Citizens Charter - RBI - Reserve Bank of India
Citizen’s Charter
Sl. No. | Service | Timeline (days)i |
Submission Mode |
Currency Chests | |||
1 | Application for new Currency Chest facility for banks not having Memorandum of Agreement (MoA) with RBI | 30 | PRAVAAH |
2 | Closure of Currency Chests | 30 | PRAVAAH |
3 | Opening of Currency Chests – In-principle approval | 30 | PRAVAAH |
4 | Opening of Currency Chests – Final approval | 30 | PRAVAAH |
5 | Shifting or Expansion of Currency Chests – In-principle approval | 30 | PRAVAAH |
6 | Shifting or Expansion of Currency Chests – Final approval | 30 | PRAVAAH |
Notes | |||
7 | Exchange of Notes received through postal covers | 7 | Offline ^ |
8 | Exchange of Notes received under Triple Lock Receptacles (TLRs) | 7 | Over The Counter* |
9 | Exchange of Notes that cannot withstand normal handling | 30 | Offline ^ |
Sl. No. | Service | Timeline (days)i |
Submission Mode |
Challans | |||
10 | Delivery of receipted challans tendered with cash | 20 minutes | Over The Counter |
11 | Delivery of receipted challans tendered with cheques issued by Government departments maintaining accounts with RBI | 20 minutes | Over The Counter |
12 | Delivery of receipted challans tendered with cheques drawn on other banks | 3 | Over The Counter |
Financial instruments | |||
13 | Issue of cheque books | 20 minutes | Over The Counter |
14 | Issue of demand drafts | 60 minutes | Over The Counter |
Funds transfer and cash transactions | |||
15 | Cash withdrawal by Government departments through cheques | 20 minutes | Over The Counter |
16 | Deposit of cash by bank maintaining current account with RBI | 15 minutes | Over The Counter |
17 | Transfer of funds (from one bank's current account to another bank's current account in RBI) | 15 minutes | Over The Counter |
18 | Withdrawal of cash by bank maintaining current account with RBI | 20 minutes | Over The Counter |
Refinance facility | |||
19 | Refinance facility and disbursement of loans | 3 hours | Over The Counter |
Special Deposit Scheme 1975 - Account Transfer | |||
20 | Applications from SBI GAD for transfer of Special Deposit Scheme 1975 accounts from other agency banks to SBI SSB, Mumbai branch | 10 | PRAVAAH |
Sl. No. | Service | Timeline (days)i |
Submission Mode |
21 | Approval for commencement of eligible activity under guidelines on regulation of Payment Aggregator- Cross Border (PA- Cross Border) | 30 | PRAVAAH |
22 | General Purpose Application - Payment and Settlement Systems | 30 | PRAVAAH |
23 | Issue of Certificate of Authorisation (CoA) - After receipt of System Audit Report (SAR) (In case there are subsequent changes after receipt of SAR viz., change in promoters / directors, fresh investments etc., the timeline is 60 days) | 30 | PRAVAAH |
24 | Renewal of CoA | 30 | PRAVAAH |
25 | Voluntary surrender of CoA by Payment System Operators (PSOs) | 30 | PRAVAAH |
26 | Approval in case of takeover / acquisition of control of non-bank PSOs (timeline is not applicable for application received from overseas Principal under MTSS) |
45 | PRAVAAH |
27 | Application for Membership to Centralised Payment Systems | 60 | PRAVAAH |
28 | Authorisation to set up a payment system under PSS Act, 2007 - In-principle Authorisation (timeline is not applicable when a new category of payment system is introduced) | 90 | PRAVAAH |
Sl. No. | Service | Timeline (days)i |
Submission Mode |
All India Financial Institutions (AIFIs) | |||
29 | Permission to AIFIs for investing in Equity Shareholding of a Company | 90 | PRAVAAH |
Asset Reconstruction Companies (ARCs) | |||
30 | Permission for shifting of registered office of ARC | 45 | PRAVAAH |
31 | Application for grant of Certificate of Registration (CoR) as ARC | 90 | PRAVAAH |
32 | Application for prior approval of RBI for appointment, re-appointment of Director / MD / CEO in ARC | 90 | PRAVAAH |
33 | Approval for inclusion of new sponsor, cessation of sponsor, aggregate transfer of 10% or more of the total Paid-up Share Capital of the ARC by a sponsor during the period of five years commencing from the date of the CoR. | 90 | PRAVAAH |
Co-operative Banks | |||
34 | Grant of Banking licence to State Co-operative Banks (StCB) and District Central Co-operative Banks (DCCB) | 30 | PRAVAAH |
35 | Application for Appointment or Re-appointment of MD, WTD, CEO in Co-operative Banks – Urban Co-operative Banks (UCB), StCB and DCCB | 90 | PRAVAAH |
District Central Co-operative Banks (DCCB) | |||
36 | Prior Permission to DCCB for opening Branch or Extension Counter or Specialised Branch or Regional Office or Zonal Office or Administrative Office | 90 | PRAVAAH |
Housing Finance Companies (HFCs) | |||
37 | Application for prior permission of RBI for appointment of Director in HFCs | 90 | PRAVAAH |
38 | Approval for change in shareholding or control of HFC | 90 | PRAVAAH |
39 | Permission to HFCs for investing or divesting Equity shareholding and retaining Equity Investments beyond prescribed prudential limits | 90 | PRAVAAH |
40 | Permission to HFCs for undertaking various activities departmentally or expansion of the scope of activities of their group entities | 90 | PRAVAAH |
Non-Banking Financial Companies (NBFCs) | |||
41 | Application by existing NBFC-NDs for conversion of CoR from one category to another | 45 | PRAVAAH |
42 | Application by NBFC-ICCs for grant of additional Certificate of Registration (CoR) to carry out Factoring Business | 45 | PRAVAAH |
43 | Application for recognition as Self-Regulatory Organisation (SRO) for Account Aggregator ecosystem. | 45 | PRAVAAH |
44 | Conversion of CoR of deposit taking NBFC to non-deposit taking NBFC category | 45 | PRAVAAH |
45 | Permission for opening of branches by Deposit taking NBFCs | 45 | PRAVAAH |
46 | Permission for opening of branches by NBFCs primarily into lending against gold jewellery and with more than 1000 Branches | 45 | PRAVAAH |
47 | Request for issue of fresh CoR upon shifting of registered office of NBFC from one Regional Office of RBI to another | 45 | PRAVAAH |
48 | Application for grant of CoR as Core Investment Company (CIC) | 90 | PRAVAAH |
49 | Application for grant of CoR as NBFC | 90 | PRAVAAH |
50 | Application for prior Permission of RBI for Appointment of Director in an NBFC | 90 | PRAVAAH |
51 | Approval for change in shareholding or control of NBFC | 90 | PRAVAAH |
52 | Approval to NBFCs for coupon payment on regulatory capital instruments | 90 | PRAVAAH |
53 | Approval to NBFCs for redemption of or exercise of call option on capital instruments | 90 | PRAVAAH |
54 | No Objection Certificate (NOC) for amalgamation of an NBFC with other NBFCs or entities other than a Banking Company | 90 | PRAVAAH |
55 | Permission to NBFCs for investing or divesting Equity Shareholding and retaining Equity Investments beyond prescribed prudential limits | 90 | PRAVAAH |
56 | Permission to NBFCs for undertaking various activities departmentally or expansion of the scope of activities of their group entities | 90 | PRAVAAH |
Non-Banking Financial Companies, Payment System Providers and Payment System Participants | |||
57 | Application for Aadhaar Authentication licence in terms of Section 11A of the PML Act, 2002 | 60 | PRAVAAH |
Non-Banking Financial Company (NBFC) and Asset Reconstruction Company (ARC) | |||
58 | NOC for change in name of NBFC or ARC | 45 | PRAVAAH |
59 | Request for CoR upon change of name of NBFC or ARC | 45 | PRAVAAH |
60 | Request for duplicate CoR by NBFC or ARC due to loss of original CoR | 45 | PRAVAAH |
61 | Application for voluntary surrender of CoR by NBFCs including HFCs for cancellation | 90 | PRAVAAH |
Regional Rural Banks (RRBs) | |||
62 | Permission to RRBs for opening of Banking Outlets or issue of licence for Banking Outlets, Service Branches, Regional Offices | 45 | PRAVAAH |
63 | Permission to RRBs for shifting of Banking Outlets outside the Revenue Centre | 45 | PRAVAAH |
Regional Rural Banks (RRBs) and Co-operative Banks | |||
64 | Permission to Co-operative Banks and RRBs for extending internet banking to customers | 90 | PRAVAAH |
65 | Permission to Co-operative Banks and RRBs for extending mobile banking to customers | 90 | PRAVAAH |
Scheduled Commercial Banks (SCBs) | |||
66 | Request letter for Credit Risk Mitigation (CRM) amount under Section 11 (2) (b) of the Banking Regulation Act, 1949 | 5 | PRAVAAH |
67 | Request letter for statutory amount under Section 11 (2) (b) of the Banking Regulation Act, 1949 | 5 | PRAVAAH |
68 | Approval to banks for exercise of call option on capital instruments | 15 | PRAVAAH |
69 | Application for authorisation for opening of Banking Outlets under approved Annual Banking Outlet Expansion Plan | 30 | PRAVAAH |
70 | Application for NOC for change in name of banking company | 30 | PRAVAAH |
71 | Approval of Annual Banking Outlet Expansion Plan in respect of domestic SCBs excluding RRBs, for which the general permission has been withdrawn and for Payment Banks and Local Area Banks | 45 | PRAVAAH |
72 | Authorisation to SCBs for importing gold or silver under Foreign Trade Policy | 60 | PRAVAAH |
73 | Application for amendment in Articles of Association in Private Sector Banks, including Small Finance Banks (SFBs), Payment Banks (PBs) and Local Area Banks (LABs) | 90 | PRAVAAH |
74 | Application for appointment or re-appointment of MD and CEO, CEO, other Whole Time Directors, Part Time Chairman in Private Sector Banks, including SFBs, PBs and LABs as well as Foreign Banks, including Wholly Owned Subsidiaries (WOS) of Foreign Banks operating in India | 90 | PRAVAAH |
75 | Application for Indian banks to set up an IBU at GIFT City | 90 | PRAVAAH |
76 | Application for Part-time Honorary Work of MD and CEO, CEO in Private Sector Banks, including SFBs, PBs and LABs as well as Foreign Banks, including Wholly Owned Subsidiaries of Foreign Banks operating in India | 90 | PRAVAAH |
77 | Application for Remuneration of MD and CEO, CEO, other Whole Time Directors, Part Time Chairman in Private Sector Banks, including SFBs, PBs and LABs as well as Foreign Banks, including Wholly Owned Subsidiaries of Foreign Banks operating in India | 90 | PRAVAAH |
78 | Application of Foreign Banks, operating in India in branch mode, for opening Back Office or CPC, etc. | 90 | PRAVAAH |
79 | Approval for acquisition of five per cent or more of the Paid-up Share Capital or Voting Rights in a Banking Company | 90 | PRAVAAH |
80 | Approval for amalgamation of a Banking Company with another Banking Company | 90 | PRAVAAH |
81 | NOC for amalgamation of a Holding Company or an NBFC with a Banking Company | 90 | PRAVAAH |
82 | Permission to SCBs for divesting Equity Shareholding or retaining Equity Investments beyond prescribed prudential limits in a Company | 90 | PRAVAAH |
83 | Permission to SCBs for expanding scope of activities of their group entities | 90 | PRAVAAH |
84 | Permission to SCBs for granting of unsecured advances to subsidiaries | 90 | PRAVAAH |
85 | Permission to SCBs for investing in equity shareholding of a company | 90 | PRAVAAH |
86 | Permission to SCBs for undertaking various activities departmentally | 90 | PRAVAAH |
87 | Application for Foreign Banks desirous of establishing presence in India in Branch mode or WOS mode | 270 | PRAVAAH |
88 | Application for Foreign Banks desirous of establishing presence in India through Representative Office | 270 | PRAVAAH |
89 | Application for Indian Banks desirous of opening offices outside India | 270 | PRAVAAH |
90 | Application of Foreign Banks for shifting of Branches | 270 | PRAVAAH |
91 | Application of Foreign Banks, operating in India in branch mode, for opening new place of Business | 270 | PRAVAAH |
92 | Application for license of Small Finance Bank under the guidelines for on tap licensing of Small Finance Banks in the private sector | 270 | PRAVAAH |
93 | Application for License of Universal Bank under the guidelines for on tap licensing of Universal Banks in the private sector | 270 | PRAVAAH |
94 | Application for voluntary transition of Small Finance Banks to Universal Banks | 270 | PRAVAAH |
Scheduled Commercial Banks and Co-operative Banks | |||
95 | Approvals to banks for holding non-banking assets beyond 7 and up to 12 years, in terms of Section 9 of Banking Regulation Act, 1949 | 60 | PRAVAAH |
Scheduled Commercial Banks and Regional Rural Banks | |||
96 | Application for inclusion of Universal Banks or Small Finance Banks or Payments Banks or Foreign Banks or RRBs in the Second Schedule of RBI Act, 1934 | 45 | PRAVAAH |
Scheduled Commercial Banks, Regional Rural Banks and Co-operative Banks | |||
97 | Appropriation of Reserve - Commercial Banks including RRBs, UCBs, StCBs and DCCBs | 45 | PRAVAAH |
98 | Extension of timeline for submission of Annual Financial Statement under Section 31 of B R Act, 1949 | 45 | PRAVAAH |
99 | Waiver of penalty on delayed or non-submission of returns | 45 | PRAVAAH |
100 | Waiver requests from banks with respect to the penal interest levied on banks by RBI for defaults in CRR and SLR maintenance | 60 | PRAVAAH |
State and District Central Co-operative Banks and Regional Rural Banks | |||
101 | Permission to StCBs or DCCBs or RRBs for undertaking various activities departmentally | 90 | PRAVAAH |
State and District Central Co-operative Banks | |||
102 | Approval to StCB and DCCB for coupon payment on Perpetual Debt Instruments (PDI) | 30 | PRAVAAH |
103 | Approval to StCB and DCCB for issuance of regulatory capital instruments – PNCPS, PDI, RNCPS, PCPS, LTSBs | 30 | PRAVAAH |
104 | Approval to StCB and DCCB for redemption or exercise of call option of regulatory capital instruments – PNCPS, PDI, RNCPS, PCPS, LTSBs, LTDs | 30 | PRAVAAH |
105 | Permission to StCB and DCCB for shifting of bank branch to a different locality or Municipal Ward other than the one mentioned in the licence | 90 | PRAVAAH |
State Co-operative Banks | |||
106 | Inclusion of StCBs in the Second Schedule to the RBI Act, 1934 | 30 | PRAVAAH |
107 | Prior Permission to StCBs for opening Branch or Extension Counter | 90 | PRAVAAH |
Urban Co-operative Banks | |||
108 | Approval to UCBs for coupon payment on Perpetual Debt Instruments | 30 | PRAVAAH |
109 | Application by UCBs to act as Agents or Sub Agents under Money Transfer Service Scheme (MTSS) | 45 | PRAVAAH |
110 | NOC to UCBs for Open System Prepaid Payment Instrument (PPIs) | 45 | PRAVAAH |
111 | NOC to UCBs for Semi closed PPIs | 45 | PRAVAAH |
112 | Application by UCBs for change in Name | 90 | PRAVAAH |
113 | Application by UCBs for change of address to same Municipal Ward, post issue of authorisation but before opening of Branch | 90 | PRAVAAH |
114 | Application by UCBs for extension of Area of Operations beyond adjacent Districts or Whole State of Registration or to Multistate | 90 | PRAVAAH |
115 | Application by UCBs for extension of time for submission of Form V - Furnishing of details of Branches opened | 90 | PRAVAAH |
116 | Application by UCBs for NOC to Bye Law Amendments | 90 | PRAVAAH |
117 | Application from an UCB for voluntary amalgamation | 90 | PRAVAAH |
118 | Approval to UCBs for deployment of Point of Sale (POS) Terminal | 90 | PRAVAAH |
119 | Approval to UCBs for Doorstep Banking Services | 90 | PRAVAAH |
120 | General permission to UCBs for Branch Authorisation under Annual Business Plan | 90 | PRAVAAH |
121 | Intimation of closure of unremunerative Branch and Extension Counter by UCBs | 90 | PRAVAAH |
122 | Intimation of shifting of branch by Financially Sound and Well Managed (FSWM) UCBs - Same Locality or Municipal Ward | 90 | PRAVAAH |
123 | Permission to scheduled UCBs for Online Trading facility | 90 | PRAVAAH |
124 | Permission to UCBs for exercise of call option on Preference Shares or Debt Capital Instruments | 90 | PRAVAAH |
125 | Permission to UCBs for issuance of Debt Capital Instruments - LTSB or PDI | 90 | PRAVAAH |
126 | Permission to UCBs for issuance of Preference Shares | 90 | PRAVAAH |
127 | Permission to UCBs for payment of dividend | 90 | PRAVAAH |
128 | Prior approval for shifting of Branch by FSWM UCBs - Different locality or Municipal Ward | 90 | PRAVAAH |
129 | Prior approval for shifting of Branch by Non- FSWM UCB | 90 | PRAVAAH |
130 | Prior approval to UCBs for Acquisition or Sale of Premises | 90 | PRAVAAH |
131 | Prior approval to UCBs for Appointment of Business Correspondent or Business Facilitator | 90 | PRAVAAH |
132 | Prior approval to UCB for shifting of branch to another City | 90 | PRAVAAH |
133 | Prior approval to UCBs for Offsite ATM | 90 | PRAVAAH |
134 | Prior approval to UCBs for Onsite ATM | 90 | PRAVAAH |
135 | Prior permission to UCBs for Allotment of Centres, Extension Counters, Specialised Branches under Annual Business Plan | 90 | PRAVAAH |
136 | Prior permission to UCBs for Submission of Form V - Branch Authorisation under Annual Business Plan | 90 | PRAVAAH |
137 | Voluntary conversion of UCBs into Credit Societies | 90 | PRAVAAH |
138 | Application by UCBs for inclusion in Second Schedule to the RBI Act, 1934 | 240 | PRAVAAH |
139 | Application for voluntary transition of Urban Co-operative Banks to Small Finance Banks | 270 | PRAVAAH |
Sl. No. | Service | Timeline (days)i |
Submission Mode |
Approval for Appointment of Statutory Auditors in Banks and Financial Institutions | |||
Co-operative banks | |||
140 | Statutory auditors | 30 | Through AAS |
Overseas branches of Indian banks | |||
141 | Statutory auditors | 30 | Through AAS |
Private sector banks / Foreign banks | |||
142 | Statutory central auditors | 30 | Through AAS |
143 | Statutory branch auditors | 30 | Through AAS |
Public sector banks | |||
144 | Statutory central auditors | 15 | Through AAS |
Select financial institutions | |||
145 | Statutory auditors | 21 | Through AAS |
Sl. No. | Service | Timeline (days)i |
Submission Mode |
Financial benchmark administrator | |||
147 | Authorisation to Financial Benchmark Administrator to administer non-significant benchmark | 30 | PRAVAAH |
148 | Authorisation to Financial Benchmark Administrator to administer significant benchmark | 30 | PRAVAAH |
Market Infrastructure Institutions | |||
149 | Authorisation to operate an Electronic Trading Platform | 45 | PRAVAAH |
Membership management in RBI Market Platform | |||
150 | NDS-Call (grant of new membership, termination of membership and change of name of existing members) | 7 | PRAVAAH |
151 | NDS-OM (grant of new membership, termination of membership and change of name of existing members) | 30 | PRAVAAH |
Approval to Exchanges | |||
152 | Approval for introducing instruments / products regulated by RBI under Chapter III D of the RBI Act, 1934, on recognised exchanges | 45 | PRAVAAH |
Sl. No. | Service | Timeline (days)i |
Submission Mode |
Authorised Dealer (AD) / Money Transfer Service Scheme (MTSS) / Rupee Drawing Arrangement (RDA) | |||
155 | Issue of AD Cat-I license | 30 | PRAVAAH |
156 | Issue and Renewal of AD Cat-III license | 30 | PRAVAAH |
157 | Issue of first permission to undertake Rupee Drawing Arrangement (RDA) scheme | 30 | PRAVAAH |
158 | Issue and Renewal of license to conduct MTSS business | 30 | PRAVAAH |
159 | Issue and Renewal of Money Changer's license | 40 | PRAVAAH |
160 | Issue and Renewal of AD Cat-II license | 40 | PRAVAAH |
Compounding | |||
161 | Compounding of contraventions of FEMA, 1999 | 180 | PRAVAAH |
Exports | |||
162 | Export receivables / payables outside ACU mechanism | 10 | PRAVAAH |
163 | Permission for waiving GR Form formalities for exports | 10 | PRAVAAH |
164 | Refund / Retention of advance | 10 | PRAVAAH |
165 | Resolution of IDPMS / EDPMS issues | 10 | PRAVAAH |
166 | Set-Off / Write-Off | 10 | PRAVAAH |
External Commercial Borrowing (ECB) / Foreign Currency Convertible Bonds (FCCB) | |||
167 | Trade credit under approval route | 7 | PRAVAAH |
168 | Approval for deviation from the extant framework for ECBs already availed under automatic route | 15 | PRAVAAH |
169 | ECB – Under approval route | 40 | PRAVAAH |
170 | Approval to undertake borrowing or lending transaction under FEMA-Reg. 3 of FEMA 3R | 40 | PRAVAAH |
171 | Approval to undertake guarantee transaction under FEMA-Reg. 3 of FEMA 8 | 40 | PRAVAAH |
Foreign Currency Accounts | |||
172 | To open foreign currency account in India | 7 | PRAVAAH |
173 | To open foreign currency account outside India | 7 | PRAVAAH |
174 | To receive salary outside India in foreign currency account | 7 | PRAVAAH |
175 | To open Non-Resident Ordinary (NRO) account | 30 | PRAVAAH |
Foreign Investment | |||
176 | References relating to reporting received from AD branches / individuals / companies | 15 | PRAVAAH |
177 | Foreign Direct Investment (FDI): References / clarifications / approvals sought under extant FDI Rules / Regulations (should be invariably routed through AD banks) | 30 | PRAVAAH |
General Purpose | |||
178 | General References related to acquisition, sale, etc. of immovable properties, External Payments, Trade, EDPMS, IDPMS, Overseas Investment, Authorised Persons, Liaison Office / Branch Office / Project Office, Foreign Investment under NDI Rules, Non-Resident Foreign Currency Accounts, Borrowing / Lending under FEMA 3R, Guarantees | 10 | PRAVAAH |
Imports | |||
179 | Direct imports | 10 | PRAVAAH |
180 | Import receivables / payables outside Asian Clearing Union (ACU) mechanism | 10 | PRAVAAH |
181 | Third-country / Merchanting trade / Warehousing | 10 | PRAVAAH |
Indian Investment Abroad | |||
182 | Disinvestment of shares in Overseas Joint Ventures / Subsidiaries - under approval route | 30 | PRAVAAH |
183 | Investment in Overseas Joint Ventures and Wholly Owned Subsidiaries (not covered by automatic route) | 30 | PRAVAAH |
184 | Other Overseas Investment - under approval route | 30 | PRAVAAH |
Liaison Office (LO) / Branch Office (BO) / Project Office (PO) | |||
185 | Permission for establishment of new LO / BO / PO in India under Approval Route | 30 | PRAVAAH |
186 | Approval for establishing additional LO / BO in India | 30 | PRAVAAH |
Miscellaneous External Payments | |||
187 | Approvals given for proposals regarding miscellaneous external payments of permissible Current and Capital Account transactions | 40 | PRAVAAH |
Overseas Insurance | |||
188 | Approvals to take insurance policies from insurance companies in foreign countries | 10 | PRAVAAH |
Transfer / Acquisition of Immovable Property | |||
189 | For transfer / acquisition of immovable property under approval route in consultation with Government of India. | 30 | PRAVAAH |
190 | Permission for acquisition / transfer of immovable property not covered under general permission in terms of Foreign Exchange Management Act (FEMA), 1999 or the rules / regulations made thereunder. | 30 | PRAVAAH |
Sl. No. | Service | Timeline (days)i |
Submission Mode |
Regulatory Approvals | |||
191 | Surrender of Primary Dealer (PD) license | 30 | PRAVAAH |
192 | Application for empanelment as a Receiving Office for Floating Rate Savings Bonds (FRSB), 2020 | 45 | PRAVAAH |
193 | License for Primary Dealer (PD) business | 60 | PRAVAAH |
Service Requests by Subsidiary General Ledger (SGL) / Constituent Subsidiary General Ledger (CSGL) account holders | |||
194 | Closing of SGL / CSGL Account | 3 | PRAVAAH |
195 | Modification of Designated Settlement Bank details linked to SGL account | 3 | PRAVAAH |
196 | Registration / Revocation / Invocation of Pledge, Lien, etc. | 3 | Through e-Kuber |
197 | Opening of SGL Account by eligible entities in terms of extant SGL guidelines | 15 | PRAVAAH |
198 | Opening of CSGL Account by eligible entities in terms of extant CSGL guidelines | 15 | PRAVAAH |
Service Requests by Receiving Offices# | |||
199 | Registration / Revocation / Invocation of Pledge / Lien for Sovereign Gold Bonds (SGBs) | 3 | Through e-Kuber |
200 | Rematerialisation of SGBs | 3 | Through e-Kuber |
201 | Dematerialisation of SGBs | 20$ | Through e-Kuber |
202 | SGB – Submission of claims for payment of interest beyond limitation period | 45 | PRAVAAH |
203 | Relief Bonds / Savings Bonds - Submission of claims for payment of interest beyond limitation period | 45 | PRAVAAH |