Reporting and Monitoring - आरबीआय - Reserve Bank of India
Reporting and Monitoring
RBI/2016-17/125 November 11, 2016 The Chairman / Managing Director/ Chief Executive Officer, Dear Sir, Withdrawal of Legal Tender Character of existing ₹ 500/- and ₹ 1000/- Bank Notes – Reporting and Monitoring Please refer to Para 4 (Reporting Mechanism) of DCM, CO Circular DCM (Plg) No.1226/10.27.00/2016-17 dated November 08, 2016 on Withdrawal of Legal Tender Character of existing ₹ 500/- and ₹ 1000/- Bank Notes in terms of which the banks are required to report daily position on exchange of SBN to RBI. In this regard, the banks are further advised that the report should contain data pertaining to exchange in cash as well as on credit to account. The banks also need to report incidence of detection of counterfeit notes on a daily basis. Accordingly, Annex /s 6 and 6A have been modified which is enclosed. Consolidated Report - 6A should be mailed by close of business in the next day. 2. Further, with reference to Para 8 of the above mentioned circular 2016, the banks are advised to furnish contact details of the Nodal officer/s, through email, by closed on business of November 11, 2016 as per the format as under:
(To be submitted in excel format) Yours faithfully, (P Vijaya Kumar) Format for reporting daily receipt of SBN in the denominations of ₹ 500/- and ₹ 1000/- to the Controlling Office Name of the Bank: ____________________________ Name of the Branch: __________________________ IFSC Code: ___________ SBN accepted at the branch on _____________ are as under:
Name and Designation of the Branch In-charge __________________________ Signature of the Branch In-charge ____________________________ Date:__________________ Place:_____________________ Format for reporting daily receipt of SBN in the denominations of ₹ 500/- and ₹ 1000/- to RBI, DCM, Central Office Name of Bank: Date of Transactions: Details of SBN received
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हे पेज शेअर करा:
भारतीय रिझर्व्ह बँक मोबाईल ॲप्लिकेशन इंस्टॉल करा आणि नवीनतम बातम्यांचा त्वरित ॲक्सेस मिळवा!
