RBI/2014-15/22 
        UBD.CO.BPD.(PCB) MC.No.7/09.09.001/2014-15 
      July 1, 2014 
      The Chief Executive Officer 
        All Primary (Urban) Co-operative Banks 
      Dear Sir / Madam, 
      Master  Circular - Priority Sector Lending - UCBs 
      Please refer to our Circular UBD.CO.BPD.(PCB)  MC. No.18/09.09.001/2013-14 dated October 8, 2013 on  the Revised Guidelines on Lending to Priority Sector for UCBs (available at RBI  website www.rbi.org.in).  The enclosed Master Circular consolidates and updates all the instructions /  guidelines on the subject issued up to June 30, 2014 as listed in the Appendix. 
      Yours faithfully, 
      (A.K. Bera) 
      Principal Chief General Manager 
      Encl: As above  
      Master Circular Priority Sector Lending 
      
      1. Introduction on Priority Sector  Lending 
      1.1 At a meeting of the National Credit Council  held in July 1968, it was emphasised that commercial banks should increase  their involvement in the financing of priority sectors, viz., agriculture and  small scale industries. The description of the priority sectors was later  formalised in 1972 on the basis of the report submitted by the Informal Study  Group on Statistics relating to advances to the Priority Sectors constituted by  the Reserve Bank in May 1971. On the basis of this report, the Reserve Bank  prescribed a modified return for reporting priority sector advances and certain  guidelines were issued in this connection indicating the scope of the items to  be included under the various categories of priority sector. Although initially  there was no specific target fixed in respect of priority sector lending, in  November 1974 the banks were advised to raise the share of these sectors in  their aggregate advances to the level of 33 1/3 percent by March 1979. 
      1.2 At a meeting of the Union Finance Minister  with the Chief Executive Officers of public sector banks held in March 1980, it  was agreed that banks should aim at raising the proportion of their advances to  priority sector to 40 percent by March 1985. Subsequently, on the basis of the Recommendations of  the Working Group on the Modalities of Implementation of Priority Sector  Lending and the Twenty Point Economic Programme by Banks (Chairman: Dr. K. S.  Krishnaswamy), all commercial banks were advised to achieve the target of  priority sector lending at 40 percent of aggregate bank advances by 1985.  Sub-targets were also specified for lending to agriculture and the weaker  sections within the priority sector. Since then, there have been several changes  in the scope of priority sector lending and the targets and sub-targets  applicable to various bank groups. 
      1.3 The guidelines were last revised in the year  2007 based on the recommendations made in September 2005 by the Internal Working Group of  the RBI (Chairman: Shri C. S. Murthy). The Sub-Committee of the Central Board  of the Reserve Bank (Chairman : Shri Y. H. Malegam) constituted to study issues  and concerns in the Micro Finance institutions (MFI) sector, inter alia, had  recommended review of the guidelines on priority sector lending. 
      1.4 Accordingly, Reserve Bank of India in August  2011 set up a Committee to re-examine the existing classification and suggest revised  guidelines with regard to Priority Sector lending classification and related  issues (Chairman: M V Nair). The recommendations of the committee were placed  in the public domain inviting public comments. The recommendations of the  Committee were examined based on the interface with various stakeholders and in  the light of the comments / suggestions received from Government of India,  banks, financial institutions, Non-Banking Financial Companies, Associations of  industries, public and Indian Banks' Association; and revised guidelines were issued on October 8, 2013 in supersession of guidelines mentioned in the Master Circular UBD BPD  (PCB) MC No.7/09.09.001/ 2012-13 dated July 02, 2012. 
      2. Categories under priority sector 
      
        - 
          
Agriculture 
         
        - 
          
Micro and Small Enterprises 
         
        - 
          
Education Loans 
         
        - 
          
 Housing Loans 
         
        - 
          
Others 
         
       
      The eligible activities under the above  categories are specified in paragraph 4 
      3. Targets /Sub-targets for Priority sector 
      3.1 The targets under priority sector lending  would be linked to Adjusted Net Bank Credit (ANBC) (total loans and advance minus  bills rediscounted with RBI and other approved Financial Institutions plus  investments made after August 30, 2007 in non-SLR bonds under HTM category) or  Credit Equivalent amount of Off-Balance Sheet Exposures (OBE), whichever is  higher, as on March 31 of the previous year. For the purpose of calculation of  credit equivalent of off-balance sheet exposures, banks may use current  exposure method. Inter-bank exposures including inter-bank off-balance sheet  exposures will not be taken into account for the purpose of priority sector  lending targets / sub-targets. 
      3.2 The targets and sub-targets set under  priority sector lending for UCBs are furnished below. The stipulation regarding  priority sector lending is not applicable to the Salary Earners' Banks. 
      
        
          Total    Priority Sector  | 
          40    percent of Adjusted Net Bank Credit [ANBC defined in sub paragraph (i) above]    or credit equivalent amount of Off-Balance Sheet Exposure, whichever is    higher.  | 
         
        
          Total agriculture  | 
          No    target.  | 
         
        
          Micro    & Small Enterprises (MSE)  | 
          (i)    Advances to micro and small enterprises sector will be reckoned in computing    achievement under the overall priority sector target of 40 percent of ANBC or    credit equivalent amount of Off-Balance Sheet Exposure, whichever is higher. 
            (ii) 40    percent of total advances to micro and small enterprises sector should go to    Micro (manufacturing) enterprises having investment in plant and machinery up    to `10    lakh and micro (service) enterprises having investment in equipment up to `4 lakh; 
            (iii)    20 percent of total advances to micro and small enterprises sector should go    to Micro (manufacturing) enterprises with investment in plant and machinery    above `10    lakh and up to `25    lakh, and micro (service) enterprises with investment in equipment above `4 lakh and up to `10 lakh. 
            The targets for Micro Enterprises within the Micro and Small    Enterprises segment (MSE) will be computed with reference to the outstanding    credit to MSE as on preceding March 31st.  | 
         
        
          Advances    to Weaker Sections  | 
          10    percent of ANBC or credit equivalent amount of Off-Balance Sheet Exposure,    whichever is higher.  | 
         
       
      Note: 
      
        - 
          
Banks should not deduct / net any amount like  provisions, accrued interest, etc, from ANBC. 
         
        - 
          
With  effect from the fortnight beginning August 24, 2013, incremental FCNR (B) deposits  as also NRE deposits with reference to base date of July 26, 2013, and having  maturity of three years and above, mobilized by banks, will be exempted from  the maintenance of CRR / SLR. Advances  granted in India against the incremental FCNR (B) / NRE deposits qualifying for  exemption from CRR / SLR requirements, as detailed above, will also be excluded  from Adjusted Net Bank Credit for computation of priority sector targets. 
         
        - 
          
On  a review, it has been decided that the exemption granted on incremental FCNR (B)  /NRE deposits from maintenance of CRR/SLR will be withdrawn with effect from reporting  fortnight beginning June 14, 2014, i.e., only the eligible amount of incremental  FCNR (B) and NRE deposits of maturities of three years and above from the base  date of July 26, 2013, and outstanding as on June 13, 2014, would qualify for  CRR/SLR exemption till their maturities/ pre-mature withdrawals. Advances  extended in India against the above mentioned incremental FCNR (B)/ NRE  deposits, qualifying for exemption from CRR/ SLR requirements, will be eligible  for exclusion from Adjusted Bank Credit, till their repayment, for computation  of priority sector lending targets. 
         
       
      4. Description of the  Categories under priority sector 
      4.1. Agriculture 
      4.1.1. Direct Agriculture 
      4.1.1.1 Loans  to individual farmers [including Self  Help Groups (SHGs) or Joint Liability Groups (JLGs), i.e. groups of individual  farmers, provided banks maintain disaggregated data on such loans] engaged in  Agriculture and Allied Activities, viz., dairy, fishery, animal  husbandry, poultry, bee-keeping and sericulture (up to cocoon stage). 
      4.1.1.2 Loans to others [such as corporates, partnership firms and  institutions] for Agriculture and Allied Activities (dairy, fishery, piggery,  poultry, bee-keeping, etc.) up to an aggregate limit of ` 2 crore per borrower for  the following purposes: 
      
        - 
          
Short-term loans for raising crops, i.e. for crop loans. 
             
          This  will include traditional/non-traditional plantations, horticulture and allied  activities. 
         
        - 
          
Medium &  long-term loans for agriculture and allied activities (e.g. purchase of  agricultural implements and machinery, loans for irrigation and other  developmental activities undertaken in the farm and development loans for  allied activities). 
         
        - 
          
Loans for  pre-harvest and post-harvest activities viz.spraying, weeding,  harvesting, sorting, grading and transporting of their own farm produce. 
         
        - 
          
Loans to farmers  up to ` 50 lakh against pledge /  hypothecation of agricultural produce (including warehouse receipts) for a  period not exceeding 12 months, irrespective of whether the farmers were given  crop loans for raising the produce or not. 
         
        - 
          
Loans to small  and marginal farmers for purchase of land for agricultural purposes. 
         
        - 
          
Loans to  distressed farmers indebted to non-institutional lenders, against appropriate collateral. 
         
        - 
          
Export credit for exporting their own farm produce. 
         
       
      4.1.2. Indirect agriculture 
      4.1.2.1. Loans to corporates, partnership firms  and institutions engaged in Agriculture and Allied Activities [dairy, fishery,  animal husbandry, poultry, bee-keeping and sericulture (up to cocoon stage)] 
      If the aggregate loan limit  per borrower is more than ` 2  crore in respect of eligible advances under direct agriculture, the entire loan  should be treated as indirect finance to agriculture 
      
        - 
          
Short-term loans  for raising crops, i.e. for crop loans. 
             
          This will include  traditional/non-traditional plantations, horticulture and allied activities. 
         
        - 
          
Medium &  long-term loans for agriculture and allied activities (e.g. purchase of  agricultural implements and machinery, loans for irrigation and other  developmental activities undertaken in the farm, and development loans for  allied activities). 
         
        - 
          
Loans for  pre-harvest and post-harvest activities such as spraying, weeding, harvesting,  grading and sorting. 
         
        - 
          
Loans up to ` 50 lakh against pledge / hypothecation of  agricultural produce (including warehouse receipts) for a period not exceeding  12 months, irrespective of whether the farmers were given crop loans for  raising the produce or not. 
         
        - 
          
Export credit to  corporates, partnership firms and institutions for exporting their own farm  produce. 
         
        - 
          
Loans up to ` 5  crore to Producer Companies set up exclusively by only small and marginal  farmers under Part IXA of Companies Act, 1956 for agricultural and allied  activities. 
         
       
      4.1.2.2. Other indirect agriculture loans 
      
        - 
          
Loans up to ` 5 crore per borrower to dealers / sellers of fertilizers,  pesticides, seeds, cattle feed, poultry feed, agricultural implements and other  inputs. 
         
        - 
          
Loans for  setting up of Agriclinics and Agribusiness Centres. 
         
        - 
          
Loans to Custom  Service Units managed by individuals, institutions or organisations who  maintain a fleet of tractors, bulldozers, well-boring equipment, threshers,  combines, etc., and undertake farm work for farmers on contract basis. 
         
        - 
          
Loans for  construction and running of storage facilities (warehouse, market yards,  godowns and silos), including cold storage units designed to store agriculture  produce/products, irrespective of their location. 
             
          If the storage unit is a micro or small enterprise,  such loans will be classified under loans to Micro and Small Enterprises  sector. 
         
       
      4.2. Micro and small enterprises 
      The limits for investment in plant and  machinery/equipment for manufacturing / service enterprise, as notified by  Ministry of Micro Small and Medium Enterprises, vide, S.O.1642(E) dated  September 29, 2006 are as under:- 
      
        
          Manufacturing sector  | 
         
        
          Enterprises 
            Micro    Enterprises 
          Small    Enterprises  | 
          Investment    in plant and machinery 
              Does    not exceed ` 25    lakh
               
              Is more    than ` 25    lakh but does not exceed ` 5 crore.  | 
         
        
          Service Sector  | 
         
        
          Enterprises 
            Micro    Enterprises 
          Small    Enterprises  | 
          Investment    in equipment 
              Does    not exceed ` 10    lakh 
          Is more    than ` 10    lakh but does not exceed ` 2 crore.  | 
         
       
      Bank loans to micro and  small enterprises both manufacturing and service are eligible to be classified  under priority sector as per the following: 
      4.2.1. Direct Finance 
      4.2.1.1. Manufacturing  Enterprises 
      Loans to the Micro and  Small enterprises engaged in the manufacture or production of goods to any  industry specified in the first schedule to the Industries (Development and  Regulation) Act, 1951 and the activities notified by the Government from time  to time are eligible for classification under priority sector. Loans to MSEs  engaged in manufacturing or production of goods under MSMED Act 2006 are  eligible for classification under priority sector as direct finance to MSEs. 
      4.2.1.2. Loans for food and  agro processing 
      Loans for food and agro  processing will be classified under Micro and Small Enterprises, provided the  units satisfy investment criteria prescribed for Micro and Small Enterprises,  as provided in MSMED Act, 2006. 
      4.2.1.3 Service Enterprises 
      Bank loans up to ` 5 crore per unit to Micro and Small Enterprises engaged in providing or  rendering of services and defined in terms of investment in equipment under  MSMED Act, 2006. 
      4.2.1.4. Export credit to MSE  units (both manufacturing and services) for exporting of goods/services  produced by them. 
      4.2.1.5. Khadi and Village Industries Sector  (KVI) 
      All loans sanctioned to units in the KVI sector,  irrespective of their size of operations, location and amount of original  investment in plant and machinery. Such loans will be eligible for  classification under the sub-target of 60 percent prescribed for micro  enterprises within the micro and small enterprises segment under priority  sector. 
      4.2.2. Indirect Finance 
      
        - 
          
Loans to persons  involved in assisting the decentralised sector in the supply of inputs to and  marketing of outputs of artisans, village and cottage industries. 
         
        - 
          
Loans to producers in the decentralised sector viz. artisans, village and  cottage industries. 
         
       
      4.3. Education 
      Loans to individuals for educational purposes  including vocational courses up to ` 10 lakh for studies in  India and ` 20  lakh for studies abroad. Loans granted to institutions will not be eligible to  be classified as priority sector advances. 
      4.4. Micro Credit 
      Provision of credit and other financial services  and products of amounts not exceeding ` 50,000/- per borrower  or the maximum permissible limit on unsecured advances whichever is lower. 
      4.5. Housing 
      
        - 
          
Loans up to ` 25 lakh irrespective of location, to individuals for  purchase / construction of a dwelling unit per family, excluding loans  sanctioned by banks to their own employees. 
         
        - 
          
Loans given for repairs to the damaged dwelling  units of families up to ` 2 lakh in  rural and semi- urban areas and up to ` 5 lakh in  urban and metropolitan areas. 
         
        - 
          
Assistance given to any governmental agency  for construction of dwelling units or for slum clearance and rehabilitation of  slum dwellers subject to a ceiling of loan component of ` 5 lakh per dwelling unit. 
         
        - 
          
Assistance given  to a non-governmental agency approved by the NHB for the purpose of refinance  for construction / reconstruction of dwelling units or for slum clearance and  rehabilitation of slum dwellers, subject to a ceiling of loan component of `10 lakh per dwelling unit. 
         
        - 
          
Investments made by UCBs in bonds issued by NHB / HUDCO on or after April 1,  2007 shall not be eligible for classification under priority sector lending. 
         
       
      4.6. Others 
      4.6.1. Loans, not exceeding ` 50,000/- per borrower provided directly by banks to  individuals; 
      4.6.2. Loans to distressed persons [other than  farmers-already included under III (1.1) (vi)] not exceeding ` 50,000/- per borrower to prepay their debt to  non-institutional lenders. 
      4.6.3. Loans to SHGs / JLGs for agricultural and allied activities would be  considered as priority sector advance. Further,  other loans to SHGs / JLGs up to `50,000  would be considered as Micro Credit and hence would be treated as priority  sector advances. 
      4.6.4. Loans sanctioned to State Sponsored Organisations for Scheduled  Castes / Scheduled Tribes for the specific purpose of purchase and supply of  inputs to and / or the marketing of the outputs of the beneficiaries of these  organisations. 
      5. Weaker Sections 
      Priority sector loans to  the following borrowers will be considered under Weaker Sections category:- 
      
        - 
          
Small  and marginal farmers; 
         
        - 
          
Artisans, village and cottage industries where individual credit limits do not  exceed ` 50,000/-; 
         
        - 
          
Scheduled  Castes and Scheduled Tribes and women; 
         
        - 
          
Education loans to persons having monthly income not exceeding ` 5000/-. 
         
        - 
          
Loans  to Self Help Groups; 
         
        - 
          
Loans  to distressed farmers indebted to non-institutional lenders; 
         
        - 
          
Loans  to distressed persons other than farmers not exceeding ` 50,000/- per borrower to prepay their  debt to non-institutional lenders; 
         
        - 
          
Persons from minority communities as may be  notified by Government of India from time to time. 
         
       
      In States, where one of the  minority communities notified is, in fact, in majority, item (h) will cover  only other notified minorities. These States / Union Territories are Jammu  & Kashmir, Punjab, Sikkim, Mizoram, Nagaland and Lakshadweep. UCBs should initiate  steps to enhance / augment flow of credit under priority sector to artisans and  craftsmen as also to vegetable vendors, cart pullers, cobblers, etc. belonging  to minority communities. The minority communities notified in this regard are  Sikhs, Muslims, Christians, Zoroastrians and Buddhists. Within the overall  target for priority sector lending and the sub-target of 25 per cent for the  weaker sections, sufficient care may be taken to ensure that the minority  communities also receive an equitable portion of the credit. 
      6. Priority Sector-Data  Reporting System 
      
        - 
          
A  robust reporting system with granularity and system generation of priority  sector data is of utmost importance for proper monitoring and appropriate  policy making. 
         
        - 
          
In order to ensure that due  emphasis is given to lending under priority sector, it is considered desirable  that the performance is reviewed periodically. For this purpose, apart from the  usual reviews, which the banks are periodically undertaking, specific reviews  by the Board of Directors of the respective banks may be made on half-yearly  basis. Accordingly, a memorandum may be submitted to the Board of Directors at  half-yearly intervals i.e. as on September 30 and March 31 of each year giving  a detailed critical account of the performance of the bank during the period showing  increase / decrease over the previous half-year (Statement  I). 
         
        - 
          
Further, annual review of  the performance under priority sector advances as on March 31 may also be  placed before the Board (Statement  II-part A) by 15th of the following  financial year. A copy of the annual review (Statement  II, part A to E) complete in all respect  as on March 31 may be forwarded to the concerned Regional Office of the Reserve  Bank with the Board's observations, indicating the steps taken / proposed to be  taken for improving the bank's performance. The report should reach the  Regional Office within a period of 15 days from the end of the period to which  it relates. 
         
        - 
          
The banks should submit Statement  III (part A and B) as on March 31 within 15  days thereafter showing the position of direct loan and advances to agriculture  and allied activities to the concerned Regional Office of this department under  whose jurisdiction they function. 
         
        - 
          
In  order to facilitate compilation of the relative figures, banks may maintain a  register to indicate all the items of priority sector advances and also another  register for weaker section advances showing particulars, with separate folios  to each activity so that the total of advances to priority sector and weaker  sections under each activity and to each type of beneficiary may be available  at any given point of time. The proforma of these registers may be on the lines  of the annual return to be submitted to RBI. 
         
       
      7. Common guidelines for  priority sector loans 
      Banks should comply with  the following common guidelines for all categories of advances under the  priority sector. 
      7.1. Service charges 
      No loan related and ad-hoc  service charges/inspection charges should be levied on priority sector loans up  to ` 25,000/-. 
      7.2. Receipt,  Sanction/Rejection/Disbursement Register 
      A register/ electronic  record should be maintained by the bank, wherein the date of receipt,  sanction/rejection/disbursement with reasons thereof, etc., should be recorded.  The register/electronic record should be made available to all inspecting  agencies. 
      7.3. Issue of  Acknowledgement of Loan Applications 
      Banks should provide  acknowledgement for loan applications received under priority sector loans.  Bank Boards should prescribe a time limit within which the bank communicates  its decision in writing to the applicants. 
      8. Definitions 
      Small  and Marginal Farmers: Farmers with landholding  of up to 1 hectare are considered as Marginal Farmers. Farmers with a  landholding of more than 1 hectare but less than 2 hectares are considered as  Small Farmers. For the purpose of priority sector loans ‘small and marginal farmers’  include landless agricultural labourers, tenant farmers, oral lessees and  share-croppers, whose share of landholding is within above limits prescribed  for “Small and Marginal Farmer”. 
       
      State-Wise List of Minority  Concentrated Districts 
      (vide para no. 5 (h)) 
      
        
          Andamans  | 
          Maharashtra  | 
         
        
          1.  | 
          Nicobars  | 
          61.  | 
          Akola  | 
         
        
          2.  | 
          Andamans  | 
          62.  | 
          Mumbai  | 
         
        
          Andhra    Pradesh  | 
          63.  | 
          Aurangabad  | 
         
        
          3.  | 
          Hyderabad  | 
          64.  | 
          Mumbai    (suburban)  | 
         
        
          Arunachal    Pradesh  | 
          65.  | 
          Amaravati  | 
         
        
          4.  | 
          Tawang  | 
          66.  | 
          Buldhana  | 
         
        
          5.  | 
          Changlang  | 
          67.  | 
          Parbhani  | 
         
        
          6.  | 
          Tirap  | 
          68.  | 
          Wasim  | 
         
        
          7.  | 
          West    Kameng  | 
          69.  | 
          Hingoli  | 
         
        
          8.  | 
          Param    Pare  | 
          Manipur  | 
         
        
          9.  | 
          Lower    Subansiri  | 
          70.  | 
          Tamenglong  | 
         
        
          10.  | 
          East    Kameng  | 
          71.  | 
          Ukhrul  | 
         
        
          Assam  | 
          72.  | 
          Churachandpur  | 
         
        
          11.  | 
          Dhubri  | 
          73.  | 
          Chandel  | 
         
        
          12.  | 
          Goalpara  | 
          74.  | 
          Senapati  | 
         
        
          13.  | 
          Barpeta  | 
          75.  | 
          Thoubal  | 
         
        
          14.  | 
          Hailkandi  | 
          Meghalaya  | 
         
        
          15.  | 
          Karimganj  | 
          76.  | 
          West    Garo Hills  | 
         
        
          16.  | 
          Nagaon  | 
          Mizoram  | 
         
        
          17.  | 
          Marigaon  | 
          77.  | 
          Lawngtlai  | 
         
        
          18.  | 
          Darrang  | 
          78.  | 
          Mamit  | 
         
        
          19.  | 
          Bongaigaon  | 
          Odisha  | 
         
        
          20.  | 
          Cachar  | 
          79.  | 
          Gajapati  | 
         
        
          21.  | 
          Kokrajhar  | 
          Puducherry  | 
         
        
          22.  | 
          North    Cachar Hills  | 
          80.  | 
          Mahe  | 
         
        
          23.  | 
          Kamrup  | 
          Rajasthan  | 
         
        
          Bihar  | 
          81.  | 
          Ganganagar  | 
         
        
          24.  | 
          Kishanganj  | 
          Sikkim  | 
         
        
          25.  | 
          Kathiar  | 
          82.  | 
          North  | 
         
        
          26.  | 
          Araria  | 
          83.  | 
          South  | 
         
        
          27.  | 
          Purnia  | 
          84.  | 
          East  | 
         
        
          28.  | 
          Sitamarhi  | 
          85.  | 
          West  | 
         
        
          29.  | 
          Darbhanga  | 
          Tamil    Nadu  | 
         
        
          30.  | 
          Paschim    Champaran  | 
          86.  | 
          Kanyakumari  | 
         
        
          Delhi  | 
          Uttar    Pradesh  | 
         
        
          31.  | 
          Central  | 
          87.  | 
          Rampur  | 
         
        
          32.  | 
          North    East  | 
          88.  | 
          Bijnor  | 
         
        
          Goa  | 
          89.  | 
          Moradabad  | 
         
        
          33.  | 
          South    Goa  | 
          90.  | 
          Saharanpur  | 
         
        
          Haryana  | 
          91.  | 
          Muzaffarnagar  | 
         
        
          34.  | 
          Gurgaon  | 
          92.  | 
          Meerut  | 
         
        
          35.  | 
          Sirsa  | 
          93.  | 
          Baharaich  | 
         
        
          Himachal    Pradesh  | 
          94.  | 
          Balarampur  | 
         
        
          36.  | 
          Lahul    and Spiti  | 
          95.  | 
          Gaziabad  | 
         
        
          37.  | 
          Kinnaur  | 
          96.  | 
          Pilibhit  | 
         
        
          Jammu    and Kashmir  | 
          97.  | 
          Bareilli  | 
         
        
          38.  | 
          Leh    (Ladakh)  | 
          98.  | 
          Siddharthanagar  | 
         
        
          Jharkhand  | 
          99.  | 
          Shrawasti  | 
         
        
          39.  | 
          Pakaur  | 
          100.  | 
          Jyotiba    Phule Nagar  | 
         
        
          40.  | 
          Sahibganj  | 
          101.  | 
          Baghpat  | 
         
        
          41.  | 
          Gumla  | 
          102.  | 
          Bulandshahar  | 
         
        
          42.  | 
          Ranchi  | 
          103.  | 
          Shahajahanpur  | 
         
        
          Karnataka  | 
          104.  | 
          Budaun  | 
         
        
          43.  | 
          Dakshin    Kannada  | 
          105.  | 
          Barabanki  | 
         
        
          44.  | 
          Bidar  | 
          106  | 
          Kheri  | 
         
        
          45.  | 
          Gulbarga  | 
          107  | 
          Lucknow  | 
         
        
          Kerala  | 
          Uttaranchal  | 
         
        
          46.  | 
          Malappuram  | 
          108  | 
          Hardwar  | 
         
        
          47.  | 
          Ernakulam  | 
          109  | 
          Udham    Singh Nagar  | 
         
        
          48.  | 
          Kottayam  | 
          West    Bengal  | 
         
        
          49.  | 
          Idukki  | 
          110.  | 
          Murshidabad  | 
         
        
          50.  | 
          Wayanad  | 
          111.  | 
          Maldah  | 
         
        
          51.  | 
          Pathanamthitta  | 
          112.  | 
          Uttar    Dinajpur  | 
         
        
          52.  | 
          Kozhikode  | 
          113.  | 
          Birbhum  | 
         
        
          53.  | 
          Kasargode  | 
          114.  | 
          South    24 - Parganas  | 
         
        
          54.  | 
          Thrissure  | 
          115.  | 
          Nadia  | 
         
        
          55.  | 
          Kannur  | 
          116.  | 
          Dakshin    Dinajpur  | 
         
        
          56.  | 
          Kollam  | 
          117.  | 
          Haorah  | 
         
        
          57.  | 
          Thiruvananthapuram  | 
          118.  | 
          North    24-Paraganas  | 
         
        
          58.  | 
          Palkkad  | 
          119.  | 
          Koch    Bihar  | 
         
        
          59.  | 
          Alappuzha  | 
          120.  | 
          Kolkata  | 
         
        
          Madhya    Pradesh  | 
          121.  | 
          Barddhaman  | 
         
        
          60.  | 
          Bhopal  | 
         
        
      Appendix 
      A - List of circulars consolidated in the Master  Circular 
      
      B - List of other circulars from which instructions  relating to Priority Sector Lending have also been consolidated in the Master  Circular 
           |