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Advances against Term Deposits of Non-members- (Reserve Bank of India) (01 Sep 2016)

MANU/RMIC/0162/2016

Banking

Pursuant to the deliberations in the 32nd Standing Advisory Committee meeting held on December 14, 2015, it has been decided to permit SEBs to grant advances against term deposits of non-members, subject to the following conditions:

(i) The SEB should be fulfilling all the criteria for financially sound and well managed (FSWM) UCBs laid down in our circulars UBD.CO.LS (PCB) Cir.No.20/07.01.000/2014-15 and DCBR. CO.LS (PCB) Cir.No.4/07.01.000/2014-15 dated October 13, 2014 and January 28, 2015 respectively.
(ii) The SEB should have in place an Audit Committee of the Board of Directors which is constituted and functioning in compliance with the instructions contained in our circular UBD.No.Plan.(PCB).9/09.06.00-94/95 dated July 25, 1994.
(iii) The bye-laws of SEB should have a provision for giving loans to non-members against term deposits held in their own name singly or jointly with other non-members/ members.
(iv) The SEB should maintain a reasonable margin against such advances at all times as per the policy approved by its Board.
(v) No credit facilities, other than advances against term deposits, shall be granted to non-members.

Tags : TERM DEPOSITS   NON-MEMBERS   ADVANCES  

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