Prudential Guidelines on Restructuring of Advances by Select all-India Financial Institutions

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Published on February 26, 2009

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Prudential Guidelines on Restructuring of Advances by Select all-India Financial Institutions

RBI/2008-09/392
DBOD.No.FID.FIC 5 /01.02.00/2008-09

February 26, 2009

The CEOs of select all-India Terms Lending and Refinancing Institutions
(Exim Bank, NABARD, NHB & SIDBI)

Dear Sir,

Prudential Guidelines on Restructuring of Advances
by Select all-India Financial Institutions

Please find enclosed Circular DBOD.No.BP.BC.37/21.04.132/2008-09 dated August 27, 2008 on the above subject alongwith subsequent circulars DBOD.No.BP.BC.93/21.04.132/2008-09 dated December 8, 2008 and DBOD. BP.No.104/21.04.132/2008-09 dated January 2, 2009, respectively. In this connection, it is advised that the above guidelines, issued to banks, shall apply mutatis mutandis to the select all-India Financial Institutions (FIs).

2. However, certain activities are generally not undertaken by FIs, such as extending working capital, overdrafts and personal loans, etc. The provision of the circular relating to such activities shall not be applicable to the FIs.

Please acknowledge receipt.

Yours faithfully,

(Vinay Baijal)
Chief General Manager

Encl.:-as above