Central Information Commission
Mr.Nitesh Kumar Tripathi vs Reserve Bank Of India on 10 January, 2012
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Decision No. CIC/SG/A/2011/002994/16742
Appeal No. CIC/SG/A/2011/002994
Relevant Facts emerging from the Appeal:
Appellant : Mr. Nitesh Kumar Tripathi
R.No. - 101, Boys Hostel
RIMS & R, Saifai-Etawah
Uttar Pradesh - 206 301
Respondent : Dr. Ashok Joshi
Public Information Officer & CGM Reserve Bank of India Human Resource Department Central Office Shahid Bhagat Singh Marg, Fort Mumbai - 400 001 RTI application filed on : 02/07/2011 PIO replied : 12/08/2011 First appeal filed on : 04/08/2011 First Appellate Authority order : Not mentioned. Second Appeal received on : 25/10/2011 Sl. Information Sought Reply of the Public Information Officer (PIO)
1. Please provide details of amount of unclaimed We have no information to furnish. money beyond 30 years in each and every bank of Government Sector and Private Sector as well in India
2. Please provide me name of retail banks in Currently no bank in India is categorized as retail Government and private sector working in India bank. However, the 26 Public Sector Banks (list at present. attached) which have a majority shareholding of the Government of India, conduct retail business in respect of the areas permitted under Sections 5 and 6 (1) of the Banking Regulation Act, 1949. Under Section 22 of B.R. Act, 1949, RBI grants licences to private sector banks to carry on banking business. At present there are 20 banks in the private sector (list attached). Apart from this, 37 foreign banks (list attached) having 320 branches are also working in India at present. All banks licensed by RBI are
3. What is the existing no. of backlog vacancies for SC/ST/OBC/PH category in RBI at present and the class wise details like A, B, C and D and initiative taken for filling up this backlog and vacancy on same since 2007 upto 2011 Page 1 of 2 (yearwise detail is required).
4. Please provide me copy of G.O/Circular issued by RBI for making banks and ATMs barrier free for persons with disabilities.
5. Which kind of initiatives has been opted by RBI to control the deareness at present time?
6. Please provide me details of debts on each state govt. given by RBI as well as central Govt.
7. Is there any subsidy given by banks an Education loan at present? If yes, then please provide the details.
Grounds for the First Appeal:
Incomplete and unsatisfactory information provided by the PIO. Order of the First Appellate Authority (FAA):
Not mentioned.
Grounds for the Second Appeal:
Incomplete and unsatisfactory information provided by the PIO.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Nitish Kumar Tripathi on video conference from NIC-Etawah Studio; Respondent: Mr. Ashok Joshi, PIO & Chief General Manager and Ms. Jonaki Sain, Dy. Legal Advisor on behalf of Mr. K. K. Bohra, CGM; Mrs. Dipali Pant Joshi, CGM and Mr. Deepak Singhal, CGM on video conference from NIC-Mumbai Studio;
The PIO has given certain information but is now directed to give the following specific information:
1- Query-3: Details of reservations as per RBI norms to be provided. 2- Query-5: Information about steps taken by RBI to control inflation to be provided. 3- Query-7: Copy of the IBA circular has been sent by the PIO earlier but the Appellant states he has not received it. The PIO is directed to send this IBA circular again.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information on the three points as directed above to the Appellant before 30 January 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 10 January 2012 (In any correspondence on this decision, mention the complete decision number.)(PRE) Page 2 of 2