information Companies (CICs) under the Internal Ombudsman (IO) Framework was announced with a view to strengthen and improve the efficiency of th

EXECUTIVE DIRECTOR Reserve Bank of India Mumbai Reserve Bank - Integrated Ombudsman Scheme, 2021 (RBIOS, 2021) NOTIFICATION Ref.CEPD.PRD.No.S544/13.01.001/2022-23 August 5, 2022 In exercise of the powers conferred by sub section (1) of Section 11 of the Credit Information Companies (Regulation) Act, 2005, and in partial modification of its notification CEPD. PRD. No. S873/13.01.001/2021-22 dated November 12, 2021, the Reserve Bank of India, being satisfied that it is

RBI/2021-2022/126 CO.CEPD.PRS.No.S874/13-01-008/2021-2022 November 15, 2021 The Chairman/Managing Director & CEO a) NBFCs-D with 10 or more branches, and b) NBFCs-ND with asset size of Rs 5,000 crore and above (excluding NBFCs given in para 3 of this direction) Madam/Dear Sir, Appointment of Internal Ombudsman by Non-Banking Financial Companies In exercise of the powers conferred by Section 45 (L) read with 45 (M) of the Reserve Bank of India Act, 1934, Reserve Ba

DEPUTY GOVERNOR Reserve Bank of India Mumbai @@NBSP@@ Reserve Bank - Integrated Ombudsman Scheme, 2021 NOTIFICATION Ref. CEPD. PRD. No.S873/13.01.001/2021-22 November 12, 2021 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949 (10 of 1949), Section 45L of the Reserve Bank of India Act, 1934 (2 of 1934) and Section 18 of the Payment and Settlement Systems Act, 2007 (51 of 2007), and in supersession of its Notifications Ref. (i) CEPD.

RBI/2020-21/87 CEPD.CO.PRD.Cir.No.01/13.01.013/2020-21 January 27, 2021 All Scheduled Commercial Banks (excluding Regional Rural Banks) Madam/Dear Sir, Strengthening of Grievance Redress Mechanism in Banks Please refer to the ‘Statement on Developmental and Regulatory Policies’ issued as part of the Monetary Policy statement dated December 4, 2020, wherein it was stated that with a view to strengthen and improve the efficacy of the grievance redress mechanism of banks

RBI/2019-20/81 DCBR.BPD.(PCB/RCB).Cir.No.04/07.01.000/2019-20 October 11, 2019 The Chief Executive Officer All Primary (Urban) Co-operative Banks / All State Co-operative Banks / All District Central Co-operative Banks Madam / Dear Sir, Revision in Proforma and Reporting of Bank / Branch details under the Central Information System for Banking Infrastructure (CISBI) Please refer to our circulars UBD.CO.LS.Cir.No./43/07.01.000/2006-07 dated May 09, 2007 and RPCD.CO.RF.

RBI/2019-20/56 DCBR.RCB.No.03/19.51.025/2019-20 Bhadrapada 1, 1941 August 23, 2019 All State Co-operative Banks/ Central Co-operative Banks Madam / Dear Sir Change in name of “The Orissa State Co-operative Bank Ltd.” to “The Odisha State Co-operative Bank Ltd” in the Second Schedule to the Reserve Bank of India Act, 1934 We advise that the name of “The Orissa State Co-operative Bank Ltd.” has been substituted with “The Odisha State Co-operative Bank Ltd.” in the Secon

RBI/2018-19/223 DCM (NE) No.3057/08.07.18/2018-19 June 26, 2019 The Chairman and Managing Director /The Managing Director/The Chief Executive OfficerAll Banks Madam / Dear Sir, Acceptance of coins We invite a reference to our circular DCM (RMMT) No.2945/11.37.01/2017-18 dated February 15, 2018 on the captioned subject and Paragraph 1 (d) of our Master Circular DCM (NE) No.G-2/08.07.18/2018-19 dated July 02, 2018 (updated as on January 14, 2019) on Facility for Exchang

RBI/2018-19/206 DBR.LEG.BC.No.47/09.07.005/2018-19 June 10, 2019 All Scheduled Commercial Banks (including RRBs)All Payments BanksAll Small Finance BanksAll Local Area Banks Dear Sir/ Madam Financial Inclusion- Access to Banking Services – Basic Savings Bank Deposit Account (BSBDA) Please refer to our circular DBOD.No.Leg.BC.35/09.07.005/2012-13 dated August 10, 2012 on the captioned subject. 2. The Basic Savings Bank Deposit (BSBD) Account was designed as a savings a