RBI /2004-05/145
RPCD.PLNFS.BC. No.22/09.04.06/2004-2005
August 27, 2004
The Chairman/ Managing Director
All Indian Scheduled Commercial Banks (Excluding RRBs)
Dear Sir,
Implementation of PMRY- Modifications in Norms( Himachal Pradesh)
Please refer to our earlier circular RPCD.No.SP.BC.26/09.04.01/2001–2002
dated September 19, 2001 regarding the decision of the 11th High
Powered Committee on the PMRY that banks having less than 5 branches shall not
be allocated targets under PMRY if total targets of all branches of a bank having
less than 5 branches constitute 2% or less, of the total target of the state.
2. In view of the fact that large number of banks is having
less than 5 branches and due to the geographical conditions of the state, it
has since been decided by the Government of India to relax this condition for
the state of Himachal Pradesh also. Hence, the banks having less than
5 branches in this state may participate in the implementation of the PMRY Scheme
in the State of Himachal Pradesh and try to achieve the allocated targets under
PMRY Scheme.
3.You may advise your Regional/Controlling offices in this
regard.
4. Please acknowledge receipt.
Yours faithfully
( G.P.Borah)
Deputy General Manager