Remuneration payable to the Statutory Central and Branch Auditors of Public Sector Banks from the year 2006-07 - ಆರ್ಬಿಐ - Reserve Bank of India
Remuneration payable to the Statutory Central and Branch Auditors of Public Sector Banks from the year 2006-07
RBI/2009-10/281 December 31, 2009 The Chairman & Managing Director, all Nationalised Banks and Dear Sir/Madam, Remuneration payable to the Statutory Central and Please refer to our circular DBS.ARS.No.BC.3/08.92.001/2007-08 dated July 25, 2007 on the captioned subject. 2. The matter regarding assignment of the tax audit work to one of the SCAs and fee payable to SCA so selected was reviewed and it has been decided that PSBs may appoint at the Head office level also any chartered accountant firm as their tax auditor at a reasonable fee with the approval of their Board /ACB. 3. Please acknowledge receipt. Yours faithfully (P.S. Sharma) |