RBI/2009-10/300
RPCD.CO.RF.BC.No.51/07.02.01/2009-10

February 1, 2010

All Scheduled State Co-operative Banks

Dear Sir,

StCBs - Section 42(1) of the Reserve Bank of India Act, 1934 - Maintenance of CRR

Please refer to our Circular RPCD.CO.RF.BC.No.81/07.02.01/2008-09 dated January 05, 2009 on the captioned subject.

2. On the basis of the current macroeconomic assessment, as set out in the Third Quarter Review of Monetary Policy 2009-10 issued on January 29, 2010, it has been decided to increase the Cash Reserve Ratio (CRR) for Scheduled State Co-operative Banks by 75 basis points from 5.00 per cent to 5.75 per cent of their net demand and time liabilities (NDTL) in two stages, effective  the fortnights as indicated below:

3. A copy of the relative notification RPCD.CO.RF.BC.No.50/07.02.01/2009-10 dated February 1, 2010 is enclosed.

4. Please acknowledge receipt to our Regional Office concerned.

Yours faithfully,

(R.C.Sarangi)
Chief General Manager

RPCD.CO.RF.BC.No.50/07.02.01/2009-10

February 1, 2010

NOTIFICATION

In exercise of the powers conferred under the sub-section (1) of Section 42 of the Reserve Bank of India Act, 1934 and in partial modification of the earlier notification RPCD.CO.RF.BC.No.80/07.02.01/2008-09 dated January 05, 2009, the Reserve Bank of India hereby notifies that the average Cash Reserve Ratio (CRR) required to be maintained by every Scheduled State Co-operative Bank shall, from effective dates mentioned below, be at the percentage points indicated thereagainst.

(G. Gopalakrishna)
Executive Director