Detection of Counterfeit Banknotes - Revised Procedure - ఆర్బిఐ - Reserve Bank of India
Detection of Counterfeit Banknotes - Revised Procedure
RBI/2011-12/129 July 25, 2011 The Chairman / Managing Director, Dear Sir/Madam, Detection of Counterfeit Banknotes – Revised Procedure Please refer to the Master Circular DCM (FNVD) No. G-5/16.01.05/2011-12 dated July 1, 2011 on the above subject. In terms of Para 4 of the circular, among other things, FIRs are required to be filed in respect of all cases of counterfeit banknotes. 2. The matter has been reviewed in consultation with the Government of India, and in order to ensure that all cases of detection of counterfeit notes at the bank branches / treasuries are promptly reported to the police authorities, it has been decided to revise the procedure to be followed on detection of counterfeit banknotes at bank branches, treasuries and sub treasuries. Accordingly, the following procedure should be adopted with immediate effect:
3. Other instructions in the above Master Circular will remain unchanged. 4. Problems, if any, in implementation, may be resolved in consultation with the Regional Director, Reserve Bank of India, of the State concerned. 5. Progress in the area of reporting should be discussed in the meetings of State Level Bankers’ Committee, Standing Committee on Currency Management and State Level Security Committee held in various States. 6. Banks may please bring the contents of the circular to the notice of their branches and ensure that the above instructions are being followed both in letter and spirit. 7. Please acknowledge receipt. Yours faithfully, (Dr. N Krishna Mohan) Encl: One Annex Name of the Bank/ branch:
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