Click here to Visit the RBI’s new website

BBBPLogo

Notifications

(441 kb)
Master Circular - Lending to Micro, Small & Medium Enterprises (MSME) Sector

RBI/2011-12/83
RPCD.SME & NFS. BC. No. 09/06.02.31/2011-12

July 1, 2011

The Chairman/Managing Director/
Chief Executive Officer

All Scheduled Commercial Banks
(excluding Regional Rural Banks)

Dear Sir

Master Circular -
Lending to Micro, Small & Medium Enterprises (MSME) Sector

As you are aware, the Reserve Bank of India has, from time to time, issued a number of guidelines/instructions/directives to banks in the matters relating to lending to Micro, Small & Medium Enterprises Sector. To enable the banks to have current instructions at one place, a Master Circular incorporating the existing guidelines/instructions/directives on the subject has been prepared and is appended. This Master Circular consolidates the instructions issued by the RBI up to June 30, 2011, which are listed in the Appendix, to theextentthey deal with the MSME sector lending by commercial banks.

2. Please acknowledge receipt.

Yours faithfully

(C.D. Srinivasan)
Chief General Manager


SECTION - I

Micro, Small & Medium Enterprises Development (MSMED) Act, 2006

The Government of India has enacted the Micro, Small and Medium Enterprises Development (MSMED) Act, 2006 on June 16, 2006 which was notified on October 2, 2006. With the enactment of MSMED Act 2006, the paradigm shift that has taken place is the inclusion of the services sector in the definition of Micro, Small & Medium enterprises, apart from extending the scope to medium enterprises. The MSMED Act, 2006 has modified the definition of micro, small and medium enterprises engaged in manufacturing or production and providing or rendering of services. The Reserve Bank has notified the changes to all scheduled commercial banks. Further, the definition, as per the Act, has been adopted for purposes of bank credit vide RBI circular ref. RPCD.PLNFS. BC.No.63/ 06.02.31/ 2006-07 dated April 4, 2007.

1 Definition of Micro, Small and Medium Enterprises

(a)  Enterprises engaged in the manufacture or production, processing or preservation of goods as specified below:

(i) A micro enterprise is an enterprise where investment in plant and machinery does not exceed Rs. 25 lakh;

(ii)  A small enterprise is an enterprise where the investment in plant and machinery is more than Rs. 25 lakh but does not exceed Rs. 5 crore; and

(iii) A medium enterprise is an enterprise where the investment in plant and machinery is more than Rs.5 crore but does not exceed Rs.10 crore.

In case of the above enterprises, investment in plant and machinery is the original cost excluding land and building and the items specified by the Ministry of Small Scale Industries vide its notification No.S.O. 1722(E) dated October 5, 2006 (Annex I).

(b) Enterprises engaged in providing or rendering of services and whose investment in equipment (original cost excluding land and building and furniture, fittings and other items not directly related to the service rendered or as may be notified under the MSMED Act, 2006) are specified below.

(i) A micro enterprise is an enterprise where the investment in equipment does not exceed Rs. 10 lakh;

(ii)  A small enterprise is an enterprise where the investment in equipment is more than Rs.10 lakh but does not exceed Rs. 2 crore; and

(iii) A medium enterprise is an enterprise where the investment in equipment is more than Rs. 2 crore but does not exceed Rs. 5 crore.

These will include small road & water transport operators, small business, retail trade, professional & self-employed persons and other service enterprises

Lending by banks to medium enterprises will not be included for the purpose of reckoning of advances under the priority sector.

(iv) Since the MSMED Act, 2006 does not provide for clubbing of investments of different enterprises set up by same person / company for the purpose of classification as Micro, Small and Medium enterprises, the Gazette Notification No. S.O.2 (E) dated January 1, 1993 on clubbing of investments of two or more enterprises under the same ownership for the purpose of classification of industrial undertakings as SSI has been rescinded vide GOI Notification No. S.O. 563 (E) dated February 27, 2009.

1.1  Khadi and Village Industries Sector (KVI)

All advances granted to units in the KVI sector, irrespective of their size of operations, location and amount of original investment in plant and machinery will be covered under priority sector advances and will be eligible for consideration under the sub-target (60 per cent) of the micro enterprises segment within the MSE Sector.

1.2 Indirect Finance

1.2.1 Persons involved in assisting the decentralised sector in the supply of inputs and marketing of outputs of artisans, village and cottage industries.

1.2.2 Advances to cooperatives of producers in the decentralised sector viz. artisans, village and cottage industries.

1.2.3 Loans granted by banks to Micro Finance Institutions on, or after, April 1, 2011 for on-lending to micro and small enterprises (manufacturing as well as services) subject to the compliance of guidelines specified in Master Circular RPCD. CO. Plan. BC. 10/04.09.01/ 2011-12 dated July 1, 2011 on 'Lending to Priority Sector'.

SECTION - II

Certain types of funds deployment eligible as priority sector advances

2.1 Investments

2.1.1 Securitised Assets

Investments made by banks in securitised assets, representing loans to various categories of priority sector, shall be eligible for classification under respective categories of priority sector (direct or indirect) depending on the underlying assets, provided the securitised assets are originated by banks and financial institutions and fulfill the Reserve Bank of India guidelines on securitisation. This would mean that the bank's investments in the above categories of securitised assets shall be eligible for classification under the respective categories of priority sector only if the securitised advances were eligible  to be classified as priority sector advances before their securitisation.

2.1.2 Outright purchases of any loan asset eligible to be categorised under priority sector, shall be eligible for classification under the respective categories of priority sector (direct or indirect), provided the loans purchased are eligible to be categorised under priority sector; the loan assets are purchased (after due diligence and at fair value) from banks and financial institutions, without any recourse to the seller; and the eligible loan assets are not disposed of, other than by way of repayment, within a period of six months from the date of purchase.

2.1.3 Investments by banks in Inter Bank Participation Certificates (IBPCs), on a risk sharing basis, shall be eligible for classification under respective categories of priority sector, provided the underlying assets are eligible to be categorised under the respective categories of priority sector and are held for at least 180 days from the date of investment.

2.2 Scheme of Small Enterprises Financial Centres (SEFCs):

As per announcement made by the Governor in the Annual Policy Statement 2005-06, a scheme for strategic alliance between branches of banks and SIDBI located in clusters, named as “Small Enterprises Financial Centres” has been formulated in consultation with the Ministry of SSI and Banking Division, Ministry of Finance, Government of India, SIDBI, IBA and select banks and circulated to all scheduled commercial banks on May 20,  2005 for implementation. SIDBI has so far executed MoU with 15 banks so far (Bank of India, UCO Bank, YES Bank, Bank of Baroda, Oriental Bank of Commerce, Punjab National Bank, Dena Bank, Andhra Bank, Indian Bank, Corporation Bank, IDBI Bank, Indian Overseas Bank, Union Bank of India, State Bank of India and Federal Bank). List of MSME  clusters covered by existing SIDBI branches is furnised in Annex II.

SECTION - III

Targets for priority sector lending by Domestic Commercial Banks

3.1 Targets for Domestic Commercial Banks

3.1.1 The domestic commercial banks are expected to enlarge credit to priority sector and ensure that priority sector advances (which include the micro and small enterprises (MSE) sector) constitute 40 per cent of Adjusted Net Bank Credit (ANBC) or credit equivalent amount of Off-Balance Sheet Exposure, whichever is higher.

3.1.2 In terms of the recommendations of the Prime Minister’s Task Force on MSMEs, banks are advised to achieve a 20 per cent year-on-year growth in credit to micro and small enterprises and a 10 per cent annual growth in the number of micro enterprise accounts.

3.1.3 In order to ensure that sufficient credit is available to micro enterprises within the MSE sector, banks should ensure that:

(a)  40 per cent of the total advances to MSE sector should go to micro (manufacturing) enterprises having investment in plant and machinery up to Rs. 5 lakh and micro (service) enterprises having investment in equipment up to Rs. 2 lakh; 

(b)  20 per cent of the total advances to MSE sector should go to micro (manufacturing) enterprises with investment in plant and machinery above Rs. 5 lakh and up to Rs. 25 lakh, and micro (service) enterprises with investment in equipment above Rs. 2 lakh and up to Rs. 10 lakh. Thus, 60 per cent of MSE advances should go to the micro enterprises.

(c)  While banks are advised to achieve the 60% target as above, in terms of the recommendations of the Prime Minister’s Task Force, the allocation of 60% of the MSE advances to the micro enterprises is to be achieved in stages viz. 50% in the year 2010-11, 55% in the year 2011-12 and 60% in the year 2012-13.

3.2 Targets for Foreign Banks

3.2.1 Foreign banks are expected to enlarge credit to priority sector and ensure that priority sector advances (which includes the MSE sector) constitute 32 per cent of Adjusted Net Bank Credit (ANBC) or credit equivalent amount of Off-Balance Sheet Exposure, whichever is higher.

3.2.2 Within the overall target of 32 per cent to be achieved by foreign banks, the advances to MSE sector should not be less than 10 per cent of the adjusted net bank credit (ANBC) or credit equivalent amount of Off-Balance Sheet Exposure, whichever is higher.

3.2.3 In terms of the recommendations of the Prime Minister’s Task Force on MSMEs, banks are advised to achieve a 20 per cent year-on-year growth in credit to micro and small enterprises and a 10 per cent annual growth in the number of micro enterprise accounts.

3.2.4 In order to ensure that sufficient credit is available to micro enterprises within the MSE sector, banks should ensure that:

(a)  40 per cent of the total advances to MSE sector should go to micro (manufacturing) enterprises having investment in plant and machinery up to Rs. 5 lakh and micro (service) enterprises having investment in equipment up to Rs. 2 lakh; 

(b)  20 per cent of the total advances to MSE sector should go to micro (manufacturing) enterprises with investment in plant and machinery above Rs. 5 lakh and up to Rs. 25 lakh, and micro (service) enterprises with investment in equipment above Rs. 2 lakh and up to Rs. 10 lakh. Thus, 60 per cent of MSE advances should go to the micro enterprises.

(c)  While banks are advised to achieve the 60% target as above, in terms of the recommendations of the Prime Minister’s Task Force the allocation of 60% of the MSE advances to the micro enterprises is to be achieved in stages viz. 50% in the year 2010-11, 55% in the year 2011-12 and 60% in the year 2012-13.

3.3 Deposit by Foreign Banks with SIDBI or Funds with other Financial Institutions, as specified by the Reserve Bank

3.3.1 The foreign banks having shortfall in lending to stipulated priority sector lending target / sub-targets will be required to contribute to Funds to be set up with Small Industries Development Bank of India (SIDBI) or with other Financial Institutions, for such other purpose as may be stipulated by Reserve Bank of India from time to time.

3.3.2 For the purpose of such allocation, the achievement level of priority sector lending as on the last reporting Friday of March of the immediately preceding financial year will be taken into account (i.e. For allocation in Funds with SIDBI or any other Financial Institutions in the year 2011-12, the achievement level of priority sector lending target / sub-targets as on the last reporting Friday of March 2011 will be taken into account).

3.3.3 The corpus of Funds shall be decided by Government of India / Reserve Bank of India on a year-to-year basis. The tenor of the deposits shall be for a period of three years or as decided by Reserve Bank from time to time. The contribution required to be made by foreign banks would not be more than the amount of shortfall in priority sector lending target / sub-targets of the foreign banks.

3.3.4 The concerned foreign banks will be called upon by SIDBI / or such other Financial Institutions may be decided by Reserve Bank, as and when funds are required by them, after giving one month's notice.

3.3.5 The interest rates on foreign banks' contribution, period of deposits, etc. shall be fixed by Reserve Bank of India from time to time.

3.4 Non-achievement of priority sector targets and sub-targets will be taken into account while granting regulatory clearances/approvals for various purposes.

[ANBC or credit equivalent of Off-Balance Sheet Exposures (as defined by Department of Banking Operations and Development of Reserve Bank of India from time to time) will be computed with reference to the outstanding as on March 31 of the previous year. For this purpose, outstanding FCNR (B) and NRNR deposits balances will no longer be deducted for computation of ANBC for priority sector lending purposes. For the purpose of priority sector lending, ANBC denotes NBC plus investments made by banks in non-SLR bonds held in HTM category. Investments made by banks in the Recapitalization Bonds floated by Government of India will not be taken into account for the purpose of calculation of ANBC. Existing and fresh investments, by banks in non-SLR bonds held in HTM category will be taken into account for the purpose. Deposits placed by banks with NABARD/SIDBI, as the case may be, in lieu of non-achievement of priority sector lending targets/sub-targets, though shown under Schedule 8 – 'Investments' in the Balance Sheet at item I (vi) – 'Others', will not be treated as investment in non-SLR bonds held under HTM category. For the purpose of calculation of credit equivalent of off-balance sheet exposures, banks may use current exposure method. Inter-bank exposures will not be taken into account for the purpose of priority sector lending targets/sub-targets.]

SECTION - IV

Common Guidelines / Instructions for Lending to MSME Sector

4.1 Disposal of Applications

All loan applications for MSE units upto a credit limit of Rs. 25,000/- should be disposed of within 2 weeks and those upto Rs. 5 lakh within 4 weeks provided , the loan applications are complete in all respects and accompanied by a " check list".

4.2 Collateral

Banks are mandated not to accept collateral security in the case of loans upto Rs.10 lakh extended to units in the MSE sector. Banks are also advised to extend collateral-free loans upto Rs. 10 lakh to all units financed under the Prime Minister Employment Generation Programme of KVIC.

Banks may, on the basis of good track record and financial position of the MSE units, increase the limit of dispensation of collateral requirement for loans up to Rs.25 lakh (with the approval of the appropriate authority).
Banks are advised to strongly encourage their branch level functionaries to avail of the Credit Guarantee Scheme cover, including making performance in this regard a criterion in the evaluation of their field staff.

4.3 Composite loan

A composite loan limit of Rs.1 crore can be sanctioned by banks to enable the MSE entrepreneurs to avail of their working capital and term loan requirement through Single Window.

4.4 Specialised MSME branches

Public sector banks have been advised to open at least one specialised branch in each district. Further, banks have been permitted to categorise their MSME general banking branches having 60% or more of their advances to MSME sector in order to encourage them to open more specialised MSME branches for providing better service to this sector as a whole. As per the policy package announced by the Government of India for stepping up credit to MSME sector, the public sector banks will ensure specialized MSME branches in identified clusters/centres with preponderance of small enterprises to enable the entrepreneurs to have easy access to the bank credit and to equip bank personnel to develop requisite expertise. The existing specialised SSI branches may  also be redesignated as MSME branches. Though their core competence will be utilized for extending finance and other services to MSME sector, they will have operational flexibility to extend finance/render other services to other sectors/borrowers.

4.5  Delayed Payment

Under the Amendment Act, 1998 of Interest on Delayed Payment to Small Scale and Ancillary Industrial Undertakings, penal provisions have been incorporated to take care of delayed payments to MSME units. After the enactment of the Micro, Small and Medium Enterprises Development (MSMED), Act 2006, the existing provisions of the Interest on Delayed Payment Act, 1998 to Small Scale and Ancillary Industrial Undertakings, have been strengthened as under:

(i) In case the buyer to make payment on or before the date agreed on between him and the supplier in writing or, in case of no agreement before the appointed day. The agreement between seller and buyer shall not exceed more than 45 days.

(ii)  In case the buyer fails to make payment of the amount to the supplier, he shall be liable to pay compound interest with monthly rests to the supplier on the amount from the appointed day or, on the date agreed on, at three times of the Bank Rate notified by Reserve Bank.

(iii) For any goods supplied or services rendered by the supplier, the buyer shall be liable to pay the interest as advised a (ii) above.

(iv) In case of dispute with regard to any amount due, a reference shall be made to the Micro and Small Enterprises Facilitation Council, constituted by the respective State Government.

Further, banks have been advised to fix sub-limits within the overall working capital limits to the large borrowers specifically for meeting the payment obligation in respect of purchases from MSMEs.

4.6  Guidelines on rehabilitation of sick SSI (now MSE) units (based on Kohli Working Group recommendations)

As per the definition, a unit is considered as sick when any of the borrowal account of the unit remains substandard for more than 6 months or there is erosion in the net worth due to accumulated cash losses to the extent of 50% of its net worth during the previous accounting year and the unit has been in commercial production for at least two years.  The criteria will enable banks to detect sickness at an early stage and facilitate corrective action for revival of the unit.  As per the guidelines, the rehabilitation package should be fully implemented within six months from the date the unit is declared as potentially viable/viable.  During this six months period of identifying and implementing rehabilitation package banks/FIs are required to do “holding operation” which will allow the sick unit to draw funds from the cash credit account at least to the extent of deposit of sale proceeds

Following are broad parameters for grant of relief and concessions for revival of potentially viable sick SSI units:

(i)

Interest on Working Capital:

Interest 1.5% below the prevailing fixed/prime lending rate, wherever applicable

(ii)

Funded Interest Term Loan:

Interest Free

(iii)

Working Capital Term Loan :

Interest to be charged 1.5% below the prevailing fixed / prime lending rate , wherever applicable

(iv)

Term Loan:

Concessions in the interest to be given not more than 2 % (not more than 3 % in the case of tiny / decentralised sector units) below the document rate.

(v)

Contingency Loan Assistance:

The Concessional rate allowed for Working Capital 

A circular was issued to all scheduled commercial banks vide RPCD.No. PLNFS.BC.57/06.04.01/2001-02 dated January 16, 2002 thereby advising implementation of the Kohli Committee Recommendations.

4.7  State Level Inter Institutional Committee

In order to deal with the problems of co-ordination for rehabilitation of sick micro and small units, State Level Inter-Institutional Committees (SLIICs) have been set up in all the States.  The meetings of these Committees are convened by Regional Offices of RBI and presided over by the Secretary, Industry of the concerned State Government.  It provides a useful forum for adequate interfacing between the State Government Officials and State Level Institutions on the one side and the term lending institutions and banks on the other. It closely monitors timely sanction of working capital to units which have been provided term loans by SFCs, implementation of special schemes such as Margin Money Scheme of State Government and reviews general problems faced by industries and sickness in MSE sector based on the data furnished by banks.  Among others, the representatives of the local state level MSE associations are invited to the meetings of SLIIC which are held quarterly. A sub-committee of SLIIC looks into the problems of individual sick MSE unit and submits its recommendations to the forum of SLIIC for consideration.

4.8  Empowered Committee on MSMEs

As part of the  announcement made by the Union Finance Minister,  at the Regional Offices of Reserve Bank of India, Empowered Committees on MSMEs have been constituted under the Chairmanship of the Regional Directors with the representatives of SLBC Convenor, senior level officers from two banks having predominant share in MSME financing in the state, representative of SIDBI Regional Office, the Director of Industries of the State Government, one or two senior level representatives from the MSME/SSI Associations in the state, and a senior level officer from SFC/SIDC as members. The Committee will meet periodically and review the progress in MSME financing as also rehabilitation of sick Micro, Small and Medium units. It will also coordinate with other banks/financial institutions and the state government in removing bottlenecks, if any, to ensure smooth flow of credit to the sector. The committees may decide the need to have similar committees at cluster/district levels.

4.9  Debt Restructuring Mechanism for  MSMEs

(i) As part of announcement made by the Hon'ble Finance Minister for stepping up credit to small and medium enterprises, a debt restructuring mechanism for units in MSME sector has been formulated by Department of Banking Operations & Development of Reserve Bank of India and advised all commercial banks vide circular DBOD. BP. BC. No. 34 / 21.04.132/ 2005-06 dated September 8, 2005. These detailed guidelines have been issued to ensure restructuring of debt of all eligible small and medium enterprises. These guidelines would be applicable to the following entities, which are viable or potentially viable:

(a)  All non-corporate MSMEs irrespective of the level of dues to banks.

(b)  All corporate MSMEs, which are enjoying banking facilities from a single bank, irrespective of the level of dues to the bank.

(c)  All corporate MSMEs, which have funded and non-funded outstanding up to Rs.10 crore under multiple/ consortium banking arrangement.

(d)  Accounts involving willful default, fraud and malfeasance will not be eligible for restructuring under these guidelines.

(e)  Accounts classified by banks as “Loss Assets” will not be eligible for restructuring.

For all corporate including MSMEs, which have funded and non-funded outstanding of Rs.10 crore and above, Department of Banking Operations & Development has issued separate guidelines on Corporate Debt Restructuring Mechanism vide circular DBOD. No.BP.BC.45/ 21.04. 132/2005-06 dated November 10, 2005.

Prudential Guidelines on MSME Debt Restructuring by banks have been formulated and advised to all commercial banks by Department of Banking Operations & Development vide circular DBOD.No.BP.BC.No.37 /21.04.132/2008-09 dated August 27, 2008.

(ii)  In the light of the recommendations of the Working Group on Rehabilitation of Sick MSEs (Chairman: Dr. K.C. Chakrabarty), all commercial banks were advised vide our circular ref. RPCD. SME & NFS.BC.No. 102/06.04.01/ 2008-09 dated May 4, 2009 to:

(a)  put in place loan policies governing extension of credit facilities, Restructuring/Rehabilitation policy for revival of potentially viable sick units/enterprises and  non- discretionary One Time Settlement scheme for recovery of non-performing loans for the MSE sector, with the approval of the Board of Directors and

(b) implement recommendations with regard to timely and adequate flow of credit to the MSE sector.

(iii) Banks have been advised to give wide publicity to the One Time settlement scheme implemented by them, by placing it on the bank’s website and through other possible modes of dissemination. They may allow reasonable time to the borrowers to submit the application and also make payment of the dues in order to extend the benefits of the scheme to eligible borrowers.

4.10  Cluster Approach

(i) 60 clusters have been identified by the Ministry of Micro, Small and Medium Enterprises, Government of India for focused development of Small Enterprises sector. All SLBC Convenor banks have been advised to incorporate in their Annual Credit Plans, the credit requirement in the clusters identified by the Ministry of Micro, Small and Medium Enterprises, Government of India.

As per Ganguly Committee recommendations banks have been advised that a full-service approach to cater to the diverse needs of the MSE sector may be achieved through extending banking services to recognized MSE clusters by adopting a 4-C approach  namely, Customer focus, Cost control, Cross sell and Contain risk. A cluster based approach to lending may be more beneficial:

(a)  in dealing with well-defined and recognized groups;

(b)  availability of appropriate information for risk assessment and

(c)  monitoring by the lending institutions.

Clusters may be identified based on factors such as trade record, competitiveness and growth prospects and/or other cluster specific data.

(ii)  As per announcement made by the Governor in paragraph 157 of the Annual Policy Statement 2007-08, all SLBC Convenor banks have been advised vide letter RPCD.PLNFS.No. 10416/06.02.31/ 2006-07 dated May 8, 2007 to review their institutional arrangements for delivering credit to the MSME sector, especially in 388 clusters identified by United Nations Industrial Development Organisation (UNIDO) spread over 21 states in various parts of the country. A list of SME clusters as identified by UNIDO has been furnished in Annex III.

(iii) The Ministry of Micro, Small and Medium Enterprises has approved a list of clusters under the Scheme of Fund for Regeneration of Traditional Industries (SFURTI) and Micro and Small Enterprises Cluster Development Programme (MSE-CDP) located in 121 Minority Concentration Districts. Accordingly, appropriate measures have been taken to improve the credit flow to the identified clusters of micro and small entrepreneurs from the Minorities Communities residing in the minority concentrated districts of the country.

(iv) In terms of recommendations of the Prime Minister’s Task Force on MSMEs banks should open more MSE focused branch offices at different MSE clusters which can also act as Counselling Centres for MSEs. Each lead bank of a district may adopt at least one MSE cluster.

4.11  Government of India, Ministry of Micro, Small and Medium Enterprises has conveyed their approval for continuation of the Credit Linked Capital Subsidy Scheme (CLSS) for Technology Upgradation of Micro and Small Enterprises from X Plan to XI Plan (2007-12) subject to the following terms and conditions:

(i) Ceiling on the loan under the scheme is Rs. 1 crore.

(ii)  The rate of subsidy is 15% for all units of micro and small enterprises up to loan ceiling at Sr. No. (i) above.

(iii) Calculation of admissible subsidy will be done with reference to the purchase price of plant and machinery instead of term loan disbursed to the beneficiary unit.

(iv) SIDBI and NABARD will continue to be implementing agencies of the scheme.

4.12  Committees on flow of Credit to MSE sector

4.12.1   Report of the High Level Committee on Credit to SSI (now MSE) (Kapur Committee)

Reserve Bank of India had appointed a one-man High Level Committee headed by Shri S L Kapur, (IAS, Retd.), Former Secretary, Government of India, Ministry of Industry to suggest measures for improving the delivery system and simplification of procedures for credit to SSI sector. The Committee made 126 recommendations covering wide range of areas pertaining to financing of SSI sector. These recommendations have been examined by the RBI and it has been decided to accept 88 recommendations which include the following important recommendations:

  1. Delegation of more powers to branch managers to grant ad-hoc limits;
  2. Simplification of application forms;
  3. Freedom to banks to decide their own norms for assessment of credit requirements;
  4. Opening of more specialised SSI branches;
  5. Enhancement in the limit for composite loans to Rs. 5 lakh.(since enhanced to Rs.1 crore);
  6. Strengthening the recovery mechanism;
  7. Banks to pay more attention to the backward states;
  8. Special programmes for training branch managers for appraising small projects;
  9. Banks to make customers grievance machinery more transparent and simplify the procedures for handling complaints and monitoring thereof.

A circular was issued to all scheduled commercial banks vide RPCD.No. PLNFS.BC.22/06.02.31/98-99 dated August 28, 1998 thereby advising implementation of the Kapur Committee Recommendations.

4.12.2   Report of the Committee to Examine the Adequacy of Institutional Credit to SSI Sector(now MSE) and Related Aspects (Nayak Committee)

The Committee was constituted by Reserve Bank of India in December 1991 under the Chairmanship of Shri P. R. Nayak, the then Deputy Governor to examine the issues confronting SSIs(now MSE) in the matter of obtaining finance. The Committee submitted its report in 1992.  All the major recommendations of the Committee have been accepted and the banks have been inter-alia advised to:

  1. give preference to village industries, tiny industries and other small scale units in that order, while meeting the credit requirements of the small scale sector;
  2. grant working capital credit limits to SSI (now MSE) units computed  on the basis of minimum 20% of their estimated annual turnover whose credit limit in individual cases is upto Rs.2 crore [ since raised to Rs.5 crore ];
  3. prepare annual credit budget on the `bottom-up’ basis to ensure that the legitimate requirements of SSI (now MSE) sector are met in full;
  4. extend ‘Single Window Scheme’ of SIDBI to all districts to meet the financial requirements (both working capital and term loan) of SSIs(now MSE);
  5. ensure that there should not be any delay in sanctioning and disbursal of credit.  In case of rejection/curtailment of credit limit of the loan proposal, a reference to higher authorities should be made;
  6. not to insist on compulsory deposit as a `quid pro-quo’ for sanctioning the credit;
  7. open specialised SSI (now MSE) bank branches or convert those branches which have a fairly large number of SSI (now MSE) borrowal accounts, into specialised SSI (now MSE) branches;
  8. identify sick SSI (now MSE) units and take urgent action to put them on nursing programmes;
  9. standardise loan application forms for SSI (now MSE) borrowers; and
  10. impart training to staff working at specialised branches to bring about attitudinal change in them.

A circular was issued to all scheduled commercial banks vide RPCD. PLNFS/ BC. No. 61/06.0262/ 2000-01 dated March 2, 2001 thereby advising implementation of the Nayak Committee Recommendations.

4.12.3 Report of the Working Group on Flow of Credit to SSI (now MSE) Sector (Ganguly Committee)

As per the announcement made by the Governor, Reserve Bank of India, in the Mid-Term Review of the Monetary and Credit Policy 2003-2004, a “Working Group on Flow of Credit to SSI sector” was constituted under the Chairmanship of Dr. A S Ganguly.

The Committee made 31 recommendations covering wide range of areas pertaining to financing of SSI sector. The recommendations pertaining to RBI and banks have been examined and RBI has accepted 8 recommendations so far and commended to banks for implementation vide circular RPCD.PLNFS.BC.28/06.02.31(WG)/ 2004-05 dated September 4, 2004 which are as under:

  1. adoption of cluster based approach for financing MSME  sector;

  2. sponsoring specific projects as well as widely publicising successful working models of NGOs by Lead Banks which service small and tiny industries and individual entrepreneurs;

  3. sanctioning of higher working capital limits by banks operating in the North East region to  SSIs (now MSE) , based on their commercial judgment due to the peculiar situation of hilly terrain and frequent floods causing hindrance in the transportation system;

  4. exploring new instruments by banks for promoting rural industry and to improve the flow of credit to rural artisans, rural industries and rural entrepreneurs, and

  5. revision of tenure as also interest rate structure of deposits kept by foreign banks with SIDBI for their shortfall in priority sector lending.

4.13.1 Policy Package for Stepping up Credit to Small and Medium Enterprises- Announcements made by the Union Finance Minister on August 10, 2005

The Hon'ble Finance Minister, Government of India had announced on August 10, 2005, a Policy Package for stepping up credit flow to Small and Medium enterprises. Some of the salient features of the policy package are as under:

  • Definition of Small and Medium Enterprises (MSMEs)

  • Fixing of self-targets for financing to MSME sector by banks

  • Measures to rationalize the cost of loans to MSME sector

  • Measures to increase the outreach of formal credit to the MSME sector

  • Cluster based approach for financing MSME sector

  • Constitution of Empowered Committees for MSMEs in the Regional Offices of
    Reserve Bank

  • Steps to rationalize the cost of loans to MSME sector by adopting a transparent rating system with cost of credit being linked to the credit rating of enterprise.

  • Banks to consider taking advantage of Credit Appraisal & Rating Tool (CART), Risk Assessment Model (RAM) and the comprehensive rating model for risk assessment of MSME proposals, developed by SIDBI for reduction of their transaction costs.

  • Banks to consider the ratings of MSE units carried out through reputed credit rating agencies under the Credit Rating Scheme introduced by National Small Industries Corporation.

  • Wider dissemination and easy accessibility of the policy guidelines formulated by Boards of banks as well as instructions/guidelines issued by Reserve Bank by displaying them on the respective banks’ web sites as well as web site of SIDBI and also prominently displaying them at the bank branches.

4.13.2 Major Instructions issued to Public Sector banks subsequent to the policy announcements

On the basis of the Policy Package as announced by the Union Finance Minister, some of the major instructions issued by Reserve Bank to all public sector banks were as under:

  • Public sector banks were advised to fix their own targets for funding SMEs in order to achieve a minimum 20% year on year growth in credit to SMEs. The objective is to double the flow of credit from Rs. 67,600 crore in 2004-05 to Rs. 1,35,200 crore to the SME sector by 2009-10, i.e. within a period of 5 years.

  • Public sector banks were advised to follow a transparent rating system with cost of credit being linked to the credit rating of the enterprise.

  • All banks, may make concerted efforts to provide credit cover on an average to at least 5 new small/ medium enterprises at each of their semi-urban/ urban branches per year.

  • The banks may ensure specialized MSME branches in identified clusters/ centres with preponderance of small Enterprises to enable the entrepreneurs to have easy access to the bank credit.
    (The circulars issued by Reserve Bank in this regard are vide RPCD.PLNFS. BC.No.31/ 06.02.31/2005-06 dated August 19, 2005 and RPCD.PLNFS. BC.No.35/ 06.02.31 / 2005 -06 dated August 25, 2005)

4.14  Banking Codes and Standard Board of India (BCSBI)

The Banking Codes and Standard Board of India (BCSBI) has formulated a Code of Bank's Commitment to Micro and Small Enterprises. This is a voluntary Code, which sets minimum standards of banking practices for banks to follow when they are dealing with Micro and Small Enterprises (MSEs) as defined in the Micro Small and Medium Enterprises Development (MSMED) Act, 2006. It provides protection to MSE and explains how banks are expected to deal with MSE for their day to-day operations and in times of financial difficulty.

The Code does not replace or supersede regulatory or supervisory instructions issued by the Reserve Bank of India (RBI) and  banks will comply with such instructions /directions issued by the RBI from time to time.

4.14.1 Objectives of the BCSBI Code

The Code has been developed to

  1. Give a positive thrust to the MSE sector by providing easy access to efficient banking services.

  2. Promote good and fair banking practices by setting minimum standards in dealing with MSE.

  3. Increase transparency so that a better understanding of what can reasonably expected of the services.

  4. Improve understanding of business through effective communication.

  5. Encourage market forces, through competition, to achieve higher operating standards.

  6. Promote a fair and cordial relationship between MSE and banks and also ensure timely and quick response to banking needs.

  7. Foster confidence in the banking system.

The complete text of the Code is available at the BCSBI's website (www.bcsbi.org.in)

4.15  Prime Minister’s Task Force on Micro, Small and Medium Enterprises

A High Level Task Force was constituted by the Government of India (Chairman: Shri T K A Nair) to consider various issues raised by Micro, Small and Medium Enterprises (MSMEs).The Task Force recommended several measures having a bearing on the functioning of MSMEs, viz., credit, marketing, labour, exit policy, infrastructure/technology/skill development and taxation. The comprehensive recommendations cover measures that need immediate action as well as medium term institutional measures along with legal and regulatory structures and recommendations for North-Eastern States and Jammu & Kashmir.

Banks are urged to keep in view the recommendations made by the Task Force and take effective steps to increase the flow of credit to the MSE sector, particularly to the micro enterprises.

A circular was issued to all scheduled commercial banks vide RPCD. SME & NFS BC. No. 90/06.02.31/2009-10 dated June 29, 2010 advising implementation of the recommendations of the Prime Minister’s task Force on MSMEs.

The report of the Prime Minister’s Task Force on Micro, Small and Medium Enterprises is available on the website of Ministry of Micro, Small and Medium Enterprises (msme.gov.in)

4.16  Working Group to Review the Credit Guarantee Scheme for Micro and Small Enterprises

A Working Group was constituted by the Reserve Bank of India under the Chairmanship of Shri V.K. Sharma, Executive Director, to review the working of the Credit Guarantee Scheme of CGTMSE and suggest measures to enhance its usage and facilitate increased flow of collateral free loans to MSEs.

The recommendations of the Working Group included, inter alia, mandatory doubling of the limit for collateral free loans to micro and small enterprises (MSEs) sector from Rs.5 lakh to Rs.10 lakh and enjoining upon the Chief Executive Officers of banks to strongly encourage the branch level functionaries to avail of the CGS cover and making performance in this regard a criterion in the evaluation of their field staff, etc. have been advised to all banks.

A circular was issued to all scheduled commercial banks vide RPCD.SME&NFS.BC.No.79/06.02.31/2009-10 dated May 6, 2010 mandating them not to accept collateral security in the case of loans upto Rs 10 lakh extended to units in the MSE sector and advising them to strongly encourage their branch level functionaries to avail of the CGS cover, including making performance in this regard a criterion in the evaluation of their field staff.

Necessary action is being taken to implement the other recommendations of the Group which would result in enhanced usage of the Guarantee Scheme and facilitate increase in quality and quantity of credit to the presently included, as well as excluded, MSEs, leading eventually, to sustainable inclusive growth.


Annex I

MINISTRY OF SMALL SCALE INDUSTRIES
NOTIFICATION
New Delhi, the 5th October, 2006

S.O. 1722(E) – In  exercise of the powers conferred by sub-section (1) of 2006) herein referred to as the said Act, the Central Government specifies the following items, the cost of which shall be excluded while calculating the investment in plant and machinery in the case of the enterprises mentioned in Section 7(1)(a) of the said Act, namely:

  1. equipment such as tools, jigs, dyes, moulds and spare parts for maintenance and the cost of consumables stores;

  2. installation of plant and machinery;

  3. research and development equipment and pollution controlled equipment

  4. power generation set and extra transformer installed by the enterprise as per regulations of the State Electricity Board;

  5. bank charges and service charges paid to the National Small Industries Corporation or the State Small Industries Corporation;

  6. procurement or installation of cables, wiring, bus bars, electrical control panels (not mounded on individual machines), oil circuit breakers or miniature circuit breakers which are necessarily to be used for providing electrical power to the plant and machinery or for safety measures;

  7. gas producers plants;

  8. transportation charges ( excluding sales-tax or value added tax and excise duty) for indigenous machinery from the place of the manufacture to the site of the enterprise;

  9. charges paid for technical know-how for erection of plant and machinery;

  10. such storage tanks which store raw material and finished produces and are not linked with the manufacturing process; and

  11. firefighting equipment.

2.   While calculating the investment in plant and machinery refer to paragraph 1, the original price thereof, irrespective of whether the plant and machinery are new or second handed, shall be taken into account provided that in the case of imported machinery, the following shall be included in calculating the value, namely;

  1. Import duty (excluding miscellaneous expenses such as  transportation from the port to the site of the factory, demurrage paid at the port);

  2. Shipping charges;

  3. Customs clearance charges; and

  4. Sales tax or value added tax.

(F.No.4(1)/2006-MSME- Policy)
JAWHAR SIRCAR, Addl. Secy.


Annex II

LIST OF MSME CLUSTERS  COVERED BY EXISTING SIDBI BRANCHES

Sr. No.

Branch Offices

No. of MSME clusters

Product

1

Hyderabad

5

Ceiling Fan, Electronic Goods, Pharmaceuticals- Bulk Drugs, Hand Pump sets & Foundry

2

Patna

1

Brass and German Utensils

3

Delhi

19

Stainless Steel Utensils & Cutlery, Chemicals, Electrical Engineering Equipment, Electronic Goods, Food Products, Leather  Products,  Mechanical Engineering Equipment, Packaging Material, Paper Products, Plastic Products, Wire Drawing, Metal Fabrication, Furniture, Electro Plating, Auto Components, Hosiery, Readymade Garments, Sanitary Fittings

4

Ahmedabad

17

 Pharmaceuticals, Dyes & Intermediates, Moulded Plastic Products, Readymade Garments, Textile Machinery Parts, Diamond Processing, Machine Tools, Castings & Forging, Steel Utensils, Wood Product & Furniture, Paper Products, Leather Footwear, Washing Powder & Soap, Marble Slabs, Power Driven Pumps, Electronic Goods, Auto Parts

5

Surat

4

Diamond Processing, Powerloom, Wood Product & Furniture, Textile Machinery

6

Baroda

3

Pharmaceutical- Bulk drugs, Plastic processing & Wood product & furniture

7

Goa

1

Pharmaceutical

8

Faridabad

3

Auto components, Engineering Cluster, Stone Crushing

9

Gurgaon

5

Auto Components, Electronic Goods, Electrical Engineering Equipment, Readymade Garments, Mechanical Engineering Equipment

10

Parwanoo(Baddi)

1

Engineering Equipment

11

Jammu

3

Steel Re-rolling, Oil mills, Rice Mills

12

Jamshedpur

1

Engineering & Fabrication

13

Bangalore

6

Powerloom, Electronic goods, Readymade garments, Light engineering, Leather products

14

Kochi/Ernakulam

3

Rubber products, Powerlooms & Sea Food processing

15

Aurangabad

2

Auto components & Pharmaceuticals- Bulk drugs

16

Mumbai

11

Electronic Goods , Pharmaceutical-Basic drugs, Toys (plastic), Readymade garments, Hosiery, Machine Tools, Engineering equipment, Chemicals, Packaging material, Hand tools, Plastic products

17

Nagpur

6

Powerlooms, Engineering & Fabrication, Steel furniture, Readymade garments, Handtools, Food processing

18

Pune

6

Auto components, Electronic goods, Food products, Readymade Garments, Pharmaceuticals –Bulk Drugs, Fibre glass

19

Thane

2

Pharmaceuticals –Bulk Drugs & Sea food

20

Bhopal

1

Engineering equipment

21

Indore

4

Pharmaceuticals- Bulk drugs, Readymade garments, food processing, Auto components

22

Ludhana

9

Auto Components, Bicycle Parts, Hosiery, Sewing M/C Components, Industrial Fastners, Handtools, Machine tools, Forging, Electroplating

23

Jaipur

7

Gems & Jewellery, Ball Bearing, Electrical Engineering Equipment, Food Products, Garments, Lime, Mechanical Engineering Equipment

24

Chennai

3

Auto components, Leather products, Electroplating

25

Coimbatore

6

Diesel Engines, Agricultural Implements,  Machine Tools, Castings & Forging, Powerloom, Wet Grinding Machines

26

Tirupur

1

Hosiery

27

Noida/
Gaziabad

10

Electronic goods, Toys, Chemicals, Electrical engineering equipment, Garments, Mechanical engineering equipment, Packaging material, Plastic products, Chemicals

28

Kanpur

3

Saddlery, Cotton hosiery, Leather products

29

Varanasi

4

Sheetwork (Globe Lamp), Powerloom, Agriculture implements, Electric fan

30

Dehradun

1

Miniature Vacuum bulb

31

Nashik
(shortly to be opened)

1

Steel furniture

Total

149

 


Annex III

List of MSME Clusters in India (identified by UNIDO)

S. No.

State

District

Location

Product

1

Andhra Pradesh

Anantpur

Rayadurg

Readymade Garments

2

Andhra Pradesh

Anantpur

Chitradurg

Jeans Garments

3

Andhra Pradesh

Chittoor

Nagari

Powerloom

4

Andhra Pradesh

Chittoor

Ventimalta, Srikalahasti,
Chundur

Brass Utensils

5

Andhra Pradesh

East Godavari

East Godavari

Rice Mills

6

Andhra Pradesh

East Godavari

Rajahmundry

Graphite Crucibles

7

Andhra Pradesh

East Godavari

East Godavari

Coir & Coir Products

8

Andhra Pradesh

East Godavari

Rajahmundry

Aluminium Utensils

9

Andhra Pradesh

East Godavari & West Godavari

East Godavari(EG) & West Godavari

Refractory Products

10

Andhra Pradesh

Guntur

Guntur

Powerloom

11

Andhra Pradesh

Guntur

Guntur

Lime Calcination

12

Andhra Pradesh

Guntur

Macherla

Wooden Furniture

13

Andhra Pradesh

Hyderabad

Hyderabad

Ceilling Fan

14

Andhra Pradesh

Hyderabad

Hyderabad

Electronic Goods

15

Andhra Pradesh

Hyderabad

Hyderabad

Pharmaceuticals- Bulk Drugs

16

Andhra Pradesh

Hyderabad

Musheerabad

Leather Tanning

17

Andhra Pradesh

Hyderabad

Hyderabad

Hand Pumpsets

18

Andhra Pradesh

Hyderabad

Hyderabad

Foundry

19

Andhra Pradesh

Karimnagar

Sirsilla

Powerloom

20

Andhra Pradesh

Krishna

Machilipatnam

Gold Plating & Imitation Jewellery

21

Andhra Pradesh

Krishna

Vijayawada

Rice Mills

22

Andhra Pradesh

Krishna

Chundur, Kavadiguda, Charminar,Vijayawada

Steel Furniture

23

Andhra Pradesh

Kurnool

Adoni

Oil Mills

24

Andhra Pradesh

Kurnool

Kurnool

Artificial Diamonds

25

Andhra Pradesh

Kurnool, Cuddapah

Kurnool (Banaganapalle, Bethamcheria, Kolimigundla) Cuddapah

Polished Slabs

26

Andhra Pradesh

Prakasam

Markapuram

Stone Slate

27

Andhra Pradesh

Ranga Reddy

Balanagar, Jeedimetla
& Kukatpally

Machine Tools

28

Andhra Pradesh

Srikakulam

Palasa

Cashew Processing

29

Andhra Pradesh

Visakhapatnam,East Godavari

Visakhapatnam, Kakinada

Marine Foods

30

Andhra Pradesh

Warangal

Warangal

Powerloom

31

Andhra Pradesh

Warangal

Warangal

Brassware

32

Andhra Pradesh

West Godavari

West Godavari

Rice Mills

33

Bihar

Begusarai

Barauni

Engineering & Fabrication

34

Bihar

Muzzafarpur

Muzzafarpur

Food Products

35

Bihar

Patna

Patna

Brass and German Silver Utensils

36

Chhattisgarh

Durg, Rajnandgaon, Raipur

Durg, Rajnandgaon, Raipur

Steel Re-rolling

37

Chhattisgarh

Durg, Raipur

Durg, Raipur

Castings & Metal Fabrication

38

Delhi

North West Delhi

Wazirpur, Badli

Stainless Steel Utensils & Cutlery

39

Delhi

South & West Delhi

Okhla, Mayapuri

Chemicals

40

Delhi

West & South

Naraina & Okhla

Electrical Engineering Equipment

41

Delhi

West & South

Naraina & Okhla

Electronic Goods

42

Delhi

North Delhi

Lawrence Road

Food Products

43

Delhi

South Delhi

Okhla, Wazirpur Flatted Factories Complex

Leather Products

44

Delhi

South, West Delhi

Okhla,Mayapuri, Anand Parbat

Mechanical Engineering Equipment

45

Delhi

West,South, East Delhi

Naraina,Okhla, Patparganj

Packaging Material

46

Delhi

West & South

Naraina & Okhla

Paper Products

47

Delhi

West & South

Naraina Udyog Nagar & Okhla

Plastic Products

48

Delhi

West, South, North West

Naraina,Okhla,
Shivaji Marg,Najafgarh Road

Rubber Products

49

Delhi

North East Delhi

Shahadara & Vishwasnagar

Wire Drawing

50

Delhi

West & North West

Mayapuri & Wazirpur

Metal Fabrication

51

Delhi

West & North East

Kirtinagar & Tilak Nagar

Furniture

52

Delhi

North West Delhi

Wazirpur

Electro Plating

53

Delhi

South,West,North West & North West

Okhla, Mayapuri,Naraina,
Wazirpur Badli &
G.T. Karnal Road

Auto Components

54

Delhi

North East Delhi, East Delhi & South

Shahdara,Gandhinagar,
Okhla & Maidangari

Hosiery

55

Delhi

South & North East

Okhla & Shahdara

Readymade Garments

56

Delhi

South Delhi

Okhla

Sanitary Fittings

57

Gujarat

Ahmedabad

Ahmedabad

Pharmaceuticals

58

Gujarat

Ahmedabad

Ahmedabad

Dyes & Intermediates

59

Gujarat

Ahmedabad

Ahmedabad

Moulded Plastic Products

60

Gujarat

Ahmedabad

Ahmedabad

Readymade Garments

61

Gujarat

Ahmedabad

Ahmedabad

Textile Machinery Parts

62

Gujarat

Ahmedabad

Ahmedabad, Dhanduka

Diamond Processing

63

Gujarat

Ahmedabad

Ahmedabad

Machine Tools

64

Gujarat

Ahmedabad

Ahmedabad

Castings & Forging

65

Gujarat

Ahmedabad

Ahmedabad

Steel Utensils

66

Gujarat

Ahmedabad

Ahmedabad

Wood Product & Furniture

67

Gujarat

Ahmedabad

Ahmedabad

Paper Products

68

Gujarat

Ahmedabad

Ahmedabad

Leather Footware

69

Gujarat

Ahmedabad

Ahmedabad

Washing Powder & Soap

70

Gujarat

Ahmedabad

Ahmedabad

Marble Slabs

71

Gujarat

Ahmedabad

Ahmedabad

Power Driven Pumps

72

Gujarat

Ahmedabad

Ahmedabad

Electronic Goods

73

Gujarat

Ahmedabad

Ahmedabad

Auto Parts

74

Gujarat

Amreli

Savarkundla

Weights & Measures

75

Gujarat

Amrelli, Juna Garh, Rajkot

Amrelli Juna Garh
Rajkot belt

Oil Mills Machinery

76

Gujarat

Bhavnagar

Alang

Ship Breaking

77

Gujarat

Bhavnagar

Bhavnagar

Steel Re-rolling

78

Gujarat

Bhavnagar

Bhavnagar

Machine Tools

79

Gujarat

Bhavnagar

Bhavnagar

Plastic Processing

80

Gujarat

Bhavnagar

Bhavnagar

Diamond Processing

81

Gujarat

Gandhinagar

Kalol

Powerloom

82

Gujarat

Jamnagar

Jamnagar

Brass Parts

83

Gujarat

Jamnagar

Jamnagar

Wood Product & Furniture

84

Gujarat

Mahesana

Vijapur

Cotton Cloth Weaving

85

Gujarat

Rajkot

Dhoraji, Gondal, Rajkot

Oil Mills

86

Gujarat

Rajkot

Jetpur

Textile Printing

87

Gujarat

Rajkot

Morvi & Wankaner

Flooring Tiles(Clay)

88

Gujarat

Rajkot

Morvi

Wall Clocks

89

Gujarat

Rajkot

Rajkot

Diesel Engines

90

Gujarat

Rajkot

Rajkot

Electric Motors

91

Gujarat

Rajkot

Rajkot

Castings & Forging

92

Gujarat

Rajkot

Rajkot

Machine Tools

93

Gujarat

Rajkot

Rajkot

Diamond Processing

94

Gujarat

Surat

Surat, Choryasi

Diamond Processing

95

Gujarat

Surat

Surat

Powerloom

96

Gujarat

Surat

Surat

Wood Product & Furniture

97

Gujarat

Surat

Surat

Textile Machinery

98

Gujarat

Surendranagar

Surendranagar & Thangadh

Ceramics

99

Gujarat

Surendranagar

Chotila

Sanitary Fittings

100

Gujarat

Vadodara

Vadodara

Pharmaceuticals- Bulk Drugs

101

Gujarat

Vadodara

Vadodara

Plastic Processing

102

Gujarat

Vadodara

Vadodara

Wood Product & Furniture

103

Gujarat

Valsad

Pardi

Dyes & Intermediates

104

Gujarat

Valsad/
Bharuch

Vapi/Ankleshwar

Chemicals

105

Gujarat

Valsad/
Bharuch

Vapi/Ankleshwar

Pharmaceuticals- Bulk Drugs

106

Goa

South Goa

Margao

Pharmaceutical

107

Haryana

Ambala

Ambala

Mixies & Grinders

108

Haryana

Ambala

Ambala

Scientific Instruments

109

Haryana

Bhiwani

Bhiwani

Powerloom

110

Haryana

Bhiwani

Bhiwani

Stone Crushing

111

Haryana

Faridabad

Faridabad

Auto Components

112

Haryana

Faridabad

Faridabad

Engineering Cluster

113

Haryana

Faridabad

Faridabad

Stone Crushing

114

Haryana

Gurgaon

Gurgaon

Auto Components

115

Haryana

Gurgaon

Gurgaon

Electronic Goods

116

Haryana

Gurgaon

Gurgaon

Electrical Engineering Equipment

117

Haryana

Gurgaon

Gurgaon

Readymade Garments

118

Haryana

Gurgaon

Gurgaon

Mechanical Engineering Equipment

119

Haryana

Kaithal

Kaithal

Rice Mills

120

Haryana

Karnal

Karnal

Agricultural Implements

121

Haryana

Karnal, Kurukshetra,
Panipat

Karnal,Kurukshetra,
Panipat

Rice Mills

122

Haryana

Panchkula

Pinjore

Engineering Equipment

123

Haryana

Panchkula

Panchkula

Stone Crushing

124

Haryana

Panipat

Panipat

Powerloom

125

Haryana

Panipat

Panipat

Shoddy Yarn

126

Haryana

Panipat

Samalkha

Foundry

127

Haryana

Panipat

Panipat

Cotton Spinning

128

Haryana

Rohtak

Rohtak

Nuts/ Bolts

129

Haryana

Yamuna Nagar

Yamuna Nagar

Plywood/Board/Blackboard

130

Haryana

Yamunanagar

Jagadhri

Utensils

131

Himachal Pradesh

Kullu & Sirmaur

Kullu & Sirmaur

Food Processing

132

Himachal Pradesh

Kangra

Damtal

Stone Crushing

133

Himachal Pradesh

Solan

Parwanoo

Engineering Equipment

134

Jammu & Kashmir

Anantnag

Anantnag

Cricket Bat

135

Jammu & Kashmir

Jammu

Jammu

Steel Re-rolling

136

Jammu & Kashmir

Jammu/ Kathua

Jammu/ Kathua

Oil Mills

137

Jammu & Kashmir

Jammu/ Kathua

Jammu/ Kathua

Rice Mills

138

Jammu & Kashmir

Srinagar

Srinagar

Timber Joinery/ Furniture

139

Jharkhand

Sarikela-Kharsawan

Adityapur

Auto Components

140

Jharkhand

East Singhbhum

Jamshedpur

Engineering & Fabrication

141

Jharkhand

Bokaro

Bokaro

Engineering & Fabrication

142

Karnataka

Bangalore

Bangalore

Machine Tools

143

Karnataka

Bangalore

Bangalore

Powerloom

144

Karnataka

Bangalore

Bangalore

Electronic Goods

145

Karnataka

Bangalore

Bangalore

Readymade Garments

146

Karnataka

Bangalore

Bangalore

Light Engineering

147

Karnataka

Bangalore

Bangalore

Leather Products

148

Karnataka

Belgaum

Belgaum

Foundry

149

Karnataka

Belgaum

Belgaum

Powerloom

150

Karnataka

Bellary

Bellary

Jeans Garments

151

Karnataka

Bijapur

Bijapur

Oil Mills

152

Karnataka

Dharwad

Hubli, Dharwad

Agriculture Implements and Tractor Trailer

153

Karnataka

Gadag

Gadag Betgeri

Powerloom

154

Karnataka

Gulburga

Gulburga Gadagh belt

Dal Mills

155

Karnataka

Hassan

Arasikara

Coir & Coir Products

156

Karnataka

Mysore

Mysore

Food Products

157

Karnataka

Mysore

Mysore

Silk

158

Karnataka

Raichur

Raichur

Leather Products

159

Karnataka

Shimoga

Shimoga

Rice Mills

160

Karnataka

South Kannada

Mangalore

Food Products

161

Kerala

Alappuzha

Alappuzha

Coir & Coir Products

162

Kerala

Ernakulam

Ernakulam

Rubber Products

163

Kerala

Ernakulam

Ernakulam

Powerloom

164

Kerala

Ernakulam

Kochi

Sea Food Processing

165

Kerala

Kannur

Kannur

Powerloom

166

Kerala

Kollam

Kollam

Coir & Coir Products

167

Kerala

Kottayam

Kottayam

Rubber Products

168

Kerala

Mallappuram

Mallappuram

Powerloom

169

Kerala

Palakkad

Palakkad

Powerloom

170

Kerala

 

Faizlure

Powerloom

171

Maharashtra

Ahmednagar

Ahmednagar

Auto Components

172

Maharashtra

Akola

Akola

Oil Mills (Cotton seed)

173

Maharashtra

Akola

Akola

Dal Mills

174

Maharashtra

Aurangabad

Aurangabad

Auto Components

175

Maharashtra

Aurangabad

Aurangabad

Pharmaceuticals- Bulk Drugs

176

Maharashtra

Bhandara

Bhandara

Rice Mills

177

Maharashtra

Chandrapur

Chandrapur

Roofing Tiles

178

Maharashtra

Chandrapur

Chandrapur

Rice Mills

179

Maharashtra

Dhule

Dhule

Chilly Powder

180

Maharashtra

Gadchiroli

Gadchiroli

Castings & Forging

181

Maharashtra

Gadchiroli

Gadchiroli

Rice Mills

182

Maharashtra

Gondia

Gondiya

Rice Mills

183

Maharashtra

Jalgaon

Jalgaon

Dal Mills

184

Maharashtra

Jalgaon

Jalgaon

Agriculture Implements

185

Maharashtra

Jalna

Jalna

Engineering Equipment

186

Maharashtra

Kolhapur

Kolhapur

Diesel Engines

187

Maharashtra

Kolhapur

Kolhapur

Foundry

188

Maharashtra

Kolhapur

Ichalkaranji

Powerloom

189

Maharashtra

Mumbai

Mumbai

Electronic Goods

190

Maharashtra

Mumbai

Mumbai

Pharmaceutical - Basic Drugs

191

Maharashtra

Mumbai

Mumbai

Toys (Plastic)

192

Maharashtra

Mumbai

Mumbai

Readymade Garments

193

Maharashtra

Mumbai

Mumbai

Hosiery

194

Maharashtra

Mumbai

Mumbai

Machine Tools

195

Maharashtra

Mumbai

Mumbai

Engineering Equipment

196

Maharashtra

Mumbai

Mumbai

Chemicals

197

Maharashtra

Mumbai

Mumbai

Packaging Material

198

Maharashtra

Mumbai

Mumbai

Handtools

199

Maharashtra

Mumbai

Mumbai

Plastic Products

200

Maharashtra

Nagpur

Nagpur

Powerloom

201

Maharashtra

Nagpur

Nagpur

Engineering & Fabrication

202

Maharashtra

Nagpur

Nagpur

Steel Furniture

203

Maharashtra

Nagpur

Nagpur(Butibori)

Readymade Garments

204

Maharashtra

Nagpur

Nagpur

Handtools

205

Maharashtra

Nagpur

Nagpur

Food Processing

206

Maharashtra

Nanded

Nanded

Dal Mills

207

Maharashtra

Nashik

Malegaon

Powerloom

208

Maharashtra

Nashik

Nashik

Steel Furniture

209

Maharashtra

Pune

Pune

Auto Components

210

Maharashtra

Pune

Pune

Electronic Goods

211

Maharashtra

Pune

Pune

Food Products

212

Maharashtra

Pune

Pune

Readymade Garments

213

Maharashtra

Pune

Pune

Pharmaceuticals- Bulk Drugs

214

Maharashtra

Pune

Pune

Fibre Glass

215

Maharashtra

Ratnagiri

Ratnagiri

Canned & Processed Fish

216

Maharashtra

Sangli

Sangli

M S Rods

217

Maharashtra

Sangli

Madhavanagar

Powerloom

218

Maharashtra

Satara

Satara

Leather Tanning

219

Maharashtra

Sholapur

Sholapur

Powerloom

220

Maharashtra

Sindhudurg

Sindhudurg

Cashew Processing

221

Maharashtra

Sindhudurg

Sindhudurg

Copper Coated Wires

222

Maharashtra

Thane

Bhiwandi

Powerloom

223

Maharashtra

Thane

Kalyan

Confectionery

224

Maharashtra

Thane

Vashind

Chemicals

225

Maharashtra

Thane

Tarapur, Thane-Belapur

Pharmaceuticals- Bulk Drugs

226

Maharashtra

Thane

Thane

Sea Food

227

Maharashtra

Wardha

Wardha

Solvent Oil

228

Maharashtra

Yavatmal

Yavatmal

Dal Mills

229

Madhya Pradesh

Bhopal

Bhopal

Engineering Equipment

230

Madhya Pradesh

Dewas

Dewas

Electrical Goods

231

Madhya Pradesh

East Nimar

Burhanpur

Powerloom

232

Madhya Pradesh

Indore

Indore

Pharmaceuticals-Bulk Drugs

233

Madhya Pradesh

Indore

Indore

Readymade Garments

234

Madhya Pradesh

Indore

Indore

Food Processing

235

Madhya Pradesh

Indore

Pithampur

Auto Components

236

Madhya Pradesh

Jabalpur

Jabalpur

Readymade Garments

237

Madhya Pradesh

Jabalpur

Jabalpur

Powerloom

238

Madhya Pradesh

Ujjain

Ujjain

Powerloom

239

Orissa

Balangir

Balangir

Rice Mills

240

Orissa

Balasore

Balasore

Rice Mills

241

Orissa

Balasore

Balasore

Powerloom

242

Orissa

Cuttack

Cuttack

Rice Mills

243

Orissa

Cuttack

Cuttack

Chemicals & Pharmaceuticals

244

Orissa

Cuttack

Cuttack(Jagatpur)

Engineering & Fabrication

245

Orissa

Cuttack

Cuttack

Spices

246

Orissa

Dhenkanal

Dhenkanal

Powerloom

247

Orissa

Ganjam

Ganjam

Powerloom

248

Orissa

Ganjam

Ganjam

Rice Mills

249

Orissa

Koraput

Koraput

Rice Mills

250

Orissa

Puri

Puri

Rice Mills

251

Orissa

Sambhalpur

Sambhalpur

Rice Mills

252

Punjab

Amritsar

Amritsar

Rice Mills

253

Punjab

Amritsar

Amritsar

Shoddy Yarn

254

Punjab

Amritsar

Amritsar

Powerloom

255

Punjab

Fatehgarh Sahib

Mandi Govindgarh

Steel Re-rolling

256

Punjab

Gurdaspur

Batala

Machine Tools

257

Punjab

Gurdaspur

Batala,Gurdaspur

Rice Mills

258

Punjab

Gurdaspur

Batala

Castings & Forging

259

Punjab

Jalandhar

Jalandhar

Sports Goods

260

Punjab

Jalandhar

Jalandhar

Agricultural Implements

261

Punjab

Jalandhar

Jalandhar

Handtools

262

Punjab

Jalandhar

Jalandhar

Rubber Goods

263

Punjab

Jalandhar

Kartarpur

Wooden Furniture

264

Punjab

Jalandhar

Jalandhar

Leather Tanning

265

Punjab

Jalandhar

Jalandhar

Leather Footwear

266

Punjab

Jalandhar

Jalandhar

Surgical Instruments

267

Punjab

Kapurthala

Kapurthala

Rice Mills

268

Punjab

Kapurthala

Phagwara

Diesel Engines

269

Punjab

Ludhiana

Ludhiana

Auto Components

270

Punjab

Ludhiana

Ludhiana

Bicycle Parts

271

Punjab

Ludhiana

Ludhiana

Hosiery

272

Punjab

Ludhiana

Ludhiana

Sewing M/C Components

273

Punjab

Ludhiana

Ludhiana

Industrial Fastners

274

Punjab

Ludhiana

Ludhiana

Handtools

275

Punjab

Ludhiana

Ludhiana

Machine Tools

276

Punjab

Ludhiana

Ludhiana

Forging

277

Punjab

Ludhiana

Ludhiana

Electroplating

278

Punjab

Moga

Moga

Wheat Threshers

279

Punjab

Patiala

Patiala

Agricultural Implements

280

Punjab

Patiala

Patiala

Cutting Tools

281

Punjab

Sangrur

Sangrur

Rice Mills

282

Rajasthan

Alwar,S. Madhopur, Bharatpur

Alwar,S. Madhopur
Bharatpur belt

Oil Mills

283

Rajasthan

Ajmer

Kishangarh

Marbe Slabs

284

Rajasthan

Ajmer

Kishangarh

Powerloom

285

Rajasthan

Alwar

Alwar

Chemicals

286

Rajasthan

Bikaner

Bikaner

Papad Mangodi, Namkin

287

Rajasthan

Bikaner

Bikaner

Plaster of Paris

288

Rajasthan

Dausa

Mahuwa

Sand Stone

289

Rajasthan

Gaganagar

Ganganagar

Food Processing

290

Rajasthan

Jaipur

Jaipur

Gems & Jewellery

291

Rajasthan

Jaipur

Jaipur

Ball Bearing

292

Rajasthan

Jaipur

Jaipur

Electrical Engineering Equipment

293

Rajasthan

Jaipur

Jaipur

Food Products

294

Rajasthan

Jaipur

Jaipur

Garments

295

Rajasthan

Jaipur

Jaipur

Lime

296

Rajasthan

Jaipur

Jaipur

Mechanical Engineering Equipment

297

Rajasthan

Jhalawar

Jhalawar

Marble Slabs

298

Rajasthan

Nagaur

Nagaur

Handtools

299

Rajasthan

Sikar

Shikhawati

Wooden Furniture

300

Rajasthan

Sirohi

Sirohi

Marble Slabs

301

Rajasthan

Udaipur

Udaipur

Marble Slabs

302

Tamil Nadu

Chennai

Chennai

Auto components

303

Tamil Nadu

Chennai

Chennai

Leather Products

304

Tamil Nadu

Chennai

Chennai

Electroplating

305

Tamil Nadu

Coimbatore

Coimbatore

Diesel Engines

306

Tamil Nadu

Coimbatore

Coimbatore

Agricultural Implements

307

Tamil Nadu

Coimbatore

Tirupur

Hosiery

308

Tamil Nadu

Coimbatore

Coimbatore

Machine Tools

309

Tamil Nadu

Coimbatore

Coimbatore

Castings & Forging

310

Tamil Nadu

Coimbatore

Coimbatore,Palladam,
Kannam Palayam

Powerloom

311

Tamil Nadu

Coimbatore

Coimbatore

Wet Grinding Machines

312

Tamil Nadu

Erode

Surampatti

Powerloom

313

Tamil Nadu

Karur

Karur

Powerloom

314

Tamil Nadu

Madurai

Madurai

Readymade Garments

315

Tamil Nadu

Madurai

Madurai

Rice Mills

316

Tamil Nadu

Madurai

Madurai

Dal Mills

317

Tamil Nadu

Namakkal

Thiruchengode

Rigs

318

Tamil Nadu

Salem

Salem

Readymade Garments

319

Tamil Nadu

Salem

Salem

Starch & Sago

320

Tamil Nadu

Thanjavur

Thanjavur

Rice Mills

321

Tamil Nadu

Tiruchirappalli

Tiruchirappalli

Engineering Equipment

322

Tamil Nadu

Tiruchirappalli

Tiruchirapalli (Rural)

Artificial Diamonds

323

Tamil Nadu

Tuticorin

Kovilpathi

Safety Matches

324

Tamil Nadu

Vellore

Ambur,Vaniyambadi,
Pallar Valley

Leather Tanning

325

Tamil Nadu

Virdhunagar

Rajapalayam

Cotton Mills(Gauge Cloth)

326

Tamil Nadu

Virudhunagar

Virudhunagar

Tin Container

327

Tamil Nadu

Virudhunagar

Sivakasi

Printing

328

Tamil Nadu

Virudhunagar

Sivakasi

Safety Matches & Fire Works

329

Tamil Nadu

Virudhunagar

Srivilliputhur

Toilet Soap

330

Uttar Pradesh

Agra

Agra

Foundry

331

Uttar Pradesh

Agra

Agra

Leather Footwear

332

Uttar Pradesh

Agra

Agra

Mechanical Engineering Equipment

333

Uttar Pradesh

Aligarh

Aligarh

Brass & Gunmetal Statues

334

Uttar Pradesh

Aligarh

Aligarh

Locks

335

Uttar Pradesh

Aligarh

Aligarh

Building Hardware

336

Uttar Pradesh

Allahabad

Mau

Powerloom

337

Uttar Pradesh

Allahabad

Mau Aima

Leather Products

338

Uttar Pradesh

Banda

Banda

Powerloom

339

Uttar Pradesh

Bulandshahr

Khurja

Ceramics

340

Uttar Pradesh

Firozabad

Firozabad

Glass Products

341

Uttar Pradesh

Gautam Buddha Nagar

Noida

Electronic Goods

342

Uttar Pradesh

Gautam Buddha Nagar

Noida

Toys

343

Uttar Pradesh

Gautam Buddha Nagar

Noida

Chemicals

344

Uttar Pradesh

Gautam Buddha Nagar

Noida

Electrical Engineering Equipment

345

Uttar Pradesh

Gautam Buddha Nagar

Noida

Garments

346

Uttar Pradesh

Gautam Buddha Nagar

Noida

Mechanical Engineering Equipment

347

Uttar Pradesh

Gautam Buddha Nagar

Noida

Packaging Material

348

Uttar Pradesh

Gautam Buddha Nagar

Noida

Plastic Products

349

Uttar Pradesh

Ghaziabad

Ghaziabad

Chemicals

350

Uttar Pradesh

Ghaziabad

Ghaziabad

Mechanical Engineering Equipment

351

Uttar Pradesh

Ghaziabad

Ghaziabad

Packaging Material

352

Uttar Pradesh

Gorakhpur

Gorakhpur

Powerloom

353

Uttar Pradesh

Hathras

Hathras

Sheetwork (Globe, Lamp)

354

Uttar Pradesh

Jhansi

Jhansi

Powerloom

355

Uttar Pradesh

Kannauj

Kannauj

Perfumery & Essential Oils

356

Uttar Pradesh

Kanpur

Kanpur

Saddlery

357

Uttar Pradesh

Kanpur

Kanpur

Cotton Hosiery

358

Uttar Pradesh

Kanpur

Kanpur

Leather Products

359

Uttar Pradesh

Meerut

Meerut

Sports Goods

360

Uttar Pradesh

Meerut

Meerut

Scissors

361

Uttar Pradesh

Moradabad

Moradabad

Brassware

362

Uttar Pradesh

Muzaffarnagar

Muzaffarnagar

Rice Mills

363

Uttar Pradesh

Saharanpur

Saharanpur

Rice Mills

364

Uttar Pradesh

Saharanpur

Saharanpur

Woodwork

365

Uttar Pradesh

Varanasi

Varanasi

Sheetwork (Globe, Lamp)

366

Uttar Pradesh

Varanasi

Varanasi

Powerloom

367

Uttar Pradesh

Varanasi

Varanasi

Agricultural Implements

368

Uttar Pradesh

Varanasi

Varanasi

Electric Fan

369

Uttaranchal

Dehradun

Dehradun

Miniature Vacuum Bulb

370

Uttaranchal

Haridwar

Roorkee

Survey Instruments

371

Uttaranchal

Udham Singh Nagar

Rudrapur

Rice Mills

372

West Bengal

Bankura

Barjora

Fishing Hooks(Information awaited)

373

West Bengal

HMC & Bally Municipal area

Howrah

Foundry

374

West Bengal

Howrah

Bargachia,
Mansinghapur, Hantal,
Sahadatpur & Jagatballavpur

Locks

375

West Bengal

Howrah

HMC & Bally Municipal
area Sevok Rd

Steel Re-rolling

376

West Bengal

Howrah

Domjur

Artificial & Real Jewellery

377

West Bengal

Cooch Bihar

Cooch Bihar-I, Tufanganj,
Mathabangha, Mekhliganj

Sitalpati/ Furniture

378

West Bengal

Kolkata

Wellington, Khanpur

Electric Fans

379

West Bengal

Kolkata

Sovabazar, Cossipur

Hosiery

380

West Bengal

Kolkata

Metiaburuj Ward No. 138 to 141

Readymade Garments

381

West Bengal

Kolkata

Tiljala, Topsia,Phoolbagan

Leather Goods

382

West Bengal

Kolkata

Daspara (Ultadanga), Ahiritola

Dal Mills

383

West Bengal

Kolkata

Taltala, Lenin, Sarani

Mechanical Engineering Equipment

384

West Bengal

Kolkata

Bowbazar, Kalighat

Wood Products

385

West Bengal

Nadia

Matiary,Dharmada,Nabadwip

Bell/Metal Utensils

386

West Bengal

Nadia

Ranaghat

Powerloom

387

West Bengal

Purulia

Jhalda Proper, Purulia,
Begunkodar & Tanasi

Handtools

388

West Bengal

South 24 Parganas

Kalyanpur,
Purandarpur, Dhopagachi

Surgical Instruments


Appendix

List of Circulars consolidated by the Master Circular

No.

Circular No.

Date

Subject

Paragraph No.

1

RPCD.SME & NFS.BC.No. 35 /06.02.31 (P)/2010-11

06/12/2010

Ownership of units – Two or more
undertakings under the same ownership –
Status of the unit

1 (iv)

2

RPCD.SME&NFS.No.90/06.02.31/2009-10

29/06/2010

Recommendations of the
Prime Minister’s High Level Task Force
on MSMEs

III - 3.1, 3.2, 4.15

3

RPCD.SME&NFS.BC.No.79/06.02.31/2009-10

06/05/2010

Working Group to Review the Credit
Guarantee Scheme for Micro
and Small  Enterprises (MSEs) -
Collateral free loans to MSEs

IV – 4.2, 4.19

4

RPCD.SME&NFS.No.9470/06.02.31 (P)/2009-10 

11/03/2010

Sanction of Composite Loans
to the Micro and Small
Enterprises (MSE) sector

IV – 4.3

5

RPCD.SME & NFS.No. 5984/06.04.01/2009-10

01/12/2009

Credit delivery to the Micro
and Small Enterprises Sector

IV-4.9 (iii)

6

RPCD.SME & NFS.No. 13657/ 06.02.31( P) / 2008-09

18/06/2009

Collateral free loans to the
units financed under PMEGP

IV – 4.2

7

RPCD.SME&NFS.BC.No.102/06.04.01/2008-09

04/05/2009

Credit delivery to the Micro
and Small Enterprises Sector

IV - 4.9 (ii)

8

RPCD,SME&NFS.No.12372/06.02.31(P)/2007-08

23/05/2008

Credit Linked Capital
Subsidy Scheme

IV-4.11

9

RPCD.PLNFS.BC.No.63/06.02.31/2006-07

04/04/2007

Credit flow to Micro, Small and Medium Enterprises Sector – Enactment of the Micro, Small and Medium Enterprises Development  (MSMED), Act 2006

I

10

RPCD.PLNFS.BC.No.35/06.02.31/2005-06

25/08/2005

Policy Package for Stepping
up Credit to Small and Medium
Enterprises --Announcements
made by the Union Finance
Minister  (for private sector,
foreign banks & RRBs)

IV- 4.13.1

11

RPCD.PLNFS.BC.No.31/06.02.31/2005-06

19/08/2005

Policy Package for Stepping up Credit to Small and Medium Enterprises --Announcements made by the Union Finance Minister (for public sector banks)

IV- 4.13.1

12

RPCD.PLNFS.BC.No.101/06.02.31/2004-05

20/05/2005

Scheme for Small Enterprises
Financial Centres (SEFCs)

II - 2.2

13

RPCD.PLNFS.BC.61/06.02.31
(WG)/ 2004-05

08/12/2004

Working Group on Flow of Credit to SSI Sector-Interest rates on with SIDBI-in lieu
of shortfall in priority sector obligations

III – 3.3

14

RPCD. PLNFS. BC. 43/06.02.31/ 2004-05

26/10/2004

Investment by banks in securitized assets pertaining to SSI sector

II – 2.1

15

RPCD.PLNFS.BC.28/06.02.31(WG)/ 2004-05

04/09/2004

Working Group on Flow of Credit to SSI sector

IV – 4.12.3

16

RPCD. PLNFS. BC. 39/06.02.80/ 2003-04

03/11/2003

Credit facilities for SSIs – Collateral Free Loans

IV – 4.2

17

RPCD. PLNFS.1 /06.02.28(i))/ 2003-04

01/07/2003

SAC meeting Implementation
of Action Points- Identification of Clusters

IV – 4.10 (i)

18

RPCD. PLNFS. BC. 24/06.02.77/ 2002-03

04/10/2002

Flow of credit to SSIs – Time schedule for disposal of loan applications

IV – 4.1

19

DBOD.No,BL.BC.74/22.01.001/
2002

11/03/2002

Conversion of General Banking Branches to Specialised SSI Branches

IV – 4.4

20

RPCD. PLNFS. BC.57/ 06.04.01/ 2001-02

16/01/2002

Guidelines for rehabilitation of Sick Small Scale Industrial Units

IV – 4.6

21

IECD.No.5/08.12.01/2000-01

16/10/2000

Flow of Credit to SSI Sector - Decision of the Group of Ministers

IV - 4.5  last para

22

RPCD.No.PLNFS.BC.89/06.02.31-98/99

01/03/1999

Flow of Credit to SSI sector - Computation of Working Capital limits

IV – 4.12.2 (ii)

23

RPCD.No.PLNFS.BC.22/06.02.31
(ii) -98/99

28/08/1998

High Level Committee on SSI - Kapur Committee - Implementation of recommendations

IV – 4.12.1

24

RPCD.No.Plan.BC.38/04.09.09/94-95

22/09/1994

Lending to Priority Sector by foreign banks

III – 3.3

25

RPCD.No.PLNFS.BC.84/06.06.12/93-94

07/01/1994

Bank Credit to KVI Sector - Priority Sector Advances

I – 1.1

26

RPCD.No.PLNFS.BC.99/06.0231/92-93

17/04/1993

Report of the Committee to examine the adequacy of institutional credit to SSI sector and related aspects- Nayak Committee

IV – 4.12.2


2024
2023
2022
2021
2020
2019
2018
2017
2016
2015
Archives
Top