RBI/2014-15/517
DPSS.CO.CHD.No./1776/03.01.02/2014-2015 March 26, 2015 The Chairman and Managing Director / Chief Executive Officer
All Scheduled Commercial Banks including Regional Rural Banks/
Urban Co-operative Banks / State Co-operative Banks /
District Central Co-operative Banks/Local Area Banks Madam / Dear Sir, Special Clearing operations on March 30 and 31, 2015 A reference is invited to the circular issued by our Department of Government and Bank Accounts (DGBA.GAD.No.4318/42.01.029/2014-15 dated March 25, 2015) on ‘Annual Closing of Government Accounts - Transactions of Central / State Governments - Special Measures for the Current Financial Year (2014-15)’. 2. With a view to facilitate accounting of all the Government transactions for the current financial year (2014-2015) by March 31, 2015, it has been decided to conduct special clearing at all clearing houses across the country on March 30 and 31, 2015 as detailed below: | Date | Type of clearing | Presentation clearing | Return clearing | March 30, 2015
(Monday) | Normal Clearing as followed on any working Monday | | In addition, a Special Clearing exclusively for Government transactions (receipts and payments) with return clearing on the same day as per the schedule indicated below. | March 31, 2015
(Tuesday) | Normal Clearing as followed on any working Tuesday | | In addition, a Special Clearing exclusively for Government transactions (receipts and payments) with return clearing on the same day as per the schedule indicated below. | Schedule for various types of clearing a. CTS grid locations (Chennai, Mumbai and New Delhi) | Special Presentation clearing on March 30 & 31, 2015*** | P2F session timings for the instruments presented through the Special Clearing | Return clearing for the instruments presented through the special clearing | | Between 20.00 and 20.30 hours | Between 21.00 and 21.30 hours | Between 22.00 and 22.15 | | *** Under the special clearing, single session will be run for both CTS-2010 and non-CTS-2010 standard instruments together. No segregation is required. | b. Special clearing in non-MICR/ECCS clearing houses | Presentation clearing | Return clearing | | One hour after the extended business hours keeping in view the operational convenience at the local center | Half an hour/One hour after the presentation clearing keeping in view the operational convenience at the local center. | 3. Participation in the outward clearing is the choice left to banks depends upon the instruments received by them towards credit-to/payment-from Government accounts. However, all member banks of the Clearing House are required to keep their inward clearing processing infrastructure open during the Special Clearing hours and maintain sufficient balance in their clearing settlement account to meet settlement obligations arising out of the Special Clearing. 4. Member banks of Clearing Houses are advised to adhere to the instructions contained in this circular as well as the instructions received from the Regional offices of Reserve Bank of India and Presidents of respective Clearing Houses. 5. Member banks are also advised to be in readiness to participate in the Centralised Payment Systems (RTGS and NEFT) on these days (March 30-31, 2015). A separate broadcast message in this regard will be issued through the respective system indicating the extended time window. Yours faithfully (Charulatha S Kar)
General Manager (OIC) |