Allahabad High Court: Husband's Liability under the Domestic Violence Act Continues Despite Divorce  ||  Bombay HC: Municipal Council Must Pay for Land Used as DP Road Despite Fund Shortage  ||  Uttarakhand HC: Previous Service Pay Protection Does Not Confer Right to Career Progression Benefits  ||  Supreme Court Revives POCSO Case Against Headmistress, Says Verifying Abuse Claims is No Excuse  ||  SC: Voluminous Documents are No Excuse For Their Delayed Production under Commercial Courts Act  ||  Supreme Court Orders Merged Bank's Eviction For Transferring Tenancy Without Landlord's Consent  ||  SC: Oraon Tribe Custom Doesn't Allow Uncle-In-Law to Adopt Niece's Husband as Ghar Damad  ||  Kerala HC Approves New Public Prosecutor Appointment Guidelines After a Minor Revision  ||  Rajasthan HC Clarifies Criminal Writ Petitions Have No Separate Constitutional Status  ||  Delhi HC Clarifies if Whatsapp Acknowledgment Can Make an Arbitral Award Binding    

24th Meeting of the FSDC Sub-Committee over Video Conference- (Reserve Bank of India) (18 Jun 2020)

MANU/RPRL/0095/2020

Banking

A meeting of the Sub-Committee of the Financial Stability and Development Council (FSDC) was held through video conference. Shri Shaktikanta Das, Governor, Reserve Bank of India, chaired the meeting.

The meeting was attended by the members of the Sub-Committee. Welcoming the participants, Governor, in his introductory remarks underlined the importance of this meeting, being held for the first time after the breakout of the pandemic and as a follow-up of the last FSDC meeting held on May 28, 2020 with the Hon'ble Finance Minister as Chair. The Governor also noted that there have been frequent interactions among regulators and ministries in the intervening period. The FSDC-SC remains as an important forum for discussions between the various ministries of the Government with the regulators and among the regulators as well.

The Sub-Committee reviewed the major developments in global and domestic economy and financial markets that impinge upon financial stability. Amongst other things, the Sub-Committee also discussed about the proposal of setting up of an Inter Regulatory Technical Group on Fintech (IRTG-Fintech) and the National Strategy on Financial Education (NSFE) 2020-2025. It also deliberated upon the status and developments under the Insolvency and Bankruptcy Code (IBC), 2016 and the working of credit rating agencies. Overall, given the prevailing extraordinary circumstances, the Sub Committee unanimously resolved that (a) every participating regulator and ministry will continue to remain alert and watchful of the emerging challenges; (b) interact more frequently, both formally and informally, as also collectively; and (c) do whatever is necessary to revive the economy and preserve financial stability.

Tags : MEETING   FSDC   VIDEO CONFERENCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved