REGULATING COMMERCIAL BANKING

Banks are fundamental to the nation's financial system. The central bank has a critical role to play in ensuring the safety and soundness of the banking system-and in maintaining financial stability and public confidence in this system.

PDF - Basel III Framework on Liquidity Standards – Standing Deposit Facility ()
Date : Nov 23, 2022
Basel III Framework on Liquidity Standards – Standing Deposit Facility

RBI/2022-23/141
DOR.LRG.REC.83/03.10.001/2022-23

November 23, 2022

Madam/Dear Sir,

Basel III Framework on Liquidity Standards – Standing Deposit Facility

Please refer to circular DBOD.BP.BC.No.120/21.04.098/2013-14 dated June 09, 2014 on ‘Basel III Framework on Liquidity Standards – Liquidity Coverage Ratio (LCR), Liquidity Risk Monitoring Tools and LCR Disclosure Standards’ and the Press Release 2022-2023/41 dated April 08, 2022 on operationalising of Standing Deposit Facility (SDF).

2. We have received queries from banks seeking clarification on the treatment of SDF under Liquidity Risk Management Framework.

3. Accordingly, it is advised that the overnight balances held by banks with RBI under SDF shall be eligible as ‘Level 1 High Quality Liquid Assets (HQLA)’ for computation of LCR.

Applicability

4. This circular is applicable to all Commercial Banks (excluding Local Area Banks, Regional Rural Banks and Payments Banks).

5. These instructions shall come into force with immediate effect.

Yours faithfully

(Usha Janakiraman)
Chief General Manager

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