RBI/2023-24/92

DoR.RET.REC.59/12.01.001/2023-24                                                                      

December 22, 2023

The Chairperson / CEOs of all Commercial Banks

Madam / Dear Sir,

Reverse Repo transactions - Reporting in Form ‘A’ Return

Please refer to the circular DoR.RET.REC.43/12.01.001/2023-24 dated October 16, 2023 on the captioned subject.  

2. On a review, it has been decided to revise the instructions contained in Para B of the above circular. Accordingly, the Reverse Repo transactions of a bank with non-banks (other institutions) should be reported as under:

1. For original tenors up to and inclusive of 14 days - Not required to be reported in Form A.
2. For original tenors more than 14 days - Item VI(a) of Form A [i.e. Loans, cash credits and overdrafts under Bank Credit in India (excluding inter-bank advances)]

3. All other instructions specified in the above circular dated October 16, 2023 remain unchanged.

Yours faithfully,

(Brij Raj)

Chief General Manager