The Chairman and Managing Director / Chief Executive Officer of member banks participating in NEFT
NEFT – Customer Service and Charges – Adherence to Procedural Guidelines and Circulars
We invite reference to Para 7 of circular DPSS.CO.EPPD No.1583/04.03.01/2013-14 dated January 21, 2014 on the captioned subject wherein banks were advised to submit data pertaining to NEFT transactions by walk-in customers (those not having an account with the bank) in a prescribed format on a quarterly basis starting from quarter ended March 31, 2014.
2. It has been decided to discontinue the submission of this report by member banks, from the quarter ending March 31, 2016. However, member banks may note that as and when required, the Reserve Bank may call for adhoc reports regarding the data for NEFT transactions by walk-in customers (those not having an account with the bank). Hence, banks may continue to maintain such data at their end.
Yours faithfully,
(Nanda S. Dave) Chief General Manager
RbiTtsCommonUtility
PLAYING
LISTEN
LOADING...
0:062:49
Related Assets
RBI-Install-RBI-Content-Global
RbiSocialMediaUtility
Share this page:
Install the RBI mobile application and get quick access to the latest news!
RbiWasItHelpfulUtility
Was this page helpful?Thanks!
Would like to give more details?
Thank you for your feedback!Thank you for your feedback!