Payment and Settlement System in
India –Vision 2005-08
Roadmap for Implementation
Within one year i.e. by March 2006
Pursuing with IBA and major banks for setting
up of a national level entity which will operate all retail payment systems
in the country.
Operationalising National Settlement System
for all clearings at four metro centres ( Mumbai, New Delhi, Chennai and Kolkata)
by December 2005.
Finalisation of the proposed EFT Regulations
Implementing Stage-2 of RTGS System i.e IAS-RTGS
Rollout during which all Inter-bank transactions at all major centres would
be settled on RTGS platform. Paper-based Inter-bank Clearing would be closed.
Pursuing with RTGS participants to cover all
their net-worked branches under RTGS framework paving way for RTGS-based customer
related transactions at about ten thousand branches in the country.
Implementing image based Cheque Truncation System
(CTS) at the National Capital Region on a pilot basis and preparing ground
work for extension of CTS System to other metro centres
Preparing of minimum standard of operational
efficiency at MICR Cheque Processing Centre (CPC)
Making available Electronic Funds Transfer facility
at 500 capital market intensive centres as identified by BSE and NSE. It would
be achieved by combination of RTGS/ SEFT/ NEFT/ NEFT(Extended) schemes.
Setting up Customer Facilitation Centre (CFC)
at RBI for various segments of national payment systems ( RTGS, G-Sec Clearing,
Forex Clearing, MICR Clearing, ECS and EFT )
Each payment service provider to disclose publicly
its standards, terms and conditions under which the payment will be effected
and also compensation policy and procedure for any deficiency in services
including setting up of CFC
Drafting the Red Book on Payment Systems in
India
Drafting comprehensive legislation on payment
system by way of a Payment System Bill
To be Implemented during the year
2006-07
Completing the tasks initiated during 2005-06
(setting up of new institution, extension of National Settlement System to
all MICR clearing centres and getting the Redbook on Payment Systems in India
published by BIS)
Extension of MICR clearing to 14 additional
identified centres
MICRIsation of every cheque – every cheque issued
to follow MICR standards
EFT systems to be implemented at a national
level through the new retail payment institution
Making all Payment Systems in India compliant
to the Core Principles for Systemically Important Payment Systems (SIPS)
Increasing the reach of payment services by
means of tie up and collaboration with other large coverage entities such
as the Post Offices
Government payments and receipts to be facilitated
through electronic mode. RBI will participate in the e-Governance initiatives
in a pro-active manner
To be Implemented during the year
2007-08
Creating off-city back-up arrangements for large
value national payment systems like RTGS system and G-Sec Clearing.
New organization for retail payment systems
to be fully functional with all retail payment systems under its umbrella.
Regulations on various Payment Systems (drawing
authority from the proposed Payment Systems Act)
National Settlement System to cover all major
clearing houses/ clearing organizations in the country
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Page Last Updated on:
September 12, 2023
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