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RBI/2006-2007/213
DBOD.No.Inf. BC. 48 /11.01.009/2006-07
December 18, 2006
To
The Chairmen & Managing Directors
of all Public Sector Banks
Dear Sir,
Review of circulars issued to Public Sector Banks (PSBs)
In the light of changes that have taken place in the banking scenario, it was observed that certain circulars issued to Public Sector Banks (PSBs) during the period from January, 1991 to June, 2004 on operational matters like recovery of NPA dues, housekeeping, branch network, customer service etc. have since lost their relevance. In view thereof, a comprehensive review of all such circulars issued during the aforesaid period was carried out. It has now been decided in consultation with Government of India to withdraw 41 circulars, as detailed in the enclosed statement.
You are advised to carefully go through the list of circulars in the enclosed statement and in case it is felt that the instructions in some of the circulars are still relevant for your bank, kindly ensure that they are implemented with suitable Board approved policies/procedures for substituting the same.
Yours faithfully,
(Malvika Sinha)
General Manager
Annexure
Circulars issued to PSBs during the period January 1991 to June 2004 for withdrawal
I. Circulars on Capital Gains Account Scheme 1988 – Interest Rates, Clarifications on Scheme etc.
Sr. No. |
Circular No. |
Subject Matter in brief |
Gist of Circular |
1 |
DBOD No. Dir BC 111/C.347-91 dated 12.4.91 together with the notification |
Interest Rates on Deposits – Capital Gains Accounts Scheme, 1988 |
Revision of interest rates on the deposits made in Account A (5%) and Account B (5% to 8%) under the Capital Gains Accounts Scheme |
2 |
DBOD No. Dir BC 9/C 347-91 dated 4.7.91 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (5%) and Account B (9% to 13 %) under the Capital Gains Accounts Scheme |
3 |
DBOD No. Dir BC 40/C 347-91 dated 8.10.91 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (5%) and Account B (11% to 13 %) under the Capital Gains Accounts Scheme |
4 |
DBOD No. BC 116/ 13.01.01/92 dated 21.4.92 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (5%) and Account B (not exceeding 13% ) under the Capital Gains Accounts Scheme. The banks were also advised to use discretion in offering rates of interest which were to be based on cost of funds, return on funds etc. The banks were also advised to have uniform rates across all their branches and for all their customers |
5 |
DBOD No. BC 126 A/ 13.01.01/92 dated 23.4.92 together with the notification |
-do |
Revision of the interest rates on the deposits made in Account A (6%) under the Capital Gains Accounts Scheme |
6 |
DBOD No. BC 33/ 13.01.01/92 dated 8.10.92 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (6%) and Account B (not exceeding 12%) under the Capital Gains Accounts Scheme |
7 |
DBOD No. BC 88/ 13.01.01/93 dated 27.2.93 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (6%) and Account B (not exceeding 11%) under the Capital Gains Accounts Scheme |
8 |
DBOD No. BC 137/ 13.01.01/93 dated 23.6.93 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (5%) and Account B (not exceeding 11%) under the Capital Gains Accounts Scheme |
9 |
DBOD No. BC 159/ 13.01.01/93 dated 1.9.93 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (5%) and Account B (not exceeding 10%) under the Capital Gains Accounts Scheme |
10 |
DBOD No. BC 121/ 13.01.01/94 dated 17.10.94 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (4.5%) and Account B (not exceeding 10%) under the Capital Gains Accounts Scheme |
11 |
DBOD No. Dir BC 16/ 13.01.01/95 dated 9.2.95 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (4.5%) and Account B (not exceeding 11%) under the Capital Gains Accounts Scheme |
12 |
DBOD No. Dir BC 48/ 13.01.01/95 dated 17.4.95 together with the notification |
-do |
Revision of the interest rates on the deposits made in Account A (4.5%) and Account B (not exceeding 12%) under the Capital Gains Accounts Scheme |
13 |
DBOD No. Dir BC 111/ 13.01.01/95 dated 29.9. 95 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (4.5%) and Account B (not exceeding 12% upto 2 years and free above 2 years) under the Capital Gains Accounts Scheme |
14 |
DBOD No. Dir BC 92/ 13.01.01/96 dated 1.7.96 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (4.5%) and Account B (not exceeding 11% upto 1 year and free over 1 year) under the Capital Gains Accounts Scheme |
15 |
DBOD No. Dir BC136/ 13.01.01/96 dated 19.10.96 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (4.5%) and Account B (not exceeding 10% upto 1 year and free over 1 year) under the Capital Gains Accounts Scheme |
16 |
DBOD No. Dir BC 36/ 13.01.01/97 dated 15.4.97 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (4.5%) and Account B (not exceeding Bank Rate minus 2% upto 1 year and free over 1 year) under the Capital Gains Accounts Scheme |
17 |
DBOD No. Dir BC 72/ 13.01.01/97 dated 25.6.97 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (4.5%) and Account B (not exceeding Bank Rate minus 2% i.e 8% upto 1 year and free above 1 year) under the Capital Gains Accounts Scheme |
18 |
DBOD No. Dir BC 122/ 13.01.01/97 dated 21.10.97 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (4.5%) and Account B (free) under the Capital Gains Accounts Scheme |
19 |
DBOD No. Dir BC 160/ 13.03.00/2000 dated 1.4.2000 together with the notification |
-do- |
Revision of the interest rates on the deposits made in Account A (4%) and Account B (free) under the Capital Gains Accounts Scheme |
20 |
DBOD No. Dir BC 109/ 13.03.00/2000-01 dated 19.4.2001 together with the notification |
-do- |
Reducing the minimum maturity period from 15 days to 7 days in respect of single term deposit of Rs.15 lakhs and above where the banks have freedom to charge differential rates of interest |
II. Circulars on Guidelines for recovery of NPA Dues, one-time settlement Scheme, Compromise Settlement, Constitution of Settlement Advisory Committee
21 |
DBOD No. BC. 77/11.05.001/91-92 dated 4.2.92 |
20 Largest Sticky Accounts |
The Public sector banks were advised to discontinue submission of quarterly statements pertaining to 20 large sticky Accounts to DBOD
|
22 |
DBOD No. BC 48/21.01.040/92 dated 28.10.92 |
Delegation of powers- Writing off bad debts/losses, compromise proposal etc. |
With a view to expedite decision making, it was decided that the Board of Directors of individual public sector banks may delegate suitable powers for write-off bad debts/ losses and compromise proposals to the various functionaries subject to safeguards /conditions and reporting as the Boards may prescribe. The circular also laid down the aspects which the banks should scrupulously follow for approving write-off and compromise proposals. |
23 |
DBOD No. BP BC 57/ 21.01.040/99 dated 27.5.99 |
Guidelines for constitution of Settlement Advisory Committees |
Guidelines for setting up of SACs and compromise settlement of NPAs of small sector by the Public Sector Banks. The guidelines were operative only upto September, 30, 2000. |
24 |
DBOD No.BP.BC.176/ 21.01.040/2000 dated 20.5.2000 |
Guidelines for constitution of Settlement Advisory Committees |
The banks were advised to look into the functioning of SACs to make them an effective medium for recovery of chronic NPAs of the small sector. The banks were also advised to furnish the position in regard to the recovery of NPAs through SACs as on March 31, 2000 as also the constraints if any faced by them. |
25 |
DBOD No. BP.BC. 95/21.04.117/2000-01 dated 28.3.2001 |
Guidelines for recovery of dues relating to Non-Performing assets (NPAs) of Public Sector Banks |
Guidelines for recovery of dues relating to Non-Performing Assets (NPAs) of Public Sector Banks. The time limit for disposal of cases received under non-discretionary and non-discriminatory mechanism for recovery of NPAs through compromise settlements was extended till June 30, 2001. |
26 |
DBOD No. BP.BC. 100/21.04.040/2000-01 dated10.4.2001 |
Guidelines for recovery of dues relating to non-performing assets (NPAs) of Public Sector Banks |
Guidelines for recovery of dues relating to Non-Performing Assets (NPAs) of Public Sector Banks. The time limit for disposal of cases received under non-discretionary and non-discriminatory mechanism for recovery of NPAs through compromise settlements was extended till September 30, 2001. |
27 |
DBOD No. BP.BC. 53/21.04.117/2001-02 dated 22.12.2001 |
One Time Settlement of NPAs – Small Loan Accounts with sanction limit upto Rs 25000/- |
The banks were advised to formulate a policy for recovery of dues pertaining to loans outstanding upto Rs 25000. The banks were advised that the guidelines should also cover suit filed and decreed debts. The guidelines were to be operative upto June 30, 2002. |
28 |
DBOD No. BC 65/ 21.04.117/2002-03 dated 29.1.03 |
Revised guidelines for compromise settlement of chronic Non-performing Assets (NPAs) of Public Sector Banks |
The circular provided for a simplified non-discretionary and non-discriminatory mechanism for compromise settlement of chronic NPAs below the prescribed value ceiling of Rs 10 crore. The revised guidelines covered all sectors and the last date for receipt of applications was initially April 30, 2003.
The guidelines did not cover cases of wilful default, fraud and misfeasance. |
29 |
DBODNo.BP.BC108/ 21.04.117/2002-03 dated 23.5.03 |
Revised guidelines for compromise settlement of chronic Non-performing Assets (NPAs) of Public Sector Banks |
The time period for receipt of applications under the OTS Scheme set out in the circular of January 29, 2003 was extended to September 30, 2003 and processing time was extended upto December 31, 2003 |
30 |
DBODNo.BP.BC66/ 21.04.117/2003-04 dated 5.2.04 |
Revised guidelines for compromise settlement of chronic Non-performing Assets (NPAs) of Public Sector Banks upto Rs 10 crore. |
The time period for receipt of applications under the OTS Scheme set out in the circular of January 29, 2003 was further extended to July 31, 2004 and processing time was extended upto October 31, 2004 |
III Circular on Customer Service – Recommendations and Implementation thereof, Assurance to Rajya Sabha
31 |
DBOD No. Leg BC 59/C 466(iv)-91 dated 10.12.91 |
Customer Service – Payment of interest at Savings Bank rate for the delay in collection of outstation cheques (Recommendation No.78) |
Clarification that interest payable on delayed collection was applicable for all accounts and not just individual accounts. |
IV. Circular on Public Premises (Eviction of unauthorized occupants) Act, 1971
32 |
DBOD No. BC 103/22.01.003/94 dated 13.9.94 |
Public premises ( Eviction of unauthorised Occupants) Act, 1971 |
The circular had mentioned that it was reported that the PSBs had initiated eviction proceedings against lawful tenants under PP Act thereby creating hardship for the tenants. The banks were advised to adhere to the Government of India guidelines on Public Premises Act. |
V. Circular on Reconciliation of Inter Branch Accounts - Report
33 |
DBOD No. Fol. BC 1/C.124 (V) –91 dated 1.7.91 read with DBOD BP NO. 62/21.03.038/2004-05 dated 30.12. 2004 |
Reconciliation of Inter-branch accounts-Report. |
The circular provided for discontinuance of the submission of half-yearly statement relating to the position of reconciliation to RBI C.O. However, it advised the PSBs to furnish a copy of the review on reconciliation put up to the bank's Board to the Central Office. The banks were advised to send copies of both the reviews on the position of reconciliation and the half-yearly statement on the position of reconciliation to the DBOD at the ROs of RBI. |
VI. Circular on expansion of Network of Specialised branches
34 |
DBOD No. BC 12/09.07.001/91-92 dated 31.7.92 |
Expansion of network of specialised branches. |
The circular had advised the public sector banks to expand the specialized service branches and take appropriate steps in order to provide for improved and efficient service to the customers. |
VII. Circular on Empanelment of Advocates by Public Sector Banks
35 |
DBOD No. BP.BC 62/C 469(W) –91 dated 4.1.91 |
Empanelment of Advocates by Public Sector Banks |
Guidelines for empanelment of advocates by Public Sector Banks prepared in consultation with GoI. |
VIII. Circulars on other matters
36 |
DBOD No. Leg. BC 15/C 46(IV) –91 dated 9.8.91 |
Strengthening of the existing system of monitoring of implementation of the instructions issued by the Government/ RBI |
Advise to the banks to strengthen the existing system of monitoring of implementation of instructions received from RBI and Government of India in relation to customer service. The circular also advised the banks that in case of deceased depositor's claim above Rs. 25000/- may also be settled by banks if they are fully satisfied with the merit of the cases. |
37 |
DBOD No. BC 167/17.03.001/93 dated 14.9.93 |
Settlement of disputes between public sector banks |
The banks were advised that RBI would act as an arbitrator in case of inter-bank disputes involving an amount of Rs. 50,000/- or less. |
38 |
DBOD No. BC 60/ 16.13. 100/95 dated 19.5.95 |
Declaration of Dividends |
Declaration of dividends |
39 |
DBOD No. 269/ 09.07.007/97-98 dated 22.12.97 |
Acceptance of direct taxes under Voluntary Disclosure of Income Scheme (VDIS), 1997 |
Acceptance of direct taxes under Voluntary Disclosure of Income Scheme (VDIS),1997 |
40 |
DBOD.BP.BC 96/21.04.018/2000-01 dated 28.3.01 |
Annexing of Balance Sheet, Profit & Loss Account, Auditors' Report and Directors' Report in respect of subsidiaries to Parent Bank's Balance Sheet |
Annexing of Balance Sheet, Profit & Loss Account, Auditors' Report and Directors' Report in respect of subsidiaries to Parent Bank's Balance Sheet |
41 |
DBOD No. BP BC 134/21.04.01/2000-01 dated 22.6.01 |
Annexing of Audited Balance Sheet in respect of subsidiaries to Parent Bank's Balance Sheet |
Annexing of Audited Balance Sheet in respect of subsidiaries to Parent Bank's Balance Sheet |
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