Information that cannot be disclosed

Enabling provision under RTI Act

i.

Copies of representations /information contained in such representations, in connection with transfer, promotion, regularization of absence etc.

Section 8(1)(j)

ii.

Transfer Request letters / representations / records and connected notings and correspondence received from officers.

Section 8(1)(j)

iii.

Third party personal information appearing in office notes.

Section 8(1)(j)

iv.

PAR marks of third party.

Section 8(1)(e) and (j)

v.

Interview marks of unsuccessful candidates other than that of requestor.

Section 8(1)(j)

vi.

Details of other employee’s service details / representations of third parties and connected notings & correspondence.

Section 8(1)(j)

vii.

Personal details of leave application such as nature of sickness etc. of the employee sought by third party.

Section 8(1)(j) and (e)

viii.

Details of different nominations made by the employee sought by third party.

ix.

List of employees of doubtful integrity.

Section 8(1)(e), (h) & (j)

x.

Agreed list of employees formulated in consultation with the Central Bureau of Investigation.

xi.

Complaints which includes the name of the complainant, nature of complaint and the individual / authority against which complaint has been made.

Section 8(1) (e), (g), (h) & (j)

xii.

Vigilance Audit Report

Section 8(1)(a)

xiii.

Property statement and particulars of properties of employees.

Section 8(1)(e) & 8(1)(j)

xiv.

Information/papers pertaining to departmental enquiries sought by third parties where proceedings are pending before Disciplinary Authorities / Appellate Authority or any judicial / quasi-judicial authorities.

Section 8(1)(h)

xv.

The information in respect of crimes against banks on the basis of data received from the banks.
a) The information as regards State Level Security Committee meetings.
b) The general guidelines given to commercial banks as regards security arrangements, through Indian Banks’ Association (IBA).

Section 8(1)(a)

xvi.

Performance Appraisal Report (PAR), service file and property folder details of the employees sought by third party.

Section 8(1)(e) and (j)

xvii.

Residential addresses of our staff.

Section 8(1)(j)

Information that cannot be disclosed

Enabling provision under RTI Act

i.

Information regarding proposals to raise capital of banks till the action is complete.

Section 8(1) (a)

ii.

Information regarding merger/ amalgamation proposal of banks.

Section 8(1) (d) and (e)

iii.

Policy notes relating to prudential measures for banks, till the policy is finalized and information connected therewith.

Section 8(1) (a) and (e)

iv.

Notes related to sharing of information with foreign governments and supra national authorities like World Bank/ IMF, etc.

Section 8(1) (f)

v.

Information relating to specific supervisory issues emanating from Inspection or Scrutiny reports received from other supervisory departments. Information shared with other regulators in India.

Section 8(1) (a) & (e)

vi.

Information about annual branch expansion plan of banks during the currency of plan.

Section 8(1) (d)

vii.

Correspondence with Government relating to proposed amendments to various Acts

Section 8(1) (a) (c)& (e)

viii.

Letters containing cabinet papers including record of deliberations of the council of ministers, received from the Government.

Section 8(1) (i)

ix.

Information provided to Government / Parliament in connection with Parliamentary Questions prior to its being laid before the Parliament.

Section 8(1) (c)

x.

Office notes including agenda papers of the meetings of the Central Board/Committee of the Central Board/Board for Financial Supervision, pertaining to formulation of policies, till a decision is taken.

Section 8(1) (a)

xi.

Opinions furnished by Legal Department.

Section 8(1)(e)

xii.

Any sensitive information on Money Laundering / Terrorist Financing.

Section 8(1) (a)

xiii.

Information shared with / by other investigating agencies regarding cases of Money Laundering/ Terrorist Financing under investigation.

Section 8(1) h)

xiv.

Personal and bank account information relating to account holders of banks.

Section 8(1) (j)

xv.

Information on investment proposals, till the action is complete.

Section 8(1) (d)

xvi.

Information relating to appointment of directors on the boards of banks/ financial institutions, if it involves third party personal information.

Section 8(1) (e)) (j)

Information that cannot be disclosed

Enabling provision under RTI Act

i.

Reports on Annual Financial Inspection of banks / Financial Institutions (FIs) as also scrutiny under the provisions of the Banking Regulation Act (B.R Act), 1949 and RBI Act, 1934.

Section 8(1) (a), (d) & (e)

ii.

Any information derived from these reports or contained in such reports, and supervisory action taken thereon (excluding imposition of penalty as per existing disclosure requirement).

iii.

Supervisory rating of banks.

iv.

Memoranda on Annual Financial Inspection of banks/FIs and information notes on supervisory matters, submitted to the Board for Financial Supervision (BFS).

Section 8(1) (a), (d) & (e)

v.

Nominee Director’s reports on banks/FIs

vi.

Agenda and minutes of the meetings of the BFS and its Audit Sub-Committee to the extent relating to any specific bank/FI or entity and projections on any sector of economy till the same is published.

vii.

Any information obtained from/submitted by banks/FIs and held by us in a fiduciary capacity.

Section 8(1) (a) (d) (e) and (h)

viii.

Inspection manuals, confidential instructions to Inspecting Officers, other secret internal guidelines and communications

Section 8 (1) (a) and (d)

ix.

Information in respect of banks/FIs obtained in the course of investigation and from other supervisors, law enforcement agencies or other sources till finalisation of action thereon.

Section 8 (1) (h)

Information that cannot be disclosed

Enabling provision under RTI Act

i

Specific technical information on material, design and security features of currency notes.

Section 8(1) (a)

ii

Confidential correspondence relating to security or integrity of the currency (material, design and features).

iii

Future indents.

iv

Technical information on indent methodology.

v

Third party information involving commercial confidence.

Section 8(1)(d)

vi

Contract information on supply of material, design and security features including price, technical specifications, patents and names of vendors.

Section 8(1) (a)

vii

Information which is secret / sensitive and confidential (in terms of Section 8 of the Act) in nature.

viii

Information about future projects (having financial and other implications) which are at planning stage.

ix

Information about tenders during the course of tendering process, final accepted price, payment terms, name of L 1 bidder and other general information.     

Section 8(1) (d) and (e)

x

Critical information relating to technical specifications, operations including movement of treasure, cash balances and security arrangements of currency chests, the disclosure of which is likely to have adverse implications for the security of treasure held by currency chests.

Section 8(1) (a)

xi

Information contained in currency chest inspection reports, information on financials and supervisory assessment of banks obtained from other departments of the Bank and any information, the disclosure of which is likely to have adverse implications for the security of treasure held by currency chest.

xii

Information relating to shortage / fraud and investigation where proceedings are pending before any judicial / quasi-judicial authorities.

Section 8(1) (a) & (h)

xiii

Security arrangements, recordings of CCTV and security area related critical documents / information.

Section 8(1) (a)

xiv

Office-wise / currency chest-wise information about supplies of notes and stock position with respect to a reasonable period prior to the date of receipt of request.

xv

Detection data for individual bank branches / currency chests.

xvi

Current data pending final reconciliation\Information pertaining to forensic report on forged notes.

Section 8(1) (a)

xvii

Information of security / design features of currency notes.

xviii

Information on proposed changes in design and security features.

xix

Systems specifications such as Currency Verification and Processing System etc., and data pending reconciliation.

Section 8(1) (a) and (d) read with Section 9

Information that cannot be disclosed

Enabling provision under RTI Act

i

Sensitive projections on balance of payments.

Section 8 (1) (a) 

ii

Institution specific information that is not divulged by that institution to others.

Section 8 (1) (d) & (e)

Information that cannot be disclosed

Enabling provision under RTI Act

i

i) Personal details of the employee(other than self) such as
a Various deductions from salary including quantum
b. Bank Account Details;
c. Amounts of loans and advances availed
d. Information relating to movable /immovable properties;
e. The nature of illness.
f Information relating to LFC except the amount reimbursed.
g. Names of dependants for claiming various facilities.

Section 8(1)(e) and (j)

Section 8(1)(e) and (j)

ii

ii) Details of Superannuation benefits like Provident Fund, Gratuity, Encashment of leave, commuted value of pension paid to individuals (except to legal heirs in case of death). Also, information on compassionate package paid on behalf of individuals.

Section 8(1)(e) and (j)

iii

Nominee Details of the employees towards Provident Fund, Gratuity, Group Savings Linked Insurance(GSLI ), etc.

Information that cannot be disclosed

Enabling provision under RTI Act

Information relating to decision making of investment strategy, reserve management operations, risk management activities, activities undertaken on behalf of the Government of India, interactions with international institutions/organizations and formulation of gold policy.

Section 8(1) (a), (d), (e) and (f)

Information that cannot be disclosed

Enabling provision under RTI Act

i.

Any information maintained by the department in a fiduciary capacity like details and operations of accounts maintained with RBI by Central / State Governments /banks /other eligible Institutions, any information relating to treasure and inspection reports.

Section 8(1) (a) (d) and (e)

ii.

Critical, confidential and market sensitive unpublished information pertaining to RBI's activities like transfer of surplus to Government, details of earnings/monthly profit and loss, gains/losses from various activities, valuation details, details of liabilities and assets / securities held and correspondence with the Government which are sensitive in nature.

iii.

Any third party information, (except for legal heirs with supporting evidence) seeking information about investment detail in securities, bonds, etc.

Section 8(1) (e)

iv.

Inputs for arriving at a major policy decision such as monetary policy, transfer of profits to Government, etc.

Section 8(1)(a)

v.

Copy of agreement signed by RBI with various State Governments and agency banks as also the amount of agency commission paid to individual banks and the business wise details of such agency commission.

Section 8(1) (e)

Information that cannot be disclosed

Enabling provision under RTI Act

i

Information relating to location / distribution of systems, architecture of the applications / networks and physical security of computer financial system/ networks.

Section 8(1) (a)

ii

Information in respect of backup arrangements at the various data centres and the IT installations of the Bank and also the Business Continuity Plan and Disaster Recovery Management of the Bank for running the various application.

iii

Financial and non-financial classified transactions performed on a computer /computer systems/networks in the data centres.

iv

Encrypted Message /data, transactions and system of encryption relating to financial and non-financial transactions flowing in and out of the Bank's systems.

v

Details of software developed, implemented and used in the Bank, which is proprietary to the Bank as it is considered that the revealing of the same would be detrimental to the security of the Bank's operations

vi

Audit trails/computer logs and access control systems and data.

vii

Information relating to development / implementation of software.

Section 8(1) (d)

Information that cannot be disclosed

Enabling provision under RTI Act

i

Company specific details of public deposits, advances etc., except to the extent consolidated figures published by the Bank.

Section 8(1)(d) & (e)

ii

Company’s specific information after any decision is taken, to the extent not published.

Section 8 (1)(d), (e) & (h)

iii

Copy of the application by the Non-Banking Financial Company (NBFC) for Certificate of Registration sought by third parties.

Section 8 (1)(d)

iv

Inspection/ Scrutiny Reports

Section 8(1)(a), (d) & (e)

v

Returns filed by the NBFCs

Section 8(1) (e)

Information that cannot be disclosed

Enabling provision under RTI Act

i

Documents related to Board for Payment and Settlement Systems (BPSS) connected with the appointment of BPSS members, agenda notes submitted to and the minutes of the meetings of BPSS.

Section 8 (1) (a) & (d)

ii

Information received from entities in connection with authorization of a payment system under the Payment and Settlement Systems Act.

Section 8 (1) (d) and (e)

iii

Inspection reports of authorized entities

Section 8 (1) (a), (d) and (e)

iv

The notes put up to Inter Departmental Group (IDG)/BPSS in connection with cases for authorization (both new and renewal cases) of payment systems.

Section 8 (1) (d)
Section (10) where applicable.

v

Policy formulation inputs received / collected from market participants / public.

Section 8 (1) (d)

vi

Information received in pursuance of the provisions of the PSS Act other than what is being disclosed and published and available in the public domain.

Section 8(1)(a) / (d) and (e)

vii

Correspondence entered with banks and other entities in fiduciary capacity.

Section 8(1) (a) / 8(1) (d) / 8(1) (e)

viii

Information received from the Board for International Settlement (BIS), other international bodies and Central Banks.

Section 8(1)(a) / 8(1)(e) / 8(1)(f)
Section 11 where applicable

ix

Technical details of payment system applications.

Section 8(1) (d) and (e)

Information that cannot be disclosed

Enabling provision under RTI Act

i

Entity-wise information on banking, corporate and external sector statistics to the extent it affects the competitiveness of the entity concerned.

Section 8(1)(d) & e)

ii

Entity-wise data relating to non-financial private limited companies to the extent not published.

Section 8(1)(d) & e)

Information that cannot be disclosed

Enabling provision under RTI Act

i

Call / Term / Notice Money -
Transaction-wise data, except to the extent published.

Section 8(1)(d)& (e)

Section 8(1)(d)& (e)

ii

Market repo- Transaction-wise data, except to the extent published.

iii

Collateral Based Lending Operations CBLO – Transaction-wise data, except to the extent published.

iv

Commercial Paper- Data pertaining to primary issuances, except to the extent published.

v

Certificate of Deposit- Data pertaining to primary issuances, except to the extent published.

vi

Liquidity Adjustment Facility (LAF) Transaction-wise data, except to the extent published.

Section 8(1)(d)& (e)

vii

Government securities and Treasury Bills Transaction-wise data, except to the extent published.

viii

Investment by Foreign Institutional Investors (FII) in G-Sec and Corporate bonds- Account-wise data from custodial banks

ix

Intervention operations-(Open Market Operations (OMO), except to the extent published.

Section 8(1)(a)

x

Intervention operations in forex market, except to the extent published.

xi

Interest Rate Swaps(IRS) - Entity-wise data received from Clearing Corporation of India Limited (CCIL) and client level data received from banks.

Section 8(1)(d)& (e)

xii

Currency Futures - Limited entity-wise data received from SEBI.

Information that cannot be disclosed

Enabling provision under RTI Act

i

References under Foreign Exchange Management Act (FEMA) from / to Government of India, which are of secret / confidential in nature.

Section 8(1) (a)

ii

Material related to policy formulations on Current Account and Capital Account transaction.

iii

References made to Government of India or its agencies which are pending for decision.

iv

Matters referred to investigating agencies such as DoE, DRI, CBI, etc.

Section 8(1) (h)

v

The copy of applications, data, reporting, etc. received and kept with the Department in fiduciary capacity unless such disclosures serve larger public interest.

Section 8(1) (d) (e) & (j)

vi

Documents submitted by third parties such as Certificate from a Chartered Accountant, etc. for approval or reporting purpose.

8 (1) (d) and (j)

Information that cannot be disclosed

Enabling provision under RTI Act

i

Individual party-wise auction information.

Section 8(1) (a)(d)&(e)

ii

Government of India Cash balance/ Ways and Means Advances (WMA)/ Over Draft (OD)* except to the extent published in the weekly statement.

iii

States Investments/ WMA/OD except to the extent consolidated figures are published in the weekly statement or elsewhere.

iv

Market transactions by RBI on behalf of the State Governments and others Individual party-wise transactions Market monitoring – internal notes.

Section 8(1)(d) & (e)

v

Individual Primary Dealer (PD)-wise underwriting auction bids and/or results.

Section 8(1)(d)& (e)

vi

Individual PD-wise/ PD system details of the financial and other data other than that published by RBI.

vii

Inspection Reports of individual PDs.

Section 8(1) (a)(d)&(e)

viii

Information received under regulatory / supervisory returns/reports.

ix

Review of requests for PD authorization.

Section 8(1)(d)& (e)

Information that cannot be disclosed

Enabling provision under RTI Act

i

Legal Opinions furnished by Legal Department and notes and papers received from various Central Office Departments and Regional Offices in connection thereto.

Section 8(1)(e)

ii

Pleadings, affidavits, memoranda and other papers filed before Judicial / Quasi-Judicial authorities and drafts prepared in that regard and correspondence with Bank's Advocates/Senior Counsels.

Section 8(1)(e)

iii

Correspondence with Government or Governmental Agencies or Banks or regulated entities with respect to Policy or proposed decision or drafting of a bill/regulation/Rule etc in connection with any proposed action.

Section 8(1) (a) and (e)

iv

v) Fee structure, bio-data and other details of advocates, solicitors & senior counsel and other professionals and professional bodies engaged by the Bank if consented to by the concerned under Section 11 of the Right to Information Act, 2005.

Section 8(1) (d) and (e)

Information that cannot be disclosed

Enabling provision under RTI Act

i

Bank-wise data on sectoral deployment of credit.

Section 8(1)(a)

ii

Bank-wise data submitted by banks in compliance with maintenance of statutory requirements including cash reserve ratio and statutory liquidity ratio.

Section 8(1)(e)

iii

Bank-wise data on advances against select sensitive commodities collected under monthly BSR-3 return from all scheduled commercial banks except in consolidated form.

Section 8(1)(a) & (e)

iv

Data on food credit / Bank-wise data on food credit till it is published.

Section 8(1)(e)

v

Reports of Committees where the Department had a direct role to play till the same is published.

Section 8(1)(e) The provisions of Section 10 where applicable.

vi

Summary records of discussions of Monetary Policy Strategy meetings.

Section 8(1)(a) Section10 where applicable

vii

Minutes of the meetings of Inter-Departmental Group on Growth and Inflation Projections.

Section 8(1)(a),)(d) & (e)

viii

Minutes of pre-policy consultative meetings with the concerned stakeholders.

Section 8(1)(a)

ix

Policy related internal notes and notings of the Top Management and decisions taken thereupon.

x

Agenda and minutes of the meetings of the Central Board and its Audit Sub-Committee to the extent relating to any specific bank / FI or entity and projections on any sector of economy till the same is published.

Section 8(1)(a)(d) &(e)

xi

Proceedings of the Technical Advisory Committee (TAC) on Monetary Policy, till it is published.

Section 8(1)(a)

Information that cannot be disclosed

Enabling provision under RTI Act

i

Building plans / floor plans and other infrastructure systems and arrangements sensitive from security point of view.

Section 8 (1) (a) and Section 9

ii

Information relating to bidders
a) Information relating to bids till a decision is taken
b) Information relating to rejected bids
c) Personal information relating to bidders.

Section 8 (1) (d), e) &)(j)

iii

Any information related to the services / work / products treated as confidential by bidder / service provider / contractor in his own business interests.

Section 8 (1) (d)

iv

Committee Reports such as CTEO Reports, CVC Report till decision / action is complete.

Section 8 (1) h)

v

Any information or data received by the Department in fiduciary capacity.

Section 8 (1)(e)

Information that cannot be disclosed

Enabling provision under RTI Act

Information sought by candidates regarding
a) The marks obtained by third party candidates other than successful candidates in the written test and /or interview in market recruitments. In case of internal promotions, where the promotion is based on both Performance Appraisal Review (PAR) and interview marks, marks obtained in interview.
b) Procedure established for evaluation of exam papers.
c) Information regarding institutions/ personnel and other details of examiners/ paper setters/paper evaluators/members of the interview Boards/personnel involved in conducting/supervising the written examinations at various examination centres and external institutions which conduct such examinations on our behalf (both in respect of internal promotions as well as market recruitment).

Section 8(1) (e) / (j)/ (g)

d) Instructions issued to the examiners and moderators oral as well as written, if any
e) Model answers, if any, given to the examiners.

Section 8(1) (e) / (j)/ (g)

Marks obtained by a candidate in the written examination and/or interview ( in the case of internal promotion as well as market recruitment) as also cut-off marks for selection of candidates till the selection process is completed.

Section 8(1) (d)

Information that cannot be disclosed

Enabling provision under RTI Act

i

Inspection Reports / Scrutiny Reports of Urban Co-operative Banks (UCBs).

Section 8(1)(a), (d) & (e)

ii

Correspondence with UCBs.

Section 8(1)(e)

iii

Bank’s specific instructions after any decision is taken to the extent not published with regard to Speaking Orders issued to UCBs/ requisition to Registrar of Co-operative Societies for superseding the Board of Directors.

Section 8 (1) (d) and (e)

iv

Such Information furnished by UCBs in various statutory and other Returns, which have not been disclosed to public by them in Annual Reports, etc.

v

Third party personal information about individual depositors / borrowers of the bank that is available with the banks / received from the banks in a fiduciary capacity.

Section 8 (1) (e) and (j)

vi

Third parties seeking information about complaints received against UCBs.

Section 8(1)(e)