Revamp of Lead Bank Scheme - Action Points for SLBC Convenor Banks/ Lead Banks - RBI - Reserve Bank of India
Revamp of Lead Bank Scheme - Action Points for SLBC Convenor Banks/ Lead Banks
RBI/2017-2018/155 April 6, 2018 The Chairmen/Managing Directors/Chief Executive Officers Madam/Dear Sir, Revamp of Lead Bank Scheme - Action Points for SLBC Convenor Banks/ Lead Banks As you are aware, the Lead Bank Scheme (LBS) was last reviewed by the “High Level Committee” under Smt Usha Thorat, then Deputy Governor of Reserve Bank of India as the Chairperson in 2009. In view of changes that have taken place in the financial sector over the years, Reserve Bank of India had constituted a “Committee of Executive Directors” of the Bank to study the efficacy of the Scheme and suggest measures for improvement. The Committee’s recommendations were discussed with various stakeholders and based on their feedback, it has been decided that the following ‘action points’ will be implemented by the SLBC Convener Banks/Lead Banks.
2. You are advised to initiate necessary action for implementation of the ‘action points’ and also closely monitor the progress/ follow up by banks in this regard. 3. Please keep the respective Regional Office of the Reserve Bank of India informed of the action taken in the matter. 4. A copy of this circular is also being endorsed to the Chief Secretaries of all States. Yours faithfully, (Gautam Prasad Borah) Encl.: I. Revised Agenda for SLBC Meetings II. Management of Data Flow at LBS Fora – Procedure Revised Agenda for SLBC Meetings 1. Review of financial inclusion initiatives, expansion of banking network and Financial Literacy
2. Review of credit disbursement by banks
3. Doubling of Farmers’ Income by 2022 4. CD Ratio, Review of Districts with CD Ratio below 40% and working of Special Sub-Committees of the DCC (SCC). 5. Position of NPAs in respect of schematic lending, Certificate Cases and Recovery of NPAs 6. Review of restructuring of loans in natural calamity affected districts in the State, if any 7. Discussion on policy initiatives of the Central/State Government/RBI (Industrial Policy, MSME Policy, Agriculture Policy, Start-Up Policy, etc.), and expected involvement of banks 8. Discussion on improving rural infrastructure/ credit absorption capacity.
9. Efforts towards skill development on mission mode partnering with KVK, Horticulture Mission, National Skill Development Corporation, ASCI, etc. including a review of functioning of RSETIs 10. Steps taken for improving land record, progress in digitization of land records and seamless loan disbursements. 11. Sharing of success stories and new initiatives at the district level that can be replicated in other districts or across the State 12. Discussion on Market Intelligence Issues e.g.
13. Issues remaining unresolved at DCC/DLRC meeting 14. Timely submission of data by bank, adhering the schedule of SLBC meeting 15. Any other item, with the permission of the Chair. Management of Data Flow at LBS Fora – Procedure i. Each bank’s CBS should have a provision to generate a report pertaining to all LBS related data/ tables to Excel. This data should have information pertaining to all the branches operating in the state including fields/ columns for District & Block name. Access to Download & Export this data from bank CBS should be given to the Controlling Offices of the Banks who would be solely responsible for the process of ‘Data Feeding’ for all districts/ blocks within their jurisdiction. ii. The ‘Data Feeding’ process is the process of uploading this Excel file (downloaded in step (i) above) on the SLBC websites. SLBC Websites should have a provision to ‘Import/ Upload’ all the data present in the Excel Sheet on the database of the SLBC Website. This would obviate any manual ‘data entry’ at the SLBC/ Controlling Office level. iii. To facilitate the above functionality, each SLBC Convenor Bank would have to add this ‘Import/ Upload’ functionality to their SLBC website along with the requisite capabilities at the back-end. iv. The SLBC website would, thus, effectively work as a data aggregation platform. Further, data analysis capabilities could also be added to the SLBC websites depending on the available resources. v. The SLBC websites should provide access to LDMs to download district and block specific data directly from this website thus ensuring integrity and timely availability of data. vi. There could still be some data pertaining to State Government Schemes/ other data that is not available on the CBS or MIS of the banks. This would have to be collated at the Controlling Office level as is done now. At the SLBC website, functionalities could be provided to enter this data too. This could then be downloaded by the LDMs for district/ block level reports. Banks may also add Open Format fields like ‘text boxes’ for data or information that is special or is entered/ used once in a while. vii. Such a system ensures that LDMs & SLBC Convenor Banks have to do zero or minimal data entry/ feeding and all data is entered by a single ‘custodian of data’ which is the Controlling Office of each Bank. Any information to be provided by Government extension agencies could also be similarly uploaded. |