Withdrawn Circulars - Payment and Settlement Systems - RBI - Reserve Bank of India
Withdrawn Circulars
Jan 10, 2020
Withdrawn
Framework for imposing monetary penalty on authorised payment system operators / banks under the Payment and Settlement Systems Act, 2007
RBI/2019-20/140 DPSS.CO.OD.No.1328/06.08.005/2019-20 January 10, 2020 The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Banks Madam / Dear Sir Framework for imposing monetary penalty on authorised payment system operators / banks under the Payment and Settlement Systems Act, 2007 Please refer to the Reserve Bank of India (RBI) circular DPSS.CO.OD.No.1082/06.08.005/2016-17 dated October 20, 2016 advising the framework for
RBI/2019-20/140 DPSS.CO.OD.No.1328/06.08.005/2019-20 January 10, 2020 The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Banks Madam / Dear Sir Framework for imposing monetary penalty on authorised payment system operators / banks under the Payment and Settlement Systems Act, 2007 Please refer to the Reserve Bank of India (RBI) circular DPSS.CO.OD.No.1082/06.08.005/2016-17 dated October 20, 2016 advising the framework for
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Aug 21, 2019
Withdrawn w.e.f. 16/11/2021
Real Time Gross Settlement (RTGS) System - Increase in operating hours
RBI/2019-20/46 DPSS (CO) RTGS No.364/04.04.016/2019-20 August 21, 2019 The Chairman / Managing Director / Chief Executive Officer of member banks participating in RTGS Madam / Dear Sir, Real Time Gross Settlement (RTGS) System – Increase in operating hours A reference is invited to the circular DPSS (CO) RTGS No. 2488/04.04.016/2018-19 dated May 28, 2019 on ‘Real Time Gross Settlement (RTGS) System – Extension of Timings for Customer Transactions’. 2. At present, the
RBI/2019-20/46 DPSS (CO) RTGS No.364/04.04.016/2019-20 August 21, 2019 The Chairman / Managing Director / Chief Executive Officer of member banks participating in RTGS Madam / Dear Sir, Real Time Gross Settlement (RTGS) System – Increase in operating hours A reference is invited to the circular DPSS (CO) RTGS No. 2488/04.04.016/2018-19 dated May 28, 2019 on ‘Real Time Gross Settlement (RTGS) System – Extension of Timings for Customer Transactions’. 2. At present, the
May 28, 2019
Withdrawn w.e.f. 16/11/2021
Real Time Gross Settlement (RTGS) System - Extension of Timings for Customer Transactions
RBI/2018-19/189 DPSS (CO) RTGS No. 2488/04.04.016/2018-19 May 28, 2019 The Chairman / Managing Director / Chief Executive Officer of member banks participating in RTGS Madam / Dear Sir, Real Time Gross Settlement (RTGS) System – Extension of Timings for Customer Transactions A reference is invited to circular DPSS (CO) RTGS No.492/04.04.002/2015-16 dated September 1, 2015 on ‘Changes in RTGS time window’ and circular DPSS (CO) RTGS No.1926/04.04.002/2015-16 dated Febr
RBI/2018-19/189 DPSS (CO) RTGS No. 2488/04.04.016/2018-19 May 28, 2019 The Chairman / Managing Director / Chief Executive Officer of member banks participating in RTGS Madam / Dear Sir, Real Time Gross Settlement (RTGS) System – Extension of Timings for Customer Transactions A reference is invited to circular DPSS (CO) RTGS No.492/04.04.002/2015-16 dated September 1, 2015 on ‘Changes in RTGS time window’ and circular DPSS (CO) RTGS No.1926/04.04.002/2015-16 dated Febr
Oct 15, 2018
Withdrawn w.e.f. 16/11/2021
Directions for Central Counterparties (CCPs)
RBI/2018-19/60 DPSS.CO.OD No.803/06.08.005/2018-2019 October 15, 2018 Central Counterparties authorised by RBI / Central Counterparties seeking authorisation from RBI / Foreign Central Counterparties seeking recognition from RBI Madam / Dear Sir, Directions for Central Counterparties (CCPs) Please refer to the announcement made in the Second Bi-monthly Monetary Policy Review dated June 06, 2018 regarding issuance of directions relating to capital requirements and gove
RBI/2018-19/60 DPSS.CO.OD No.803/06.08.005/2018-2019 October 15, 2018 Central Counterparties authorised by RBI / Central Counterparties seeking authorisation from RBI / Foreign Central Counterparties seeking recognition from RBI Madam / Dear Sir, Directions for Central Counterparties (CCPs) Please refer to the announcement made in the Second Bi-monthly Monetary Policy Review dated June 06, 2018 regarding issuance of directions relating to capital requirements and gove
Oct 15, 2015
Withdrawn w.e.f. 16/11/2021
Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS)
RBI/2015-16/205 DPSS. CO. AD. No. 745/02.27.005/2015-16 October 15, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Madam/Sir, Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS)Please refer to our circular DPSS. CO. AD. No. 1390 /02.27.005/2014-15 dated January 21, 2015 on the captioned subject. In this regard, we enclose copies of the circulars issued by Dep
RBI/2015-16/205 DPSS. CO. AD. No. 745/02.27.005/2015-16 October 15, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Madam/Sir, Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS)Please refer to our circular DPSS. CO. AD. No. 1390 /02.27.005/2014-15 dated January 21, 2015 on the captioned subject. In this regard, we enclose copies of the circulars issued by Dep
Sep 01, 2015
Withdrawn w.e.f. 16/11/2021
Changes in RTGS time window
RBI/2015-16/168 DPSS (CO) RTGS No.492/04.04.002/2015-16 September 1, 2015 The Chairman / Managing Director / Chief Executive Officer of participants of RTGS Madam / Sir, Changes in RTGS time window A reference is invited to the Reserve Bank of India press release number 2015-2016/528 dated August 28, 2015 on “Bank Holiday on Second & Fourth Saturdays from September 1; RBI to offer its Support Services to Banks on Working Saturdays”. 2. Accordingly, RTGS will not b
RBI/2015-16/168 DPSS (CO) RTGS No.492/04.04.002/2015-16 September 1, 2015 The Chairman / Managing Director / Chief Executive Officer of participants of RTGS Madam / Sir, Changes in RTGS time window A reference is invited to the Reserve Bank of India press release number 2015-2016/528 dated August 28, 2015 on “Bank Holiday on Second & Fourth Saturdays from September 1; RBI to offer its Support Services to Banks on Working Saturdays”. 2. Accordingly, RTGS will not b
May 07, 2015
Withdrawn w.e.f. 16/11/2021
Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions
RBI/2014-15/589DPSS (CO) PD No.2112/02.14.003/2014-15 May 07, 2015 All Scheduled Commercial Banks including RRBs/ Co-operative Banks / State Co-operative Banks/ Central Co-operative Banks/ Authorised Card Payment Networks Madam / Dear Sir, Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions A reference is invited to our circulars DPSS.PD.CO.No.513 / 02.14.003 / 2011-2012 dated September 22, 2011 and DPSS (CO) PD No.2377 / 02.14.0
RBI/2014-15/589DPSS (CO) PD No.2112/02.14.003/2014-15 May 07, 2015 All Scheduled Commercial Banks including RRBs/ Co-operative Banks / State Co-operative Banks/ Central Co-operative Banks/ Authorised Card Payment Networks Madam / Dear Sir, Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions A reference is invited to our circulars DPSS.PD.CO.No.513 / 02.14.003 / 2011-2012 dated September 22, 2011 and DPSS (CO) PD No.2377 / 02.14.0
Apr 23, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List
RBI/2014-15/570 DPSS.CO.AD.No.1982/02.27.005/2014-15 April 23, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars issued by Department
RBI/2014-15/570 DPSS.CO.AD.No.1982/02.27.005/2014-15 April 23, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars issued by Department
Apr 16, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List
RBI/2014-15/560 DPSS.CO.AD.No.1923/02.27.005/2014-15 April 16, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR.AML.No.14900/14.06.001/2014-15 dated April 7,
RBI/2014-15/560 DPSS.CO.AD.No.1923/02.27.005/2014-15 April 16, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR.AML.No.14900/14.06.001/2014-15 dated April 7,
Apr 16, 2015
Withdrawn w.e.f. 16/11/2021
Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards
RBI/2014-15/559 DPSS.CO.AD.No.1925/02.27.005/2014-15 April 16, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR. AML. No.14746/14.01.001/2014-15 dated April 6, 2015 issued by
RBI/2014-15/559 DPSS.CO.AD.No.1925/02.27.005/2014-15 April 16, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR. AML. No.14746/14.01.001/2014-15 dated April 6, 2015 issued by
Apr 16, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List
RBI/2014-15/558 DPSS.CO.AD.No.1924/02.27.005/2014-15 April 16, 2015 To All Payment System Providers, System Participantsand Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars issued by Department o
RBI/2014-15/558 DPSS.CO.AD.No.1924/02.27.005/2014-15 April 16, 2015 To All Payment System Providers, System Participantsand Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars issued by Department o
Mar 24, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List and UNSCR 1988(2011) Taliban Sanctions List - Modification in the Listing Format
RBI/2014-15/511DPSS.CO.AD.No.1760/02.27.005/2014-15 March 24, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List and UNSCR 1988(2011) Taliban Sanctions List – Modification in the Listing Format Please refer to our circulars/instructions issued from time to time on the captioned s
RBI/2014-15/511DPSS.CO.AD.No.1760/02.27.005/2014-15 March 24, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List and UNSCR 1988(2011) Taliban Sanctions List – Modification in the Listing Format Please refer to our circulars/instructions issued from time to time on the captioned s
Mar 24, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List
RBI/2014-15/510DPSS.CO.AD.No.1759/02.27.005/2014-15 March 24, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR.AML.No.13793/14.06.
RBI/2014-15/510DPSS.CO.AD.No.1759/02.27.005/2014-15 March 24, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR.AML.No.13793/14.06.
Feb 27, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List
RBI/2014-15/480 DPSS. CO. AD. No.1605/02.27.005/2014-15 February 27, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR. AML. No. 12
RBI/2014-15/480 DPSS. CO. AD. No.1605/02.27.005/2014-15 February 27, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR. AML. No. 12
Feb 18, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List
RBI/2014-15/472 DPSS.CO.AD.No.1555/02.27.005/2014-15 February 18, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR. AML.No.12204/1
RBI/2014-15/472 DPSS.CO.AD.No.1555/02.27.005/2014-15 February 18, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR. AML.No.12204/1
Feb 12, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List
RBI/2014-15/466 DPSS. CO. AD. No.1550 /02.27.005/2014-15 February 12, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR. AML. No. 11
RBI/2014-15/466 DPSS. CO. AD. No.1550 /02.27.005/2014-15 February 12, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR. AML. No. 11
Feb 04, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List
RBI/2014-15/449 DPSS.CO.AD.No.1487/02.27.005/2014-15 February 4, 2015 To All Payment System Providers, System Participantsand Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copy of the circular DBR.AML.No.10077/14.06.0
RBI/2014-15/449 DPSS.CO.AD.No.1487/02.27.005/2014-15 February 4, 2015 To All Payment System Providers, System Participantsand Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copy of the circular DBR.AML.No.10077/14.06.0
Jan 21, 2015
Withdrawn w.e.f. 16/11/2021
Inter-Government Agreement (IGA) with United States of America (US) under Foreign Accounts Tax Compliance Act (FATCA) - Registration
RBI/2014-15/418 DPSS.CO.AD.No.1390/02.27.005/2014-15 January 21, 2015 To All Payment System Providers, System Participantsand Prepaid Payment Instrument Issuers Madam/Dear Sir, Inter-Government Agreement (IGA) with United States of America (US) under Foreign Accounts Tax Compliance Act (FATCA) - Registration Please refer to our circular DPSS.CO.AD.No.283/02.27.005/2014-15 dated August 14, 2014 on the captioned subject. 2. In this regard, all Payment System Operators a
RBI/2014-15/418 DPSS.CO.AD.No.1390/02.27.005/2014-15 January 21, 2015 To All Payment System Providers, System Participantsand Prepaid Payment Instrument Issuers Madam/Dear Sir, Inter-Government Agreement (IGA) with United States of America (US) under Foreign Accounts Tax Compliance Act (FATCA) - Registration Please refer to our circular DPSS.CO.AD.No.283/02.27.005/2014-15 dated August 14, 2014 on the captioned subject. 2. In this regard, all Payment System Operators a
Jan 09, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List
RBI/2014-15/399 DPSS.CO.AD.No.1279/02.27.005/2014-15 January 9, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir/Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars as listed below, issue
RBI/2014-15/399 DPSS.CO.AD.No.1279/02.27.005/2014-15 January 9, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir/Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars as listed below, issue
Jan 09, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List
RBI/2014-15/398 DPSS.CO.AD.No.1274/02.27.005/2014-15 January 9, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR.AML.No.9476/14.06.001/2014-15 dated December
RBI/2014-15/398 DPSS.CO.AD.No.1274/02.27.005/2014-15 January 9, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR.AML.No.9476/14.06.001/2014-15 dated December
Jan 09, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List
RBI/2014-15/397A DPSS.CO.AD.No 1273/02.27.005/2014-15 January 9, 2015 To All Payment System Providers, System Participantsand Prepaid Payment Instrument IssuersDear Sir /Madam,Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions ListPlease refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars as listed below, issued
RBI/2014-15/397A DPSS.CO.AD.No 1273/02.27.005/2014-15 January 9, 2015 To All Payment System Providers, System Participantsand Prepaid Payment Instrument IssuersDear Sir /Madam,Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions ListPlease refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars as listed below, issued
Jan 02, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List
RBI/2014-15/378 DPSS.CO.AD.No.1197/02.27.005/2014-15 January 2, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars as listed below, issu
RBI/2014-15/378 DPSS.CO.AD.No.1197/02.27.005/2014-15 January 2, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars as listed below, issu
Jan 02, 2015
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List
RBI/2014-15/379 DPSS. CO.AD.No.1196 /02.27.005/2014-15 January 2, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copy of the circular DBOD. AML. No. 6336/14.06.001/2014-15 dated Octob
RBI/2014-15/379 DPSS. CO.AD.No.1196 /02.27.005/2014-15 January 2, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copy of the circular DBOD. AML. No. 6336/14.06.001/2014-15 dated Octob
Jan 02, 2015
Withdrawn w.e.f. 16/11/2021
Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards
RBI/2014-15/380 DPSS. CO. AD. No.1195/02.27.005/2014-15 January 2, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR.AML. No.6704/14.01.001/2014-15 dated November 5, 2014 issue
RBI/2014-15/380 DPSS. CO. AD. No.1195/02.27.005/2014-15 January 2, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR.AML. No.6704/14.01.001/2014-15 dated November 5, 2014 issue
Dec 15, 2014
Withdrawn w.e.f. 16/11/2021
Extension of RTGS time window
RBI/2014–15/352 DPSS (CO) RTGS No. 1064 / 04.04.002 / 2014-15 December 15, 2014 The Chairman / Managing Director / Chief Executive Officer of participants of RTGS Madam / Sir, Extension of RTGS time window It has been the endeavour of the Reserve Bank of India to keep enhancing the systems, procedures, etc. to meet the growing needs of the markets/ customers. The launch of the new RTGS system in October 2013 was one of the steps taken by the Bank for catering to the g
RBI/2014–15/352 DPSS (CO) RTGS No. 1064 / 04.04.002 / 2014-15 December 15, 2014 The Chairman / Managing Director / Chief Executive Officer of participants of RTGS Madam / Sir, Extension of RTGS time window It has been the endeavour of the Reserve Bank of India to keep enhancing the systems, procedures, etc. to meet the growing needs of the markets/ customers. The launch of the new RTGS system in October 2013 was one of the steps taken by the Bank for catering to the g
Nov 27, 2014
Withdrawn w.e.f. 16/11/2021
Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of Payment System Operators under Prevention of Money Laundering Act (PMLA), 2002 Obligation of Payment System Operators - Amendment to Prevention of Money-Laundering (Maintenance of Records) Rules 2013
RBI/2014-15/321 DPSS.CO.AD.No.891/02.27.005/2014-15 November 27, 2014 All Payment System Providers, System Participantsand Prepaid Payment Instrument Issuers Madam/Dear Sir, Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of Payment System Operators under Prevention of Money Laundering Act (PMLA), 2002 Obligation of Payment System Operators – Amendment to Prevention of Money-Laundering (Mainte
RBI/2014-15/321 DPSS.CO.AD.No.891/02.27.005/2014-15 November 27, 2014 All Payment System Providers, System Participantsand Prepaid Payment Instrument Issuers Madam/Dear Sir, Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of Payment System Operators under Prevention of Money Laundering Act (PMLA), 2002 Obligation of Payment System Operators – Amendment to Prevention of Money-Laundering (Mainte
Nov 24, 2014
Withdrawn w.e.f. 16/11/2021
Simplification of Know Your Customer (KYC) Norms - Creating Public awareness
RBI/2014-15/314 DPSS.CO.AD.No.890/02.27.005/2014-15 November 24, 2014 All Payment System Providers, System Participantsand Prepaid Payment Instrument Issuers Madam/Dear Sir, Simplification of Know Your Customer (KYC) Norms – Creating Public awareness Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of circular DBOD.AML.No.3356/14.01.001/2014-15 dated September 4, 2014 issued by Department o
RBI/2014-15/314 DPSS.CO.AD.No.890/02.27.005/2014-15 November 24, 2014 All Payment System Providers, System Participantsand Prepaid Payment Instrument Issuers Madam/Dear Sir, Simplification of Know Your Customer (KYC) Norms – Creating Public awareness Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of circular DBOD.AML.No.3356/14.01.001/2014-15 dated September 4, 2014 issued by Department o
Oct 09, 2014
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List
RBI/2014-15/258 DPSS.CO.AD.No.627/02.27.005/2014-15 October 9, 2014 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars as listed below, issued by Department of Banking
RBI/2014-15/258 DPSS.CO.AD.No.627/02.27.005/2014-15 October 9, 2014 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars as listed below, issued by Department of Banking
Oct 09, 2014
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List
RBI/2014-15/259 DPSS.CO.AD.No.628/02.27.005/2014-15 October 9, 2014 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars as listed below, issue
RBI/2014-15/259 DPSS.CO.AD.No.628/02.27.005/2014-15 October 9, 2014 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989(2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars as listed below, issue
Sep 03, 2014
Withdrawn w.e.f. 16/11/2021
Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards
RBI/2014-15/208 DPSS. CO. AD. No. 320/02.27.005/2014-15 September 3, 2014 To All Payment System Providers, System Participants and prospective Prepaid Payment Instrument Issuers Dear Sir /Madam, Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBOD.AML. No.1422/14.01.001/2014-15 dated July 22
RBI/2014-15/208 DPSS. CO. AD. No. 320/02.27.005/2014-15 September 3, 2014 To All Payment System Providers, System Participants and prospective Prepaid Payment Instrument Issuers Dear Sir /Madam, Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBOD.AML. No.1422/14.01.001/2014-15 dated July 22
Aug 14, 2014
Withdrawn w.e.f. 16/11/2021
Inter-Government Agreement (IGA) with United States of America (US) under Foreign Accounts Tax Compliance Act (FATCA) - Registration
RBI/2014-15/178 DPSS.CO.AD.No.283/02.27.005/2014-15 August 14, 2014 To All Payment System Providers, System Participants and prospective Prepaid Payment Instrument Issuers Madam/Dear Sir, Inter-Government Agreement (IGA) with United States of America (US) under Foreign Accounts Tax Compliance Act (FATCA) - Registration Government of India (GoI) has advised that India and US have reached an agreement in substance on the terms of an Inter-Governmental Agreement (IGA) to
RBI/2014-15/178 DPSS.CO.AD.No.283/02.27.005/2014-15 August 14, 2014 To All Payment System Providers, System Participants and prospective Prepaid Payment Instrument Issuers Madam/Dear Sir, Inter-Government Agreement (IGA) with United States of America (US) under Foreign Accounts Tax Compliance Act (FATCA) - Registration Government of India (GoI) has advised that India and US have reached an agreement in substance on the terms of an Inter-Governmental Agreement (IGA) to
Jul 03, 2014
Withdrawn w.e.f. 16/11/2021
Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of Payment System Operators under Prevention of Money Laundering Act (PMLA), 2002 - Clarification on Proof of Address
RBI/2014-15/116 DPSS.CO.AD.No.27/02.27.005/2014-15 July 3, 2014 To All Payment System Providers, System Participants and prospective Prepaid Payment Instrument Issuers Madam/Dear Sir, Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of Payment System Operators under Prevention of Money Laundering Act (PMLA), 2002 – Clarification on Proof of Address Please refer to our circulars/instructions iss
RBI/2014-15/116 DPSS.CO.AD.No.27/02.27.005/2014-15 July 3, 2014 To All Payment System Providers, System Participants and prospective Prepaid Payment Instrument Issuers Madam/Dear Sir, Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of Payment System Operators under Prevention of Money Laundering Act (PMLA), 2002 – Clarification on Proof of Address Please refer to our circulars/instructions iss
Jun 26, 2014
Withdrawn w.e.f. 16/11/2021
Recognizing E-Aadhaar as an ‘Officially Valid Document’ under PML Rules
RBI/2013-14/660 DPSS. CO. D. No. 2646/02.27.005/2013-14 June 20, 2014 To All Payment System Providers, System Participants and prospective Prepaid Payment Instrument Issuers Madam/Dear Sir, Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of Payment System Operators under Prevention of Money Laundering Act (PMLA), 2002 – e-KYC Service of UIDAI – Recognizing E- Aadhaar as an ‘Officially Valid Do
RBI/2013-14/660 DPSS. CO. D. No. 2646/02.27.005/2013-14 June 20, 2014 To All Payment System Providers, System Participants and prospective Prepaid Payment Instrument Issuers Madam/Dear Sir, Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of Payment System Operators under Prevention of Money Laundering Act (PMLA), 2002 – e-KYC Service of UIDAI – Recognizing E- Aadhaar as an ‘Officially Valid Do
Jun 04, 2014
Withdrawn w.e.f. 16/11/2021
Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of PSOs under Prevention of Money Laundering Act (PMLA), 2002 - Amendment to Section 13(2)
RBI/2013-14/625 DPSS. CO. AD. No. 2501/02.27.005/2013-14 May 30, 2014 To All Payment System Providers, System Participants and prospective prepaid payment Instrument Issuers Madam/Dear Sir Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of PSOs under Prevention of Money Laundering Act (PMLA), 2002 – Amendment to Section 13(2) Please refer to para 3 of our circular DPSS No.2174/02.14.004/2010-1
RBI/2013-14/625 DPSS. CO. AD. No. 2501/02.27.005/2013-14 May 30, 2014 To All Payment System Providers, System Participants and prospective prepaid payment Instrument Issuers Madam/Dear Sir Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of PSOs under Prevention of Money Laundering Act (PMLA), 2002 – Amendment to Section 13(2) Please refer to para 3 of our circular DPSS No.2174/02.14.004/2010-1
Mar 18, 2014
Withdrawn w.e.f. 16/11/2021
Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards
RBI/2013-14/521 DPSS. CO.AD.No.1968/02.27.005/2013-14 March 18, 2014 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML)/Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.1503/02.27.005/2013-14 dated January 7, 2014 on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF) has up
RBI/2013-14/521 DPSS. CO.AD.No.1968/02.27.005/2013-14 March 18, 2014 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML)/Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.1503/02.27.005/2013-14 dated January 7, 2014 on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF) has up
Jan 07, 2014
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) / 1989(2011) Committee's Al Qaida Sanctions List and Consolidated List
RBI/2013-14/432 DPSS. CO. AD. No. 1502/02.27.005/2013-14 January 7, 2014 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) / 1989(2011) Committee's Al Qaida Sanctions List and Consolidated List Please refer to our circular DPSS. CO. AD. No.628/02.27.005/2013-14 dated September 13, 2013. We have since received from Government of India, Ministry of External
RBI/2013-14/432 DPSS. CO. AD. No. 1502/02.27.005/2013-14 January 7, 2014 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) / 1989(2011) Committee's Al Qaida Sanctions List and Consolidated List Please refer to our circular DPSS. CO. AD. No.628/02.27.005/2013-14 dated September 13, 2013. We have since received from Government of India, Ministry of External
Jan 07, 2014
Withdrawn w.e.f. 16/11/2021
Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards
RBI/2013-14/431 DPSS. CO. AD. No. 1503/02.27.005/2013-14 January 7, 2014 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.626/02.27.005/2012-13 dated September 13, 2013 on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF
RBI/2013-14/431 DPSS. CO. AD. No. 1503/02.27.005/2013-14 January 7, 2014 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.626/02.27.005/2012-13 dated September 13, 2013 on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF
Oct 25, 2013
Withdrawn w.e.f. 16/11/2021
KYC Norms/AML Standards/Combating Financing of Terrorism/Obligation of PSOs under PMLA, 2002 - e-KYC Service of UIDAI - Recognising on-line Aadhaar authentication (electronic verification process) to be accepted as an ‘Officially Valid Document’ under PML Rules
RBI/2013-14/337 DPSS. CO. AD. No. /919/02.27.005/2013-14 October 25, 2013 To All Payment System Providers, System Participantsand any prospective prepaid payment instrument Issuer Madam/Dear Sir Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of PSOs under Prevention of Money Laundering Act (PMLA), 2002 – e-KYC Service of UIDAI – Recognizing on-line Aadhaar authentication (electronic verificat
RBI/2013-14/337 DPSS. CO. AD. No. /919/02.27.005/2013-14 October 25, 2013 To All Payment System Providers, System Participantsand any prospective prepaid payment instrument Issuer Madam/Dear Sir Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of PSOs under Prevention of Money Laundering Act (PMLA), 2002 – e-KYC Service of UIDAI – Recognizing on-line Aadhaar authentication (electronic verificat
Sep 13, 2013
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 (2011) Sanctions List
RBI/2013-14/258 DPSS. CO. AD. No.627/02.27.005/2013-14 September 13, 2013 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 (2011) Sanctions List Please refer to our circular DPSS. CO. AD. No 48/02.27.005/2011-12dated July 6, 2012 on the captioned subject. We have since received from Government of India, Ministry of External Affairs, UNP Division copies of notes
RBI/2013-14/258 DPSS. CO. AD. No.627/02.27.005/2013-14 September 13, 2013 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 (2011) Sanctions List Please refer to our circular DPSS. CO. AD. No 48/02.27.005/2011-12dated July 6, 2012 on the captioned subject. We have since received from Government of India, Ministry of External Affairs, UNP Division copies of notes
Sep 13, 2013
Withdrawn w.e.f. 16/11/2021
Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards
RBI/2013-14/257 DPSS. CO. AD. No. 626/02.27.005/2013-14 September 13, 2013 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.2051 /02.27.005/2012-13 dated May 8, 2013 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF) ha
RBI/2013-14/257 DPSS. CO. AD. No. 626/02.27.005/2013-14 September 13, 2013 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.2051 /02.27.005/2012-13 dated May 8, 2013 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF) ha
Sep 13, 2013
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) / 1989(2011) Committee's Al Qaida Sanctions List and Consolidated List
RBI/2013-14/256 DPSS. CO. AD. No.628/02.27.005/2013-14 September 13, 2013 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) / 1989(2011) Committee's Al Qaida Sanctions List and Consolidated List Please refer to our circular DPSS.CO.AD.No.2050/02.27.005/2012-13 dated May 8, 2013. We have since received from Government of India, Ministry of External Affairs
RBI/2013-14/256 DPSS. CO. AD. No.628/02.27.005/2013-14 September 13, 2013 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) / 1989(2011) Committee's Al Qaida Sanctions List and Consolidated List Please refer to our circular DPSS.CO.AD.No.2050/02.27.005/2012-13 dated May 8, 2013. We have since received from Government of India, Ministry of External Affairs
Jul 16, 2013
Withdrawn w.e.f. 16/11/2021
Standardization and Enhancement of Security Features in Cheque Forms/Migrating to CTS 2010 standards
RBI/2013-14/141 DPSS.CO.CHD.No./133 / 04.07.05 / 2013-14 July 16, 2013 The Chairman and Managing Director / Chief Executive Officer@@NBSP@@ All Scheduled Commercial Banks including RRBs /@@NBSP@@ Urban Co-operative Banks / State Co-operative Banks /@@NBSP@@ District Central Co-operative Banks/Local Area Banks Madam / Dear Sir Standardization and Enhancement of Security Features in Cheque Forms/Migrating to CTS 2010 standards Please refer to the instructions contained
RBI/2013-14/141 DPSS.CO.CHD.No./133 / 04.07.05 / 2013-14 July 16, 2013 The Chairman and Managing Director / Chief Executive Officer@@NBSP@@ All Scheduled Commercial Banks including RRBs /@@NBSP@@ Urban Co-operative Banks / State Co-operative Banks /@@NBSP@@ District Central Co-operative Banks/Local Area Banks Madam / Dear Sir Standardization and Enhancement of Security Features in Cheque Forms/Migrating to CTS 2010 standards Please refer to the instructions contained
May 09, 2013
Withdrawn w.e.f. 16/11/2021
Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards
RBI/2012-13/497 DPSS. CO. AD. No. 2051/02.27.005/2012-13 May 8, 2013 Chief Executive Officers ofAll the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.1120 /02.27.005/2012-13 dated January 8, 2013 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF) has u
RBI/2012-13/497 DPSS. CO. AD. No. 2051/02.27.005/2012-13 May 8, 2013 Chief Executive Officers ofAll the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.1120 /02.27.005/2012-13 dated January 8, 2013 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF) has u
May 09, 2013
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 -Updates of the UNSCR 1267 Committee's Sanctions List
RBI/2012-13/496 DPSS. CO. AD. No. 2050/02.27.005/2012-13 May 8, 2013 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 -Updates of the UNSCR 1267 (1999) and 1989(2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No.1121/02.27.005/2012-13 dated January 8, 2013. We have since received from Government of India, Ministry of External Affairs, UNP Division copy of
RBI/2012-13/496 DPSS. CO. AD. No. 2050/02.27.005/2012-13 May 8, 2013 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 -Updates of the UNSCR 1267 (1999) and 1989(2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No.1121/02.27.005/2012-13 dated January 8, 2013. We have since received from Government of India, Ministry of External Affairs, UNP Division copy of
Jan 08, 2013
Withdrawn w.e.f. 16/11/2021
Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards
RBI/2012-13/368 DPSS. CO. AD. No. 1120/02.27.005/2012-13 January 8, 2013 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.426 /02.27.005/2012-13 dated September 6, 2012 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF)
RBI/2012-13/368 DPSS. CO. AD. No. 1120/02.27.005/2012-13 January 8, 2013 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.426 /02.27.005/2012-13 dated September 6, 2012 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF)
Jan 08, 2013
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 -Updates of the UNSCR Committee's Al Qaida Sanctions List
RBI/2012-13/369 DPSS. CO. AD. No. 1121/02.27.005/2012-13 January 8, 2013 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 -Updates of the UNSCR 1267 (1999) and 1989(2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No.666/02.27.005/2012-13dated October 19, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copy
RBI/2012-13/369 DPSS. CO. AD. No. 1121/02.27.005/2012-13 January 8, 2013 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 -Updates of the UNSCR 1267 (1999) and 1989(2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No.666/02.27.005/2012-13dated October 19, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copy
Nov 21, 2012
Withdrawn w.e.f. 16/11/2021
National / Regional Electronic Clearing Service (NECS / RECS) - Extension of service to remaining branches
RBI/2012-13/303 DPSS.CO.EPPD. No. 825/04.03.02/2012-13 November 21, 2012 The Chairman and Managing Director / Chief Executive Officers All NECS participant banks Dear Sir, National / Regional Electronic Clearing Service (NECS / RECS) – Extension of service to remaining branches NECS was launched by Reserve Bank of India in September 2008 to extend the facility of Electronic Clearing Service on pan-India basis. It was expected that banks will gradually bring all their
RBI/2012-13/303 DPSS.CO.EPPD. No. 825/04.03.02/2012-13 November 21, 2012 The Chairman and Managing Director / Chief Executive Officers All NECS participant banks Dear Sir, National / Regional Electronic Clearing Service (NECS / RECS) – Extension of service to remaining branches NECS was launched by Reserve Bank of India in September 2008 to extend the facility of Electronic Clearing Service on pan-India basis. It was expected that banks will gradually bring all their
Oct 19, 2012
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 (2011) Sanctions List
RBI/2012-13/256 DPSS. CO. AD. No. 667/02.27.005/2012-13 October 19, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 (2011) Sanctions List Please refer to our circular DPSS. CO. AD. No 48/02.27.005/2012-13 dated July 6, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copies of notes dated June 27, 2012, Jul
RBI/2012-13/256 DPSS. CO. AD. No. 667/02.27.005/2012-13 October 19, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 (2011) Sanctions List Please refer to our circular DPSS. CO. AD. No 48/02.27.005/2012-13 dated July 6, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copies of notes dated June 27, 2012, Jul
Oct 19, 2012
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 Committee's Al Qaida Sanctions List
RBI/2012-13/255 DPSS.CO.AD. No.666/02.27.005/2012-13 October 19, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No. 427/02.27.005/2012-13 dated September 6, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division co
RBI/2012-13/255 DPSS.CO.AD. No.666/02.27.005/2012-13 October 19, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No. 427/02.27.005/2012-13 dated September 6, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division co
Sep 06, 2012
Withdrawn w.e.f. 16/11/2021
Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards
RBI/2012-13/193 DPSS. CO. AD. No. 426/02.27.005/2012-13 September 6, 2012 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.1877 /02.27.005/2011-12 dated April 11, 2012 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF)
RBI/2012-13/193 DPSS. CO. AD. No. 426/02.27.005/2012-13 September 6, 2012 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.1877 /02.27.005/2011-12 dated April 11, 2012 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF)
Sep 06, 2012
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List
RBI/2012-13/194 DPSS.CO.AD.No.427/02.27.005/2012-13 September 6, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No. 47/02.27.005/2012-13 dated July 6, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copy of
RBI/2012-13/194 DPSS.CO.AD.No.427/02.27.005/2012-13 September 6, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No. 47/02.27.005/2012-13 dated July 6, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copy of
Jul 06, 2012
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 Sanctions List
RBI/2012-13/119 DPSS. CO. AD. No. 48/02.27.005/2012-13 July 6, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 (2011) Sanctions List Please refer to our circular DPSS. CO. AD. No 1891/02.27.005/2011-12 dated April 12, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copies of notes dated March 2, 2012, Marc
RBI/2012-13/119 DPSS. CO. AD. No. 48/02.27.005/2012-13 July 6, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 (2011) Sanctions List Please refer to our circular DPSS. CO. AD. No 1891/02.27.005/2011-12 dated April 12, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copies of notes dated March 2, 2012, Marc
Jul 06, 2012
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR Committee's Al Qaida Sanctions List
RBI/2012-13/118DPSS.CO.AD.No.47/02.27.005/2012-13 July 6, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No. 2218 /02.27.005/2011-12 dated June 7, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copy of note
RBI/2012-13/118DPSS.CO.AD.No.47/02.27.005/2012-13 July 6, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No. 2218 /02.27.005/2011-12 dated June 7, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copy of note
Jul 04, 2012
Withdrawn w.e.f. 16/11/2021
Merchant Discount Rates (MDR) structure for debit card transactions
RBI/2012-13/110 DPSS.CO.PD.No. 27/02.14.003 /2012-13 July 04, 2012 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks / Authorised Card Payment Networks Madam / Dear Sir, Merchant Discount Rates (MDR) structure for debit card transactions Please refer to our circular DPSS.CO.PD.No. 2361 / 02.14.003 / 2011-12 dated June 28,
RBI/2012-13/110 DPSS.CO.PD.No. 27/02.14.003 /2012-13 July 04, 2012 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks / Authorised Card Payment Networks Madam / Dear Sir, Merchant Discount Rates (MDR) structure for debit card transactions Please refer to our circular DPSS.CO.PD.No. 2361 / 02.14.003 / 2011-12 dated June 28,
Jun 28, 2012
Withdrawn w.e.f. 16/11/2021
Merchant Discount Rates Structure for Debit Card Transactions
RBI/2011-12/625 DPSS.CO.PD.No.2361/02.14.003/ 2011-12 June 28, 2012 The Chairman and Managing Director / Chief Executive OfficerAll Scheduled Commercial Banks including RRBs /Urban Co-operative Banks / State Co-operative Banks /District Central Co-operative Banks / Authorised Card Payment Networks Madam / Dear Sir, Merchant Discount Rates (MDR) structure for debit card transactions The Merchant Discount Rate (MDR) for debit and credit cards has hitherto been similar i
RBI/2011-12/625 DPSS.CO.PD.No.2361/02.14.003/ 2011-12 June 28, 2012 The Chairman and Managing Director / Chief Executive OfficerAll Scheduled Commercial Banks including RRBs /Urban Co-operative Banks / State Co-operative Banks /District Central Co-operative Banks / Authorised Card Payment Networks Madam / Dear Sir, Merchant Discount Rates (MDR) structure for debit card transactions The Merchant Discount Rate (MDR) for debit and credit cards has hitherto been similar i
Jun 07, 2012
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51 A of UAPA 1967 - Updates of the UNSCR Committee’s Sanctions List
RBI/2011-12/593 DPSS. CO. AD. No. 2218/02.27.005/2011-12 June 7, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No 2058 /02.27.005/2011-12 dated May 9, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copies
RBI/2011-12/593 DPSS. CO. AD. No. 2218/02.27.005/2011-12 June 7, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No 2058 /02.27.005/2011-12 dated May 9, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copies
May 11, 2012
Withdrawn w.e.f. 16/11/2021
Guidelines for clearing of cheques where there is no formal clearing house
RBI/2011-12/559 DPSS.CO.CHD No./2073/03.02.01/2011-12 May 11, 2012 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks/Local Area Banks Dear Sir/Madam Guidelines for clearing of cheques where there is no formal clearing house As you may be aware, it has been the endeavour of Reserve Bank of India to put in place clearing in
RBI/2011-12/559 DPSS.CO.CHD No./2073/03.02.01/2011-12 May 11, 2012 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks/Local Area Banks Dear Sir/Madam Guidelines for clearing of cheques where there is no formal clearing house As you may be aware, it has been the endeavour of Reserve Bank of India to put in place clearing in
May 10, 2012
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List
RBI/2011-12/548 DPSS. CO. AD. No. 2058/02.27.005/2011-12 May 9, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No 1892 /02.27.005/2011-12 dated April 12, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copie
RBI/2011-12/548 DPSS. CO. AD. No. 2058/02.27.005/2011-12 May 9, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No 1892 /02.27.005/2011-12 dated April 12, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copie
Apr 18, 2012
Withdrawn w.e.f. 16/11/2021
ECS (Debit) mandate management procedure by the banks - adherence to Procedural Guidelines
RBI/2011-12/513 DPSS (CO) EPPD No. 1918/ 04.03.01/ 2011-12 April 18, 2012 The Chairman and Managing Director / Chief Executive Officer of member banks participating in ECS Madam / Dear Sir, ECS (Debit) mandate management procedure by the banks – adherence to Procedural Guidelines Electronic Clearing Service (ECS), introduced by Reserve Bank of India in 1994 is now being widely used across many centres in the country for making and receiving bulk payments. The ECS (Deb
RBI/2011-12/513 DPSS (CO) EPPD No. 1918/ 04.03.01/ 2011-12 April 18, 2012 The Chairman and Managing Director / Chief Executive Officer of member banks participating in ECS Madam / Dear Sir, ECS (Debit) mandate management procedure by the banks – adherence to Procedural Guidelines Electronic Clearing Service (ECS), introduced by Reserve Bank of India in 1994 is now being widely used across many centres in the country for making and receiving bulk payments. The ECS (Deb
Apr 12, 2012
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List
RBI/2011-12/494 DPSS. CO. AD. No.1892 /02.27.005/2011-12 April 12, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No 1524 /02.27.005/2011-12 dated February 17, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division
RBI/2011-12/494 DPSS. CO. AD. No.1892 /02.27.005/2011-12 April 12, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS.CO.AD.No 1524 /02.27.005/2011-12 dated February 17, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division
Apr 12, 2012
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 (2011) Sanctions List
RBI/2011-12/493 DPSS. CO. AD. No. 1891 /02.27.005/2011-12 April 12, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 (2011) Sanctions List Please refer to our circular DPSS. CO. AD. No 1328 /02.27.005/2011-12 dated January 24, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copy of note dated February 14, 2
RBI/2011-12/493 DPSS. CO. AD. No. 1891 /02.27.005/2011-12 April 12, 2012 CEOs of all the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 (2011) Sanctions List Please refer to our circular DPSS. CO. AD. No 1328 /02.27.005/2011-12 dated January 24, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copy of note dated February 14, 2
Apr 11, 2012
Withdrawn w.e.f. 16/11/2021
Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards
RBI/2011-12/492 DPSS. CO. AD. No 1877/02.27.005/2011-12 April 11, 2012 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.1425 /02.27.005/2011-12 dated February 9, 2012 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF) h
RBI/2011-12/492 DPSS. CO. AD. No 1877/02.27.005/2011-12 April 11, 2012 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.1425 /02.27.005/2011-12 dated February 9, 2012 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF) h
Feb 17, 2012
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List
RBI/2011-12/402 DPSS. CO. AD. No. 1524 /02.27.005/2011-12@@NBSP@@ @@NBSP@@February 17, 2012 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS. CO. AD. No 1328 /02.27.005/2011-12 dated January 24, 2012. We have since received from Government of India, Ministry of External Affairs, UN
RBI/2011-12/402 DPSS. CO. AD. No. 1524 /02.27.005/2011-12@@NBSP@@ @@NBSP@@February 17, 2012 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS. CO. AD. No 1328 /02.27.005/2011-12 dated January 24, 2012. We have since received from Government of India, Ministry of External Affairs, UN
Feb 09, 2012
Withdrawn w.e.f. 16/11/2021
Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT)- Standards
RBI/2011-12/394 DPSS. CO. AD. No 1425/02.27.005/2011-12 February 9, 2012 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT)- Standards Please refer to our circulars DPSS.CO.AD.No .313 and 314 /02.27.005/2011-12 dated August 18, 2011 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force
RBI/2011-12/394 DPSS. CO. AD. No 1425/02.27.005/2011-12 February 9, 2012 Chief Executive Officers of All the Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT)- Standards Please refer to our circulars DPSS.CO.AD.No .313 and 314 /02.27.005/2011-12 dated August 18, 2011 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force
Jan 24, 2012
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011)
RBI/2011-12/365 DPSS. CO. AD. No. 1328 /02.27.005/2011-12 January 24, 2012 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS. CO. AD. No 1321 /02.27.005/2011-12 dated January 23, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copies
RBI/2011-12/365 DPSS. CO. AD. No. 1328 /02.27.005/2011-12 January 24, 2012 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List Please refer to our circular DPSS. CO. AD. No 1321 /02.27.005/2011-12 dated January 23, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copies
Jan 23, 2012
Withdrawn w.e.f. 16/11/2021
Implementation of Section 51-A of UAPA, 1967- Splitting of UNSC 1267 Committee's list of individuals and entities linked to Al-Qaida and Taliban
RBI/2011-12/360 DPSS. CO. AD. No. 1321/02.27.005/2011-12 January 23, 2012 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967- Splitting of UNSC 1267 Committee's list of individuals and entities linked to Al-Qaida and Taliban @@NBSP@@Please refer to the UN Security Council's 1267 Committee’s Consolidated List of individuals and entities linked to Al-Qaida and Taliban who are subject to the assets freeze
RBI/2011-12/360 DPSS. CO. AD. No. 1321/02.27.005/2011-12 January 23, 2012 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Implementation of Section 51-A of UAPA, 1967- Splitting of UNSC 1267 Committee's list of individuals and entities linked to Al-Qaida and Taliban @@NBSP@@Please refer to the UN Security Council's 1267 Committee’s Consolidated List of individuals and entities linked to Al-Qaida and Taliban who are subject to the assets freeze
Oct 03, 2011
Withdrawn w.e.f. 16/11/2021
List of Terrorist Individuals / Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban / Al-Qaida Organisation
RBI/2011-12/210 DPSS. CO.AD. No. 604 /02.27.005 /2011-12 October 3, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals / Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban / Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 208 /02.27.005/2011-12 dated August 4, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) copies of note
RBI/2011-12/210 DPSS. CO.AD. No. 604 /02.27.005 /2011-12 October 3, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals / Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban / Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 208 /02.27.005/2011-12 dated August 4, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) copies of note
Sep 05, 2011
Withdrawn w.e.f. 16/11/2021
RTGS service charges for members
RBI/2011-12/166 DPSS (CO) RTGS No.388/04.04.002/2011-2012 September 05, 2011 Chairman and Managing Director / Chief Executive Officer of all RTGS participants Madam / Dear Sir, RTGS service charges for members As you are aware, the Reserve Bank of India has not been levying any service charges on the members for the usage of the RTGS system since its inception. 2. In consultation with stakeholders it has since been decided to levy service charges for all outward trans
RBI/2011-12/166 DPSS (CO) RTGS No.388/04.04.002/2011-2012 September 05, 2011 Chairman and Managing Director / Chief Executive Officer of all RTGS participants Madam / Dear Sir, RTGS service charges for members As you are aware, the Reserve Bank of India has not been levying any service charges on the members for the usage of the RTGS system since its inception. 2. In consultation with stakeholders it has since been decided to levy service charges for all outward trans
Aug 18, 2011
Withdrawn w.e.f. 16/11/2021
Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards
RBI/2011-12/155 DPSS. CO. AD. No 313/02.27.005/2011-12 August 18, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No. 2317/02.27.005/2010-11 dated April 8, 2011 forwarding the Financial Action Task Force (FATF) Statement identifying @@NBSP@@@@NBSP@@a list of jurisdictions which have strategic AML/CFT deficiencies. 2
RBI/2011-12/155 DPSS. CO. AD. No 313/02.27.005/2011-12 August 18, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No. 2317/02.27.005/2010-11 dated April 8, 2011 forwarding the Financial Action Task Force (FATF) Statement identifying @@NBSP@@@@NBSP@@a list of jurisdictions which have strategic AML/CFT deficiencies. 2
Aug 18, 2011
Withdrawn w.e.f. 16/11/2021
Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) - Standards
RBI/2011-12/156 DPSS. CO. AD. No 314./02.27.005/2011-12 August 18, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) – Standards Please refer to our circular @@NBSP@@DPSS. CO. AD. No.2318 /02.27.005/2010-11 dated April 8, 2011 on risks arising from the deficiencies in AML/CFT regime of Iran and Democratic People's Republic of Korea (DPRK). 2. Financial Action Task Force (
RBI/2011-12/156 DPSS. CO. AD. No 314./02.27.005/2011-12 August 18, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) – Standards Please refer to our circular @@NBSP@@DPSS. CO. AD. No.2318 /02.27.005/2010-11 dated April 8, 2011 on risks arising from the deficiencies in AML/CFT regime of Iran and Democratic People's Republic of Korea (DPRK). 2. Financial Action Task Force (
Aug 04, 2011
Withdrawn w.e.f. 16/11/2021
List of Terrorist Individuals / Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban / Al-Qaida Organisation
RBI/2011-12/146 DPSS. CO. AD. No. 208 /02.27.005 /2011-12 August 4, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals / Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban / Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2868 /02.27.005/2010-11 dated June 30, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) copy each of n
RBI/2011-12/146 DPSS. CO. AD. No. 208 /02.27.005 /2011-12 August 4, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals / Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban / Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2868 /02.27.005/2010-11 dated June 30, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) copy each of n
Jun 30, 2011
Withdrawn w.e.f. 16/11/2021
List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation
RBI/2010-11/588 DPSS. CO. AD. No. 2868 /02.27.005/2010-11 June 30, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2858 /02.27.005/2010-11 dated June 27, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) copy each of the n
RBI/2010-11/588 DPSS. CO. AD. No. 2868 /02.27.005/2010-11 June 30, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2858 /02.27.005/2010-11 dated June 27, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) copy each of the n
Jun 27, 2011
Withdrawn w.e.f. 16/11/2021
List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation
RBI/2010-11/581 DPSS. CO. AD. No. 2858 /02.27.005/2010-11 June 27, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2818 /02.27.005/2010-11 dated June 22, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy of note dat
RBI/2010-11/581 DPSS. CO. AD. No. 2858 /02.27.005/2010-11 June 27, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2818 /02.27.005/2010-11 dated June 22, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy of note dat
Jun 22, 2011
Withdrawn w.e.f. 16/11/2021
List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation
RBI/2010-11/577 DPSS. CO. AD. No. 2818 /02.27.005/2010-11 June 22, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2545 /02.27.005/2010-11 dated May 11, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy each of foll
RBI/2010-11/577 DPSS. CO. AD. No. 2818 /02.27.005/2010-11 June 22, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2545 /02.27.005/2010-11 dated May 11, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy each of foll
May 11, 2011
Withdrawn w.e.f. 16/11/2021
List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation
RBI/2011-12/522 DPSS. CO. AD. No. 2545 /02.27.005/2010-11 May 11, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2390/02.27.005/2010-11 dated April 19, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy of note date
RBI/2011-12/522 DPSS. CO. AD. No. 2545 /02.27.005/2010-11 May 11, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2390/02.27.005/2010-11 dated April 19, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy of note date
Apr 19, 2011
Withdrawn w.e.f. 16/11/2021
List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation
RBI/2010-11/478 DPSS. CO. AD. No. 2390/02.27.005/2010-11 April 19, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2181 /02.27.005/2010-11 dated March 23, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy of notes d
RBI/2010-11/478 DPSS. CO. AD. No. 2390/02.27.005/2010-11 April 19, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2181 /02.27.005/2010-11 dated March 23, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy of notes d
Apr 08, 2011
Withdrawn w.e.f. 16/11/2021
Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT)- Standards
RBI/2010-11/464 DPSS. CO. AD. No 2317 /02.27.005/2010-11 April 8, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT)- Standards Please refer to our letter DPSS.CO.AD.No. 1568 /02.27.005/2010-11 dated January 18,@@NBSP@@ 2011 forwarding the Financial Action Task Force (FATF) Statement identifying @@NBSP@@@@NBSP@@a list of jurisdictions which have strategic AML/CFT defici
RBI/2010-11/464 DPSS. CO. AD. No 2317 /02.27.005/2010-11 April 8, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT)- Standards Please refer to our letter DPSS.CO.AD.No. 1568 /02.27.005/2010-11 dated January 18,@@NBSP@@ 2011 forwarding the Financial Action Task Force (FATF) Statement identifying @@NBSP@@@@NBSP@@a list of jurisdictions which have strategic AML/CFT defici
Apr 08, 2011
Withdrawn w.e.f. 16/11/2021
Anti-Money Laundering/Combating Financing of Terrorism - Standards
RBI/2010-11/465 DPSS. CO. AD. No 2318/02.27.005/2010-11 April 8, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) – Standards Please refer to our letter @@NBSP@@DPSS. CO. AD. No.1569 /02.27.005/2010-11 dated January 18, 2011 on risks arising from the deficiencies in AML/CFT regime of Iran and Democratic People's Republic of Korea (DPRK). 2. Financial Action Task Force (F
RBI/2010-11/465 DPSS. CO. AD. No 2318/02.27.005/2010-11 April 8, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) – Standards Please refer to our letter @@NBSP@@DPSS. CO. AD. No.1569 /02.27.005/2010-11 dated January 18, 2011 on risks arising from the deficiencies in AML/CFT regime of Iran and Democratic People's Republic of Korea (DPRK). 2. Financial Action Task Force (F
Mar 23, 2011
Withdrawn w.e.f. 16/11/2021
List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation
RBI/2010-11/443 DPSS. CO. AD. No. 2181/02.27.005/2010-11 March 23, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2068/02.27.005/2010-11 dated March 10, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy of notes da
RBI/2010-11/443 DPSS. CO. AD. No. 2181/02.27.005/2010-11 March 23, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No. 2068/02.27.005/2010-11 dated March 10, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy of notes da
Mar 14, 2011
Withdrawn w.e.f. 16/11/2021
Automation of non-MICR Clearing Houses - Implementation of a new Clearing Software - Express Cheque Clearing System
RBI/2010-11/423 DPSS (CO) CHD No. 2099/03.02.03/2010-11 March 14, 2011 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs / UCBs /State Co-operative Banks / District Central Co-operative Banks Madam / Dear Sir, Automation of non-MICR Clearing Houses – Implementation of a new Clearing Software – Express Cheque Clearing System Reserve Bank of India (RBI) has been in the forefront of adopting technology for making t
RBI/2010-11/423 DPSS (CO) CHD No. 2099/03.02.03/2010-11 March 14, 2011 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs / UCBs /State Co-operative Banks / District Central Co-operative Banks Madam / Dear Sir, Automation of non-MICR Clearing Houses – Implementation of a new Clearing Software – Express Cheque Clearing System Reserve Bank of India (RBI) has been in the forefront of adopting technology for making t
Mar 10, 2011
Withdrawn w.e.f. 16/11/2021
List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation
RBI/2010-11/420 DPSS. CO. AD. No. 2068@@NBSP@@ /02.27.005/2010-11 March 10, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No.1568 /02.27.005/2010-11 dated January 7 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy of
RBI/2010-11/420 DPSS. CO. AD. No. 2068@@NBSP@@ /02.27.005/2010-11 March 10, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation Please refer to our circular DPSS.CO.AD.No.1568 /02.27.005/2010-11 dated January 7 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy of
Jan 18, 2011
Withdrawn w.e.f. 16/11/2021
Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) - Standards
RBI/2010-11/375 DPSS. CO. AD. No. 1568/02.27.005/2010-11 January 18, 2011 All the Authorised entities operating payment system in India Dear Sir Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) – Standards We are forwarding herewith a copy of the Statement issued on October 22, 2010 by the Financial Action Task Force (FATF) calling upon jurisdictions listed in the Statement to complete the implementation of their action plan within the timeframe (
RBI/2010-11/375 DPSS. CO. AD. No. 1568/02.27.005/2010-11 January 18, 2011 All the Authorised entities operating payment system in India Dear Sir Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) – Standards We are forwarding herewith a copy of the Statement issued on October 22, 2010 by the Financial Action Task Force (FATF) calling upon jurisdictions listed in the Statement to complete the implementation of their action plan within the timeframe (
Jan 18, 2011
Withdrawn w.e.f. 16/11/2021
Centralised Funds Management System (CFMS) - Extension of timings
RBI/2010-11/372 DPSS (CO) RTGS No.1654/ 04.08.002/ 2010 – 11 January 18, 2011 To All CFMS Members Madam / Dear Sir, Centralised Funds Management System (CFMS) – Extension of timings Members of CFMS are using the funds transfer module to transfer funds from one DAD to another DAD from their payment gateways. At present, the time window for funds transfer module of CFMS is from 11:00 hours to 16:30 hours on weekdays and from 11:00 hours to 13:00 hours on Saturdays. 2. O
RBI/2010-11/372 DPSS (CO) RTGS No.1654/ 04.08.002/ 2010 – 11 January 18, 2011 To All CFMS Members Madam / Dear Sir, Centralised Funds Management System (CFMS) – Extension of timings Members of CFMS are using the funds transfer module to transfer funds from one DAD to another DAD from their payment gateways. At present, the time window for funds transfer module of CFMS is from 11:00 hours to 16:30 hours on weekdays and from 11:00 hours to 13:00 hours on Saturdays. 2. O
Jan 18, 2011
Withdrawn w.e.f. 16/11/2021
Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) - Standards
RBI/2010-11/374 DPSS. CO. AD. No. 1569/02.27.005/2010-11 January 18, 2011 All the Authorised entities operating payment system in India Dear Sir Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) – Standards We are forwarding herewith a copy of Statement issued on October 22, 2010 by the Financial Action Task Force (FATF) on the subject (enclosed). It may be observed that the statement divides the strategic AML/CFT deficient jurisdictions into two g
RBI/2010-11/374 DPSS. CO. AD. No. 1569/02.27.005/2010-11 January 18, 2011 All the Authorised entities operating payment system in India Dear Sir Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) – Standards We are forwarding herewith a copy of Statement issued on October 22, 2010 by the Financial Action Task Force (FATF) on the subject (enclosed). It may be observed that the statement divides the strategic AML/CFT deficient jurisdictions into two g
Jan 07, 2011
Withdrawn w.e.f. 16/11/2021
List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation
RBI/2010-11/362 DPSS.CO.AD.No.1568/02.27.005/2010-11 January 7, 2011 All the Authorised entities operating payment system in India Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation We have received from Government of India (Ministry of External Affairs) copy of following notes forwarded by the Chairman of UN Security Council's 1267 Committee regarding changes made in the Consolidated List of In
RBI/2010-11/362 DPSS.CO.AD.No.1568/02.27.005/2010-11 January 7, 2011 All the Authorised entities operating payment system in India Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation We have received from Government of India (Ministry of External Affairs) copy of following notes forwarded by the Chairman of UN Security Council's 1267 Committee regarding changes made in the Consolidated List of In
Jan 04, 2011
Withdrawn w.e.f. 16/11/2021
Enhancing the scope of Speed Clearing
RBI/2010-11/352 DPSS. CO. CHD. No. 1514 / 03.01.03 / 2010-2011 January 4, 2011 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including Regional Rural Banks /Urban Co-operative Banks / State Co-operative Banks /District Central Co-operative Banks Madam / Dear Sir, Enhancing the scope of Speed Clearing A reference is invited to our circulars DPSS.CO. 1808 / 03.01.02 / 2007-08 dated May 5, 2008 and DPSS.CO.No. 517 / 03.01.02(
RBI/2010-11/352 DPSS. CO. CHD. No. 1514 / 03.01.03 / 2010-2011 January 4, 2011 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including Regional Rural Banks /Urban Co-operative Banks / State Co-operative Banks /District Central Co-operative Banks Madam / Dear Sir, Enhancing the scope of Speed Clearing A reference is invited to our circulars DPSS.CO. 1808 / 03.01.02 / 2007-08 dated May 5, 2008 and DPSS.CO.No. 517 / 03.01.02(
Nov 29, 2010
Withdrawn
Issuance and Operation of Prepaid Payment Instruments
RBI/2010-11/289 DPSS. CO. AD. No. /780/02.27.004/2010-11 November 24, 2010 The Chairmen and Managing Directors /Chief Executive Officers ofAll Scheduled Commercial Banks Madam/ Dear Sir Issuance and Operation of Prepaid Payment Instruments Please refer to our Policy Guidelines for issuance and operation of Prepaid Payment Instruments issued vide our circular DPSS.CO.PD.No.1873 /02.14.06/ 2008-09 dated April 27, 2009 on the above subject. 2. As per paragraph 7.3 of the
RBI/2010-11/289 DPSS. CO. AD. No. /780/02.27.004/2010-11 November 24, 2010 The Chairmen and Managing Directors /Chief Executive Officers ofAll Scheduled Commercial Banks Madam/ Dear Sir Issuance and Operation of Prepaid Payment Instruments Please refer to our Policy Guidelines for issuance and operation of Prepaid Payment Instruments issued vide our circular DPSS.CO.PD.No.1873 /02.14.06/ 2008-09 dated April 27, 2009 on the above subject. 2. As per paragraph 7.3 of the
Nov 12, 2010
Withdrawn w.e.f. 16/11/2021
Up-gradation of CFMS System to Windows 2008
RBI/2010-11/273 DPSS (CO) RTGS No.1605/04.08.002/2010-11 November 12, 2010 To All CFMS Members Dear Sir, Up-gradation of CFMS System to Windows 2008 As you are aware that CFMS system is presently running on Windows 2000 advanced server with IBM Websphere MQ series 5.3. 2. It has been decided to upgrade CFMS system to the latest available software versions i.e. Microsoft Windows 2008 Enterprise Edition and IBM Websphere MQ series 7.0. 3. In order to facilitate the upgr
RBI/2010-11/273 DPSS (CO) RTGS No.1605/04.08.002/2010-11 November 12, 2010 To All CFMS Members Dear Sir, Up-gradation of CFMS System to Windows 2008 As you are aware that CFMS system is presently running on Windows 2000 advanced server with IBM Websphere MQ series 5.3. 2. It has been decided to upgrade CFMS system to the latest available software versions i.e. Microsoft Windows 2008 Enterprise Edition and IBM Websphere MQ series 7.0. 3. In order to facilitate the upgr
Nov 09, 2010
Withdrawn w.e.f. 16/11/2021
Electronic Funds Transfer Infrastructure in India - Usage of RTGS and NEFT
RBI/2010-11/265 DPSS (CO) RTGS No.1051 / 04.04.002 / 2010-2011 November 9, 2010 Chairman and Managing Director / Chief Executive Officer of all banks participating in RTGS and NEFT Madam / Dear Sir, Electronic Funds Transfer Infrastructure in India – Usage of RTGS and NEFT Please refer to our circular DPSS (CO) RTGS No. 1008 / 04.04.002 / 2010-2011 dated November 3, 2010 on the captioned subject. 2. Based on requests received from the participant member banks, it is c
RBI/2010-11/265 DPSS (CO) RTGS No.1051 / 04.04.002 / 2010-2011 November 9, 2010 Chairman and Managing Director / Chief Executive Officer of all banks participating in RTGS and NEFT Madam / Dear Sir, Electronic Funds Transfer Infrastructure in India – Usage of RTGS and NEFT Please refer to our circular DPSS (CO) RTGS No. 1008 / 04.04.002 / 2010-2011 dated November 3, 2010 on the captioned subject. 2. Based on requests received from the participant member banks, it is c
Nov 03, 2010
Withdrawn w.e.f. 16/11/2021
Electronic Funds Transfer Infrastructure in India - Usage of RTGS and NEFT
RBI/2010-11/259 DPSS (CO) RTGS No.1008/04.04.002/2010-2011 November 03, 2010 Chairman and Managing Director /Chief Executive Officer of all banks participating in RTGS and NEFT Madam / Dear Sir, Electronic Funds Transfer Infrastructure in India – Usage of RTGS and NEFT Please refer to our earlier circulars DPSS (CO) RTGS No. 729/04.04.002/2006 – 2007 dated December 1, 2006 (introducing the threshold value limit for customer transactions in RTGS to Rs 1 lakh) and DPSS
RBI/2010-11/259 DPSS (CO) RTGS No.1008/04.04.002/2010-2011 November 03, 2010 Chairman and Managing Director /Chief Executive Officer of all banks participating in RTGS and NEFT Madam / Dear Sir, Electronic Funds Transfer Infrastructure in India – Usage of RTGS and NEFT Please refer to our earlier circulars DPSS (CO) RTGS No. 729/04.04.002/2006 – 2007 dated December 1, 2006 (introducing the threshold value limit for customer transactions in RTGS to Rs 1 lakh) and DPSS
Sep 15, 2010
Withdrawn w.e.f. 16/11/2021
Prevention of Money-laundering Second Amendment Rules, 2010 - Obligation of Entities authorised to operate Payment System in India
RBI/2010-11/200 DPSS.CO.AD.No.552/02.27.004/2010-2011 September 15, 2010 All the entities Authorized to operate Payment Systems in India Madam/Dear Sir Prevention of Money-laundering (Maintenance of Records of the Nature and Value of Transactions, the Procedure and Manner of Maintaining and Time for Furnishing Information and Verification and Maintenance of Records of the Identity of the Clients of the Banking Companies, Financial Institutions and Intermediaries) Seco
RBI/2010-11/200 DPSS.CO.AD.No.552/02.27.004/2010-2011 September 15, 2010 All the entities Authorized to operate Payment Systems in India Madam/Dear Sir Prevention of Money-laundering (Maintenance of Records of the Nature and Value of Transactions, the Procedure and Manner of Maintaining and Time for Furnishing Information and Verification and Maintenance of Records of the Identity of the Clients of the Banking Companies, Financial Institutions and Intermediaries) Seco
Sep 03, 2010
Withdrawn w.e.f. 16/11/2021
Dishonour / Return of Cheques - Need to Mention the 'Date of Return' in the Cheque Return Memo
RBI/2010-11/190 DPSS.CO.CHD.No.485/03.06.01/2010-11 September 1, 2010 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks Madam / Dear Sir, Dishonour / Return of Cheques - Need to Mention the 'Date of Return' in the Cheque Return Memo As you are aware, the 'Cheque Return Memo' that should accompany a cheque dishonoured / re
RBI/2010-11/190 DPSS.CO.CHD.No.485/03.06.01/2010-11 September 1, 2010 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks Madam / Dear Sir, Dishonour / Return of Cheques - Need to Mention the 'Date of Return' in the Cheque Return Memo As you are aware, the 'Cheque Return Memo' that should accompany a cheque dishonoured / re
Sep 01, 2010
Withdrawn w.e.f. 18/02/2022
Uniformity in penal interest payable by banks for delays in credit / return of NEFT / NECS / ECS transactions
RBI/2010-11/188 DPSS (CO) EPPD No.@@NBSP@@ 477/ 04.03.01 / 2010-11 September 1, 2010 The Chairman and Managing Director / Chief Executive Officer of member banks participating in / NEFT / NECS / ECS Madam / Dear Sir, Uniformity in penal interest payable by banks for delays in credit / return of NEFT / NECS / ECS transactions As you are aware, the recent past has been witness to significant growth in retail electronic payment products - both in terms of reach and volum
RBI/2010-11/188 DPSS (CO) EPPD No.@@NBSP@@ 477/ 04.03.01 / 2010-11 September 1, 2010 The Chairman and Managing Director / Chief Executive Officer of member banks participating in / NEFT / NECS / ECS Madam / Dear Sir, Uniformity in penal interest payable by banks for delays in credit / return of NEFT / NECS / ECS transactions As you are aware, the recent past has been witness to significant growth in retail electronic payment products - both in terms of reach and volum
May 06, 2010
Withdrawn w.e.f. 16/11/2021
Levy of interest on clearing-related overdraft extended by Clearing House managing banks for settling clearing obligations of member banks
RBI/2009-10/452 DPSS.CO (CHD) No. 2387/03.06.01/2009-2010 May 6, 2010 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks Madam / Dear Sir, Levy of interest on clearing-related overdraft extended by Clearing House managing banks for settling clearing obligations of member banks As you are aware, in terms of provisions conta
RBI/2009-10/452 DPSS.CO (CHD) No. 2387/03.06.01/2009-2010 May 6, 2010 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks Madam / Dear Sir, Levy of interest on clearing-related overdraft extended by Clearing House managing banks for settling clearing obligations of member banks As you are aware, in terms of provisions conta
Apr 13, 2010
Withdrawn w.e.f. 16/11/2021
Know Your Customer (KYC) Norms/Anti-Money Laundering (AML) Standards/Combating of Financing of Terrorism (CFT)
RBI/2009-10/398DPSS CO No. 2232 / 02.27.005/2009-2010 13th April 2010 To All the Payment Systems Operators authorized under the Payment and Settlement Systems Act, 2007 Know Your Customer (KYC) Norms/Anti-Money Laundering (AML) Standards/Combating of Financing of Terrorism (CFT) Please refer to our letter DPSS.CO.AD.1320/02.27.005/2009-10 dated December 22, 2009. 2. Financial Action Task Force (FATF) has issued a further Statement on February 18, 2010 on the subject (
RBI/2009-10/398DPSS CO No. 2232 / 02.27.005/2009-2010 13th April 2010 To All the Payment Systems Operators authorized under the Payment and Settlement Systems Act, 2007 Know Your Customer (KYC) Norms/Anti-Money Laundering (AML) Standards/Combating of Financing of Terrorism (CFT) Please refer to our letter DPSS.CO.AD.1320/02.27.005/2009-10 dated December 22, 2009. 2. Financial Action Task Force (FATF) has issued a further Statement on February 18, 2010 on the subject (
Dec 22, 2009
Withdrawn w.e.f. 16/11/2021
KYC Norms/AML Standards/Combating Financing of Terrorism - Obligation of Payment System Operators
RBI/2009-10/269 DPSS.CO.AD.No./1320/02.27.005/2009-10 December 22, 2009 To All the Payment System Operators authorized under the Payment and Settlement Systems Act, 2007 Madam/Dear Sir, Know Your Customer (KYC) norms/Anti-Money Laundering (AML) standards/ Combating the Financing of Terrorism (CFT) obligation of Payment System Operators under Prevention of Money Laundering Act, (PMLA), 2002, as amended by Prevention of Money Laundering (Amendment) Act, 2009 Attention o
RBI/2009-10/269 DPSS.CO.AD.No./1320/02.27.005/2009-10 December 22, 2009 To All the Payment System Operators authorized under the Payment and Settlement Systems Act, 2007 Madam/Dear Sir, Know Your Customer (KYC) norms/Anti-Money Laundering (AML) standards/ Combating the Financing of Terrorism (CFT) obligation of Payment System Operators under Prevention of Money Laundering Act, (PMLA), 2002, as amended by Prevention of Money Laundering (Amendment) Act, 2009 Attention o
Dec 18, 2009
Withdrawn w.e.f. 16/11/2021
Extension of Service Window for RTGS Transactions
RBI/2009-10/265 DPSS (CO) RTGS No. 1313/ 04.04.002 / 2009 – 2010 December 18, 2009 Chairman and Managing Director / Chief Executive Officer of all banks participating in RTGS Madam / Dear Sir, Extension of Service Window for RTGS Transactions Please refer to our previous circular RBI/2008-09/362 (DPSS CO RTGS No.1288/04.04.002/2008-2009) dated January 28, 2009 on the captioned subject. On a review of RTGS timings and the volume of business handled by RTGS on Saturdays
RBI/2009-10/265 DPSS (CO) RTGS No. 1313/ 04.04.002 / 2009 – 2010 December 18, 2009 Chairman and Managing Director / Chief Executive Officer of all banks participating in RTGS Madam / Dear Sir, Extension of Service Window for RTGS Transactions Please refer to our previous circular RBI/2008-09/362 (DPSS CO RTGS No.1288/04.04.002/2008-2009) dated January 28, 2009 on the captioned subject. On a review of RTGS timings and the volume of business handled by RTGS on Saturdays
Dec 07, 2009
Withdrawn
System Audit of the Payment Systems operated under the PSS Act, 2007
DPSS.AD.No./ 1206/02.27.005/2009-2010 7th December, 2009 To All the entities Authorised to operate Payment Systems in India Madam/Dear Sir, System Audit of the Payment Systems operated @@NBSP@@under the PSS Act, 2007 Please refer to the Certificate of Authorisation issued to you by the Reserve Bank of India under Section 7(1) of the Payment and Settlement Systems Act, 2007, to set up and operate the Payment Systems indicated therein. 2. In order to ensure that the tec
DPSS.AD.No./ 1206/02.27.005/2009-2010 7th December, 2009 To All the entities Authorised to operate Payment Systems in India Madam/Dear Sir, System Audit of the Payment Systems operated @@NBSP@@under the PSS Act, 2007 Please refer to the Certificate of Authorisation issued to you by the Reserve Bank of India under Section 7(1) of the Payment and Settlement Systems Act, 2007, to set up and operate the Payment Systems indicated therein. 2. In order to ensure that the tec
Nov 11, 2009
Withdrawn w.e.f. 18/02/2022
RTGS System - Mandatory Beneficiary Account Number
RBI/2009-10/215 DPSS (CO) RTGS No.949/ 04.04.002 / 2009 - 2010 November 11, 2009 Chairman and Managing Director / Chief Executive Officer of all banks participating in RTGS Madam / Dear Sir, RTGS System – Mandatory Beneficiary Account Number The R41 message format in RTGS at present allows transmission of messages even if the beneficiary account number is not given. Further, messages may also flow even if the account number is given in an inappropriate field. 2. Subst
RBI/2009-10/215 DPSS (CO) RTGS No.949/ 04.04.002 / 2009 - 2010 November 11, 2009 Chairman and Managing Director / Chief Executive Officer of all banks participating in RTGS Madam / Dear Sir, RTGS System – Mandatory Beneficiary Account Number The R41 message format in RTGS at present allows transmission of messages even if the beneficiary account number is not given. Further, messages may also flow even if the account number is given in an inappropriate field. 2. Subst
Jul 29, 2009
Withdrawn w.e.f. 16/11/2021
ECS - Accuracy of Input Data/Completeness of Account Number Information in ECS Mandates/Files
RBI/2009-10/109 DPSS (CO) EPPD No. 191/04.01.01/2009-2010 July 29, 2009 The Chairman and Managing Director / Chief Executive Officer of all banks participating in ECS / National-ECS Madam / Dear Sir, Electronic Clearing Service (ECS) – Accuracy of Input Data and Completeness of Account Number Information in ECS Mandates /Files ECS was introduced during the early nineties as an efficient method for effecting bulk and repetitive transactions electronically. While ECS (C
RBI/2009-10/109 DPSS (CO) EPPD No. 191/04.01.01/2009-2010 July 29, 2009 The Chairman and Managing Director / Chief Executive Officer of all banks participating in ECS / National-ECS Madam / Dear Sir, Electronic Clearing Service (ECS) – Accuracy of Input Data and Completeness of Account Number Information in ECS Mandates /Files ECS was introduced during the early nineties as an efficient method for effecting bulk and repetitive transactions electronically. While ECS (C
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