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Income recognition, asset classification and provisioning norms-UCBs

RBI/2007-08/273
UBD. PCB.Cir No. 38 / 09.14.000/ 2007-08

April 2, 2008

The Chief Executive Officers of
All Primary (Urban) Co-operative Banks

Dear Sir/Madam,

Income recognition, asset classification and provisioning norms-UCBs

Please refer to our circular UBD. PCB. Cir No. 38/ 09.14.000/ 2006-07 dated April 30, 2007 on the above subject wherein inter alia the 180 day loan delinquency norm for NPAs was extended by one year i.e. up to March 31, 2008 for Tier I UCBs.  Further, for Tier I banks the 12-month period for classification of a substandard asset in doubtful category was made effective from April 1, 2008.

2. We have been receiving representations from UCBs and their federations for further extension of the cut-off date and on a review it has been decided that the 180 day loan delinquency norm for NPAs may be extended by one more year i.e. up to March 31, 2009 for Tier I UCBs. It has also been decided that the 12-month period for classification of a substandard asset in doubtful category by Tier I banks may be made effective from April 1, 2009 instead of April 1, 2008.

3. The classification of Tier I UCBs for the above purpose shall be as defined vide our circular UBD (PCB).Cir.No.35 /09.20.001/07-08 dated March 7, 2008.

Yours faithfully,

(A.K Khound)
Chief General Manager-in-charge


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