February 7, 2006
All Scheduled Commercial Banks
(excluding RRBs)
Dear Sir,
Recommendations of the Working Group to Review
Export Credit
The Reserve Bank of India had constituted a
Working Group to review Export Credit, consisting of select banks and exporters'
organisations, chaired by the Chief General Manager-in-Charge, Department of
Banking Operations and Development, Central Office to review the various aspects
of the functioning of the export credit scheme.
2. In the light of the recommendations of the
Working Group, banks are advised as under:
(a) Review of the existing procedure for export
credit
(i) There is a need for attitudinal change
in the approach of banks’ officials in dealing with small and medium exporters.
Banks may take suitable steps in this regard.
(ii) Banks should put in place a control
and reporting mechanism to ensure that the applications for export credit especially
from Small and Medium Exporters are disposed of within the prescribed time frame.
Banks should ensure that this recommendation is implemented in letter and spirit.
The internal / concurrent audit in banks should comment on whether or not the
prescribed time frame for disposal of export credit applications is being adhered
to by the banks. The Regional Managers of banks during branch visits, should
also look into this aspect.
(iii) While processing the applications for
export credit, banks should raise all queries in one shot and should avoid piece-meal
queries in order to avoid delays in sanctioning credit.
(iv) Small and Medium Exporters especially in the upcountry
centres should be properly trained by SSI / export organizations with technical
assistance from banks regarding correct filling up of forms and furnishing all
required information to banks to avoid delay. Banks may take lead in getting
such training sessions organized by SSI / Export organisations in their areas
of operation.
(v) Indian Banks Association (IBA) has been advised to devise
a simplified loan application form in consultation with the Federation of Indian
Export Organisations (FIEO) and other export promotion agencies. The application
form devised by IBA should serve a model for all banks.
(vi) Banks may evolve guidelines so that collateral security
is not insisted upon as far as possible.
(vii)State Level Export Promotion Committees (SLEPCs) which
have been reconstituted as sub-committees of the SLBCs should play a greater
role in promoting coordination between banks and exporters, in the respective
states and Export Promotion Organizations should take initiative in coordinating
the meetings. Convenor banks of SLEPCs may take suitable action in this regard.
(b) Review of the Gold Card Scheme
(i) Since the number of Gold cards issued
by banks is low, banks are advised to speed up the process of issue of the Cards
to all the eligible exporters especially the SME exporters and ensure that the
process is completed within a period of three months.
Banks may confirm compliance of the above requirement
to the Department of Banking Operations and Development, Central Office, Reserve
Bank of India, Cuffe Parade, Mumbai-400005, specifying the total number of Gold
Cards issued by them and the number of Gold Cards issued to the Small and Medium
exporters and Export Oriented Units and the SEZ Units. This information may
be furnished within 15 days from the date of expiry of 3 months period mentioned
above.
(ii) Simplified procedure for issue of Gold
Cards as envisaged under the scheme should be implemented by all banks. IBA
has been requested to devise a simplified format of application. The simplified
format of application devised by IBA may be adopted by the banks. Information
/ particulars already available with the banks may not be called for from the
exporters.
(iii) Banks may consider implementing the
instructions at para 3.4.3 of the Gold Card scheme regarding exempting all deserving
Gold Card holder exporters from the Packing Credit Guarantee—Sectoral schemes
of ECGC , on the basis of their track record.
(c ) Review of export credit for non-star exporters
Banks should post nodal officers at Regional
/ Zonal Offices and major branches having substantial export credit for attending
to the credit related problems of SME exporters
(d) Review of other issues
(i). The interest rates prescribed by RBI are
ceiling rates. Since the banks are at liberty to charge lesser rates of interest,
taking into account the cost of funds, margin requirements, risk perception
etc, banks may consider extending export credit at rates lesser than the ceiling
rates prescribed by RBI.
(ii). Banks should give priority for the foreign
currency export credit requirements of exporters over foreign currency loans
to non-exporter borrowers.
Yours faithfully,
(P. Vijaya Bhaskar)
Chief General Manager