RBI/2005-2006/425
RPCD.RF.BC. 94/07.02.01/2005-2006
June 22, 2006
All Scheduled State Co-operative Banks (StCBs)
and Regional Rural Banks (RRBs)
Dear Sir,
Maintenance of CRR on Exempted Categories
Please refer to our Circulars RPCD.No.RF.BC
49/07.02.05/2001-02 dated December 31, 2001 (addressed to all Scheduled State
Co-operative Banks), RPCD.No.RF.BC 50/07.02.05/2001-02 dated December 31, 2001
(addressed to all Regional Rural Banks) and RPCD.CO.RF.BC.53/07.02.01/2005-06
dated December 8, 2005 on the above subject.
2. In terms of the instructions contained therein,
every Scheduled State Co-operative Bank /Regional Rural Bank is exempted from
maintaining average CRR on the following liabilities, subject to the maintenance
of statutory minimum CRR of 3 per cent on its total demand and time liabilities
as computed under section 42(1) of the Reserve Bank of India Act, 1934:
(i) Liabilities to the banking system in
India as computed under Clause (d) (in case of Regional Rural Banks) and clause
(e) (in case of Scheduled State Co-operative Banks) of the Explanation to Section
42(1) of the RBI Act, 1934; and
(ii) Transactions in Collateralized Borrowing
and Lending Obligation (CBLO) with Clearing Corporation of India Ltd. (CCIL).
3. A reference is invited to our circular RPCD.RF.BC.
93/07.02.01/2005-2006 dated June 22, 2006 regarding enactment of the Reserve
Bank of India (Amendment) Bill 2006 and its coming into force with effect from
June 22, 2006. Consequent upon the amendment to sub-section (1) of Section 42
of the Reserve Bank of India Act, 1934, the statutory minimum CRR requirement
of 3 percent of total demand and time liabilities no longer exists.
4. Further, consequent upon the amendment to
sub-section (1) of Section 42 of the Reserve Bank of India Act, 1934, the Reserve
Bank having regard to the needs of securing monetary stability in the country,
can prescribe the Cash Reserve Ratio (CRR) for scheduled banks without any floor
rate or ceiling rate. Accordingly, Reserve Bank of India has decided to continue
with the status quo on the rate of CRR required to be maintained by Scheduled
State Co-operative Banks and Regional Rural Banks at 5 per cent of their demand
and time liabilities, in terms of our circular RPCD.RF.BC.93/07.02.01/2005-2006
dated June 22, 2006. It has also been decided to exempt the liabilities referred
to at paragraph 2 (i) and (ii) on the previous page from the above CRR requirement
of 5 per cent of the demand and time liabilities of Scheduled State Co-operative
Banks and Regional Rural Banks.
5. A copy of the relative notification RPCD.RF.No.6107
/07.02.01/2005-2006 dated June 22, 2006 is enclosed.
6. Please acknowledge receipt to our Regional Office concerned.
Yours faithfully,
(K.Bhattacharya)
General Manager
RPCD.RF.No.6107/07.02.01/2005-2006 June 22, 2006
NOTIFICATION
Consequent upon the amendment to sub-section
(1) of Section 42 of the Reserve Bank of India Act, 1934 (2 of 1934), the statutory
minimum Cash Reserve Ratio (CRR) requirement of 3 per cent of the total demand
and time liabilities in respect of Scheduled State Co-operative Banks and Regional
Rural Banks no longer exists with effect from June 22, 2006. Further, consequent
upon the amendment to sub-section (1) of Section 42 of the Reserve Bank of India
Act, 1934, the Reserve Bank having regard to the needs of securing monetary
stability in the country, can prescribe the Cash Reserve Ratio (CRR) for scheduled
banks without any floor rate or ceiling rate. In terms of these powers, Reserve
Bank of India has decided to continue with the status quo on the rate of CRR
required to be maintained by Scheduled State Co-operative Banks and Regional
Rural Banks at 5 per cent of their demand and time liabilities. In exercise
of the powers conferred by sub-section (7) of Section 42 of the Reserve Bank
of India Act, 1934, the Reserve Bank of India hereby exempts every Scheduled
State Co-operative Bank / Regional Rural Bank from the maintenance of CRR at
5 per cent on the following liabilities with effect from June 22, 2006:
(i) Liabilities to the banking system in
India as computed under Clause (d) (in case of Regional Rural Bank) and (e)
(in case of Scheduled State Co-operative Bank) of the Explanation to sub-section
(1) of Section 42 of the RBI Act, 1934; and
(ii) Transactions in Collateralized Borrowing
and Lending Obligation (CBLO) with Clearing Corporation of India Ltd. (CCIL).
(V.S.Das)
Executive Director |