New FAQ Page 2 - RBI - Reserve Bank of India
FAQs on Guidelines on Default Loss Guarantee in Digital Lending
[Guidelines on Default Loss Guarantee in Digital Lending were issued vide Circular DOR.CRE.REC.21/21.07.001/2023-24 dated June 08, 2023]
Ans: The portfolio over which DLG can be offered shall consist of identifiable and measurable loan assets which have been sanctioned (the ‘DLG set’). This portfolio will remain fixed for the purpose of DLG cover and is not meant to be dynamic. Kindly see illustrations at the end.
Ans: The cap is applicable on the total amount disbursed out of the DLG set at any given time (read with answer to Q.1 above). Kindly see illustrations at the end.
Ans: No. DLG amount once invoked by the RE cannot be reinstated, including through loan recovery. Please also refer to our answer to Q.1. Kindly see illustrations at the end.
Ans: No. Not required.
Ans: While the Guidelines mandate the REs accepting DLG cover to have a Board approved policy in place, the REs acting as DLG providers shall also put in place Board approved policy as a prudent measure.
Ans: No.
Ans: No. DLG is not permitted on loans arranged on NBFC-P2P platforms.
Ans: The declaration has to be certified by the statutory auditor of the DLG provider.
Ans: No. DLG arrangements for credit cards are not permitted.
Ans: No.
Page Last Updated on: December 11, 2022