Mobile Banking transactions in India - Operative Guidelines for Banks
RBI/2008-09/208 DPSS.CO.No.619/02.23.02/ 2008-09
October, 08, 2008
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
Mobile phones as a medium for providing banking services have been attaining greater importance. In order to ensure a level playing field and considering that the technology is relatively new, Reserve Bank has brought out a set of operating guidelines for adoption by banks. The guidelines that have been finalised following a wide consultative process shall be operational with immediate effect.
2. These guidelines are issued under Section 18 of the Payment and Settlement Systems Act, 2007 (Act 51 of 2007), without prejudice to permissions / approvals, if any, required under any other law.
Yours faithfully,
(G. Padmanabhan) Chief General Manager
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