Master Circular on Priority Sector Lending – UCBs - RBI - Reserve Bank of India
Master Circular on Priority Sector Lending – UCBs
RBI/2007-2008/84 July 4, 2007 The Chief Executive Officers of Dear Sir/Madam, Master Circular on Priority Sector Lending – UCBs Please refer to our Master Circular UBD.BPD(PCB)MC.No.10/09.09.01/2006-07 dated August 8, 2006 on the captioned subject (available on RBI website www.rbi.org.in). Yours faithfully, (N.S.Vishwanathan) Master Circular Master Circular The need for primary (urban) co-operative bank (PCBs) for providing credit to priority sectors had been examined by the Standing Advisory Committee for PCBs constituted by Reserve Bank of India in May 1983. The recommendations of the Committee were accepted by Reserve Bank of India and accordingly the targets for lending to priority sector and weaker section by the PCBs were stipulated. 1.1 Based on the recommendations made by the Standing Advisory Committee for PCBs, the targets for lending to Priority Sector and weaker sections have been prescribed for the PCBs as given below:
1.3 The stipulation regarding priority sector lending is not applicable to the Salary Earners' Banks. 1.4 The banks should make concerted efforts to achieve the targets and, if necessary, suitably simplify the systems and procedures keeping in view the types of beneficiaries to be financed. 2. Classification of Priority Sector and Weaker Section Advances 2.1 The types of advances to be reckoned as priority sector advances and those of it to be considered as advances to weaker sections are indicated in Annex I. The definition of weaker section in priority sectors broadly corresponds to the beneficiaries under the 20-Point Economic Programme aimed at improving the standard of living of the weaker sections of the society. 2.3 For classifying priority sector advances under various categories, it may be noted that the banks should not merely take into account the purpose of the loan mentioned in the borrower’s loan application but also the amount involved and should satisfy themselves that the amount borrowed would be utilised for the purpose for which it was sanctioned, by calling for documentary evidence in support thereof, wherever considered necessary. For example, loans to small traders or small businessmen are essentially in the nature of working capital loans and they have to be given primarily against the hypothecation or pledge of the goods in which they are dealing and therefore loans to small traders or small businessmen against gold or jewellery may not necessarily be the loans for undertaking trade or business. Similarly, in the case of a loan for construction of a house, it would have to be satisfied that the borrower has the land and his construction plans bear the approval of the competent authority or he has joined some co-operative society to construct the house. Mere security of jewels coupled with indication of "housing" as purpose in the loan application should not satisfy the bank for classification of priority sector advances. 2.4 Therefore, loans against gold ornaments (jewel loans) which are in a majority of cases availed of by the weaker sections of the society, the purpose of the loan and the loan amount actually sanctioned to each borrower and not the security therefor, should be adopted as the criteria for classification of the priority sector advances and advances given to weaker sections of the society. 3. FLOW OF CREDIT TO SS INDUSTRIES 3.1 The banks should step up the credit flow to meet the legitimate requirements of tiny and SSI. The credit requirements of the tiny industries should be given preferential treatment while providing credit to this sector. Besides, preferential treatment in providing credit to tiny industries, full working capital limits determined on the basis of “need” related to the rated capacity of the unit should be sanctioned at the commencement itself. The bank’s decision regarding credit assistance should be communicated to the applicant as early as possible. Requests for increase in the limits should be considered expeditiously and decisions may be taken and conveyed promptly. 3.2 The bank’s officials/branch managers should be made aware of the importance of the SSI Sector from the point of view of creation of additional employment opportunities, exports etc. A healthy growth of the sector will facilitate smooth loan recovery in the SSI borrowal accounts and timely assistance will prevent the accounts from becoming sticky. Banks’ staff should be imparted proper training and the aforesaid aspects should form part of inputs in the training provided. There should be an interaction between the banks’ staff and the SSI borrowers as part of the training programme. 3.3 With a view to providing better customer service and to ensure that all loan applications relating to SSI/Small borrowers are disposed of expeditiously, the following norms may be adhered to by all the banks provided the loan applications received are complete in all respects and duly accompanied by a check list, if prescribed. 3.3.1 Loan applications in respect of loans up to Rs.25,000/- to SSI/Small borrowers etc. may be disposed of within two weeks from the date of receipt of loan application, 3.3.2 Other cases of loans upto Rs.5 lakh may be disposed of within a period of four weeks from the date of receipt of duly completed loan application. 3.3.3 All such loan applications which are complete in all respects and accompanied by check list where prescribed, should be acknowledged by the bank/branch, on the day the application is received. 4. FLOW OF CREDIT TO MINORITY COMMUNITIES Primary (urban) co-op. Banks 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. The banks should submit a half yearly statement (as on March 31/ September 30) within 15 days of the close of the relevant half year, showing the progress made in deployment of credit to these communities, to the concerned Regional Office of this department under whose jurisdiction they nction, in the format given in Annex II. 5 MONITORING AND EVALUATION OF PRIORITY SECTOR AND WEAKER SECTION ADVANCES 5.1 Primary (urban) co-operative banks should take effective steps to achieve the above recommended targets and monitor the priority sector lendings from the quantitative and qualitative aspects. 5.2 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 as per the proforma given in Annex III. 5.3 A copy of the annual review 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 month from the end of the period to which it relates. 6.1 Primary (urban) co-operative banks should submit an Annual Return as on March 31 each year to the concerned Regional Office of the Reserve Bank in the proforma given in Annex IV. The return should be furnished within one month from the end of the period to which it relates to the concerned Regional Office. 6.2 Member banks of State Federations may also submit a copy of the above returns to their respective federations in order to enable them to monitor their performance. 6.3 It will be seen from Part I, column 3 to 7 of the Return that under each item of priority sector, advances to weaker sections are also to be included. 6.4 Further, while giving the details of the position relating to advances made to different categories, viz. Scheduled castes, Scheduled tribes, women and others, care must be taken to ensure that there is no duplication in reporting and the figures under columns 23 to 27 thereof in part II of the return indicating the position alone should be reported against the relevant columns in Part I of the return. 7. REGISTER FOR PRIORITY SECTOR/ WEAKER SECTION ADVANCES 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 as given in Annex IV. List of Items of Priority Sector/Weaker Sections Advances 1. PRIORITY SECTOR 1.1 Agriculture and Allied Agricultural Activities 1.1.1 Advances to inpiduals for Agriculture activities 1.1.2 Advances to inpidual forActivities Allied to Agriculture 1.2 Small Scale Industrial Units , Equipment/ System for development of new and renewable source of energy, etc. 1.2.1Small Scale and Ancillary Industries 1.2.3 Small Scale Service & Business (Industry Related) Enterprises (SSSBEs) 1.3 Advances to Small Road and Water Transport Operators 1.3.1 Loans to Small Road & Water Transport Operators (SRWTO) owning not more than six vehicles (including the one proposed to be financed) in respect of primary (urban) co-operative banks having Demand and Time Liabilities (DTL) upto and inclusive of Rs. 25 crore be reckoned as priority sector advances. 1.3.2 Loans to SRWTO owning not more than ten vehicles (including the one proposed to be financed) in respect of primary (urban) co-operative banks having Demand and Time Liabilities (DTL) of more than Rs. 25 crore be reckoned as Priority Sector advances. 1.3.3 The bank credit by scheduled primary (urban) co-operative banks to NBFCs for financing of trucks for the purpose of on lending to SRWTOs, will be treated as priority sector lending, provided the ultimate borrowers (SRWTOs) satisfy the eligibility requirements for being classified under the priority sector. The bank should strictly observe financial discipline and ensure end use of funds. Such loans to NBFCs may be reported under a separate sub-head against Sr. No. 3 (ii) of Annex 4, Parts I & II in the Annual Return sent to RBI. The instructions contained in RBI circulars No.UBD. DS.PCB.25/13.05.00/94-95 dated October 21, 1994, DS.PCB.CIR.60/ 13.05.00/ 94-95 dated May 30, 1995 and UBD.DS.PCB.Cir.63/ 13.05.00/ 95-96 dated May 24, 1996 regarding lending to NBFCs remain unchanged. 1.4 Retail Traders 1.4.1 Advances to private retail traders dealing in essential commodities (Fair Price Shops) be reckoned as Priority Sector advances. 1.4.2 Other private retail traders with credit limits not exceeding Rs. 10 lakh may also be reckoned as priority sector advances. 1.5 Small Business Enterprises 1.5.1 Small business enterprises include inpiduals and firms managing business enterprises established mainly for the purpose of providing services other than professional services, whose original cost price of equipment does not exceed Rs.20 lakh without any ceiling on working capital. The banks are free to fix inpidual limit for working capital depending upon the requirements of different activities undertaken. An illustrative list of small business enterprises, is indicated below: 1.6 Professionals and Self-Employed Persons 1.6.1 Professionals and self-employed persons are those whose borrowings (limits) do not exceed Rs. 10.00 lakh of which not more than Rs.2.00 lakh should be for working capital requirements. Activities involving the use of skill and labour of the inpidual or that of his/her family members alone will be covered under this category or persons. Loans to these persons include advances for the purpose of purchasing equipment, repairing or renovating existing equipment and/or acquiring and repairing business premises or for purchasing tools and/or for working capital requirements to medical practitioners including Dentists, Chartered Accountants, Architects, Surveyors, Construction Contractors or Management Consultants, Lawyers or Solicitors, Engineers, Architects, Consultants or to a person trained in any other and/or craft who holds either a degree or diploma from any institution established, aided or recognised by Government or to a person who is considered by the bank as technically qualified or skilled in the field in which he is employed. However, in the case of qualified medical practitioners setting up practice in the semi-urban and rural areas, the aggregate borrowing limits should not exceed Rs.15.00 lakh, of which not more than Rs.3.00 lakh should be for working capital requirements. Further, advances granted to a qualified medical practitioner for purchase of one motor vehicle within the above mentioned ceiling may be considered as eligible to be reckoned towards priority sector. 1.6.2 Loans for purchase of cars, motor vehicle to professional and self-employed persons other than qualified medical practitioners to the extent and in the manner indicated above are not considered as priority sector advances. Loans upto Rs. 10 lakh given to software professionals are to be covered under this category. 1.6.4 Besides, all advances to the following categories of persons will also be classified under advances to Self-employed persons:
1.7 Educational Loans 1.7.1 Educational loans include loans and advances granted to inpiduals for educational purposes and not those granted to institutions and would also include all advances granted by banks under special schemes, if any, introduced for the purpose. 1.8 Housing Loans 1.8.1 Loans granted for construction, additions, alterations, repairs, etc. granted as under would be categorised as housing loans: 1.8.2 Inpidual housing loans upto Rs.15 lakhs, irrespective of location, will be reckoned as part of banks’ priority sector lending. Housing finance to borrowers availing loans above Rs 15 lakh will not be treated as priority sector lending. 1.8.6 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. 1.9 Consumption Loans 1.9.1 Consumption loans include loans for general consumption, medical expenses, marriage ceremonies, funerals, births, religious ceremonies etc. not exceeding Rs. 1,000/- per inpidual. 1.10 Loans and Advances to Software Industry 1.10.1 The loans to the software industry having credit limit upto Rs. one crore from the banking system, will be eligible for inclusion under Priority Sector. 1.10.2 Loans given to software professionals upto Rs. 10 lakh will be covered and reported under the category of "loans to professionals and self employed" as indicated in paragraph 1.6.3 above. Advances to Software Industry may be reported under a separate head "Software Industry" in the annual statement of Priority Sector advances. 2. WEAKER SECTIONS 2.1 All advances upto to the limits specified under the priority sector, granted to Scheduled Castes (SC), Scheduled Tribes (ST) and Women. 2.2 Advances not exceeding Rs. 50,000/- under categories 1.1 to 1.6 to all beneficiaries other than SC/STs and Women. 2.3 Advances to road and water transport operators upto Rs. 50,000/- for purchase of cycle rickshaws auto rickshaws, small boats, etc. as also for repairs and replacement of spare parts. 2.4 In respect of education loans, advances granted to persons having monthly income not exceeding Rs. 2,000/-. 2.5 Assistance granted to any governmental agency for the purpose of construction of houses exclusively for the benefit of SC/STs, where the loan component does not exceed Rs. 5.00 lakh per unit and all advances for slum clearance and rehabilitation of slum dwellers would continue to be classified as weaker section advances. Statement of credit flow under Priority Sector to artisans, craftsman, vegetable vendors, cart pullers, cobblers etc. belonging to Minority Communities Statement for the half year ended March 31, (Year)/ September 30, (Year)
Memorandum to be submitted to the Board of Directors of the bank
* Please also indicate percentage in bracket. Date : G.M./CEO Chairman Part II ILLUSTRATIVE LIST OF ACTIVITIES WHICH ARE NOT RECOGNISED AS 1. Transportation [Ref: Para 1.2.1.1(b)]
[Ref: Para 3.4] Scheme for Small Enterprises Financial Centres (SEFCs) 1. Background 2. Proposed operational mechanism 2.1 Strategic Alliance with Banks : Coverage :
2.2 Eligibilty Criteria : Sharing Pattern : 2.3 Delivery Mechanism : “The expertise of the SIDBI in appraisal of credit requirements of SSI units will be leveraged by the branches of commercial banks, by payment of a nominal fee”(Para.84 of Annual Policy Statement)
“SIDBI will provide other expert services to help the banks in simplifying the application forms, documentation and disbursement procedures, etc.” (Para.84 of Annual Policy Statement) 2.4 Monitoring Mechanism
SIDBI may put in place an appropriate mechanism to collect data under SEFC on quarterly basis and report to Reserve Bank of India and Ministry of SSI, Government of India.
Master Circular on 1. List of Circulars consolidated in the Master Circular
2. List of Circulars addressed to Registrar of Co-operative Societies
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