Grievance Redressal Mechanism - Display of Contact Details of Officials - RBI - Reserve Bank of India
Grievance Redressal Mechanism - Display of Contact Details of Officials
RBI /2009-10 / 103 July 21, 2009 All Scheduled Commercial Banks Dear Sir, Grievance Redressal Mechanism in banks - Please refer to paragraph 16.5 (v) of our Master Circular on Customer Service DBOD. No. Leg.BC.9/09.07.006/2009-10 dated July 1, 2009, wherein banks have been advised to prominently display at the branches, the names of the officials who can be contacted for redressal of complaints, together with their direct telephone number, fax number, complete address (not Post Box No.) and e-mail address etc. for proper and timely contact by the customers and for enhancing the effectiveness of the grievance redressal machinery. Banks have also been advised in paragraph 8.3.1 of the afore-said Circular to display information in the Comprehensive Notice Board which, inter alia, will include display of (i) officials who can be contacted at the branch level (ii) officials who can be contacted at the Regional / Zonal Office and (iii) the contact details of the Banking Ombudsman, in case the customer is not satisfied with the grievance redressal by the bank.
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