Consumer Education and Protection

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/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/2017-18/15 DBR.No.Leg.BC.78/09.07.005/2017-18 July 6, 2017 All Scheduled Commercial Banks (including RRBs) All Small Finance Banks and Payments Banks Dear Sir/ Madam, Customer Protection – Limiting Liability of Customers in Unauthorised Electronic Banking Transactions Please refer to our circular DBOD.Leg.BC.86/09.07.007/2001-02 dated April 8, 2002 regarding reversal of erroneous debits arising from fraudulent or other transactions. 2. With the increased thrust on

RBI/2016-17/143 DBR.No.BP.BC.37/21.04.048/2016-17 November 21, 2016 All Entities Regulated by the Reserve Bank of India Madam / Dear Sir, Prudential Norms on Income Recognition, Asset Classification and Provisioning pertaining to Advances It has been represented to us that consequent upon withdrawal of the legal tender status of the existing ₹ 500 and ₹ 1,000 notes (SBN) small borrowers may need some more time to repay their loan dues. Taking these representations int

RBI/2016-17/114 DBR.No.Leg.BC.31/09.07.005/2016-17 November 9, 2016 The Chairman / Managing Director and Chief Executive Officer, Public Sector Banks/ Private Sector Banks / Foreign Banks/ Small Finance Banks / Regional Rural Banks / Local Area Banks All Cooperative Banks Dear Sir/ Madam, Banks to remain open for public on Saturday, November 12 and Sunday, November 13, 2016 In order to meet the anticipated heavy demand from members of public to conduct their banking t

RBI/2016-17/62 DBR.No.Leg.BC. 13/09.07.005/2016-17 September 8, 2016 The Managing Directors/Chief Executive Officers All Scheduled Commercial Banks (including RRBs) Dear Sir, Income Declaration Scheme, 2016 – Acceptance of Cash Over the Counter Please refer to the Circular DBOD.No.Leg.BC.38/09.07.005/2008-09 dated August 28, 2008 wherein banks have been advised to ensure that their branches invariably accept cash from all their customers who desire to deposit cash at

RBI/2016-17/17 DPSS.CO.PD.Mobile Banking.No./2/02.23.001/2016-2017 July 1, 2016 (Updated as on November 12, 2021)(Updated as on January 10, 2020) The Chairman and Managing Director / Chief Executive Officers All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks Madam /Dear Sir, Master Circular – Mobile Banking transactions in India – Operative Guidelines for Banks As you are aware, the

RBI/2016-2017/11 DBR.AML.BC.No.1/14.01.001/2016-17 July 8, 2016 All Regulated Entities (REs) Dear Sir/Madam, Amendment to Master Direction on KYC – Operationalisation of Central KYC Registry (CKYCR) and KYC norms for Foreign Portfolio Investors (FPIs) In exercise of the powers conferred under Section 35A of the Banking Regulation Act, 1949, the Reserve Bank of India hereby directs that the Reserve Bank of India (Know Your Customer (KYC)) Directions, 2016 Master Direct

RBI/2015-16/378 DBR.No.Leg.BC.93/09.07.005/2015-16 April 21, 2016 The Chairman/Chief Executives ofAll Scheduled Commercial Banks including Regional Rural Banks/Local Area Banks Dear Sir, Publicity in the bank branches cautioning public against placing deposits in dubious schemes You may be aware that in the recent years there have been several incidents of unscrupulous entities duping general public by floating various dubious schemes for mobilisation of funds by way

RBI/2014-15/572 DBR.No.Leg.BC.91/09.07.005/2014-15 April 23, 2015 All Scheduled Commercial Banks (Excluding RRBs) Dear Sir/Madam Rights of transgender persons – Changes in bank forms/applications etc. It has been brought to our notice that transgender persons face difficulties in opening accounts as there is no provision for them in the account opening and other forms. 2. in this connection, banks are advised to refer to the judgement dated April 15, 2014 of the Supre

RBI/2014-15/442 DBR.No.DEA Fund Cell.BC.67/30.01.002/2014-15 February 2, 2015 The Chairman and Managing Director /Chief Executive OfficerAll Scheduled Commercial Banks (including RRBs)and LABs Dear Sir/Madam, The Depositor Education and Awareness Fund Scheme, 2014 –Section 26A of Banking Regulation Act, 1949- Unclaimed Deposits/ Inoperative Accounts in Banks- Updation of list of inoperative accounts on their website Please refer to our circulars DBOD.No.Leg.BC.81/09.0

RBI/2014-15/437 DBR.No. DEA Fund Cell.BC.66/30.01.002/2014-15 February 2, 2015 All Local Area Banks Dear Sir, Unclaimed Deposits/ Inoperative Accounts in Banks - Display list of Inoperative Accounts Please refer to our circular DBOD.No.DEAF Cell.BC.114/30.01.002/2013-14 dated May 27, 2014 on the Depositor Education and Awareness Fund Scheme, 2014(Scheme) and the Scheme notified by Government of India. 2. Keeping in view public interest, it has been decided that banks

RBI/2014-15/422 DBR.Leg.No.BC.64/09.07.005/2014-15 January 22, 2015 All Scheduled Commercial Banks (Excluding RRBs) Dear Sir/ Madam Display of information by banks Please refer to our circulars DBOD.Leg.No.BC.33/09.07.005/2008-09 dated August 22, 2008 and DBOD.Leg.BC.42/09.07.005/2008-09 dated September 12, 2008 on display of information for promoting transparency in the operations of banks. 2. In order to further enhance transparency in pricing of credit, based on th

RBI/2014-15/337 DPSS.CO.PD.No.1017/02.23.001/2014-2015 December 04, 2014 The Chairman and Managing Director / Chief Executive Officers All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks Madam /Dear Sir Mobile Banking Transactions in India - Operative Guidelines for Banks A reference is invited to our Master Circular RBI/ 2014-15/104 DPSS.CO.PD. Mobile Banking.No.2/02.23.001/2014-15

RBI/2014-15/308 DBR.Dir.BC.No.47/13.03.00/2014-15 November 20, 2014 All Scheduled Commercial Banks (Excluding RRBs) Dear Sir/Madam Levy of penal charges on non-maintenance of minimum balances in savings bank accounts Please refer to our circular DBOD.Dir.BC.53/13.10.00/2002-03 dated December 26, 2002 on ‘Minimum Balance in Savings Bank Accounts’ advising banks to inform customers, in a transparent manner, regarding the requirement of minimum balance in savings bank ac

RBI/2013-14/598 DBOD.No.Leg.BC.113/09.07.005/2013-14 May 21, 2014 All Scheduled Commercial Banks (excluding RRBs) Dear Sir/Madam, Need for Bank Branches / ATMs to be made accessible to persons with disabilities Please refer to our circular DBOD.No.Leg.BC.123 /09.07.005/2008-09 dated April 13, 2009 on the captioned subject, wherein banks were advised to provide, inter alia, ramps in all existing and future ATMs, and make at least one third of new ATMs installed as talk

RBI/2013-14/579UBD.BPD (PCB) Cir No.56/13.04.00/2013-14 May 5, 2014 The Chief Executive Officers of All Primary (Urban) Co-operative Banks Dear Sir, Interest Tax Act 1974 – Collection from borrowers Please refer to our circular UBD.BPD (PCB) Cir No.18/13.04.00/2008-09 dated September 22, 2008 on the captioned subject. 2. It is observed from the Supreme Court Order dated February 21, 2014 in Writ Petition (Civil) No.301 of 2005 that credit institutions which were in ex

RBI/2013-14/527 DBOD.No.DEAF Cell.BC.101/30.01.002/2013-14 March 21, 2014 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 Please refer to paragraph 93 of the Monetary Policy Statement 2013-14 a

RBI/2013-14/488 RPCD.CO.RRB.RCB.BC.NO.85/03.05.33/2013-14 February 11, 2014 All Regional Rural Banks/ State/Central @@NBSP@@Cooperative Banks Dear Sir/Madam, Deregulation of Interest Rates on Non-Resident (External) Rupee (NRE) Deposits Please refer to our circulars RPCD.CO.RRB.BC.No.65/03.05.33/2013-14 and RPCD.CO.RCB.BC.No.68/07.51.014/2013-14 dated December 2, 2013 advising Regional Rural Banks (RRBs) and State/Central Cooperative Banks (StCBs/CCBs) that the freedo

RBI/2013-14/484 UBD.BPD.(PCB).Cir.No.47/13.01.000/2013-14 February 7, 2014 The Chief Executive Officers All Primary (Urban) Co-operative Banks Dear Sir/Madam, Deregulation of Interest Rates on Non-Resident (External) Rupee (NRE) Deposits Please refer to our circular UBD.BPD.(PCB) CIR.No.8/13.01.000/2013-14 dated September 3, 2013 allowing banks the freedom to offer interest rates on incremental NRE deposits with maturity of 3 years and above without any ceiling in ord

RBI/2013-14/458A RPCD.CO.RRB.BC.No.78/03.05.33/2013-14 January 22, 2014 The Chairmen All Regional Rural Banks Dear Sir/Madam, Ensuring Reasonableness of Bank Charges and Charges Levied for Sending SMS Alerts by Regional Rural Banks (RRBs) Please refer to paragraph 37 of the Second Quarter Review of Monetary Policy Statements 2013-14 announced on October 29, 2013 (extract enclosed) on ‘Customer Service – Charges Levied by Banks for sending SMS alerts’. Regional Rural B

RBI/2013-14/444 DBOD.No.Leg.BC.84/09.07.005/2013-14 January 13, 2014 All Scheduled Commercial Banks (excluding RRBs) Dear Sir/Madam, Legal Guardianship Certificates Issued under the Mental Health Act, 1987and National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 Please refer to our Circular DBOD.No.Leg.BC.51/09.07.005/2007-08 dated November 19, 2007 wherein banks were advised, inter alia, to rely

RBI/2013-14/403 UBD.CO.BPD.(PCB).Cir.No.42/12.05.001/2013-14 December 6, 2013 To, The Chief Executive Officer All (Primary) Urban Co-operative Banks Dear Sir / Madam, Charges Levied by Banks for Sending SMS Alerts Please refer to paragraph 37 of the Second Quarter Review of Monetary Policy Statement 2013-14 announced on October 29, 2013 (extract enclosed) on 'Customer Service- Charges Levied by Banks for Sending SMS Alerts'. 2.In this connection, a reference is also i

RBI/2013-14/381 DBOD. No. Dir. BC. 67/13.10.00/2013-14 November 26, 2013 All Scheduled Commercial Banks (Excluding RRBs) Dear Sir/ Madam Charges Levied by Banks for Sending SMS Alerts Please refer to paragraph 37 of the Second Quarter Review of Monetary Policy Statement 2013-14 announced on October 29, 2013 (extract enclosed) on ‘Customer Service- Charges Levied by Banks for Sending SMS Alerts’. 2. In this connection, a reference is also invited to our circular DBOD.

RBI/2013-14/264 RPCD.RRB.RCB.AML.BC.No. 36/07.51.018/2013-14 September 17, 2013 The Chairmen / CEOs of Regional Rural Banks / State and Central Co-operative Banks Dear Sir / Madam, Financial Inclusion- Access to Banking Services – Basic Savings Bank Deposit Account (BSBDA) – FAQs Please refer to Circular RPCD.CO.RRB.RCB.BC.No.24/07.38.01/2012-13 dated August 22, 2012 on Basic Savings Bank Deposit Account (BSBDA) wherein banks have been advised to offer ‘Basic Savings

RBI/2013-14/248 RPCD.CO.RCB.BC.No. 30/07.51.014/2013-14 September 10, 2013 The Chairmen / CEOs All State and Central Cooperative Banks Dear Sir / Madam, Settlement of Claims of Deceased Depositor – Simplification of Procedure – Placing of claim forms on bank’s website Please refer to our circular RPCD.CO.RF.BC.No.12/07.38.01/2005-06 dated July 12, 2005 wherein simplified procedure has been specified for settlement of claims of deceased depositors. We have been receivi

RBI/2013-14/214 DBOD.No.Leg.BC.48/09.07.005/2013-14 September 03, 2013 All Scheduled Commercial Banks(excluding RRBs) Dear Sir/Madam, Settlement of Claims of Deceased Depositor – Simplification of Procedure – Placing of claim forms on bank’s website Please refer to circular DBOD.No.Leg.BC.95 /09.07.005/2004-05 dated June 09, 2005 wherein simplified procedure has been specified for settlement of claims of deceased depositors. We have been receiving feedback from public

RBI /2012-13/334 RPCD.RRB.BC.No.52/03.05.33/2012-13 December 14, 2012 All Regional Rural Banks Dear Sir/Madam Conversion of Term Deposits, Daily Deposits or Recurring Deposits for Reinvestment in Term Deposits by Regional Rural Banks As per extant instructions on Interest Rates on Deposits, RRBs on request from the depositor, should allow closure of a term deposit, a deposit in the form of daily deposit or recurring deposit, to enable the depositor to immediately rein

RBI/2012-13/249 RPCD. No. RRB.BC. 35/03.05.90/2012-13 October 11, 2012 All Regional Rural Banks Dear Sir, Banking facilities to visually challenged / persons with disabilities Please refer to our Circular RPCD.CO.RRB.BC.No.13/03.05.33/2008-09 dated July 23, 2008 on the captioned subject advising that all banking facilities such as cheque book facility including third party cheques, ATM facility, Net banking facility, locker facility, retail loans, credit cards etc., a

RBI/2011-12/469 DBOD.No. Leg.BC. 89/ 09.07.005/2011-12 March 26, 2012 All Scheduled Commercial Banks (Excluding RRBs) Dear Sir, The Banking Companies (Nomination) Rules, 1985 – Clarifications Please refer to para 1 of our Circular DBOD.No.Leg.BC.83/09.07.005/2010-11 dated March 30, 2011 on the captioned issue wherein we have clarified that signatures of the account holders in forms DA1, DA2 and DA3 need not be attested by witnesses. 2. In this connection, certain quer

RBI/2011-12/250 DBOD.BP.BC. No.@@NBSP@@49/21.01.001/2011-12 November 4, 2011 The Chairmen / Chief Executives of All Scheduled Commercial Banks (excluding RRBs) Dear Sir, Issue of Demand Drafts for Rs. 20,000/- and above As banks are aware, instruments with account payee crossing are required to be credited to the payee's account and not paid in cash over the counter. However, some unscrupulous elements use demand drafts without any crossing for transfer of money as an

RBI/2010 -11/272 DBOD. Leg. BC. 61/09.07.005/2010 -11 November 12, 2010 All Scheduled Commercial Banks / All India Financial Institutions (Excluding RRBs) Dear Sir, Guidelines on Fair Practices Code for Lenders – Disclosing all information relating to processing fees/charges Please refer to our Circular DBOD. No. Leg. BC. 86/09.07.005/2008-09 dated November 25, 2008 containing guidelines on the captioned subject wherein banks were advised to ensure that all informatio

RBI/2010-11/182 RPCD.CO.FID. BC.No. 2433 /12.01.012/2010-11 August@@NBSP@@ 26, 2010 The Chaiman & Managing Director/ Chief Executive Officer All Scheduled Commercial Banks Dear Sir, Opening@@NBSP@@ of No-Frills accounts by students for availing various Government Scholarships. It has been brought to our notice by the Secretary, Government of India, Ministry of Minority Affairs that banks are not opening ‘no-frills’ accounts in favour of students from minority comm

RBI/2009-10/387 RPCD.CO.RRB.BC.No.65/03.05.33/2009-10 April 8, 2010 The Chairman All Regional Rural Banks (RRBs) Dear Sir, Cheque Collection Policy (CCP) - Immediate credit of Local / Outstation Cheques Please refer to our circular RPCD.CO.RRB.BC.No. 87/03.05.33/2008-09 dated February 5, 2009 advising RRBs to frame their Cheque Collection Policies covering local and outstation cheque collection as per the time frame prescribed by the National Consumer Disputes Redress

RBI / 2009-10/ 218 RPCD.CO.RF. BC. No.42/07.38.01/ 2009-10 November 13, 2009 All State and Central Co-operative Banks Dear Sir, Safe Deposit Lockers Please refer to Paragraph 5 of our circular RPCD.CO.RF.BC.No.95/ 07.38.01/2006-07 dated May 18, 2007, wherein banks were advised to ensure that the identification code of the bank / branch is embossed on all the locker keys with a view to facilitate Authorities in identifying the ownership of the locker keys. 2. In view o

RBI/2009-10/213 @@NBSP@@ DBOD.No.Leg.BC.59 /09.07.005/2009-10 November 9, 2009 All Scheduled Commercial Banks (Excluding RRBs) Dear Sir, Dishonour of Cheques – Dealing with incidents of frequent dishonour Please refer to paragraph 15.4 of our Master Circular DBOD.No.Leg.BC.9/ 09.07.006/2009-10 dated July 1, 2009 on Customer Service wherein banks have been advised to take certain steps for dealing with incidents of frequent dishonour of cheques of Rs. 1 crore and above

RBI /2009-10/142DBOD.No.Leg.BC. 37 /09.07.005/2009-10 @@NBSP@@September 2, 2009 All Scheduled Commercial Banks(Excluding RRBs) Dear Sir, Display of information regarding Local Level Committees set up under the National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 Please refer to paragraph 11 of our Master Circular DBOD.No.Leg.BC.9/ 09.07.006/ 2009-10 dated July 1, 2009 on Customer Service, wherein

RBI/2009-10/119 DBOD.No.Leg.BC.30 /09.07.005/2009-10 August 12, 2009 All Scheduled Commercial Banks (Excluding RRBs) Dear Sir, Payment of interest on accounts frozen by banks Please refer to paragraph 5.8.9 of our Master Circular DBOD.No.Leg.BC.9/ 09.07.006/ 2009-10 dated July 1, 2009 on Customer Service, wherein banks have been advised to follow the procedure laid down thereunder in respect of Term Deposit Accounts frozen by the enforcement authorities. 2. In terms o

RBI/2008-09/430 RPCD.CO.RF.BC.No.96/07.38.01/2008-09 April 13, 2009 All State / Central Co-operative Banks (StCBs/DCCBs) @@NBSP@@ Dear Sir, @@NBSP@@ Co-operative Banks (Nomination) Rules, 1985 - Acknowledgement of Nomination and indicating the Name of the Nominee in Pass Books / Fixed Deposit Receipts @@NBSP@@ As you may be aware, in terms of Rule 2(9), 3(8) and 4(9) of the Co-operative Banks (Nomination) Rules, 1985, banks are required to acknowledge in writing to th

RBI / 2008-09/ 406 DBOD.No.Leg.BC.114 /09.07.005/2008-09 March 9, 2009 All Scheduled Commercial Banks (Excluding RRBs) @@NBSP@@ Dear Sir, @@NBSP@@ Banking Companies (Nomination) Rules, 1985 – Acknowledgement of Nomination and indicating the Name of the Nominee in Pass Books / Fixed Deposit Receipts @@NBSP@@ It has been brought to our notice that some banks do not have the system of acknowledging the receipt of the duly completed form of nomination, cancellation and /o

RBI/2008-09/350UBD (PCB). Cir. No. 33/16.26.00/2008-09January 14, 2009The Chief Executive Officers of allAD I and AD II UCBsDear Sir /MadamUSD Denominated Cheques–Improvements in collection process - UCBs Given the number of instances of customer complaints on delay in collection of USD denominated cheques, Reserve Bank conducted a sample study of collection practices followed by banks to explore feasibility of reducing the time lag for collection of such cheques. 2.

RBI/2008-09/328RPCD.CO.RF.BC.No.78/07.38.01/2008-09December 19, 2008All State Co-operative Banks (StCBs) andCentral Co-operative Banks (DCCBs)Dear Sir,Disclosing all information relating to processing fees / chargesPlease refer to paragraph 4 of our circular RPCD.CO.RF.BC.No.93/ 07.38.01/2006-07 dated May 16, 2007 regarding complaints about excessive interest charged by banks, wherein State and Central Co-operative Banks were advised to lay down appropriate internal p

RBI / 2008-09/320 RPCD.CO.RRB.BC.No.75 /03.05.28-B/2008-09 December 10, 2008 All Regional Rural Banks Dear Sir, Guidelines on Fair Practices Code for Lenders- Disclosing all information relating to processing fees / charges Please refer to our circular RPCD.BOS./81/13.33.01/2005-06 dated May 16, 2006 on the captioned subject in respect of which all commercial banks including RRBs were advised to display charges related to certain services in their offices/branches. 2.

RBI / 2008-09 / 296 DBOD.No.Leg.BC. 86 /09.07.005/2008-09 November 25, 2008 All Scheduled Commercial Banks / All India Financial Institutions (Excluding RRBs) Dear Sir, Guidelines on Fair Practices Code for Lenders- Disclosing all information relating to processing fees / charges Please refer to our Circular DBOD.No.Leg.BC.65 /09.07.005/2006-07 dated March 6, 2007 wherein banks / FIs were advised that loan application forms in respect of all categories of loans irresp

RBI.No.2008-09/247 DBOD.No.Dir.BC. 66/13.03.00/2008-2009 October 24, 2008 All Scheduled Commercial Banks (excluding RRBs) 7% Savings Bonds 2002, 6.5% Savings Bonds 2003 (Non-taxable) & 8% Savings (Taxable) Bonds 2003 - Collateral facility As you are aware, in terms of relevant Government of India Notifications, Savings Bonds issued under the captioned schemes, are presently not eligible as collateral for loans from banks, financial institutions and non banking fin

RBI/2008-09/137 DBOD.No. Leg. BC. 33 /09.07.005/2008-09 August 22, 2008 All Scheduled Commercial Banks (excluding RRBs) Dear Sir, Display of information by banks –@@NBSP@@ Comprehensive Notice Board The display of information by banks in their branches is one of the modes of imparting financial education. This display enables customers to make informed decision regarding products and services of the bank and be aware of their rights as also the obligations of the bank

RBI/2008-09/126UBD.PCB. Cir . No.6/12.05.000 /2008-09 August 12 , 2008 The Chief Executive Officer of All Primary (Urban) Co-op. Banks Dear Sir/Madam RBI cautions Public against Fictitious offers of Remitting cheap funds from abroad As you may be aware, fictitious lottery and money circulation schemes aimed at defrauding members of the public have come to light from time to time. It is clarified that remittances in any form towards participation in lottery schemes is

RBI/2008-09/91 RPCD.CO.RF.No.BC@@NBSP@@ 1/07.06.00/2008-09 July 9, 2008 18 Ashadha, Saka 1930 To All State and Central Co-operative Banks Dear Sir, Banking facilities to the visually challenged It has been brought to our notice that visually challenged persons are facing problems in availing banking facilities. It may be noted that banking facilities including cheque book facility / operation of ATM / locker, etc. cannot be denied to the visually challenged as they ar

RBI/2007-2008/364UBD. CO. BPD. (PCB). No51/09.39.000/2007-08 June 12, 2008 The Chief Executive Officers, All Primary (Urban) Co-operative Banks Dear Sir/ Madam, Banking facilities to the visually challenged - UCBs It has been brought to the notice of the Reserve Bank that visually challenged persons are facing problems in availing banking facilities. It may be noted that banking facilities including cheque book facility / operation of ATM/ locker etc. cannot be denied

RBI / 2007-08 / 358 DBOD.No.Leg BC. 91 /09.07.005/2007-08 June 4, 2008 To All Scheduled Commercial Banks (excluding RRBs) Dear Sir, Banking facilities to the visually challenged It has been brought to our notice that visually challenged persons are facing problems in availing banking facilities. It may be noted that banking facilities including cheque book facility / operation of ATM / locker etc. cannot be denied to the visually challenged as they are legally compete

RBI/2007-08/319 RPCD.CO.RF.BC.No.70/07.38.01/2007-08 May14, 2008 All State and District Central Co-operative Banks Dear Sir, Settlement of claims in respect of missing persons A query has been raised regarding the system which should be followed by banks in case a claim is received from a nominee / legal heirs for settlement of claim in respect of missing persons. 2. The settlement of claims in respect of missing persons would be governed by the provisions of Section

RBI/2007-08/308 DBOD.No.Leg. BC.80 /09.07.005/2007-08 May 2, 2008 All Scheduled Commercial Banks (Excluding RRBs) Dear Sir, Settlement of claims in respect of missing persons A query has been raised regarding the system which should be followed by banks in case a claim is received from a nominee / legal heirs for settlement of claim in respect of missing persons. 2. The settlement of claims in respect of missing persons would be governed by the provisions of Section 1

RBI/2007-2008/296DBOD.No.Leg.BC.75 /09.07.005/2007-08April 24, 2008All Scheduled Commercial Banks(Excluding RRBs)Dear Sir, Mid-Term Review of the Annual Policy for the year 2007- 08 –Recovery Agents engaged by banks Please refer to the paragraph 172 and 173 of the mid-term review of the Annual Policy for the year 2007-08, a copy of which is enclosed. In view of the rise in the number of disputes and litigations against banks for engaging recovery agents in the recent

RBI/2007-2008/ 189DBOD.No.Leg.BC. 51 /09.07.005/2007-08November 19, 2007All Scheduled Commercial Banks(Excluding RRBs)Dear Sir,Legal Guardianship Certificate issued under the National TrustAct, 1999 empowering the disabled persons with autism,cerebral palsy, mental retardation and multiple disabilitiesWe have been advised by the National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities (the Trust) that a questi

RBI/2007-2008/128 DBOD.No.Leg.BC.30 /09.07.005/2007-08 September 3, 2007 All Scheduled Commercial Banks (Excluding RRBs) Dear Sir, Branch Level Customer Service Committees In terms of recommendation no. 172 of the Working Group on Customer Service in Banks (Talwar Committee), banks were advised to establish customer service committees at branch level. Further, in terms of recommendation no. 3.68 of the Committee on Customer Service in Banks (Goiporia Committee), banks

RBI/2007-08/119 DBOD.No.Leg.BC. 28 /09.07.005/2007-08August 22, 2007All Scheduled Commercial Banks / All India Financial Institutions(Excluding RRBs)Dear Sir,Guidelines on Fair Practices Code for Lenders - Furnishing copy of loan agreementPlease refer to our Circular DBOD. Leg. No.BC. 104 /09.07.007/2002-03 dated May 5, 2003 wherein guidelines were issued to banks / FIs for framing the Fair Practices Code for Lenders.2. In terms of Para 2 (ii) (c) of the above Circula

RBI/2006-2007/400 RPCD.CO.RF.BC No. 95/07.38.01/2006-07 May 18, 2007All State and Central Co-operative Banks Dear Sir,Extension of Safe Deposit Locker / Safe Custody Article Facility and Access to Safe Deposit Lockers / Return of Safe Custody Articles by banks. The Committee on Procedures and Performance Audit on Public Services (CPPAPS) had made some recommendations for easy operation of lockers. We have reviewed all the guidelines issued by us on various issues rela

Draft Circular on Safe Deposit LockersRBI/2006-2007/325 DBOD.No.Leg.BC.78 /09.07.005/2006-07April 17, 2007ToAll Scheduled Commercial Banks (excluding RRBs)Dear Sir,Extension of Safe Deposit Locker / Safe CustodyArticle Facility and Access to Safe Deposit Lockers /Return of Safe Custody Articles by banks. The Committee on Procedures and Performance Audit on Public Services (CPPAPS) had made some recommendations for easy operation of lockers. We have reviewed all the gu

RBI/2006-2007/318 RPCD.CO.RF. BC.No. 70 /07.38.01/2006-07April 12, 2007The Chairmen/CEOs All State and District Central Co-operative BanksDear Sir,Nomination Facility in Single Deposit Accounts Please refer to Paragraph 9 of the circular RPCD.CO.RF.BC.No.12/07.38.01/ 2005-06 dated July 12, 2005 on the above subject wherein banks were advised to give wide publicity and provide guidance to deposit account holders on the benefits of nomination facility and the survivorsh

RBI/2006-2007/315 RPCD.CO.RF.BC.No.67 /07.02.01/2006-07 April 9, 2007 All State and Central Co-operative Banks Dear Sir Rounding off Transactions to the nearest rupee Please refer to our circular RPCD.No.RF.BC.68/D.1-90-91 dated January 1, 1991, in terms of which banks were advised that all transactions, including payment of interest on deposits/charging of interest on advances, should be rounded off to the nearest rupee; i.e. fraction of 50 paise and above shall be r

RBI/2006-2007/310DBOD.No.Leg BC. 75 /09.07.005/2006-07April 5, 2007All Scheduled Commercial Banks (excluding RRBs)Dear Sir,Nomination Facility in Single Deposit Accounts Please refer to Para 9 of our Circular DBOD. No. BC.95/09.07.005/2004-05 dated June 9, 2005 on the above subject wherein banks were advised to give wide publicity and provide guidance to deposit account holders on the benefits of nomination facility and the survivorship clause. We feel that despite th

RBI/2006-2007/280 DBOD.No.Leg.BC.65 /09.07.005/2006-07March 6, 2007All Scheduled Commercial Banks / All India Financial Institutions(Excluding RRBs) Dear Sir,Guidelines on Fair Practices Code for LendersPlease refer to our Circular DBOD. Leg. No.BC. 104 /09.07.007/2002-03 dated May 5, 2003 wherein guidelines were issued to banks / FIs for framing the Fair Practices Code for Lenders.2. In terms of Para 2 (i) (a) of the above Circular, banks / FIs were advised that

RBI/2006-2007/262DBOD.No.BL.BC. 59 /22.01.010 /2006-2007February 21, 2007Phalguna 2, 1928 (S)All Scheduled Commercial Banks(excluding RRBs)Dear SirSection 23 of Banking Regulation Act, 1949 – Doorstep BankingPlease refer to our circular DBOD.No.BL.BC.86/22.01.001/2004-2005 dated April 30, 2005 on the above subject, in terms of which banks were advised to formulate a scheme with the approval of their Boards, for providing services at the premises of a customer and subm

RBI/2006-2007/245 DBOD.No.Dir.BC. 56 /13.03.00/2006-2007 February 2, 2007All Scheduled Commercial Banks (excluding RRBs) Dear Sir, Report of the Working Group to formulate a scheme for ensuring reasonableness of bank charges As banks may be aware, as announced in the Annual Policy Statement for the year 2006-2007, in order to ensure fair practices in banking services, Reserve Bank of India had constituted a Working Group to formulate a scheme for ensuring reasonablene