RBI/2007-2008/27
RPCD.NO.SP.BC. 02 /09.03.01/2007-08
July
2, 2007 The Chairman / Managing Director, All Public Sector Banks Dear
Sir, Master Circular - Priority Sector Lending- Special
Programmes Scheme for Liberation and Rehabilitation of Scavengers (SLRS) Reserve
Bank of India has, periodically, issued instructions/directives to banks with
regard to operationalisation of the Scheme for Liberation and Rehabilitation of
Scavengers (SLRS). To enable banks to have current instructions at one place,
a Master Circular incorporating all the existing guidelines /instructions / directives
has been prepared and is appended. We advise that this Master
Circular has been updated and consolidates all the previous instructions on
the subject issued by Reserve Bank up till date as indicated in the Annexure
- IV.
Please acknowledge receipt. Yours faithfully,
(G. Srinivasan) Chief General Manager
INDEX SCHEME
OF LIBERATION AND REHABILITATION OF SCAVENGERS (SLRS) The
Government of India have launched on March 22, 1992 a National Scheme for Rehabilitation
of Scavengers and their dependents. Particulars of the Scheme as well as detailed
guidelines to be followed by the banks in implementing the scheme are circulated
to all public sector banks vide RBI Circular RPCD.SP.BC.84/C.665(SRS) 92/93 dated
March 20, 1993. 1. The Scheme
1.1 The objective of the scheme is to liberate scavengers
and their dependents from their existing hereditary and obnoxious occupation of
manually removing night soil and filth and to provide for and engage them in alternative
and dignified occupations within a period of five years. 1.2
While Ministry of Urban Development will implement the programme of conversion
of dry latrines in to water borne flush latrines to liberate the scavengers from
their obnoxious occupation, the Ministry of Welfare is entrusted with implementation
of Scheme for their rehabilitation in an alternative occupation. 1.3
The Scavenger is one who is partially or wholly engaged in the obnoxious and inhuman
occupation of manually removing night soil and filth .The dependent of a Scavenger
is one who is a member of his/her family or is dependent on him/her irrespective
of the fact whether he is partially or wholly engaged in the said occupation. 1.4
The Scheme would cover primarily all scavengers belonging to Scheduled Caste community
and scavengers belonging to other communities engaged in servicing specifically
dry latrines, to eliminate the practice of manual scavenging. Persons engaged
in cleaning occupations other than dry latrines are not eligible for assistance
under the scheme. 1.5 Women form a bulk of the work force
engaged in manual scavenging and continue to be engaged so after men of the family
have shifted to more dignified professions. First priority, therefore , should
be given to rehabilitation of women. 1.6 The Scheme comprises
of the following components: (i) Time bound programme for
identification of scavengers and their dependents and their aptitude for alternative
trade through a survey. (ii) Training in identified trades
for scavengers and their dependents at Government training institutions . (iii)
Rehabilitation of scavengers in various trades and occupations by providing subsidy. 2.
Salient Features 2.1 The National Scheme of Liberation
and Rehabilitation of Scavengers is applicable to Public Sector Banks.
2.2 The Scheme would cover scavengers in urban areas, semi-urban areas,
rural areas and any other town or area including Cantonment boards, colonies set
up by public sector undertakings etc. where manual scavenging prevails. 2.3
The unit for assistance under the scheme is not the family but each scavenger
and each dependent of the scavengers. 2.4 Implementing agencies
should sponsor for assistance under the scheme candidates above 18 years of age
as advancing loans to minors acts as disincentive from attending school. 2.5
For the purpose of training in various trades the age limit is 18-50 years. 2.6
No minimum qualification is prescribed for providing training to scavengers. 2.7
Rehabilitative training will be provided by the Training Institution set up by
the Government of India, State Government,/ UT Administration to private scavengers
and their dependents including the dependents of scavengers employed by local
bodies in suitably identified trades keeping in view their aptitude and local
requirements and environments. 2.8 The duration of the rehabilitative
training imparted in training centers run by different departments of the state
Governments and Central Government would range from one month to six months. 2.9
The entire cost of training will be borne by the Central Government. 2.10
A list of trades identified for the purpose of offering to the scavengers and
their dependents keeping in view their aptitude is indicated at Annexure
I. 2.11
Loans granted by banks to the scavengers under the scheme will be eligible for
classification under priority sector and loans up to Rs. 6500/- as loans under
Differential Rate of Interest Scheme. 2.12. Funding 2.12.1
The scheme provides for funding of projects costing up to Rs. 50,000/- per beneficiary
and also for margin money to the extent of 15% of the project cost at 4 % rate
of interest. 2.12.2 For projects costing Rs. 50,000/- the
break up would be Rs. 10,000/- subsidy, Rs. 7,500/- margin money from State Scheduled
Caste Development Corporations ( SCDC )and Rs. 32,500/- loan from the banks. 2.12.3
Under the scheme subsidy would be 50 % of the project cost with a minimum ceiling
of Rs. 10,000/--. 2.12.4 Thus for financial assistance
the maximum project cost would be Rs. 50,000/-with 50 % subsidy with a maximum
ceiling of Rs. 10,000/- and 15% as margin money. 2.12.5
Loans up to Rs. 6500/-are treated as loans under DRI Scheme and concessional rate
of interest at 4 % is extended notwithstanding the fact that the project cost
may exceed Rs. 6,500/-. Where the loan sanctioned / disbursed is more than Rs.
6,500/- such loans will attract rate of interest according to RBI directive on
interest. 2.12.6 The bank should ensure that as far as possible
the entire loan amount along with subsidy and margin money loan is disbursed at
the time of acquisition of assets in one instalment to enable borrower to purchase
assets of right specifications. However, if loan is disbursed in stages, the banks
should ensure that the entire subsidy amount and margin money assistance is done
as soon as 25 % of the sanctioned loan amount is disbursed 2.12.7
Eligibility 2.12.8 An applicant may be considered
for assistance even if he/she had been assisted earlier under any subsidy linked
scheme if the applicant is otherwise eligible. However, an existing defaulter
applicant will not be eligible for assistance. A member of family being a defaulter
need not be a bar for considering the application of another member of the family
for assistance. 2.12.9 To enable the SCDC to formulate large
economically viable projects and to inculcate a feeling of self-help among the
scavengers ' Group Projects' are allowed . The SCDC should formation of Group
Projects and pool together permissible subsidy and margin money loan. 2.12.10
Security The security for the loan will be only hypothecation
of assets created out of the loan / subsidy in favour of the banks. The SCDC is
allowed to have second / parri passu charge over thee assets to cover their margin
money loan assistance. 2.12.11 Repayment The
repayment of loans will be in monthly / quarterly installments within 3 to 7 years
inclusive of grace period not exceeding six months. The recovery will be first
appropriated towards recovery of banks’ dues. To step up recovery position banks
should organize regular recovery drives and make follow up visits to borrowers
to verify that the assets created out of assistance are maintained properly. 2.12.12
Loan Pass Book A loan pass book will be issued by the
financing bank to the borrower showing his /her name , address , date and amount
of loan, purpose, rate of interest, period of repayment , number and amount of
installments of repayment, payment and amount of interest payable if there is
no default etc. The amount of subsidy granted to the borrower and date of disbursement
will also be indicated. 3 The Role of
banks 3.1 The approach towards the scheme should
be employment / income oriented instead of target oriented. The successful
implementation of the scheme depends on effective participation and monitoring
by banks at all levels. Banks should therefore pay particular attention to this
aspect and ensure that sufficient number of branches effectively participate in
the implementation of the scheme in close association with the State Local Scheduled
Caste Development & Finance Corporations. Banks should allocate targets for
financing of beneficiaries by proportionately distributing the total target under
the scheme for the districts under ACP, among all bank branches covered for DCP
as per the availability of eligible beneficiaries within the area of operation
of the branches. Bank may issue suitable instructions to their branches / controlling
offices for implementation of the scheme. 3.2 The banks
should ensure that their branches extend all co-operation to the applicant beneficiaries
and not ask for documents, guarantees etc. not envisaged in the scheme. 3.3
The banks should not insist for deposit amount in the fixed deposit from the beneficiary. 3.4
The banks should adopt simple and transparent procedure to eliminate middlemen
operating between the beneficiaries and the banks and expedite disposal of applications
timely. 3.5 All loan applications up to a credit limit of
Rs. 25, 000/- should be disposed of within a fortnight and those for over Rs.
25,000/- within 8 to 9 weeks. 3.6 Proper record of receipt
and disposal of applications as required should be maintained. 3.7
Branch Managers may reject applications ( except in respect of SC / ST ) provided
the cases of rejections are verified subsequently by the Divisional / Regional
Manager. Applications should not be rejected on flimsy grounds. In case of rejection
of application reasons for rejection of application should invariably be recorded. 3.8
All loan applications pending beyond prescribed time limit should be disposed
of on priority basis. 3.9 The performance of banks under
the scheme may be periodically reviewed at different for a under the Lead Bank
Scheme, at SLBC meetings etc. 3.10 To encourage lending
to the beneficiaries efforts should be made to educate and reorient the attitude
of the banks’ staff for an attitudinal shift. 3.11 To meet
the target banks should improve their pre-sanction scrutiny and tighten post disbursement
follow up. 3.12 A Committee at District level under the
Collector comprising of District Manager, Social Welfare Officer and representatives
of Lead Banks may be set up to screen the applications. The Committee should meet
periodically at least once in two months. 3.13 A joint committee
of the Lead Bank and Scheduled Castes Development Corporation should be set up
to oversee the implementation of the scheme and remove procedural bottlenecks
and avoid rejection of applications on the grounds other than technical unavoidable
. 4. Implementing Agencies National
Level 4.1 The Ministry
of Welfare is the implementing as well as nodal agency at the national level.
There is central Monitoring Committee under the Chairmanship of the Secretary,
Ministry of Welfare, with representatives from the Ministries/ Departments of
the Urban Development, Rural Development, Labour, Education, Banking, Small Scale
Industries, Planning Commission and the State Governments which meets once in
three months to evaluate the implementation of the scheme and to take collective
action. The composition of the committee is given at Annexure
II. State Level 4.2
Secretary in-charge of Scheduled Castes Welfare in the State is responsible for
the implementation of the scheme. He co-ordinates the implementation of the scheme
with the Central Government as well as with Departments of the State Government.
The State-level Scheduled Castes Development and Finance Corporation is the chief
agency for the implementation of the scheme. District
Level 4.3 The District Collector/District Magistrate/Deputy
Commissioner of the district is responsible for overall implementation of the
scheme. The District Managers/Assistant Managers of the
State Scheduled Castes Finance and Development Corporations are responsible for
the day-to-day implementation of the scheme. Local Body
Level 4.4 The State Government/District Office/District
Collector constitute a small Committee for each town wherever the number of scavengers
may be about 100 or more than 100. The District Officer may constitute suitable
representative Mohalla Committees with appropriate persons/officers as Chairpersons
and convenors. The local body level Committee and the Mohalla Committees help
in the identification of scavengers and provide forum for discussions or initiating
corrective action in the implementation of the programme. 5
Monitoring & Evaluation The implementing agencies
at the national, State, district and town levels monitor and evaluate the implementation
of the scheme and take corrective action so that the programme is implemented
according to targets fixed. 5.1
The implementing branch shall submit a monthly statement as per Annexure
III to the Lead Bank Officer (in the
case of branches of the lead bank) or to the District Co-ordinator (in the case
of branches of other banks) as also to their respective controlling offices. The
concerned Lead Bank Officer/District Co-ordinator should consolidate the data
in the same format in respect of all the branches of his bank in the district
so that the performance data of each bank in each district under the scheme is
available. The District Co-ordinators should also send the consolidated data in
respect of their branches in the district to the Lead Bank Officer so that bank-wise
data can be placed before the District Consultative Committee, for review at its
Meetings. 5.2 The controlling
offices of banks should consolidate the data in respect of all the branches under
their jurisdiction and furnish the same to the Regional/Zonal Offices at the State-level.
The Regional/Zonal Offices of the banks at the State-level should review the progress
in implementation of the scheme by their branches for the State as a whole. The
State/Union Territory level data should be made available by the Regional/Zonal
offices of each bank to the convenor of the State Level Bankers' Committee for
review at the SLBC meetings. One copy of this statement will also be furnished
to the concerned Regional Office of RPCD of Reserve Bank of India. 5.3
The Regional/Zonal Offices of banks should make available the State/Union Territory-wise
data to the Head Offices of the banks for review. Head Offices of the banks should
review the performance of the banks under the scheme on the basis of such statements.
The Head Offices of banks shall send to Rural Planning and Credit Department,
Reserve Bank of India, Central Office, Mumbai their performance data giving State/Union
Territory-wise details by the end of the next month to which the data is related. .5.4
The format given in Annexure III
will be used for reporting of data by the Controlling/ Regional/Zonal/Head Offices
of banks as well as the SLBC convenors.
Annexure I List
of Trades Vide paragraph 1.6 (iii)
Agriculture
and Allied Sector Bullocks
and carts Supply of Diesel pumpsets and pipelines Mango
plantation Piggery Sericulture Cashew
processing Manufacture of mats etc. Small
Industries Sector Automobile Workshops Printing
press/book binding Furniture making Wooden
cart making Textile products Table
moulded bricks Coir products Power
looms Handloom weaving Silk reeling Stone
works Tobacco barn Toys and doll making Screen
printing Service Sector Photo
Studio Repair of radio/TV etc. |
Photo Studio Repair
of refrigerators/coolers etc. Servicing of two/three wheelers Auto
rickshaw Cycle repair shops Pumpset
repairs Carpentry Plumbing and sanitary Retail
dealership Blacksmithy Sheet metal
work Tailoring Pan and cigarette shop Juice
vendors Fruit and vegetable vending Ice
cream vendors Newspaper and magazine shop Repair
of household domestic appliances like pressing iron, toaster, geysers etc. Packing Repair
of diesel engines, electric motors etc. Watch repair Painting
of walls, doors and windows Masonry Tile
laying Glass pane fixing |
Embroidery and Needle work Tyre
vulcanising unit Loudspeakers, amplifier, mike etc. Battery
charging Transformer manufacturing/repair Cable
manufacturing Business Sector Electric
store Provision store Tiles and building
material shop Tea shops Fish business Fruit/vegetable
shop Machine shop (grinding etc.) Wood
making Furniture making |
Food and vegetable preservation Small
transformers and coil winding Welding Lens
grinding and polishing Ceramic/pottery Decoration
and glass-wares Cane work and bamboo work Saree
printing Utensil fabrication Transport
related activities Weaving Garment
making Steel furniture Washing powder
making Cabinet making Plastic mould
maker |
Annexure
II
Composition
of the Central Monitoring Committee Vide
paragraph 4.1 The composition of the Central Monitoring
Committee would be as follows:
Secretary,
Welfare | Chairperson |
Secretary,
Urban Development | Member |
Secretary,
Small Scale Industries | Member |
Secretary,
Rural Development | Member |
Secretary,
Department of Education | Member |
Secretary,
Department of Banking | Member |
Adviser,
Planning Commission (dealing with the subject) |
Member |
CMD, NSFDC |
Member |
FA of the Ministry |
Member |
Four Secretaries of the State Governments
dealing with the SCs welfare by rotation to be nominated |
Member (SCD) Member Secretary |
Notes:
Proforma
for Reporting Data by - (i) the implementing bank branches to their Controlling
Offices/Lead Bank Officer of the District concerned/District Co-ordinator,
(ii) Controlling Offices to their Regional/Zonal Offices at the State Level, (iii)
by the Regional/Zonal Offices to their Head Offices/the Convenor of SLBC/Regional
Office of RPCD (RBI), and (iv) by Head Offices of Banks to the RPCD, RBI, Central
Office, Mumbai. The data in this proforma will be furnished
district-wise by the Controlling Offices of Banks to their Regional/Zonal Offices
at the State/UT level; the State-wise position will be reported by the Regional/Zonal
Offices to their Head Offices while the District-wise position of each State/UT
will be furnished by them to the SLBC Convenors and the Regional Offices of RPCD,
RBI. The statement should be compiled/consolidated promptly
and furnished to the respective recipients within the limits specified below: From
To Maximum time allowed a) Branch Controlling
Offices/LBC/District Co-ordinator 7 days from the close of the month b)
Controlling Office and District Co-ordinator Regional/Zonal Office/LBO 15 days
from the close of the month c) Regional/Zonal Office SLBC
Convenor/Head Office/RPCD R.O. 20 days from the close of the quarter d)
Head Offices of Banks RPCD, Reserve Bank, Central Office by the end of the next
month to which the data is related.
Annexure
IV SCHEME FOR LIBERATION AND REHABILITATION
OF SCAVENGERS (SLRS) LIST OF
CIRCULARS -- CONSOLIDATED
Serial
No. | Circular
No. | Date |
Subject |
1 |
RPCD.No.SP/BC/84/C.665 (SRS)/ 92-93 |
20.03.93 |
Scheme for Liberation and Rehabilitation
of Scavengers (SLRS) |
2 |
RPCD.No.SP.BC.136/09.02.01/93-94 |
11.05.94 |
Scheme for Liberation and Rehabilitation of Scavengers
(SLRS) | 3 |
RPCD.No.SP.BC.161/09.03.01/93-94 |
09.06.94 |
Scheme for Liberation and Rehabilitation of Scavengers
(SLRS) | 4 |
RPCD.No.SP.BC.160/09.03.01/93-94 |
29.05.95 |
Scheme for Liberation and Rehabilitation of Scavengers
(SLRS) | 5 |
RPCD.No.SP.BC.20/ 09.03.01/96-97 |
05.08.96 |
Scheme for Liberation and Rehabilitation of Scavengers
(SLRS) | 6 |
RPCD.No.SP.BC.157/09.03.01/96-97 |
30.06.97 |
Scheme for Liberation and Rehabilitation of Scavengers
(SLRS) | 7 |
RPCD.No.SP.BC.16/ 09.03.01/97-98 |
01.08.97 |
Scheme for Liberation and Rehabilitation of Scavengers
(SLRS) | 8 |
RPCD.No.SP.BC.109/09.03.01/97-98 |
20.04.98 |
Quick Study on SLRS |
9 |
RPCD.No.SP.BC.12/ 09.03.01/2003-04 |
25.07. 03 |
Recommendations of the National Commission for Safai
Karmacharis (vth Report for the year 2001- 02) |
10 |
RPCD.No.SP.BC.22/ 02.01.01/2003-04 |
12.09.2003 |
Effective participation of public
sector banks | 11. |
RPCD.No.SP.BC.72/ 09.01.01/2003-04 |
25.03.2004 |
Submission of Progress Reports under Government Sponsored
Schemes- Changes in the periodicity of return under SLRS | |