PMRY - Cut-Off date for lapsing of sanctions and completion of disbursement against the sanction cases of the Programme year 2005-06 - Extension thereof - ಆರ್ಬಿಐ - Reserve Bank of India
PMRY - Cut-Off date for lapsing of sanctions and completion of disbursement against the sanction cases of the Programme year 2005-06 - Extension thereof
RBI / 2005-06 / 336
RPCD.PLNFS.BC.No.70 /09.04.01/2005 –2006
March 24, 2006
The Chairman / Managing Director
All Indian Scheduled Commercial Banks
(Excluding RRBs)
Dear Sir,
PMRY - Cut-Off date for lapsing of sanctions and completion of disbursement against the sanction cases of the Programme year 2005-06 - Extension thereof
Please refer to our circular RBI/2004-05/427/ RPCD.PLNFS.BC.No.95/ 09.04.01/ 2004 –2005 dated April 20, 2005 intimating the targets for the programme year 2005-06. As the performance of implementing banks in respect of sanction and disbursement under PMRY for the programme year 2005-06 is not satisfactory, 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 sanction cases of the Programme Year 2005-06 by a further period of two months, i.e., upto 31 May 2006. All implementing banks are requested to strictly adhere to this deadline without fail.
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