Central Information Commission
Mr.Om Prakash Kashiram vs Reserve Bank Of India on 2 December, 2011
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Decision No. CIC/SG/A/2011/002609/16090
Appeal No. CIC/SG/A/2011/002609
Relevant Facts emerging from the Appeal:
Appellant : Mr. Om Prakash Kashiram
Amol Appartment, 3/16,
Waldhuni, Kalyan - 421301
Respondent : Mr. Jaganmohan Rao
Public Information Officer & Chief General Manager Reserve Bank of India Department of Banking Supervision World Trade Center-I, Cuffe Parade, Mumbai - 400005 RTI application filed on : 21/06/2011 PIO replied : 13/07/2011 First appeal filed on : 27/07/2011 First Appellate Authority order : Not mentioned. Second Appeal received on : 17/09/2011 Annexure 'A' Sl. Information Sought Reply of the PIO
1. Total numbers of nationalized banks in India in present Total numbers of nationalized banks in India is may please be intimated as per records 26 as at June 30, 2011.
2. Name of the nationalized banks in India may please be Name of the nationalized banks as per records intimated as per records of RBI. of RBI is at Annexure 1.
3. All nationalized banks are issuing housing loans to The query is not clear therefore we are unable public of India since from they are getting the to respond. nationalized status in India and information may be provided in given format about the total benefits from housing loans by each bank in year wise. Table provided in the RTI application.
Annexure 'B' Sl. Information Sought Reply of the PIO
1. No performing assets (NPA) in bank wise from Bank wise data on NPAs of nationalized nationalization of banks to till date in India may please banks from 1997 to 2011 is at Annex II be intimated as per records in given format. Total (Data is available in this department since amount of NPA in each bank in India may please be 1997). intimated (in crores) from records of RBI.
2. Total amount that has been looted by thief/robbery of This department does not have the banks since from nationalization of banks to till date information. from each nationalized banks and bank wise details of Page 1 of 3 fund/amount has looted by theft/robbery in India may be provided in given format as per records of RBI Mumbai.
3. Please give the reasons for not taking any action by What you have sought is an opinion and RBI for prevention of robberies from Nationalized not an information as defined in section 2 banks in India. (f) of the RTI Act 2005.
4. Measures that are taken for robberies prevention by RBI issues guidelines/circulars to banks on RBI may please be intimated as per records. security arrangements from time to time advising them to be more vigilant, tighten up security arrangements and take preventive action against robberies dacoities in their branches.
Indian Banks' Association had circulated guidelines on security arrangements in banks in July 2004 for protection of banks' properties.
Security measures implemented by public sector banks are reviwed in the State level security Committee meetings held periodically by the Regional Directors of RBI in all the states. The meetings are attended by bankers and state government officials including senior police officials. The Committee takes stock of the security environment in the state, discusses steps needed to be taken to strengthen security in banks and advice issue of requisite guidelines/ instructions to banks.
RBI has advised all the Regional Directors heading the RBI offices in February 2007 that they should assess the current position regarding providing CCTVs in all the branches of banks and also look into the issue of improving security arrangements by introducing affordable modern technology.
• Note: Annex I and II are enclosed in the RTI application.
Grounds for the First Appeal:
Incomplete and unsatisfactory 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.Page 2 of 3
Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Ms. Mini K. Krishnan, Assistant Legal Advisor representing RBI through video conference from NIC-Mumbai Studio;
The respondent states that information available on the records has been provided. In some of the queries no information as defined under Section 2(f) of the RTI Act has been sought.
Decision:
The Appeal is disposed.
The information available has been provided. 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 02 December 2011 (In any correspondence on this decision, mention the complete decision number.) (IN) Page 3 of 3