RBI/2014-15/165
RPCD.RRB.BC.No.24/03.05.33/2014-15

August 6, 2014

The Chairmen
All Regional Rural Banks

Dear Sir/Madam,

Section 24 of the Banking Regulation Act, 1949 –
Maintenance of Statutory Liquidity Ratio (SLR)

Please refer to our circular RPCD.CO.RRB.BC.No.106/03.05.33/2013-14 dated June 4, 2014 on the captioned subject.

2. As announced in the Third Bi-monthly Monetary Policy Statement 2014-15 by Reserve Bank of India on August 5, 2014, it has been decided to reduce the Statutory Liquidity Ratio (SLR) of Regional Rural Banks from 22.50 per cent of the Net Demand and Time Liabilities (NDTL) to 22.0 per cent with effect from the fortnight beginning August 9, 2014.

3. A copy of the relative notification RPCD.RRB.No.23/03.05.33/2014-15 dated August 6, 2014, is enclosed.

4. Please acknowledge receipt to our Regional Office concerned.

Yours faithfully,

(A.Udgata)
Principal Chief General Manager

Encl : As above

RPCD.RRB.No. 23/03.05.33/2014-15

August 6, 2014

Notification

In exercise of the powers conferred by sub-section (2A) of Section 24 of the Banking Regulation Act, 1949 (10 of 1949) and, in partial modification of the Notification RPCD.CO.RRB.No.107/03.05.33/2013-14 dated June 4, 2014, the Reserve Bank hereby specifies that with effect from the fortnight beginning August 9, 2014, every Regional Rural Bank shall maintain in India assets as detailed in notification RPCD.CO.RRB.No.35/03.05.28(B)/2009-10 dated October 29, 2009, the value of which shall not at the close of business of any day be less than 22.0 per cent of the total net demand and time liabilities in India as on the last Friday of the second preceding fortnight.

Dr.(Smt.) Deepali Pant Joshi
Executive Director