FAQ Page 1 - RBI - Reserve Bank of India
Domestic Deposits
I. Domestic Deposits
Savings bank account cannot be opened in the name of the Government Department/ Government Scheme, except in respect of deposits of Government organizations/ agencies listed below:
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Primary Co-operative Credit Society which is being financed by the bank.
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Khadi and Village Industries Boards.
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Agriculture Produce Market Committees.
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Societies registered under Societies Registration Act, 1860 or any other corresponding law in force in State or a Union Territory.
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Companies governed by the Companies Act, 1956 which have been licensed by the Central Government under Section 25 of the said Act, or under the corresponding provision in the Indian Companies Act, 1913 and permitted, not to add to their names the word “Limited” or the words “Private Limited”.
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Institutions other than those mentioned in clause (i) above and whose entire income is exempt from payment of income tax under Income-Tax Act, 1961.
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Government departments/ bodies/ agencies in respect of grants/ subsidies released for implementation of various programmes/ Schemes sponsored by Central Government/ State Governments subject to production of an authorisation from the respective Government departments to open savings bank accounts.
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Development of Women and Children in Rural Areas (DWCRA).
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Self-help Groups (SHGs), registered or unregistered, which are engaged in promoting savings habits among their members.
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Farmers’ Clubs – Vikas Volunteer Vahini (VVV).
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In the case of term deposit standing in the name/s of a deceased individual depositor, or two or more joint depositors, where one of the depositor has died, the criterion for payment of interest on matured deposits in the event of death of the depositor in the above cases has been left to the discretion of individual banks subject to their Board laying down a transparent policy in this regard.
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In the case of balances lying in current account standing in the name of a deceased individual depositor/ sole proprietorship concern, interest should be paid only from May 1, 1983 or from the date of death of the depositor, whichever is later, till the date of repayment to the claimant/s at the rate of interest applicable to savings deposit as on the date of payment. However, in the case of NRE deposit, if the claimants are residents, the deposit on maturity is treated as domestic rupee and interest is paid for the subsequent period at a rate applicable to the domestic deposit of similar maturity.
II. Deposits of Non-Residents Indians (NRIs)
In respect of deposit accepted in the name of –
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member or a retired member of the bank’s staff, either singly or jointly with any other member or members of his/ her family, or
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the spouse of a deceased member or a deceased retired member of the bank’s staff,
the bank may, in its discretion, allow additional interest at a rate not exceeding one per cent per annum over and above the rate of interest stipulated, subject to the condition that overall ceiling prescribed for FCNR(B) deposits is not breached,
Provided that –
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the depositor or all the depositors of a joint account is/ are non-resident/s of Indian nationality or origin, and
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the bank shall obtain a declaration from the depositor concerned that the moneys so deposited or which may, from time to time, be deposited, shall be moneys belonging to the depositor as stated in clause (a) and (b) above.
Explanation: The word “family” shall mean and include the spouse of the member/ retired member of the bank’s staff, his/her children, parents, brothers and sisters who are dependent on such a member/ retired member but shall not include a legally separated spouse.
III. Advances
An illustrative list of Intermediary Agencies is as under;
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State Sponsored organizations for on-lending to Weaker Sections@
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Distributors of agricultural inputs/ implements.
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State Financial Corporations (SFCs)/ State Industrial Development Corporations (SIDCs) to the extent they provide credit to weaker sections.
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National Small Industries Corporation (NSIC).
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Khadi and Village Industries Commission (KVIC)
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Agencies involved in assisting the decentralized sector.
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Housing and Urban Development Corporation Ltd. (HUDCO)
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Housing Finance Companies approved by National Housing Bank (NHB) for refinance.
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State sponsored organization for SCs/STs (for purchase and supply of inputs to and/or marketing of output of the beneficiaries of these organizations).
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Micro Finance Institutions/ Non-Government Organizations (NGOs) on lending to SHGs.
@ ‘Weaker Sections’ in Priority Sector includes following:
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Small and marginal farmers with land holdings of 5 acres and less, landless labourers, tenant farmers and share-croppers;
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Artisans, village and cottage industries where individual credit requirements do not exceed Rs.25,000/-.
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Small and marginal farmers, sharecroppers, agricultural and non-agricultural labourers, rural artisans and families living below the poverty lines are the beneficiaries. The family income should not exceed Rs.11,000/- per annum.
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Scheduled Castes and Scheduled Tribes.
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Beneficiaries are persons whose family income from all sources does not exceed Rs.7200/- per annum in urban or semi urban areas or Rs.6400/- per annum in rural areas. They should not own any land or the size of their holding does not exceed one acre in the case of irrigated land and 2.5 acres in the case of unirrigated land (land holding criteria do not apply to SC/ST).
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Beneficiaries under Scheme of Liberation and Rehabilitation of Scavengers (SLRs).
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Advances granted to Self-Help Groups (SHGs) for reaching the rural poor.
Yes. The banks are free to determine the rates of interest without reference to BPLR and regardless of the size, in respect of following loans:
(i) a. Loans for purchase of consumer durables.
b. Loans to individuals against shares and debentures/ bonds
c. Other non-priority sector personal loans.
d. Advances/ overdrafts against domestic/ NRE/ FCNR(B) deposits with the bank, provided that the deposit/s stands/ stand either in the name(s) of the borrower himself/ borrowers themselves, or in the names of the borrower jointly with another person.
e. Finance granted to intermediary agencies (excluding those of housing) for on lending to ultimate beneficiaries and agencies providing input support.
f. Finance granted to housing finance intermediary agencies for on lending to ultimate beneficiaries
g. Discounting of Bills
h. Loans/Advances/Cash Credit/Overdrafts against commodities subject to Selective Credit Control
ii. Loans covered by participation in interest refinancing schemes of term lending institutions. |
Banks are free to charge rates as per stipulations of the refinancing agencies without reference to BPLR |
IV. Advances against shares and debentures
Banks can purchase letter of allotment in respect of PSU bonds subject to the following conditions.
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The transactions (other than interbank transactions) should be undertaken only through recognized Stock Exchanges and registered brokers.
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While purchasing the bonds, the bank should ensure that it gets a clear title to the security and the security is tradable in the secondary market.
- The bank should prescribe its internal guidelines with the approval of the Board for undertaking such transaction.
V. Donations
VI. Premises Loan
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The Board of Directors of the banks should lay down the policy and formulate operational guidelines separately in respect of metropolitan, urban, semi-urban and rural areas covering all areas in respect of acquiring premises on lease/ rental basis for the banks’ use. These guidelines should include also delegation of powers at various levels. The decision in regard to surrendering or shifting of premises other than at rural centers should be taken at the central office level by a committee of senior executives.
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The Board of Directors of the bank should lay down separate policy for granting of loans to landlords who provide them premises on lease/ rental basis. The rate of interest to be charged on such loans should be fixed as per the lending rate directives issued by RBI with BPLR as the minimum lending rate for the loans above Rs.2 lakhs. The rate of interest may be simple or compound, in accordance with the usual practice of the bank, as applicable to other term loans.
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Banks should provide a suitable mechanism for redressing the genuine grievances of the landlord expeditiously.
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The details of negotiated contracts in respect of advances to landlords and rental (including taxes etc. and deposits of Rs.25 lakhs and above) on premises taken on lease/ rental by the public sector banks, should be reported to the Central Bureau of Investigation (CBI) as per the extant Government instructions. This requirement will not be applicable to banks in the private sector.
VII. Service charges
Page Last Updated on: December 10, 2022