RBI/2004-05/80
RPCD.PLNFS.BC. No. 11 / 09.04.06 /2004-2005
July 30, 2004
The Chairman/ Managing Director
All Indian Scheduled Commercial Banks
(Excluding RRBs)
Dear Sir,
Implementation of PMRY- Modifications in Norms
As per the decision of the meeting held on 28.05.2004 under
the chairmanship of Secretary (SSI&ARI), Government of India, the following
modifications have been suggested in implementation of PMRY in order to make
the scheme more effective:
- The Block Level Task Force Committees (BLTFCs) meetings may be held immediately
after the Block Level Bankers Committee (BLBC) meeting. Since BLBC meetings
are held on quarterly basis, banks may consider applications sponsored by
BLTFC in these meetings. BLTFC meetings may be convened once or twice in the
quarter depending upon the requirements.
- The States/ banks may monitor the progress on monthly basis with respect
to
sponsoring, sanctioning and disbursement of applications
under the scheme.
Problems, if any, may be sorted out in the DLCC meetings.
- The banks may consider fixing area wise minimum unit cost of each activity
under PMRY.
- Implementing banks may consider endorsing a copy of the sanction letter
to the
concerned DIC so that they could assist the beneficiaries to fulfill pre- disbursement
formalities.
2. You may issue necessary instructions to your Regional/ Controlling
offices/ branches
in this regard.
3. Please acknowledge receipt.
Yours faithfully
(G.P.Borah)
Deputy General Manager