RBI/2005-06/230
RPCD.CO.RF.BC. 53/07.02.01/2005-06
December 8, 2005
All Scheduled State Co-operative Banks (SCBs) and
Regional Rural Banks (RRBs)
Dear Sir,
Maintenance of CRR / SLR on transaction in Collateralised
Borrowing and Lending Obligation (CBLO)
As you are aware, Reserve Bank of India has
been promoting collateralised borrowing/ lending operations by market participants.
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 SCBs/
RRBs are required to include in their net demand and time liabilities (NDTL),
the borrowing under CBLO. However, in order to develop CBLO as a money market
instrument, it has been decided to grant Scheduled SCBs/ RRBs a special exemption
from CRR prescription subject to the bank maintaining statutory minimum CRR
of 3%;
ii. the Scheduled SCBs and RRBs 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. The contents of this circular may be placed
before the Board of your bank.
4. Please acknowledge receipt to our Regional
Office concerned.
Yours faithfully,
(C.S.Murthy)
Chief General Manager In-Charge
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