Click here to Visit the RBI’s new website

Press Releases

PDF document (152 kb)
Date : Dec 22, 2015
Payments Banks and Small Finance Banks to apply for Payment Systems Membership after getting Licence

The Reserve Bank of India has clarified that entities that have been granted in-principle approval by it for setting up Payments Banks and Small Finance Banks can apply to the Reserve Bank for membership of any centralised/decentralised payment systems, including Bharat Bill Payment System (BBPS), after receiving the licence for commencement of business under Banking Regulation Act, 1949. The clarification was required as the Reserve Bank had been receiving queries from such entities regarding the approval process for joining any centralised/decentralised payment systems, including participation in the Bharat Bill Payment System (BBPS) as Bharat Bill Payment Operating Units (BBPOUs).

Background

It may be recalled that the Reserve Bank had invited applications for authorising Bharat Bill Payment System Operating Units (BBPOUs) in November 2015. The last date for receipt of applications was December 18, 2015. The Reserve Bank had announced the names of entities that were granted in-principle approval for setting up Payments Banks and Small Finance Banks on August 19, 2015 and September 16, 2015, respectively. The “in-principle” approval granted to these entities is valid for 18 months during which time the applicants have to comply with all requirements stipulated by the Reserve Bank before grant of a licence for commencement of banking business would be considered by it.

Alpana Killawala
Principal Chief General Manager

Press Release : 2015-2016/1474


2024
2023
2022
2021
2020
2019
2018
2017
2016
2015
Archives
Top