Master Circular - Guidelines for Relief Measures by Banks in Areas affected by Natural Calamities - RBI - Reserve Bank of India
Master Circular - Guidelines for Relief Measures by Banks in Areas affected by Natural Calamities
RBI/2009-10/ 36 July 1, 2009 The Chairman/Managing Director/Chief Executive Officer Dear Sir, MASTER CIRCULAR - GUIDELINES FOR RELIEF MEASURES BY BANKS IN AREAS AFFECTED BY NATURAL CALAMITIES Please refer to our Master Circular RPCD.No.PLFS.BC.1/05.04.02/2008-09 dated July 1, 2008, incorporating guidelines issued to banks in regard to matters relating to relief measures to be provided in areas affected by natural calamities. Yours faithfully, (B.P.Vijayendra) GUIDELINES FOR RELIEF MEASURES BY BANKS IN AREAS AFFECTED BY NATURAL CALAMITIES Periodical but frequent occurrence of droughts, floods, cyclones, tidal waves and other natural calamities takes a heavy toll of human life and causes wide spread damage to economic pursuits of human beings in one area or the other of our country. The devastation caused by such natural calamities call for massive rehabilitation efforts by all agencies. The State and local authorities draw programmes for economic rehabilitation of the affected people. The developmental role assigned to the commercial banks and co-operative banks, warrants their active support in revival of the economic activities. I. Institutional arrangements: 6. Immediately upon occurrence of a natural calamity, special SLBC meeting may be convened to review the position in the affected areas and ensure speedy formulation and implementation of suitable relief measures by banks. 7. The banks may also give adequate publicity to their disaster management arrangements, including the helpline numbers. The relief measures initiated and undertaken may be reviewed periodically in the weekly/fortnightly meetings of specially constituted Task Forces or sub Committees of the SLBC till such time as conditions are normalized. e. Identification of the beneficiaries 10. The bank branches should obtain from the Government authorities concerned lists of affected villages within their area of operation. From among the identified persons, assessment of loss sustained by the existing constituents of the banks would be easier. In the case of fresh borrowers, however, discreet enquiries should be made in this regard and assistance of the Government authorities should be sought wherever available for ascertaining genuineness of their requirements. For providing conversion facilities in respect of crop loans, procedure for identification of areas where such facilities have to be provided has been indicated under crop loans in paragraph (g) below. f. Coverage 11. Each branch will provide credit assistance not only to its existing borrowers but also to other eligible persons within its command area provided they are not covered by any other financial agency. g. Priorities 13. Immediate assistance including finances would be needed for protecting and rejuvenating standing crops/ orchards/ plantation, etc. Equally important will be repairs to and protection of live stock sheds, grains and fodder storage structures, drainage, pumping, and other measures and operations to repair pump sets, motors, engines and other necessary implements. Subject to seasonal requirements, next crop financing should be taken up. II. Agricultural loans : A. Crop loans b. Issuance of fresh loans and restructuring of existing loans 16. The financial assistance required by borrowers in the event of natural calamity would include: (i) Consumption Loans 17. As per extant instructions, loans up to Rs. 250/- could be sanctioned to existing borrowers for general consumption purposes and the limit could be enhanced to Rs. 1,000/- in the States where the State Governments have constituted risk funds for such lending. The present limits may be enhanced to Rs. 10,000/- without any collateral and such loans may be provided even if no risk fund has been constituted. Further, the limit may be enhanced beyond Rs.10,000/- at the discretion of the bank. (ii) Fresh Loans 18. Timely fresh financial assistance to resume productive activities may be provided not only to the existing borrowers, but also to other eligible borrowers. Notwithstanding the status of the existing account, fresh loans granted to the borrowers will be treated as current dues. (iii) Restructuring of existing loans 19. As the repaying capacity of the people affected by natural calamities gets severely impaired due to the damage to the economic pursuits and loss of economic assets, relief in repayment of loans becomes necessary in areas affected by natural calamity and hence, restructuring of the existing loans will be required. The principal amount of the short-term loan as well as interest due for repayment in the year of occurrence of natural calamity may be converted into term loan. In case of term loans the installment of principal and interest due in the year of occurrence of natural calamity may also be converted into term loan. 20. The repayment period of restructured term loan may vary depending on the severity of calamity and its recurrence, the extent of loss of economic assets and distress caused. Generally, the restructured period for repayment may be 3 to 5 years. However, where the damage arising out of the calamity is very severe, banks may, at their discretion, extend the period of repayment ranging up to 7 years and in extreme cases of hardship, the repayment period may be prolonged up to a maximum period of 10 years in consultation with the Task Force/ SLBC. b) The asset classification of the remaining amount due, which have not been restructured, will continue to be governed by the original terms and conditions. Consequently, the dues from the borrower may be classified by the lending bank under different asset classification categories viz. standard, sub-standard, doubtful, loss c) Additional finance, if any, may be treated as “standard asset” and its future asset classification will be governed by the terms and conditions of its sanction. 22. Lending and other norms may be relaxed by banks, at their discretion, for the Self Help Groups affected in a natural calamity. Similarly, in retail or consumer loans segment, the banks may restructure the loans in a manner suitable to the borrowers on a case-to-case basis. 23. Asset classification of the restructured accounts as on the date of natural calamity will continue if the restructuring is completed within a period of three months from the date of natural calamity. The restructured accounts will be governed by the guidelines applicable to such accounts as contained in paragraphs 4.2.14 to 4.2.16 of the master circular DBOD. No. BP. BC. 15/21.04.048 / 2006-07 dated July 01, 2006. The guidelines applicable to ‘sub-standard’ accounts will apply, mutatis mutandis, to doubtful accounts. 24. i. As far as possible, it would be preferable to prescribe common due dates for payment of installments of the converted loan and extended term loans. 38. The terms and conditions governing relief loans will be flexible as to guarantee, security, margin, etc. In the case of small loans covered by guarantee of Deposit Insurance and Credit Guarantee Corporation, personal guarantees will not be insisted upon. In any case, credit should not be denied for want of personal guarantees. III. Artisans and self-employed persons 48. In areas where the bank branches are affected by natural calamity and are unable to function normally, banks may operate from temporary premises, under advice to RBI. For continuing the temporary premises beyond 30 days, specific approval may be obtained from the concerned regional office(RO) of RBI. Banks may also ensure rendering of banking services to the affected areas by setting up satellite offices, extension counters or mobile banking facilities under intimation to RO of RBI. To satisfy customer’s immediate cash requirements, banks could consider waiving the penalties related to accessing accounts such as fixed deposits. Restoration of the functioning of ATMs at the earliest or making alternate arrangements for providing such facilities may be given due importance. Banks may consider putting in place arrangements for allowing their customers to access other ATM networks, Mobile ATMs, etc. 49. If the bank’s currency chest branch is affected, the bank may immediately contact the nearest functioning currency chest branch of any bank which shall supply currency notes to the affected currency chest, to enable them to supply cash to the bank branches linked to them under intimation to the concerned RO of RBI. In case of need, banks whose currency chests are affected, may, under intimation to the concerned Regional Office of the Reserve Bank, open repositories for a temporary period, with a view to meeting their day to day cash requirements. d. KYC Norms 50. To facilitate opening of new accounts by persons affected by natural calamities especially for availing various reliefs given by Government/other agencies, banks may open accounts with –
The above instructions will be applicable to cases where the balance in the account does not exceed Rs. 50,000/- or the amount of relief granted (if higher) and the total credit in the account does not exceed Rs. 1,00,000/- or the amount of relief granted, (if higher) in a year. e. Clearing and Settlement Systems VI. Applicability of the guidelines in the case of riots and disturbances VII. Applicability of the guidelines in the case of trade and industry 53. Instructions on moratorium, maximum repayment period, additional collateral for restructured loans and asset classification in respect of fresh finance will be applicable to all affected restructured borrowal accounts, including accounts of industries and trade, besides agriculture. Master Circular - Guidelines for Relief Measures by banks in areas affected by natural calamities
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