StCBs/DCCBs - Display of information regarding Local Level Committees set up under the National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 - RBI - Reserve Bank of India
StCBs/DCCBs - Display of information regarding Local Level Committees set up under the National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
RBI/ 2009-10/161 September 17, 2009 All State Co-operative Banks (StCBs) and Dear Sir, Display of Information regarding Local Level Committees set up Please refer to our circular RPCD.CO.RF.BC.No.37/07.40.06/2007-08 dated November 20, 2007, wherein banks have been advised to rely upon the Guardianship Certificate issued either by the District Court under Mental Health Act, 1987 or by the Local Level Committees under the National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 (hereafter called Mental Disabilities Act) for the purposes of opening / operating bank accounts by the legal guardians for persons with disability covered under the said Act. Banks were also advised to ensure that their branches give proper guidance so that the parents / relatives of the disabled persons do not face any difficulty in this regard.
The Court has further directed that the information shall be displayed in the local language and English / Hindi (or both). Yours faithfully, (R C Sarangi) |