Annexure II : Limits for Ways and Means Advances to State Governments - RBI - Reserve Bank of India
Annexure II : Limits for Ways and Means Advances to State Governments
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(Rs. crore) |
Date |
Minimum balance Total for States |
Ways and Means limits (expressed as a |
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multiple of the minimum balance) |
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Normal/Clean |
Special/Secured |
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1 |
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2 |
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3 |
4 |
1. |
April 1, 1937 (effective April 1, 1938) |
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(Provincial Governments/Part A States) |
1.95 |
1 |
* |
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(1.95) |
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2. |
April 1, 1953 (Part A and Part B States) |
a) |
3.94 on Friday |
2 |
2.00 for each State |
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b) |
3.38 on days other than Friday |
(7.88) |
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c) |
4.50 before repayment of Ways & |
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Means Advances |
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3. |
March 1, 1967 |
6.25 |
3 |
6 |
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(18.75) |
(37.50) |
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4. |
May 1, 1972 |
6.50 + |
12 |
6 |
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(78.0) |
(42.66) |
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5. |
May 1, 1976 |
13.0 |
10 |
10 |
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(130.0) |
(130.0) |
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6. |
October 1, 1978 |
13.0 |
20 |
10 |
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(260.0) |
(130.0) |
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7. |
July 1, 1982 |
13.0 |
40 |
20 |
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(520.0) |
(260.0) |
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8. |
October 1, 1986 |
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a) |
April-September |
13.0 |
52 |
20 |
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(676.0) |
(260.0) |
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b) |
October-March |
13.0 |
48 |
20 |
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(624.0) |
(260.0) |
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9. |
March 1, 1988 |
13.30 |
56 |
20 |
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(744.80) |
(266.0) |
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10. |
November 1, 1993 |
13.30 |
84 |
32 |
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(1,117.20) |
(425.60) |
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11. |
August 1, 1996 |
13.30 |
168 |
64 |
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(2,234.40) |
(852.20) |
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12. |
March 1,1999 |
** |
** |
++ |
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(3,685.00) |
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13. |
February 1, 2001 |
** |
** |
++ |
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(5,283.00) |
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The figures in brackets in columns 3 and 4 are the total monetary limits for all the States. |
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* |
Secured Ways and Means Advances were occasionally granted on an ad hoc basis. |
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+ |
The increase of Rs.0.25 crore over the figure for 1967 was due to the fixation of minimum balances for four States viz. Himachal Pradesh, |
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Manipur, Meghalaya and Tripura. There was no revision for other States. |
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** |
The minimum balance revised upwards linking it to the same base as for WMA. The base for the revised WMA limits will be three -year |
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average of revenue receipts plus capital expenditure. |
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++ |
The limit for special WMA liberalised, no upper limit on special WMA. Special WMA to be provided against actual holdings of Government securities. |