RBI/2012-13/113
UBD.BPD. (PCB). Cir.No. 4/12.05.001/2012-13

July 5, 2012

The Chief Executive Officer,
All Primary (Urban) Co-operative Banks

Madam / Dear Sir,

Declaration of dividend by UCBs

Please refer to our circular UBD.CO.BPD (PCB) Cir. No. 70 /12.05.001/2008-09 dated June 15, 2009 on the captioned subject advising the criteria for declaration of dividend by UCBs.

2. It has now been decided to revise the criteria for declaring dividend without prior permission of the Reserve Bank. Accordingly, UCBs may henceforth declare dividend subject to compliance with the following parameters:

i) Compliance with CRAR norms as prescribed by RBI .

ii) Net NPA of less than 5% after making all necessary provisions (including provisions required as per assessment made by RBI in the last inspection report).

iii) There is no default in CRR/SLR during the year for which dividend is proposed.

iv) All required provisions have been made for NPAs, investments and other assets as per prudential norms.

v) Dividend is paid out of the net profit and after making all statutory and other provisions and adjustment for accumulated losses in full.

3. UCBs complying with all the above parameters except net NPA, and desirous of declaring dividend may approach the respective Regional office of the Reserve Bank for permission for declaring dividend provided the Net NPA is less than 10%.

4. The criteria for declaration of dividend would be reviewed after three years from the date of this circular or earlier, if necessary.

5. Please acknowledge receipt of the circular to the Regional office concerned.

Yours faithfully

(A. Udgata)
Chief General Manager- in- Charge