RBI/DOR/2021-22/83
DOR.ACC.REC.No.45/21.04.018/2021-22 August 30, 2021
(Updated as on April 01, 2024)
(Updated as on October 25, 2023)
(Updated as on February 20, 2023)
(Updated as on December 13, 2022)
(Updated as on October 11, 2022)
(Updated as on May 19, 2022)
(Updated as on November 15, 2021) All Commercial Banks and
Primary (urban) Co-operative Banks,
State Co-operative Banks and Central Co-operative Banks Madam/ Dear Sir, Master Direction on Financial Statements - Presentation and Disclosures The Reserve Bank of India has, from time to time, issued several guidelines/instructions/directives to the banks on the presentation of financial statements, regulatory clarification on compliance with accounting standards, and disclosures in notes to accounts. 2. A Master Direction incorporating, updating and where required, harmonizing across the banking sector the extant guidelines/instructions/directives on the subject has been prepared to enable banks to have all current instructions on presentation and disclosure in financial statements at one place for reference. However, it may be noted that in addition to these disclosures, Commercial Banks shall comply with the disclosures specified under the applicable regulatory capital framework. 3. Reserve Bank of India has issued this Direction in the exercise of its powers conferred under section 35A and section 56 of the Banking Regulation Act, 1949, and all the powers enabling it on this behalf. Yours faithfully, (Usha Janakiraman)
Chief General Manager
RBI/DOR/2021-22/
Master Direction No.DOR.ACC.REC.No.46/21.04.018/2021-22 August 30, 2021 Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021 In exercise of the powers conferred by section 35A and section 56 of the Banking Regulation Act, 1949 the Reserve Bank of India being satisfied that it is necessary and expedient in the public interest and in the interest of banking policy to do so, hereby, issues the Directions hereinafter specified. Chapter – I
Preliminary 1. Short title and commencement a)These Directions shall be called the Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021. b)These Directions shall come into effect on the day these are placed on the official website of the Reserve Bank of India. 2. Applicability These Directions shall be applicable to: a)all banking companies1, corresponding new banks, regional rural banks (‘RRBs’) and State Bank of India as defined under subsections (c), (da), (ja) and (nc) of section 5 of the Banking Regulation Act, 1949 (collectively referred to as ‘Commercial Banks’ hereinafter) b) primary co-operative banks as defined under clause (ccv) of subsection 1 of section 56 of the Banking Regulation Act, 1949 (hereinafter referred to as ‘Urban Co-operative Banks’ or ‘UCBs’). c) Central Co-operative Banks and State Co-operative Banks as defined under sub-section (d) and (u) of section 2 of the National Bank for Agriculture and Rural Development Act, 1981 respectively (hereinafter referred to as ‘Rural Co-operative Banks’ or ‘RCBs’) The term ‘banks’ used in these directions shall include both Commercial Banks and Co-operative Banks. The term ‘Co-operative Banks’ used in these directions shall include both UCBs and RCBs. Chapter – II
Format of the Balance Sheet and Profit and Loss Account 3. In terms of the provisions of section 29 of the Banking Regulation Act, 1949, Commercial Banks shall in respect of all business transacted by them prepare a Balance Sheet and Profit and Loss Account as on the last working day of the year or the period, as the case may be, in the Forms set out in the Third Schedule of the Banking Regulation Act, 1949. In exercise of the powers conferred by section 29(4) of the Banking Regulation Act, 1949, the Government of India has specified the Forms in the Third Schedule, vide notification S.O.240 (E) dated March 26, 1992, published in the Gazette of India. These are reproduced in Annex I to these Directions. 4. In terms of the provisions of section 29 read with section 56 of the Banking Regulation Act, 1949, Co-operative Banks shall in respect of all business transacted by them prepare a Balance Sheet and Profit and Loss Account as on the last working day of the year or the period, as the case may be, in the Forms set out in the Third Schedule of the Banking Regulation Act, 1949 as substituted by clause (zl) of section 56 of the said Act. Chapter – III
Notes and instructions for compilation 5. The general instructions for the compilation of Balance Sheet and Profit and Loss Account for Commercial Banks are specified in Part A of Annex II. Commercial Banks shall ensure strict compliance with the Accounting Standards notified under the Companies (Accounting Standards) Rules, 2021, as amended from time to time, subject to Directions/Guidelines issued by the Reserve Bank of India. Co-operative Banks shall be guided by the announcements of the Institute of Chartered Accountants of India (ICAI) regarding applicability2 of Accounting Standards, subject to Directions/ Guidelines issued by the Reserve Bank of India. Part B of Annex II specifies guidance with respect to relevant issues in the application of certain Accounting Standards for Commercial Banks. It shall be applicable mutatis mutandis to Co-operative Banks, unless stated otherwise in the said Annex. Chapter – IV
Disclosure in financial statements – notes to accounts 6. Banks shall disclose information as specified in Annex III in the notes to accounts of the financial statements. These disclosures are intended only to supplement and not to replace disclosure requirements under other laws, regulations, or accounting and financial reporting standards. More comprehensive disclosures than the minimum required under these Directions are encouraged, especially if such disclosures significantly aid in the understanding of the financial position and performance. Chapter – V
Consolidated Financial Statements (not applicable to LABs, RRBs and Co-operative Banks) 7. In addition to standalone financial statements prepared as per the formats prescribed under section 29 of Banking Regulation Act, 1949, Commercial Banks (other than RRBs and LABs), whether listed or unlisted, shall prepare and disclose Consolidated Financial Statements (CFS) in their Annual Reports, in the formats prescribed in Annex IV. The CFS shall normally include a consolidated balance sheet, consolidated statement of profit and loss, principal accounting policies, and notes to accounts. The CFS shall also be submitted to the Department of Supervision (DOS), Reserve Bank of India within one month from the publication of the bank’s annual accounts. 8. CFS shall be prepared in terms of the applicable accounting standards. For the purpose of financial reporting, the terms 'parent', 'subsidiary', ‘associate’, ‘joint venture’, 'control', and 'group' shall have the same meaning as ascribed to them in the applicable accounting standards. A parent presenting CFS shall consolidate all subsidiaries - domestic as well as foreign, except those specifically permitted to be excluded under the applicable accounting standards. However, the reasons for not consolidating a subsidiary shall be disclosed in the CFS. The responsibility of determining whether a particular entity shall be included or not for consolidation would be that of the Management of the parent entity. The Statutory Auditors shall mention in their audit report, if they are of the opinion that an entity which ought to have been consolidated has been omitted. 9. In cases where different entities in a group are governed by different accounting norms laid down by the concerned regulator/s, the balance sheet size may be used to determine the dominant activity and accounting norms specified by its regulator may be used for the consolidation of similar transactions and events. Where banking is the dominant activity, accounting norms applicable to a bank shall be used for consolidation purposes in respect of like transactions and other events in similar circumstances. 10. An RRB shall be treated as an associate in the CFS of its sponsor bank. 11. The valuation of investments in subsidiaries that are not consolidated and associates that are not included using the “Equity Method” shall be as per the relevant valuation norms issued by the Reserve Bank of India. 12. The Board of Directors of banks shall invariably record the intent of holding the investment for a temporary period or otherwise at the time of investment in the subsidiary, associate and joint venture. In the absence of a record of such intent by the Board at the time of such investment, the investee entity shall be consolidated into the CFS. Chapter – VI
Other instructions Inter-branch account - provisioning for net debit balance 13. Banks should segregate the credit entries outstanding for more than five years in the inter-branch account and transfer them to a separate ‘Blocked Account’ which should be shown under ‘Other Liabilities and Provisions - Others’ or in the case of Co-operative Banks, under ‘Other Liabilities- Suspense’. Any adjustment from the Blocked Account should be permitted only with the authorisation of two officials, one of whom should be from the Controlling/Head Office if the amount exceeds Rupees One lakh. The balance in Blocked Account shall be reckoned as a liability for the purpose of the maintenance of Cash Reserve Ratio (CRR) and Statutory Liquidity Ratio (SLR). 14. Banks shall maintain category-wise (head-wise) accounts for various types of transactions put through inter-branch accounts, so that the netting can be done category-wise. As on the balance sheet date, banks shall segregate the debit and credit entries remaining unreconciled for more than six months and arrive at the net position category-wise. The balance in the Blocked Account shall also be considered. Thereafter, the net debit under all the categories of inter-branch accounts shall be aggregated and a provision equivalent to 100 per cent of the aggregate net debit shall be made. While doing so, banks shall ensure that the net debit in one category is not set-off against net credit in another category. Reconciliation of Nostro account and treatment of outstanding entries 15. Banks shall take steps to have a strong control over reconciliation and put in place a system of real-time reconciliation. Escalation of differences, if any, should be done immediately. There should be close monitoring of pending items in Nostro accounts by top management at short intervals. All unreconciled credit entries in Nostro accounts which are outstanding for more than three years shall be transferred to a Blocked Account and shown as outstanding liabilities. The balance in the Blocked Account will be reckoned for the purpose of CRR/SLR. Banks shall make 100 percent provision in respect of all unreconciled debit entries in the Nostro accounts, which are outstanding for more than two years. 16. In the past, Commercial Banks other than RRBs were permitted to transfer to profit and loss account (followed by subsequent appropriation to general reserve) outstanding credit entries of individual value less than USD 2,500 or equivalent in Nostro accounts originated up to March 31, 2002, subject to certain conditions. Banks that availed this benefit shall ensure that any future claims in respect of these entries are honoured. Further the amount appropriated to the general reserve shall not be available for the declaration of dividend. Transfer to/appropriation from Reserve funds 17. In terms of sections 17(1),11(2)(b)(ii) and 56 of the Banking Regulation Act, 1949 banks are required to transfer, out of the balance of profit as disclosed in the profit and loss account, a sum equivalent to not less than 20 per cent of such profit to Reserve Fund. These provisions are a minimum statutory requirement. However, in order to augment capital, Commercial Banks (excluding LABs and RRBs) shall transfer not less than 25 per cent of the ‘net profit’ before appropriations to the Statutory Reserve. 18. Unless specifically allowed by extant regulations, banks shall take prior approval from the Reserve Bank of India before any appropriation is made from the Statutory Reserve or any other reserve. Banks are further advised that: -
all expenses including provisions and write-offs recognized in a period, whether mandatory or prudential, shall be reflected in the profit and loss account for the period as an ‘above the line’ item (i.e. before arriving at the net profit/loss for the year); -
draw down from reserves, with the prior approval of Reserve Bank of India, shall be effected only ‘below the line’ (i.e. after arriving at the net profit / loss for the year); and -
suitable disclosures shall be made of such draw down in the ‘Notes on Accounts’ to the Balance Sheet. 19. Subject to compliance with applicable laws, banks, without prior approval of Reserve Bank of India, can utilize the share premium account for meeting issue expenses3 of shares to the extent that such expenses are incremental costs directly attributable to the transaction that otherwise would have been avoided. The share premium account shall not be utilized for writing off the expenses relating to the issue of debt instruments. 20. In respect of provisioning for frauds, banks that have reported the fraud within the prescribed time shall have the option to make the provision for the same over a period, not exceeding four quarters, commencing from the quarter in which the fraud has been detected. Where such a bank chooses to provide for the fraud over two to four quarters and this results in the full provisioning being made in more than one financial year, subject to compliance with applicable laws, it may debit reserves other than the Statutory Reserve by the amount remaining un-provided at the end of the financial year by credit to provisions. However, subsequently, it should proportionately reverse the debits to the reserves and complete the provisioning by debiting profit and loss account, in the successive quarters of the next financial year. Where there has been delay, beyond the prescribed period, in reporting the fraud to the Reserve Bank, the entire provisioning is required to be made at once. Unreconciled balances 21. Unreconciled credit balances in any transitory account representing unclaimed balances shall not be transferred to the profit and loss account or to any reserves. Deferred tax liability (DTL) on Special Reserve created under Section 36(1) (viii) of the Income Tax Act, 1961 22. Banks shall make provisions for DTL on the Special Reserve created under section 36(1) (viii) of Income Tax Act, 1961. Window dressing 23. Banks shall ensure that balance sheet and profit and loss account reflects true and fair picture of its financial position. Instances of window dressing of financials, short provisioning, misclassification of NPAs, under-reporting/ incorrect computation of exposure/risk weight, incorrect capitalization of expenses, capitalization of interest on NPAs, deliberate inflation of asset and liabilities at the end of the financial year and subsequent reversal immediately in next financial year, etc. shall be viewed seriously and appropriate penal action in terms of the provisions of the Banking Regulation Act, 1949 shall be considered. Chapter – VII
Repeal and other provisions Repeal and saving 24. With the issue of these Directions, the instructions/guidelines contained in the circulars issued by the Reserve Bank of India listed in Annex V stand repealed. All the instructions/guidelines given in the above circulars shall be deemed as given under these Directions. Any reference in other Circulars/ Guidelines/Notifications issued by the Reserve Bank containing reference to the said repealed Circulars, shall mean the reference to these Directions, namely, the Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021, after the date of repeal. Notwithstanding such repeal, any action taken, purported to have been taken or initiated under the Circulars hereby repealed shall continue to be governed by the provisions of the said Circulars. Application of other laws not barred 25. The provisions of these Directions shall be in addition to, and not in derogation of the provisions of any other laws, rules, regulations or directions, for the time being in force. Interpretations 26. For the purpose of giving effect to the provisions of these Directions or in order to remove any difficulties in the application or interpretation of the provisions of these Directions, the Reserve Bank of India may, if it considers necessary, issue necessary clarifications in respect of any matter covered herein and the interpretation of any provision of these Directions given by the Reserve Bank of India shall be final and binding.
Annex V
List of Circulars repealed by these directives | Sr. No. | Circular No. | Date | Subject | Reference Chapter/Paragraph/ Annex | | 1. | Paragraph 6 of RPCD.ADM.Cir.No.4/Adm-1-82/83 | July 26, 1982 | Rural Planning and Credit Department | - | | 2. | RPCD.No.PS.B.3/C.464(M)-83 | August 11, 1983 | Banks' Annual Report | - | | 3. | DBOD.No.BP.BC.57/62-88 December 31, 1988
(Only instruction related to presentation of Inter-Bank Participations on balance sheet by issuing and participating bank contained in paragraphs I.5 and II.4) | December 31, 1988 | Inter-Bank Participations | Annex II – Part A
Schedule 4 and 9 | | 4. | RPCD.No.RF.BC.70/330-89/90 | December 26, 1989 | Regional Rural Banks - Exemption from the Provisions of Section 31 of the Banking Regulation Act, 1949 | - | | 5. | DBOD.No.BP.BC.91/C.686-91 | February 28, 1991 | Accounting Policies - Need for Disclosure in the Financial Statements of Banks | Annex III (B Presentation) | | 6. | DBOD.No.BP.BC.78/C.686/91-92 | February 6, 1992 | Revised Format of the Balance Sheet and Profit & Loss Account | Annex I and Annex II – Part A | | 7. | DBOD.No.BP.BC.82/C.686-92 | February 12, 1992 | Revised Format of the Balance Sheet and Profit and Loss Account | Annex II -Part A
Schedule 9 | | 8. | RPCD.No.RF.DIR.BC.92/A.12(29-31)-91/92 | February 24, 1992 | Revised Format of the Balance Sheet and Profit and Loss Account | Annex III -B | | 9. | DBOD.No.BC.114/16.01.001/93 | April 28, 1993 | Report of the Working Group to look into the System of Reconciliation of Inter-Branch Accounts of Banks | - | | 10. | RPCD.No.BC.119/07.07.08/93-94 | March 18, 1994 | Regional Rural Banks - Exemption from the provisions of Section 31 of the Banking Regulation Act, 1949 | - | | 11. | DBOD.No.BP.BC.57/21.04.018/96 | April 23, 1996 | Capital to Risk Asset Ratio (CRAR) - Disclosure in the Notes on Accounts | Annex III-C.1 | | 12. | DBOD.No.BP.BC.68/21.04. 018/96 | June 5, 1996 | Accounting Standard 11 (Revised) | - | | 13. | DBOD.No.BP.BC.25/21.04.018/97 | March 26, 1997 | Accounting Standard 11 (Revised) | - | | 14. | DBOD.No.BP.BC.59/21.04.048/97 | May 21, 1997 | Balance Sheets of Banks -Disclosures | Paragraph 1(i) -Annex III - C.1(xii)
Paragraph 1(ii) and (iii) - Annex III C.4
Paragraph 2 - Annex III.C.1(xv)
Paragraph 3- Annex III.C.3(a)
Instruction in paragraph 4 have become infructuous after issuance of updated instruction in the matter. | | 15. | DBOD.No.BP.BC.9/21.04. 018 /98 | January 27, 1998 | Balance Sheet of Banks – Disclosures | Paragraph 1 – Annex III-C.1(a), 4(a), 3(a)
Paragraph 2 – Annex III-C.1 and C.14(a) | | 16. | Paragraph ii of DBOD.No.BP.BC.32/21.04.018/98 | April 29, 1998 | Capital Adequacy - Disclosures in Balance Sheets | Annex III – C.14(a) | | 17. | DBOD.No.BP.BC.42/21.04.018/98 | May 19, 1998 | Accounting Standard 11 (Revised) | - | | 18. | DBOD.No.BP.BC.73/21.04.018/98 | July 27, 1998 | Inter-branch Accounts - Old Outstanding Credit Entries | Chapter VI (Paragraph 12)
Annex II (Schedule 5 and 11) | | 19. | DBOD.No.FSC.BC.75/21.04.048/98 | August 4, 1998 | Acquisition of Government and Other Approved Securities -Broken Period Interest - Accounting Procedure | Annex II (Schedule 15) | | 20. | DBOD.No.BP.BC.9/21.04. 018/ 99 | February 10, 1999 | Balance Sheet of Banks - Disclosure of Information | Annex III.C.2(a)
Annex III.C.4(a)
Annex III.C.5 | | 21. | DBOD.No.BP.BC.22/21.04.018/99 | March 24, 1999 | Inter-branch Accounts - Provisioning for Net Debit Balance | Chapter VI- Paragraph 13 and 14 | | 22. | Paragraph 3, 4, and 5 of DBOD.No.BP.BC.24/21.04.048/99 | March 30, 1999 | Prudential Norms - Capital Adequacy -Income Recognition, Asset Classification and Provisioning | 3 - Annex II – Part B.3
4 and 5 - Schedule 9 | | 23. | DBOD.No.BP.BC.67/21.04.048/99 | July 1, 1999 | Reconciliation of Nostro Accounts | Chapter VI - Paragraph 15 | | 24. | DBOD.No.BP.BC.133/21.04.018/2000 | January 10, 2000 | Inter-branch Accounts - Provisioning for Net Debit Balance | Chapter VI- Paragraph 13 and 14 | | 25. | DBOD.No.BP.BC.170/21.04.018/2000 | May 04, 2000 | Accounting Standard – 11 (Revised) | - | | 26. | DBOD.No.BP.BC.171/21.04.098/99-2000 | May 5, 2000 | Balance Sheet of Banks - Disclosure of Information | Annex III- C.2(a) | | 27. | Paragraph 4 of BP.BC.164/21.04.048/2000 | April 24, 2000 | Prudential norms on Capital Adequacy, Income Recognition, Asset Classification and Provisioning etc. | Annex II – Part A: Schedule 9 (B) | | 28. | DBOD.No.BP.BC.24/21.04.018/2000-2001 | September 23, 2000 | Sections 17(1) and 11(2)(b)(ii) of Banking Regulation Act, 1949 - Transfer to Reserve Funds | Chapter VI Paragraph 17 | | 29. | Paragraph (ii) of DBOD.No.BP.BC.15 /21.01.002/2000 | August 7, 2000 | Loans and Advances to Staff - Assignment of Risk-weight & Treatment in the Balance Sheet | Paragraph (ii) updated vide paragraph (b) of circular DBOD.No.BP.BC.83/21.01.002/2000/2001 dated February 28, 2001 | | 30. | DBOD.No.BP.BC.37/21.04.018/2000 | October 20, 2000 | Charging of Depreciation on Computers - Method and Rate thereof | - | | 31. | RPCD.RRB.BC.34/03.05.29/2000-01 | November 4, 2000 | Copies of Audited Annual Accounts of RRBs | - | | 32. | DBOD.No.BP.BC.88/21.04.018/2000-01 | March 13, 2001 | Accounting Standard – 11 (Revised) | - | | 33. | Paragraph (b) of DBOD.No.BP.BC.83/21.01.002/2000/2001 | February 28, 2001 | Loans and Advances to Staff - Assignment of Risk Weight and Treatment in the Balance Sheet | Annex II- Part A
• Schedule 9 - Paragraph 4 of Notes - General
• Schedule 11 - (VI) | | 34. | DBOD.No.BP.BC.17/21.04.018/2001-02 | August 24, 2001 | Inter-branch Accounts - Provisioning for Net Debit Balance | Chapter VI- Paragraphs 13 and 14 | | 35. | Paragraph 2 and 5 of DBOD.No.BP.BC.25/21.04.048/2000-2001 | September 11, 2001 | Prudential Norms on Income Recognition, Asset Classification and Provisioning | Annex II-Part A-
• Schedule 9 A (ii)
• Schedule 15 | | 36. | Paragraph 6 of DBOD.BP.BC.27/21.04.137-2001 | September 22, 2001 | Bank Financing for Margin Trading | Annex III – C.5(b)(ix) | | 37. | DBOD.BP.BC.38/21.04.018/2001-2002 | October 27, 2001 | Monetary and Credit Policy Measures - Mid-Term Review for the year 2001-2002 - Balance Sheet Disclosures | Annex III (Paragraph C.4 Asset Quality) &
Annex III (Paragraph C.3 Investments) | | 38. | DBOD.No.BP.BC.69/21.04.018/2001-2002 | March 02, 2002 | Accounting Standard – 11 (Revised) on Accounting for the Effects of Changes in Foreign Exchange Rates | Annex II Part B (Paragraph 3) | | 39. | DBOD.No.BP.BC.84/21.04. 018 /2001-02 | March 27, 2002 | Balance Sheet of Banks – Disclosure of Information | Annex III (Paragraph C.3. (b)) | | 40. | DBOD.No.BP.BC.109/21. 04.018/2001-02 | May 29, 2002 | Compliance by banks with Accounting Standards (AS) - Applicability of AS 17,18, 21 and 22 | Annex II Part B | | 41. | UBD.CO.BP.PCB.20/16.45.00/2002-03 | October 30, 2002 | Balance Sheet of Banks – Disclosure of Information | Annex III | | 42. | Paragraph 24 of Annex to DBOD.BP.BC.71/21.04.103/2002-03
(Following instruction shall continue
The Statutory Auditors should look into and comment on the country risk exposures and the adequacy of provisions held.) | February 19, 2003 | Risk Management Systems in Banks -Guidelines on Country Risk Management | Annex III - C.5 | | 43. | All the instruction pertaining to consolidated financial statement specified under circular
DBOD.No.BP.BC.72/21.04.018/2001-02 i.e. Paragraphs 2 (a) and 4 to 17 of Annex to said circular | February 25, 2003 | Guidelines for Consolidated Accounting and Other Quantitative Methods to Facilitate Consolidated Supervision | Chapter V | | 44. | DBOD.No.BP.BC.73/21.04.018/2002-03 | February 26, 2003 | Inter-branch Accounts - Provisioning for Net Debit Balance | Chapter VI- Paragraph 13 and 14 | | 45. | UBD.No.BP.38/16.45.00/2002-03 | March 06, 2003 | Balance Sheet of Banks - Disclosure of Information - Insurance Premia | Annex III -C.14(g) | | 46. | DBOD.No.BP.BC.89/21.04.018/2002-03 | March 29, 2003 | Guidelines on compliance with Accounting Standards (AS) by banks | Annex II Part B (Paragraph 1, 2, 4, 5, 6, 8, 10) | | 47. | DBOD.No.BP.BC.93/21.04.018/2002-2003 | April 08, 2003 | Accounting Standard – 11 (Revised) on accounting for 'The effects of changes in foreign exchange rates. | Annex II Part B (Paragraph 3) | | 48. | Paragraph 6 of Annex to DBOD.No.BP.BC.96/21.04.048/2002-03 | April 23, 2003 | Guidelines on Sale of Financial Assets to Securitisation Company (SC) /Reconstruction Company (RC) (Created under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002) and Related Issues | Annex III – C.4(f) | | 49. | Paragraph 4(x) of IDMC.MSRD.4801/06.01.03/2002-03 | June 3, 2003 | Guidelines on Exchange Traded Interest Rate Derivatives | Annex III – C.7 (b) | | 50. | RPCD.RRB.BC.103/03.05.29/2002-03 | June 21, 2003 | Copies of Audited Annual Accounts of RRBs | | | 51. | UBD.BPD.PCB.Cir.7/09.50.00/2003-04 | August 5, 2003 | Charging of Depreciation on Computers - Method and Rate thereof | - | | 52. | Paragraph 14 of DBOD.BP.BC.44/21.04.141/2003-04 | November 12, 2003 | Prudential Guidelines on Banks’ Investment in Non-SLR Securities | Annex III – C.3(d) | | 53. | RPCD.RF.BC.No.59/07.37.02/2003-04 | January 5, 2004 | Inter Branch Adjustment Accounts - Provisioning for Net Debit Balances | Chapter VI- Paragraph 13 and 14 | | 54. | Paragraph 15 of RPCD.CO.RRB.BC.66/03.05.34/2003-04 | February 23, 2004 | Prudential Guidelines on Investment in Non-SLR Debt Securities | Annex III – C.3(d) | | 55. | DBOD.No.BP.BC.71/21.04.018/2003-2004 | March 31, 2004 | Accounting Standard 11 – on accounting for ‘the effects of changes in foreign exchange rates’ | Annex II Part B (Paragraph 3) | | 56. | DBOD.No.BP.BC.82/21.04. 018/2003-04 | April 30, 2004 | Guidelines on compliance with Accounting Standards (AS) by banks | Annex II Part B (Paragraph 7, 9, 11) | | 57. | DBOD.BP.BC.49/21.04.018/2004-2005 | October 19, 2004 | Enhancement of Transparency on Bank’s Affairs through Disclosures | Annex III – C.12 | | 58. | UBD(PCB).CIR.40/16.45.00/2004-2005 | March 1, 2005 | Enhancement of Transparency on Bank’s Affairs through Disclosures - UCBs | Annex III – C.12 | | 59. | DBOD.No.BP.BC.72/21.04.018/2004-05 | March 03, 2005 | Disclosures on risk exposure in derivatives | Annex III (C. 7) | | 60. | Mailbox Clarification | March 05, 2005 | Term Loan Classification | Annex I (Schedule 9 (A)) & Annex II Part A (Schedule 9.A.ii) | | 61. | DBOD.No.BP.BC.76/21.04.018/2004-05 | March 15, 2005 | Guidelines on compliance with Accounting Standard (AS) 11(revised 2003) ‘The Effects of Changes in Foreign Exchange Rates’ | Annex II Part B (Paragraph 3) | | 62. | RPCD.CO.RF.BC.No.103/07.37.02/2004-05 | May 30, 2005 | Inter Branch Adjustment Accounts - Provisioning for Net Debit Balances | Clause 14 | | 63. | Mailbox Clarification | June 09, 2005 | Deposits placed with SIDBI / NABARD for meeting shortfall in Priority Sector Lending by banks – Reporting in Balance Sheet | Annex II Part A [Schedule 11-Other Assets
(Mailbox clarification was modified by circular dated July 16, 2015) | | 64. | Paragraph 3 of DBS.CO.PP.BC.21/11.01.005/2004-05 | June 29, 2005 | Exposure to Real Estate Sector | Annex III – C.5(a) | | 65. | Paragraph 7 of Annex of DBOD.No.BP.BC.16/21.04.048/2005-06 | July 13, 2005 | Guidelines on Purchase/Sale of Non Performing Assets | Annex III – C.4(g) | | 66. | RPCD.CO.RF.BC.No.44/07.38.03/2005-06 | October 10, 2005 | Balance Sheets of Co-operative Banks - Disclosure of Additional Information | Annex III | | 67. | RPCD.CO.RF.BC.No.62/07.40.06/2005-06 | January 19, 2006 | Charging of Depreciation on Computers - Method and Rate thereof | - | | 68. | UBD.BPD.PCB.Cir.No.28/12.05.001/2005-06 | January 24, 2006 | Amortization of Expenses Incurred on Software – UCBs | - | | 69. | Mailbox Clarification | March 23, 2006 | Classification of Collateralised Borrowing and Lending Obligation (CBLO) Transactions in Bank’s Balance Sheet | Annex II Part A [Schedule 8(vi)]
Annex II Part A [Schedule 11 (VI)] | | 70. | DBOD.BP.BC.No.76/21.04.018/2005-06 | April 05, 2006 | Guidelines on compliance with Accounting Standard (AS) 11 (revised 2003) - 'The Effects of Changes in Foreign Exchange Rates' | Annex II - Part B [Paragraph 3(II)(e)], Paragraph 3(III)] | | 71. | DBOD.BP.BC.86/21.04.018/2005-06 | May 29, 2006 | Disclosure in Balance Sheets – Provisions and Contingencies | Annex III - C.14(e) | | 72. | Paragraph 2(iv) of DBOD.NO.BP.BC.89/21.04.048/2005-06 | June 22, 2006 | Prudential Norms on Creation and Utilisation of Floating Provisions | Annex III – C.4(a) | | 73. | DBOD.BP.BC.No.31/21.04. 018/2006-07 | September 20, 2006 | Section 17 (2) of Banking Regulation Act, 1949 – Appropriation from Reserve Fund | Chapter VI Paragraph 17-18 | | 74. | Paragraph 3(A) and 3(B) of circular DBOD.No.Leg BC.60/09.07.005/2006-07 dated February 22, 2007 | February 22, 2007 | Analysis and Disclosure of Complaints -Disclosure of Complaints / Unimplemented Awards of Banking Ombudsmen along with Financial Results | Annex III - C.11(a) and (b) | | 75. | DBOD.No.BP.BC.81/21.04. 018/2006-07 | April 18, 2007 | Guidelines - Accounting Standard 17 (Segment Reporting) – Enhancement of disclosures | Annex II Part B [Paragraph 4] | | 76. | Mailbox Clarification | July 11, 2007 | Prudential Norms – Accounting of Amortization of Premium | Annex II Part A [Schedule 13 (ii)] | | 77. | Paragraph 5 of UBD.(PCB).BPD.Cir.No.14/16.20.000/2007-08 | September 18, 2007 | Investment in Non-SLR Debt Securities by Primary (Urban) Co-operative Banks (UCBs) | Annex III – C.3(d) | | 78. | Mailbox Clarification | October 9, 2007 | Prudential Norms – Utilisation of Share Premium Account | Chapter VI Paragraph 19 | | 79. | Paragraph 2 of RPCD.CO.RF.BC.40/07.38.03/2007-08 | December 4, 2007 | Mid-Term Review of Annual Policy Statement for the Year 2007-08 -
Application of Capital Adequacy Norms to State and Central Co-operative Banks | Annex III – C.1 | | 80. | DBOD No.BP.698/21.04.018/2007-08 | December 18, 2007 | Outstanding Entries / Amount held in Unclaimed Nostro Account as on March 31, 2007 | - | | 81. | RPCD.CO.RRB.No.BC.45/03.05.98/2007-08 | January 8, 2008 | Section 17(2) of the Banking Regulation Act, 1949 - Appropriation from the Reserve Fund | Chapter VI - Paragraph 18 | | 82. | Paragraph 2 (iv) of DBOD No. BP. BC.65 / 21.04.009/ 2007-08 | March 4, 2008 | Prudential Norms for Issuance of Letters of Comfort by Banks regarding their Subsidiaries | Annex III – C.14 (j) | | 83. | DBOD.No.BP.BC.84/21.04.018/2007-08 | May 21, 2008 | Consolidated Financial Statement | Chapter V – Paragraph 12 | | 84. | Paragraph 9 of enclosure of UBD.PCB.BPD.No.53/13.05.000/2008-09 | March 6, 2009 | Prudential Guidelines on Restructuring of Advances by UCBs | Annex III -C.4(d) | | 85. | DBOD.No.BP.BC.125/21.04. 048/2008-09 | April 17, 2009 | Prudential Norms on Unsecured Advances | Annex I (Schedule 9.B.iii)
Annex III [Paragraph C.5 (d)] | | 86. | Paragraph 6 of UBD.PCB.BPD.Cir.No.60/13.05.000/2008-09 | April 20, 2009 | Prudential Guidelines on Restructuring of Advances by UCBs | Annex III – C.4(d) | | 87. | DBOD.BP.BC.No.133/21.04.018/2008-09 | May 11, 2009 | Reconciliation of NOSTRO Account and Treatment of Outstanding Entries | Chapter VI - Paragraph 15 and 16 | | 88. | Paragraph 5 of DBOD.No.BP.BC.64/21.04.048/2009-10 | December 1, 2009 | Second Quarter Review of Monetary Policy for the Year 2009-10 - Provisioning Coverage for Advances | Annex III – C.4(a) | | 89. | Mailbox Clarification | December 23, 2009 | Treatment for Investment in Rural Housing Development Fund of National Housing Bank | | | 90. | DBOD.No.FSD.BC.67/24. 01.001/2009-10 | January 07, 2010 | Disclosure in Balance Sheet – Bancassurance Business | Annex III [Paragraph C.14 (b)] | | 91. | DBOD.BP.BC.79/21.04.018/2009-10 | March 15, 2010 | Additional Disclosures by banks in Notes to Accounts | Annex III [C.6, C.4(b), C.4(a), C.4(c), C.9] | | 92. | DBOD.BP.BC.No.81/21.01.002/2009-10 | March 30, 2010 | Classification in the Balance Sheet - Capital Instruments | Annex II Part A (Schedule 1 & 4 (Notes: General)) | | 93. | DBOD.No.BP.BC.80/21.04.018/2010-11 | February 9, 2011 | Re-opening of Pension Option to Employees of Public Sector Banks and Enhancement in Gratuity Limits - Prudential Regulatory Treatment | - | | 94. | Paragraph 5 of DBOD.No.BP.BC.87/21.04.048/2010-11 | April 21, 2011 | Provisioning Coverage Ratio (PCR) for Advances | Annex III - C.4(a) | | 95. | RPCD.CO.RRB.BC.No.70/03.05.33/2010-11 | May 16, 2011 | Enhancement in Gratuity Limits - Prudential Regulatory Treatment | - | | 96. | UBD.BPD.(PCB).CIR.No.49/09.14.000/2010-11 | May 24, 2011 | Enhancement in Gratuity Limits - Prudential Regulatory Treatment | - | | 97. | Paragraph 1.6.2 of DBOD.No.BP.BC-103/21.04.177/2011-12 | May 7, 2012 | Revisions to the Guidelines on Securitisation Transactions | Annex III – C.8 | | 98. | DBOD.BP.BC.No.49/21.04.018/2013-14 | September 03, 2013 | Disclosure of customer complaints and unreconciled balances on account of ATM transactions | Chapter VI (Paragraph 21) & Annex III (Paragraph C.11) | | 99. | DBOD.No.BP.BC.77/21.04.018/2013-14 | December 20, 2013 | Deferred Tax Liability on Special Reserve created under Section 36(1) (viii) of the Income Tax Act, 1961 | Chapter VI - Paragraph 22 | | 100. | Paragraph 8 of DBOD.No.BP.BC.85/21.06.200/2013-14 | January 15, 2014 | Capital and Provisioning Requirements for Exposures to entities with Unhedged Foreign Currency Exposure | Annex III -C.5(g) | | 101. | Paragraph 8 of Annex DBOD.No.BP.BC.96/21.06.102/2013-14 | February 11, 2014 | Guidelines on Management of Intra-Group Transactions and Exposures | Annex III – C.5(f) | | 102. | UBD.CO.BPD.(PCB)Cir.No.52/12.05.001/2013-14 | March 25, 2014 | Balance Sheet of banks- Disclosure of Information | Annex III | | 103. | Paragraph 6 of Annex of UBD.BPD.(PCB).Cir.No.53/13.05.000/2013-14 | March 28, 2014 | Guidelines on Sale of Financial Assets to Securitisation Company/ Reconstruction Company (SC / RC) by Multi State Urban Cooperative Banks | Annex III – C.4(f)(i) | | 104. | Paragraph 8 of DBOD.No.DEAF.Cell.BC.114/30.01.002/2013-14 | May 27, 2014 | The Depositor Education and Awareness Fund Scheme, 2014 - Section 26A of Banking Regulation Act, 1949 - Operational Guidelines | Annex III – C.10 | | 105. | UBD.CO.BPD.PCB.Cir.No.67/09.50.001/2013-14
(Paragraph 1,2 and 3 only) | May 30, 2014 | Deferred Tax Liability on Special Reserve created under Section 36(1) (viii) of the Income Tax Act, 1961 - UCBs | Chapter VI – Paragraph 22 | | 106. | Paragraph 9 of Annex of DBOD.BP.BC.No.120/21.04.098/2013-14 | June 9, 2014 | Basel III Framework on Liquidity Standards – Liquidity Coverage Ratio (LCR), Liquidity Risk Monitoring Tools and LCR Disclosure Standards | Annex III – C.2(b) | | 107. | DBOD.No.BP.BC.121/21.04.018/2013-14 | June 18, 2014 | Disclosure of sector-wise advances | Annex III - Paragraph 4(b) | | 108. | RPCD.CO.RRB.BC.No.17/03.05.33/2014-15 | July 28, 2014 | Additional disclosures by Regional Rural Banks in Notes to Accounts | Annex III - C.6, C.4(b), C.4(a) | | 109. | Paragraph 6(b) of Annex of circular DBR.No.FSD.BC.62/24.01.018/2014-15 | January 15, 2015 | Entry of Banks into Insurance Business | Annex III-C.14(b) | | 110. | Paragraph 3 of DBR.No.BP.BC.75/21.04.048/2014-15 | March 11, 2015 | Guidelines on Sale of Financial Assets to Securitisation Company (SC) / Reconstruction Company (RC) and Related Issues | Annex III – C.4(f)(i) | | 111. | DBR.No.BP.BC.78/21.04.048/2014-15 | March 20, 2015 | Guidelines on Sale of Financial Assets to Securitisation Company / Reconstruction Company and Related Issues | Annex III – C.4(f)(ii) | | 112. | Paragraph 3 of DCBR.BPD.(MSCB).Cir.No.1/13.05.000/2014-15 | May 14, 2015 | Guidelines on Sale of Financial Assets to Securitization Company (SC) / Reconstruction Company (RC) - Reversal of Excess provision on Sale of NPAs to SC / RC | Annex III – C.4(f) | | 113. | Paragraph 4 of Annex of DBR.No.BC.97/29.67.001/2014-15 | June 1, 2015 | Guidelines on Compensation of Non-executive Directors of Private Sector Banks | Annex III-C.13 | | 114. | DBR.BP.BC No.23/21.04.018/2015-16 | July 1, 2015 | Master Circular - Disclosure in Financial Statements - ‘Notes to Accounts’ | Annex III | | 115. | DBR.BP.BC.No.31/21.04.018/2015-16 | July 16, 2015 | Deposits placed with NABARD/SIDBI/NHB for meeting shortfall in Priority Sector Lending by Banks-Reporting in Balance Sheet | Annex II Part A - Schedule 11 (VI) | | 116. | Paragraph 8 of Annex of DBR.No.FSD.BC.32/24.01.007/2015-16 | July 30, 2015 | Provision of Factoring Services by Banks – Review | Annex II – Part A – Schedule 9(A)(i)
Annex III – C.5(e) | | 117. | Paragraph 18 of Annex of DBR.BP.BC.No.40/21.04.142/2015-16 | September 24, 2015 | Partial Credit Enhancement to Corporate Bonds | Annex II – Part A
Schedule 12 | | 118. | Paragraph 7 of circular DBR.BP.BC.No.76/21.07.001/2015-16 | February 11, 2016 | Implementation of Indian Accounting Standards (Ind AS) | Annex III-C.14(f) | | 119. | Paragraph 1(d) of DBR.No.BP.BC.92/21.04.048/2015-16 | April 18, 2016 | Provisioning pertaining to Fraud Accounts | Annex III – C.4(g) | | 120. | Paragraph 5 of DBR.No.BP.BC.9/21.04.048/2016-17 | September 1, 2016 | Guidelines on Sale of Stressed Assets by Banks | Annex III – C.4(f) | | 121. | DBR.BP.BC.No.61/21.04.018/2016-17 | April 18, 2017 | Guidelines on Compliance with Accounting Standard (AS) 11 - [The Effects of Changes in Foreign Exchange Rates] by Banks - Clarification | Annex II - Part B - Paragraph 3(IV) | | 122. | DBR.BP.BC.No.63/21.04.018/2016-17 | April 18, 2017 | Disclosure in the “Notes to Accounts” to the Financial Statements – Divergence in the asset classification and provisioning | Annex III A - Paragraph C.4(e) | | 123. | Paragraph 12 of DBR.BP.BC.No.106/21.04.098/2017-18 | May 17, 2018 | Basel III Framework on Liquidity Standards – Net Stable Funding Ratio (NSFR) – Final Guidelines | Annex III – C.2(b) | | 124. | DBR.BP.BC.No.32/21.04.018/2018-19 | April 1, 2019 | Disclosure in the "Notes to Accounts" to the Financial Statements - Divergence in the asset classification and provisioning | Annex III - Paragraph C.4(e) | | 125. | Paragraph 24 of DBR.No.BP.BC.45/21.04.048/2018-19 | June 7, 2019 | Prudential Framework for Resolution of Stressed Assets | Annex III – 4(d)(i) | | 126. | Paragraph 3.1 and 3.2 (only part related to disclosure in Annual Financial Statements) of Annex of circular
DOR.Appt.BC.No.23/29.67.001/2019-20 | November 4, 2019 | Guidelines on Compensation of Whole Time Directors / Chief Executive Officers / Material Risk Takers and Control Function staff | Annex III-C.13 | | 127. | Paragraph 52 and 53 of Annex of DOR.No.BP.BC/3/21.04.048/2020-21 | August 6, 2020 | Resolution Framework for COVID-19 - Related Stress | Annex III-C.4(h) | | 128. | Paragraph 4 of Annex of CEPD.CO.PRD.Cir.No.01/13.01.013/2020-21 | January 27, 2021 | Strengthening of Grievance Redress Mechanism in Banks | Annex III – C.11 | | 129. | DOR.GOV.REC.44/29.67.001/2021-22 | August 30, 2021 | Guidelines on Compensation of Whole Time Directors/ Chief Executive Officers/ Material Risk Takers and Control Function staff – Clarification | Annex II, Part B, 12 | | 130. | Paragraph 3 of DOR.CRE.REC.47/21.01.003/2021-22 dated September 9, 2021 | September 9, 2021 | Large Exposures Framework – Credit Risk Mitigation (CRM) for offsetting – non-centrally cleared derivative transactions of foreign bank branches in India with their Head Office | Annex II, Part A, Capital: Banks incorporated outside India | | 131. | DOR.ACC.REC.57/21.04.018/2021-22 | October 4, 2021 | Enhancement in family pension of employees of banks - Treatment of additional liability | Annex II-14.i | | 132. | Paragraph 11.1 of Annex to circular DOR.AUT.REC.12/22.01.001/2022-23 dated April 7, 2022 | Annex II, Part B, (4) | Establishment of Digital Banking Units (DBUs) | Annex II-Part B.4 | | 133. | DOR.ACC.REC.No.37/21.04.018/2022-23 | May 19, 2022 | Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021 - Reporting of reverse repos with Reserve Bank on the bank’s balance sheet | Annex II – Part A | | 134. | DOR.ACC.REC.No.74/21.04.018/2022-23 | October 11, 2022 | Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021 - Disclosure of Divergence in Asset Classification and Provisioning | Annex III – 4(e) | | 135. | DOR.ACC.REC.No.91/21.04.018/2022-23 | December 13, 2022 | Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021 - Disclosure of material items | Annex II – Part A | | 136. | DOR.ACC.REC.No.103/21.04.018/2022-23 | February 20, 2023 | Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021 – Disclosures for State Co-operative Banks and Central Co-operative Banks | - | | 137. | DOR.ACC.47/21.04.018/2023-24 | October 25, 2023 | Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021: Presentation of unclaimed liabilities transferred to Depositor Education and Awareness (DEA) Fund | Annex III – C.10 |
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