RBI/2023-24/92
DoR.RET.REC.59/12.01.001/2023-24 December 22, 2023 The Chairperson / CEOs of all Commercial Banks Madam / Dear Sir, Reverse Repo transactions - Reporting in Form ‘A’ Return Please refer to the circular DoR.RET.REC.43/12.01.001/2023-24 dated October 16, 2023 on the captioned subject. 2. On a review, it has been decided to revise the instructions contained in Para B of the above circular. Accordingly, the Reverse Repo transactions of a bank with non-banks (other institutions) should be reported as under: -
For original tenors up to and inclusive of 14 days - Not required to be reported in Form A. -
For original tenors more than 14 days - Item VI(a) of Form A [i.e. Loans, cash credits and overdrafts under Bank Credit in India (excluding inter-bank advances)] 3. All other instructions specified in the above circular dated October 16, 2023 remain unchanged. Yours faithfully, (Brij Raj)
Chief General Manager | |