Claims secured by residential property - Change in limits for risk weights-UCBs - ആർബിഐ - Reserve Bank of India
Claims secured by residential property - Change in limits for risk weights-UCBs
RBI/2007-08/368 June 16, 2008 The Chief Executive Officers Claims secured by residential property – Change in limits for risk weights-UCBs 2.In this connection, a reference is invited to paragraph 169 of the Annual Policy Statement for the year 2008-09 (copy of the paragraph enclosed) The modified risk weights on residential housing loans to individuals are as under:
* LTV ratio should be computed as a percentage with total outstanding in the account (viz. “principal +accrued interest + other charges pertaining to the loan” without any netting) in the numerator and the realizable value of the residential property mortgaged to the bank in the denominator. 3. All other instructions issued in this regard remain unchanged. Yours faithfully, (A.K Khound) Paragraph 169 of the Annual Policy Statement for the year 2008- 09 Prudential Norms for Housing: 169. On a review of recent developments, it has been decided to enhance the limit of Rs.20 lakh to Rs.30 lakh in respect of bank loans for housing in terms of applicability of risk weights for capital adequacy purposes. Accordingly, such loans will carry a risk weight of 50 per cent. |