Permissible period for remittance of Government revenues into Government account for Remote Locality, Difficult and Hill areas - ربی - Reserve Bank of India
Permissible period for remittance of Government revenues into Government account for Remote Locality, Difficult and Hill areas
RBI/2009-10/381 April 6, 2010 The Chairman / Chairman & Managing Director / Managing Director Dear Sir, Permissible period for remittance of Government revenues into A committee had been constituted by CGA to review the expeditious movement of all categories of Government revenues to its exchequer and other related issues. After consideration of the recommendations of the Committee, it has been decided that a period of T+12 working days (excluding put through date, where T is the day when money is available to the branch), is allowed with effect from 01.01.2010 to Public Sector Banks for manual remittance of Government receipts to CAS, RBI, Nagpur in respect of branches located in Jammu & Kashmir, Leh, Uttarakhand, Himachal Pradesh, Sikkim, North Eastern Region (Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura), Jharkhand and Chhattisgarh. 2. The above norms for remote, difficult and hilly areas will not be applicable to remittance of funds under the deposit schemes viz. PPF / SCSS etc. of Ministry of Finance. 3. You are requested to adhere to the above instructions. Yours faithfully (G. C. Biswal) |