All
Scheduled State Co-operative Banks
Dear Sir,
Section 42(1) of
Reserve Bank of India Act, 1934 - Maintenance of CRR - Scheduled State Co-operative
Banks
Please refer to our Circular RPCD.CO.RF.BC.No.15/07.02.01/2008-09
dated July 30, 2008 on the captioned subject. On a review of the current liquidity
situation in the context of global and domestic developments, and as set out in
the RBI Press Release 2008-2009/447 dated October 6, 2008, it has been decided
to reduce the Cash Reserve Ratio (CRR) of Scheduled State Co-operative Banks by
50 basis points from 9.00 per cent to 8.50 per cent of their net demand and time
liabilities (NDTL) with effect from the fortnight beginning October 11, 2008.
This measure is ad hoc, temporary in nature and will be reviewed on a continuous
basis in the light of the evolving liquidity conditions.
2.
A copy of the relative notification RPCD.CO.RF.BC.NO.38/07.02.01/2008-09
dated October 7, 2008 is enclosed.
3. Please acknowledge receipt to
our Regional Office concerned.
Yours faithfully,
(G.
Srinivasan)
Chief General Manager-in-Charge
RPCD.CO.RF.BC.No.
38 /07.02.01/2008-09
October 7, 2008
NOTIFICATION
In
exercise of the powers conferred under sub-section (1) of Section 42 of the Reserve
Bank of India Act, 1934 and in partial modification of its notification RPCD.CO.RF.BC.No.14/07.02.01/2008-09
dated July 30, 2008, the Reserve Bank of India hereby notifies that the average
Cash Reserve Ratio (CRR) required to be maintained by every Scheduled State Co-operative
Bank shall be reduced by 50 basis points to 8.50 per cent of its net demand and
time liabilities from the fortnight beginning from October 11, 2008.
(V.S.Das)
Executive Director