Legal Department - ஆர்பிஐ - Reserve Bank of India
Overview
The primary responsibilities of the Legal Department are:
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Providing legal advice to the Top Management, Departments, Regional Offices and Subsidiaries of the Reserve Bank.
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Managing litigation on behalf of the Reserve Bank and the Deposit Insurance and Credit Guarantee Corporation (DICGC).
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Vetting of circulars, directions, regulations and agreements for the various departments of the Reserve Bank. Assisting drafting of legislation to be administered by the Reserve Bank.
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Appearing on behalf of the Reserve Bank before the Central Information Commission and various judicial forums, such as, District Consumer Disputes Redressal Forum, State Consumer Disputes Redressal Commission, Labour Courts/Industrial Tribunals, etc.
Contact the Executives
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Shri Unnikrishnan A
Principal Legal Adviser
Reserve Bank of India, 5th Floor, Centre I, World Trade Centre, Mumbai-400 005.
Data Releases
This Section provides data on various aspects of Indian economy, banking and finance. While the current data defined as data for the past one year is available at the links provided below, researchers may also access data series available in the Database on Indian Economy link available on this page.
இந்திய ரிசர்வ் வங்கி மொபைல் செயலியை நிறுவுங்கள் மற்றும் சமீபத்திய செய்திகளுக்கான விரைவான அணுகலை பெறுங்கள்!
கடைசியாக புதுப்பிக்கப்பட்ட பக்கம்: ஜூலை 26, 2025
