Corrigendum dated August 24, 2017

IMPORTANT INSTRUCTIONS

1. Candidates to ensure their eligibility for the posts:

Before applying, candidates should ensure that they fulfill the eligibility criteria for the advertised posts in the Reserve Bank of India (RBI / Bank). The Reserve Bank of India Services Board, hereinafter referred to as ‘Board’, would admit to the interviews all the candidates applying for this post with the requisite fee/intimation charges (wherever applicable) on the basis of the information furnished in the ON-LINE application and shall determine their eligibility only at the final stage i.e. interview stage. If at that stage, it is found that any information furnished in the ON-LINE application is false/ incorrect or if according to the Board, the candidate does not satisfy the eligibility criteria for the post, his/ her candidature will be cancelled and he/she will not be allowed to appear for interview.

2. Mode of application:

Candidates are required to apply only ON-LINE through the Bank’s website www.rbi.org.in. No other mode for submission of application is available.

Instructions for filling up the "Online Application Form" are given in Appendix-I.

3. Important Dates:

4. Help Facility: In case of any problem in filling up the form, payment of fee/intimation charges, or in downloading of Admission Letter, queries may be made through the link http://cgrs.ibps.in

Do not forget to mention the correct recruitment / post applied for in the subject of the email.

5. Corrigendum: Please note that Corrigendum, if any, issued on the above advertisement, will be published only on the Bank’s website www.rbi.org.in.

DETAILED NOTICE

1. The Reserve Bank of India Services Board (Board) invites applications from eligible candidates for the posts mentioned below in Reserve Bank of India (RBI/Bank) on contract basis:

2. Legal Consultant in Grade ‘F’ (On contract Basis)

I. Designation: Legal Consultant (Grade ‘F’)

II. Number of Posts: Two

III. Reservation for SC, ST, OBC and PWD: The posts are not reserved for any category.

IV. Job Responsibility:

a) Providing legal opinion on the matters referred by the bank.

b) Providing legal advice on policy issues, support and guidance on any legal matters as desired by the Top Management.

c) Assisting Governor / Deputy Governor / Top Management whenever they are required to depose before the Standing Committee of Parliament or any other such forum.

d) Providing support for finalizing the strategies for dealing with court Cases of importance for the Bank.

e) Vetting of draft legislation and sub-ordinate legislation.

f) Attending Conference with Legal Counsels whenever outside opinion is sought by the Bank and participating in meetings with Senior Government officials, when required by the Bank.

g) Any other work as may be assigned by the Bank from time to time.

V. Nature of Appointment: Appointment will be on contract basis as Legal Consultant equivalent to the post of officer in Grade ‘F’.

VI. Period: The period of contact appointment will be three years from the date of taking up the assignment. The performance of the appointees on contract basis will be reviewed annually to decide on the continuance of the contract.

VII. Educational Qualifications (as on 01-07-2017)

1. Bachelor’s Degree in Law recognized by the Bar Council of India for the purpose of enrollment as an Advocate with a minimum of 50% marks or equivalent in the aggregate of all semesters/years; and

2. Post Graduate Degree in Law from a recognized university.

VIII. Experience (as on 01-07-2017)

1. Essential: At least ‘fifteen years’ experience as an Advocate in a High Court / the Supreme Court or as a Law Officer in the Legal Department of a large bank/financial institution /statutory corporation or in the Legal Department of Central/State Government or an associate partner etc. in a reputed Consultancy firm providing legal advice.

2. Desirable: Experience in Taxation laws, International laws, laws relating to Banking, Payment Systems, Forex and Cyber / IT Laws.

IX. Age (as on 01-07-2017): Should be between 45 years and 55 years.

X. Selection Procedure: Selection will be through interview only. A preliminary screening of the applications will be done by the Screening Committee, if necessary, for making a short-list of eligible candidates to be called for the interview/s.

XI. Remuneration: The compensation package (including market value of housing) will be equal to Cost-to Company(CTC) band equivalent to Grade ‘F’ Officers in the Bank as revised from time to time (Presently Rupees 53.43 lakh per annum subject to tax).

XII. Other terms and conditions will be as applicable to contract appointees in the Bank.

3. Legal Consultant in Grade ‘C’/’D’ (Assistant/Deputy Legal Adviser) on contract basis

I. Designation: Legal Consultant (Grade C/D)

II. Number of Posts: Three

III. Reservations for SC, ST, OBC and PWD Categories: The post is not reserved for any category.

IV. Job Requirements/ Responsibility:

a) Assisting the Legal Advisers generally in (i) carrying out Legal research (ii) providing legal opinions (iii) preparation of drafts of show cause notices and speaking orders for consideration of the authority competent to issue the same, as also to handle litigation, in any, and to carry out such official tasks as are assigned by the HoD or the legal Adviser.

b) Providing legal opinion on the matters referred by the bank.

c) Examining inter-departmental references and to provide opinion on legal issues arising therein.

d) Providing support for finalizing the strategies for dealing with court Cases.

e) Vetting of draft legislation and sub-ordinate legislation.

f) Attending Conference with Legal Counsels whenever outside opinion is sought by the Bank and participating in meetings with Senior Government officials.

g) Providing support and guidance on any legal matters.

h) Any other work as may be assigned by the Bank from time to time.

V. Nature of Appointment: Appointment will be on contract basis as Legal Consultant equivalent to the post of officer in Grade C / D

VI. Period: The period of contract appointment will be three years from the date of taking up the assignment. The performance of the appointees on contract basis will be reviewed annually to decide on the continuance of the contract.

VII. Educational Qualifications (01.07.2017)

1. Bachelor’s Degree in Law recognized by the Bar Council of India for the purpose of enrollment as an Advocate with a minimum of 50% marks or equivalent in the aggregate of all semesters/years.

2. Post Graduate Degree in Law from a recognized university.

VIII. Experience (as on 01-07-2017)

1. Essential: At least ‘Seven years’ experience as an Advocate in a High Court/the Supreme Court or as a Law Officer in the Legal Department of a large bank/financial institution/statutory corporation or in the Legal Department of Central/State Government or an associate partner etc. in a reputed Consultancy firm providing legal advices.

2. Desirable: Experience in Taxation laws, International laws, laws relating to Banking, Payment Systems, Forex and Cyber / IT Laws.

IX. Age (as on 01-07-2017) Should not below 30 years and above 40 years.

X. Selection Procedure: Selection will be through interview only. A preliminary screening of the applications will be done by the Screening Committee, if necessary, for making a short-list of eligible candidates to be called for the interview/s. Based on the qualifications, experience etc. of the candidates, the Board may offer a position equivalent to either Grade ‘C’ or Grade ‘D’ officer in the Bank (in CTC equivalent).

XI. Remuneration: The compensation package (including market value of housing) will be equal to Cost-to-Company (CTC) equivalent of Grade ‘C/D’ officers in the Bank as revised from time to time (presently 26.26 / 35.58 lakh per annum subject to tax).

XII. Other terms and conditions will be as applicable to contract appointees in the Bank.

4. ELIGIBILITY CONDITIONS:

I. Nationality: a candidate must be either:—

1. a citizen of India, or

2. a subject of Nepal, or

3. a subject of Bhutan, or

4. a Tibetan refugee who came over to India before 1st January, 1962 with the intention of permanently settling in India, or

5. a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka, East African countries of Kenya, Uganda, the United Republic of Tanzania, Zambia, Malawi, Zaire, Ethiopia and Vietnam with the intention of permanently settling in India.

Provided that a candidate belonging to categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government of India.

A candidate in whose case a certificate of eligibility is necessary, may be admitted to the interview but the offer of appointment may be given only after the necessary eligibility certificate has been issued to him/her by the Government of India.

5. APPLICATION FEE AND INTIMATION CHARGES:

Note I: Applications without the prescribed Fee / Intimation Charges shall be summarily rejected.

Note II: Fee once paid shall not be refunded under any circumstances nor can the fee be held in reserve for any other examination or selection.

Note III: Fee / Intimation Charges are required to be paid only in the manner prescribed in this advertisement.

6. HOW TO APPLY

a. Candidates are required to apply only online using the website www.rbi.org.in. No other means / mode of application will be accepted. Instructions for filling up online applications are available at Appendix –I which is available on the Bank’s website www.rbi.org.in. The applicants are advised to submit only single application; however, if due to any unavoidable situation, if he/she submits another/multiple applications, then he/she must ensure that application with the higher Registration ID (RID) is complete in all respects like applicants’ details, photograph, signature, fee etc. The applicants who are submitting multiple applications should note that only the last completed applications with higher RID shall be entertained by the Board and fee paid against one RID shall not be adjusted against any other RID.

b. All candidates, whether already in Government Service, Government owned industrial undertakings or other similar organisations or in private employment should submit their applications direct to the Board. Persons already in Government Service, whether in a permanent or temporary capacity or as work charged employees other than casual or daily rated employees or those serving under the Public Enterprises are however, required to submit an undertaking in the Online application that they have informed in writing to their Head of Office/Department that they have applied for the interview. Candidates should note that in case a communication is received from their employer by the Board withholding permission to the candidates applying for/appearing at the interview, their application will be liable to be rejected/candidature will be liable to be cancelled. At the time of joining, the recommended candidates will have to bring proper discharge certificates from their PSU/Government/Quasi –Government employer.

NOTE: Candidates are not required to submit along with their applications any original certificate in support of their claims regarding Age, Educational Qualifications, etc. which will be verified at the time of the Interview only. The candidates applying for the posts should ensure that they fulfill all the eligibility conditions. If on verification at any time before or after the Interview, it is found that they do not fulfil any of the eligibility conditions; their candidature for the interview will be cancelled by the Board. If any of their claims is found to be incorrect, they may render themselves liable to disciplinary action by the Board. A candidate who is or has been declared by the Board to be guilty of:

(i) Obtaining support for his/her candidature by the following means, namely:–

1. offering illegal gratification to, or

2. applying pressure on, or

3. blackmailing, or threatening to blackmail any person connected with the conduct of the recruitment process, or

(ii) impersonating, or

(iii) procuring impersonation by any person, or

(iv) submitting fabricated documents or documents which have been tampered with, or

(v) making statements which are incorrect or false or suppressing material information, or

(vi) violating any of the instructions issued to candidates along with their Admission Certificates permitting them to take the interview, or

(vii) attempting to commit or as the case may be abetting the Commission of all or any of the acts specified in the foregoing clauses; may in addition to rendering himself/herself liable to criminal prosecution, be liable.

• to be disqualified by the Board from the examination/interview for which he/she is a candidate and/or

• to be debarred either permanently or for a specified period (i) by the Board from any examination or selection held by them; (ii) by the Bank from any employment under them; (iii) dismissal from service by the Bank if he / she is already in Bank’s employment; and (iv) if he/she is already in some other service, the Board writing to his/her employer for taking disciplinary action.

Provided that no penalty shall be imposed except after (i) giving the candidate an opportunity of making such representation, in writing as he/she may wish to make in that behalf; and (ii) taking the representation, if any, submitted by the candidate within the period allowed to him/her into consideration.

7. LAST DATE OF RECEIPT OF APPLICATIONS: The Online Applications can be filled up to August 11, 2017 till 12:00 midnight.

8. GENERAL INSTRUCTIONS:

1. Board does not assume any responsibility for the candidates not being able to submit their applications within the last date on account of or for any reason beyond the control of the Board.

2. Any canvassing by or on behalf of the candidates or to bring political or other outside influence with regard to their selection/recruitment shall be considered as disqualification.

3. In all matters regarding eligibility, interviews, assessment, prescribing minimum qualifying standards in interview, in relation to number of vacancies and communication of result, the Board’s decision shall be final and binding on the candidates and no correspondence shall be entertained in this regard.

4. Please note that Corrigendum, if any, issued on the above advertisement, will be published only on the Bank’s website www.rbi.org.in

5. Any resultant dispute arising out of this advertisement shall be subject to the sole jurisdiction of the Courts situated at Mumbai only.