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Reserve Bank of India (Payments Banks – Miscellaneous) Directions, 2025
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DRAFT FOR COMMENTS RBI/2025-26/-- XX, 2025 Reserve Bank of India (Payments Banks – Miscellaneous) Directions, 2025 In exercise of the powers conferred by sub-sections (1) and (5) of Section 26A, Section 35A, and Section 53A of the Banking Regulation Act, 1949, and all other provisions / laws enabling the Reserve Bank of India (‘RBI’) in this regard, RBI being satisfied that it is necessary and expedient in the public interest to do so, hereby issues the Directions hereinafter specified. A. Short Title and Commencement 1. These Directions shall be called the Reserve Bank of India (Payments Banks – Miscellaneous) Directions, 2025. 2. These Directions shall come into force with immediate effect. 3. These Directions shall be applicable to Payments Banks (hereinafter collectively referred to as 'banks' and individually as a 'bank'). 4. In these Directions, unless the context otherwise requires, the terms herein shall bear the meanings assigned to them below: (1) 'Act' means the Banking Regulation Act, 1949 (10 of 1949); and (2) ‘DICGC' means the Deposit Insurance and Credit Guarantee Corporation established under Section 3 of the Deposit Insurance Corporation Act, 1961 5. Additional definitions have been provided in the respective chapters as per the applicability. 6. All other expressions, unless defined in the corresponding chapter, shall have the same meaning as have been assigned to them under the Reserve Bank of India Act, 1934, or the Banking Regulation Act, 1949, or any statutory modification or re-enactment thereto, or Glossary of Terms published by the RBI, or as used in commercial parlance, as the case may be. Chapter II – Role of the Board 7. A bank shall have separate Board-approved policies relating to the following areas, as applicable:
8. The Board of a bank shall ensure that its directors are familiar with requisite techniques, technologies and concepts as detailed in paragraph 61 of these Directions. 9. The Board of a bank shall review and update policies in respect of ‘mandatory leave' as set out in paragraph 64 of these Directions. It shall also review annually the donations made by the bank as specified in paragraph 53 of these Directions. Chapter III – Depositor Education and Awareness Fund 10. In this chapter, unless the context otherwise requires, the terms herein shall bear the meanings assigned to them below: (1) ‘Committee’ means the Committee constituted under the Fund; (2) 'Fund' means the Depositor Education and Awareness Fund established by RBI under the Scheme notified vide Gazette Notification dated May 24, 2014, hereinafter referred to as the Scheme; (3) 'Liquidator' means liquidator of a bank appointed under any law for the time being in force; (4) 'Principal amount' means the amount, including interest, transferred by a bank to the Fund in terms of Section 26A of the Act; (5) 'Amount due' means any credit balances in any account or any deposit in a bank remaining unclaimed or inoperative for ten years or more; 11. A bank shall credit to the Fund the credit balance in any of the following deposit account maintained with the bank which have not been operated upon for ten years or more, or any amount remaining unclaimed for ten years or more, which shall include:
Explanation: A bank shall deposit the amounts to be credited to the Fund in the specified account maintained with RBI. The procedure for transfer is specified in paragraph 20 of these Directions. 12. A bank shall transfer to the Fund the entire amount as specified in the above paragraph, including the accrued interest that the bank would have been required to pay to the customer / depositor as on the date of transfer to the Fund. 13. Any expenditure incurred for the promotion of depositors’ education, awareness, interests and other purposes that may be specified by RBI under Section 26A (4) of the Act, shall be charged to the Fund. 14. In case of demand from a customer / depositor (or legal heirs in case of deceased depositors) whose unclaimed amount / deposit had been transferred to the Fund, a bank shall repay the customer / depositor, along with interest if applicable, and lodge a claim for refund from the Fund for an equivalent amount paid to the customer / depositor. Explanation: While there is no specific time limit prescribed in the Scheme for claiming a refund from the Fund by a customer / depositor, customers, depositors or legal heirs [in case of deceased depositor(s)] are encouraged to claim such amounts as soon as they become aware of unclaimed amounts. 15. The interest payable, if any, from the Fund on a claim shall accrue only from the date on which the balance in an account was transferred to the Fund to the date of payment to the customer / depositor. No interest shall be payable in respect of amounts refunded from the Fund, in respect of which no interest was payable by the bank to its customer / depositor. 16. A bank shall calculate the interest payable (by a bank to its depositors / claimants) on principal amount of unclaimed interest bearing deposits transferred to the Fund at the rate of 4 percent per annum up to June 30, 2018, 3.5 percent w.e.f. July 1, 2018 up to May 10, 2021 and at 3 percent with effect from May 11, 2021 till the time of payment to the depositor / claimant. Changes to the rate of interest, if any, payable on the principal amount transferred to the Fund shall be specified by RBI from time to time. Explanation: The amount of interest payable in this behalf shall be calculated in the manner specified in paragraph 15 of these Directions and by rounding off the amount of interest to the nearest rupee. 17. In the case of a bank under liquidation, during the pendency of the liquidation proceedings, if any claim is received from depositors whose deposits were covered by DICGC insurance at the time of transfer to the Fund, the Fund shall pay to the liquidator, an amount equal to the amount that could have been claimed from DICGC with respect to such deposits, and with respect to all other amounts paid by the liquidator towards the amounts transferred to the Fund, whether insured by DICGC or not, the Fund shall reimburse the liquidator. Explanation: In the case of a bank under liquidation, the depositor has to approach the Liquidator of the bank for claim and the Liquidator shall settle the claim as per the following procedure: (1) Scenario 1: Claim on deposits covered by DICGC - If the deposits of a customer / depositor were covered by DICGC insurance at the time of transfer to the DEA Fund, then the Liquidator can claim an amount equivalent to what could have been claimed from DICGC, and then make payment to the depositor. If the above deposit amount is more than the insurance cover of DICGC, then the Liquidator shall claim the amount in excess of DICGC insurance cover only on reimbursement basis i.e., the Liquidator shall pay such amount to the depositor subject to meeting all the applicable requirements and thereafter submit a claim to DEA Fund for reimbursement. (i) Illustration 1 (DICGC insurance cover is up to ₹5 lakh): A customer / depositor had a deposit claim of ₹4 lakh in a bank (including accrued interest), which is now under liquidation. The deposit was insured by DICGC at the time when the said unclaimed deposit was transferred to the Fund. Now, if the customer / depositor claims the same during the liquidation process, the following steps shall be followed:
(ii) Illustration 2 (DICGC insurance cover is up to ₹5 lakh): A customer / depositor had a deposit claim of ₹6 lakh in a bank (including accrued interest), which is now under liquidation. The deposit was insured by DICGC at the time when the unclaimed deposit of the customer / depositor was transferred to the Fund. Now, if the customer / depositor claims the same during the liquidation process, the following steps shall be followed:
(2) Scenario 2: Claim on deposits not covered by DICGC - In respect of deposits not covered by DICGC at the time of transfer to Fund, the payment to the Liquidator by the Fund shall be made only on reimbursement basis (i.e., the Liquidator can only seek as a reimbursement after settling the amount to the customer / depositor) as mentioned in Illustration 2 above. 18. Registration in e-Kuber system: A bank, if not already registered under the DEA Fund Module of the e-Kuber system, shall expeditiously register itself as a pre-requisite to remit the unclaimed amounts due and submit refund claims, as defined in the Scheme, in electronic form through e-Kuber system. A member bank, i.e., a bank with direct access to the e-Kuber system, shall share two e-mail ids with dea.fund@rbi.org.in to complete the registration process while a non-member bank shall provide two e-mail ids to its sponsor bank to complete the registration process. On completion of registration process, further communication from RBI shall be sent only to the two e-mail ids registered in the e-Kuber system. 19. Authorised signatories: A bank shall designate up to a maximum of 10 officers as authorised signatories to operate the bank’s DEA Fund account jointly, who shall be responsible for authorising the applicable returns under the DEA Fund Scheme. It shall submit to RBI a certified true copy of the Resolution / Decision / Authorisation (in Hindi or English) of the Board / MD&CEO / ED / Committee of Executives empowered for the purpose along with the list of authorised signatories. Any update in the authorised officials shall be furnished in the prescribed format (Annex I), with details of both Resolution / Decision / Authorisation and specimen signatures of all the authorised signatories. Explanation: A bank, while communicating the changes made, shall ensure to submit details of all such authorised signatories and their specimen signatures to RBI, instead of furnishing only the additions or deletions made. E. Procedural Guidelines for Transfer and Claim 20. Procedure for transferring unclaimed amount to the Fund: A bank shall transfer to the Fund, the amounts becoming due in each calendar month (i.e., proceeds of the inoperative accounts and balances remaining unclaimed for 10 years or more) as specified in paragraph 12 of these Directions, i.e. including the interest accrued on interest bearing accounts till the date of transfer, during the last five working days of the subsequent month. Before transferring the amount due to the Fund, the bank shall ensure that all legal obligations relating to the same, till that date, including those pertaining to taxes deductible and payable, are met or adequate arrangements are made for the same. (1) Member bank’s own account - A member bank shall transfer to the Fund, the entire amount due through e-Kuber system under the module “DEA Fund Services”. When a member bank is crediting amount due to the Fund, it shall furnish its DEA Fund Code in the “Bank DEA Fund Code” field and the detailed breakup (number of accounts and amount) of the deposits, viz., interest bearing deposits, non-interest bearing deposits and other credits, which also includes non-interest bearing amount (i.e., any amount other than deposits remaining unclaimed as defined in paragraph 11 of these Directions), in the fields provided for the same in the e-Kuber system. (2) Other bank’s (non-member) account - In case a sponsor bank is remitting the amounts due of non-member banks, it shall not consolidate but separately remit the amount bank-wise to the Fund, by indicating appropriate Bank DEA Fund Code of the other (non-member) bank in the field provided in the e-Kuber. It shall also provide the detailed break-up (number of accounts and amount) of the deposits, viz., interest-bearing deposits, non-interest bearing deposits and other credits in the respective fields, i.e., the fields designated for the same, in the e-Kuber system. 21. Window for transferring unclaimed amount and submission of claim
22. Procedure for submitting claim (1) In case of demand from a customer / depositor, whose unclaimed amount / deposit had been transferred to the Fund, a bank shall repay the customer / depositor, along with interest, if applicable, and thereafter, lodge a claim for refund from the Fund for an equivalent amount paid to the customer / depositor. In case of any claim made by the customer / depositor for refund of only part amount, the bank shall repay the customer accordingly by making the account operative and keep the remaining amount (including the interest, if any) in the account, and thereafter lodge a claim for the entire amount from the Fund. Explanation: A bank may refer Reserve Bank of India (Payments Banks – Responsible Business Conduct) Directions, 2025 for operational guidelines on activation of inoperative accounts have been issued. (2) On submission of a claim, an auto generated Form II (Annex III) from the e-Kuber system will be sent to the registered e-mail ids of the banks / non-member banks. A bank shall submit a printout of the auto generated Form II signed by the authorised officials and certified by the bank’s auditors (internal / concurrent) to RBI, by e-mail and/or by post, within three working days of its submission on the e-Kuber system. The bank / non-member bank shall also submit a copy of the latest half-year Form III (Reconciliation Certificate – Annex VII) and Annual Certificate (Annex VIII), while submitting the first claim during the half-year / year, as the case may be, along with the claim form - Form II, else it will result in non-consideration of claim of the bank. (3) The claim will be examined by RBI. In case of a member bank, if the claim is in order, the claimed amount will be credited to the account of the member bank maintained with RBI by the end of the same month. In case of claims from the Fund by a non-member bank, RBI will credit the account of the sponsor bank and the sponsor bank shall credit the same to the non-member bank. The claim settlement / rejection advice will be sent on the registered e-mail ids. (4) The claims will be processed by RBI based on the information provided by a bank in Form II. Therefore, the onus of making correct refund claims from the Fund shall lie solely with the bank. (5) While a bank is not required to provide the customer-wise details in case of refund claims in Form II, it shall maintain the customer-wise details of claims at its end, duly certified by its auditors (internal/concurrent), which RBI may seek at a later stage / during the supervisory review process. (6) Proper due diligence as required under Reserve Bank of India (Payments Banks – Know Your Customer) Directions, 2025, as amended from time to time, shall also be carried out before making payments to customers. A bank shall verify the genuineness of the claims while making the process smoother and hassle free for the customers. 23. A bank shall have an appropriate internal operational procedure for the Fund which should specifically address error prevention mechanisms and rectification processes. Accordingly, the bank shall implement a Maker-Checker process to verify all deposit and claim entries for processing the entries. 24. A bank shall immediately report to RBI any errors, including:
25. A bank shall submit in original (unless specified otherwise), the following returns duly certified by the specified auditors to Depositor Education and Awareness (DEA) Fund, Department of Regulation, Central Office, 12th Floor, Nariman Bhavan, Vinay K Shah Marg, Nariman Point, Mumbai - 400021, as also scanned copy in pdf form by email to dea.fund@rbi.org.in : (1) Form I - Monthly Statement: At the end of every month, irrespective of transfer of deposits, the e-Kuber system will auto generate a Form I (Annex II) for a bank (including a non-member bank) and send it to their registered e-mail ids. A bank (or sponsor bank on behalf of its non-member bank), after verifying the correctness of Form I, shall submit the same online to RBI through e-Kuber system. The auto generated Form I is confirmed only if a bank (sponsor bank in case of non-member bank) agrees with the balances shown in Form I by ticking the two check-boxes on the screen of e-Kuber system a) “I Agree” and b) “Form has been duly audited by the bank’s auditors (internal/concurrent)”. (2) Rectification Form: If a bank (sponsor bank in case of non-member bank) does not agree with the balances given in the Form I with regard to the details of transfers made / claims received including non-receipt of confirmation messages, then it shall bring the same to the notice of RBI by submitting the relevant rectification form duly signed by the two authorised officials and certified by the bank’s auditors (internal / concurrent), by post and/or email, within two weeks from identification of such discrepancy. A bank shall submit its rectification requests in the prescribed forms, as under:
A bank is responsible for ensuring the accuracy of these requests. (3) Form III - Reconciliation Certificate: A bank shall, for independent and periodical verification of the balances, at the end of March and September every year, prepare and keep on record a Reconciliation Certificate (RC) - Form III (Annex VII) signed by two senior officers, other than those involved in transfer and refund claims for unclaimed deposits, and countersigned by the bank’s auditors (internal / concurrent), certifying that the balances of the bank as shown in its general ledger tally with the amount reflected in the Fund account of RBI. This certificate shall be prepared and completed with auditor(s) certification within a period of one month from the end of every half-year, i.e., April 30 and October 31 respectively. A bank shall note that submission of a copy of the latest half-year RC (Form III) to RBI is required, only whenever a first claim of the half-year is made by the banks and shall be submitted in Form III, which shall contain Unique Document Identification Number (UDIN) or Internal Document Identification Number of the bank’s auditors (internal / concurrent). To avoid any kind of avoidable discrepancies in reconciliation of the balances in the Fund, a bank shall take on record / account the transactions in its books on actual basis, i.e., only after settlement of claim / transfer of amount from / to the DEA Fund maintained by RBI. (4) Annual Certificate by Statutory Auditor: An Annual Certificate (AC) indicating item-wise details of outstanding amount due at the year-end shall be obtained by a bank, from its Statutory Auditors in the prescribed format (Annex VIII). The same shall be submitted to RBI within one month from the date of completion of bank’s Statutory Audit but not later than September 30 of the subsequent financial year for which the AC pertains to. A bank shall furnish the AC, even if it is a ‘NIL’ return, to the RBI within the above stipulated period. The revised format of AC requires mandatory inclusion of UDIN of the Statutory Auditor. G. Disclosure in notes to Accounts 26. A bank shall disclose all unclaimed liabilities (where amount due has been transferred to Fund as also the amounts transferred to Fund in its financial statements and / or under the Notes to Accounts as specified in Reserve Bank of India (Payments Banks – Financial Statements: Presentation and Disclosures) Directions, 2025. 27. A bank shall ensure all entries related to Fund are audited pre and post submission, signed by both authorised signatories and the bank’s auditors (internal / concurrent). 28. On the date of transferring the amount to the Fund, a bank should maintain customer-wise details verified by the concurrent auditors, including payment of up-to-date interest accrued, that has been credited to the deposit account till the date of transfer to the Fund, with respect to interest bearing deposits. With respect to non-interest bearing deposits and other credits transferred to the Fund, customer-wise details, duly audited, shall be maintained with the bank. The concurrent auditors shall also verify and certify that, as per the banks' books, the returns have been correctly compiled by the bank in the monthly and yearly returns submitted to RBI. The above returns shall also be verified by the statutory auditors at the time of annual audit. 29. Notwithstanding anything contained in the Banking Companies (Period of Preservation of Records) Rules, 1985, a bank shall preserve records or documents containing details of all accounts and transactions, including deposit accounts in respect of which amounts are required to be credited to the Fund permanently; and where refund has been claimed from the Fund, a bank shall preserve records or documents in respect of such accounts and transactions, for a period of at least five years from the date of refund from the Fund. 30. If called upon by RBI or the Committee as defined at paragraph 10 (1) of these Directions, to do so, a bank shall: (1) pay the amount due to the Fund; (2) furnish any information sought relating to unclaimed amounts and the inoperative accounts, from time to time; and (3) submit relevant information in respect of an account or deposit or transaction for which a claim for refund has been filed. 31. A bank shall duly furnish the updated contact details (in case of any change) by e-mail to dea.fund@rbi.org.in in the prescribed format (Annex IX) for any correspondence with RBI relating to DEA Fund Scheme. L. Interpretation of the provisions of the Scheme 32. A bank may refer to the Scheme notified in the Official Gazette on May 24, 2014 for other details. If any issue arises in the interpretation of the provisions of the Scheme, the matter shall be referred to RBI, and the decision of RBI thereon shall be final. Chapter IV – Regulatory Compliance and Legal Matters A. Implementation of instructions issued by RBI 33. A bank shall take steps to circulate RBI circulars among its branches without delay, using the fastest means available to avoid time lags, and ensure speedy implementation of the instructions at the field level. 34. A bank shall issue suitable instructions to all its offices / branches to ensure attendance in courts on the date of hearing wherever they are involved. 35. A bank shall also ensure that there is no delay in preferring appeals or filing affidavits so as to avoid rejection of such applications, financial losses to the bank, and adverse impact on public interest. 36. To obviate the need for production of volumes of original records of the bank as evidence in legal proceedings before the Court or any other Competent Forum and also avoid administrative and procedural inconvenience caused in the event of such records remaining in the custody of the Court till completion of such proceedings, a bank may, in consultation with its Legal Adviser / Counsel, adopt the procedure as laid down under Section 4, read with the provision of Section 2(8), of the Bankers' Books Evidence Act, 1891. 37. A bank shall ensure that, notwithstanding the provisions of the Banking Companies (Period of Preservation of Records) Rules, 1985, original records / documents which are the subject matter of legal proceedings are preserved at the bank’s end till the final disposal of the proceedings. 38. A bank shall not cite or quote from the RBI circular DBR.No.BP.BC.104/08.13.102/ 2017-18 dated April 06, 2018 as it was set aside by the Hon'ble Supreme Court on March 04, 2020 in the matter of Writ Petition (Civil) No.528 of 2018 (Internet and Mobile Association of India v. Reserve Bank of India) and is, therefore, not valid from the date of the Supreme Court judgement. Explanation: A bank shall, however, continue to carry out customer due diligence processes in line with regulations governing standards for Know Your Customer (KYC), Anti-Money Laundering (AML), Combating of Financing of Terrorism (CFT) and obligations of regulated entities under Prevention of Money Laundering Act, (PMLA), 2002 in addition to ensuring compliance with relevant provisions under Foreign Exchange Management Act (FEMA) for overseas remittances. D. Inter-Governmental Agreement (IGA) with United States of America (US) under Foreign Accounts Tax Compliance Act (FATCA) - Registration Requirements 39. A bank, if not already registered with US authorities as per the Government of India’s Inter-Governmental Agreement (IGA) with US to implement Foreign Accounts Tax Compliance Act (FATCA), shall register itself and obtain a Global Intermediary Identification Number (GIIN). Chapter V – Financial Conduct and Prohibited Activities A. Restrictions on loans and advances (including lending to NBFCs) 40. A bank shall not lend to any person including its directors. However, the bank may lend to its own employees out of the bank’s own funds, as per a Board approved policy outlining the caps on such loans. B. Opening of Current Accounts 41. For the purpose of these instructions, the following definitions shall apply:
Explanation: A bank may compute the aggregate exposure based on the information available from Central Repository of Information on Large Credits (CRILC), Credit Information Companies (CICs), National E-Governance Services Ltd. (NeSL), etc. and by obtaining customers’ declaration, if required. 42. A bank is free to open current accounts of prospective customers who have not availed any credit facilities from the banking system, subject to necessary due diligence as per their Board approved policies. 43. A bank is not permitted open current / collection accounts in respect of the following customers:
44. In respect of customers availing Cash Credit / Overdraft Facilities from the Banking System where the aggregate exposure of the banking system is less than ₹5 crore, a bank can open current accounts without any restrictions placed vide these Directions subject to obtaining an undertaking from such customers that they shall inform the bank, if and when the credit facilities availed by them from the banking system becomes ₹5 crore or more. 45. In respect of customers not availing Cash Credit/ Overdraft Facilities from the banking system but have availed other credit facilities and aggregate exposure of the banking system is ₹5 crore or more but less than ₹50 crore, a bank may open only ‘collection accounts’, subject to the following:
46. In case of customers where aggregate exposure of the banking system is less than ₹5 crore, a bank may open current accounts subject to obtaining an undertaking from them that they shall inform the bank, if and when the credit facilities availed by them from the banking system becomes ₹5 crore or more. The current account of such customers, as and when the aggregate exposure of the banking system becomes ₹5 crore or more, and ₹50 crore or more, will be governed by the provisions of Paragraphs 45 and 43 (ii) respectively. 47. A bank is free to open current accounts, without any of the restrictions placed in these Directions, for customers having credit facilities only from NBFCs/ FIs/ co-operative banks/ non-bank institutions, etc. However, if such borrowers avail aggregate credit facilities of ₹5 crore or above from scheduled commercial banks, the provisions of these Directions shall be applicable. 48. A bank is permitted to open and operate the following accounts without any of the restrictions placed in terms of Paragraphs 43 to 47 of these Directions:
49. A bank maintaining accounts listed in Paragraph 48 shall ensure that these accounts are used for permitted / specified transactions only. Further, the bank shall flag these accounts in the CBS for easy monitoring. 50. A bank shall monitor all accounts regularly, at least on a half-yearly basis, specifically with respect to the aggregate exposure of the banking system to the customer to ensure compliance with these instructions. If there is a change in exposure of a particular bank or aggregate exposure of the banking system to the borrower which warrants implementation of new banking arrangements, such changes shall be implemented within a period of three months from the date of such monitoring. 51. A bank shall put in place a monitoring mechanism, both at head office and regional/ zonal office levels to monitor non-disruptive implementation of these instructions and to ensure that customers are not put to undue inconvenience during the implementation process. C. Donations or Contributions for Public / Charitable Purposes 52. As specified in Paragraph 7 (i), a bank’s Board shall formulate a policy for allowing donations, including the purpose for which such donations may be made, keeping in view the following instructions: (i) A bank may make donations during a financial year aggregating up to one per cent of the published profit of the bank for the previous year. Provided that,
Provided further that, a loss-making bank may make donations totalling ₹5 lakh only in a financial year including donations to exempted entities / funds indicated in subparagraph (a) above. (ii) In case a bank creates funds for specific purposes to encourage research and development in fields related to banking,
53. A bank shall submit an annual review of donations to its Board. 54. A bank shall follow the below-mentioned procedure for remitting contributions or donations to the PMNRF:
D. Prohibition on Acceptance of Deposits at the Instance of Private Financiers / Unincorporated Bodies 55. A bank shall not accept deposits at the instance of private financiers / unincorporated bodies under any arrangement which provides for either the issue of deposit receipts favouring the clients of private financiers or the giving of authority by power of attorney, nomination or otherwise for such clients to receive such deposits at maturity. Explanation:
E. Prohibition on Association with Prize Chit Schemes and Sale of Lottery Tickets 56. Pursuant to the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 which bans the promotion and conduct of prize-chit schemes and also provides for deterrent penalties for those who are guilty of breach of the provisions thereof, a bank shall desist from participating or associating in such prize-chit schemes floated by any of the non-banking financial institutions in any form. Explanation: While mere opening of accounts in the name of prize chit firms / companies and issue of cash certificates / deposit receipts in favour of the members of such firms / companies by a bank may not be construed as violative of any specific provision of law; the aforesaid types of activities and transactions by banks would come within the term "associate" as used above and a bank shall, therefore, desist from such type of association. 57. Accordingly, a bank shall:
58. A bank shall not associate itself directly or indirectly with lottery schemes of organisations of any description. Explanation: Lottery falls within the expression "prize chit" under the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 referred to in paragraph 56 above. Further, sale of lottery tickets on bank counters could be open to abuse and avoidable complaints from members of public. 59. A bank shall issue necessary instructions with respect to Directions contained in paragraphs 55 to 58 to its branches for compliance. Chapter VI – Taxation and Accounting related Matters A. Demand for information by Income Tax Authorities 60. In view of the provisions of Section 133A of the Income-Tax Act, 1961 and past experience regarding the exercise of inspection powers by Income Tax Authorities, the Government had conveyed, vide its letter No.8(42)73/Accts. dated December 5, 1975 addressed to public sector banks, clarification from Central Board of Direct Taxes that blanket inspections of bank records not linked to any specific assessment are not envisaged under the said provision. Accordingly, if a bank is of the view that a particular Income Tax Officer is exceeding their jurisdiction, the matter may be brought to the notice of the concerned Commissioner of Income-tax. Chapter VII – Human Resource and Capacity Building 61. A bank shall design need-based training programmes, seminars, or workshops to acquaint their directors with emerging developments and challenges facing the banking sector. It shall also promote awareness among its senior management regarding security, risk and controls in computerised environment. Further, the Board of a bank shall ensure that its directors are exposed to the latest managerial techniques, technological developments in banks, financial markets, risk management systems etc., to discharge their duties to the best of their abilities. 62. A bank shall identify specialised areas for certification of the staff manning key responsibilities. While a bank shall retain the flexibility to require certification for any area of work, it shall make acquiring of a certificate course mandatory for staff before their posting in the following areas,:
Provided that,
63. A bank shall identify from the list of courses / certifications recognised by IBA as meeting certification requirements for different work areas mentioned above, those that are suitable for its operations and put in place a Board-approved policy, mandating obtainment of such certifications by its employees working in the respective areas. Chapter VIII – Operational and Administrative Matters 64. A bank shall, as per the Board-approved policy referred to in paragraph 7 (iv) above, prepare a list of sensitive positions to be covered under 'mandatory leave' requirements and the list shall be reviewed periodically. 65. As per the mandatory leave policy, the employees posted in sensitive positions or areas of operation shall be compulsorily sent on leave for a few days (not less than 10 working days) in a single spell every year, without giving any prior intimation to these employees, thereby maintaining an element of surprise. 66. A bank shall ensure that employees, while on mandatory leave, do not have access to any physical or virtual resources related to their work responsibilities, with the exception of internal / corporate email which is usually available to all employees for general purposes. B. Statement of Immovable Property 67. A bank shall obtain from its officer staff (whether on probation, temporary / confirmed) statements similar to those obtained by Indian banks in the public sector under Regulation 20 of Officer Employees' (Conduct) Regulations, as amended from time to time. Chapter IX – Repeal and Other Provisions 68. With the issue of these Directions, the existing Directions, instructions, and guidelines relating to areas covered in these Directions as applicable to payments banks stand repealed, as communicated vide notification dated XX, 2025. The Directions, instructions, and guidelines repealed prior to the issuance of these Directions shall continue to remain repealed. 69. Notwithstanding such repeal, any action taken or purported to have been taken, or initiated under the repealed Directions, instructions, or guidelines shall continue to be governed by the provisions thereof. All approvals or acknowledgments granted under these repealed lists shall be deemed as governed by these Directions. B. Application of other laws not barred 70. The provisions of these Directions shall be in addition to, and not in derogation of the provisions of any other laws, rules, regulations, or directions, for the time being in force. 71. For the purpose of giving effect to the provisions of these Directions or in order to remove any difficulties in the application or interpretation of the provisions of these Directions, the RBI may, if it considers necessary, issue necessary clarifications in respect of any matter covered herein and the interpretation of any provision of these Directions given by the RBI shall be final and binding. |
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