As you are aware, Reserve Bank of India has
been promoting collateralised borrowing / lending operations by market participants.
In this connection, we invite a reference to paragraph 101 of the Governor’s
statement on mid-term review on Monetary and Credit Policy for the year 2002-03
(cf. letter No.MPD. BC. 222 / 07.01.279/2002-03 dated October 29, 2002).
2. The Clearing Corporation of India Ltd. (CCIL)
has developed and introduced with effect from January 20, 2003 a money market
instrument called Collateralised Borrowing and Lending Obligation (CBLO). On
enquiries received from banks on the treatment of CBLO in regard to maintenance
of CRR and SLR, it is clarified that :
i. since CCIL is considered as a non-bank
institution, borrowing bank should classify its borrowing under CBLO as ‘Liability
in India to Others' which qualify for reserve requirements. Accordingly,
scheduled commercial banks are required to include in their net demand and
time liability (NDTL), the borrowing under CBLO. However, in order to develop
CBLO as a money market instrument, it has been decided to grant banks a special
exemption from CRR prescription subject to the bank maintaining statutory
minimum CRR of 3%;
ii. the scheduled commercial banks are also
required to maintain statutory liquidity ratio (SLR) of 25% on NDTL including
borrowing through CBLO. Further, securities lodged in the Gilt Account of
the bank maintained with CCIL under CSGL facilities remaining unencumbered
at the end of any day can be reckoned for SLR purposes by the concerned bank.
For this purpose, CCIL will provide a daily statement to banks / RBI listing
the securities lodged / utilized / remaining unencumbered.
3. Please acknowledge receipt.
Yours faithfully,