Consumer Education and Protection

RBI/2022-23/168 CO.CEPD.PRS.No.S1233/13-01-018/2022-2023 January 23, 2023 All Commercial Banks (including RRBs, Small Finance Banks, Payment Banks and Local Area Banks) All Co-operative Banks Safe Deposit Locker/Safe Custody Article Facility provided by banks Please refer to the RBI circular DOR.LEG.REC/40/09.07.005/2021-22 dated August 18, 2021 on the captioned subject. 2. In terms of paragraph 2.1.1 of the said circular, banks were required to renew their locker agr

RBI/2019-20/81 DCBR.BPD.(PCB/RCB).Cir.No.04/07.01.000/2019-20 October 11, 2019 The Chief Executive Officer All Primary (Urban) Co-operative Banks / All State Co-operative Banks / All District Central Co-operative Banks Madam / Dear Sir, Revision in Proforma and Reporting of Bank / Branch details under the Central Information System for Banking Infrastructure (CISBI) Please refer to our circulars UBD.CO.LS.Cir.No./43/07.01.000/2006-07 dated May 09, 2007 and RPCD.CO.RF.

RBI/2017-18/15 DBR.No.Leg.BC.78/09.07.005/2017-18 July 6, 2017 All Scheduled Commercial Banks (including RRBs) All Small Finance Banks and Payments Banks Dear Sir/ Madam, Customer Protection – Limiting Liability of Customers in Unauthorised Electronic Banking Transactions Please refer to our circular DBOD.Leg.BC.86/09.07.007/2001-02 dated April 8, 2002 regarding reversal of erroneous debits arising from fraudulent or other transactions. 2. With the increased thrust on

RBI/2016-17/143 DBR.No.BP.BC.37/21.04.048/2016-17 November 21, 2016 All Entities Regulated by the Reserve Bank of India Madam / Dear Sir, Prudential Norms on Income Recognition, Asset Classification and Provisioning pertaining to Advances It has been represented to us that consequent upon withdrawal of the legal tender status of the existing ₹ 500 and ₹ 1,000 notes (SBN) small borrowers may need some more time to repay their loan dues. Taking these representations int

RBI/2016-17/114 DBR.No.Leg.BC.31/09.07.005/2016-17 November 9, 2016 The Chairman / Managing Director and Chief Executive Officer, Public Sector Banks/ Private Sector Banks / Foreign Banks/ Small Finance Banks / Regional Rural Banks / Local Area Banks All Cooperative Banks Dear Sir/ Madam, Banks to remain open for public on Saturday, November 12 and Sunday, November 13, 2016 In order to meet the anticipated heavy demand from members of public to conduct their banking t

RBI/2016-17/62 DBR.No.Leg.BC. 13/09.07.005/2016-17 September 8, 2016 The Managing Directors/Chief Executive Officers All Scheduled Commercial Banks (including RRBs) Dear Sir, Income Declaration Scheme, 2016 – Acceptance of Cash Over the Counter Please refer to the Circular DBOD.No.Leg.BC.38/09.07.005/2008-09 dated August 28, 2008 wherein banks have been advised to ensure that their branches invariably accept cash from all their customers who desire to deposit cash at

RBI/2016-17/17 DPSS.CO.PD.Mobile Banking.No./2/02.23.001/2016-2017 July 1, 2016 (Updated as on November 12, 2021)(Updated as on January 10, 2020) The Chairman and Managing Director / Chief Executive Officers All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks Madam /Dear Sir, Master Circular – Mobile Banking transactions in India – Operative Guidelines for Banks As you are aware, the

RBI/2016-2017/11 DBR.AML.BC.No.1/14.01.001/2016-17 July 8, 2016 All Regulated Entities (REs) Dear Sir/Madam, Amendment to Master Direction on KYC – Operationalisation of Central KYC Registry (CKYCR) and KYC norms for Foreign Portfolio Investors (FPIs) In exercise of the powers conferred under Section 35A of the Banking Regulation Act, 1949, the Reserve Bank of India hereby directs that the Reserve Bank of India (Know Your Customer (KYC)) Directions, 2016 Master Direct

RBI/2015-16/378 DBR.No.Leg.BC.93/09.07.005/2015-16 April 21, 2016 The Chairman/Chief Executives ofAll Scheduled Commercial Banks including Regional Rural Banks/Local Area Banks Dear Sir, Publicity in the bank branches cautioning public against placing deposits in dubious schemes You may be aware that in the recent years there have been several incidents of unscrupulous entities duping general public by floating various dubious schemes for mobilisation of funds by way

RBI/2014-15/572 DBR.No.Leg.BC.91/09.07.005/2014-15 April 23, 2015 All Scheduled Commercial Banks (Excluding RRBs) Dear Sir/Madam Rights of transgender persons – Changes in bank forms/applications etc. It has been brought to our notice that transgender persons face difficulties in opening accounts as there is no provision for them in the account opening and other forms. 2. in this connection, banks are advised to refer to the judgement dated April 15, 2014 of the Supre

RBI/2014-15/442 DBR.No.DEA Fund Cell.BC.67/30.01.002/2014-15 February 2, 2015 The Chairman and Managing Director /Chief Executive OfficerAll Scheduled Commercial Banks (including RRBs)and LABs Dear Sir/Madam, The Depositor Education and Awareness Fund Scheme, 2014 –Section 26A of Banking Regulation Act, 1949- Unclaimed Deposits/ Inoperative Accounts in Banks- Updation of list of inoperative accounts on their website Please refer to our circulars DBOD.No.Leg.BC.81/09.0

RBI/2014-15/437 DBR.No. DEA Fund Cell.BC.66/30.01.002/2014-15 February 2, 2015 All Local Area Banks Dear Sir, Unclaimed Deposits/ Inoperative Accounts in Banks - Display list of Inoperative Accounts Please refer to our circular DBOD.No.DEAF Cell.BC.114/30.01.002/2013-14 dated May 27, 2014 on the Depositor Education and Awareness Fund Scheme, 2014(Scheme) and the Scheme notified by Government of India. 2. Keeping in view public interest, it has been decided that banks

RBI/2014-15/422 DBR.Leg.No.BC.64/09.07.005/2014-15 January 22, 2015 All Scheduled Commercial Banks (Excluding RRBs) Dear Sir/ Madam Display of information by banks Please refer to our circulars DBOD.Leg.No.BC.33/09.07.005/2008-09 dated August 22, 2008 and DBOD.Leg.BC.42/09.07.005/2008-09 dated September 12, 2008 on display of information for promoting transparency in the operations of banks. 2. In order to further enhance transparency in pricing of credit, based on th

RBI/2014-15/337 DPSS.CO.PD.No.1017/02.23.001/2014-2015 December 04, 2014 The Chairman and Managing Director / Chief Executive Officers All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks Madam /Dear Sir Mobile Banking Transactions in India - Operative Guidelines for Banks A reference is invited to our Master Circular RBI/ 2014-15/104 DPSS.CO.PD. Mobile Banking.No.2/02.23.001/2014-15

RBI/2014-15/308 DBR.Dir.BC.No.47/13.03.00/2014-15 November 20, 2014 All Scheduled Commercial Banks (Excluding RRBs) Dear Sir/Madam Levy of penal charges on non-maintenance of minimum balances in savings bank accounts Please refer to our circular DBOD.Dir.BC.53/13.10.00/2002-03 dated December 26, 2002 on ‘Minimum Balance in Savings Bank Accounts’ advising banks to inform customers, in a transparent manner, regarding the requirement of minimum balance in savings bank ac