Prudential Treatment of Bad and Doubtful Debt Reserve by Co-operative Banks - आरबीआई - Reserve Bank of India
Prudential Treatment of Bad and Doubtful Debt Reserve by Co-operative Banks
RBI/2024-25/58 August 02, 2024 Dear Sir/ Madam, Prudential Treatment of Bad and Doubtful Debt Reserve by Co-operative Banks As you are aware, under the provisions of the respective State Co-operative Societies Acts, or otherwise, on prudential consideration, several co-operative banks have created Bad and Doubtful Debt Reserve (BDDR)1. While in some cases, BDDR is created by recognising an expense in the Profit and Loss (P&L) Account, in other cases it is created through appropriations from net profits. 2. In terms of Accounting Standard (AS) 52, all expenses which are recognised in a period should be included in the determination of net profit or loss for the period. Consequently, not recognising the required provisions for Non-Performing Assets (NPAs) as an expense while arriving at the net profit in the P&L Account is not in consonance with extant Accounting Standards. Further, the treatment of BDDR for regulatory capital and reckoning of net NPAs varies across banks and in many cases has been observed to be at variance with regulatory norms. 3. Accordingly, with a view to bringing about uniformity in the treatment of BDDR for prudential purposes, revised instructions on BDDR are being issued, as under: a) With effect from the FY 2024-25, all provisions as per Income Recognition, Asset Classification and Provisioning (IRACP) norms3, whether accounted for under the head “BDDR” or any other head of account, shall be charged as an expense to the P&L account in the accounting period in which they are recognised. The eligibility of such provisions for regulatory capital purposes shall continue to be as defined in the extant guidelines on capital adequacy4. b) After charging all applicable provisions as per IRACP norms and other extant regulations to the P&L Account, banks may make any appropriations of net profits below the line to BDDR, if required as per the applicable statutes or otherwise. c) As a one-time measure, with a view to facilitate rectification and smoother transition to an AS compliant approach, the following regulatory treatment is prescribed:
4. Banks should comply with the provisions of the respective State Co-operative Societies Acts / Multi-State Co-operative Societies Act, 2002 as applicable. Applicability 5. This circular is applicable to all Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks. The instructions are applicable with immediate effect. Yours faithfully, (Usha Janakiraman) 1 BDDR, in the context of this circular, also includes reserves with such similar terminology. 2 AS 5 - Net Profit or Loss for the Period, Prior Period Items and Changes in Accounting Policies. 3 Urban Co-operative Banks may refer to the Master Circular DOR.STR.REC.9/21.04.048/2024-25 dated April 02, 2024 titled ‘Income Recognition, Asset Classification, Provisioning and Other Related Matters – UCBs’ (as amended from time to time) and State and Central Co-operative Banks may refer to guidelines issued by NABARD on the IRACP norms (as amended from time to time). 4 Urban Co-operative Banks may refer to the Master Circular DOR.CAP.REC.5/09.18.201/2024-25 dated April 01, 2024 titled ‘Prudential Norms on Capital Adequacy - Primary (Urban) Co-operative Banks (UCBs)’ (as amended from time to time) and State and Central Co-operative Banks may refer to the circular no. RPCD.CO.RF.BC.40/07.38.03/2007-08 dated December 4, 2007 titled ‘Application of Capital Adequacy Norms to State and Central Co-operative Banks’ (as amended from time to time). |