August 01, 2005

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

Dear Sir,

Please refer to para 2 of our circular RBI / 2004-05/469/ RPCD.PLNFS .BC .No. 100 /09.04.01/ 2004 –2005 dated May 16, 2005.

2. The Ministry of A & RI, Govt. of India has since decided to extend the cut-off date for lapsing of sanction and completion of disbursement for the cases sanctioned under the Programme Year 2004-05 by a further period of one month, i.e., from 31 July 2005 to 31 August 2005 .

3. All implementing banks are requested to complete disbursement of loan in all the cases sanctioned by them during 2004-05 by 31.08.2005 as well as ensure achievement of allocated targets by completing activities of sanction and disbursement for the year 2005-06 by 31.03.2006.

4. You may issue necessary instructions to your Regional/Controlling Offices/branches in this regard.

Please acknowledge receipt.

Yours faithfully,

(G.P.Borah)
Deputy General Manager