New FAQ Page 2 - आरबीआय - Reserve Bank of India
आरटीजीएस यंत्रणाm
उत्तर. रिअल टाइम ग्रॉस सेटलमेंट याचे संक्षिप्त रूप 'आरटीजीएस' आहे. आहे याचा अर्थ असा सांगता येईल की एक अशी यंत्रणा ज्यामध्ये सातत्याने आणि प्रत्यक्ष वेळेत निधी हस्तांतरणाचे व्यवहार व्यक्तिगत पातळीवर प्रत्येक व्यवहाराच्या पद्धतीने (नेटिंग शिवाय) केले जातात. 'प्रत्यक्ष वेळेत' याचा अर्थ ज्यावेळी सूचना मिळाली त्याचवेळी तिची प्रक्रिया केली जाणे; 'ग्रॉस सेटलमेंट' याचा अर्थ निधी हस्तांतरणाच्या सूचनांचा व्यवहार व्यक्तिगत पातळीवर केला जातो.
उत्तर. हस्तांतरणाचा व्यवहार हा भारतीय रिझर्व बँकेच्या पुस्तकांमध्ये केला जात असल्यामुळे, त्याचा विचार करता हा व्यवहार अंतिम आणि न बदलता येणारा असतो.
उत्तर. इतर प्रकारचा निधी हस्तांतरणाच्या तुलनेत आरटीजीएस मध्ये अनेक फायदे आहेत.
ही निधी हस्तांतरणाची सुरक्षित आणि खात्रीशीर पद्धती आहे.
आरटीजीएस व्यवहार/ हस्तांतरणासाठी रकमेची कोणतीही मर्यादा नाही.
शनिवार सह जेव्हा सर्व बँकांच्या शाखा चालू असतात तेव्हा सर्व दिवशी ही यंत्रणा उपलब्ध असते.
लाभधारकाच्या खात्यामध्ये प्रत्यक्ष वेळेत निधी हस्तांतरण केले जाते.
पैसे देणाऱ्या व्यक्तीने धनादेश किंवा डिमांड ड्राफ्टचा उपयोग करण्याची गरज नसते.
लाभधारकांने पेपर इंस्ट्रूमेंट जमा करण्यासाठी बँकेच्या शाखेला भेट देण्याची गरज नसते.
लाभधारकांने छापील इन्स्ट्रुमेंट हरवण्याची/ चोरीला जाण्याची किंवा फसवेगिरीने त्याचे पैसे वसूल केले जाण्याची भीती बाळगण्याची गरज नसते.
पैसे देणारी व्यक्ती, त्याच्या/तिच्या बँकेने सदर सुविधा देऊ केली असल्यास, त्याच्या/ तिच्या घरातून/ कामाच्या ठिकाणाहून इंटरनेट बँकिंगचा उपयोग करून, पैसे भरू शकते.
आरबीआयने व्यवहार शुल्कावर मर्यादा घातली आहे.
या व्यवहाराला कायदेशीर पाठबळ असते.
उत्तर. एनईएफटी इलेक्ट्रॉनिक निधी हस्तांतरण यंत्रणा आहे ज्यात एका ठराविक वेळे पर्यंत मिळालेल्या व्यवहारांची टप्प्याटप्प्याने प्रक्रिया केली जाते. त्या उलट आरटीजीएसमध्ये व्यवहारांची, आरटीजीएसच्या संपूर्ण व्यवसायाच्या कामकाजाच्या वेळेत एकामागोमाग एक व्यवहार अशा पद्धतीने प्रक्रिया केली जाते.
उत्तर. एनईएफटी इलेक्ट्रॉनिक निधी हस्तांतरण यंत्रणा आहे ज्यात एका ठराविक वेळ पर्यंत मिळालेल्या व्यवहारांची टप्प्याटप्प्याने प्रक्रिया केली जाते. त्या उलट आरटीजीएसमध्ये व्यवहारांची, आरटीजीएसच्या संपूर्ण व्यवसायाच्या कामकाजाच्या वेळेत एकामागोमाग एक व्यवहार अशा पद्धतीने प्रक्रिया केली जाते.
Ans. The remitting customer has to furnish the following information to a bank for initiating an RTGS remittance:
-
Amount to be remitted
-
The account number to be debited
-
Name of the beneficiary bank and branch
-
The IFSC number of the receiving branch
-
Name of the beneficiary customer
-
Account number of the beneficiary customer
-
Sender to receiver information, if any
-
Sender and Beneficiary Legal Entity Identifier (for eligible transactions)
Ans. The IFSC number can be obtained by the remitter (customer) from his / her bank branch. Alternatively, it is available on the cheque leaf of the beneficiary. This code number / bank branch information can be communicated by the beneficiary to the remitting customer. The list of IFSCs is also available on the RBI website at the link https://rbi.org.in/Scripts/Bs_viewRTGS.aspx?Category=5. The list is updated on a fortnightly basis.
Ans. For a funds transfer to go through RTGS, both the sending bank branch and the receiving bank branch need to be RTGS enabled. Presently, there are more than 1,60,000 RTGS enabled bank branches, the list of which is available on the RBI website at the link https://rbi.org.in/Scripts/Bs_viewRTGS.aspx?Category=5. The list is updated on a fortnightly basis.
Ans. The following should be ensured while putting through a funds transfer transaction using RTGS –
-
Originating and destination bank branches are part of the RTGS network.
-
Beneficiary details such as beneficiary name, account number and account type, name and IFSC of the beneficiary bank branch should be available with the remitter.
-
Extreme care should be exercised in providing the account number of the beneficiary, as, during processing RTGS transactions, the credit will be given to the customer’s account solely based on the account number provided in the RTGS remittance instruction / message.
Ans. Transactions in RTGS happen in real time and it is not possible to match name and account number before affording credit to the beneficiary. Since name in the Indian context is spelt differently and would not really match with that available with the beneficiary bank, the process of affording credit solely based on the account number of the beneficiary has been enabled.
Our Circular Ref. No. DPSS (CO) EPPD No. / 863 / 04.03.01 / 2010-11 dated October 14, 2010 on ‘Electronic payment products – Processing inward transactions based solely on account number information’ (available at https://www.rbi.org.in/scripts/NotificationUser.aspx?Id=6043&Mode=0) may be referred to for further details.
Ans. The customer can contact his / her bank / branch if there is an issue of delay / non-credit to the beneficiary account. The details of Customer Facilitation Centre of member banks are also available on the website of RBI at https://www.rbi.org.in/Scripts/bs_viewcontent.aspx?Id=2070.
Ans. You may approach RTGS Help Desk / Contact point of the RBI at rtgsmumbai@rbi.org.in.
Ans. You may approach grievance redressal cell of your bank with details of the disputed transaction. In case your grievance is not resolved within 30 days, you may make a complaint under “The Reserve Bank-Integrated Ombudsman Scheme (RB-IOS 2021)”. The RB-IOS 2021 provides a single reference point for customers to file complaints against the RBI regulated entities specified therein. The RB-IOS, 2021 is available at the following path on the RBI website: https://rbidocs.rbi.org.in/rdocs/content/pdfs/RBIOS2021_121121.pdf.
Ans. Complaints can be filed online on https://cms.rbi.org.in, or through the dedicated e-mail or sent in physical mode to the ‘Centralised Receipt and Processing Centre’ set up at RBI, 4th Floor, Sector 17, Chandigarh – 160 017 in the format given at the following path - https://rbidocs.rbi.org.in/rdocs/content/pdfs/RBIOS2021_121121_A.pdf. A toll-free number – 14448 (9:30 am to 5:15 pm) – is also available for customers to seek assistance in filing complaints and information on grievance redressal, with multi-lingual support.
Ans. The FAQs on “Legal Entity Identifier (LEI) for Large Value Transactions in Centralised Payment Systems” on the RBI website at https://www.rbi.org.in/Scripts/FAQView.aspx?Id=140 can be referred to.