RBI/2007-2008/77
DGBA.CDD No H – ……… / 13.01.299 / 2007-08

July 2, 2007
Aashadha, 1929 (S)

The Chairman / Managing Director
State Bank of India and Associate banks
and 17 Nationalized banks
ICICI Bank Ltd / IDBI Ltd / HDFC Bank Ltd / UTI Bank Ltd.
Stock Holding Corporation of India Ltd

Dear Sir,

The Department of Government and Bank Accounts, Central Office, RBI has been issuing instructions relating to appointment/delisting of brokers for Relief / Savings Bonds from time to time. In order to enable the Offices/Agency Banks to have all the currently operative instructions on the above subject at one place, a Master Circular on appointment/delisting of brokers for Relief / Savings Bonds has been prepared, which is enclosed. You may also access the circular on our website www.rbi.org.in

Please acknowledge receipt.

Yours faithfully,

(B. K. Mishra)
General Manager

Offices/Agency Banks may follow a simple procedure for enrolment/registration of brokers. The broker seeking enrolment /registration may submit his/her request for registration on his/her business letter head together with business data. The Offices / Agency banks may allot broker code number, which should be quoted by the broker on all applications tendered at the Receiving offices.

The brokers should be advised that code numbers allotted by RBI Offices are valid only for applications tendered at Reserve Bank of India.

(Ref.CO.DT.13.01.201/692/2000-01 dt.9-8-2000)

It has come to our notice that some banks designated/authorized by RBI have engaged the services of other banks as brokers/agents for receiving applications and the latter are using the name of Reserve Bank of India in their publicity material and billboards stating that RBI has appointed them as brokers for Relief/Savings Bonds business. We advise that in cases where Authorised Banks engage the services of other banks/institutions not authorized to handle Relief/Savings Bonds business as designated banks, the agency banks who have appointed them are solely responsible for the activities of such a bank/institution engaged by agency bank as an agent/broker. The name of RBI should not be used by such banks.

Offices/Agency banks are advised that names of the dormant brokers, say for a period of 2 years, may be de-listed after giving due notice if no fresh business is forthcoming from such brokers.

(Ref.CO.DT.13.01.201/4890/1999-00 dated 6-3-2000)