Central Information Commission
S Ramalingam vs Indian Overseas Bank on 16 May, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/IOVBK/A/2023/105491
S Ramalingam ... अपीलकता /Appellant
VERSUS
बनाम
CPIO: Indian Overseas Bank
Chennai ... ितवादीगण/Respondent
Relevant dates emerging from the appeal:
RTI : 19.10.2022 FA : 03.12.2022 SA : 31.01.2023
CPIO : 16.11.2022 FAO : 12.01.2023 Hearing : 14.05.2024
Date of Decision: 15.05.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 19.10.2022 seeking information on the following points:
(i) I would like to know whether IOB has framed rules to go to the home branch for issue of continuation passbook, under the provisions of RTI, Act, 2005.
2. The CPIO replied vide letter dated 16.11.2022 and the same is reproduced as under:-
"In CBS environment, we can issue continuation Passbook from any branch subject to adherence to the extant guidelines of the Bank."Page 1 of 3
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 03.12.2022 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 12.01.2023 observed as under:
"The CPIO vide her reply dated 16.11.2022 has duly disposed the RTI application under RTI Act, 2005. Moreover, whenever pass book are tendered for updating the passbook, our bank posts them properly up to date and entries authenticated by the supervising staff (Who verify the entries and check the balance) and hand the passbook over to the customer."
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 31.01.2023.
5. The appellant remained present through video conference and on behalf of the respondent Ms. Mahalaxmi, CPIO attended the hearing through video conference.
6. The appellant inter alia submitted that he had sought information regarding whether Indian Overseas Bank has framed rules to go to home branch for the issue of continuation of passbook, the same has not been provided by the respondent.
7. The respondent while defending their case inter alia submitted and informed that these services are dealt according to the banks book of instructions.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, directs the respondent to provide a revised reply pertaining to the rule available on the subject matter of the RTI application, if any, to the Appellate within 10 days from the receipt of this order, under intimation to the commission. With these observations and directions, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 15.05.2024
Page 2 of 3
Authenticated true copy
Col S S Chhikara (Retd) (कन ल एस एस िछकारा ( रटायड ) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO Indian Overseas Bank, Central Office, RTI Cell, Law Department, P.B. No. 3765, 763, Anna Salai, Chennai-600002
2. S Ramalingam Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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