Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

22nd Meeting of the FSDC Sub-Committee - Mumbai- (Reserve Bank of India) (14 Mar 2019)

MANU/RPRL/0057/2019

Banking

A meeting of the Sub-Committee of the Financial Stability and Development Council (FSDC) was held today in Mumbai. Shri Shaktikanta Das, Governor, Reserve Bank of India, chaired the meeting. The meeting was attended by the members of the Sub-Committee - Shri Subhash Chandra Garg, Finance Secretary, Ministry of Finance; Shri Injeti Srinivas, Secretary, Ministry of Corporate Affairs; Dr. Krishnamurthy Subramanian, Chief Economic Advisor, Ministry of Finance; Dr. S. C. Khuntia, Chairman, Insurance Regulatory and Development Authority of India (IRDAI); Shri Hemant G Contractor, Chairman, Pension Fund Regulatory and Development Authority (PFRDA); Deputy Governors of the Reserve Bank - Shri N. S. Vishwanathan, Dr. Viral V. Acharya, Shri B.P. Kanungo and Shri Mahesh Kumar Jain; Dr. Shashank Saksena, Secretary, Financial Stability and Development Council; and Dr. Deepak Mohanty, Executive Director of the Reserve Bank. Securities and Exchange Board of India (SEBI) was represented by Shri G. Mahalingam, Whole Time Member, while Insolvency and Bankruptcy Board of India (IBBI) was represented by Dr. Navrang Saini, Whole Time Member.

The Sub-Committee reviewed the major developments on the global and domestic fronts that impinge on the financial stability of the country. The Sub-Committee discussed ways to address challenges pertaining to the quality of credit ratings; and interlinkages between housing finance companies and housing developers. The Sub-Committee also deliberated on interlinking of various regulatory databases and National Strategy for Financial Inclusion (NSFI). Further, the Sub-Committee reviewed the functioning of State Level Coordination Committee (SLCCs) in various States / Union Territories (UTs), activities of its various Technical Groups, and a thematic study on financial inclusion and financial stability.

Tags : SUB-COMMITTEE   MEETING   FINANCIAL STABILITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved