RBI/2016-17/45
DBR.No.BP.BC.7/21.04.157/2016-17

August 25, 2016

All Scheduled Commercial Banks
(Excluding Local Area Banks and
Regional Rural Banks)

Dear Sir/Madam,

Prudential Norms for Off-balance Sheet Exposures of Banks – Restructuring of derivative contracts

Please refer to circular DBOD.No.BP.BC.57/21.04.157/2008-09 dated October 13, 2008 on the captioned subject. Para 2.2 of the circular requires that in cases where a derivative contract is restructured, the mark-to-market value of the contract on the date of restructuring should be cash settled. In this context, it is clarified that cash settlement of only the change in mark-to-market value of the restructured derivative contract is required. It may, however, be ensured that the restructuring of the derivative contract is carried out at prevalent market rates, and not on the basis of off-market rates.

Yours faithfully,

(Ajay Kumar Choudhary)
Chief General Manager