1998 Circular
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JANUARY
–DECEMBER 1998 |
Subject |
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1. |
2. |
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Import
of Gold/Silver |
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Ready
Forward Transactions (Directive) |
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Ready
Forward Transactions (Covering letter) |
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Section
26 of Banking Regulation Act, 1949 – Submission of Return in Form IX –
Unclaimed deposits |
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Section
42(1) of the Reserve Bank of India Act, 1934 – Increase in Cash Reserve Ratio
(CRR) (Notification) |
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- do – (Covering letter) |
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Penal
rate of interest on the shortfall in the maintenance of CRR/SLR |
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Conversion
of FCNR(B) Accounts of the Returning Indians into RFC Accounts/Resident Rupee
Account – Payment of interest |
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Valuation
of 6 per cent Capital Indexed Bonds, 2002 issued by Government of India |
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Balance
Sheet of banks – Disclosures |
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Sexual
harassment in work places – Guidelines by Supreme Court to prevent such harassment
– Implementation thereof |
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Sale
of Gold/Silver/Platinum – Payment in cash |
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Opening
of Savings bank accounts in the name of Self-Help Groups (SHGs) |
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Furnishing
of data – Violation of secrecy obligations |
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Custody
of securities of NBFCs with designated banks towards maintenance of liquid assets. |
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Permission
to participate in Call/ Notice Money Market and Bills Rediscounting Scheme –
Private Sector Mutual Funds |
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Review,
Rationalisation and Redesigning of Returns relating to Core Commercial
Banking Areas |
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Electronic
Clearing Service (Credit Clearing) |
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Prudential
norms on income recognition, asset classification and provisioning –
Agricultural advances. |
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Import
of Gold/Silver |
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Receipt
of foreign contribution by various Associations/Organisations in India under
Foreign Contribution (Regulation) Act, 1976. |
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Import
of Gold |
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Penal
rate of interest on the shortfall in the maintenance of CRR/SLR. |
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Section
42(1) of the Reserve Bank of India Act, 1934 – Reduction in Cash Reserve Ratio(CRR) – (Notification) |
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-do -
(Covering letter) |
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Disclosure
of information – Submission of list of Suit-filed Accounts |
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Frauds
in banks/grant ‘at par’ facility for dividend/interest warrants and refund orders |
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Opening
of savings bank accounts in the name of Farmers’ Clubs – Vikas Volunteer Vahini (VVV) |
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Penal
rate of interest on the shortfall in the maintenance of CRR/SLR. |
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Inclusion
in the Second Schedule to Reserve Bank of India Act, 1934 – “The Toronto-Dominion Bank” |
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Premature
withdrawals of FCNR(B) deposit – Recovery of swap cost |
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Income
recognition, asset Classification
provisioning and other related
matters – Valuation of investments |
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Ready
Forward Transactions (Directive) |
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- do -
(Covering letter) |
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Capital
Adequacy – Disclosures in Balance Sheets. |
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Interest
rates on advances (Directive) |
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Interest
rates on deposits (Directive) |
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Interest
rates on deposits held under Foreign Currency Non-Resident Accounts (Banks) Scheme (Directive) |
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Monetary
and Credit Policy Measures (Covering letter) |
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Ready
Forward Transactions |
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|
Ready
Forward Transactions (Directive) |
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|
-
do - (Covering letter) |
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Accounting
Standard II (Revised) |
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Release
of balance impounded between 3rd May 1991 and 17th
April 1992 under 10 per cent incremental CRR (Notification) |
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Release
of balances impounded between 3rd May 1991 and 17th
April 1992 under 10 per cent incremental CRR (Covering letter) |
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Ready
Forward Transactions (Directive) |
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Ready
Forward Transactions (Covering letter) |
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Loans
against FCNR(B) deposits and loans out of FCNR(B)/NRNR pools. |
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Official
visits abroad by Chairman and Chief Executive Officer |
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Reports/Reviews
submitted by banks to RBI |
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Entry
of banks into domestic Credit Card business |
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Formation
of Hindi cadre and filling up of Hindi posts |
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Section
35B of the Banking Regulation Act, 1949 – Sitting fees payable to the
directors/Travelling and Halting Allowance payable to the Chairmen and Chief
Executive Officers/ Managing Directors/Directors |
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Export Credit |
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Interest
rates on advances |
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Ready
Forward Transactions(Directive) |
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-do – (Covering letter) |
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Permission
to participate in Call/ Notice Money Market and Bills Rediscounting Scheme –
Private Sector Mutual Funds |
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Sanctioning
power of bank officials prior to retirement |
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Monetary
and Credit Policy Measures |
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Stockinvest
Scheme |
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75th
Meeting of Official Language Implementation Committee of public sector banks – Follow-up action |
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Ready
Forward Transactions (Directive) |
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|
-do – (Covering letter) |
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Ready
Forward Transactions (Directive) |
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|
-do – (Covering letter) |
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Donations |
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Ready
Forward Transactions (Directive) |
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- do – (Covering letter) |
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Issue
of shares by private sector banks |
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Action
Plan for Private Sector Banks for the period April 1998 – Mach 2000 |
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Inter-branch
accounts – Old outstanding credit entries |
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Section
23 of the Banking Regulation Act, 1949 – Shifting of rural branches outside
the Block/Service Area and closure of rural branches |
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Acquisition
of Government and other approved securities – Broken period interest – Accounting procedure |
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Export
Credit – Interest rates |
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Interest
rates on advances. |
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Investment
in and underwriting of shares and debentures of corporate Bodies |
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Ready
Forward Transactions (Directive) |
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Ready
Forward Transactions (Covering letter) |
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Ready
Forward Transactions (Directive) |
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Ready
Forward Transactions (Covering letter) |
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Relaxations
to trade and industry in the State of Jammu & Kashmir |
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Section
42(1) of the Reserve Bank of India Act, 1934 – Increase in Cash Reserve Ratio
(CRR) (Notification) |
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|
- do - (Covering letter) |
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|
Ready
Forward Transactions (Directive) |
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|
- do -
(Covering letter) |
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Section
42(2) of Reserve Bank of India Act, 1934 – Return in Form A |
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Bank
Finance against shares and debentures – Master Circular |
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Ready
Forward Transactions (Directive) |
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- do -
(Covering letter) |
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Break-down
of Deposits and Advances according to different interest rate Ranges |
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Asset-Liability
Management (ALM) System |
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Ready
Forward Transactions (Directive) |
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- do -
(Covering letter) |
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Working
Group to review the functioning of Debt Recovery Tribunals (DRTs) – Recommendations |
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Ready
Forward Transactions (Directive) |
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- do -
(Covering letter) |
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Remittance
of profits by Foreign Banks operating in India |
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Operation
of bank accounts by old/ sick /incapacitated customers |
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TT
Discounting facility- Renewal |
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Ready
Forward Transactions(Repos) in Government and other Approved Securities |
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Monetary
and Credit Policy Measures |
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Acquisition
of accommodation on lease/rental basis by commercial banks for their use
(i.e. for office and Residence of staff) |
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Submission
of list of defaulters on floppy diskettes and submission of Statement of suit-filed accounts. |
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Rediscounting
of bills by banks |
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Extension
of credit/non-credit facilities to Indian Joint Ventures/ Wholly Owned Subsidiaries
abroad and extension of buyer’s credit and acceptance finance to overseas
parties by banks in India. |
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Acceptance
of foreign contributions under Foreign Contribution (Regulation) Act, 1976 |
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Disclosure
of information regarding defaulting borrowers – Publication of list of
suit-filed accounts of Rs. 1 crore and above. |
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Transactions
in relation to which Permanent Account Number(PAN) or General Index
Register(GIR) Number to be quoted in all documents – Notification dated 9th
October 1998 issued in the Gazette of India, extraordinary Part II, Section 3
by Central Board of Direct Taxes |
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Ready
Forward Transactions (Directive) |
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|
- do -
(covering letter) |
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Dematerilisation
of Securities held as collaterals |
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|
Ready
Forward Transactions (Directive) |
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|
- do -
(Covering letter) |
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Information
System for Portfolio Management Services (PMS) |
|
|
Monetary
& Credit Policy Measures – Capital Adequacy Ratio – Risk weight on bank’s
investments in bonds/ securities issued by Financial Institutions |
|
|
Prudential
norms on income recognition, asset classification and provisioning –
Agricultural Loans affected by natural calamities |
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|
Gold
loan |