For resolution of your complaints
against RBI Regulated Entities (RE)*
follow these steps

  • Step 1:
    Lodge your complaint first with the RE
  • Step 2:
    Get acknowledgement/reference number
  • Step 3:
    If no resolution is received from the RE in 30 days or
    you are not satisfied with it, you may file your complaint
    with the RBI Ombudsman on RBI’s CMS portal
    (cms.rbi.org.in) or by post to CRPC**
  • Filing complaints directly with the RBI Ombudsman
    may lead to rejection.

    *Banks, Non-Banking Finance Companies, Payment System Participants,
    Prepaid Instruments, Credit Information Companies
    **CRPC: Reserve Bank of India, Sector 17, Chandigarh-160017.

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