Central Information Commission
Mr.Nitesh K Tripathi vs Indian Overseas Bank on 23 May, 2012
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2012/000922/19059
Appeal No. CIC/SG/A/2012/000922
Relevant Facts emerging from the Appeal
Appellant : Mr. Nitesh Kumar Tripathi
Room No. 101, Boys Hostel
RIMS & R, Saifai, Etawah
Uttar Pradesh- 206301
Respondent : Mr. V. C. Ramchandra
CPIO & Dy. General Manager Indian Overseas Bank Central office PB No.3765, 763 Anna Salai, Chennai-600002 RTI application filed on : 07/01/2012 PIO replied : 17/02/2012 First appeal filed on : 08/02/2012 First Appellate Authority order : No order mentioned.
Second Appeal received on : 21/03/2012
Sl. Information Sought Reply of the PIO
1. How many customers grievances has been received The statistics on customer complaints are
by your bank through e-mails, phone in writing or disclosed in the annual reports. The details are
any mode of communication since year 2006 up to available in the bank's website as public
2012. Please provide year wise and state wise details. domain. You may login to our website and web link www.iob.in>>Home>>Investor Cell>>Annual Reports 2004-05 to 2010-11.
2. Please provide me promotion policy for clerk and Please remit an additional fee of Rs. 50/- @ probationary officers joining in your bank. Rs.2/- per page for providing copies of promotion policy of the bank.
3. Please provide me details of amount of dead money Your information request on details of amount in your bank which is not being operated by its owner held under dormant/inoperative accounts , (customers) for more than 30 years in your bank. which is not being operated for more than 30 State wise and year wise details are required. years does not exist and ordinarily held in the form sought by you. Therefore your information
4. How many officers of your bank have not been We have taken up with the Personnel transferred as usual according to the transfer policy Department. of bank and reasons for the same? Please provide me state-wise and year wise details since 2006 up to 2011.
Page 1 of 2Grounds 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: Mr. Venkat Krishanan, Sr. Manager on behalf of Mr. V. C. Ramchandra, CPIO & Dy. General Manager on video conference from NIC-Chennai Studio; The Appellant states that as regards query-3 all banks provide information to RBI about the amounts held in dormant inoperative accounts. The appellant would be satisfied if the PIO gave him the information about the total amount held in such accounts as reported to RBI.
As regards query-4 the PIO is directed to provide the specific information to the Appellant.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information on query 03 & 04 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