Master Direction on Counterfeit Notes, 2024-Detection, Reporting and Monitoring RBI/2024-25/
DCM (FNVD)/ G4 / 16.01.05 / 2024-25 April 01, 2024 The Chairman/ Managing Director /Chief Executive Officer
All Banks Dear Sir / Madam, Master Direction on Counterfeit Notes, 2024 - Detection, Reporting and Monitoring

DCM (CC) No.G-1/ 03.44.01/ 2024-25 April 01, 2024 The Chairman/Managing Director/Chief Executive Officers All banks Madam / Dear Sir, Master Direction – Scheme of Penalties for bank branches and Currency Chests for deficiency in rendering customer service to the members of public In terms of the Preamble to and Section 45 of the RBI Act, 1934 and Section 35 A of the Banking Regulation Act, 1949; Reserve Bank of India issues guidelines / instructions for realising the objectives of Clean Note Policy and enhancing the operational efficiency as part of currency management. In order to ensure that all bank branches provide proper customer service, the Bank has formulated a Scheme of Penalties for bank branches including Currency Chests, for deficiency in rendering customer service to the members of public.

RBI/2023-24/99 DCM (CC) No.G-5/03.41.01/2023-24 April 03, 2023 The Chairman/Managing Director/Chief Executive Officers, All banks Madam / Dear Sir, Master Direction on Framework of Incentives for Currency Distribution & Exchange Scheme for bank branches including currency chests based on performance in rendering customer service to the members of public In terms of the Preamble to and Section 45 of the RBI Act, 1934 and Section 35 A of the Banking Regulation Act,

RBI/2023-24/100DCM (CC) No.G-3/03.44.01/2023-24 April 03, 2023 The Chairman/Managing Director/Chief Executive Officers All banks Madam / Dear Sir, Master Direction – Scheme of Penalties for bank branches and Currency Chests for deficiency in rendering customer service to the members of public In terms of the Preamble to and Section 45 of the RBI Act, 1934 and Section 35 A of the Banking Regulation Act, 1949; Reserve Bank of India issues guidelines / instructions for r

RBI/2023-24/101 DCM (CC) No.G-4/03.35.01/2023-24 April 03, 2023 The Chairman/ Managing Director/Chief Executive Officer (All banks having Currency Chests) Madam / Dear Sir Master Direction on Penal Provisions in reporting of transactions/ balances at Currency Chests In terms of the Preamble to and Section 45 of the RBI Act, 1934 and Section 35 A of the Banking Regulation Act, 1949, Reserve Bank of India issues guidelines / instructions for realising the objectives of

RBI/2023-24/98 DCM (FNVD)/G-1/16.01.05/2023-24 April 03, 2023 The Chairman/ Managing Director /Chief Executive Officer All Banks Dear Sir / Madam, Master Direction on Counterfeit Notes, 2023 - Detection, Reporting and Monitoring The Reserve Bank of India has, from time to time, issued several guidelines/ instructions/ directives to the banks on counterfeit notes. 2. A Master Direction incorporating and updating the extant guidelines /instructions/ directives on the su

RBI/2023-24/97 DCM (NE) No.G-2/08.07.18/2023-24 April 03, 2023 (Updated as on May 15, 2023) The Chairman/The Managing Director/ The Chief Executive Officer All Banks Madam/Dear Sir, Master Direction – Facility for Exchange of Notes and Coins In exercise of the powers conferred under Section 35A of the Banking Regulation Act, 1949, read with sections 28, 38, 39, 58(1) and 58(2)(q) of the Reserve Bank of India Act, 1934, the Reserve Bank of India being satisfied that it

RBI/2022-23/91 DCM (CC) No.G-4/03.35.01/2022-23 April 01, 2022 The Chairman/ Managing Director/Chief Executive Officer (All banks having Currency Chests) Madam / Dear Sir Master Direction on Penal Provisions in deficiencies in reporting of