RBI/2015-16/437
DCBR.BPD (PCB) Cir.No.20/12.05.001/2015-16

Ashadha 9, 1938
June 30, 2016

The Chief Executive Officer
All Primary (Urban) Co-operative Banks

Dear Sir/ Madam,

Amendment in rules for implementation of Pradhan Mantri Jeevan Jyoti Bima Yojana (PMJJBY)

Please refer to our circular DCBR. BPD(PCB)Cir.No.8/12.05.001/2014-15 dated May 5, 2015 on modalities for Implementation of Pradhan Mantri Jeevan Jyoti Bima Yojana (PMJJBY) and Pradhan Mantri Suraksha Bima Yojana (PMSBY).

2. The Rules for Pradhan Mantri Jeevan Jyoti Bima Yojana (PMJJBY) have since been reviewed by the Government of India and it has been decided by the Competent Authority to incorporate a lien clause in the rules of PMJJBY with effect from June 1, 2016 whereby claims for deaths which occur during the first 45 days from the date of enrolment will not be paid, effectively meaning that the risk cover will commence only after the completion of 45 days from the date of enrolment into the scheme by the member. However, deaths due to accidents will be exempt from the Lien Clause.

3. All Primary (Urban) Co-operative Banks are requested to initiate necessary action to implement the above-mentioned amendment.

Yours faithfully,

(Suma Varma)
Principal Chief General Manager