Table 20 : Limits for Ways and Means Advances to State Governments - ആർബിഐ - Reserve Bank of India
Table 20 : Limits for Ways and Means Advances to State Governments
(Rs. crore) |
||||||
Date |
Minimum Balance Total |
Ways and Means |
limits |
(expressed as a |
||
for States |
multiple of the |
minimum |
balance) |
|||
Normal / Clean |
Special/Secured |
|||||
1 |
2 |
3 |
4 |
|||
1. |
April 1, 1937 (effective April 1, 1938) |
|||||
(Provincial Governments/Part A States) |
1.95 |
1 |
* |
|||
(1.95) |
||||||
2. |
April 1, 1953 (Part A and |
a) |
3.94 on Friday |
2 |
2.00 for each State |
|
b) |
3.38 on days other than Friday |
(7.88) |
||||
c) |
4.50 before repayment of Ways & |
|||||
Means Advances |
||||||
3. |
March 1, 1967 |
6.25 |
3 |
6 |
||
(18.75) |
(37.50) |
|||||
4. |
May 1, 1972 |
6.50+ |
12 |
6 |
||
(78.00) |
(42.66) |
|||||
5. |
May 1, 1976 |
13.00 |
10 |
10 |
||
(130.00) |
(130.00) |
|||||
6. |
October 1, 1978 |
13.00 |
20 |
10 |
||
(260.00) |
(130.00) |
|||||
7. |
July 1, 1982 |
13.00 |
40 |
20 |
||
(520.00) |
(260.00) |
|||||
8. |
October 1, 1986 |
|||||
a) April-September |
13.00 |
52 |
20 |
|||
(676.00) |
(260.00) |
|||||
b) October-March |
13.00 |
48 |
20 |
|||
(624.00) |
(260.00) |
|||||
9. |
March 1, 1988 |
13.30 |
56 |
20 |
||
(744.80) |
(266.00) |
|||||
10. |
November 1, 1993 |
13.30 |
84 |
32 |
||
(1117.20) |
(425.60) |
|||||
11. |
August 1, 1996 |
13.30 |
168 |
64 |
||
(2,234.40) |
(852.20) |
|||||
12. |
March 1, 1999 |
41.04 |
3,941.00 |
++ |
||
13. |
February 1, 2001 |
41.04 |
5,283.00 |
++ |
||
14. |
April 1, 2002 |
41.04 |
6,035.00 |
++ |
||
15. |
March 3, 2003 |
41.04 |
7,170.00 |
++ |
||
|
The figures in brackets in columns 3 and 4 are the total limits for all the States.
*Secured Ways and Means Advances were occasionally granted on an ad hoc basis.
+The increase of Rs.0.25 crore over the figure for 1967 was due to the fixation of minimum balances for
four States viz., Himachal Pradesh, Manipur, Meghalaya and Tripura. There was no revision for other States.
++The limit for special WMA liberalised, no upper limit on Special WMA. Special WMA to be provided against actual holdings of Government securities.