Agricultural Debt Waiver and Debt Relief Scheme, 2008 - Prudential Norms on Income Recognition, Asset Classification, Provisioning and Capital Adequacy - ਆਰਬੀਆਈ - Reserve Bank of India
Agricultural Debt Waiver and Debt Relief Scheme, 2008 - Prudential Norms on Income Recognition, Asset Classification, Provisioning and Capital Adequacy
RBI 2008-09/511 June 25, 2009 The Chairman / CMD / MD / CEO Dear Sir Agricultural Debt Waiver and Debt Relief Scheme, 2008 – Prudential Norms Please refer to our circulars DBOD.No.BP.BC. 26/21.04.048/2008-09 dated July 30, 2008, DBOD.No.BP.BC.78/21.04.048/2008-09 dated November 11, 2008, and DBOD.No.BP.BC. 112 /21.04.048/2008-09 dated March 5, 2009 on the captioned subject. 2. In terms of the circular dated March 5, 2009, we had advised that the Government of India had decided to extend the last date of repayment of first instalment by the "other farmers" under the Debt Relief Scheme, from September 30, 2008 to March 31, 2009. The dates of payment of second and third instalments remained unchanged at March 31, 2009 and June 30, 2009. 3. The Government of India has now decided to make the accounts of “other farmers” eligible for a debt relief of 25% from Government of India, even if they pay their entire share of 75% as one single instalment, provided the same is deposited by such farmers till June 30, 2009. The banks will not charge any interest on the eligible amount till June 30, 2009. A copy of the Government of India’s letter F. No. 3/9/2008-AC dated June 12, 2009 is enclosed herewith. 4. The Government of India has also advised that the banks/lending institutions are allowed to receive even less than 75% of the eligible amount under OTS provided the banks/lending institutions bear the difference themselves and do not claim the same either from the Government or from the farmer. The Government will pay only 25% of the actual eligible amount under debt relief. 5. All other terms of the aforesaid circulars including provisioning remain unchanged.
F. No. 3/9/2008-AC Jeevan Deep Building, Parliament Street To Subject: Implementation of the Agricultural Debt Waiver and Debt Relief Sir, 2.The Government, after careful consideration, has now decided the following: i. The Scheme stipulates that a farmer covered under the OTS Scheme should pay 75% of the overdue portion (covered under the ADWDR Scheme) by 30.06.2009 after which he is eligible for 25% relief under the Scheme from GoI. The ultimate objective of the ADWDR Scheme is to provide relief to the individual farmer by de-clogging the line of credit and making these farmers eligible for fresh finance. Hence, the suggestion to enable the farmers to pay their entire 75% as one single installment is agreed to provided 75% of the overdue portion is deposited by such farmers till 30.06.2009 to make their accounts eligible for a debt relief of 25% from Government of India. The banks will not charge any interest on the eligible amount till 30.06.2009. ii. The banks/lending institutions are allowed to receive even less than 75% of the eligible amount under OTS provided the banks/lending institutions bear the difference themselves and do not claim the same either from the Government or from the farmer. The Government will pay only 25% of the actual eligible amount under debt relief. iii. The last date of receipt of grievances by GROs has been extended up to 31.07.2009. Hence, it is obvious that there could be some instances, which may cause modification/alteration in the financial implication under the ADWDR Scheme. As such, the banks/lending institutions are allowed to carry out any modification/alteration in the total financial implication of the ADWDR Scheme due to such grievances. 3. The concerned are requested to give wide publicity to these decisions/clarifications so that farmers can avail maximum benefits of ADWDR Scheme, 2008.
(M. S. Azad) |