Central Information Commission
Mr.Nitesh K Tripathi vs Indian Overseas Bank on 23 May, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/000917/19057
Appeal No. CIC/SG/A/2012/000917
Relevant Facts emerging from the Appeal
Appellant : Mr. Nitesh Kumar Tripathi
Room No. 101, Boys Hostel
RIMS & R, Saifai, Etawah
Uttar Pradesh- 206301
Respondent : Public Information Officer
Indian Overseas Bank Central office PB No.3765, 763 Anna Salai, Chennai-600002 RTI application filed on : 05/01/2012 PIO replied : 17/02/2012 First appeal filed on : 07/02/2012 First Appellate Authority order : No order Second Appeal received on : 21/03/2012 Sl. Information Sought Reply of the Public Information Officer (PIO)
1. Provide copy of the details consisting of Citizen Charter and BCSBI Commitments are already customer's rights and Bank's Commitments for available in the website of the Bank. You may login to their customers. our website www.iob.in and the web link details are furnished hereunder. www,iob.in>Honie>Citizen charter and www.job.in>>Home>>BCSBI
2. What are the changes/expenses made on every The service charges of the Bank are already available in transaction made by your banks' ATM Card the Banks website www.iob.in and download the details. used at other ATM Centers and the ways in The weblink details are www.iob.in>>Home>>Service which it is spent at every transaction. Provide charges. complete details.
3. Is there any insurance company hired for Comprehensive Insurance Policy covering all the Bank's providing insurance cover to your ATM properties (metal, wooden, electrical, computers and machines all over India? If yes, then provide vehicles) are taken and renewed by the respective complete details of premium paid per year? Regional Offices (numbering 44, as on date) from Universal Sompo Insurance Company Therefore your request on ATM machines for the bank as a whole does not ordinarily exists in the form sought for.
4. Provide details of the amount/money spent on Public Authority is not having the practice of health care of your employees since year 2006 maintaining data on amount spent by the Bank towards up to 2011 (year wise details are required) heath care of the employees in isolation. Therefore, your information request on amount spent toward heath care of employees for the years 2006 to 2011 does not ordinarily exists in the form sought for. However, the Page 1 of 2 information on expenditure incurred towards Payments to and provisions for employees which include the expenditure spent towards health care of employees as balance sheet disclosure is available in the Banks website as pubic document. The web link details are www.iob.in>>Home>>Investor>>Cell>>Annual Reports or download such details for the available period of 7 years from 2004-05 to 2010-11 from URL "http//www.iob in/Annual_Report.aspx" (as on date)
5. Please provide detail of the name of companies We have taken up with our Transaction Banking /IT which had applied for installing ATMs of your Department, Central Office, Chennai. We will furnish bank and out of them which company was the details or reply or receipt of such details from the selected finally and amount of contract since department concerned. 2006 up to 2011. Reasons for selecting this company are required (year wise details are required).
Grounds for the First Appeal:
No information provided by the PIO. Order of the First Appellate Authority (FAA):
No order passed by the FAA.
Grounds for the Second Appeal:
Incomplete and unsatisfactory information provided by the PIO and no order passed by the FAA.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Nitesh Kumar Tripathi;
Respondent: Absent;
The Appellant states that as regards query-4 he wants the amounts spent by the Bank on the healthcare of its employees. The appellant states that the other banks have provided this information. If this account is not being maintained separately the PIO should give him the account head in which the expenses on healthcare are accounted.
Decision:
The Appeal is allowed.
The PIO is directed to provide the name of the account head in which the healthcare expenses are accounted for, and the total amount spent on such expense head for the period 2006 to 2011. The PIO will give this information to the Appellant before 15 June 2012. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 23 May 2012 (In any correspondence on this decision, mention the complete decision number.) (IN) Page 2 of 2