RBI/2012-13/308
RPCD CO BC GSSD NO. 48/09.09.01/2012-13

November 26, 2012

The Chairman / Managing Director
All Indian Scheduled Commercial Banks

Dear Sir / Madam

Setting up of a Special Cell for SCs /STs in Scheduled Commercial Banks

Please refer to Para. 2.1 of Master Circular on Priority Sector Lending - Credit Facilities to Scheduled Castes / Scheduled Tribes dated July 02, 2012, advising all the Indian Scheduled Commercial Banks to set up a Special Cell for monitoring the flow of credit to SC / ST beneficiaries.

2. The 15th Lok Sabha Committee on Welfare of Scheduled Castes / Scheduled Tribes during its recent visit to one of the Scheduled Commercial Banks, observed that there was no such Cell in that bank. It is therefore, reiterated that all Indian Scheduled Commercial Banks should set up a Special Cell for SCs / STs, if they have already not done so and ensure that instructions issued by us regarding credit facilities to Scheduled Castes / Scheduled Tribes are implemented properly.

Yours Faithfully,

(C. D. Srinivasan)
Chief General Manager