RBI / 2005-06 / 178
RPCD.CO.RF.BC.No. 44 / 07.38.03 / 2005-06
October 10, 2005
Ashwina 18, Saka 1927
All State Co-operative Banks (SCBs)
and District Central Co-operative Banks (DCCBs)
Dear Sir,
Balance sheets of co-operative banks
– Disclosure of additional information
In terms of section 29 of the Banking
Regulation Act, 1949 (As Applicable to Co-operative Societies), every co-operative
bank is required to prepare a Balance Sheet and Profit and Loss Account in respect
of all business transacted by it as on March 31 every year. With a view to ensuring
transparency in the annual financial statements (i.e. Balance Sheets and Profit
and Loss Accounts) of the SCBs / DCCBs, it has been decided to introduce certain
disclosure standards in the form of 'Notes on Accounts' to their Balance Sheets.
Accordingly, the particulars of information to be disclosed by SCBs / DCCBs
have been furnished in the Annexure. The SCBs / DCCBs are advised to furnish
the information as 'Notes on Accounts' to their Balance Sheets effective from
the year ending March 31, 2006.
2. The contents of this circular
may be placed before the Board of your bank.
3. Please acknowledge receipt to
our concerned Regional Office.
Yours faithfully
(K.Bhattacharya)
General Manager
Annexure
Sr. No.
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Particulars
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1.
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Investments – (only SLR) – with break-up
under permanent and current category – Under current category with the
following break-up
a. Book value and face value of Investments
b. Market value of Investments
[Further, as regards non-SLR investment,
instructions for disclosure already issued vide RBI circular RPCD. CO.
RF. BC. No. 65 / 07.02.03 / 2003-04 dated February 23, 2004 should be
strictly adhered to.]
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2.
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Advances to directors, their
relatives, companies / firms in which they are interested.
(a) Fund-based
(b) Non-fund based (Guarantees, L/C, etc.)
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3.
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Cost of Deposits – Average
cost of Deposits.
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4.
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NPAs.
(a) Gross NPAs
(b) Net NPAs
(c) Percentage of gross
NPAs to total advances and
(d) Percentage of net NPAs
to net advances
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5.
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Movement of NPAs
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6.
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Profitability.
(a) Interest income as a
percentage of working funds.
(b) Non-interest income as
a percentage of working funds.
(c) Operating profit as a
percentage of working funds.
(d) Return on Assets
(e) Business (Deposits +
Advances) per employee
(f) Profit per employee
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7.
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Provisions
(a).
Provisions on NPAs required to be made
(b). Provisions on NPAs
actually made
(c). Provisions required
to be made in respect of overdue interest taken into income account,
gratuity fund, provident fund, arrears in reconciliation of inter-branch
account etc.
(d). Provisions actually
made in respect of overdue interest taken into income account, gratuity
fund, provident fund and arrears in reconciliation of inter-branch account.
(e). Provisions required
to be made on depreciation in Investments.
(f) Provisions actually
made on depreciation in Investments.
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8.
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Movement in Provisions
a. Towards NPAs
b. Towards depreciation
on investments.
c. Towards
standard assets.
d. Towards all other items
under 7 above
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9.
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Payment of insurance premia
to the DICGC, including arrears, if any.
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10.
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Penalty imposed by RBI for
any violation.
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11.
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Information on extent of
arrears in reconciliation of inter-bank and inter-branch accounts.
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