Master Circular on Housing Finance - RBI - Reserve Bank of India
Master Circular on Housing Finance
RBI/ 2010-11/63 July 1, 2010 All Scheduled Commercial Banks Dear Sir/Madam, MASTER CIRCULAR ON HOUSING FINANCE As you are aware, in order to have all current instructions on a subject at one place, the Reserve Bank of India had issued a Master Circular DBOD.DIR(HSG.) No.8/08.12.01/2009-10 dated July 1, 2009 on the captioned subject, which is now updated up to 30th June 2010. It may be noted that the Master Circular consolidates and updates all the instructions contained in the circulars listed in the Appendix, in so far they relate to providing bank finance to the housing sector. This Master Circular also incorporates instructions contained in certain clarifications issued by RBI to banks during the course of the year. The Master Circular has also been placed on the RBI web-site (http://www.rbi.org.in). A copy of the revised Master Circular is enclosed. Yours faithfully, (A.K.Khound) Encls: As above Master Circular HOUSING FINANCE CONTENTS
MASTER CIRCULAR ON HOUSING FINANCE A. Purpose Structure 1.1.1 As a part of the strategy to overcome the colossal housing shortage, the Central Government adopted a comprehensive National Housing Policy which, among other things, envisaged. Banks with their vast branch network throughout the length and breadth of the country, occupy a very strategic position in the financial system and were required to play an important role in providing credit to the housing sector in consonance with the National Housing Policy. Keeping in view the objectives of National Housing Finance Policy, RBI was announcing minimum housing finance allocation annually on the basis of the growth of deposits recorded during the previous year till the year 2002-03. Banks could deploy their funds under the housing finance allocation in any of the three categories, i.e. 2. DIRECT HOUSING FINANCE (b) In the case of individuals who might have raised funds for construction/ acquisition of accommodation from other sources and need supplementary finance, banks may extend such finance after obtaining pari passu or second mortgage charge over the property mortgaged in favour of other lenders and/or against such other security, as they may deem appropriate. 3. INDIRECT HOUSING FINANCE 3.2.2 Lending to Housing Boards and Other Agencies 3.2.4 Terms and Conditions for Lending to Housing Intermediary Agencies 4. HOUSING LOANS UNDER PRIORITY SECTOR 7. CONSTRUCTION ACTIVITIES NOT ELIGIBLE FOR BANK CREDIT 9.2 Classification of Deposits/Loans under HLAS 10. BANK'S EXPOSURE TO REAL ESTATE SECTOR C. Unauthorised colonies 13. TERMS AND CONDITIONS FOR BANKS’ INVESTMENT IN MORTGAGE BACKED SECURITIES (MBS) List of Circulars consolidated by Master Circular on Housing Finance
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