Reserve Bank of India has, periodically, issued instructions/directives to banks with regard to providing credit facilities to Minority Communities. To enable banks to have current instructions at one place, a Master Circular incorporating all the existing guidelines/instructions/directives has been prepared and is appended. We advise that this Master Circular has been updated and consolidates all the previous instructions issued by Reserve Bank from time to time, which are listed in the Annexure - IV.
The Government of India has indicated that care should be taken to see that minority communities secure, in a fair and adequate measure the benefits flowing from various Government sponsored special programmes. All commercial banks, both in public and private sector have been advised to ensure smooth flow of bank credit to minority communities.
2. Definition of Minority Communities
2.1 The following communities have been notified as minority communities by the Government of India, Ministry of Welfare:
Sikhs
Muslims
Christians
Zoroastrians
Buddhists
3. Creation of Special Cell and Designating an exclusive Officer
3.1 A Special Cell should be set up in each bank to ensure smooth flow of credit to minority communities and it should be headed by an officer holding the rank of Deputy General Manager/Assistant General Manager or any other similar rank who should function as a 'Nodal Officer'.
3.2 The Lead Bank in each of the minority concentration districts should have an officer who shall exclusively look after the problems regarding the credit flow to minority communities. It shall be his responsibility to publicise among the minority communities various programmes of bank credit and also to prepare suitable schemes for their benefit in collaboration with branch managers.
3.3 Government of India has forwarded a list of 121 minority concentration districts having at least 25% minority population, excluding those States /UTs where minorities are in majority (J & K, Punjab, Meghalaya, Mizoram, Nagaland and Lakshadweep). Accordingly, all scheduled commercial banks have been advised vide our letter RPCD.SP.BC.No.13/ 09.10.01/2007-08 dated July 16, 2007 to specially monitor the credit flow to minorities in these 121 districts as against 103 districts which were hitherto monitored, thereby ensuring that the minority communities receive a fair and equitable portion of the credit within the overall target of the priority sector (Updated list of Minority Concentration districts at Annexure II).
3.4 The designated officer should exclusively look after aspects relating to credit assistance to minority communities in the concerned districts. The designated officer may be attached to the Lead Bank set up at the district level. He would thus, be able to receive necessary guidance from Lead Bank Officer, who will be senior enough and have adequate experience for liaising effectively with the other credit institutions and Government agencies, and will also be working in close collaboration with the branch managers of other banks in the district. The designated officer will also arrange group meetings for their guidance for formulation of schemes suitable for the members of the minority communities. It will be necessary for the banks concerned to ensure that the role assigned to the designated officer/s is effectively fulfilled.
3.5 The Convenor banks of the District Consultative Committees (DCCs) and the State Level Bankers Committees (SLBCs) should ensure that steps taken to facilitate the flow of credit to the minority communities and the progress made in this regard are reviewed regularly at their meetings.
3.6 The Convenor banks of DLRC/SLRM/SLBCs may invite Chairman/ Managing Directors of State Minority Commissions/Boards or the State Minorities Financial Corporations or their representatives to attend the meetings of District Level Review Committee (DLRC), State Level Review Meeting (SLRM) and State Level Bankers Committee (SLBC).
3.7 Names, designation and office addresses of (i) the officer-in-charge of the Special Cell at Head Office and (ii) officer appointed by Lead Banks in the identified districts to look after exclusively the problems of minority communities, should be furnished by banks to the National Commission for Minorities at the following address and updated periodically:
The Secretary National Commission for Minorities Government of India 5th Floor Lok Nayak Bhawan Khan Market New Delhi 110 003
A copy of the relevant communication may also be furnished to Rural Planning and Credit Department, Reserve Bank of India, Central Office, Mumbai.
3.8 The Lead Banks in the identified districts having concentration of minority communities may involve the State Minority Commission / Finance Corporation in the extension work including creating awareness, identification of beneficiaries, preparation of viable projects, provision of backward and forward linkages such as supply of inputs/marketing, recovery etc.
3.9 The Lead Banks in the identified districts may collaborate with DDMs of NABARD/ NGOs/ Voluntary Organizations in reaching the poor through Self Help Groups (SHGs). Lead Banks of the Minority Concentration Districts will have to exercise the pro-active role expected of them to ensure that the minority communities, particularly those who are poor and illiterate have access to bank credit for taking up productive activities.
4 Advances under DRI Scheme
Banks may route loans under the DRI scheme through State Minority Finance/Development Corporation on the same terms and conditions as are applicable to loans routed through SC/ST Development Corporations, subject to the beneficiaries of the Corporations meeting the eligibility criteria and other terms and conditions prescribed under the scheme. Banks may ensure proper maintenance of the register to evolve timely sanction and disbursement of loan applications.
5 Monitoring
5.1 Banks may route loans under the DRI scheme through State Minority Finance/Development Corporation on the same terms and conditions as are applicable to loans routed through SC/ST Development Corporations, subject to the beneficiaries of the Corporations meeting the eligibility criteria and other terms and conditions prescribed under the scheme. Banks may ensure proper maintenance of the register to evolve timely sanction and disbursement of loan applications. The statements (given in Annexure I) should reach RBl within one month from the close of each half-year.
5.2 In the case of a partnership firm, if the majority of the partners belong to one or the other of the specified minority communities, advances granted to such partnership firms may be treated as advances granted to minority communities and accordingly included in the prescribed statement. A company has a separate legal entity and hence advances granted to it cannot be classified as advances to the specified minority communities.
5.3 The Convenor banks of the District Consultative Committees in the identified districts should furnish the data on priority sector advances granted by banks to specified minority communities compiled by them in the prescribed format (vide Annexure III) for the district under their lead responsibility to the concerned Regional Offices of RBl within one month from the close of the relative quarter. A list indicating the names of the identified districts and RPCD Regional Offices to which the Lead Bank should submit the statement is enclosed in Annexure II.
5.4 The progress made in regard to the flow of credit to the minority communities should be reviewed regularly at the meetings of the District Consultative Committees (DCCs) and the State Level Bankers Committees (SLBCs).
5.5 The Lead Banks in the identified districts should furnish the relevant extracts of the agenda notes and the minutes of the meetings of the DCCs and of the respective SLBCs to the Union Ministry of Finance and to the Ministry of Welfare on a quarterly basis for their use.
6. Training
6.1 With a view to ensuring that the bank staff and officers have proper perspective and appreciation of the various programmes for welfare of minorities, necessary orientation may be provided to officials and other staff. For this purpose, banks should include suitable lecture sessions as part of all relevant training programmes like induction courses, programmes on rural lending, financing of priority sectors, poverty alleviation programmes, etc.
6.2 The Lead Banks functioning in the identified districts should organize Entrepreneur Development Programmes so that the members of the minority communities in these areas are enabled to derive the benefit of various programmes being financed by the banks. Depending upon the major vocation and type of activity undertaken by large sections of the people in the districts, suitable programmes may be organized in co-operation with State Governments, Industries Department, District Industries Centre, SIDBI, State Technical Consultancy Organization, Khadi and Village Industries Commission and other voluntary organizations which are fully equipped to impart such training and orientation. The duration of the programme, the course content, the faculty support to be selected etc. should be decided by each Lead Bank taking into account the prevailing conditions, need and existing skills as well as aptitude of the people in the district.
6.3 The Lead Banks in the identified districts may sensitise and motivate the staff posted to identified districts through proper training to assist the minority communities under various credit schemes.
6.4 The Lead Banks may organize sensitization workshops for bank officials regarding micro credit/ lending to SHGs with the help of DDMs of NABARD.
7. Publicity
7.1 There should be good publicity about various anti-poverty programmes of the Government where there is large concentration of minority communities and particularly in the districts listed in the Annexure II which have a concentration of minority communities.
7.2 The Lead Banks in the identified districts may create awareness among minority communities regarding credit facilities available from banks through appropriate measures which may include publicity through (i) print media i.e. distribution of pamphlets in local languages, advertisements/articles in newspapers etc. (ii) TV channels - DD/ local channels, (iii) participation / setting up of stalls in the Melas / fairs organized during the religious /festive occasions by these communities.
8. National Minorities Development and Finance Corporation (NMDFC)
8.1 National Minorities Development and Finance Corporation (NMDFC) was established in September 1994 to promote economic and developmental activities for the backward sections amongst the minorities. NMDFC works as an apex body and channelises its funds to the beneficiaries through the State Minority Finance Corporation of the respective State/Union Territory Governments.
8.2 The NMDFC is operating, inter-alia, the Margin Money Scheme. Bank finance under the scheme will be upto 60 percent of the project cost. The remaining amount of the project cost is shared by NMDFC, the State channelising agency and the beneficiary in the proportion of 25%, 10%, and 5%, respectively. Banks may implement the Margin Money scheme evolved by NMDFC. While extending bank finance, banks should bear in mind the guidelines/instructions issued by RBI from time to time on priority sector advances. It may be ensured that the assets created out of the loan amount are mortgaged / hypothecated to the banks. Where recoveries have been made by the banks, it would be in order if the amounts are appropriated first towards bank dues.
9. Prime Minister’s 15 Point Programme for the Welfare of Minorities
Government of India has revised the “Prime Minister’s New 15-Point Programme for the Welfare of Minorities”. An important objective of the Programme is to ensure that an appropriate percentage of the priority sector lending is targeted for the minority communities and that the benefits of various government sponsored schemes reach the under-privileged, which includes the disadvantaged sections of the minority communities. The New Programme is to be implemented by the Central Ministries/Departments concerned through State Governments/Union Territories and envisages location of certain proportion of development projects in minority concentrated districts. Accordingly, all scheduled commercial banks have been advised vide circular ref.RPCD.SP.22/09.10.01/2006-07 dated September 1, 2006 to ensure that within the overall target for priority sector lending and the sub-target of 10 percent for the weaker sections, sufficient care is taken to ensure that minority communities also receive an equitable portion of the credit. Lead Banks have been advised to keep this requirement in view while preparing district credit plans.
Annexure I
Statement showing Priority Sector Advances granted to the Members of the specified Minority Communities vis-à-vis Overall Priority Sector Advances for the Half Year ended
(Vide paragraph 5.1)
(No. of Accounts - Actuals) (Amount in lakhs of Rupees)
Bank Name _______________________________________ Bank Code __________
Part 'A' - ForIdentified Districts
Christians
Muslims
Buddhists
Sikhs
Zoroastrians
Total 'A'
Others 'B'
Total P/S
(10)
(20)
(30)
(40)
(50)
(90)
Advances in Identified Districts 'C'(99)
No. of A/cs
Amt O/S
No. of A/cs
Amt O/S
No. of A/cs
Amt O/S
No. of A/cs
Amt O/S
No. of A/cs
Amt O/S
No. of A/cs
Amt O/S
No. of A/cs
Amt O/S.
No. of A/cs
Amt O/S
Andamans
1
Nicobars
195
2
Andamans
194
Andhra Pradesh
3
Hyderabad
800
Arunachal Pradesh
4
Tawang
99
5
Changlang
400
6
Tirap
98
7
West Kameng
90
8
Param Pare
401
9
Lower Subansiri
95
10
East Kameng
91
Assam
11
Dhubri
19
12
Goalpara
3
13
Barpeta
21
14
Hailakandi
4
15
Karimganj
17
16
Nagaon
14
17
Marigaon
5
18
Darrang
7
19
Bongaigaon
2
20
Cachar
22
21
Kokrajhar
20
22
North Cachar Hills
18
23
Kamrup
1
Bihar
24
Kishanganj
49
25
Kathiar
71
26
Araria
83
27
Purnia
78
28
Sitamarhi
50
29
Darbhanga
74
30
Paschim Champaran
64
Delhi
31
Central
32
North East
Goa
33
South Goa
692
Haryana
34
Gurgaon
350
35
Sirsa
352
Himachal Pradesh
36
Lahul & Spiti
474
37
Kinnaur
476
Jammu & Kashmir
38
Leh (Ladakh)
458
Jharkhand
39
Pakaur
69
40
Sahibganj
39
41
Gumla
43
42
Ranchi
87
Karnataka
43
Dakshina Kannada
880
44
Bidar
866
45
Gulbarga
864
Kerala
46
Malappuram
983
47
Ernakulam
970
48
Kottayam
968
49
Idukki
976
50
Wayanad
988
51
Pathanamthitta
978
52
Kozhikode
980
53
Kasaragod
989
54
Thrissur
972
55
Kannur
985
56
Kollam
963
57
Thiruvananthapuram
960
58
Palkkad
974
59
Alappuzha
966
Madhya (P)
60
Bhopal
764
Maharashtra
61
Akola
646
62
Mumbai
600
63
Aurangabad
624
64
Mumbai( Suburban)
65
Amravati
644
66
Buldana
648
67
Parbhani
626
68
Wasim
647
69
Hingoli
627
Manipur
70
Tamenglong
156
71
Ukhrul
154
72
Churachandpur
152
73
Chandel
157
74
Senapati
150
75
Thoubal
153
Meghalaya
76
West Garo Hills
24
Mizoram
77
Lawngtlai
898
78
Mamit
33
Orrisa
79
Gajapati
161
Pondicherry
80
Mahe
994
Rajasthan
81
Ganganagar
518
Sikkim
82
North
198
83
South
199
84
East
196
85
West
197
Tamil Nadu
86
Kanyakumari
936
Uttar Pradesh
87
Rampur
280
88
Bijnor
276
89
Moradabad
278
90
Saharanpur
274
91
Muzaffarnagar
272
92
Meerut
270
93
Bahraich
244
94
Balrampur
241
95
Gaziabad
269
96
Pilibhit
249
97
Bareilli
250
98
Siddarthnagar
257
99
Shrawasti
246
100
Jyotiba phule Nagar
279
101
Baghpat
275
102
Bulandshahar
268
103
Shahjahanpur
252
104
Budaun
267
105
Barabanki
202
106
Kheri
247
107
Lucknow
200
Uttaranchal
108
Hardwar
277
109
Udham Singh Nagar
219
West Bengal
110
Murshidabad
126
111
Maldah
128
112
Uttar Dinajpur
130
113
Birbhum
122
114
South 24-Parganas
103
115
Nadia
124
116
Dakshin Dinajpur
131
117
Haorah
110
118
North 24- Parganas
101
119
Koch Bihar
136
120
Kolkata
100
121
Barddhaman
120
Total
Bank Name _______________________________________ Bank Code __________
Part 'B' - For all Districts in the Country
Christians
Muslims
Buddhists
Sikhs
Zoroastrians
Total 'A'
Others 'B'
Total P/S
(10)
(20)
(30)
(40)
(50)
(90)
Advances in All Districts 'C'(99)
No. of A/cs
Amt O/S
No. of A/cs
Amt O/S
No. of A/cs
Amt O/S
No. of A/cs
Amt O/S
No. of A/cs
Amt O/S
No. of A/cs
Amt O/S
No. of A/cs
Amt O/S.
No. of A/cs
Amt O/S
1
Haryana
34
2
Himachal Pradesh
46
3
Jammu & Kashmir
44
4
Punjab
30
5
Rajasthan
50
6
Chandigarh
39
7
Delhi
29
8
Assam
1
9
Manipur
15
10
Meghalaya
4
11
Nagaland
14
12
Tripura
18
13
Arunachal Pradesh
9
14
Mizoram
3
15
Sikkim
17
16
Bihar
6
17
Orissa
16
18
West Bengal
10
19
Andaman & Nicobar Islands
19
20
Madhya Pradesh
70
21
Uttar Pradesh
20
22
Gujarat
54
23
Maharashtra
60
24
Goa
68
25
Daman & Diu
67
26
Dadra & Nagar Haveli
69
27
Andhra Pradesh
80
28
Karnataka
84
29
Kerala
96
30
Tamil Nadu
90
31
Pondicherry
99
32
Lakshadweep
89
All India
Annexure II
List of Minority Concentration Districts
Vide paragraph 3.3, 5.3 and 7.1)
List of districts having 25% and more minority population in 29 States (Excluding six States/UTs where minorities are in majority)
Sl. No.
State
Sl. No.
Districts
Total Popu- lation
Muslims popu lation
Muslim %age over total popu- lation
Chris- tians popu- lation
Chris tian %age over total popu- lation
Sikhs popu- lation
Sikh %age over total popu- lation
Budd hists popu- lation
Budd hist %age over total popu- lation
Total Minority Popu- lation
%age popu- lation of Mino- rities
i
ii
iii
Iv
v
vi
vii
viii
Ix
x
xi
xii
xiii
xiv
xv
1
Andamans (2)
1
Nicobars
42068
2131
5
28145
67
508
1
40
0
30,824
73
Andamans
2
Andamans
314084
27134
9
49033
16
1079
0
381
0
77627
25
2
Andhra P (1)
3
Hyderabad
3829753
1576583
41
92915
2
10951
0
832
0
1681281
44
3
Arunachal P (7)
4
Tawang
38924
225
1
308
1
420
1
29083
75
30036
77
Arunachal P
5
Changlang
125422
1163
1
21931
17
47
0
42744
34
65885
53
Arunachal P
6
Tirap
100326
756
1
50199
50
99
0
675
1
51729
52
Arunachal P
7
West Kameng
74599
1159
2
2462
3
426
1
33104
44
37151
50
Arunachal P
8
Papum Pare *
122003
5318
4
36574
30
263
0
3330
3
45485
37
Arunachal P
9
East Kameng
57179
384
1
14550
25
46
0
705
1
15685
27
Arunachal P
10
Lower Subansiri
98244
830
1
24078
25
52
0
284
0
25244
26
4
Assam (13)
11
Dhubri
1637344
1216455
74
12477
1
159
0
292
0
1229383
75
Assam
12
Goalpara
822035
441516
54
64662
8
108
0
178
0
506464
62
Assam
13
Barpeta
1647201
977943
59
5267
0
258
0
194
0
983662
60
Assam
14
Hailakandi
542872
312849
58
5424
1
9
0
589
0
318871
59
Assam
15
Karimganj
1007976
527214
52
8746
1
128
0
346
0
536434
53
Assam
16
Nagaon
2314629
1180267
51
21473
1
3055
0
1058
0
1205853
52
Assam
17
Marigaon
776256
369398
48
759
0
69
0
84
0
370310
48
Assam
18
Darrang
1504320
534658
36
97306
6
520
0
1871
0
634355
42
Assam
19
Bongaigaon
904835
348573
39
18728
2
512
0
330
0
368143
41
Assam
20
Cachar
1444921
522051
36
31306
2
628
0
742
0
554727
38
Assam
21
Kokrajhar
905764
184441
20
124270
14
133
0
1574
0
310418
34
Assam
22
North Cachar Hills
188079
4662
2
50183
27
220
0
857
0
55922
30
Assam
23
Kamrup
2522324
625002
25
44257
2
4797
0
1709
0
675765
27
5
Bihar (4)
24
Kishanganj
1296348
876105
68
2856
0
492
0
398
0
879851
68
Bihar
25
Katihar
2392638
1017495
43
4994
0
2225
0
84
0
1024798
43
Bihar
26
Araria
2158608
887972
41
1251
0
469
0
1091
0
890783
41
Bihar
27
Purnia
2543942
935239
37
4392
0
1394
0
77
0
941102
37
6
Delhi (2)
28
Central *
646385
193137
30
4628
1
17126
3
383
0
215274
33
Delhi
29
North East *
1768061
481607
27
7640
0
18505
1
4802
0
512554
29
7
Goa (1)
30
South Goa
589095
48827
8
223178
38
572
0
174
0
272751
46
8
Haryana (2)
31
Gurgaon
1660289
617918
37
3258
0
6672
0
838
0
628686
38
Haryana
32
Sirsa
1116649
7056
1
1648
0
302942
27
306
0
311952
28
9
Himachal P (2)
33
Lahul & Spiti
33224
134
0
84
0
34
0
19535
59
19787
60
Himachal P
34
Kinnaur
78334
306
0
324
0
256
0
19405
25
20291
26
10
Jharkhand (3)
35
Pakaur *
701664
227069
32
41099
6
456
0
52
0
268676
38
Jharkhand
36
Sahibganj
927770
290060
31
58723
6
290
0
40
0
349113
38
Jharkhand
37
Gumla
1346767
59752
4
425107
32
511
0
245
0
485615
36
11
Karnataka (2)
38
Dakshina Kannada
1897730
418904
22
164982
9
352
0
513
0
584751
31
Karnataka
39
Bidar
1502373
295762
20
43150
3
654
0
122083
8
461649
31
12
Kerala (14)
40
Malappuram
3625471
2484576
69
80650
2
221
0
387
0
2565834
71
Kerala
41
Ernakulam
3105798
451764
15
1204471
39
708
0
220
0
1657163
53
Kerala
42
Kottayam
1953646
116686
6
871371
45
43
0
77
0
988177
51
Kerala
43
Idukki
1129221
81222
7
480108
43
125
0
59
0
561514
50
Kerala
44
Wayanad
780619
209758
27
175495
22
17
0
42
0
385312
49
Kerala
45
Pathanamthitta
1234016
56457
5
481602
39
81
0
64
0
538204
44
Kerala
46
Kozhikode
2879131
1078750
37
127468
4
83
0
56
0
1206357
42
Kerala
47
Kasaragod
1204078
413063
34
84891
7
85
0
42
0
498081
41
Kerala
48
Thrissur
2974232
488697
16
720152
24
130
0
163
0
1209142
41
Kerala
49
Kannur
2408956
665648
28
261019
11
312
0
118
0
927097
38
Kerala
50
Kollam
2585208
474071
18
423745
16
198
0
214
0
898228
35
Kerala
51
Thiruvanant- hapuram
3234356
431512
13
595563
18
335
0
270
0
1027680
32
Kerala
52
Palakkad
2617482
703596
27
109249
4
232
0
113
0
813190
31
Kerala
53
Alappuzha
2109160
208042
10
441643
21
192
0
202
0
650079
31
13
Madhya P (1)
54
Bhopal
1843510
421365
23
20429
1
11340
1
20561
1
473695
26
14
Maharashtra (9)
55
Akola
1630239
296272
18
3494
0
1201
0
293184
18
594151
36
Maharashtra
56
Mumbai
3338031
734484
22
106240
3
16330
0
161417
5
1018471
31
Maharashtra
57
Aurangabad
2897013
569516
20
15558
1
4452
0
247222
9
836748
29
Maharashtra
58
Mumbai (Suburban) *
8640419
1488987
17
340166
4
53271
1
464354
5
2346778
27
Maharashtra
59
Amravati
2607160
347250
13
7315
0
2940
0
350403
13
707908
27
Maharashtra
60
Buldana
2232480
285387
13
2545
0
1501
0
306503
14
595936
27
Maharashtra
61
Parbhani
1527715
243935
16
1368
0
789
0
153231
10
399323
26
Maharashtra
62
Washim *
1020216
111863
11
1211
0
500
0
150580
15
264154
26
Maharashtra
63
Hingoli *
987160
103199
10
468
0
474
0
147927
15
252068
26
15
Manipur (6)
64
Tamenglong
111499
1431
1
105791
95
67
0
7
0
107296
96
Manipur
65
Ukhrul
140778
881
1
133966
95
96
0
84
0
135027
96
Manipur
66
Churachandpur
227905
2573
1
213186
94
125
0
47
0
215931
95
Manipur
67
Chandel
118327
2318
2
109128
92
125
0
60
0
111631
94
Manipur
68
Senapati
156513
637
0
122724
78
154
0
1281
1
124796
80
Manipur
69
Thoubal
364140
86849
24
5136
1
102
0
54
0
92141
25
16
Orissa (1)
70
Gajapati *
518837
1623
0
173663
33
2
0
1972
0
177260
34
17
Pondicherry (1)
71
Mahe
36828
11411
31
816
2
0
0
1
0
12228
33
18
Rajasthan (1)
72
Ganganagar
1789423
42442
2
1661
0
441409
25
971
0
486483
27
19
Sikkim (4)
73
North
41030
391
1
1623
4
146
0
22603
55
24763
60
Sikkim
74
South
131525
1700
1
12757
10
57
0
31109
24
45623
35
Sikkim
75
East
245040
4789
2
14502
6
958
0
64729
26
84978
35
Sikkim
76
West
123256
813
1
7233
6
15
0
33601
27
41662
34
20
Tamil Nadu (1)
77
Kanniyakumari
1676034
70360
4
745406
44
31
0
26
0
815823
49
21
Uttar Pradesh (15)
78
Rampur
1923739
945277
49
7297
0
61717
3
2227
0
1016518
53
Uttar Pradesh
79
Moradabad
3810983
1735381
46
8832
0
8610
0
2436
0
1755259
46
Uttar Pradesh
80
Bijnor
3131619
1306329
42
3411
0
48725
2
3376
0
1361841
43
Uttar Pradesh
81
Saharanpur
2896863
1132919
39
5039
0
20693
1
3645
0
1162296
40
Uttar Pradesh
82
Jyotiba Phule Nagar *
1499068
590308
39
4206
0
5578
0
248
0
600340
40
Uttar Pradesh
83
Muzaffarnagar
3543362
1349629
38
3303
0
18998
1
2356
0
1374286
39
Uttar Pradesh
84
Balrampur *
1682350
617675
37
1285
0
1334
0
2950
0
623244
37
Uttar Pradesh
85
Bahraich
2381072
829361
35
2196
0
7623
0
3296
0
842476
35
Uttar Pradesh
86
Bareilly
3618589
1226386
34
9269
0
28971
1
7333
0
1271959
35
Uttar Pradesh
87
Meerut
2997361
975715
33
7420
0
26434
1
2769
0
1012338
34
Uttar Pradesh
88
Siddharth- nagar
2040085
600336
29
1280
0
1280
0
7930
0
610826
30
Uttar Pradesh
89
Pilibhit
1645183
390773
24
1787
0
75479
5
1828
0
469867
29
Uttar Pradesh
90
Shrawasti *
1176391
301117
26
642
0
828
0
596
0
303183
26
Uttar Pradesh
91
Baghpat *
1163991
287871
25
1096
0
1032
0
322
0
290321
25
Uttar Pradesh
92
Ghaziabad
3290586
782915
24
8809
0
21017
1
3298
0
816039
25
22
Uttaranchal (2)
93
Hardwar
1447187
478274
33
3048
0
17326
1
674
0
499322
35
Uttaranchal
94
Udham Singh Nagar *
1235614
254407
21
3880
0
141462
11
1439
0
401188
32
23
West Bengal (9)
95
Murshidabad
5866569
3735380
64
13723
0
402
0
244
0
3749749
64
West Bengal
96
Maldah
3290468
1636171
50
8388
0
283
0
164
0
1645006
50
West Bengal
97
Uttar Dinajpur
2441794
1156503
47
13172
1
252
0
335
0
1170262
48
West Bengal
98
Birbhum
3015422
1057861
35
7382
0
347
0
222
0
1065812
35
West Bengal
99
South 24-Parganas
6906689
2295967
33
52835
1
1680
0
1799
0
2352281
34
West Bengal
100
Nadia
4604827
1170282
25
29563
1
699
0
635
0
1201179
26
West Bengal
101
Dakshin Dinajpur *
1503178
361047
24
22039
1
215
0
175
0
383476
26
West Bengal
102
Haorah
4273099
1044383
24
6284
0
3779
0
1085
0
1055531
25
West Bengal
103
North 24- Parganas
8934286
2164058
24
20138
0
10679
0
5839
0
2200714
25
List of additional 18 minority Concentrated Districts which are not included in the list of 103 Districts with substantial minority population circulated earlier
Sl. No.
State
Sl. No.
Identified District
1
Jammu & Kashmir
1
Leh (Ladakh)
2
Meghalaya
2
West Garo Hills
3
Mizoram
3
Lawngtlai
Mizoram
4
Mamit
4
Bihar
5
Sitamarhi
Bihar
6
Darbhanga
Bihar
7
Paschim Champaran
5
Jharkhand
8
Ranchi
6
Karnataka
9
Gulbarga
7
Uttar Pradesh
10
Bulandshahar
Uttar Pradesh
11
Shahjahanpur
Uttar Pradesh
12
Badaun
Uttar Pradesh
13
Barabanki
Uttar Pradesh
14
Kheri
Uttar Pradesh
15
Lucknow
8
West Bengal
16
Koch Bihar
West Bengal
17
Kolkata
West Bengal
18
Barddhaman
Annexure III
Statement showing Priority Sector Advances granted to the members of specified minority communities vis-à-vis overall Priority Sector Advances (in the Identified Districts) for the quarter ended…………
(Vide paragraph 5.3)
Name of the District .
Name of Community
No. of accounts
Amount Outstanding
Previous Quarter
Current Quarter
Previous Quarter
Current Quarter
A. Minority Communities
1.Christians
2. Muslims
3. Buddhists
4. Sikhs
5. Zoroastrians
Total (1 to 5)
B. Others
C. Total Priority Sector Advances in the Identified Districts (A+B)
D .Share of A out of C in percentage (%)
Note:
1. Number of accounts in actual numbers 2. Amount outstanding in crores of Rupees
Annexure IV
Credit Flow to Minority Communities
List of Circulars consolidated in the Master Circular
Sr. No.
Circular No.
Date
Subject
1
RPCD No SP.BC.4/PS.160-86-87
24.07.86
Credit facilities to Minority Communities
2
RPCD No.SP.BC.97/PS.160-86-87
29-07-86
Credit facilities to Minority Communities
3
RPCD No.SP.1378/PS.160-86-87
09.01.87
Credit facilities to Minority Communities
4
RPCD No.SP.1563/PS.160-86-87
11.02.87
Credit facilities to Minority Communities
5
RPCD No.SP.BC.75/PS.160-86-87
08.04.87
Credit facilities to Minority Communities
6
RPCD No.SP.BC.14/PS.160-87-88
31.07.87
Credit facilities to Minority Communities
7
RPCD No.SP.374/PS.160-87-88
31.07.87
Credit facilities to Minority Communities
8
RPCD No. SP. BC.45/PS.160-87-88
16.10.87
Credit facilities to Minority Communities
9
RPCD No. SP. BC.55/PS.160-87-88
02.11.87
Credit facilities to Minority Communities
10
RPCD No.SP.BC.56/PS.160-87-88
02.11.87
Credit facilities to Minority Communities
11
RPCD No.SP.649/PS.160-88-89
27.09.88
Prime Minister’s 15-Point Directive about Welfare of Minorities
12
RPCD No.SP.BC.46/PS.160-88-89
17.11.88
Credit facilities to Minority Communities
13
RPCD No.Stat.BC.66/Stat-20(CB)/88-89
21.01.89
Credit facilities to Minority Communities
14
RPCD No.LBS.BC.121/LBC.34-88/89
07.06.89
Inclusion of representatives of State Minority Commissions/ Boards or State Minorities Financial Corporations and of SC/ST Corporations in the DLRC and SLRM
15
RPCD No.SP.BC.37/C.453(U)89-90
03.10.89
DRI Scheme – Routing of Advances through State Minority Finance/ Development Corporation
16
RPCD No.SP.BC.124/PS.160-89-90
26.06.90
Credit facilities to Minority Communities
17
RPCD No.SP.BC.80/PS.160-92-93
10.03.93
Credit facilities to Minority Communities – Quarterly Statement
18
RPCD No. SP.1934/PS.160-92-93
22.06.93
Credit facilities to Minority Communities
19
RPCD No.SP.BC.17/PS.160-93-94
10.08.93
Credit facilities to Minority Communities – Training to Staff
20
RPCD No.SP.BC.32/PS.160-93-94
06.09.93
Credit facilities to Minority Communities–Revised Format
21
RPCD No.SP.BC.50/PS160-93-94
13.10.93
Credit facilities to Minority Communities – Revised Format
22
RPCD No.SP.BC.83/PS160-93- 94
07.01.94
Credit flow to Minority Communities – Quarterly Statement
23
RPCD No.SP.BC.166/PS.160-93-94
15.06.94
Credit facilities to Minority Communities – 41 Identified Districts
24
LBS.BC.29/02.03.01-94-95
31.08.94
Inclusion of representatives of State Minority Commission/Boards or State Minorities Finance Corporations in SLBC
25
RPCD No.SP.BC.79/09.10.01-94-95
09.12.94
List of Specified Minority Communities – Inclusion of Buddhists in place of Neo-Buddhists
26
RPCD No.SP.BC.33/09.10.01-96-97
07.09.96
Credit facilities to Minority Communities – Quarterly Statement
27
RPCD No.SP.BC.43/09.10.01- 96 - 97
10.10.96
Credit Flow to Minority Communities – Compendium of Instructions
28
RPCD No.SP.BC.108 /09.10.01-96-97
28.02.97
National Minorities Development and Finance Corporation (NMDFC)
List of 103 Minority Concentrated Districts having at least 25% minority population, excluding those States/ UTs where minorities are in majority (J & K, Punjab, Meghalaya, Mizoram, Nagaland & Lakshadweep)
List of additional 18 Minority Concentrated districts which are not included in the list of 103 districts with substantial minority population circulated earlier.
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