RBI/2007-2008/69
UBD.PCB.MC.No.3 /13.05.000/2007-08

July 2, 2007

Chief Executive Officers of
All Primary (Urban) Co-operative Banks 

Dear Sir/Madam,

Master Circular on Exposure Norms and Statutory/Other Restrictions - UCBs

Please refer to our Master Circular UBD.BPD(PCB).MC.No.7/13.05.00/2005-06 dated July1, 2006 on exposure norms and statutory/other restrictions on loans & advances (available at RBI website www.rbi.org.in ).The enclosed Master Circular consolidates and updates all the instructions issued by the department on the subject till 30 June 2007.

Yours faithfully,

(N.S.Vishwanathan)
Chief General Manager-in-Charge

Master Circular
Exposure Norms and Statutory/

Other Restrictions

Contents

1. General
2. Exposure Norms
2.1. Exposure  Ceiling on Individual/ Group Borrowers
2.2. Definitions
2.3. Exposure to Real Estate Sector
3. Ceiling on Unsecured Advances
3.1. Ceiling for single party / connected of group
3.2. Aggregate Ceiling on Unsecured Advances
4. Statutory Restriction
4.1. Advances against Bank's Own Shares
4.2. Restrictions on Power to Remit Debts
5. Regulatory Restriction
5.1. Granting Loans and Advances to Directors and their Relatives
5.2. Maximum Ceiling on Advances to Nominal Members
5.3. Advances against Fixed Deposit Receipts (FDRs) Issued by Other Banks
5.4. Bridge Loans/Interim Finance
5.5. Loans and Advances against Shares, Debentures and Bonds
5.6. Bank Finance to Non-Banking Financial Companies (NBFCs)
5.7. Financing for Agricultural Activities
5.8. Restriction on Advances to Defaulters of Statutory Dues
Annexure 1
Annexure 2
Annexure 3
Annexure 4
Appendix

Master Circular
Exposure Norms and Statutory/
Other Restrictions

1. General

As a prudential measure aimed at better risk management and avoidance of concentration of credit risk, the primary (urban) co-operative banks have been advised to fix limits on their exposure –

• to individual borrowers and group borrowers,


• to specific sectors, and


• towards unsecured advances and unsecured guarantees

1.2 In addition, these banks are also required to observe certain statutory and regulatory restrictions in respect of :

(i) advances against shares, debentures and bonds

(ii) investments in shares, debentures and bonds

1.3 Currently operative instructions on all these aspects are detailed in the following paragraphs.

2. Exposure Norms

2.1 Exposure Ceiling  to individual/Group Borrowers

2.1.1 Primary (urban) co-operative banks are required to fix, with the approval of their Board of Directors, exposure ceiling in relation to bank's capital funds. The exposure for the purpose shall comprise both credit exposure (loans and advances and investment exposure (Non SLR) as detailed at para 2.2.2(B) so that –

(i) the exposure to an individual borrower does not exceed 15 per cent of capital funds, and
the  exposure to a group of borrowers does not exceed 40 per cent of capital funds.

(ii) The exercise of computing the  exposure ceilings may be conducted every year after the finalisation and audit of balance sheet of the bank and the  exposure ceilings may be advised to the loan sanctioning authorities  and the investment department in the bank.

2.1.2 In view of the linking of shareholding to lending, accretion to or reduction in the share capital after the balance sheet date, may be taken into account for determining exposure ceiling at half-

yearly intervals, with the approval of their Board of Directors. Accordingly banks may, if they so desire, fix a fresh exposure limit taking into account the amount of share capital available as on 30th September. However, accretion to capital funds other than to share capital, such as half-yearly profit etc., will not be eligible for reckoning the exposure ceiling. Banks should also ensure that they do not take exposures in excess of ceiling prescribed in anticipation of infusion of capital on a future date.

2.2 Definitions

2.2.1 Capital Funds

The "Capital Funds" for the purpose of exposure norm would comprise both Tier I and Tier II Capital as defined in the annexure 1, enclosed

2.2.2 The Exposure shall include both credit exposure  (Loans and Advances)and investment exposure as indicated below:

A. Credit Exposure:

(i) Credit exposure shall include –

(a) funded and non-funded credit limits and underwriting and similar commitments,

(b) facilities extended by way of equipment leasing and hire purchase financing, and

(c) ad hoc limits sanctioned to the borrowers to meet the contingencies.

(ii) Credit exposure shall not include loans and advances granted against the security of bank's own term deposits.

(iii) The sanctioned limit or outstanding whichever is higher shall be reckoned for arriving at credit exposure limit. Further, in case of fully drawn term loans, where there is no scope of re-drawal of any portion of the sanctioned limit, banks may reckon the outstanding for arriving at credit exposure limit.

(iv) In respect of non-funded credit limit, 100 % of such limit or outstanding, whichever is higher, need be taken into account for the purpose.

(v) Consortium/Multiple Banking/Syndication

The level of individual bank's share shall be governed by single borrower / group exposure.

B. Investment Exposure (Non SLR):

(i) Banks are allowed to make investments only in the following non-SLR debt securities:

(a) bonds of public sector undertakings,

(b) bonds/ equity of All India Financial Institutions,

(c) infrastructure bonds floated by All India Financial Institutions,      

(d) unsecured redeemable bonds floated by nationalised banks,

(e) units of UTI and

(f) certificate of deposits issued by scheduled commercial banks and other financial institutions approved by RBI.

(ii) The total investment in (a) to (f) above should not exceed 10 per cent of the banks' total deposits as on March 31 of the previous year, with a sub-ceiling of 5 per cent of incremental deposits of the previous year for investments covered under (e).

(iii) Further, the Banks should ensure that exposure, to a single issuer of debt securities is within the individual exposure ceiling prescribed by the RBI for grant of advances, based on the capital fund of the bank

2.2.3 Group

The decision in regard to definition of a group is left to the perception of the banks who are generally aware of the basic constitution of their clientele. The group to which a particular borrowing unit belongs may, therefore, be decided by the banks on the basis of relevant information available with them, the guiding principle in this regard being commonality of management and effective control.

2.2.4 The total of the time and demand liabilities shall have the same  meaning as defined in Section 18 read with Section 56 of the Banking Regulation Act 1949, subject to the modification that 75% of the paid-up capital and reserves of a bank may be added to its time and demand liabilities.

2.2.5 All bills of exchange not accompanied by the official receipts of the Indian Railways or Indian Airlines Corporation or Road and Water Transport Operators, as approved by the Board of Directors of the primary co-operative bank, shall be deemed to be clean bills.

2.2.6 The different firms with one or more common partners engaged in the same line of business, viz. manufacturing, processing, trading activity, etc. shall be deemed to be connected group and units coming under common ownership shall be deemed to be a single party.

2.2.7 Unsecured advances shall include clean overdrafts, loans against personal security, clean bills or Multani hundies purchased or discounted, cheques purchased and drawals allowed against cheques sent for collection but shall exclude:

(i) advances backed by guarantee of the central or state governments, public sector financial institutions, banks and Deposit Insurance & Credit Guarantee Corporation;

(ii) advances against supply bills drawn on the central or state governments or state owned undertakings which are accompanied by duly authorised inspection notes or receipted challans;

(iii) advances against trust receipts;

(iv) advances against inland D/A bills drawn under letters of credit;

(v) advances against inland D/A bills (even where such bills are not drawn under letters of credit) having a usance of not exceeding 90 days;

(vi) advances granted to salaried employees against personal security, provided that the Co-operative Societies Act of the State concerned contains an obligatory provision for deduction of periodical loan instalments by the employer out of the employee's salary/wages to meet the bank's claims and provided further that the bank has taken advantages of this provision in respect of each of such advances;

(vii) advances against supply bills drawn on private parties of repute and receipted challans of public limited companies and concerns of repute and not outstanding for more than 90 days;

(viii) advances against book debts which are not outstanding for more than 90 days;

(ix) cheques issued by governments, public corporation and local self governing institutions;

(x) advances in the form of packing credit for exports;

(xi) demand drafts purchased;

(xii) the secured portion of a partly secured advances, and

(xiii) advances against legal assignment of contract moneys due, or to become due.

2.2.8 Concerns in which a director of a primary co-operative bank or his relative is interested shall mean –

(i) proprietary concerns/ partnership firms (including Hindu Unpided Family concerns and association of persons) in which a director of the bank or his relative is interested as proprietor/ partner/ co-parcener;

(ii) private/ public limited companies, where a director of the bank is a guarantor for repayment of loans and advances granted to the company.

2.2.9 The 'relative' of a director of the bank shall mean any relative of a director of the bank as indicated hereunder:

A person shall be, deemed to be relative of another, if and only if, :

(a) they are members of a Hindu Unpided Family; or

(b) they are husband and wife; or

(c) the one is related to the other in the manner indicated below :

(i) Father
(ii) Mother(including step-mother)
(iii) Son (including step-son)
(iv) Son's wife
(v) Daughter (including step-daughter)
(vi) Daughter's husband
(vii) Brother (including step-brother)
(viii) Brother's wife
(ix) Sister (including step-sister)
(x) Sister's husband

2.2.10 The words 'any other financial accommodation' shall include funded and non-funded credit limits and under-writings and similar commitments, as under  :

(i) The funded limits shall include loans and advances by way of bills purchase/discounting, pre-shipment and post-shipment credit facilities and deferred payment guarantee limits extended for any purpose including purchase of capital equipment and acceptance limits in connection therewith sanctioned to borrowers and guarantees by issue of which a bank undertakes financial obligation to enable its constituents to acquire capital assets.

(ii) The non-funded limits shall include letters of credit, guarantees and under-writings and similar commitments.

2.2.11 In view of the fact that salary earner banks grant advances to salaried employees of a particular institution/group of institutions to which their membership is restricted and deductions are made from the salaries through their employers, the salary earner banks may allow such advances in excess of the limits prescribed above subject to the following conditions:

(i) The Co-operative Societies Act of the State concerned contains an obligatory provision for deduction of periodical loan instalments by the employer out of employee's salaries/ wages to meet bank's claims.

(ii) The bank has taken advantage of this provision in respect of each of such advance.

(iii) A general limit for such advances is fixed by the bank in terms of certain multiples of the pay packet taking into account the monthly income of the employees.

2.2.12 The advances granted by primary (urban) co-operative banks, other than salary earners societies, to all salaried borrowers wherein repayment is sought to be ensured through deduction from borrower's salaries as per the provisions of the State Co-operative Societies Act, should be reckoned as secured only for the purpose of computation of total unsecured advances to the members as a whole. While granting advances to the individual salaried borrowers, the banks should ensure that these advances do not exceed the maximum limit on unsecured advances as indicated in paragraph 3.1 (a).

2.3 Exposure to Real Estate Sector

Primary (urban) co-operative banks are advised to frame, with the approval of their Board of Directors, comprehensive prudential norms relating to the ceiling on the total amount of  real estate loans, keeping in view the Reserve Bank guidelines to ensure that bank credit is used for construction activity and not for activity connected with speculation in real estate subject to the following:

2.3.1 PCBs may utilise up to 15 per cent of their total deposit resources to provide housing loans and other block capital loans.

2.3.2 However, the above limit may be exceeded to the extent of funds obtained for the purpose from higher financing agencies and refinance from the National Housing Bank.

3. Ceiling on Unsecured Advances (with surety & without surety)

3.1 Ceiling for a single party/connected group

a) The maximum limit on unsecured advances (with sureties) to a single party/connected group of borrowers will be as under:

(b) UCBs may grant unsecured advances without surety within the under noted limits only in respect of purchase/discount/withdrawal against third party  cheques for a temporary period of 30 days in emergent cases:

3.2 Aggregate ceiling on unsecured advances

The total unsecured advances (with surety and without surety ) granted  by a bank to its members should not exceed 15 % of its  demand and time liabilities (DTL) as against the earlier limit of 33.33 %. However, banks are permitted to conform to the lower limit in a gradual manner, i.e. 20 % of DTL by March 31, 2006 and further to 15 % of DTL by March 31, 2007

No bank shall finance a borrower, who is already enjoying credit facilities with another bank, without obtaining a ’NOC’ from such financing bank and where the aggregate of the credit facilities enjoyed by the borrower exceeds the ceiling stipulated in the directive for a single party,  the prior approval of Reserve bank shall be obtained.  

4. STATUTORY RESTRICTIONS

4.1 Advances against Bank's Own Shares

In terms of Section 20(1) (a) of the Banking Regulation Act 1949  (As applicable to co-operative societies),a primary (urban) co-operative bank cannot grant loans and advances on the security of its own shares.

4.2 Restrictions on Power to Remit Debts

4.2.2 In terms of Section 20-A (2) of the said Act, any remission made in contravention of the provisions of sub-section (1) above shall be void and of no effect.

5. REGULATORY RESTRICTIONS

5.1 Granting Loans and Advances to Directors and their Relatives

5.1.1 With effect from 1 October 2003, primary (urban) co-operative    bank have been prohibited to make, provide or renew either secured or unsecured loans and advances or any other financial accommodation to its directors or their relatives, and the firms / companies/ concerns in which they are interested. The existing advances may be allowed to continue up to the date when they are due. The advances should not be renewed or extended further. 

5.1.2 The following categories of director related loans are exempted from the purview of the above instructions.         

(i) Regular employee-related loans to staff directors on the board of UCBs;

(ii) Normal loans as applicable to members to the directors on the boards of salary earners’ co-operative banks and

(iii) Normal employee-related  loans to managing directors of multi-state co-operative banks.

(iv) Loans to directors and their relatives against Fixed Deposits and Life Insurance policies standing in their own name.

5.1.3 Banks are required to submit information pertaining to loans and advances granted to their directors and relatives for each quarter end (i.e. 31 March, 30 June, 30 September and 31 December) in the proforma given in Annexures 2 & 3,to the concerned Regional Office of this Department within fifteen days from the close of the respective quarter.

5.1.4 In case of supersession of the Board of Directors of a bank, the concerned bank should submit the statement in respect of loans and advances availed by special officers/Administrators including their relatives.

5.2 Maximum Ceiling on Advances to Nominal Members

Primary (urban) co-operative banks may sanction loans to nominal members for short/temporary period and for purchase of consumer durables, subject to the following ceiling:

5.3 Advances against Fixed Deposit Receipts (FDRs) Issued by Other Banks

The banks should desist from sanctioning advances against FDRs / term deposits of other banks.

5.4 Bridge Loans/Interim Finance

The primary (urban) co-operative banks, have been prohibited from entertaining any proposal for bridge loan / interim finance including  that against capital / debentures issues and/or in the form of loans of a bridging nature, pending raising of long term funds from the market   by way of capital, deposits etc. from all the categories of non-banking financial companies i.e. equipment leasing, hire-purchase, loan,  investment and also residuary non-banking companies.

5.5 Loans and Advances against Shares, Debentures and Bonds

5.5.1 Primary (urban) co-operative banks are not permitted to extend any facilities to stock- brokers.

5.5.2 Loans against the primary / collateral security of shares/ debentures should be limited to Rs. 5 lakh if the security is in physical form and upto Rs. 10 lakh if the security is in demat form.

5.5.3 A margin of 50 percent should be maintained on all such advances.

5.5.4 Aggregate of all loans against the security of shares and debentures should be within the overall ceiling of 20 percent of the owned funds of the bank.

5.5.5 If the banks have lent to stock- brokers, the matter should be brought to the notice of our Regional Office. The concerned banks should take immediate steps to recall such advances and keep our Regional Office fully informed of the developments.

5.5.7 It is essential that before accepting share as security, the banks    should put in place appropriate risk management system. All the approved loan proposals should be placed before the Audit Committee of the Bank at least once in two month. The Management and Audit Committee should ensure that all loans against shares are made only to those individuals who are not in any way connected with stock broking entity. Details of the loan sanctioned should be reported to the Board in its subsequent  meeting.

5.6 Bank Finance to Non-Banking Financial Companies (NBFCs)

5.6.1 Admission of NBFCs as Members

(i) For availing loans or advances from a primary (urban) co-operative bank, its membership is a must. However, primary (urban) co-operative banks are normally not expected to enrol non-banking financial institutions like investment and financial companies as well as other persons engaged in the business competing with or conflicting with the business of the bank, as their members since it would be in contravention of the state co-operative societies act concerned and will also not be in conformity with the provision of model by-law No. 9. Therefore,  banks should not finance NBFCs, other than those engaged in hire- purchase/leasing.

(ii) Similarly, admission of non-banking financial companies which are not engaged exclusively in leasing/hire purchase business as members may be contrary to the provisions contained in the state co-operative societies act concerned and model by-law No. 9. It will, therefore, be necessary for the primary (urban) co-operative banks to obtain prior approval of the concerned registrar of co-operative societies before admitting such leasing/hire purchase companies as members.

5.6.2 Activities eligible for finance to NBFCs engaged in hire purchase/ leasing activities

Within the prescribed credit exposure norms and above stated restrictions, primary (urban) co-operative banks, with working capital funds aggregating to Rs. 25 crores and above, may finance the equipment leasing/hire purchase companies, subject to the following limits :

5.6.3 Activities not eligible for finance to NBFCs engaged in hire purchase/leasing activities

(i) The following activities undertaken by non-banking financial companies engaged in hire purchase/leasing activities are not eligible for bank credit. As such, these items should be excluded from the build-up of current assets while arriving at permissible bank finance for all categories of NBFCs:

(a) Bills discounted/rediscounted by NBFCs, except where specifically permitted;
(b) Investments made in shares, debentures etc. of a current nature, i.e., stock-in-trade;
(c) Investment in and advances to subsidiaries, group companies or other entities; and
(d) Investments in and inter-corporate loans/deposits to other companies.

(ii) In respect of items indicated at (a) and (b) above, banks should not make any adjustment in the projected net working capital (NWC). It may be added that the projected NWC represents long-term surplus available to support current operations and, therefore, does not need to be adjusted as a result of changing/pruning the level of current assets while reducing the level of maximum permissible bank finance.

5.6.4 Financing of NBFCs by Scheduled Primary (Urban) Co-operative Banks

(i) The Scheduled primary (urban) co-operative banks may rediscount bills discounted by NBFCs arising from sale of commercial vehicles, including light commercial vehicles, two wheeler and three wheeler vehicles, subject to normal lending safeguards and the following conditions:

(a) the bills should have been drawn by the manufacturers on dealers only,

(b) the bills should represent genuine sale transactions as may be ascertained from the chassis/engine numbers, and

(c) before rediscounting the bills, the scheduled primary (urban) co-operative banks should satisfy themselves about the bona- fides and track record of NBFCs which have discounted the bills.

(ii) The Scheduled primary (urban) co-operative banks may provide finance to NBFCs eligible for bank finance for the purpose of on-lending to Small Road and Water Transport Operators (SRWTOs) for purchase of trucks and classify such advances under priority sector, provided the ultimate borrowers (SRWTOs) satisfy the eligibility requirements for being classified under the priority sector.
Scheduled primary (urban) co-operative banks may finance NBFCs for on-lending to agriculture, and the same may be reckoned for the purpose of priority sector lending as indirect finance to agriculture.

(iii) The Scheduled primary (urban) co-operative banks may extend finance to NBFCs or other financial intermediaries for on-lending to food and agro –processing industries in the tiny sector and classify such finance under priority sector after satisfying that the relevant norms at the ultimate borrowal level are complied with.

5.7 Financing for Agricultural Activities

5.7.1 The primary (urban) co-operative banks are permitted to finance agricultural activities under priority sector subject to the following conditions:

(i) Banks would provide direct finance only to members (no nominal members) and not through any agency like primary agricultural credit societies and primary land development banks etc.,

(ii) Credit should be extended only after obtaining 'no dues certificate' from the existing credit agencies in the area, and

(iii) Banks should follow the scales of finance and obtain security as per guideline issued by RBI/NABARD.

5.8 Restriction on Advances to Defaulters of Statutory Dues

5.8.1 Under the law, employees' contributions to provident fund deducted from wages of the employees/members, for a period of more than six months and not paid to the Commissioner are a first charge on the assets of the borrowers, in the case of the insolvency/winding up of the borrowing employer. In the circumstances, primary (urban) co-operative banks should safeguard their interest vis-à-vis such statutory dues.

5.8.2 Therefore, banks should satisfy themselves that there are no arrears of Provident Fund and other statutory dues of the borrowers by obtaining a declaration from them that all such dues have been duly paid. Proof in this regard may be called for only in cases where banks have reason to doubt the borrowers' declaration. Even where a proof is required, it is not necessary to insist on a certificate from the Regional Provident Fund Commissioner; production of a receipt evidencing the payment of the dues or a certificate from the auditors of the borrower or any other similar proof may be considered sufficient. In the case of sick units where there are arrears for reasons beyond the control of the borrowers, banks may continue to consider such cases on merits.

Annexure 1

Master Circular
Exposure Norms and Statutory/
Other Restrictions Definitions ( vide Para 2.2.1):
Tier I Capital /Core Capital

Tier I Capital would include the following items :

(i) Paid-up share capital collected from regular members of a bank having voting powers.

(ii) Free Reserves as per the audited accounts. Reserves, if any, created out of revaluation of fixed assets or those created to meet outside liabilities should not be included in the Tier I Capital. Free reserves shall exclude all reserves / provisions which are created to meet anticipated loan losses, losses on account of fraud etc., depreciation in investments and other assets and other outside liabilities. While the amounts held under the head "Building Fund" will be eligible to be treated as part of free reserves, "Bad and Doubtful Reserves" shall be excluded.

(iii) Capital Reserve representing surplus arising out of sale proceeds of assets.

(iv) Any surplus (net) in Profit and Loss Account i.e. balance after appropriation towards pidend payable, education fund, other funds whose utilisation is defined,  asset loss, if any, etc.

NOTE: Amount of intangible assets, losses in current year and those brought forward  from previous periods, deficit in NPA provisions, income wrongly recognized on non performing assets , provision required for liability devolved on bank, etc. will be deducted from Tier I Capital.

Tier II Capital

Undisclosed Reserves

5.9 These often have characteristics similar to equity and disclosed reserves. They have the capacity to absorb unexpected losses and can be included in capital, if they represent accumulation of profits and not encumbered by any known liability and should not be routinely used for absorbing normal loss or operating losses.

Revaluation Reserves

General Provisions and Loss Reserves 

5.11 These will include such provisions of general nature appearing in the books of the bank which are not attributed to any identified potential loss or a diminution in value of an asset or a known liability.  Adequate care must be taken to ensure that sufficient provisions have been made to meet all known losses and foreseeable potential losses before considering any amount of general provision as part of Tier II capital as indicated above.  To illustrate : excess provision in respect of Bad and Doubtful Debts, general provision for Standard Assets etc. could be considered for inclusion under this category.  Such provisions which are considered for inclusion in Tier II capital will be admitted upto 1.25% of total weighted risk assets.

Investment Fluctuation Reserve

5.12 Balance, if any, in the Investment Fluctuation Reserve Fund of the bank.  

Hybrid Debt Capital Instruments

5.13 Under this category, there are a number of capital instruments, which combine certain characteristics of equity and certain characteristics of debt.  Each has a particular feature which can be considered to affect its qualify as capital.  Where these instruments have close similarities to equity, in particular, when they are able to support losses on an ongoing basis without triggering liquidation, they may be included in Tier II capital.     

Subordinated Debt

To be eligible for inclusion in Tier II capital, the instrument should be fully paid-up, unsecured, subordinated to the claims of other creditors, free of restrictive clauses and should not be redeemable at the initiative of the holder or without the consent of the bank's supervisory authorities.  They often carry a fixed maturity and as they approach maturity, they should be subjected to progressive discount for inclusion in Tier II capital.  Instruments with an initial maturity of less than 5 years or with a remaining maturity of one year should not be included as part of Tier II capital.  Subordinated debt instruments will be limited to 50 percent of Tier I capital.

NOTE : (a) At present UCBs do not issue instruments of the type indicated at (v) and (vi) above. However, there is no bar on issuing such instruments subject to provisions of respective State Co-operative Societies Act/Multi State Co-operative Societies Act.  Issue of such instruments will be subject to prior approval of RBI.

It may  be noted  that  the total of Tier II elements will be limited to a  maximum of 100 percent of total Tier I elements for the purpose of compliance with the norms.

Annexure 2

Master Circular
Exposure Norms and Statutory/
Other Restrictions

Proforma – I
Information in respect of Loans and Advances
Sanctioned to the Bank's Directors (including Relatives)
[Vide para 5.1.2 ]

Name of the Bank  :
Position as on       :

Note:   Different type of facilities sanctioned to a borrower should be indicated separately against column 4 and 5.

Annexure 3

Master Circular
Exposure Norms and Statutory/
Other Restrictions
Proforma – II
[Vide para 5.1.2]

Name of the Bank  :
Position as on       :
(Rs. in lakhs)

Note:  Figures should be rounded-off upto two decimal points.

Annexure 4

Master Circular
Credit Exposure Norms and Statutory/
Other Restrictions on Loans & Advances

Statement showing details of advances against security of
Shares/Debentures etc. granted to individuals/share brokers
and other entities for the quarter ended __________________
[Vide para 5.5.6]

Name of the Bank ________________________________

Chief Executive Office

Appendix

Master Circular Exposure Norms and Statutory/
Other Restrictions on Loans & Advances
A. (i) List of Circulars consolidated in the Master Circular

List of Other Circulars from which instructions relating to Credit Exposure Norms and Statutory/Other Restrictions on Loans & Advances have also been consolidated in the Master Circular