Financial Inclusion and Development

RBI/2014-15/288 RPCD.RRB.RCB.AML.No.4424/07.51.018/2014-15 October 31, 2014 Regional Rural Banks (RRBs) / State / Central Cooperative Banks (StCBs/CCBs) Madam / Dear Sir, KYC – Clarification on Proof of Address Please refer to our circular RPCD.RRB.RCB.AML.BC.No.111/07.51.018/2013-14 dated June 12, 2014 on the captioned subject. In this regard we also draw your attention to our circular RPCD.RRB.RCB.AML.No.2797/07.51.018/2014-15 dated September 9, 2014, forwarding cop

RBI/2014-15/287 RPCD.RRB.RCB.AML.BC.No.39/07.51.018/2014-15 @@NBSP@@October 31, 2014 Regional Rural Banks (RRBs) / State / Central Cooperative Banks (StCBs/CCBs) Madam / Dear Sir, Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT) guidelines – clarifications on periodic updation of low risk customers, non-requirement of repeated KYC for the same customer to open new accounts and partial freezing of KYC non-

RBI/2014-2015/278 RPCD.RCB.BC.No.37/07.51.012/2014-15 October 29, 2014 All State / Central Cooperative Banks (StCBs/CCBs) Madam / Dear Sir, Risk Weights for calculation of CRAR Please refer to our circular RPCD.CO.RF.BC.40/07.38.03/2007-08 dated December 4, 2007 advising StCBs/CCBs to compute CRAR and disclose it as ‘Notes on Accounts’. Risk weights to be allotted to various items of assets were enclosed as annex I to the above mentioned circular. 2. In the light of t

RBI/2014-15/268 RPCD.CO.RRB.BC.No. 34 /03.05.33/2014-15 October 20, 2014 All Regional Rural Banks Dear Sir, Fourth Bi-monthly Monetary Policy Statement, 2014-15 – SLR Holdings under Held to Maturity Category Please refer to paragraph 25 of the Fourth Bi-monthly Monetary Policy Statement, 2014-15 extract enclosed announced on September 30, 2014. 2. In terms of our circular RPCD.CO.RRB.BC.No.25/03.05.33/2014-15 dated August 7, 2014 on ‘Monetary Policy Statement 2014-15

RBI/2014-15/223 RPCD.RRB.RCB.AML.BC.No.31/07.51.018/2014-15 September 9, 2014 Regional Rural Banks (RRBs) / State / Central Cooperative Banks (StCBs/CCBs) Madam / Dear Sir, Know Your Customer (KYC) Norms / Anti-Money Laundering (AML) Standards / Combating of Financing of Terrorism (CFT) / Obligation of banks under Prevention of Money Laundering Act (PMLA), 2002 – Client Due Diligence measures Please refer to paragraph 2 of our Master Circular RPCD.RRB.RCB.AML.BC.No.02

RBI/2014-15/220 RPCD.RRB.RCB.AML.No.2797/07.51.018/2014-15 September 9, 2014 Regional Rural Banks (RRBs) / State / Central Cooperative Banks (StCBs/CCBs) Madam / Dear Sir, Simplification of KYC Norms - Creating Public Awareness The Reserve Bank of India, in the recent times, has been taking several measures to simplify KYC requirements to help the common man open bank accounts. It is, however, observed that despite such measures the general public is still facing prob

RBI/2014-15/224 RPCD.CO.RCB.BC.28/07.51.010/2014-15 September 09, 2014 All State Co-operative Banks and Central Co-operative Banks Dear Sir/Madam, Need for Bank Branches / ATMs to be made accessible to persons with disabilities We have been receiving several suggestions from members of public through Government of India and otherwise, on facilitating easy access to bank branches and ATMs by persons with disabilities for undertaking day to day banking transactions. We

RBI/2014-15/168 RPCD.CO.RRB. BC.No.25/03.05.33/2014-15 August 7, 2014 All Regional Rural Banks Dear Sir, Monetary Policy Statement 2014-15 – SLR Holdings under Held to Maturity Category Please refer to paragraph 11 of the Third Bi-Monthly Monetary Policy Statement, 2014-15 (extract enclosed) announced on August 5, 2014 relating to banks’ total holdings of SLR securities in the held to maturity (HTM) category. 2. In terms of para 1.2 of our circular RPCD.CO.RRB.BC.No.

RBI/2014-15/165 RPCD.RRB.BC.No.24/03.05.33/2014-15 August 6, 2014 The Chairmen All Regional Rural Banks Dear Sir/Madam, Section 24 of the Banking Regulation Act, 1949 – Maintenance of Statutory Liquidity Ratio (SLR) Please refer to our circular RPCD.CO.RRB.BC.No.106/03.05.33/2013-14 dated June 4, 2014 on the captioned subject. 2. As announced in the Third Bi-monthly Monetary Policy Statement 2014-15 by Reserve Bank of India on August 5, 2014, it has been decided to re

RBI/2014-15/136 RPCD.RRB.RCB.AML.BC.No.14/07.51.018/2014-15 July 21, 2014 The Chairmen/Chief Executive Officers All Regional Rural Banks (RRBs)/ State / Central Cooperative Banks (StCBs/CCBs) Madam / Dear Sir, Know Your Customer (KYC) norms / Anti-Money Laundering (AML) standards / Combating of Financing of Terrorism (CFT) / Obligation of Banks under PMLA, 2002 – Amendment to Prevention of Money-Laundering (Maintenance of Records) Rules 2013 Government of India has no

RBI/2014-15/115 RPCD.RRB.RCB.AML.BC.No.12/07.51.018/2014-15 July 03, 2014 The Chairmen / Chief Executive Officers All Regional Rural Banks (RRBs) and State/Central Cooperative Banks (StCBs/CCBs) Madam/Dear Sir, Know Your Customer (KYC)/Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) Guidelines - Unique Customer Identification Code (UCIC) for banks’ customers in India Please refer to our circular RPCD.CO.RRB.RCB.AML.BC.No.82/03.05.33(E)/2011-12 da

RBI/2014-15/92 RPCD.RRB.RCB.AML.BC.No.02/07.51.018/2014-15 July 01, 2014 The Chairmen/Chief Executive Officers All Regional Rural Banks (RRBs)/ State / Central Cooperative Banks (StCBs/CCBs) Madam/Dear Sir, Master Circular – Know Your Customer (KYC) norms / Anti-Money Laundering (AML) standards / Combating of Financing of Terrorism (CFT) / Obligation of Banks under PMLA, 2002 Please find enclosed our Master Circular consolidating instructions/guidelines issued to Regi