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

Review of Requirement of Counter-Cyclical Capital Buffer- (Reserve Bank of India) (20 Apr 2023)

MANU/RPRL/0223/2023

Banking

The framework on countercyclical capital buffer (CCyB) was put in place by the Reserve Bank in terms of guidelines issued on February 5, 2015 wherein it was advised that the CCyB would be activated as and when the circumstances warranted, and that the decision would normally be pre-announced. The framework envisages the credit-to-GDP gap as the main indicator, which may be used in conjunction with other supplementary indicators.

Based on the review and empirical analysis of the CCyB indicators, it has been decided that it is not necessary to activate CCyB at this point in time.

Tags : REVIEW FRAMEWORK CCYB

Share :