RBI/2014-15/166
RPCD.RCB.BC.No.22/07.51.020/2014-15

August 06, 2014

All State and Central Cooperative Banks (StCBs/CCBs)

Dear Sir/ Madam,

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

Please refer to our circular RPCD.RCB.BC.No.110/07.51.020/2013-14 dated June 5, 2014 on the captioned subject.

2.As announced in the Third Bi-monthly Monetary Policy statement 2014-15 by Reserve Bank of India on August 5, 2014, it has been decided to reduce the Statutory Liquidity Ratio (SLR) of State/Central Cooperative Banks from 22.5 per cent of their Net Demand and Time Liabilities (NDTL) to 22.0 per cent with effect from the fortnight beginning August 9, 2014.

3.A copy of the relative notification RPCD.RCB.BC.No.21/07.51.020/2014-15 dated August 6, 2014 is enclosed.

Yours faithfully,

(A. Udgata)
Principal Chief General Manager

Encl. as above

RPCD.RCB.BC.No.21/07.51.020/2014-15

August 06, 2014

NOTIFICATION

In exercise of the powers conferred by sub-section (2A) of section 24 of the Banking Regulation Act, 1949 (10 of 1949) read with section 56 thereof and in partial modification of the Notification RPCD.RCB.BC.No.109/07.51.020/2013-14 dated June 5, 2014, the Reserve Bank hereby specifies that with effect from the fortnight beginning from August 9, 2014, every State cooperative bank and Central co-operative bank shall maintain in India assets as detailed in the Notification RPCD.RCB.BC.No.109/07.51.020/2013-14 dated June 5, 2014 and RPCD.RCB.BC.No.15/07.51.020/2014-15 dated July 21, 2014, the value of which shall not, at the close of business on any day be less than 22.0 per cent of the net demand and time liabilities in India as on the last Friday of the second preceding fortnight.

(Dr. (Smt.) Deepali Panti Joshi)
Executive Director