(2)Complaints concerning loans and advances only in so far as they relate to the following may also be filed with the Banking Ombudsman having the jurisdiction.(a)non-observance of Reserve Bank Directives on interest rates;(b)delays in sanction, disbursement or non-observance of prescribed time schedule for disposal of loan applications;(c)non-acceptance of application for loans without furnishing valid reasons to the applicant; and(d)non-observance of any other directions or instructions of the Reserve Bank, as may be specified by the Reserve Bank for this purpose, from time to time.
