Reserve Bank of India (RBI) has today issued Reserve Bank of India (Investments in Non-SLR instruments by State / Central Co-operative Banks) Directions, 2025. 2. Reserve Bank has accorded regulatory approval in April 2025 to NABARD’s proposal for setting up of a Shared Service Entity (SSE) for StCBs and CCBs wherein it is envisaged that the StCBs and CCBs can subscribe to the share capital of the SSE on a voluntary basis. In this context, the extant instructions on investment in non-SLR instruments by StCBs/ CCBs issued vide circular dated July 14, 2016 are being suitably amended. 3. The Directions, inter alia, cover the following with respect to investment in the capital of SSE: -
Inclusion of the capital of SSE as permissible non-SLR instrument -
Exemption from prudential limits -
Specifying an exposure limit 4. These Directions shall come into effect immediately. (Puneet Pancholy)
Chief General Manager Press Release: 2025-2026/1180 |
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