Credit facilities to Minority Communities - Inclusion of Jain Community under Section 2(c) of the National Commission of Minorities (NCM) Act, 1992 - ಆರ್ಬಿಐ - Reserve Bank of India
Credit facilities to Minority Communities - Inclusion of Jain Community under Section 2(c) of the National Commission of Minorities (NCM) Act, 1992
RBI/2014-15/473 February 18, 2015 The Chief Executive Officer Dear Sir / Madam Credit facilities to Minority Communities - Inclusion of Jain Community under Section 2(c) of the National Commission of Minorities (NCM) Act, 1992 Please refer to Para IV (h) of the Annex to our Circular UBD.CO.BPD.(PCB).MC. No.18/09.09.001/2013-14 dated October 8, 2013 on "Revised guidelines on lending to Priority Sector for UCBs". 2. In this connection, Ministry of Minority Affairs, Government of India, have notified the Jain Community as a minority community, vide notification No. S.O.267(E) dated January 27, 2014. This is in addition to five communities already notified as minority communities, viz. Sikhs, Muslims, Christians, Zoroastrians and Buddhists. 3. Accordingly, the instructions contained in the above Circular will also be applicable to the Jain Community. Yours faithfully, (Suma Varma) |