Connect 2 Regulate

Under the provisions of Banking Regulation Act, 1949, nomination facility is available in respect of deposit accounts, articles kept in safe custody or safe deposit lockers. This is intended to facilitate expeditious settlement of claims or return of articles or release of contents of safe deposit locker upon death of a customer and to minimise hardship caused to family members. The extant instructions require banks to adopt a simplified procedure to facilitate expeditious and hassle-free settlement of claims made by survivors/ nominees/ legal heirs in case of deposit accounts up to a threshold limit, however, the procedures vary across banks. With a view to enhance customer service standards, it has been decided to streamline the procedures and standardise the documentation to be submitted to the banks. Accordingly, Reserve Bank has released today the draft circular in this regard for public consultation.

The Reserve Bank has issued guidelines / instructions / directives from time-to-time governing internet and mobile banking services offered by various categories of banks. These services have evolved significantly since issue of the initial guidelines in 2001 as new and innovative digital channels / platforms have come into use. To facilitate sustainable growth of digital banking services, it has been decided to consolidate, strengthen, and update the existing instructions on use of digital channels for providing banking services including internet and mobile banking services by banks.  The draft Master Directions in this regard are being issued today for stakeholder feedback.