RBI/2006-07/82
UBD.PCB.Cir.No. 4 /09.39.000/06-07
July 24, 2006
The Chief Executive Officer of
All Scheduled Primary (Urban) Co-operative Banks
Dear Sir/Madam,
Annual Policy Statement for the year 2006-07-Fair
Practices Code-Display of Bank Charges-UCBs
Please refer to our circular UBD.PCB.Cir.No.54/09.39.000/05-06
dated 26.05.2006 on the captioned subject advising scheduled UCBs to display
and update, on their website, the details of certain service charges. In continuation
of the above instructions, we advise that service charges and fees may be placed
on the homepage of bank's website at a prominent place under the title of ‘Service
Charges and Fees’ so as to facilitate easy access to the bank customers.
2. We also advise that a complaint form,
along with the name of the nodal officer for complaint redressal, may be provided
in the homepage itself to facilitate complaint submission by bank's customers.
The complaint form should also indicate that the first point for redressal of
complaints is the bank itself and that complainants may approach the Banking
Ombudsman only if the complaint is not resolved at the bank level within a month.
Similar information may be displayed in the boards put up in all the bank branches
to indicate the name and address of the Banking Ombudsman. In addition, the
name, address and telephone numbers of the controlling authority of the bank
to whom complaints can be addressed may also be given prominently.
3 A weblink to the websites of the banks
will be provided in the RBI website to enable the bank's customers to know the
service charges and fees prevailing in the banks for various services.
4. Action taken in compliance of the above
instructions may be advised to the Regional Office concerned .
5. Please acknowledge receipt to the Regional
Office concerned of the Reserve Bank of India.
Yours faithfully,
(N.S.Vishwanathan)
Chief General Manager-in-Charge
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