Calcutta HC Confirms KMC Can Revise Property Valuation to Levy Tax In ?11.24 Crore Dispute  ||  Bom HC Cancels Bail of Accused Supplying Fake Medicines, Says it Weakens Public Trust in Healthcare  ||  MP HC: Oral, Anal Sex Between Married Couples Not Punishable under Section 377 IPC  ||  SC Says Respect For Higher Court Orders a Basic Principle, Rebukes Authority For Revisiting Order  ||  SC: Merits of Foreign Arbitral Awards Cannot be Re-Examined During Enforcement Proceedings  ||  SC: Failure to Sign Charge Sheet Doesn’t Invalidate Trial if Charges Were Properly Read to Accused  ||  Delhi HC: Bipolar Disorder Alone Does Not Qualify as Medical Disability Without Benchmark Criteria  ||  Kerala HC: Excommunicating Knanaya Catholics For Marrying Outside the Community is Unconstitutional  ||  Kerala HC: Temporary Use of Religious Land For Public Infrastructure is Not a ‘Transfer’ under Law  ||  P&H HC: Habeas Plea in Child Custody Case Not Maintainable if Child is With Natural Guardian and Safe    

RBI convenes Conference of Internal Ombudsmen of select Regulated Entities- (Reserve Bank of India) (18 Jan 2024)

MANU/RPRL/0037/2024

Banking

As part of the Reserve Bank's continuing engagement with regulated entities, the second Conference of Internal Ombudsmen on the theme "Orchestrating Customer Delight through an Empowered Internal Ombudsman", was held in Mumbai on January 16, 2024. This Conference was attended by Managing Director & CEOs, Executive Director in-charges of customer service verticals, Internal Ombudsmen, Principal Nodal Officers of select regulated entities from among Banks, NBFCs and CICs and senior officials from the Reserve Bank of India.

Deputy Governor, Shri Swaminathan J, in his keynote address emphasized the pivotal role of Internal Ombudsmen as the vigilant observers and facilitators in a fair and just dispute resolution process, for ensuring effective and impartial redress of customer grievances within the regulated entity itself. He called upon the Internal Ombudsmen to provide valuable inputs for enhancing internal systems and processes as well as to proactively guide the regulated entity in taking remedial measures to address recurring complaints. Shri Swaminathan also outlined RBI's expectations from the Board/ Top Management of the regulated entities by emphasizing that a well-functioning Internal Ombudsman mechanism is beneficial for all stakeholders.

The Conference included a presentation on the context, challenges and coordinated approach for an empowered Internal Ombudsman and experience sharing sessions by Managing Directors, Executive Directors and Internal Ombudsmen of regulated entities. Executive Director of the Reserve Bank, Shri Neeraj Nigam interacted in an open house session with the participants. The Conference concluded with an interactive session amongst the Internal Ombudsmen for sharing best practices.

Tags : CONFERENCE   INTERNAL OMBUDSMEN   REGULATED ENTITIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved