Revised Guidelines On Lending To Priority Sector - Weaker Sections - আৰবিআই - Reserve Bank of India
Revised Guidelines On Lending To Priority Sector - Weaker Sections
RBI/2006-2007/405
RPCD. No. Plan. BC. 10856 /04.09.01/ 2006-07
May 18, 2007
The Chairman/ Managing Director/
Chief Executive Officer
[All scheduled commercial banks
(excluding Regional Rural Banks)]
Dear Sir,
Revised Guidelines On Lending To Priority Sector – Weaker Sections
Kindly refer to Section I, paragraph 8 of our circular RPCD. No. Plan. BC. 84 /04.09.01/2006-07 dated April 30, 2007 on revised guidelines on lending to priority sector. In partial modification thereof, the following clause may please be added under paragraph 8, of Section I of the said circular.
"(j) loans granted under (a) to (i) above to persons from minority communities as may be notified by Government of India from time to time.
In States, where one of the minority communities notified is, in fact, in majority, item (j) will cover only the other notified minorities. These States/Union Territories are Jammu and Kashmir, Punjab, Sikkim, Mizoram, Nagaland and Lakshadweep. "
2. All other stipulations under the revised guidelines remain unchanged.
3. Please acknowledge receipt.
Yours faithfully,
(C. S. Murthy)
Chief General Manager-in-Charge