RBI/2022-23/108 DOR.ORG.REC.65/21.04.158/2022-23 August 12, 2022 Madam/ Sir, Outsourcing of Financial Services - Responsibilities of regulated entities employing Recovery Agents The Reserve Bank of India has from time to time advised regulated entities (REs) that the ultimate responsibility for their outsourced activities vests with them and they are, therefore, responsible for the actions of their service providers including Recovery Agents (hereafter referred to as ‘agents’). 2. It has been observed that the agents employed by REs have been deviating from the extant instructions governing the outsourcing of financial services. In view of concerns arising from the activities of these agents, it is advised that the REs shall strictly ensure that they or their agents do not resort to intimidation or harassment of any kind, either verbal or physical, against any person in their debt collection efforts, including acts intended to humiliate publicly or intrude upon the privacy of the debtors' family members, referees and friends, sending inappropriate messages either on mobile or through social media, making threatening and/ or anonymous calls, persistently1 calling the borrower and/ or calling the borrower before 8:00 a.m. and after 7:00 p.m. for recovery of overdue loans, making false and misleading representations, etc. 3. The instructions contained in para 2 above shall supplement and be read in conjunction with the existing guidelines/directions issued by the Reserve Bank of India, as amended from time to time, including those tabulated in Annex. 4. Any violation in this regard by REs will be viewed seriously. Applicability 5. This circular shall apply to the following REs: -
All Commercial Banks (including Local Area Banks, Regional Rural Banks, and Small Finance Banks) excluding Payments Banks; -
All All-India Financial Institutions (viz. Exim Bank, NABARD, NHB, SIDBI, and NaBFID); -
All Non-Banking Financial Companies including Housing Finance Companies; -
All Primary (Urban) Co-operative Banks, State Co-operative Banks, and District Central Co-operative Banks; and -
All Asset Reconstruction Companies. 6. This circular shall not apply to microfinance loans covered under ‘Master Direction – Reserve Bank of India (Regulatory Framework for Microfinance Loans) Directions, 2022’, dated March 14, 2022. Yours faithfully, (Sunil T. S. Nair) Chief General Manager Annex Existing Guidelines/Directions issued by the Reserve Bank of India referring to/governing the ‘Outsourcing of Financial Services’ and ‘Recovery Agents’ Sl. No. | Circular No. | Date | Subject | 1. | DBOD.Leg.No.BC.104/09.07.007/2002-03 | May 5, 2003 | Guidelines on Fair Practices Code for Lenders | 2. | DBOD.NO.BP.40/ 21.04.158/ 2006-07 | November 3, 2006 | Guidelines on Managing Risks and Code of Conduct in Outsourcing of Financial Services by banks | 3. | DBOD.No.BL.BC.59/22.01.010/2006-2007 | February 21, 2007 | Section 23 of Banking Regulation Act, 1949 - Doorstep Banking | 4. | DBOD.NO.BP.64/21.04.158/ 2007-08 | March 03, 2008 | Guidelines on Managing Risks and Code of Conduct in Outsourcing of Financial Services by banks | 5. | DBOD.No.Leg.BC.75/09.07.005/2007-08 | April 24, 2008 | Mid-Term Review of the Annual Policy for the Year 2007-08 - Recovery Agents Engaged by Banks | 6. | DBOD.No.BP.97/21.04.158/2008-09 | December 11, 2008 | Guidelines on Managing Risks and Code of Conduct in Outsourcing of Financial Services by banks | 7. | DBS.CO.PPD.BC. 5 /11.01.005/2008-09 | April 22, 2009 | Guidelines on Managing Risks and Code of Conduct in Outsourcing of Financial Services by banks-Compliance Certificate | 8. | DBOD.No.BAPD.BC.7/22.01.001/2014-15 | July 1, 2014 | Section 23 of the Banking Regulation Act, 1949 - Master Circular on Branch Authorisation | 9. | DBR.No.BP.BC.76/21.04.158/2014-15 | March 11, 2015 | Guidelines on Managing Risks and Code of Conduct in Outsourcing of Financial Services by banks | 10. | DBR.No.Dir.BC.10/13.03.00/2015-16 | July 1, 2015 | Master Circular - Loans and Advances - Statutory and Other Restrictions | 11. | DBR.CO.RRB.BL.BC.No.17/31.01.002/2015-16 | July 1, 2015 | Master Circular on Branch Licensing | 12. | DNBR.PD.004/03.10.119/2016-17 | August 23, 2016 | Master Direction - Standalone Primary Dealers (Reserve Bank) Directions, 2016 | 13. | DoR(NBFC).PD.003/03.10.119/2016-17 | August 25, 2016 | Master Direction - Core Investment Companies (Reserve Bank) Directions, 2016 | 14. | DNBR.PD.007/03.10.119/2016-17 | September 1, 2016 | Master Direction - Non-Banking Financial Company - Non-Systemically Important Non-Deposit taking Company (Reserve Bank) Directions, 2016 | 15. | DNBR.PD.008/03.10.119/2016-17 | September 1, 2016 | Master Direction - Non-Banking Financial Company - Systemically Important Non-Deposit taking Company and Deposit taking Company (Reserve Bank) Directions, 2016 | 16. | DNBR.PD.009/03.10.119/2016-17 | September 2, 2016 | Master Direction - Non-Banking Financial Company - Account Aggregator (Reserve Bank) Directions, 2016 | 17. | DNBR.(PD).090/03.10.124/2017-18 | October 4, 2017 | Master Directions - Non-Banking Financial Company - Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 | 18. | DNBR.PD.CC.No.090/03.10.001/2017-18 | November 9, 2017 | Directions on Managing Risks and Code of Conduct in Outsourcing of Financial Services by NBFCs | 19. | DOR(NBFC)(PD)CC.No.112/03.10.001/2019-20 | June 24, 2020 | Loans Sourced by Banks and NBFCs over Digital Lending Platforms: Adherence to Fair Practices Code and Outsourcing Guidelines | 20. | CEPD.CO.PRD.Cir.No.01/13.01.013/2020-21 | January 27, 2021 | Strengthening of Grievance Redress Mechanism in Banks | 21. | DOR.FIN.HFC.CC.No.120/03.10.136/2020-21 | February 17, 2021 | Master Direction - Non-Banking Financial Company - Housing Finance Company (Reserve Bank) Directions, 2021 | 22. | DOR.ORG.REC.27/21.04.158/2021-22 | June 28, 2021 | Guidelines for Managing Risk in Outsourcing of Financial Services by Co-operative Banks | 23. | DOR.SIG.FIN.REC 1/26.03.001/2022 -23 | April 1, 2022 | Master Circular - Asset Reconstruction Companies | 24. | DOR.ACC.REC.No.20/21.04.018/2022-23 | April 19, 2022 | Disclosures in Financial Statements- Notes to Accounts of NBFCs | 25. | DoR.AUT.REC.No.27/24.01.041/2022-23 | April 21, 2022 | Master Direction - Credit Card and Debit Card - Issuance and Conduct Directions, 2022 | 26. | DOR.REG.No.45/19.51.052/2022-23 | June 8, 2022 | Section 23 of the Banking Regulation Act, 1949 - Doorstep Banking |
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