RBI/2008-2009
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DBOD.No.BL.BC. 35 /22.01.009/2008-2009
August 27,
2008
Bhadra 5, 1930 (S)
All Scheduled Commercial banks (including
RRBs) and
Local Area Banks
Dear Sir,
Financial Inclusion
by Extension of Banking Services –
Use of Business Correspondents (BCs) –
Section 25 companies
Please refer to our circulars DBOD.No.BL.BC.58/22.01.001/2005-2006
dated January 25, 2006, DBOD.
No. BL. BC. 72/ 22.01.009 / 2005-2006 dated March 22, 2006 and DBOD.No.BL.BC.74/22.01.009/2007-2008
dated April 24, 2008, on the above subject.
2.
On a review of the matter, it has since been decided that banks can engage companies
registered under Section 25 of the Companies Act, 1956, as Business Correspondents
(BCs) provided that the Section 25 companies are stand-alone entities or
Section 25 companies in which NBFCs, banks, telecom companies and other corporate
entities or their holding companies do not have equity holdings in excess of 10
%.
3. Further, while engaging Section 25 companies
as BCs, banks will have to strictly adhere to the distance criterion of 15 kms.
/ 5 kms, as applicable, between the place of business of the BC and the branch.
In this connection, a reference is invited to paragraph 4 of our circular DBOD.No.BL.BC.74/22.01.009/2007-08
dated April 24, 2008.
Yours faithfully,
(P.
Vijaya Bhaskar)
Chief General Manager