RBI/2009-10/412
RPCD.CO.RF.BC.No. 75 /07.02.01/2009-10

April 21, 2010

All Scheduled State Co-operative Banks

Dear Sir,

Section 42(1) of the Reserve Bank of India Act, 1934 - Maintenance of CRR

Please refer to our Circular RPCD.CO.RF.BC.No.51/07.02.01/2009-10 dated February 1, 2010 on the captioned subject.

2. On the basis of the current assessment and in line with the policy stance, as set out in the Reserve Bank's Monetary Policy Statement 2010-11 issued on April 20, 2010, it has been decided to increase the Cash Reserve Ratio (CRR) for Scheduled State Co-operative Banks by 25 basis points from 5.75 per cent to 6.00 per cent of their net demand and time liabilities (NDTL) with effect from the fortnight beginning April 24, 2010.

3. A copy of the relative notification RPCD.CO.RF.BC.No. 74/07.02.01/2009-10 dated April 21, 2010 is enclosed.

4. Please acknowledge receipt to our Regional Office concerned.

Yours faithfully,

(R.C.Sarangi)
Chief General Manager

RPCD.CO.RF.BC.No. 74 /07.02.01/2009-10

April 21, 2010

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 RPCD.CO.RF.BC.No.50/07.02.01/2009-10 dated February 1, 2010, the Reserve Bank of India hereby notifies that the average Cash Reserve Ratio (CRR) required to be maintained by every Scheduled State Co-operative Bank shall be 6.00 per cent of its net demand and time liabilities from the fortnight beginning April 24, 2010.

(V.K.Sharma)
Executive Director