RBI/2004-05/172
DBOD. No. Ret. BC. 41 /12.01.001/2004-05
September 11, 2004
Bhadra 20, 1926
To All Scheduled Commercial Banks
(Excluding Regional Rural Banks)
Dear Sir,
Section 42 (1) of the Reserve Bank
of India Act, 1934 – Maintenance of Cash Reserve Ratio (CRR)
Please refer to our circulars DBOD.No.BC.34/12.01.001/2001-2002
dated October 22, 2001[para 2 (c)] and DBOD No. Ret BC. 99 / 12.01.001/2002-03
dated April 29, 2003 on the above subject. On review of current liquidity conditions,
it has been decided to increase CRR of Scheduled Commercial Banks by one-half
of one percentage point of their net Demand and Time Liabilities (NDTL) in two
stages, effective from fortnights as indicated below :
|
Effective date (i.e.,
the fortnight beginning from)
|
CRR on net demand
and time liabilities (per cent)
|
|
September 18, 2004
|
4.75
|
|
October 02, 2004
|
5.00
|
However, the effective CRR
maintained by Scheduled Commercial Banks on total demand and time liabilities
shall not be less than 3.00 per cent, as stipulated under the Reserve Bank
of India Act, 1934.
2. A copy of the relative notification
DBOD.No.Ret.BC.40/12.01.001/2004-2005 dated September 11, 2004
is enclosed.
3. Interest on cash balances
maintained with Reserve Bank of India under Cash Reserve Ratio
At present, all Scheduled Commercial
Banks are paid interest at the Bank Rate on eligible cash balances maintained
with Reserve Bank under proviso to Section 42 (1) and 42 (1A) of the Reserve
Bank of India Act, 1934. It has now been decided that with effect from fortnight
beginning September 18, 2004, the Scheduled Commercial Banks will be paid
interest at the rate of 3.5 per cent per annum on eligible cash balances
maintained with the Reserve Bank of India under CRR requirement.
4. Please acknowledge receipt.
Yours faithfully,
Sd/-
(T.B. Satyanarayan)
General Manager
Encl :1
DBOD.No.Ret.BC.40/12.01.001/2004-05
September 11, 2004
Bhadra 20, 1926
NOTIFICATION
In exercise of the powers conferred
by the proviso to Sub-section (1) of Section 42 of the Reserve Bank of India
Act, 1934 (2 of 1934) and in supersession of its Notification DBOD No.BC.98/12.01.001/2002-03
dated April 29, 2003, the Reserve Bank of India hereby specifies that the
average Cash Reserve Ratio (CRR) required to be maintained by Scheduled
Commercial Banks shall, from effective dates mentioned below, be at the
percentage points as indicated thereagainst.
|
Effective date (ie
the fortnight beginning from)
|
CRR on net demand and
time liabilities (per cent)
|
|
September 18, 2004
|
4.75
|
|
October 2, 2004
|
5.00
|
However, the effective CRR
maintained by Scheduled Commercial Banks on total demand and time liabilities
shall not be less than 3.00 per cent, as stipulated under the Act, ibid.
Sd/-
(Usha Thorat)
Executive Director
|