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RBI issues Master Directions- RBI (Transfer of Loan Exposures) Directions, 2021

On September 24, 2021, the Reserve Bank of India (RBI) has issued the Reserve Bank of India (Transfer of Loan Exposures) Directions, 2021. These directions come into immediate effect replacing the existing instructions on the matter of sale / transfer of loan exposures.

Applicability

The provisions of these directions shall apply to the following entities (collectively referred to as lenders in these directions), unless specified otherwise:

(a) Scheduled Commercial Banks;

(b) Regional Rural Banks;

(c) Primary (Urban) Co-operative Banks/State Co-operative Banks/District Central Co-operative Banks;

(d) All India Financial Institutions (NABARD, NHB, EXIM Bank, and SIDBI);

(e) Small Finance Banks; and

(f) All Non Banking Finance Companies (NBFCs) including Housing Finance Companies (HFCs).

General Requirements:

Minimum Holding Period

The transferor can transfer loans only after a minimum holding period (MHP), as prescribed below, which is counted from the date of registration of the underlying security interest:

  1. Three months in case of loans with tenor of up to 2 years;
  2. Six months in case of loans with tenor of more than 2 years.

Disclosures and Reporting

For more details, refer HERE

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