[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 12 in The Banking Regulation (Co-Operative Societies) Rules, 1966
12. []
Banking Companies Rules, 1949, not to apply .-Nothing contained in the Banking Companies Rules, 1949, shall apply to co-operative societies.[FORM I] [Substituted by S.O. 269(E), dated 29-3-1985 (w.e.f. 29-3-1985).](See rule 5)[See sections 18(1) and 24(3)]Name of the Co-operative Bank ....................................................Name(s) and designation(s) of the officer(s) submitting the return ......................Statement Of Demand And Time Liabilities In India And Amount Maintained In India In Cash, Gold And Unencumbered Securities For The Month Of .........................The amounts of various items in this return should be worked out after taking into account where necessary, the adjustments indicated in the footnotes at the end of the return.| As at the close of business on | |||
| First alternate Friday @ (date) | Second alternate Friday @(date) | Third alternate Friday @ (date) | |
| 1 | 2 | 3 | 4 |
| PART-A | |||
| I. Liabilities inIndia£$ to the banking system: | |||
| (a) Demand liabilities: | |||
| (i) Total of credit balances in current accounts maintained with the Co-operative Bank by the State Bank ofIndia, subsidiary banks and corresponding new banks. | |||
| (ii) Total of other demand liabilities to the banking system. | |||
| (b) Time liabilities to the banking system: | |||
| Total of I: | |||
| II. Liabilities inIndia, £, X to others: | |||
| (a) Demand liabilities. | |||
| (b) Time liabilities. | |||
| Total of II: | |||
| III. Assets inIndiawith the banking system: | |||
| (a) Total of credit balances % in current account maintained with State Bank ofIndia, subsidiary banks and corresponding new banks. | |||
| (b) Total of other assets with the banking system, viz., (i) balances in all accounts other than those included in item III(a),(ii) money at call and short notice,(iii) advances, and (iv) any other assets. | |||
| IV.Total (net) demand and time liabilities for the purposes of sections 18 and 24 of the Act = (I-III) + II, if (I-III) is a plus figure, or II only, if(I-II) is a minus figure | |||
| V. Cash in hand & | |||
| VI. Balances in current accounts with: | |||
| (a) Reserve Bank ofIndia++ | |||
| (b) State Co-operative Bank of the State concerned*+% | |||
| (c) Central Co-operative Bank of the district concerned*% | |||
| Total of VI: | |||
| VII. Balances of all other types with:- | |||
| (a) State Co-operative Bank of the State concerned*+% | |||
| (b) Central Co-operative Bank of the district concerned*+% | |||
| Total of VII: | |||
| VIII. Net balance in current accounts, i.e., excess of III(a) over I(a)(i) | |||
| PART-B | |||
| Compliance with section 18: | |||
| (Not applicable to Scheduled State Co-operative Banks) | |||
| IX. 3 per cent. of IV as on the last Friday of the second preceding fortnight | |||
| X. Cash reserve actually maintained =V + VI + VIII | |||
| PART-C | |||
| Compliance with section 24: | |||
| (Not applicable to scheduled State Co-operative Banks) | |||
| XI. 25 per cent. (or a higher specified percentage) of IV as on the last Friday of the second preceding fortnight | |||
| XII. Assets actually maintained: | |||
| (a) Cash and other balances maintained inIndia= X-IX + VII | |||
| (b) Gold ££ | |||
| (c) Unencumbered approved securities $$ | |||
| Total of XII: | |||
| PART-D | |||
| Compliance with section 24: | |||
| (Applicable to Scheduled/State Co-operative Banks) | |||
| XIII.25 per cent. (or a higher specified percentage) of IV as on the last Friday of the second preceding fortnight | |||
| XIV. Assets actually maintained: | |||
| (a) Cash in hand& | |||
| (b) Balance maintained with the Reserve Bank of India in excess of the balance required to be maintained under section 42 of the Reserve Bank of India Act,1934 (i.e., VI(a)] | |||
| (c) Net balance in current accounts (i.e., VIII) | |||
| (d) Gold ££ | |||
| (e) unencumbered approved securities $$ | |||
| Total of XIV: | |||
| Date........................................ | Signature.............................................. |