RBI No. 349 /2005
Ref. DBS.CO.PP.BC 16 /11.01.005/2004-05
January 19, 2005
The Chief Executives
All Scheduled Commercial Banks (excluding RRBs)
Dear Sir,
Inspection of banks- Set of Specimen signatures
- Safe custody certificate
Please refer to our circular no. DBOD.Prog.BC.124/C-283
(A)-84 dated December 19, 1984 on the captioned subject. As you are aware, Regional
Offices of Department of Banking Supervision (DBS) of the Reserve Bank of India
are supplying sets of specimen signatures of senior officers attached to these
offices to your Head / Controlling Offices and branches within their respective
areas, for their use, on the basis of half-yearly indents received from your
offices. Also in terms of the above referred circular, a safe custody certificate
as on December 31 of every year is to be obtained from the branches by the respective
Controlling Offices and a confirmation to that effect is to be sent to our Regional
Offices by January 31 of the succeeding year.
2. On a review, it has been decided that
henceforth banks (Controlling Offices) need not send such confirmation of the
receipt of the safe custody certificates from branches to the Regional Offices
of DBS, as done hitherto. However, the Controlling Offices of the banks may
continue to obtain the certificate from the branches. Further, the safe custody
of the specimen signatures may be verified during the internal inspection /
audit of the bank.
Yours faithfully,
(Raju Kurian)
Deputy General Manager
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