Scheduled Banks' Statement of Position in India as on Friday, December 07, 2007 - ആർബിഐ - Reserve Bank of India
Scheduled Banks' Statement of Position in India as on Friday, December 07, 2007
Notes : (A) Demand and Time Liabilities do not include borrowings of any Scheduled State Co-operative Bank from State Government and any reserve fund deposits maintained with such banks by any co-operative society within the areas of operation of such banks. **This excludes deposits of Co-operative Banks with Scheduled State Co-operative Banks. These are included under item II (a). @ Other than from Reserve Bank, National Bank for Agriculture and Rural Development and Export Import Bank of India. (B)The figures relating to Scheduled Commercial Banks' Borrowings in India from the Reserve Bank and balances with the Reserve Bank are those shown in the statement of affairs of the Reserve Bank. Borrowings against usance bills and/ or promissory notes are under Section 17(4)(c) of the Reserve Bank of India Act, 1934. £This excludes advances granted by Scheduled State Co-operative Banks to Co-operative banks. These are included under item VIII (a). +Includes Treasury Bills, Treasury Deposits, Treasury Savings Certificates and postal obligations. $Includes advances granted by Scheduled Commercial Banks and State Co-operative Banks to Public Food Procurement Agencies viz. Food Corporation of India, State Governments and their agencies under the Food Consortium.
The expression ' Banking System ' or ' Banks ' means the banks and any other financial institution referred to in sub-clauses (i) to (vi) of clause (d) of the explanation below Section 42(1) of the Reserve Bank of India Act, 1934. Ajit Prasad Press Release: 2007-2008/822 |