Our bank has to act as the Sponsor Bank for M/s... .... ..... ...... ..... ....... ......... ........ ...... ....(User No.) (name of the user institution) and authorises Reserve Bank of India/ Clearing Agency, ..... ...... ....... ...... ....... ....... to debit our account maintained at Deposit Accounts Department for the total value of CREDIT CONTRA of Rs....... ..... .... ... (Rupees....... ........ ........ ...... ...... ...... ...... ........ ........ ....... ....... ....... ...... ...... ...... ...... ..... ) as given in the CREDIT CONTRA record of the input files which are being forwarded herewith. The User had already carried out a preliminary validation check. The upper limit for individual credit item is Rs..... ..... .... .... (Rupees .... .... .... .... .... ........ .... .... .... .... .... .... .... ..... ..... .... .... .... .... .... .... .... .... ... .... ). We are fully aware of our role and responsibility in the ECS operation as stipulated in the Guidelines and also ensure that adequate balance would be available in the RBI's account for settlement. The settlement date (...../......./............) indicated by the user in the Input File may be amended by NCC as per their convenience and our confirmation thereon.

(Authorised signatory of the Sponsor Bank)

Place

Date

Name:........... .. ...... Designation: ...... .....Telephone No. .... ....