FORM 'X' RETURN

For monitoring and supervision purposes of Scheduled Commercial Banks in India, the Reserve Bank of India has prescribed a return i.e. Form-X under Section 27 of Banking Regulation Act, 1949. It is basically assets and liability statement of SCBs in India at the end of month and all SCBs are required to submit Form-X return within a month from the expiry of relevant reporting last Friday of month.

Version Information	Version Description	Valid From
V1.0	FormX first version	01-Jan-2010