Master Direction on Currency Distribution & Exchange Scheme (CDES) based on performance in rendering customer service to the members of public - ਆਰਬੀਆਈ - Reserve Bank of India
Master Direction on Currency Distribution & Exchange Scheme (CDES) based on performance in rendering customer service to the members of public
RBI/DCM/2016-17/36 July 20, 2016 The Chairman and Managing Director / Madam / Dear Sir, Master Direction on Currency Distribution & Exchange Scheme (CDES) based on performance in rendering customer service to the members of public In terms of the Preamble and under Section 45 of the RBI Act, 1934, and 35 A of the Banking Regulation Act, 1949, the Bank issues guidelines / instructions for realising the objectives of our Clean Note Policy. With a view to sustain these objectives, the Bank has formulated a scheme of incentives titled Currency Distribution and Exchange Scheme (CDES) in order to ensure that all bank branches provide better customer services to member of public. 2. The Master Direction enclosed incorporates updated guidelines / circulars on the subject. The Direction will be updated from time to time as and when fresh instructions are issued. 3. This Master Direction has been placed on RBI website at www.rbi.org.in. Yours faithfully, (P. Vijaya Kumar) Encl : As above 1. Introduction – The Currency Distribution & Exchange Scheme (CDES) for bank branches including currency chests has been formulated in order to ensure that all bank branches provide better customer service to members of public with regard to exchange of notes and coins, in keeping with the objectives of Clean Note Policy. 2. Incentives As per the scheme, banks are eligible for the following financial incentives for providing facilities for exchange of notes and coins:
3. Operational Guidelines to avail the incentives - 3.1 Performance based incentives - i) The incentives will be paid on the soiled notes actually received in the Issue Office of the RBI. Banks need not submit a separate claim in this regard. Currency chest branch will have to pass on the incentive to the linked branches for the soiled notes tendered by them on a pro-rata basis. ii) Similarly, incentive will be paid in respect of the adjudicated notes received along with the soiled note remittances / sent separately by registered / insured post in a sealed cover to the RBI. No separate claim is required to be made. 3.2 Incentives for installation of machines i) The banks intending to purchase various machines as also establish currency chests during the period from July 01st to June 30th of a year, may submit their Annual Plans containing the details of the machines and the cost, to our Issue Offices latest by April 15 of every year on an ongoing basis. Our Issue offices, on receipt of the plans, may advise the maximum amount of reimbursement permissible to each bank for that year. ii) The claims for incentives for installation of Cash Recyclers and ATMs dispensing lower denomination notes should be submitted to the respective Issue Office of RBI on quarterly basis within 30 days from the close of the respective quarter through the Link Office of the bank concerned. Such claims may however be submitted only after full payment is made to the vendors for the machines. |