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Government puts in place measures to protect commercial decision making by Banks- (Press Information Bureau) (28 Jan 2020)

MANU/PIBU/0106/2020

Banking

The Finance Minister has repeatedly assured Bankers that adequate measures would be taken to protect honest commercial decisions taken by them and distinction would be made between genuine commercial failures and culpability. Every Bank was also required to take steps to dispose of internal disciplinary and vigilance cases in a time bound manner so that such cases do not linger on account of procedural delay so as to avoid adverse impact on staff morale and reduce scope for harassment. As part of this endeavor of Government, Section 17A was incorporated in Prevention of Corruption Act requiring prior permission before initiating investigation against a public servant

The Central Vigilance Commission has, considering the complexities involved in the commercial decisions of managers in public sector, in the meanwhile, also set up the Advisory Board for Banking and Financial Frauds (ABBFF) for a mandatory first level examination on suspected frauds in excess of Rs.50 crore involving public servants equivalent in rank to GMs & above, before enquiry or investigations begin

Government has now modified its 2015 framework on large value frauds doing away with the personal responsibility of the MD & CEOs of PSBs for compliance with various prescribed timelines. Powers have been delegated by Department of Financial Services (DFS) to the Boards of Public Sector lenders to put in place a suitable mechanism for ensuring compliance of the various timelines laid down in RBI and CVC circular(s). Similarly, the instructions of DFS of 2015 regarding compulsory examination of fraud for all NPA accounts exceeding Rs. 50 crore have been aligned with the CVC circular of 15th Jan, 2020 whereby all such cases of suspicious fraud are to be initially referred to the ABBFF

Government has separately directed Banks on 27.01.2020 to set up a committee of senior officers to monitor progress of pending disciplinary and internal vigilance cases as procedural delay, on one hand, adversely affects morale of the employees and on the other, breeds inefficiencies in the system. Therefore, every Bank must setup a Committee of Senior Officers to review pending disciplinary and internal vigilance cases and frame timelines to reduce delays in deciding such cases

STEPS BY GOVERNMENT

Section 17A inserted in PC Act requiring prior permission before initiating investigation against a public servant

ABBFF constituted for first level of examination of suspected frauds in excess of Rs.50 crore

Personal responsibilities of MD & CEOs of PSBs for compliance with prescribed times lines done away with

Compulsory examination of fraud for all NPA accounts exceeding Rs. 50 crore has been aligned with CVC circular of 15th Jan, 2020 whereby all such cases of suspicious fraud are to be initially referred to the ABBFF

Committee of Senior Officers to monitor progress of pending disciplinary and internal vigilance cases and to frame timelines to reduce delays in deciding such cases

Tags : COMMERCIAL   BANKS  

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