Master Circular – Frauds – Classification and Reporting – UCBs - RBI - Reserve Bank of India
Master Circular – Frauds – Classification and Reporting – UCBs
RBI/2009-10/76 July 01, 2009 The Chief Executives of all Dear Sir, Frauds – Classification and Reporting
(P. K. Panda) 1.1 Incidence of frauds, dacoities, robberies, etc., in banks is a matter of concern. While the primary responsibility for preventing frauds lies with banks themselves, the Reserve Bank of India (RBI) has been advising banks from time to time about the major fraud prone areas and the safeguards necessary for prevention of frauds. RBI has also been circulating to banks, the details of frauds of an ingenious nature not reported earlier so that banks could introduce necessary safeguards by way of appropriate procedures and internal checks. To facilitate this ongoing process, it is essential that banks report to the Reserve Bank full information about frauds and the follow-up action taken thereon. Banks may, therefore, adopt the reporting system for frauds as prescribed in the following paragraphs. 1.3 Delay in reporting of frauds and the consequent delay in alerting other banks about the modus operandi and issue of caution advices against unscrupulous borrowers could result in similar frauds being perpetrated elsewhere. Banks may, therefore, strictly adhere to the timeframe fixed in this circular for reporting fraud cases to RBI failing which banks would be liable for penal action as prescribed under Section 47(A) of the Banking Regulation Act, 1949 (As applicable to Co-operative Societies). 1.4 Banks should specifically nominate a senior official who will be responsible for submitting all the returns referred to in this circular. 2. CLASSIFICATION OF FRAUDS
2.2 Cases of 'negligence and cash shortages' and 'irregularities in foreign exchange transactions' referred to in item (d) & (f) above are to be reported as fraud if the intention to cheat/defraud is suspected/ proved. However, the following cases where fraudulent intention is not suspected/proved at the time of detection will be treated as fraud and reported accordingly: (a) cases of cash shortages more than Rs.10,000.00 and (b) cases of cash shortages more than Rs.5,000.00 if detected by management/auditor/inspecting officer and not reported on the day of occurrence by the persons handling cash. 2.3 To ensure uniformity and to avoid duplication, frauds involving forged instruments may be reported only by the paying banker and not by the collecting banker. 3.2 Frauds involving amounts of Rs. 1.00 lakh and above but less than Rs. 25.00 lakh The cases of individual frauds involving amounts of Rs.1.00 lakh and above but less than Rs.25.00 lakh should be reported to the Regional Office of Urban Banks Department of Reserve Bank of India, under whose jurisdiction the Head Office of the bank falls, in the format given in FMR-1, within three weeks from the date of detection. 3.3 Frauds involving amounts of Rs. 25.00 lakh and above 3.3.1 The cases of individual frauds involving amounts of Rs.25.00 lakh and above should be reported to Frauds Monitoring Cell, Department of Banking Supervision, Reserve Bank of India, Central Office, World Trade Centre, Centre-1, Cuffe Parade, Mumbai 400005 in the format given in FMR-1, within three weeks from the date of detection. A copy of FMR-1 should also be submitted to the Regional Office of Urban Banks Department of Reserve Bank of India under whose jurisdiction the Head Office of the bank falls. 3.3.2 In addition to the requirement given at paragraph 3.3.1 above,banks may report the fraud by means of D.O. letter addressed to the Chief General Manager-in-Charge of the Department of Banking Supervision, Reserve Bank of India, Central Office, within a week of such fraud coming to the notice of the bank's Head Office. The letter may contain brief particulars of the fraud such as amount involved,nature of fraud,modus operandi in brief,name of the branch/office,names of parties involved (if they are proprietorship /partnership concerns or private limited companies, the names of proprietors, partners and directors), names of officials involved and whether the complaint has been lodged with the Police. A copy of the D.O. letter should also be endorsed to the Regional Office of Urban Banks Department of Reserve Bank of India under whose jurisdiction the bank's branch, where the fraud has been perpetrated, is functioning. 3.4 Frauds committed by unscrupulous borrowers 3.4.1 It is observed that a large number of frauds are committed by unscrupulous borrowers including companies, partnership firms/proprietary concerns and/or their directors/partners by various methods including the following:
In respect of frauds in borrowal accounts additional information as prescribed under Part B of FMR – 1 should also be furnished. 3.5 Cases of attempted fraud.
4.1 Report on Frauds Outstanding (FMR-2) 4.1.2 Part – A of the report covers details of frauds outstanding as at the end of the quarter. Parts B and C of the report give category-wise and perpetrator-wise details of frauds reported during the quarter respectively. The total number and amount of fraud cases reported during the quarter as shown in Parts B and C should tally with the totals of columns 4 and 5 in Part – A of the report. 4.1.3 Banks should furnish a certificate, as part of the above report, to the effect that all individual fraud cases of Rs. 1.00 lakh and above reported to the RBI in FMR – 1 during the quarter have also been put up to the bank’s Board of Directors and have been incorporated in Part – A (columns 4 and 5) and Parts B and C of FMR – 2. 4.2 Progress Report on Frauds (FMR-3) 5.1.1 Banks should ensure that all frauds of Rs. 1.00 lakh and above are reported to their Boards promptly on their detection.
5.3.3 The annual reviews should also, among other things, include the following details:
6. GUIDELINES FOR REPORTING OF FRAUDS TO POLICE
6.2 Filing of Police complaint in case of fraudulent encashment of DDs/TTs/Pay Orders/Cheques/Dividend Warrants, etc.
Banks should also pursue vigorously with the Police/Court for final disposal of the pending cases especially where the banks have completed staff side action. 8.1 Banks should arrange to report by fax/e-mail instances of thefts, burglaries dacoities and robberies to the following authorities immediately on their occurrence.
The report should include details of modus operandi and other information as at columns 1 to 11 of FMR – 4. 8.2 Banks should also submit to concerned Regional Office of the Reserve Bank of India, Urban Banks Department under whose jurisdiction the bank's Head Office is situated a quarterly consolidated statement in the format given in FMR – 4 covering all cases pertaining to the quarter. This may be submitted within 15 days of the end of the quarter to which it relates. |