Master Circular – Scheme of Incentives and Penalties for bank branches based on performance in rendering customer service to the members of public - RBI - Reserve Bank of India
Master Circular – Scheme of Incentives and Penalties for bank branches based on performance in rendering customer service to the members of public
RBI/2014-15/86 July 01, 2014 The Chairman & Managing Director / Chief Executive Officers Madam / Dear Sir, Master Circular – Scheme of Incentives and Penalties for bank branches based on performance in rendering customer service to the members of public Please refer to the Master Circular DCM (CC) No. G-3/03.39.01/2013-14 dated July 01, 2013 containing the scheme of incentives and penalties for bank branches including currency chests based on the performance in rendering customer service to members of public. 2. A revised and updated version on the subject is annexed for information and necessary action. 3. This Master Circular is available on our website www.rbi.org.in. Yours faithfully, (M.K. Mall) Encl : As above Master Circular on the Scheme of Incentives and Penalties for bank branches including currency chests based on performance in rendering customer service to members of public. 1. The Scheme of Incentives and Penalties for bank branches including currency chests has been introduced in order to ensure that all bank branches provide better customer service to members of public with regard to exchange of notes and coins. 2. Incentives a) As per the Scheme banks are eligible for the following financial incentives for providing facilities for exchange of notes and coins:
b) (i) The incentives will be paid on the soiled notes actually received in the Regional Office. Banks need not submit a separate claim. Currency chest branch will have to pass on the incentive to the linked branches for the soiled notes tendered by them on a pro-rata basis (ii) Similarly, incentive will be paid in respect of the adjudicated notes received along with the soiled note remittances. No separate claim is required to be made. (iii) The claims for incentives for installation of Coin Vending machines (CVMs), Note Sorting Machines (NSMs) and the machines which extend cash related retail services to the public, with Auditor's certificate should be submitted to the respective Issue Office of RBI on quarterly basis within 30 days through the Link Office of the bank concerned. It may please be ensured that coins are supplied either directly or through linkage scheme so that CVMs remain functional. 3. Penalties a) Penalties to be imposed on banks for deficiencies in exchange of notes and coins/remittances sent to RBI/operations of currency chests etc. are as follows:
b) The Competent Authority to decide the nature of irregularity will be the Officer-in-Charge of the Issue Department of the Regional Office under whose jurisdiction the defaulting currency chest/bank branch is located. c) Appeal against the decision of the Competent Authority may be made by the Controlling Office of the currency chest/branch to the Regional Director of the Regional Office concerned, within one month from the date of debit, who may decide whether the same can be accepted/ rejected. d) Appeals for waiver of penalty made on grounds such as staff being new/untrained, lack of awareness of staff, corrective action having been taken/will be taken, etc. will not be considered. |