Regulations Review Authority (RRA 2.0) - Interim Recommendations-Discontinuation/Merger/Online Submission of Returns

ಪ್ರಮುಖ ಕಂಟೆಂಟಿಗೆ ಸ್ಕಿಪ್ ಮಾಡಿ

Notification Marquee

RbiAnnouncementWeb

Asset Publisher

back

ಪ್ರಕಟಿಸಲಾದ ದಿನಾಂಕ ಫೆಬ್ರವರಿ 18, 2022

listen

Regulations Review Authority (RRA 2.0) - Interim Recommendations-Discontinuation/Merger/Online Submission of Returns

RBI/2021-2022/167
DCM (Admin) No. S858/19.01.010/2021-22

February 18, 2022

The Chairman / Managing Director
The Chief Executive Officer
All Banks

Madam/ Dear Sir,

Regulations Review Authority (RRA 2.0) – Interim Recommendations-Discontinuation/Merger/Online Submission of Returns

Please refer to the press release dated February 18, 2022 issued on the captioned subject.

2. As part of the implementation of the interim recommendations of the RRA 2.0, it is proposed to discontinue/merge the returns listed in the Annex 1. Further, it is also proposed to convert, the paper based/ e-mail-based returns listed in the Annex 2, into online filing.

3. The exact date of discontinuation/merger and online filing of the returns, would be notified in due course.

Yours faithfully,

(Suman Ray)
Chief General Manager-in-Charge

Encl: As above

Annex - 1

List of Returns to be Discontinued/ Merged

S. No.	Return Name	Return Description
1	Statement of chest slips	Slips received from currency chests indicate deposits and withdrawals of cash from currency chests on day-to-day basis. This helps to arrive at the daily closing balance of currency chests.
2	Statement of link offices	These are received by Issue Department from link offices of banks concerned and show currency transfer position of banks. The current account of the banks concerned are deleted and credited based on these statements. (Submitted online through ICCOMS daily)

Annex - 2

List of Returns to be converted into Online submission

S. No	Return Name	Return Description
1	RBI note refund rules - statement of defective notes adjudicated at all bank branches	Statement of defective notes adjudicated at currency chests branches.
2	Format for furnishing addresses etc., particulars of Forged Note Vigilance Cell (FNVC) to RBI	The return conveys the following particulars -Address of FNVC, Name and designation of officer-in-charge, Telephone number, Fax number, E-mail address.
3	Statement showing details of counterfeit bank notes detected by the branch during the month	The return comprises of two parts -(i) Denomination-wise and State/Union Territory-wise details of forged notes detected by the branch (ii) Details of cases of FIR filed with police.
4	FNVC to submit status report covering certain important aspects of the functions required to be undertaken by it.	The status report should cover dissemination and implementation of RBI instructions on counterfeit notes, compilation of data on counterfeit notes and its submission to RBI and FIU-IND, sharing information thus compiled with bank's CVO, conducting surprise checks at currency chests where shortage/counterfeit notes detected, ensuring operation of NSMs at all currency chests/back offices, ensuring only machine checked notes fed into ATMs, put in place adequate safeguards during processing and in transit of notes etc.