Review of the Prudential Guidelines on Restructuring of Advances by Banks/Financial Institutions

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ಪ್ರಕಟಿಸಲಾದ ದಿನಾಂಕ ನವೆಂಬರ್ 26, 2012

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Review of the Prudential Guidelines on Restructuring of Advances by Banks/Financial Institutions

RBI 2012-13/309
DBOD.No.BP.BC.63/21.04.048/2012-13

November 26, 2012

All Scheduled Commercial Banks
(excluding RRBs)

Dear Sir,

Review of the Prudential Guidelines on
Restructuring of Advances by Banks/Financial Institutions

Please refer to the paragraph 90 to 92 (extract enclosed) of the Second Quarter Review of Monetary Policy 2012-13 announced on October 30, 2012, wherein it was proposed to enhance the provisioning requirements on restructured advances from the existing rates as prescribed in our circular DBOD.No.BP.BC.94/21.04.048/2011-12 dated May 18, 2011.

2. Accordingly, it has been decided:

To enhance the provisioning requirement for restructured accounts classified as standard advances from the existing 2.00 per cent to 2.75 per cent in the first two years from the date of restructuring. In cases of moratorium on payment of interest/principal after restructuring, such advances will attract a provision of 2.75 per cent for the period covering moratorium and two years thereafter; and that
Restructured accounts classified as non-performing advances, when upgraded to standard category will attract a provision of 2.75 per cent in the first year from the date of upgradation instead of the existing 2.00 per cent.

3. In accordance with the above, loans to projects under implementation, when restructured due to change in the date of commencement of commercial operations (DCCO) beyond the original DCCO as envisaged at the time of financial closure and classified as standard advances in terms of our guidelines contained in our circular DBOD.No.BP.BC.85 /21.04.048/2009-10 dated March 31, 2010, would attract higher provisioning at 2.75 per cent as against the present requirement of 2.00 per cent as per the details given below:

Infrastructure projects

Particulars	Provisioning Requirement
If the revised DCCO is within two years from the original DCCO prescribed at the time of financial closure	0.40 per cent
If the DCCO is extended beyond two years and upto four years or three years from the original DCCO, as the case may be, depending upon the reasons for such delay (Ref.: DBOD.No.BP.BC.85 /21.04.048/2009-10 dated March 31, 2010)	2.75 per cent – From the date of such restructuring till the revised DCCO or 2 years from the date of restructuring, whichever is later.

Non-infrastructure projects

Particulars	Provisioning Requirement
If the revised DCCO is within six months from the original DCCO prescribed at the time of financial closure	0.40 per cent
If the DCCO is extended beyond six months and upto one year from the original DCCO prescribed at the time of financial closure (Ref.: DBOD.No.BP.BC.85 /21.04.048/2009-10 dated March 31, 2010)	2.75 per cent – From the date of such restructuring for 2 years.

4. All other extant guidelines on Income Recognition, Asset Classification and Provisioning pertaining to advances remain unchanged.

Yours faithfully,

(Rajesh Verma)
Chief General Manager

Encl.: As above

Reserve Bank of India
Second Quarter Review of Monetary Policy 2012-13

Review of the Prudential Guidelines on Restructuring of Advances by Banks/Financial Institutions

90. As indicated in the Monetary Policy Statement of April 2012, a Working Group (Chairman: Shri B. Mahapatra) reviewed the existing prudential guidelines on restructuring of advances by banks/financial institutions. The report of the Working Group was submitted in July and was placed on the website of the Reserve Bank inviting comments from the stakeholders.

91. The recommendations of the Working Group as also the comments/suggestions received in this regard are under examination and draft guidelines will be issued by end-January 2013. As an immediate measure, it has been decided to: