July 30, 2004

The Chairman/ Managing Director
All Indian Scheduled Commercial Banks
(Excluding RRBs)

Dear Sir,

As per the decision of the meeting held on 28.05.2004 under the chairmanship of Secretary (SSI&ARI), Government of India, the following modifications have been suggested in implementation of PMRY in order to make the scheme more effective:

1. The Block Level Task Force Committees (BLTFCs) meetings may be held immediately after the Block Level Bankers Committee (BLBC) meeting. Since BLBC meetings are held on quarterly basis, banks may consider applications sponsored by BLTFC in these meetings. BLTFC meetings may be convened once or twice in the quarter depending upon the requirements.
2. The States/ banks may monitor the progress on monthly basis with respect to

sponsoring, sanctioning and disbursement of applications under the scheme.

Problems, if any, may be sorted out in the DLCC meetings.

3. The banks may consider fixing area wise minimum unit cost of each activity under PMRY.
4. Implementing banks may consider endorsing a copy of the sanction letter to the
concerned DIC so that they could assist the beneficiaries to fulfill pre- disbursement formalities.

2. You may issue necessary instructions to your Regional/ Controlling offices/ branches

in this regard.

3. Please acknowledge receipt.

Yours faithfully

(G.P.Borah)
Deputy General Manager