Draft for Prudential Guidelines on Restructuring/Rescheduling of dues by banks - আৰবিআই - Reserve Bank of India
Draft for Prudential Guidelines on Restructuring/Rescheduling of dues by banks
DBOD. No. BP. 1522/ 21.04.132/ 2006-07
June 21, 2007
All Commercial Banks
(excluding RRBs & LABs)
Dear Sir,
Prudential Guidelines on Restructuring/ Rescheduling of dues by banks – Draft Guidelines
Pursuant to the Annual Policy Statement for the Year 2006-07, a Working Group was constituted to review and align the existing guidelines on restructuring of advances, other than under debt restructuring mechanisms, on the lines of provisions under the revised CDR mechanism. The Working Group’s report was placed in public domain vide our letter DBOD.No.BP.1316/ 21.04.132/ 2006-07 dated April 23, 2007 seeking feedback / comments.
2. On the basis of the recommendations made by the Working Group and the feedback received, the prudential guidelines on restructuring/ rescheduling have been prepared and are being issued as a draft for comments / feedback. The draft guidelines furnished in the Annex will be open for comments for a period of fifteen days from the date of this letter. Comments on the draft guidelines may please be addressed to the Chief General Manager-in-Charge, Department of Banking Operations & Development, RBI, 12th floor, Shahid Bhagat Singh Marg, Fort, Mumbai – 400 001 (Fax – 91-22-22705691). The comments may please be sent by e-mail also.
Yours faithfully,
(Prashant Saran)
Chief General Manager-in-Charge