RBI/2009-10/139
Ref: DBOD.No.Ret.BC.36/12.02.001/2009-10

September 01, 2009

All Scheduled Commercial Banks
(Excluding Regional Rural Banks)

Dear Sir,

Section 24 of the Banking Regulation Act, 1949
Maintenance of Statutory Liquidity Ratio (SLR)

Please refer to the Reserve Bank Press Release: 2009-2010/227 dated August 10, 2009 on the issuance of Government of India Cash Management Bills. We advise that the proposed cash management bill will be treated as Government of India Treasury Bills under clause (c) (ii) of the Notification DBOD.No.Ret.BC.61/12.02.001/2007-08 dated February 13, 2008 and accordingly shall be treated as SLR securities.

Yours faithfully

(P. K. Mahapatra)
General Manager