Master Circular Interest Rates on Rupee Deposits – Primary (Urban) Co-operative Banks - RBI - Reserve Bank of India
Master Circular Interest Rates on Rupee Deposits – Primary (Urban) Co-operative Banks
RBI/2010-11/92 July 01, 2010 Chief Executive Officers of Dear Sir, Master Circular Please refer to our Master Circular UBD.BPD.MC.No.11/ 13.01.00/2009-10 dated July 01, 2009 on the captioned subject (available at RBI website www.rbi.org.in). The enclosed Master Circular consolidates and updates all the instructions/guidelines on the subject issued up to June 30, 2010. Yours faithfully, (Uma Shankar) Encl: As above
Master Circular 1. INTRODUCTION In exercise of the powers conferred by Sections 21 and 35A read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank of India (Reserve Bank), being satisfied that it is necessary and expedient in the public interest so to do, has issued directives that no primary (urban) co-operative bank (UCB) shall pay interest on rupee deposits of money accepted by it or renewed by it, except in accordance with rates as specified in the Annex 1 & 2,subject to the conditions specified in the paragraphs below. 2. DEFINITIONS (ii) "Demand Deposit" shall mean a deposit received by the bank which is withdrawable on demand; (iii) "Saving Deposit" shall mean a form of demand deposit which is a deposit account whether designated as "Saving Account”, "Saving Bank Account", "Saving Deposit Account” or other account by whatever name called, which is subject to the restrictions as to the number of withdrawals as also the amount of withdrawals permitted by the bank during any specified period; (vii) "Budgetary Allocation" shall mean the allocation of funds by the Government made through the budget, wherein all the Government's expenditure is reflected. Any institution, irrespective of the fact whether it is a Government Department, Semi-Government or Quasi-Government Body, which receives grants, loans or subsidies from the Government is said to depend on budgetary allocation. Government grants to institutions are also in the nature of budgetary allocation. Government's subscription to the share capital of these institutions also forms part of the budgetary allocation. Local bodies like Municipal Corporations, Zilla Parishads, Taluka Panchayats and Gram Panchayats are given grants in the nature of 'compensation and assignments', which also form part of budgetary allocation, although taxes collected by these bodies are not covered under the definition and scope of budgetary allocation of Central and State Governments; (viii) “a member of the bank’s staff” means a person employed on a regular basis, whether full-time or part-time, and includes a person recruited on probation or employed on a contract of a specified duration or on deputation and an employee taken over in pursuance of any scheme of amalgamation, but does not include a person employed on casual basis; (ix) “a retired member of the bank's staff” means an employee retiring whether on superannuation or otherwise, but does not include an employee retired compulsorily or in consequence of disciplinary action; (x) “family” in the context of the members of staff means and includes the spouse of the member/retired member of the bank's staff and the children, parents, brothers and sisters of the member/retired member of the bank's staff who are dependent on such member/retired member, but shall not include legally separated spouse; (xi) “political party” means an association or body of individual citizens of India, which is, or is deemed to be registered with the Election Commission of India as a political party under the Election Symbols (Reservation and Allotment) Order, 1968 as in force for the time being. Note : Non-Resident Ordinary (Rupee) [NRO] / Non-Resident (External) [NRE] deposits may be accepted only by such banks as have been specifically authorised by Reserve Bank in this regard. 3. RATE OF INTEREST PAYABLE ON CURRENT ACCOUNTS UCBs may, at their discretion, pay interest at a rate not exceeding half per cent per annum on current accounts. As the discretionary provisions generally lead to increase in cost of such deposits, banks are encouraged not to pay interest on current accounts. Interest on current account balances, wherever paid, shall be calculated on a daily product basis and paid on quarterly or longer rests. 4. Rate of Interest Payable on Savings Deposits 4.1 Banks should pay interest on domestic & NRE savings deposits at the rates specified in the Annex 1 & 2 to this Circular. 4.2 Interest on balances in savings bank accounts should be calculated on a daily product basis with effect from April 01, 2010. 4.3 Such interest should be paid at quarterly or longer rests. 4.4 Interest on savings bank accounts should be credited on regular basis whether the account is operative or not. With regard to the savings bank accounts frozen by the enforcement authorities, banks may continue to credit the interest to the account on a regular basis. 5. INTEREST PAYABLE ON TERM DEPOSITS 5 (A) Interest Rates on Term Deposits of Not Less Than 15 Days (7 Days in the Case of a Term Deposit of Rs.15 Lakh & Above and 1 Year in Case of NR Deposit) Banks should pay interest at the rates specified in Annex 1 & 2 of this Circular. Banks are free to offer floating rate of interest at their discretion, clearly linked to an anchor rate for domestic term deposits and with an upper cap as indicated in Annex 2 of this Circular for NRE deposits. Prior approval of the Board of Directors should be obtained for fixing interest rates of various maturities. 5.1 Banks are free to fix interest rates on domestic term deposits. 5.2 The banks may, effective from November 1, 2004, at their discretion, reduce the minimum tenor of domestic/NRO term deposits even below Rs 15 lakh from 15 days to 7 days. 5.3 The banks are required to offer uniform rates on deposits below Rs.15 lakh for the same maturity. 5.4 In case of deposits of Rs 15 lakh and above banks may discriminate in the matter of rate of interest between one deposit and another, accepted on the same date and for the same maturity, on the basis of the size of deposit. 5.5 Banks are required to disclose in advance the schedule of interest rates payable on deposits including deposits on which differential rate of interest will be paid by the banks. Interest rates paid by a bank should be as per the schedule and the same shall not be subject to negotiation between the bank and the depositor for domestic deposits. 5.6 Banks are required to review their interest rate structure on domestic term deposits of different maturities and take appropriate action to make them comparable with the rates offered by the commercial banks. 5 (B) Method of Calculation of Interest on Term Deposits Indian Banks’ Association (IBA) code for banking practice is issued by IBA for uniform adoption by the Member Banks. Code is intended to promote good banking practices by setting out minimum standards which member banks will follow in their dealings with customers. IBA, for the purpose of calculation of interest on domestic term deposit, have prescribed that on deposits repayable in less than three months or where the terminal quarter is incomplete, interest should be paid proportionately for the actual number of days reckoning the year at 365 days. It has been reported to us that some of the banks are adopting the model of reckoning the year at 366 days/ 365 days in Leap Year and in other years respectively. While banks are free to adopt their methodology, they should provide information to their depositors about the manner of calculation of interest appropriately while accepting the deposits and display the same at their branches. 6. ADDITIONAL INTEREST PAYABLE 6.1 To Non-Staff Depositors (ii) While the banks have been permitted to offer, at their discretion, additional interest not exceeding 1% and 0.5% per annum on the saving bank deposits and current account deposits respectively, the discretionary provisions generally lead to increase in the cost of deposits. The banks should, therefore, endeavour: (a) not to pay any additional interest on the saving bank accounts over and above what is payable by commercial banks; and (b) not to pay interest on current accounts. 6.2 To Bank's Staff and their Exclusive Associations A bank may, at its discretion allow additional interest at a rate not exceeding one per cent per annum over and above the rate of interest stipulated in the Annex 1 & 2 and the additional interest payable/paid as per paragraph 6.1: (A) In respect of a savings or a term deposit account opened in the name of (ii) the spouse of a deceased member or a deceased retired member of the bank's staff; and Provided that - the bank shall obtain a declaration from the depositor concerned, that the monies deposited or which may, from time to time, be deposited into such account, shall be monies belonging to the depositor as stated in Clauses (i) to (iii) above. Provided further that - (B) Payment of additional interest shall be subject to the following conditions, namely: (C) Bank employees' federations in which bank employees are not direct members shall not be eligible for additional interest. 6.3 To Managing Director/Chief Executive of the Bank A bank may, at its discretion, pay additional interest not exceeding one per cent per annum over and above the rate of interest stipulated in the Annex1 & 2 and the additional interest paid/payable as per paragraph 6.1 on deposits accepted/renewed from Managing Director of the bank; provided he acts as the Chief Executive of the bank drawing regular salary from the bank and he is not eligible to get similar benefit under paragraph 6.2 above. Additional interest on the deposits of Managing Director of the bank as above shall be payable only during the period of his tenure as Managing Director. 6.4 To Senior Citizens (ii) The scheme of term deposits of senior citizens shall incorporate simplified procedure for automatic transfer of deposits to nominees in the event of the death of the depositor. 7. PAYMENT OF INTEREST ON TERM DEPOSIT MATURING ON SUNDAY/ HOLIDAY/ NON-BUSINESS WORKING DAY In respect of a term deposit maturing for payment on a Sunday or a holiday or a non-business working day, a bank shall pay interest till the next working day at the originally contracted rate, (ii) on the original principal amount in the case of ordinary term deposit on the basis of 365 days in a year. 8. PREMATURE WITHDRAWAL OF TERM DEPOSIT 8.1 A UCB, on request from the depositor, should allow withdrawal of a term deposit before completion of the period of the deposit agreed upon at the time of making the deposit. Banks are free to determine their own penal interest rates for premature withdrawal of term deposits. 8.2 Banks should ensure that the depositors are made aware of the applicable penal rate along with the deposit rate. 8.3 Banks, at its discretion, may disallow premature withdrawal of large deposits held by entities other than individuals and Hindu Undivided Families. Bank should, however, notify such depositors of its policy of disallowing premature withdrawal in advance, i.e., at the time of accepting such deposits. 8.4 Conversion of NRE deposit into Foreign Currency Non-Resident (Banks) [FCNR (B)] deposit and vice versa before maturity by a bank allowed to maintain FCNR (B) deposits shall be subject to the penal provision relating to premature withdrawal. 8.5 Deposit Schemes with Lock-in Period (ii) Lock-in periods ranging from 6 to 12 months; (iv) Rates of interest offered on these deposits are not in tune with the rates of interest on normal deposits and Before launching new domestic deposit mobilization schemes with the approval of their respective Boards, UCBs should ensure that the provisions of Reserve Bank’s directives on interest rates on deposits, premature withdrawal of term deposits, sanction of loans/advances against term deposits, etc., issued from time to time, are strictly adhered to. Any violation in this regard will be viewed seriously and may attract penalty under the Banking Regulation Act, 1949 (As Applicable to Co-operative Societies). It is clarified that the special schemes, with lock-in periods and other features referred to above, which have been floated by some banks, are not in conformity with Reserve Bank’s instructions. Banks that have floated such deposit schemes are, therefore, advised to discontinue the schemes with immediate effect and report compliance to Regional Office concerned of Reserve Bank. 9. CONVERSION OF A TERM DEPOSIT, A DEPOSIT IN THE FORM OF DAILY DEPOSIT, OR RECURRING DEPOSIT FOR REINVESTMENT IN TERM DEPOSIT In order to facilitate better Asset Liability Management, banks are permitted to formulate their own policies towards conversion of deposits with effect from May 05, 2010. 10. UNCLAIMED DEPOSITS AND INOPERATIVE/ DORMANT ACCOUNTS Banks should play a more pro-active role in finding the whereabouts of the account holders whose accounts have remained inoperative. 11. INTEREST PAYABLE ON A DEPOSIT ACCOUNT OF DECEASED DEPOSITOR The criterion for payment of interest on term deposit standing in the name/s of (ii) two or more joint depositors, where one of the depositors has died to be paid to the legal heir/s/representative/s/nominee/s has been left to the discretion of the individual banks, subject to their Board of Directors, laying down a transparent policy in this regard and the customers being notified at the time of acceptance of deposits. The policy should be non-discretionary and non-discriminatory. 12. ROUNDING OFF OF TRANSACTIONS Interest payable on deposits and interest chargeable on advances shall be rounded off to the nearest rupee; i.e., fraction of 50 paise and above shall be rounded off to the next higher rupee and fraction of less than 50 paise shall be ignored. 13. MARGIN ON ADVANCES AGAINST TERM DEPOSITS The decision regarding maintenance of margin on any financial accommodation allowed by the banks against the security of term deposit, has been left to the individual banks, subject to their Board laying down a transparent policy in this regard. 14. ADDITION OR DELETION OF THE NAME(S) OR SPLIT INTO JOINT ACCOUNT HOLDERS A UCB may, at its discretion, and at the request of the joint account holders of a deposit, if any, (ii) allow an individual depositor to add the name of another person as account holder; or Provided that in no case, shall the amount, or duration of the original deposit, undergo change in any manner in case the deposit is a term deposit. 15. TRANSFER/SPLIT UP OF THE DEPOSIT ON THE DEATH OF AN ACCOUNT HOLDER On the death of a depositor, a UCB may allow the deposit to be held in the name/s of one or more legal heirs, or legal representatives, or nominees of the depositor, either jointly in their names, or along with other persons, or separately in their names by splitting up the deposits. 16. PAYMENT OF INTEREST ON ACCOUNTS FROZEN The following procedure may be followed in case of Term Deposits Accounts frozen by the enforcement authorities- (ii) No new receipt is required to be issued. However, suitable note may be made regarding renewal in the deposit ledger. (iv) If overdue period does not exceed 14 days on the date of receipt of the request letter, renewal may be done from the date of maturity. If it exceeds 14 days, banks may pay interest for the overdue period as per the policy adopted by them, and keep it in a separate interest free sub-account which should be released when the original fixed deposit is released. 17. EXEMPTIONS Nothing contained in the directives on interest rates on deposits shall apply to deposits received by a UCB from 18. PROHIBITIONS 18.1 No bank shall – (ii) pay brokerage on deposits in any form to any individual, firm, company, association, institution or any other person except – (iii) employ/engage any individual, firm, company, association, institution or any other person for collection of deposit or for selling any other deposit linked products on payment of remuneration or fees or commission in any form or manner, except to the extent permitted in sub-clause (a) of clause (ii) above. (vi) issue any advertisement/literature soliciting deposits from public highlighting only the compounded yield on term deposits without indicating the actual rate of simple interest offered by bank for the particular period. Simple rate of interest per annum for the period of deposit shall be indicated invariably. (viii) grant advances against fixed deposit receipts or other term deposits of other banks. 18.2 Accounts in the Names of Certain Bodies/Organisations (ii) The above prohibition at (i) will not apply in the case of the following organisations/agencies: Appendix List of circulars consolidated in the Master Circular
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