Chief Executive Officer All Primary (Urban) Co-operative Banks
Dear Sir/Madam,
Master Circular on Finance For Housing Schemes-UCBs
Please refer to our Master Circular UBD.BPD.(UCB).MC.No.2/09.22.010/2008-09 dated July 1, 2008 on the captioned subject (available at RBI website www.rbi.org.in). The enclosed Master Circular consolidates and updates all the instructions / guidelines on the subject up to June 30, 2009.
2. Please acknowledge receipt to the Regional Office concerned of Reserve Bank.
i. Construction / purchase of houses / flats by individuals
ii. Repairs, alterations and additions to houses / flats by individuals
iii. Schemes for housing and hostels for scheduled castes and scheduled tribes
iv. Under slum clearance schemes -
directly to the slum dwellers on the guarantee of the Government,
or
indirectly through Statutory Boards established for this purpose
v. Education, health, social, cultural or other institutions / centres which are part of a housing project and considered necessary for the development of settlements or townships
vi. Shopping centres, markets and such other centres catering to the day- today needs of the residents of the housing colonies and forming part of a housing project
(i) UCBs based on their commercial judgement and other prudential business considerations, with the approval of their Board of Directors, are free to identify the eligible borrowers, decide margins and grant housing loans depending upon repaying capacity of the borrowers.
(ii) The banks may grant housing loans up to a maximum of Rs. 25.00 lakh per beneficiary of a dwelling unit. However, Tier II UCBs ( all other UCBs which are not Tier I UCBs*) may extend individual housing loans up to a maximum of Rs.50.00 lakh per beneficiary of a dwelling unit subject to extant prudential exposure limits
(iii) The maximum loan should not exceed 15 percent of capital funds of the bank in case of individual borrowers and 40 per cent of the capital funds in case of group of borrowers. The capital funds for the purpose shall include both Tier I Capital and Tier II capital.
* Tier I UCBs are categorised as under :
Banks having deposits below Rs. 100 crore operating in a single district.
Banks with deposits below Rs.100 crore operating in more than one district will be treated as Tier I provided the branches are in contiguous districts and deposits and advances of branches in one district separately constitute at least 95% of the total deposits and advances respectively of the bank and
Banks with deposits below Rs.100 crore, whose branches were originally in a single district but subsequently, became multi-district due to reorganization of the district
Deposits and advances as referred to in the above definition may be reckoned as on 31st March of the immediate preceding financial year.
4.2 Interest
Banks may, with the approval of their Boards, determine the rate of interest, keeping in view the size of accommodation, degree of risk and other relevant considerations.
4.3 Charging of Penal Interest
Banks may formulate, with the approval of their Boards, transparent policy for charging penal interest rates to be levied for reasons such as default in repayment, non-submission of financial statements, etc. The policy should be governed by well accepted principles of transparency, fairness, incentive to service the debt and due regard to genuine difficulties of customers.
4.4 Security
(i) UCBs may secure housing loans either
(a) by mortgage of property, or (b) by government guarantee where forthcoming, or (c) by both.
(ii) Where this is not feasible, banks may accept security of adequate value in the form of LIC policies, Government Promissory Notes, shares/debentures, gold ornaments or such other security as they deem appropriate.
4.5 Period of Loan
(i) Housing loans may be repayable within a maximum period of 15 years, including moratorium or repayment holiday.
(ii) The moratorium or repayment holiday may be granted
(a) at the option of the beneficiary, or
(b) till completion of constructions, or 18 months from the date of disbursement of first instalment of the loan, whichever is earlier.
4.6 Graduated Instalments
(i) The instalments should be fixed on a realistic basis taking into account the repaying capacity of the borrower.
(ii) In order to make housing finance affordable, banks may consider fixing the instalments on a graduated basis, if there is reasonable expectation of growth in the income of the borrower in the coming years. Graduated basis means fixing lower repayment instalments in the initial years and gradually increasing the instalment amount in subsequent years coinciding with expected increase in income in the subsequent years.
4.7 Aggregate Limit FoR Housing Finance
4.7.1 UCBs may utilise up to 15 per cent of their total deposit resources to provide housing loans and other block capital loans.
4.7.2 However, the above limit may be exceeded to the extent of funds obtained for the purpose from higher financing agencies and refinance from the National Housing Bank.
7.4 Valuation of land: It has been observed that while financing builders / contractors, certain banks are found to be valuing the land for the purpose of security, on the basis of the discounted value of the property after it is developed, less the cost of development. This is not in conformity with established norms. In this connection, it is clarified that UCBs should not extend fund based / non-fund based facilities to builders / contractors for acquisition of land even as a part of a housing project. Further, wherever land is accepted as collateral, valuation of such land should be at the current market price only.
i) Loans up to Rs. 20 lakh to individuals for purchase / construction of dwelling unit per family, (excluding loans granted by banks to their own employees).Family for this purpose means and includes the spouse of the member and the children, parents, brothers and sisters of the member who are dependent on such member, but shall not include legally separated spouse.
ii) Loans given for repairs to the damaged dwelling units of families up to Rs. 1 lakh in rural and semi-urban areas and up to Rs. 2 lakh in urban and metropolitan areas.
iii) 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 Rs. 5 lakh of loan amount per dwelling unit.
iv) 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 Rs. 5 lakh per dwelling unit
9.1 A number of cases have come to the notice of Reserve Bank, where unscrupulous persons have defrauded the banks by obtaining multiple bank finance against the same property by preparing a number of sets of the original documents and sub-mitting the same to various banks for obtaining housing finance.Similarly the salary certificates of employees of certain public sector undertakings were fabricated, so as to match the requirement of banks for availing higher amounts of loan.The estimates given were also on the higher side, so as to avoid contribution of margin money by the borrowers.
Such frauds could take place on account of the laxity on the part of the bank officials to follow the laid down procedures for verifying the genuineness of the documents submitted by the borrowers independently through their own advocates / solicitors. The banks should, therefore, take due precaution while accepting various documents.
9.2 Banks would need to satisfy themselves that the loans extended by them are not for unauthorised construction or for misuse of properties/ encroachment on public land. For this purpose, they should ensure strict compliance with the procedure laid down in Annex I.
10.NATIONAL BUILDING CODE
Bureau of Indian Standards (BIS) has formulated a comprehensive building Code namely National Building Code (NBC) of India 2005, providing guidelines for regulating the building construction activities across the country.The Code contains all the important aspects relevant to safe and orderly building development such as administrative regulations, development control rules and general building requirements; fire safety requirements; stipulations regarding materials, structural design and construction (including safety); and building and plumbing services. Adherence to NBC will be advisable in view of the importance of safety of buildings especially against natural disasters. Banks' boards may consider this aspect for incorporation in their loan policies. Further information regarding the NBC can be accessed from the website of Bureau of Indian Standards (www.bis.org.in).
Annex I
Direction of the Hon’ble High Court of Delhi – Procedure for ensuring the loan sought is for authorised structure:
A. Housing Loan for building construction
i) In cases where the applicant owns a plot/land and approaches the banks/FIs for a credit facility to construct a house, a copy of the sanctioned plan by competent authority in the name of a person applying for such credit facility must be obtained by the Banks/FIs before sanctioning the home loan.
ii) An affidavit-cum-undertaking must be obtained from the person applying for such credit facility that he shall not violate the sanctioned plan, construction shall be strictly as per the sanctioned plan and it shall be the sole responsibility of the executant to obtain completion certificate within 3 months of completion of construction, failing which the bank shall have the power and the authority to recall the entire loan with interest, costs and other usual bank charges.
iii) An Architect appointed by the bank must also certify at various stages of construction of building that the construction of the building is strictly as per sanctioned plan and shall also certify at a particular point of time that the completion certificate of the building issued by the competent authority has been obtained.
B. Housing Loan for purchase of constructed property / built up property
i) In cases where the applicant approaches the bank / FIs for a credit facility to purchase a built up house / flat, it should be mandatory for him to declare by way of an affidavit-cum-undertaking that the built up property has been constructed as per the sanctioned plan and / or building bye-laws and as far as possible has a completion certificate also.
ii) An Architect appointed by the bank must also certify before disbursement of the loan that the built up property is strictly as per sanctioned plan and / or building bye-laws.
C. No loan should be given in respect of those properties which fall in the category of unauthorized colonies unless and until they have been regularized and development and other charges paid.
D. No loan should be given in respect of properties meant for residential use but which the applicant intends to use for commercial purposes and declares so while applying for loan.
E. The above directions will not be applicable to construction of farmhouses on agricultural land since the agricultural land is outside the limit of Grampanchayats and Municipal Councils and as these authorities neither sanction plans nor issue completion certificates for farmhouses constructed by the farmers on the agricultural land. In all such cases, local rules will apply.
Appendix
MASTER CIRCULAR - FINANCE FOR HOUSING SCHEMES
A. List of Circulars consolidated in the Master Circular