Master Circular - Priority Sector Lending - UCBs - RBI - Reserve Bank of India
Master Circular - Priority Sector Lending - UCBs
RBI/2014-15/22 July 1, 2014 The Chief Executive Officer Dear Sir / Madam, Master Circular - Priority Sector Lending - UCBs Please refer to our Circular UBD.CO.BPD.(PCB) MC. No.18/09.09.001/2013-14 dated October 8, 2013 on the Revised Guidelines on Lending to Priority Sector for UCBs (available at RBI website www.rbi.org.in). The enclosed Master Circular consolidates and updates all the instructions / guidelines on the subject issued up to June 30, 2014 as listed in the Appendix. Yours faithfully, (A.K. Bera) Master Circular Priority Sector Lending 1. Introduction on Priority Sector Lending 1.1 At a meeting of the National Credit Council held in July 1968, it was emphasised that commercial banks should increase their involvement in the financing of priority sectors, viz., agriculture and small scale industries. The description of the priority sectors was later formalised in 1972 on the basis of the report submitted by the Informal Study Group on Statistics relating to advances to the Priority Sectors constituted by the Reserve Bank in May 1971. On the basis of this report, the Reserve Bank prescribed a modified return for reporting priority sector advances and certain guidelines were issued in this connection indicating the scope of the items to be included under the various categories of priority sector. Although initially there was no specific target fixed in respect of priority sector lending, in November 1974 the banks were advised to raise the share of these sectors in their aggregate advances to the level of 33 1/3 percent by March 1979. 1.2 At a meeting of the Union Finance Minister with the Chief Executive Officers of public sector banks held in March 1980, it was agreed that banks should aim at raising the proportion of their advances to priority sector to 40 percent by March 1985. Subsequently, on the basis of the Recommendations of the Working Group on the Modalities of Implementation of Priority Sector Lending and the Twenty Point Economic Programme by Banks (Chairman: Dr. K. S. Krishnaswamy), all commercial banks were advised to achieve the target of priority sector lending at 40 percent of aggregate bank advances by 1985. Sub-targets were also specified for lending to agriculture and the weaker sections within the priority sector. Since then, there have been several changes in the scope of priority sector lending and the targets and sub-targets applicable to various bank groups. 1.3 The guidelines were last revised in the year 2007 based on the recommendations made in September 2005 by the Internal Working Group of the RBI (Chairman: Shri C. S. Murthy). The Sub-Committee of the Central Board of the Reserve Bank (Chairman : Shri Y. H. Malegam) constituted to study issues and concerns in the Micro Finance institutions (MFI) sector, inter alia, had recommended review of the guidelines on priority sector lending. 1.4 Accordingly, Reserve Bank of India in August 2011 set up a Committee to re-examine the existing classification and suggest revised guidelines with regard to Priority Sector lending classification and related issues (Chairman: M V Nair). The recommendations of the committee were placed in the public domain inviting public comments. The recommendations of the Committee were examined based on the interface with various stakeholders and in the light of the comments / suggestions received from Government of India, banks, financial institutions, Non-Banking Financial Companies, Associations of industries, public and Indian Banks' Association; and revised guidelines were issued on October 8, 2013 in supersession of guidelines mentioned in the Master Circular UBD BPD (PCB) MC No.7/09.09.001/ 2012-13 dated July 02, 2012. 2. Categories under priority sector
The eligible activities under the above categories are specified in paragraph 4 3. Targets /Sub-targets for Priority sector 3.1 The targets under priority sector lending would be linked to Adjusted Net Bank Credit (ANBC) (total loans and advance minus bills rediscounted with RBI and other approved Financial Institutions plus investments made after August 30, 2007 in non-SLR bonds under HTM category) or Credit Equivalent amount of Off-Balance Sheet Exposures (OBE), whichever is higher, as on March 31 of the previous year. For the purpose of calculation of credit equivalent of off-balance sheet exposures, banks may use current exposure method. Inter-bank exposures including inter-bank off-balance sheet exposures will not be taken into account for the purpose of priority sector lending targets / sub-targets. 3.2 The targets and sub-targets set under priority sector lending for UCBs are furnished below. The stipulation regarding priority sector lending is not applicable to the Salary Earners' Banks.
Note:
4. Description of the Categories under priority sector 4.1.1. Direct Agriculture 4.1.1.1 Loans to individual farmers [including Self Help Groups (SHGs) or Joint Liability Groups (JLGs), i.e. groups of individual farmers, provided banks maintain disaggregated data on such loans] engaged in Agriculture and Allied Activities, viz., dairy, fishery, animal husbandry, poultry, bee-keeping and sericulture (up to cocoon stage). 4.1.1.2 Loans to others [such as corporates, partnership firms and institutions] for Agriculture and Allied Activities (dairy, fishery, piggery, poultry, bee-keeping, etc.) up to an aggregate limit of ` 2 crore per borrower for the following purposes:
4.1.2. Indirect agriculture 4.1.2.1. Loans to corporates, partnership firms and institutions engaged in Agriculture and Allied Activities [dairy, fishery, animal husbandry, poultry, bee-keeping and sericulture (up to cocoon stage)] If the aggregate loan limit per borrower is more than ` 2 crore in respect of eligible advances under direct agriculture, the entire loan should be treated as indirect finance to agriculture
4.1.2.2. Other indirect agriculture loans
4.2. Micro and small enterprises The limits for investment in plant and machinery/equipment for manufacturing / service enterprise, as notified by Ministry of Micro Small and Medium Enterprises, vide, S.O.1642(E) dated September 29, 2006 are as under:-
Bank loans to micro and small enterprises both manufacturing and service are eligible to be classified under priority sector as per the following: 4.2.1. Direct Finance 4.2.1.1. Manufacturing Enterprises Loans to the Micro and Small enterprises engaged in the manufacture or production of goods to any industry specified in the first schedule to the Industries (Development and Regulation) Act, 1951 and the activities notified by the Government from time to time are eligible for classification under priority sector. Loans to MSEs engaged in manufacturing or production of goods under MSMED Act 2006 are eligible for classification under priority sector as direct finance to MSEs. 4.2.1.2. Loans for food and agro processing Loans for food and agro processing will be classified under Micro and Small Enterprises, provided the units satisfy investment criteria prescribed for Micro and Small Enterprises, as provided in MSMED Act, 2006. 4.2.1.3 Service Enterprises Bank loans up to ` 5 crore per unit to Micro and Small Enterprises engaged in providing or rendering of services and defined in terms of investment in equipment under MSMED Act, 2006. 4.2.1.4. Export credit to MSE units (both manufacturing and services) for exporting of goods/services produced by them. 4.2.1.5. Khadi and Village Industries Sector (KVI) All loans sanctioned to units in the KVI sector, irrespective of their size of operations, location and amount of original investment in plant and machinery. Such loans will be eligible for classification under the sub-target of 60 percent prescribed for micro enterprises within the micro and small enterprises segment under priority sector. 4.2.2. Indirect Finance
Loans to individuals for educational purposes including vocational courses up to ` 10 lakh for studies in India and ` 20 lakh for studies abroad. Loans granted to institutions will not be eligible to be classified as priority sector advances. Provision of credit and other financial services and products of amounts not exceeding ` 50,000/- per borrower or the maximum permissible limit on unsecured advances whichever is lower.
4.6.1. Loans, not exceeding ` 50,000/- per borrower provided directly by banks to individuals; 4.6.2. Loans to distressed persons [other than farmers-already included under III (1.1) (vi)] not exceeding ` 50,000/- per borrower to prepay their debt to non-institutional lenders. 4.6.3. Loans to SHGs / JLGs for agricultural and allied activities would be considered as priority sector advance. Further, other loans to SHGs / JLGs up to `50,000 would be considered as Micro Credit and hence would be treated as priority sector advances. 4.6.4. Loans sanctioned to State Sponsored Organisations for Scheduled Castes / Scheduled Tribes for the specific purpose of purchase and supply of inputs to and / or the marketing of the outputs of the beneficiaries of these organisations. Priority sector loans to the following borrowers will be considered under Weaker Sections category:-
In States, where one of the minority communities notified is, in fact, in majority, item (h) will cover only other notified minorities. These States / Union Territories are Jammu & Kashmir, Punjab, Sikkim, Mizoram, Nagaland and Lakshadweep. UCBs 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. 6. Priority Sector-Data Reporting System
7. Common guidelines for priority sector loans Banks should comply with the following common guidelines for all categories of advances under the priority sector. 7.1. Service charges No loan related and ad-hoc service charges/inspection charges should be levied on priority sector loans up to ` 25,000/-. 7.2. Receipt, Sanction/Rejection/Disbursement Register A register/ electronic record should be maintained by the bank, wherein the date of receipt, sanction/rejection/disbursement with reasons thereof, etc., should be recorded. The register/electronic record should be made available to all inspecting agencies. 7.3. Issue of Acknowledgement of Loan Applications Banks should provide acknowledgement for loan applications received under priority sector loans. Bank Boards should prescribe a time limit within which the bank communicates its decision in writing to the applicants. Small and Marginal Farmers: Farmers with landholding of up to 1 hectare are considered as Marginal Farmers. Farmers with a landholding of more than 1 hectare but less than 2 hectares are considered as Small Farmers. For the purpose of priority sector loans ‘small and marginal farmers’ include landless agricultural labourers, tenant farmers, oral lessees and share-croppers, whose share of landholding is within above limits prescribed for “Small and Marginal Farmer”. State-Wise List of Minority Concentrated Districts (vide para no. 5 (h))
A - List of circulars consolidated in the Master Circular
B - List of other circulars from which instructions relating to Priority Sector Lending have also been consolidated in the Master Circular
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