Relaxation in Prudential Norms - RBI - Reserve Bank of India
Relaxation in Prudential Norms
RBI/2016-17/143 November 21, 2016 All Entities Regulated by the Reserve Bank of India Madam / Dear Sir, Prudential Norms on Income Recognition, Asset Classification and Provisioning pertaining to Advances It has been represented to us that consequent upon withdrawal of the legal tender status of the existing ₹ 500 and ₹ 1,000 notes (SBN) small borrowers may need some more time to repay their loan dues. Taking these representations into consideration, it has been decided to provide an additional 60 days beyond what is applicable for the concerned regulated entity(RE) for recognition of a loan account as substandard in the following cases:
2. The above dispensation will be subject to following conditions:
3. All REs, including DCCBs, are advised to be guided by the above instructions. Yours faithfully, (S.S. Barik) |