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RBI/2005-06/163
DBS. .FrMC. BC. No.. 1 /23.04.001/2005-06
September 9, 2005
The Chief Executives of all commercial banks (Excluding
RRBs), and Financial Institutions.
Dear Sir,
Frauds – Classification and Reporting
Please refer to our letter DBS.
FrMC. BC. No.2 /23.04.001/2004-05 dated August 7, 2004, forwarding the Master
Circular on Frauds – Classification and Reporting. The said Master Circular
has been updated incorporating therein all the instructions issued subsequently
and is forwarded herewith. The Master Circular has also been placed on the web-site
of the Reserve Bank of India (www.rbi.org.in).
2. Please acknowledge receipt.
Yours faithfully
( K. V. Subba Rao )
Chief General Manager
1. Introduction
1.1 Incidence of frauds, dacoities,
robberies, etc., in banks is a matter of concern. While the primary responsibility
for preventing frauds lies with banks themselves, the Reserve Bank of India
has been advising banks from time to time about the major fraud prone areas
and the safeguards necessary for prevention of frauds. The Reserve Bank has
also been circulating to banks, the details of frauds of an ingenious nature
not reported earlier so that banks could introduce necessary safeguards by way
of appropriate procedures and internal checks.Banks are also being advised about
the details of unscrupulous borrowers and related parties who have perpetrated
frauds on banks so that banks could exercise caution while dealing with them.
To facilitate this ongoing process, it is essential that banks report to the
Reserve Bank full information about frauds and the follow-up action taken thereon.Banks
may, therefore, adopt the reporting system for frauds as prescribed in the following
paragraphs.
1.2 It has been observed that
frauds are, at times, detected in banks long after their perpetration. The
fraud reports are also submitted to the Reserve Bank, many a time, with
considerable delay and without the required information. On certain occasions,
the Reserve Bank comes to know about frauds involving large amounts only
through press reports. Banks should, therefore, ensure that the reporting
system is suitably streamlined so that frauds are reported without any delay.
Banks must fix staff accountability in respect of delays in reporting fraud
cases to the Reserve Bank.
1.3 Delay in reporting of frauds
and the consequent delay in alerting other banks about the modus operandi
and issue of caution advices against unscrupulous borrowers could result
in similar frauds being perpetrated elsewhere. Banks may, therefore, strictly
adhere to the timeframe fixed in this circular for reporting fraud cases
to the Reserve Bank failing which banks would be liable for penal action
as prescribed under Section 47(A) of the Banking Regulation Act, 1949.
1.4 A software on `Frauds Reporting
and Monitoring System' has since been developed and the banks have been
advised vide our circular No. DBS.FGV(F) 1836/23.04.001/2002-03 dated June
4, 2003 to send the returns and data starting from the quarter ended June
30,2003 in soft and hard copy format to RBI Central Office as well as the
concerned Regional Office of the Department of Banking Supervision under
whose jurisdiction the bank’s Head Office is situated.
1.5 Banks should specifically
nominate an official of the rank of General Manager who will be responsible
for submitting all the returns referred to in this circular.
2. CLASSIFICATION OF FRAUDS
2.1 In order to have uniformity
in reporting, frauds have been classified as under based mainly on the provisions
of the Indian Penal Code:
a. Misappropriation and
criminal breach of trust.
b. Fraudulent encashment
through forged instruments, manipulation of books of account or through
fictitious accounts and conversion of property.
c. Unauthorised credit
facilities extended for reward or for illegal gratification.
d. Negligence and cash
shortages.
e. Cheating and forgery.
f. Irregularities in foreign
exchange transactions.
g. Any other type of fraud
not coming under the specific heads as above.
2.2 Cases of 'negligence and
cash shortages' and ‘irregularities in foreign exchange transactions’ referred
to in items (d) and (f) above are to be reported as fraud if the intention
to cheat/defraud is suspected/ proved. Cases
of cash shortage up to Rs. 1,000/- reported on the same day by persons handling
the cash and where there is no suspicion of fraud, need not be reported
as fraud. However, cases of cash shortage involving more than Rs. 1,000/-
and those detected by the management/ inspecting officer, irrespective of
the amount, may be reported as fraud.
2.3 To ensure uniformity and to
avoid duplication, frauds involving negotiable instruments may be reported only
by the paying banker and not by the collecting banker.
2.4 Banks (other than foreign
banks) having overseas branches/offices should report all frauds perpetrated
at such branches/offices also to the Reserve Bank as per the format and
procedure detailed under Paragraph 3 below.
2.5 Cases of theft, burglary,
dacoity and robbery should not be reported as fraud. Such cases may be reported
separately as detailed in paragraph 7.
3. Reporting of frauds to Reserve Bank of
India
3.1 Frauds involving Rs.
1 lakh and above
3.1.1 Fraud reports should
be submitted in all cases of fraud of Rs. 1 lakh and above perpetrated
through misrepresentation, breach of trust, manipulation of books of account,
fraudulent encashment of instruments like cheques, drafts and bills of
exchange, unauthorised handling of securities charged to the bank, misfeasance,
embezzlement, misappropriation of funds, conversion of property, cheating,
shortages, irregularities, etc.
3.1.2 Fraud reports should
also be submitted in cases where central investigating agencies have initiated
criminal proceedings suo motto and/or where the Reserve Bank has directed
that they be reported as frauds.
3.1.3 Wherever information
is available, banks may also report frauds perpetrated in their subsidiaries
and affiliates/joint ventures. Such frauds should, however, not be included
in the report on outstanding frauds and the quarterly progress reports
referred to in paragraph 4 below.
3.1.4 The fraud reports in soft
and hard copy format should be sent to the Central Office (CO) as also the concerned
Regional Office of the Reserve Bank, Department of Banking Supervision, under
whose jurisdiction the Head Office of the bank falls, in the format given in
FMR – 1, within three weeks from the date of detection.
3.2 Frauds committed by
unscrupulous borrowers
3.2.1 It is observed that
a large number of frauds are committed by unscrupulous borrowers including
companies, partnership firms/proprietary concerns and/or their directors/partners
by various methods including the following:
i. Fraudulent discount
of instruments or kite flying in clearing effects.
ii. Fraudulent removal
of pledged stocks/disposing of hypothecated stocks without the bank’s
knowledge/inflating the value of stocks in the stock statement and
drawing excess bank finance.
iii. Diversion of funds outside
the borrowing units, lack of interest or criminal neglect on the part of borrowers,
their partners, etc. and also due to managerial failure leading to the unit
becoming sick and due to laxity in effective supervision over the operations
in borrowal accounts on the part of the bank functionaries rendering the advance
difficult of recovery.
3.2.2 In respect of frauds in borrowal
accounts involving an amount of Rs. 5 lakh and above, additional information
as prescribed under Part B of FMR – 1 may also be furnished.
3.3 Frauds involving Rs. 100
lakh and above
3.3.1 In respect of frauds
involving Rs. 100 lakh and above, in addition to the requirements given
at paragraphs 3.1 and 3.2 above, banks may report the fraud by means of
a D.O. letter addressed to the Chief General Manager in charge of the
Department of Banking Supervision, Reserve Bank of India, Central Office,
within a week of such frauds coming to the notice of the bank’s Head Office.
The letter may contain brief particulars of the fraud such as amount involved,
nature of fraud, modus operandi in brief, name of the branch/office, names
of parties involved (if they are proprietorship/ partnership concerns
or private limited companies, the names of proprietors, partners and directors),
names of officials involved, and whether the complaint has been lodged
with the Police/CBI. A copy of the D.O. letter should also be endorsed
to the Regional Office of Reserve Bank under whose jurisdiction the bank's
branch, where the fraud has been perpetrated, is functioning.
3.4 Cases of attempted fraud
Cases of attempted fraud,
where the likely loss would have been Rs. 100 lakh or more, had the
fraud taken place, should be reported to the Central Office of the Reserve
Bank, Department of Banking Supervision, indicating the modus operandi
and how the fraud was detected. Such cases should not be included in
the other returns to be submitted to the Reserve Bank.
4. Quarterly returns
4.1 Report on Frauds Outstanding
4.1.1 Banks should submit a copy
each of the Quarterly Report on Frauds Outstanding in the format given in FMR
– 2 to the Central Office and the Regional Office of the Reserve Bank under
whose jurisdiction the Head Office of the bank falls within 15 days of the end
of the quarter to which it relates. The data should be submitted in both soft
and hard copy. Banks which may not be having any fraud outstanding as at the
end of a quarter should submit a nil report.
4.1.2 Part – A of the report
covers details of frauds outstanding as at the end of the quarter. Parts
B and C of the report give category-wise and perpetrator-wise details
of frauds reported during the quarter respectively. The total number and
amount of fraud cases reported during the quarter as shown in Parts B
and C should tally with the totals of columns 4 and 5 in Part – A of the
report.
4.1.3 Banks should furnish a certificate,
as part of the above report, to the effect that all individual fraud cases of
Rs. 1 lakh and above reported to the Reserve Bank in FMR – 1 during the quarter
have also been put up to the bank’s Board and have been incorporated in Part
– A (columns 4 and 5) and Parts B and C of FMR – 2.
4.1.4 Closure of fraud cases :-
Banks will report to the Frauds Monitoring Cell, RBI, Department of Banking
Supervision (DBS), Central Office, Mumbai and the respective Regional offices
of the DBS, the details of fraud cases closed along with reasons for the closure
where no further action was called for. Fraud cases closed during the quarter
are required to be reported in quarterly return FMR 2.
Banks should report
only such cases as closed where the actions as stated below are
complete.
a. The fraud cases
pending with CBI/Police/Court are finally disposed of.
b. The examination
of staff accountability has been completed.
c. The amount of fraud
has been recovered or written off.
d. Insurance claim
wherever applicable has been settled.
e. The bank has reviewed
the systems and procedures, identified the causative factors and
plugged the lacunae and the fact of which has been certified by
the appropriate authority ( Board/ Audit Committee of the Board)
Banks should also pursue
vigorously with CBI for final disposal of pending fraud cases especially
where the banks have completed staff side action. Similarly, banks
may vigorously follow up with the police authorities and/or court
for final disposal of fraud cases.
4.2 Progress Report on
Frauds
4.2.1 Banks should furnish case-wise
quarterly progress reports on frauds involving Rs. 1 lakh and above in the format
given in FMR – 3 to the Central Office of the Reserve Bank,
Department of Banking Supervision as well as the concerned Regional Office of
the Department of Banking Supervision under whose jurisdiction the bank’s Head
Office is situated, within 15 days of the end of the quarter to which it relates.
4.2.2 In the case of frauds where
there are no developments during a quarter, a list of such cases with a brief
description including name of branch and date of reporting may be furnished
in Part – B of FMR – 3.
4.2.3 Banks which do not
have any fraud involving Rs. 1 lakh and above outstanding may submit a
nil report.
5. Reports to the board
5.1 Reporting of Frauds
5.1.1 Banks should ensure
that all frauds of Rs. 1 lakh and above are reported to their Boards promptly
on their detection.
5.1.2 Such reports should,
among other things, take note of the failure on the part of the concerned
branch officials and controlling authorities, and consider initiation
of appropriate action against the officials responsible for the fraud.
5.2 Quarterly Review of Frauds
5.2.1 Information relating
to frauds for the quarters ending March, June and September may be placed
before the Board of Directors/Executive Committee/Local Advisory Board
during the month following the quarter to which it pertains, irrespective
of whether or not these are required to be placed before the Board/Management
Committee in terms of the Calendar of Reviews prescribed by the Reserve
Bank.
5.2.2 These should be accompanied
by supplementary material analysing statistical information and details
of each fraud so that the Board/Committee/Local Advisory Board would have
adequate material to contribute effectively in regard to the punitive
or preventive aspects of frauds.
5.2.3 A separate review for
the quarter ending December is not required in view of the Annual Review
for the year-ending December prescribed below.
5.2.4 All the frauds involving
an amount of Rs 1 crore and above should be monitored and reviewed by
the Special Committee of the Board in case of all Indian commercial banks.
The periodicity of the meetings of the Special Committee may be decided
according to the number of cases involved. However, the Committee should
meet and review as and when a fraud involving an amount of Rs 1 crore
and above comes to light.
5.3 Annual Review of Frauds
5.3.1 Banks should conduct an
annual review of the frauds and place a note before the Board of Directors/Local
Advisory Board for information. The reviews for the year-ended December may
be put up to the Board before the end of March the following year. Such reviews
need not be sent to RBI. These may be preserved for verification by the Reserve
Bank’s inspecting officers.
5.3.2 The main aspects which
may be taken into account while making such a review may include the following:
a. Whether the systems
in the bank are adequate to detect frauds, once they have taken
place, within the shortest possible time.
b. Whether frauds are
examined from staff angle and, wherever necessary, the cases are
reported to the Vigilance Cell for further action in the case of
public sector banks.
c. Whether deterrent
punishment is meted out, wherever warranted, to the persons found
responsible.
d. Whether frauds have
taken place because of laxity in following the systems and procedures
and, if so, whether effective action has been taken to ensure that
the systems and procedures are scrupulously followed by the staff
concerned.
e. Whether frauds are
reported to local Police or CBI, as the case may be, for investigation,
as per the guidelines issued in this regard to public sector banks
by Government of India.
5.3.3 The annual reviews
should also, among other things, include the following details:
a. Total number of
frauds detected during the year and the amount involved as compared
to the previous two years.
b. Analysis of frauds according
to different categories detailed in Paragraph 2.1 and also the different business
areas indicated in the Quarterly Report on Frauds Outstanding (vide FMR
– 2).
c. Modus operandi of
major frauds reported during the year along with their present position.
d. Detailed analyses
of frauds of Rs. 1 lakh and above.
e. Estimated loss to
the bank during the year on account of frauds, amount recovered
and provisions made.
f. Number of cases
(with amounts) where staff are involved and the action taken against
staff.
g. Region-wise/Zone-wise/State-wise
break-up of frauds and amount involved.
h. Time taken to detect
frauds (number of cases detected within three months, six months
and one year of their taking place).
i. Position with regard
to frauds reported to CBI/Police.
j. Number of frauds
where final action has been taken by the bank and cases disposed
of.
k. Preventive/punitive
steps taken by the bank during the year to reduce/minimise the incidence
of frauds.
6. Guidelines for reporting frauds to Police/CBI
6.1 Private sector banks should
follow the following guidelines for reporting of frauds such as unauthorised
credit facilities extended by the bank for illegal gratification, negligence
and cash shortages, cheating, forgery, etc. to the State Police authorities:
a. In dealing with cases
of fraud/embezzlement, banks should not merely be actuated by the necessity
of recovering expeditiously the amount involved, but should also be
motivated by public interest and the need for ensuring that the guilty
persons do not go unpunished.
b. Therefore, as a general
rule, the following cases should invariably be referred to the State
Police:
i. Cases of fraud involving
an amount of Rs. 1 lakh and above, committed by outsiders on their
own and/or with the connivance of bank staff/officers.
ii. Cases of fraud
committed by bank employees, when it involves bank funds exceeding
Rs. 10,000/-.
6.2 Public sector banks should
report fraud cases involving amount of Rs. 1 crore and above to CBI and those
below Rs. 1 crore to local police, as detailed below :
Cases to be referred to CBI
a. Cases of Rs. 1 crore and upto
Rs. 5 crore
- Where staff involvement is prima facie evident
– CBI (Anti Corruption Branch)
- Where staff involvement is prima facie not evident
– CBI (Economic Offences Wing)
b. All cases of Rs.5 crore and
above –Banking Security and Fraud Cell of the respective centres, which is
specialised cell of the Economic Offences Wing of the CBI for major bank fraud
cases.
Cases to be referred to local
police :-
Cases below Rs. 1 crore – Local
Police.
In addition to the above, CVO in
consultation with CMD may refer a case involving less than Rs.1 crore or a case
which cannot be classified on monetary limits, to the CBI, if, in the opinion
of the CVO, the case is of serious nature and/or has an inter-state or International
ramifications
7. Reporting Cases of Theft,
Burglary, Dacoity and Bank Robberies
7.1 Banks should arrange to report
instances of bank robberies, dacoities, thefts and burglaries to the following
authorities immediately on their occurrence by telegram/ fax / e-mail. The report
should include details of modus operandi and other information as at columns
1 to 10 of FMR – 4.
a. Reserve Bank of India, Department
of Banking Supervision, Central Office, Mumbai.
b. The concerned Regional Office
of the Department of Banking Supervision, Reserve Bank of India under whose
jurisdiction the Head Office of the bank falls.
c. The concerned Regional Office
of the Department of Banking Supervision, Reserve Bank of India, under whose
jurisdiction the affected bank branch is located.
d. The Security Adviser, Central
Security Cell, Reserve Bank of India, Central Office Building, Mumbai – 400001.
e. Ministry of Finance, Department
of Economic Affairs, (Banking Division), Government of India, New Delhi.
7.2 Banks should also submit to
the Reserve Bank, Department of Banking Supervision, Central Office as well
as the concerned Regional Office of the Reserve Bank under whose jurisdiction
the bank’s Head Office is situated a quarterly consolidated statement in the
format given in FMR – 4 covering all cases pertaining to the
quarter. This may be submitted within 15 days of the end of the quarter to which
it relates.
7.3 Banks which do not have any
instances of theft, burglary, dacoity and/or robbery to report during the quarter,
may submit a nil report.
FMR – 1
Report on Actual or Suspected Frauds
in Banks
(Vide Paragraph 3)
Part A: Fraud Report
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1.
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Name of the bank
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2.
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Fraud number
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3.
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Details of the branch
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(a) Name of the branch
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(b) Branch type
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(c) Place
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(d) District
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(e) State
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4.
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Name of the Principal party/account
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5.a
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Area of operation where the fraud has occurred
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5.b
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Whether fraud has occurred in a borrowal
account ?
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Yes/No
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6.a
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Nature of fraud
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6.b
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Whether computer is used in committing
the fraud?
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6.c
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If yes, details
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7.
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Total amount involved(Rs. In lakh)
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8.a
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Date of occurrence
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b
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Date of detection
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c
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Reasons for delay, if any, in detecting
the fraud
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d
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Date on which reported to RBI
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e
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Reasons for delay, if any, in reporting
the fraud to RBI
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9.a
b
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Brief history
modus operandi
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10.
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Fraud committed by
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a
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Staff
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Yes/No
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b
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Customers
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Yes/No
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c
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Outsiders
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Yes/No
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11.a
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Whether the controlling
office (Regional/Zonal) could detect the fraud by a scrutiny of control
returns submitted by the branch
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Yes/No
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b
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Whether there is need to
improve the information system?
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Yes/No
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12.a
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Whether internal inspection/
audit (including concurrent audit) was conducted at the branch(es) during
the period between the date of first occurrence of the fraud and its
detection?
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Yes/No
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b
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If yes, why the fraud could
not have been detected during such inspection/audit.
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c
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What action has been taken
for non-detection of the fraud during such inspection/audit
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13.
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Action taken/proposed to be taken
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a
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Complaint with Police/CBI
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i)Whether any complaint
has been lodged with the Police/CBI?
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Yes/No
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ii)If yes, name of office/
branch of CBI/ Police
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1
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Date of reference
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2
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Present position of the
case
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3
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Date of completion of
Police/CBI investigation
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4
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Date of submission of investigation
report by Police/CBI
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iii) If not reported to
Police/CBI, reasons therefor
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b
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Recovery suit with DRT/Court
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i) Date of filing
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ii) Present position
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c
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Insurance claim
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i) Whether any claim has
been lodged with an insurance company
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Yes/No
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ii) If not, reasons therefor
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d
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Details of staff-side action
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i) Whether any internal
investigation has been/is proposed to be conducted
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Yes/No
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ii) If yes, date of completion
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iii) Whether any departmental
enquiry has been/is proposed to be conducted
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iv) If yes, give details
as per format given below:
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v) If not, reasons therefor
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No.
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Name
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Desgn.
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Whether suspen-ded/Dt. of
suspension
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Date of issue of charge
sheet
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Date of commen-cement of
domestic inquiry
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Date of comple-tion of inquiry
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Date of issue of final orders
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Punish-ment awar-ded
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Details of prosecution/
conviction/ acquittal, etc.
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e
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Steps taken/proposed to
be taken to avoid such incidents
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14.
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a. Total amount recovered
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i) Amount recovered from
party/parties concerned
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ii) From insurance
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iii) From other sources
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Extent of loss to the bank
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Provision held
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Amount written off
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15.
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Suggestions for consideration
of RBI
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Part B: Additional Information on Frauds in Borrowal
Accounts
(This part is required to be completed
in respect of frauds in all borrowal accounts involving an amount of Rs. 5 lakh
and above)
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Sr. No.
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Type of party
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Name of party/account
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Party Address
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Borrowal accounts details:
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Party Sr. No.
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Name of party/account
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Borrowal account Sr. No.
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Nature of Account
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Date of Sanction
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Sanctioned limit
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Balance outstanding
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Borrowal account Director/proprietor details:
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Name of party/account
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Sr.No.
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Name of Director/Proprietor
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Address
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Associate Concerns:
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Name of party/account
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Sr. No.
Associate
Concern
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Name of Associate Concern
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Address
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Associate Concern Director/proprietor details:
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Name of Associate Concern
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Sr. No.
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Name of Director
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Address
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FMR – 2
Quarterly Report on Frauds
Outstanding
(Vide Paragraph 4.1)
Name of the bank ______________________________________
Report for the quarter ended _____________________________
DomesticOverseas
Part – A: Frauds Outstanding
(Amount in Rs. lakh)
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Category
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Cases outstanding as at
the end of the previous quarter
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New cases reported during
the current quarter
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Cases closed during the
current quarter
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Cases outstanding as at
the end of the quarter
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Total amount
recovered
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Provision held for cases outstanding as
at the end of the Qtr.
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Amount Recovered during the current Qtr.
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Amount Written off during the current quarter
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No.
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Amount
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No.
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Amount
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No.
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Amount
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No.
(2+4-6)
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Amount
(3+5-7)
|
Amount
|
Amount
|
Amount
|
Amount
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
|
Cash
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Deposits
- Savings
- Current
- Term
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Non-resident accounts
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Advances
- Cash credit
- Term Loans
- Bills
- Others
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Foreign exchange transactions
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Inter-branch accounts
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Cheques/Demand drafts, etc.
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Clearing, etc., accounts
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Off-balance sheet
- Letters of credit
- Guarantees
- Co-acceptance
- Others
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Others
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
Note: For Indian banks with overseas
offices/branches, the above figures relate to the domestic position. The
figures in respect of overseas branches/offices may be shown in a separate
sheet in the same format as above.
Part – B: Category-wise classification of frauds
reported during the quarter ______________
Name of the bank ______________________________________
|
Category
|
Misappropriation and criminal
breach of trust
|
Fraudulent encashment/ manipulation
of books of account and conversion of property
|
Unauthorised credit facility
extended for illegal gratification
|
Negligence and cash shortages
|
Cheating and forgery
|
Irregularities in foreign
exchange transactions
|
Others
|
Total
|
|
|
No.
|
Amt.
|
No.
|
Amt.
|
No.
|
Amt.
|
No.
|
Amt.
|
No.
|
Amt.
|
No.
|
Amt.
|
No.
|
Amt.
|
No.
|
Amt.
|
|
Less than Rs. 1 lakh
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Rs. 1 lakh and above but less than Rs. 100
lakh
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Rs. 100 lakh and above
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Part – C: Perpetrator-wise classification of
frauds reported during the quarter ______________
Name of the bank ______________________________________
|
Category
|
Staff
|
Customers
|
Outsiders
|
Staff and Customers
|
Staff and Outsiders
|
Customers and Outsiders
|
Staff, Customers and Outsiders
|
Total
|
|
No.
|
Amt.
|
No.
|
Amt.
|
No.
|
Amt.
|
No.
|
Amt.
|
No.
|
Amt.
|
No.
|
Amt.
|
No.
|
Amt.
|
No.
|
Amt.
|
|
Less than Rs. 1 lakh
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Rs. 1 lakh and above but less than Rs. 100
lakh
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Rs. 100 lakh and above
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Note: 1. The above category-wise
classification is mostly based on various provisions of the Indian Penal Code.
2. All amounts may be furnished in Rs. lakh
up to two decimals.
Certificate
Certified that all frauds of Rs. 1 lakh and above
reported to the Reserve Bank during the last quarter have also been reported
to the bank’s Board
and have been incorporated in Part A (Columns 4 and 5) and Parts B and C above.
Signature:
Name and Designation:
Place:
Date:
FMR – 3
Quarterly Progress Report on Large
Value Frauds
(Vide Paragraph 4.2)
Name of the bank: ________________________________
Statement for quarter ended _______________________
Part A: Summary information
| |
|
Number
|
Amount involved
(Rs. In lakh)
|
|
1.
|
Cases outstanding
|
|
|
|
2.
|
Cases where there is no progress
(furnish case-wise details as per format at Part B below)
|
|
|
|
3.
|
Cases where there is progress
(furnish case-wise details as per format at Part C below)
|
|
|
Part – B: Details of cases where
there is no progress
|
No.
|
Name of branch
|
Fraud No.
|
Name of party/account
|
Amount
(Rs. in lakh)
|
| |
|
|
|
|
| |
|
|
|
|
| |
|
|
|
|
| |
|
|
|
|
| |
|
|
|
|
| |
|
|
|
|
| |
|
|
|
|
| |
|
|
|
|
| |
|
|
|
|
| |
|
|
|
|
Part – C: Case-wise details of
progress
Name of party/account: ____________________________________
Name of branch/office: ____________________________________
Amount involved
(Rs in lakh) ______________________________
Fraud No : ______________________________
|
1.
|
Date of first reporting
|
|
|
|
|
|
|
2.a
|
Date of filing recovery suit with DRT/Court
|
|
|
|
|
|
|
b
|
Present position
|
|
|
|
|
|
|
3.
|
Recoveries made up to the end of the last
quarter (Rs. in lakh)
|
|
|
|
|
|
|
4.
|
Recoveries made during the quarter (Rs.
In lakh)
|
|
|
|
|
|
| |
a) From party/parties concerned
|
|
|
|
|
|
| |
b) From insurance
|
|
|
|
|
|
| |
c) From other sources
|
|
|
|
|
|
|
5.
|
Total recoveries (3+4) (Rs. in lakh)
|
|
|
|
|
|
|
6.
|
Loss to the bank (Rs in lakh)
|
|
|
|
|
|
|
7.
|
Provision held (Rs in lakh)
|
|
|
|
|
|
|
8.
|
Amount written off (Rs in lakh)
|
|
|
|
|
|
|
9.
|
a) Date of reporting case to Police/ CBI
|
|
|
|
|
|
| |
b) Date of completion of Police/CBI investigation
|
|
|
|
|
|
| |
c) Date of submission of investigation
report by Police/CBI
|
|
|
|
|
|
|
10.
|
Details of staff-side action
|
|
|
|
No.
|
Name
|
Desgn.
|
Whether suspen-ded/Dt. of
suspens-ion
|
Date of issue of charge
sheet
|
Date of commen-cement of
domestic inquiry
|
Date of comple-tion of inquiry
|
Date of issue of final orders
|
Punish-ment awar-ded
|
Details of prosecution/conviction/acquittal,
etc.
|
|
1.
|
|
|
|
|
|
|
|
|
|
|
2.
|
|
|
|
|
|
|
|
|
|
|
3.
|
|
|
|
|
|
|
|
|
|
|
4.
|
|
|
|
|
|
|
|
|
|
| |
|
|
|
11.
|
Other developments
|
|
|
|
|
|
|
12.
|
Whether case closed during the quarter
|
Yes/No
|
|
13.
|
Date of closure:
|
|
FMR – 4
Report on Dacoities/Robberies/Theft/Burglaries
(Vide Paragraph 7)
Name of the bank ______________________________________
Report for the quarter ended _____________________________
|
Name of branch
|
Address
|
District
|
State
|
Type of branch
|
Risk classifi-cation
|
Whether a currency chest
branch
|
Type of Case
|
Date and time of occurrence
|
Amount involved
(Rs. In lakh)
|
Amount recovered
(Rs. In lakh)
|
Insurance claim settled
(Rs. In lakh)
|
Arrested
|
|
Staff
|
Robbers
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
| |
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Killed
|
Injured
|
Convicted
|
Compensation paid
(Actual in Rs.)
|
Action taken
|
Crime No. and name of
police station at which
offence has been registered
|
Remarks
|
|
Staff
|
Robbers
|
Others
|
Staff
|
Others
|
Staff
|
Robbers
|
Staff
|
Others
|
|
15
|
16
|
17
|
18
|
19
|
20
|
21
|
22
|
23
|
24
|
25
|
26
|
| |
|
|
|
|
|
|
|
|
|
|
|
|