वसूली और वापसी विभाग (RRD)

Recovery Division 1

The Division handles work related to:

(i)     Policy matters related to recovery and refund;

(ii)     recovery cases where the principal amount exceeds one crore and refund related work;

(iii)     litigation related to recovery;

(iv)     coordination with the Recovery Officers (ROs) posted at regional offices and maintaining centralized database.

Recovery Division 2

The Division handles work related to:
(i)   Recovery cases where the principal amount due is up to Rupees one crore.

(ii)   Litigation related to recovery;

(iii)   Wadhwa committee related refund work in IPO matters..

Recovery Division 3

The Division handles work related to:

 (i)     Certain assigned recovery cases where the principal due amount exceeds Rupees one crore and refund related work;

 (ii)     Recovery cases where the principal amount due is up to Rupees one crore;

(iii)     Litigation related to recovery.