Credit Facilities to Scheduled Castes/Scheduled Tribes- Revised Annexure - ആർബിഐ - Reserve Bank of India
Credit Facilities to Scheduled Castes/Scheduled Tribes- Revised Annexure
RBI/2007-2008/241 February 19, 2008 All Indian Scheduled Commercial Banks Dear Sir, Credit Facilities to Scheduled Castes/Scheduled Tribes- Revised Annexure Please refer to our Master circular ref. RPCD. No.SP. BC. 2/ 09.09.01/ 2007-08 dated July 2, 2007 on the captioned subject. In this connection, we advise that guidelines on lending to priority sector has been revised vide RPCD.No.Plan.BC.84 /04.09.01/2006-07 dated April 30,2007. Accordingly, you may furnish the data on credit facilities to Scheduled Castes and Scheduled Tribes under priority sector in the revised Annexure 1 and Annexure 1a enclosed on a half yearly basis. In addition to above, you may also take note of the following changes in the para on Reservations for SCs /STs under the Differential Rate of Interest Scheme in our Master Circular dated July 2,2007. Under the DRI scheme, banks can provide individual loans upto Rs. 15,000/- at a concessional rate of interest of 4% p.a. to the weaker sections of the community for engaging in productive and gainful activities. In addition, members of SC/STs satisfying the income criteria of the scheme can also avail of housing loan up to Rs. 20,000/- per beneficiary over and above the individual loan of Rs. 15000/- available under the scheme. ( as announced in the Union Budget 2007-08) The remaining instructions as existing in the Master Circular on Scheduled Castes and Scheduled Tribes dated July 2, 2007 remains unchanged. 3. Please acknowledge receipt. Yours faithfully, (G.Srinivasan) (Paragraph 3)
Statement to be submitted by the public sector banks as on the last reporting Friday of March / September
NSTFDC is the National Scheduled Tribes Finance Development Corporation |