Central Board - আরবিআই - Reserve Bank of India
Central Board
The Reserve Bank’s affairs are governed by a central board of directors. The board is appointed by the Government of India in keeping with the Reserve Bank of India Act.
- Appointed/nominated for a period of four years
- Constitution:
- Official Directors
- Full-time : Governor and not more than four Deputy Governors
- Non-Official Directors
- Nominated by Government: ten Directors from various fields and two government Official
- Others: four Directors - one each from four local boards
- Official Directors
Functions :
General superintendence and direction of the Bank’s affairs
Central Board of Director appointed/nominated under RBI Act, 1934
Section of RBI Act: 8(1)(a)
Governor
Deputy Governor
Deputy Governor
Deputy Governor
Section of RBI Act: 8(1)(b)
Section of RBI Act: 8(1)(c)
Section of RBI Act: 8(1)(d)
Contact Information
- C/o CGM and Secretary
- Secretary's Department
-
Reserve Bank Of India
16th floor ,Central Office Building ,Shahid Bhagat Singh Road
Mumbai-400 001
Board for Financial Supervision
The Board for Financial Supervision (BFS) was constituted in November 1994 as a committee of the Central Board of Directors of the Reserve Bank of India under the Reserve Bank of India (Board for Financial Supervision) Regulations, 1994. The BFS was set up to strengthen supervision and surveillance over the financial system and providing sharper focus to supervisory policy and skills. The BFS exercises integrated supervision over commercial banks, financial institutions and non-banking financial intermediaries. The Department of Supervision assists and provides secretarial support to BFS.
Board for Payment and Settlement Systems
Invitees
-
Shri Vivek Deep
Executive Director
Reserve Bank of India
-
Shri A. Unnikrishnan
Principal Legal Adviser
Reserve Bank of India
-
Dr. Deepak B. Phatak
Professor Emeritus
IIT Bombay
-
Dr. Kishore Kumar Sansi
Former MD and CEO
Vijaya Bank
Local Boards
- Constituted for Western Area, Eastern Area, Northern Area and Southern Area.
- Consist of five members each.
- Members appointed by the Central Government.
- Member shall hold office for a term of four years.
Functions :
To advise the Central Board on local matters and to represent territorial and economic interests of local cooperative and indigenous banks; to perform such other functions as delegated by Central Board from time to time.
Names and Addresses of the Members of The Local Boards of The Reserve Bank of India
-
Western Area
Contact Information
-
C/o Secretary to the Western Area Local Board
The Regional Director
-
Reserve Bank of India
Main Building Shahid Bhagat Singh Marg
Mumbai – 400 001
-
-
Eastern Area
Members
- Prof. Sachin Chaturvedi
Contact Information
-
C/o Secretary to the Eastern Area Local Board
The Regional Director
-
Reserve Bank of India
15, Netaji Subhas Road
Kolkata – 700 001
-
Northern Area
Members
- Ms. Revathy Iyer
Contact Information
-
C/o Secretary to the Northern Area Local Board
The Regional Director
-
Reserve Bank of India
6, Sansad Marg
New Delhi - 110 001
-
Southern Area
Contact Information
-
C/o Secretary to the Southern Area Local Board
The Regional Director
-
Reserve Bank of India
Fort Glacis16, Rajaji Salai
Chennai - 600 001
-
*The four Local Boards are not functioning due to lack of quorum. A Standing Committee of Central Board is functioning in the areas where Local Boards are unable to function for want of quorum. Mumbai : Dated November 4, 2022
Sitting Fees and Halting Allowance
Sitting Fees and Halting Allowance paid to the Directors of the Central Board, Members of the Local Board and Directors attending CCB meetings |
|||
---|---|---|---|
Sr. No. | Type of the Meetings | Sitting Fees per meeting (in INR) | Halting allowance per diem (in INR) |
1. | Central Board | 60,000 | 3,750 |
2. | Local Board | 60,000 | 3,750 |
3. | Committee of the Central Board (CCB) | 30,000 | 3,750 |
Note : In addition, the travel and stay expenses towards attending Board/Committee/ Sub-Committee meetings are also borne by the Reserve Bank of India. |