UCBs - Enhancement in gratuity limits - Prudential Regulatory Treatment - RBI - Reserve Bank of India
UCBs - Enhancement in gratuity limits - Prudential Regulatory Treatment
RBI/2010-11/544 May 24, 2011 The Chief Executive Officers Madam / Dear Sir, Enhancement in gratuity limits - Prudential Regulatory Treatment Please refer to para 10 of Memorandum attached to our Circular UBD.No.I&L.38/J.1-92/93 dated February 9, 1993 advising UCBs that it is necessary to estimate the liabilities on account of Provident Fund, Pension, Gratuity etc. on actuarial basis and full provision should be made every year for the purpose, in the profit and loss account by the primary co-operative banks. 2. Consequent upon the enhancement in gratuity limits following the amendment to Payment of Gratuity Act 1972, UCBs and their Associations have expressed that it would be difficult to absorb the large amount involved in a single year. 3. The issue has been examined from a regulatory perspective and it has been decided that UCBs may take the following course of action in the matter:
4. The expenditure so deferred, may be disclosed suitably in the Annual Financial Statements. 5. In view of the exceptional nature of the event, the deferred expenditure would not be reduced from Tier-I capital of UCBs. 6. Please acknowledge receipt of this circular to our Regional Office concerned. Yours faithfully (Uma Shankar) |