Section 42(1) of the Reserve Bank of India Act, 1934 - Maintenance of CRR - আৰবিআই - Reserve Bank of India
Section 42(1) of the Reserve Bank of India Act, 1934 - Maintenance of CRR
RBI/2011-12/435 March 9, 2012 The Chief Executive Officers of Madam / Dear Sir, Section 42(1) of the Reserve Bank of India Act, 1934 - Maintenance of CRR Please refer to our Circular UBD (PCB).CIR.No.2/12.03.000/2011-12 dated January 25, 2012 on the captioned subject. 2. On review of the current and evolving liquidity conditions as set out in the Reserve Bank's Press Release 2011-2012/1441 dated March 9, 2012, it has been decided to reduce the Cash Reserve Ratio (CRR) of Scheduled Primary (Urban) Co-operative Banks by 75 basis points from 5.50 per cent to 4.75 per cent of their Net Demand and Time Liabilities (NDTL) with effect from the fortnight beginning March 10, 2012. 3. A copy of the relative notification UBD.BPD. (SCB).DIR.No.7/12.03.000/ 2011-12 dated March 09, 2012 is enclosed. 4. Please acknowledge receipt. Yours faithfully, (L.M. Kamble) UBD.BPD. (SCB). DIR.No.7/12.03.000/ 2011-12 March 9, 2012 Notification In exercise of the powers conferred under the sub-section (1) of Section 42 of the Reserve Bank of India Act, 1934, and in partial modification of the earlier notification UBD.(PCB).DIR.No.6/12.03.000/2011-12 dated January 25, 2012, the Reserve Bank of India hereby notifies that the average Cash Reserve Ratio (CRR) required to be maintained by every Scheduled Primary (Urban) Co-operative Bank shall be 4.75 per cent of its net demand and time liabilities, from the fortnight beginning March 10, 2012. (S. Karuppasamy) |