RBI/2006-2007/318
RPCD.CO.RF. BC.No. 70 /07.38.01/2006-07 April
12, 2007 The Chairmen/CEOs
All State and District Central Co-operative Banks Dear
Sir, Nomination
Facility in Single Deposit Accounts Please
refer to Paragraph 9 of the circular RPCD.CO.RF.BC.No.12/07.38.01/
2005-06 dated July 12, 2005 on the above subject wherein banks were advised
to give wide publicity and provide guidance to deposit account holders on the
benefits of nomination facility and the survivorship clause. We feel that despite
the best efforts in this regard, banks might still be opening single deposit accounts
without nomination. 2.
In a case that came up before the Allahabad High Court, the Honourable Court has
observed 'it will be most appropriate that the Reserve Bank of India issues
guidelines to the effect that no Savings Account or Fixed Deposit in single name
be accepted unless name of the nominee is given by the depositors. It will go
a long way to serve the purpose of the innocent widows and children, who are dragged
on long-drawn proceedings in the Court for claiming the amount, which lawfully
belongs to them'. 3.
Keeping in view the above, banks are advised to generally insist that the person
opening a deposit account makes a nomination. In case the person opening an account
declines to fill in nomination, the bank should explain the advantages of nomination
facility. If the person opening the account still does not want to nominate, the
bank should ask him to give a specific letter to the effect that he does not want
to make a nomination. In case the person opening the account declines to give
such a letter, the bank should record the fact on the account opening form and
proceed with opening of the account, if otherwise found eligible. Under no circumstances,
a bank should refuse to open an account solely on the ground that the person opening
the account refused to nominate. 4.
Banks are also advised to follow the procedure outlined above in respect of deposit
accounts in the name of Sole Proprietary Concern. 5.
Please acknowledge receipt to our Regional Office concerned. Yours
faithfully (C.S.Murthy) Chief
General Manager in-charge |