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RBI / 2005-06 / 336
RPCD.PLNFS.BC.No.70 /09.04.01/2005 –2006
March 24, 2006
The Chairman / Managing Director
All Indian Scheduled Commercial Banks
(Excluding RRBs)
Dear Sir,
PMRY - Cut-Off date for lapsing of sanctions and completion
of disbursement against the sanction cases of the Programme year 2005-06 - Extension
thereof
Please refer to our circular RBI/2004-05/427/
RPCD.PLNFS.BC.No.95/ 09.04.01/ 2004 –2005 dated April 20, 2005 intimating
the targets for the programme year 2005-06. As the performance of implementing
banks in respect of sanction and disbursement under PMRY for the programme year
2005-06 is not satisfactory, the Ministry of A & RI, Govt. of India has
since decided to extend the cut-off date for lapsing of sanction and completion
of disbursement for the sanction cases of the Programme Year 2005-06 by a further
period of two months, i.e., upto 31 May 2006. All implementing banks
are requested to strictly adhere to this deadline without fail.
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
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