January 29, 2004 RBI/ 2004/30
DCM (Plg)No.874/10.36.00/2003-04
The Chairman, State Bank of India
Managing Directors, Associate Banks
Chairmen and Managing Directors of Nationalised
Banks
Chairmen / CEOs of Private Sector Banks
/ Foreign Banks / Regional Rural Banks / Local Area Banks.
Dear Sir
Provision of note counting machines
in the counters.
We advise that in terms of the Directive
DBOD. No.Dir.BC.43/13.03.00/2001-02 dated 7th November 2001 issued
by Reserve Bank of India in public interest under section 35A of Banking Regulation
Act, 1949 all commercial bank branches are required to issue / accept notes
in unstapled condition. We have also advised the banks from time to time to
provide adequate number of dual display note counting machines / note counting
machines at the payment counters to enable the customers to satisfy themselves
about the numerical accuracy of the note issued.
2. However, we have been receiving complaints
from the members of public regarding non provision of dual display note counting
machine in many branches. You may please, therefore, ensure that note counting
machines in sufficient numbers are provided at branches for use of customers
towards building confidence in the minds of the public.
3. Please acknowledge receipt.
Yours faithfully
(V.R.Gaikwad)
Chief General Manager.
|