DL : Demand Liabilities TL : Time Liabilities
Note : 1. Data for cash reserve ratio (CRR) are as percentage of net demand and time liabilities (NDTL) as per Section 42 of the RBI Act, 1934.
2. Till March 29, 1985, banks were required to maintain statutory liquidity ratio (SLR) as a prescribed proportion of demand and time liabilities (DTL) as on every Friday in the following week on a daily basis. Thereafter, it is being maintained daily on a fortnightly basis as a prescribed portion of NDTL as on last Friday of second preceding fortnight.
3. Data for CRR for the following period excludes additional reserve requirements or release/ exemption of CRR on incremental NDTL
(i) March 6, 1960 to November 10, 1960,
(ii) January 14, 1977 to July 30, 1981; and
(iii) November 12, 1983 to April 16, 1993.
4. It was announced that with effect from February 29, 1992, SLR would be based on NDTL as on April 3, 1992. In addition, there will be 30 per cent SLR on the increase in NDTL over April 3, 1992 level which was continued till January 8, 1993.
5. With effect from October 16, 1993 to October 28, 1994, SLR was applicable on NDTL as on September 17, 1993 which was continued till 16.9.1994. In addition, there was 25 per cent SLR on the increase in NDTL over September 17, 1993 level which was continued till August 19, 1994.
6. With effect from October 29, 1994, SLR was applicable on NDTL as on September 30, 1994. In addition, 25 per cent SLR was prescribed on the increase in NDTL over September 30, 1994 level.
7. In order to improve cash management by banks, effective from the fortnight beginning November 6, 1999, prescribed CRR was required to be maintained by every scheduled commercial bank based on its NDTL as on the last Friday of the second preceding fortnight. Further, to facilitate banks to tide over the contingency during the millennium change, it was decided to treat cash in hand maintained by banks for compliance of CRR for a limited period of two months commencing from December 1, 1999 to January 31, 2000. It was also announced that cash in hand, which was counted for CRR purpose during the above period, cannot be treated as eligible asset for SLR purpose simultaneously.
8. Scheduled banks were allowed to avail additional liquidity support under the Reserve Bank’s liquidity adjustment facility (LAF) to the extent of up to one per cent of their NDTL and seek waiver of penal interest during September 17-November 7, 2008 after which SLR was reduced. Since October 15, 2008, banks were temporarily allowed to avail additional liquidity support to the extent of 0.5 per cent of their NDTL exclusively for the purpose of meeting the liquidity requirements of mutual funds and on November 1, 2008, the limit was increased to 1.5 per cent of their NDTL against their liquidity support for mutual funds and non-banking financial companies. |