|
RBI/ 2006-07/104
DBOB. FSD.BC.No. 25 / 24.92.001/ 2006-07
August 9, 2006
All Scheduled Commercial Banks
(Excluding RRBs)
Dear Sir
Guidelines for banks undertaking PD business
Please refer to our circular DBOD.
FSD.BC. No. 64/ 24.92.001/ 2005-06 dated February 27, 2006.
2. In terms of paragraphs 4 and 5 (iv)
of the guidelines in our circular the banks are required to maintain separate
SGL account for their PD business.
3. On a re-examination of the matter,
it has been decided that it would not be necessary for banks to maintain a separate
SGL account for PD business, as envisaged in the aforesaid circular. In other
words, henceforth, banks undertaking PD business departmentally may maintain
a single SGL account. The banks would, however, need to keep separate books
of accounts internally for monitoring on an ongoing basis, maintenance of the
minimum stipulated balance of Rs. 100 crore of Government Securities and for
recording the transactions undertaken by the PD business.
Yours faithfully
(P.Vijaya Bhaskar)
Chief General Manager
|