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The banks nowadays are taking each and every measure possible to ensure that the customers link their bank accounts with Aadhar number. Banks are even threatening customers that their accounts will be suspended if the linkage is not done before the deadline i.e. 31st December. Banks claim that their directive is as per the Government of India order. However, the RBI has issued no such regulation in this regard, as revealed by a Right To Information (RTI) application filed by Yogesh Sakale, ( Reported by Moneylife)
The RBI’s response says, “The Government has issued a Gazette Notification GSR 538(E) dated 1 June 2017 regarding Prevention of Money laundering (Maintenance of Records) Second Amendment Rules, 2017, inter-alia, making furnishing of Aadhaar (for those individuals who are eligible to be enrolled for Aadhaar) and permanent number (PAN) mandatory for opening a bank account. RBI has not issued any instruction so far regarding mandatory linking of Aadhaar number with bank accounts.”
The Supreme Court in its privacy judgement has upheld that Aadhar is voluntary and cannot be made mandatory, but the notification of the governments seems otherwise.
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