The
Prime Minister's Rozgar Yojana (PMRY) has been designed to provide employment
to educated unemployed youth of economically weaker sections. The scheme aims
at assisting the eligible youth in setting up self-employment ventures in industry,
service and business sectors.
2.
Coverage
The
scheme covers urban and rural areas in whole of the country
3.
Target Group
The
scheme covers all educated youth with the minimum qualification of VIII Standard
(passed). Preference will be given to those who have been trained for any trade
in Govt. recognised/approved institutions for a duration of atleast six months.
4.
Reservation
Preference
should be given to weaker sections including women. Assistance to SC/ST beneficiaries
should be targeted in such a manner that they are benefited in proportion to their
population in the respective district/State. However, the number of SC/ST beneficiaries
should not be less than 22.5% and 27% for Other Backward Class (OBCs) as is currently
envisaged in the PMRY. In case SC/ST/OBC candidates are not available, States/UTs
Govt. will be competent to consider other categories of candidates under PMRY.
5.
Eligibility Norms
(i)
Age
(a) 18
to 35 years for all educated unemployed.
(b) 18 to 40 for all educated unemployed
in North-East States, Himachal Pradesh, Uttarakhand and J&K.
(c) 18 to
45 years for Scheduled Castes /Scheduled Tribes, Ex- servicemen, Physically Disabled
and Women.
(ii)
Education
Educated/unemployed
youth with a minimum qualification of VIII Standard (passed). Preference is to
be given to persons who have received training in any trade in Government recognised/approved
institutions (ITI, etc.) for a minimum duration of six months. Applicants with
higher qualifications or who are still pursuing further course of studies after
their matriculation are also eligible for assistance.
(iii)
Annual family income
(a)
Income upto Rs. 1,00,000/- per annum of family and upto Rs.1,00,000/-
per annum of parents of beneficiary on the date of application should be taken
into account. Family for this purpose would mean the beneficiary and spouse. Family
income would include income from all sources whether wages, salary, pension, agriculture,
business, rent, etc.
(b)
As per this definition, family income should be upto Rs. 1,00,000/- per
annum of the beneficiary; the beneficiary and spouse together, if married and
upto Rs. 1,00,000/- per annum of parents of the beneficiary separately.
This criterion of income ceiling for determining the eligibility under PMRY is
applicable whether the beneficiary is staying separately or with the parents.
(c)
Further, the family would mean the applicant and the spouse, even if two or more
brothers/sisters live together, they will constitute different families and hence
will be eligible for assistance under PMRY, if they satisfy other eligibility
criteria laid down under the PMRY .
(d)
For the married women candidates, the income of their parents-in-law shall be
considered.
(e)
If the applicant was adopted 3 years prior to the date of his/her application
for loan under PMRY, the annual income of the adopted parents would be taken into
account to determine family income. If a period of adoption was less than 3 years,
as on the date of his/her application for loan under PMRY, the annual income of
his/her own parents will be taken into account to determine family income.
(f)
Applicant’s family income statement is to be supported by an affidavit. It is
for the Task Force to be satisfied about the applicant meeting the family income
criteria. In case of doubt, the Task Force can ask for additional documents or
follow an appropriate procedure. Once a case is recommended by the Task Force,
it should be presumed that the applicant meets the income criteria unless there
is evidence to the contrary. Banks need not question the recommendations of the
Task Force on grounds of family income, unless they have concrete and objective
evidence. In such a case, the case shall be referred back to the Task Force with
the evidence for appropriate action. Government of India have decided to allow
applicants to submit a declaration on plain paper incorporating the contents of
the affidavit along with the applications submitted to the DIC/banks. The formal
affidavit on the relevant non-judiciary paper shall be submitted to the bank only
when the loan amount is sanctioned.
(iv)
Residency
a.
Beneficiary should be a permanent resident of the area for three years. Here 'Area'
means the district. If the applicant is desirous of setting up venture at any
place in the district in which he is residing for the last 3 years, he is eligible
for assistance. Newly married women beneficiaries are exempted from fulfilling
the above criterion of residency and instead the residency criterion is applied
to the in-laws/husband of the married beneficiaries.
b.
Document like ration card will constitute enough proof for this purpose. In its
absence, Residency Certificate issued by the Deputy Commissioner/ District Magistrate
or any other appropriate authority designated by the State Government may be accepted.
In the absence of ration card, any other document to the satisfaction of District
Committees/Task Force may be accepted as a proof of residence.
c.
The residency criteria for married men in Meghalaya is relaxed in line with the
married women in the rest of the country. In Meghalaya, the residency criteria,
i.e. the applicant should be resident of the area for the last three years, may
be applicable to in-laws/wives of the married male applicants under PMRY.
(v)
Other conditions
a.
A defaulter to a bank/financial institution will not be eligible for assistance
under the scheme. Further, if a member of a family is a defaulter other members
of the family will not be eligible for assistance.
b.
More than one member of the same family may not be assisted under the scheme.
However, another member of the same family having been assisted under any other
Central/State/State-owned Corporation sponsored scheme (with/without subsidy)
need not be a bar to assistance under PMRY.
c.
A person who had been earlier assisted under a subsidy-linked programme will not
be eligible for assistance under the PMRY.
6.
Eligible Activities
Assistance
will be provided for all economically viable activities including agriculture
and allied activities but excluding direct agricultural operations like raising
crop, purchase of manure, etc. However, it may be ensured that the beneficiary
obtains statutory approvals that may be required under any law in force and disbursement
by bank could be related to such clearances, if any. The implementing agencies
will decide the eligibility and classification of the activity proposed to be
financed under industry/service/business sectors. Earlier stipulation on ceilings
on the activities to be covered under Industry, Service and Business sectors since
stand withdrawn.
7.
Relaxations of PMRY Norms for North-East Region, Himachal Pradesh, Uttaranchal
and Jammu & Kashmir
Government
of India has decided to provide certain relaxations on the various parameters
in the implementation of PMRY in the States of North-Eastern Region viz. Assam,
Mizoram, Manipur, Tripura, Nagaland, Arunachal Pradesh, Meghalaya and Sikkim as
well as Himachal Pradesh, Uttaranchal and Jammu & Kashmir.
These
are:
a.
The PMRY is expanded to cover areas of horticulture, piggery, poultry, fishing,
small tea gardens, etc. so as to cover all economically viable activities.
b.
Family income not exceeding Rs.1,00,000/- per annum for each beneficiary
along with his/her spouse and the parents of the beneficiary.
c.
The upper age limit is relaxed to 40 years in general. For the SC/ST/Ex-servicemen,
physically handicapped and women, the relaxation shall be upto the age of 45 years.
d.
The subsidy will be @ 15 percent of the project cost with a ceiling of Rs. 15,000/-
per borrower. Banks will be allowed to take margin money from the borrower varying
from 5 percent to 12.5 percent of the project cost so as to make the total of
subsidy and margin money equal to 20 percent of the project cost. (Applicable
to cases sanctioned from 01.04.1999).
Prescribed conditions at (a) and (b) are now made applicable to the entire country
under PMRY.
8.
Project Funding
(i)
Project preparation
The
District Industries Centre (DIC)/Small Industries Service Institute (SISI) (for
metropolitan cities) or NGOs, Industries Associations or other agencies will identify
and forward the applications to the District Level Committee/Metropolitan City
Committees to be set up by the Ministry of Industry, Government of India. After
scrutiny by the committee, applications will be sponsored to banks. Banks may
satisfy themselves about viability and bankability of the project.
(ii)
Components of project cost
a)
Rs.2.00 lakh for business/ service sector and Rs.5.00 lakhs
for industry sector, loan to be of composite nature. If two or more eligible persons
joins together in a partnership, project upto Rs.10.00 lakhs are covered. Assistance
shall be limited to individual admissibility.
b)
The requirement of funds by the borrower for acquiring a suitable accommodation
either by way of lease/rent or on ownership basis to set-up a shop, etc. may form
part of the project cost, provided it is considered as essential by the financing
bank. The total project cost, including such requirement should be within the
stipulated limit indicated above.
c)
In case of PMRY beneficiaries carrying on their activities in rented premises,
the lease period as available may be taken, subject to renewal as in the case
of non-PMRY loans. It is for the banks to ensure that lease agreements are renewed
at the expiry of lease period during the currency of the loan.
(iii)
Subsidy and Margin Money
a)
i) Subsidy will be limited to 15% of the project cost subject to ceiling of Rs.12,500/-
per entrepreneur. Banks will be allowed to take margin money from the entrepreneur
varying from 5% to 16.25% of the project cost so as to make the total of the subsidy
and the margin money equal to 20% of the project cost.
For
North Eastern States, Himachal Pradesh, Uttrakhand and J&K.
ii)
Subsidy @ of 15% of the project cost subject to a ceiling of Rs.15,000/- per entrepreneur
for north-eastern States, Himachal Pradesh,Uttaranchal and Jammu & Kashmir.
Margin money contribution from the entrepreneur may vary from 5% to 12.5% of the
project cost so as to make the total of the subsidy and the margin money equal
to 20% of the project cost.
b) In the case of Dairy loans, where the disbursement will be made in two stages
(second batch of animals after six months), the branches may be advised to claim
the subsidy from the Head Office only at the time of the final (second) disbursement
of the loan.
(iv)
Joint ventures/partnerships
a.
Group activity stands a better chance of success because it is easier to provide
back up support and marketing linkages. Group activities should, therefore, be
encouraged.
b.
If more than one applicant join together and form partnership concern, they will
be eligible for a total loan and subsidy, subject to the condition that proportionate
loan/subsidy to each borrower does not exceed the prescribed ceiling per individual
borrower, as indicated in 7(iii)(a) and 7(v)(a) above and the total project
cost should not exceed Rs. 10 lakhs. Also, the individual ceiling on share
of the project cost for each one of the partners will be dependant on the nature
of the activity undertaken by the firm.
c.
It would be preferable if the shares of partners were equal. All the partners
should be prima facie eligible for assistance under PMRY scheme.
d.
Co-operative Societies, not being partnership, are not eligible for assistance
under PMRY.
e.
It has been decided that Self Help Groups(SHG) could be considered for financing
under the PMRY provided:
i)
Educated unemployed youth satisfy the eligibility criteria laid down under the
scheme volunteer to form SHG to set up self-employed ventures (Common Economic
Activity)
ii)
Self Help Group may consists of 5 – 20 educated unemployed youth.
iii)
No upper ceiling on loan.
iv)
Loan may be provided as per individual eligibility taking into account the requirement
of the project.
v)
SHG may undertake common economic activity for which loan is sanctioned without
resorting to onward lending to its members.
vi)
Subsidy may be provided to the SHG as per the eligibility of individual members
taking into account relaxation provided in North Eastern States, Uttaranchal,
Himachal Pradesh and Jammu & Kashmir.
The
subsidy ceiling for Self Help Group is Rs. 15,000/- per beneficiary subject to
a maximum of Rs. 1.25 lakh per Self Help Group.
viii)
Required margin money contribution (i.e. subsidy and margin to be equal to
20
percent of the project cost) should be brought in by the SHG collectively.
ix)
The exemption limit for obtention of collateral security will be Rs. 5.00 lakh
per borrowal account for projects under Industry Sector. Exemption from collateral
will be limited to an amount of Rs.1.00 lakh per member of SHG for projects under
Service & Business Sectors. Banks may consider enhancement in limit of exemption
of collateral in deserving cases.
x)
Implementing agencies may decide necessity of pre-disbursal training for all the
members/majority of the members in the group.
(v)
Security
a)
Apart from the margin and personal guarantee provided by the borrower as also
the subsidy by the Government, the borrower will hypothecate/ mortgage/pledge
to the bank assets created out of bank loan.
b)
If no fixed assets are proposed to be created in the case of loans exceeding Rs.
50,000/-, banks should exercise special care while sanctioning such cases.
c)
No collateral for units in industry sector with project cost upto Rs.5.00 lakh
(the loan ceiling under the PMRY). For partnership projects under Industry Sector,
the exemption limit for obtention of collateral security will be Rs.5.00 lakh
per borrower account. For units in service and business sector no collateral for
project upto Rs.2.00 lakh. Exemption from collateral in case of partnership project
will also be limited to an amount of Rs.2.00 lakh per person participating in
the project cost.
(vi)
Sanction/disbursement of cases
a)
Disbursement is a continuous process and disbursement of loans may be effected
even after the completion of that particular programme year. While processing
the applications sponsored by Task Force Committees, the branches may please ensure
that -
As
far as possible the disbursement should be effected in minimum number of instalments,
sanctions are evenly paced and not pushed to the last quarter of the year;
The
reasons for rejection of the applications are clearly spelt out and made available
every month to the District Co-ordinators so that the Task Force Committees could
review the matter; and
Number
of instalments.
As per decision of the meeting held on 28.05.2004 under the chairmanship of Secretary
(SSI&ARI), Government of India, banks have been advised to consider endorsing
a copy of the sanction letter to the concerned DIC so that they could assist the
beneficiaries to fulfil pre-disbursement formalities.
b)
The sanctions accorded by banks under the scheme should be final and clearly indicate
all the conditionalities to be fulfilled by the beneficiaries for the disbursal
of loan amounts. This would enable the beneficiaries to comply with the bank's
requirements well in time so as to enable the banks to complete the disbursement
of loan amount sanctioned before the expiry of the closure date.
(vii)
Repayment schedule
a)
Repayment schedule may be fixed in the range of 3 to 7 years after an initial
moratorium as may be prescribed by the financing bank, depending on the
nature and profitability of the venture. Working capital limit should be reviewed
periodically.
b)
The repayment schedule is to be worked out only for the term loan component.
c)
In cases where the borrowers are in a position to repay the loan earlier than
the repayment schedule fixed by the bank, the repayment of PMRY loan may be rescheduled
with a minimum period of 3 years at the discretion of the Branch Manager
so that the borrower receives an early credit of subsidy and is able to avail
of additional loan facilities, if desired.
d)
Recovery of loans is the responsibility of the banks concerned. Banks have been
advised to constitute recovery cells at Regional / Controlling Office level to
improve recovery rate. They may seek assistance of the implementing agencies in
this regard. The State Government/Committees will monitor the recovery of the
loans and help the banks in the matter. In case of bona fide default, rescheduling
is preferred.
(viii)
Additional finance
a)
Additional finance towards working capital may be provided to the extent that
the term loan component and working capital sanctioned should not exceed the prescribed
ceiling amount fixed for the borrower (i.e. Rs. 1 lakh or Rs. 2 lakh depending
upon whether the loan is for business sector or other than business sector) or
for all the partners collectively and proposal for additional finance should also
be approved by the Task Force Committee.
b)
The additional assistance furnished by the banks would be considered against the
original target allocated to that branch. In other words, this cannot be treated
as a fresh case for that particular bank branch.
(ix)
Penal interest/processing charges
No
penal interest or processing charges should be levied on loans granted under the
PMRY scheme.
9.
Subsidy Management
(i)
Subsidy disbursal
The
subsidy will be made available by Government of India in advance and passed on
to the banks through Reserve Bank of India. The subsidy portion will be kept as
fixed deposit with the banks in the name of the borrower for the duration of the
term loan component but will not earn any interest. The subsidy deposit will be
available to the borrower for adjustment against the last instalment(s) due under
the term loan component. In any case, the fixed deposit should run for a minimum
period of 3 years and would be available for adjustment only thereafter.
(ii)
Effective date of FDR
a)
As the subsidy amount is remitted in advance to the Head Office of the bank, the
date of the fixed deposit created out of subsidy amount will be the date on which
the last instalment of the loan is disbursed by the branch. From that date, no
interest will be charged on the subsidy portion of the loan.
b)
Even if the subsidy amount is received by the Head Office after the loan is disbursed,
to avoid inconvenience to the borrowers, the FD shall run from the date on which
the last of instalment of the loan was disbursed and no interest on the subsidy
portion of the loan shall be charged from that date.
(iii)
Non-payment of interest on FDR representing subsidy
On
the subsidy amount retained by the banks as fixed deposit in the name of the beneficiary,
no interest will be paid by the banks and on the portion of the loan-representing
subsidy, no interest would be charged by banks. The rate of interest to be charged
will be decided on the basis of the loan amount net of subsidy.
(iv)
Eligibility of subsidy
a)
If the PMRY loan is closed prematurely, the borrower will not be eligible for
subsidy. Similarly subsidy will not be available in the case of misutilisation
of loan, abandonment of the project by the borrower, ineligibility of the borrower
due to his not complying with the criteria laid down under the scheme etc. As
in all such cases, loans would not have sub-served the central objective of the
scheme; the borrower will not be eligible for subsidy.
b)
However, in cases where the loans have become bad/doubtful of recovery and in
respect of which banks file claim with DICGC, the amount of subsidy deposit may
be adjusted towards the loan outstanding even before the expiry of 3 years, provided
the misutilisation occurs beyond the control of the bank.
c)
It will be necessary for banks to ensure that the appraisal, procedure for sanction
and disbursement of loans and post-disbursement supervision, etc. are carried
out in accordance with the instructions issued by the Bank's Head/Controlling
Offices in order to be eligible for the above benefit and produce necessary records,
if so required.
d)
The provision regarding penalty for premature closure of term deposit will not
apply in such cases. However, in cases where the beneficiaries are ineligible
for assistance under the scheme, the subsidy will not be allowed to be adjusted
towards the loan under any circumstances and will have to be refunded.
(v)
Audit certification
Each
bank should obtain a certificate from its Statutory Auditor certifying the correctness
of the claims made by the bank in respect of subsidy under the PMRY Scheme and
put up to the Board of Directors before 30th September every year. In this respect,
the under noted procedure may be followed for issue of certificate by the Statutory
Auditor:
Bank
branches which are selected for external audit shall forward to their Head Office
a certificate issued by the External Auditors/ Concurrent Auditors to the effect
that the entries in the registers and other relevant books as also the claims
made by the bank branches in respect of subsidy amounts relating to loans sanctioned
under PMRY in the previous programme year are correct.
In
respect of other bank branches, where no external auditors/ concurrent auditors
are appointed, the branch managers themselves may furnish the necessary certificates
to the Head Office.
On
the basis of certificates (issued by the external auditors/concurrent auditors/branch
managers, as the case may be) received from bank branches, the Statutory Auditors
of the banks may issue a consolidated certificate in respect of subsidy amount
released by the banks as a whole during the previous program year under PMRY and
the same may be put up to the Board of Directors [as per the format given in the
Annexure
I].
The
subsidy accounts will be subject to Audit by Accountant General.
(vi)
Subsidy utilisation statement
a)
The Government of India have revised the format given in Annexure II
for reporting the data relating to subsidy utilisation/additional subsidy requirement
statement by the bank on quarterly basis effective from programme year 2006-07.
Accordingly, banks may report the cumulative position of total Sanctions/Disbursements/Subsidy
Utilisation/Requirements relating to each programme year at the end of each quarter
on the basis of instructions furnished in the note to the format.
b)
Banks may obtain from their controlling offices/branches, the data in the prescribed
format at monthly intervals and ensure submission of consolidated statement on
quarterly basis to RBI.
(vii)
Adjustment of surplus subsidy
a)
Banks may utilise the surplus subsidy available with them in respect of any programme
year towards their subsidy requirement of any other programme year within the
band of four programme years viz. 1993-94, 1994-95, 1995-96 and 1996-97. The subsidy
amounts for the respective programme years wherever so adjusted, should be clearly
indicated/reported to RBI under quarterly subsidy utilisation certificate/statement.
b)
Banks may also utilise the surplus subsidy available with them under PMRY for
the programme years 1993-94 to 1996-97 towards their subsidy requirements of programme
year 1997-98.
c)
Banks may also utilise the surplus subsidy available with them under PMRY for
the programme year 1997-98 after meeting all the subsidy requirements of 1997-98
towards their subsidy requirements of programme year 1998-99.
d)
Banks may also utilise the surplus subsidy available with them under PMRY for
the programme year 1998-99 after meeting all the subsidy requirements of programme
year 1998-99 towards the subsidy requirements of programme year 1999-2000.
10.
Training / Infrastructure Expenses
a)
Training/Infrastructure component at the rate of Rs. 2,500/- per beneficiary for
industry sector and Rs.1250/- per beneficiary for service and business sector
will be given to the State Government/Union Territories after getting confirmation
that loans have been sanctioned by banks. The training programme should take care
of special needs of the educated.
b)
Educated women need special attention as the incidence of unemployment among them
is higher than among men and their access to employment and training is conditioned
by social circumstances and attitude. Service Sector is probably the one that
suits them most. Manufacture and repairs of electrical and electronic gadgets,
watch assembly and spares, computer software, crèche-day care services
etc. are some important activities with scope for employment of educated women
and they should be encouraged to take up these activities. They should be given
larger access to the training facilities in manufacture of computer parts, software
development, repair of TV and electronics equipment, running of printing presses,
pharmacies, dry cleaning and in small service industries like restaurants, small
guest houses, etc.
c)
Industry and other users of skilled manpower, who are aware of emerging requirement
of skill, should be involved in manpower development. Chambers of Commerce and
Industry should also come forward to provide training in entrepreneurship and
promote self-employment. Similar roles also need to be played by the local industries
associations. It is intended that spare capacity available in ITI, Polytechniques
and other suitable training institutes run by Government, private or voluntary
organisations will be utilised by running double shifts and by suitable amendments
in the curriculum and course durations. Course duration should be normally for
a month. However, the District PMRY Committee can change the duration and prescribe
the duration for new trade.
d)
Training under the industry sector may be given for a period of 15-20 working
days. Under the service and business sector, the training period shall be 7-10
working days.
e)
Where a borrower has undergone an equivalent or higher Entrepreneurship Development
Training of same or longer duration conducted by a reputed institution or bank,
the borrower may be exempted from training under PMRY. In such cases, the General
Manager of the concerned District Industries Centre (DIC) may issue a certificate
stating therein the training, which has already been attended by the borrower,
and exempting him from attending training under PMRY to enable the banks to disburse
the loans.
f)
Banks should be given the first preference (along with stipulated funds) in case
they come forward for organising training for PMRY borrowers. The banks having
necessary infrastructure at the State-level may in consultation with the State
Governments organise training programmes for PMRY borrowers.
g)
Pre-selection motivational campaign at Rs.200 per applicant for 125 percent of
the allocated target of cases on reimbursement basis in states/UTs.
11.
Other Aspects
(ii)
Deceased borrowers
a)
In the case of death of a borrower under PMRY, it would be in order for banks
to transfer the liability to the legal heir/near relative of the deceased or any
third party willing to take the liabilities and continue to run the unit/activity,
even if they do not satisfy the criteria stipulated under the Scheme, provided
the person to whom the unit/activity is thus transferred, without changing in
any way the terms of the loan, satisfies the lending bank regarding timely repayment
of the loan instalments.
b)
The subsidy amount will also accrue only to the transferred account.
c)
If, however, an arrangements of this type is not feasible, banks may take steps
to recover the loan and adjust the subsidy amount towards the dues of the deceased
beneficiary.
(ii)
Dissolution of partnership
In case of dissolution of the partnership on retirement of one partner and the
remaining partner agreeing to continue the activity as a sole proprietor by accepting
all the liabilities of the firm, the following procedure may be followed:
In
case the activity proposed to be continued by the remaining partner is above Rs.2
lakh for service and industry sectors and above Rs.1 lakh, for business sector,
no subsidy shall be admissible to the remaining partner/sole partner continuing
the activity.
(iii)
Issue of 'No Due Certificate'
The
borrowers generally find it difficult to obtain ‘no due certificate’ from all
the banks functioning in the area and there is also delay in the issue of such
certificate by the banks. The loan applications will henceforth contain a clause
for eliciting particulars about any loan taken by the applicant from any banking/financial
institution etc. All such particulars furnished by the applicant will be certified
by him. Based on the information furnished by the applicant, the banks may consider
dispensing with production of 'No Dues Certificate', as a compulsory requirement
if they are satisfied regarding the status of the applicant. In case the banks
decides to verify the status of the loan account of the borrower with other banks
in the area, it should send a specific communication enclosing the list of applicants
in duplicate. If no response is received from the other banks, within 15 days
of request, it will be presumed that the referred banks have no dues/objection.
Since this information is on the basis of mutuality and reciprocity, service charges
should not be an issue for furnishing 'No Dues Certificate'.
(iv)
Issue of pass books to PMRY borrowers
Banks
may issue passbooks to PMRY borrowers in Regional Languages to facilitate maintenance
of a record of disbursements made/repayments effected etc.
(v)
Carryover of applications
The
cases recommended by DIC during a year and pending with banks at the end of the
year should, as a rule, be considered first for sanction/ disbursement in the
next financial year and such pending cases should not be returned on the ground
'already reached target'.
(vi)
Other incentives
A borrower under PMRY may be given other types of incentives by the State Governments
like industrial sheds at Concessional rates, plots, etc. The borrower can also
avail indirect cash incentives like waiver of Sales Tax, etc. In case of monetary
incentives, the States/Union Territories could extend them, but the promoters’
contribution of 5 percent of the project cost should not be diluted so as to maintain
the promoter's stake in the project.
(vii)
Closure of disbursements for cases sanctioned during a programme year
a)
At times, the cases sanctioned in a particular year remain undisbursed in the
following year for various reasons such as borrowers lose interest or are absorbed
in other avocations etc. Banks may treat the cases sanctioned in a particular
year as lapsed after a period of 9 months in the financial year following and
issue notices to such persons under registered cover and also inform the DICs
the cases in which the prospective borrowers did not turn up. In all such cases,
the DICs would then try to contact the applicants. Wherever required, the DIC
should re-sponsor the cases of applicants thus left out for whatever reasons.
These will be treated as fresh cases in the respective financial year. These instructions
will not apply to cases which have been partially disbursed.
b)
Disbursements of loans sanctioned under PMRY during a financial year should be
completed and closed by the bank branches by the end of 10th month of the following
year, i.e., positive before the 1st of February.
c)
As a special case, the final date for closure of disbursement of the loans sanctioned
under PMRY during the years 1993-94, 1994-95 and 1995-96 was set at 1st June,
1997.
d)
The period of closure of sanctions and disbursements of loans under the PMRY scheme
for the year 1997-98 was fixed at the end of 6th month and 9th month of the following
year respectively. Accordingly, for the year 1997-98, sanctions lapsed on 01.10.1998*
and disbursement had to be completed by 01.01.1999*. In this regard, the
cases sanctioned during the period from 01.04.97 to 31.03.98 constituted the total
number of cases sanctioned during the programme year 1997-98. Sanctions made after
31.03.98 did not count for sanctions made during 1997-98 although the applications
had been received during 1997-98. Such sanctions counted for programme year 1998-99.
e)
In respect of cases sanctioned during programme year 1997-98, where no disbursement
had been made by 01.10.98, the sanction lapsed as on that date and the instructions
relating to lapsed sanctions stated in para (a) above were to be followed in such
cases.
f)
The date of closure of disbursements for the cases sanctioned during the programme
year 01.04.98 to 31.03.99 under PMRY was set as 31.12.99 after which sanctions
where no disbursements had taken place for the programme year 1998-99 lapsed.
In cases where disbursements are partial, the procedure for treating partially
disbursed cases shall be allowed to be applied after 31.12.99 as indicated in
para (d) above. As the disbursements would close for the programme year 1998-99
by 31.12.99, banks should submit final subsidy utilisation certificate for all
claims in the prescribed format latest by 28.02.2000.
g)
The cut off dates for lapsing of sanctions and completion of disbursements for
loans sanctioned during 1999-2000 were 31-10-2000 and 31-12-2000 respectively.
In case of partial disbursement of the cases during 1999-2000, the subsidy claims
of banks freezed on the amount disbursed as at close of 31-12-2000. Thereafter,
the undisbursed portion of the loan would be disbursed by banks without subsidy
benefit. The subsidy portion could be sanctioned and disbursed as additional loan
by banks.
h)
In case of partial disbursement of cases sanctioned during the years 1993-94 to
1995-96, the subsidy claim of the bank was to freeze on the amount disbursed as
on the closure date, i.e., 01.06.97. Thereafter, the undisbursed portion of the
loan could continue to be disbursed by the banks, without asking for subsidy.
The subsidy portion could be sanctioned and disbursed as additional loan.
i)
In respect of cases sanctioned during 1996-97, where partial disbursements had
taken place, the cut-off date for completion of disbursements as on 01.02.98 was
not extended and banks were to follow the procedure started in para (h) above
for completion of disbursement.
j)
In respect of part disbursement of cases sanctioned during 1997-98, the subsidy
claim of the bank freezed on the amount disbursed as on the cut-off date, i.e.,
01.01.99. Thereafter, the undisbursed portion of the loan could be disbursed by
banks but without the benefit of subsidy. In order to avoid under-financing of
the activity, the subsidy portion due on the undisbursed amount could be sanctioned
and disbursed as additional loan to the borrowers by banks.
k)
In case of partial disbursement of cases sanctioned during the years 1993-94 to
1995-96, the subsidy claim of the bank freezed on the amount disbursed on the
closure date i.e. 01.06.1997 and in respect of cases sanctioned during 1996-97
for partly disbursed cases, the cut-off date was 01.02.1998. As eligible disbursements
had already been completed, banks were required to report the utilisation of subsidy
for the respective programme years from 1993-94 to 1996-97 to RBI in the prescribed
format to enable reconciliation of subsidy amount. Banks were to ensure that all
subsidy claims of their branches were included under respective programme years.
(viii) Review of rejected cases.
Introduction of sample checks of the rejected cases to be carried out by an authority
of the bank higher than the one who originally rejected the loan application.
Section
– II
PMRY
– Implementing Agencies and Operational Guidelines
12.
Implementation
(a)
The district being well established geographical units for many programmes it
is proposed that co-ordinated implementation of the programme will be undertaken
at the district level.
(b)
State/Union Territory Government may select and declare one Agency as Implementing
Agency out of the District Industries Centre (DIC)/Small Industries Service Institute/Directorate
of Industries/District Urban Development Agency (DUDA) in four metropolitan cities
of Delhi, Mumbai, Calcutta and Chennai. In other areas, they may select and declare
either the District Industries Centre or District Urban Development Agency. This
agency in consultation with the banks of respective areas will be responsible
for the formulation of self-employment plans, their implementation, monitoring
under the overall supervision/guidance of the District PMRY Committee. They are
required to formulate location specific plans of action based on realistic demand
assessment of various activities and their absorption capacity.
(c)
The District PMRY Committees will function as a nodal agency for the formulation
of self-employment plans, their implementation and monitoring. The District Task
Force Committee is set up by the concerned State/UT Government. At district level,
the District Task Force Committee has been reconstituted with the inclusion of
new members. Generally, it will comprise of a Chairman who will be senior officer
of the implementing agency preferably head of the agency, e.g., General Manager
of District Industries Centre, Director in case of SISI, Additional Director of
Industries Centre, in case of Directorate of Industries, Vice Chairman in case
of DUDA. Other members of the Task Force will be representatives of –
i)
Lead Bank
ii) Two leading banks
iii) District Employment Officer
iv)
One member each from DIC/SISI/DUDA (other than the implementing agency)
v)
One officer as Member Secretary to be nominated by the Chairman of the Task Force
vi)
Chairman may co-opt one or more members from reputed non-governmental organisations.
(d)
The Directorate of Industries is responsible for implementation of the scheme
in Metropolitan cities of Kolkata and Chennai. The Directorate of Industries and
SISI is responsible for implementation of the scheme in Mumbai. In NCT Delhi,
the Directorate of Industries ensures implementation of the scheme through the
Deputy Commissioner of each of the nine districts. Above agencies are generally
responsible for
i)
Motivating and selecting the entrepreneurs,
ii) Identifying and preparing schemes
in industry, service and business sectors,
iii) Determining the avocation/activities,
iv)
Recommending loan,
v) Getting speedy clearances as necessary from the authorities
concerned.
(e)
The Task Force would invite applications from eligible persons through advertisements
in local newspapers. These applications will be approved by the Task Force and
would be recommended to the concerned bank branches. All the cases received by
the Branch Managers after recommendation by the Task Force Committee would be
disposed of expeditiously.
(f)
Implementation of the scheme by District Task Force Committee set up for the purpose
involves identification of beneficiary, selection of specific avocations, identification
of the support system required by the beneficiary, escort services and close liaison
with the banks and other local agencies concerned with industry, trade and service
sectors.
(g)
In four metropolitan cities, PMRY Committee will be similarly constituted.
(h)
In the fifth meeting of the High Powered Committee, it was pointed out that the
implementation of PMRY would improve with a more detailed scrutiny at the Task
Force level, as well as association of concerned bankers. The quality of scrutiny
would also improve with more time available with the Task Force. It was, therefore,
decided that the States/UTs may constitute Sub-divisional Level or Block Level
Task Forces as per constitution given in Annexure III. To maintain
a certain quality of scrutiny, only one of the levels below the District Task
Force may be chosen. The Subordinate Task Forces would only scrutinise the applications
received by DIC and interview the candidates. Sub-ordinate Task Forces may, however,
forward the approved cases directly to the bank branches. As per the decision
of the meeting held on 28.05.2004 under the chairmanship of Secretary (SSI&ARI),
Government of India, banks have been advised as under:
(i)
District Task Force Committee would meet at least once in a month or more depending
upon the number of applications received.
(ii)The
Block Level Task Force Committees (BLTFCs) meetings may be held immediately after
the Block Level Bankers Committee (BLBC) meeting to ensure participation of all
banks in the Block Level Task Force Committee and speedy disposal of applications.
(i)
In case of any one of the Subordinate Task Forces being allowed to function, the
State/UT should for the purpose of scrutiny and interview, specify the jurisdiction
of the District Task Force. All other functions of the District Level Task Forces
like receipt of applications, reporting process, assistance to beneficiaries etc.
shall continue with the District Level Task Force/General Manager, DICs Office.
(j)
The decision to constitute the Sub-ordinate Task Forces shall have to be taken
in consultation with the respective convenor banks of the State/UT.
(k)
In addition to sponsoring of applications by Task Forces as above, banks themselves
may also receive applications directly from the eligible persons under the Scheme.
However, such applications should be sent to the sponsoring agency with their
observation on the viability and bankability of the project. Sponsoring agencies
would formally sponsor such applications back to the bank branches for sanction
of loan.
(l)
For better implementation of the scheme, the State Government may restrict the
number of lending banks in any area but this decision may be taken in consultation
with the District Committee/Sub-Committee.
(m)
Seminars may be held at the level of each district for creating awareness of PMRY
in the area in the form of pre-selection motivational campaigns. A resolution
may be asked to be adopted by each and every Gram Panchayat for giving wide publicity
and awareness about PMRY in their respective jurisdictions.
(n)
All members of the Task Force Committee would collectively be responsible for
selection of beneficiaries. This would ensure that the Bank Manager alone shall
not be responsible for the Non Performing Assets (NPAs) if any, which would arise
out of the loans extended under PMRY to the beneficiaries.
(o)
No collateral shall be insisted for PMRY loans upto Rs. 5 lakh.
(p)
Assistance to SC/ST and beneficiaries from minority communities should be targeted
in such a manner that they are benefited at least in proportion to their population
in each District/State.
(q)
Of the total target for each State/UT, women beneficiaries should constitute at
least 30 percent.
(r)
Preference may be given to develop clusters specialising in specific +-products
at the time of selection of PMRY beneficiaries.
(s)
The Tahsildar / Block Development Officer may authenticate the eligibility of
PMRY beneficiaries in respect of residence and income criteria.
(t)
Cent percent verification will be done on the Proforma enclosed ( Annexure – XV)
(u)
The scheme envisages coverage of SC/ST and the minority candidates at least equal
to their population in the District / State. However, the percentage should not
be less than 22.5 percent for SC / STs, 27 percent for Other Backward Classes
( OBCs) and 30 percent for women. Equitable share for minorities may also be ensured.
13.
Monitoring
(a)
The Scheme will be monitored at district level by District PMRY Committee, metropolitan
City Committees or by Sub-Committees set up for the purpose at State Level by
State PMRY Committee and at Central Level by the High Powered Committee under
the Chairmanship of Secretary (SSI & ARI). Problems of implementation, co-ordination
and monitoring are to be sorted out by this committee, which is to meet once in
a month except the High Powered Committee under the Chairmanship of Secretary
(SSI & ARI) which will meet periodically to carry out its functions.
(b)
Monthly Progress Report in the prescribed proforma given in Annexure IV
will be sent to the Directorate of Industries where it will be compiled and sent
to the office of Development Commissioner. Once in a quarter, state level Committee
will review the progress and send the report in the quarterly proforma along with
remarks to the office of the Development Commissioner, in the prescribed proforma
given in Annexure V.
(c)
The progress of the scheme will also be monitored by the District Consultative
Committee (DCC) at the District Level and by State Level Bankers Committee (SLBC)
at the State Level during their periodic meetings.
(d)
In order to tackle the problem of delays, the district level co-ordinators of
banks shall enquire into the causes of major irregularities, more particularly
in respect of bank branches performing at levels of less than 50 percent of the
district average in terms of sanctions and disbursals. He should also look into
the complaints regarding collateral. A report shall be submitted by him every
month on the problems/issues at these bank branches in the district PMRY Committee
and Task Force Committee for discussion and for recommending action at appropriate
levels in the banking system and by the OMBUDSMAN, where appropriate.
(e)
There is a need for ensuring reconciliation of figures of sanctions and disbursals
as reported by the States and the banks. The district level co-ordinators of banks
shall reconcile the figures of applications recommended and sanctioned with the
data of the District Industries Centre as per the MIS pattern notified by RBI.
(f
) Monitoring the performance of the branches
Banks
may arrange to check at random the performance of a few branches under PMRY and
initiate action against the Branch Managers whose performance is found to be wilfully
inadequate or inappropriate.
(g)
Review notes
Banks
should put up to their Board review of performance under PMRY on a quarterly basis
and send a copy to the Chief General Manager, Rural Planning & Credit Dept.,
Reserve Bank of India, Central Office, Mumbai for information.
14.
Evaluation
(i)
The Government of India will carry out concurrent evaluation on regular basis.
Reputed institutions, organisation and NGOs in the States will be identified to
carry out survey of the beneficiaries. Institutions and organisations for survey
will be selected in consultation with State Governments for suitable follow up
action. Progress report received from the States/UTs along with the concurrent
evaluations will be reviewed in the High Powered Committee at Central level. Immediately
on receipt of targets from the Central Government, State Government/UTs would
convey district-wise targets to each district. District Committee will allot targets
within the district to the banks. In the metropolitan cities, this work will be
undertaken by the metropolitan City Committee. The District PMRY Committee/Committees
constituted for metropolitan cities or sub-committees thereof would invite application
from eligible persons through advertisements in local newspapers. Publicity would
also be given by display on Notice Boards in the Banks and BDO's offices.
(ii)
These applications will be approved by the District Task Force Committees and
would be recommended to the concerned bank branches. The number of applications
recommended would be at least 25 percent more than the target fixed for the branch,
to take care of rejections at the bank level.
(iii)
All the cases received by the Branch Managers after recommendation by the Committee
would be disposed of expeditiously.
(iv)
Training Institutions should be identified and module for training should be kept
ready by the District Authorities before the loan is sanctioned.
(v)
As soon as the cases are sanctioned, intimation will be sent by banks to District
PMRY Committees/Committee constituted for metropolitan cities or sub-committees
that training activity can start.
(vi)
In order to ensure that the desired results are achieved, all activities should
be completed in a time bound manner and difficulties experienced should be sorted
out in the District PMRY Committee/Metropolitan City Committee or Sub-committees
thereof.
(vii)
Recommendations by Task Force set up for intensive study of Implementation of
PMRY during the year 1993-94 (Annexure XIII).
15.
Involvement of Non-Government Organisation
NGOs
can play a very important role in the implementation of the PMRY. The scheme seeks
to associate reputed non-governmental organisations (NGOs) in implementation of
PMRY Scheme. They can be involved right from identification, motivation, and selection
of beneficiaries and preparation of project profile. They can also help the borrower
in proper management of the assets, marketing of the products, repayment of the
loan instalments etc. Training of beneficiaries is another area where they can
play a very useful role. States/ UTs should work out methodologies to associate
the reputed NGOs in manner, which will bring the scheme to the doorstep of the
potential beneficiaries.
Section
– III
PMRY
– Target Allocation and Recovery Requirements
arly
Targets
(a)
Each year, the Government of India allocates targets under PMRY for each State/Union
Territories for the programme year.
(b)
It was decided in the eleventh High Power Committee meeting held in February 2001
that the banks having less than 5 branches in a state, shall not be allocated
targets, if total target of all the branches of that bank constitute 2% or less
of the total target of the state. Pondicherry, Jammu & Kashmir and Himachal
Pradesh are exempted from the above provisions.
(c)
In order to prevent bunching of applications at the end of the year, the controlling
offices/branches may be advised to achieve quarterly progress targets as under:
| Sl.
No | Circular
No. |
Date |
Subject |
| 1 |
RPCD
No.SP/BC.42/PMRY/93-94 |
28-9-93 |
Prime
Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) |
| 2 |
RPCD
No.SP/BC.58/PMRY/93-94 |
25-10-93 |
Prime
Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) |
| 3 |
RPCD
No.SP/BC.88/PMRY/93-94 |
13-1-94 |
Prime
Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) |
| 4 |
RPCD
No.SP.BC.91/PMRY/93-94 |
25-1-94 |
Prime
Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) |
| 5 |
RPCD
No.SP.BC.107/09.04.01/93-94 |
2-3-94 |
Prime
Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) |
| 6 |
RPCD
No.SP.BC.115/09.04.01/93-94 |
4-3-94 |
Recovery
Performance – Government sponsored Programmes |
|
7 |
RPCD
No.SP.BC.117/09.04.01/93-94 |
11-3-94 |
Prime
Minister’s Rozgar Yojana |
|
8 |
RPCD
No.SP/BC.131/PMRY/94-95 |
30-4-94 |
Continuation
of Prime Minister’s Rozgar Yojana (PMRY) – Targets for achievement for the Financial
Year 1994-95 |
|
9 |
RPCD
No.BC.167/09.04.01/93-94 |
20-6-94 |
Prime
Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) – Reporting forms |
| 10 |
RPCD
No.BC.171/09.04.01/93-94 |
24-6-94 |
Prime Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) |
| 11 |
RPCD
No.SP/BC.7/09.04.81/93-94 |
18-7-94 |
Prime
Minister’s Rozgar Yojana (PMRY) - Educational Qualification |
| 12 |
RPCD
No.BC.17/09.04.01/94-95 |
27-7-94 |
Prime Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) |
| 13 |
RPCD
No.BC.40/09.04.01/94-95 |
29-9-94 |
Family
Income under PMRY |
|
14 |
RPCD
No.SP.BC.65/09.04.01/94-95 |
9-11-94 |
Prime
Minister’s Rozgar Yojana (PMRY) - Payment of interest on fixed deposit |
| 15 |
RPCD
No. 992/09.04.01/94-95 |
22-11-94 |
Reporting
System on progress under Prime Minister’s Rozgar Yojana (PMRY) |
| 16 |
RPCD
No.BC.127/09.04.01/94-95 |
6-3-95 |
PMRY
– Clarification |
|
17 |
RPCD
No.BC.133/09.04.01/94-95 |
20-3-95 |
Target
for achievements for SC/ST & OBC under PMRY |
|
18 |
RPCD
No.BC.69/09.04.01/95-96 |
28-12-95 |
Prime
Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) |
| 19 |
RPCD
No.SP.BC.94/09.04.01/95-96 |
16-2-96 |
Prime Minister’s Rozgar Yojana (PMRY) – Recovery performance |
| 20 |
RPCD
No.BC.107/09.04.01/95-96 |
14-3-96 |
Association
of KVIC in implementation of the PMRY – Target and modalities thereof for 1995-96 |
| 21 |
RPCD
No.BC.109/09.04.01/95-96 |
15-3-96 |
Prime
Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) - Task Force |
| 22 |
RPCD
No.BC.134/09.04.01/95-96 |
16-5-96 |
Prime
Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) -Clarifications
|
|
23 |
RPCD
No.BC.137/09.04.01/95-96 |
17-5-96 |
Training
under PMRY. |
|
24 |
RPCD
No.SP.BC.138/09.04.28/95-96 |
16-5-96 |
Prime Minister’s Rozgar Yojana (PMRY) - Findings of the third field study conducted
by RBI |
|
25 |
RPCD
No.SP.BC.139/09.04.01/96-97 |
21-5-96 |
Insistence
of collateral by banks – PMRY |
|
26 |
RPCD
No SP.BC.6/09.04.01/96-97 |
2-7-96 |
PMRY
- Implementation of the scheme |
|
27 |
RPCD
No.SP.BC.37/09.01.28/96-97 |
18-9-96 |
Prime Minister’s Rozgar Yojana (PMRY) – Recovery performance |
| 28 |
RPCD
No.SP.BC.48/09.04.01/96-97 |
15-10-96 |
Prime
Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) |
| 29 |
RPCD
No.SP.BC.66/09.04.01/96-97 |
19-11-96 |
PMRY
- Sponsoring of applications |
|
30 |
RPCD
No.SP.BC.75/09.04.01/96-97 |
11-12-96 |
Prime
Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) |
| 31 |
RPCD
No.SP.BC.127/09.04.01/96-97 |
21-4-97 |
PMRY
– Deceased Borrowers |
|
32 |
RPCD
No.SP.BC.132/09.04.01/96-97 |
26-4-97 |
PMRY
– Extension of cut off date for closure of disbursements for cases sanctioned
during the years 1993-94, 1994-95 and 1995-96 |
|
33 |
RPCD
No.SP.BC.135/09.04.01/96-97 |
12-5-97 |
PMRY
- Clarifications |
|
34 |
RPCD
No.SP.BC.136/09.04.01/96-97 |
15-5-97 |
PMRY
Scheme - Adjustment of subsidy |
|
35 |
RPCD
No.SP.BC.43/09.04.01/97-98 |
22-10-97 |
PMRY
- Dissolution of partnership |
|
36 |
RPCD
No.SP.BC.82/09.04.06/97-98 |
6-2-98 |
PMRY
– Adjustment of subsidy amount released |
|
37 |
RPCD
No.SP.BC.86/09.04.01/97-98 |
16-2-98 |
PMRY
– Closure of disbursements for cases sanctioned during a programme year where
partial disbursement has taken place as on the cut-off date |
| 38 |
RPCD
No.SP.BC.92/09.04.01/97-98 |
21-2-98 |
Closure
of Sanctions and disbursements of loans under PMRY |
| 39 |
RPCD
No.SP.BC.105/09.04.01/97-98 |
26-3-98 |
Closure
of sanctions and disbursements under PMRY- Programme year 1997-98 |
| 40 |
RPCD
No.SP.BC.126/09.04.01/97-98 |
3-6-98 |
Relaxation
of PMRY norms for North -East Region |
|
41 |
RPCD
No.SP.BC.14/09.04.01/98-99 |
25-7-98 |
PMRY
- Clarifications |
|
42 |
RPCD
No.SP.BC.18/09.04.06/98-99 |
31-7-98 |
Utilisation
of subsidy by Banks under PMRY – Programme years 1993-94 to 1996-97 |
| 43 |
RPCD
No.SP.BC.19/09.04.01/98-99 |
31-7-98 |
PMRY
– Clarifications - Cut off date for Accounting for Sanctions, Cut off date for
Lapsing of Sanctions and completion of disbursement under PMRY for 1997-98 |
| 44 |
RPCD
No.SP.BC.59/09.04.01/98-99 |
7-1-99 |
Reporting
System on progress under Prime Minister’s Rozgar Yojana (PMRY) |
| 45 |
RPCD
No.SP.BC.83/09.04.01/98-99 |
22-3-99 |
Prime
Minister’s Rozgar Yojana (PMRY) - Modifications in the Guidelines of the scheme |
| 46 |
RPCD
No.SP.BC.106/09.04.01/98-99 |
10-6-99 |
Closure
for disbursements under PMRY |
|
47 |
RPCD
No.SP.BC.1/09.04.01/99-2000 |
5-7-99 |
PMRY
- Modifications in the guidelines of the Scheme for North-East states |
| 48 |
RPCD
No.SP.BC.2/09.04.01/99-2000 |
6-7-99 |
Prime Minister’s Rozgar Yojana (PMRY) – Modifications in the guidelines of the
scheme – Clarifications |
|
49 |
RPCD
No.SP.BC.3/09.04.01/99-2000 |
6-7-99 |
Implementation
of Prime Minister’s Rozgar Yojana (PMRY) |
|
50 |
RPCD
No.SP.BC.5/09.04.06/99-2000 |
8-7-99 |
PMRY
- Submission of final subsidy utilisation certificate/ Pending claims statement
pertaining to the programme year 1997-98 |
|
51 |
RPCD
No.SP.BC.22/09.04.06/99-2000 |
23-8-99 |
PMRY
– Revised Format for submission of Quarterly Subsidy Utilisation Statement |
| 52 |
RPCD
No.SP.BC.26/09.04.06/99-2000 |
28-9-99 |
Prime
Minister’s Rozgar Yojana (PMRY) - Subsidy utilisation certificate for 1993-94
to 1998-99 as on 31-3-1999 |
|
53 |
RPCD
No.BC.50/09.04.01/99-2000 |
20-12-99 |
PMRY
- Affidavit on income of the applicant |
|
54 |
RPCD
No.SP.BC.59/09.04.01/99-2000 |
7-2-2000 |
PMRY
- Lease Period of rented Premises. |
|
55 |
RPCD
No.SP.BC.75/09.04.01/99-2000 |
27-3-2000 |
PMRY
- Monitoring of the benefits accruing to the physically handicapped persons under
PMRY |
|
56 |
RPCD
No.SP.BC.76/09.04.01/99-2000 |
28-3-2000 |
PMRY
- Implementation of the scheme |
|
57 |
RPCD
No.SP.BC.93/09.04.01/99-2000 |
12-5-2000 |
Cut-off
dates for lapsing of sanction & closure of disbursements under PMRY for programme
year 1999-2000 |
|
58 |
RPCD
No.SP.BC.94/09.04.06/99-2000 |
13-5-2000 |
PMRY
– Submission of final subsidy utilization/requirement statement for claims pertaining
to the programme year 1998-99 |
|
59 |
RPCD
No.SP.BC.95/09.04.01/99-2000 |
13-5-2000 |
PMRY
- Implementation of the scheme |
|
60 |
RPCD
No.SP.BC.2/09.04.06/2000-01 |
4-7-2000 |
Prime
Minister’s Rozgar Yojana (PMRY) – Subsidy Release/Utilisation Certificate
for programme years 1993-94 to 1999-2000 as on 31-3-2000 |
| 61 |
RPCD
No.SP.BC.13/09.04.01/2000-01 |
4-9-2000 |
PMRY
– Implementation of the scheme - visit of the Parliamentary Standing Committee
on Industry |
|
62 |
RPCD
No.SP.BC.20/09.04.01/2000-01 |
30-9-2000 |
Prime
Minister’s Rozgar Yojana for Educated Unemployed Youth (PMRY) - Enhancement
in the family income ceiling |
|
63 |
RPCD
No.SP.BC.55/09.04.01/2000-01 |
12-2-2001 |
Implementation
of Prime Minister’s Rozgar Yojana (PMRY) – Enhancement in exemption limit for
obtention of collateral security |
|
64 |
RPCD
No.SP.BC.80/09.04.01/2000-2001 |
27-4-2001 |
Implementation
of PMRY - Target for achievement 2001-2002 |
|
65 |
RPCD
No. SP.BC.82/09.04.01/2000-01 |
27-4-2001 |
Cut
off dates for lapsing sanction and completion of disbursements under PMRY for
Programme year 2000-2001 |
|
66 |
RPCD
No.SP.BC.84/09.04.01/2000-01 |
3-5-2001 |
Relaxation
in residency criteria for married women under PMRY |
|
67 |
RPCD
No.SP.BC.86/09.04.01/2000-01 |
15-5-2001 |
Assistance
from State Govt. Agencies to the Banks for recovery of PMRY loans |
| 68 |
RPCD
No. SP.BC.99/09.04.01/2000-01 |
22
-6-2001 |
Target
for achievement under PMRY for the year 2001-2002 (Revised) - Allocation of additional
target. |
|
69 |
RPCD.SP.BC
26/09.04.01/2001-02 |
19-9-2001 |
Allocation
of targets to banks having less than 5 branches in a state. |
| 70 |
RPCD.SP.BC
52/09.04.01/2001-02 |
31-12 -2001 |
Filing
of criminal complaints against the borrowers who misuse the loans sanctioned under
PMRY |
|
71 |
RPCD.PLNFS.BC73
/09.04.01/2001-02 |
02-04 2002 |
Obtention
of 'No Dues Certificate-Lending under Govt.sponsored schemes |
| 72 |
RPCD.PLNFS.BC79
/09.04.01/2001-02 |
17-04 -2002 |
Allotment
of targets under PMRY to the banks having less than 5 branches in the state-Relaxation
of norms in Pondicherry |
|
73 |
RPCD.PLNFS.BC41
/09.04.01/2002-03 |
31-10 -2002 |
Review
of rejected cases. |
|
74 |
RPCD.PLNFS.BC47/09.04.01/2002-03 |
21-11 -2002 |
Parents/heads
of family of unmarried girls to be made co-borrower. |
|
75 |
RPCD.PLNFS.BC71/09.04.01/2002-03 |
12-02 -2003 |
Modified
parameters as applicable to Himachal Pradesh and Uttaranchal |
| 76 |
RPCD.PLNFS.BC17/09.04.01/2003-04 |
11-08 -2003 |
Residency
criteria for married men in Meghalaya. |
|
77 |
RPCD.PLNFS.BC21/09.04.01/2003-04 |
11-09 -2003 |
Advancing
loans in the ratio of 50%,30%,20% for Industry, Service and Business sectors respectively. |
| 78 |
RPCD.PLNFS.BC31/09.04.01/2003-04 |
01-10 -2003 |
Modified
parameters as applicable to Jammu and Kashmir. |
|
79 |
RPCD.PLNFS.BC50/09.04.01/2003-04 |
08-12 -2003 |
Inclusion
of Self Help Groups under PMRY. |
|
80 |
RPCD.PLNFS.No.1717/09.04.01/2003-04 |
05-05-2004 |
Withdrawal
of ceilings on the activities to be covered under industry, service and business. |
| 81 |
RPCD.PLNFS.BC.
No.11 /09.04.01/2004-05 |
30-07-2004 |
Implementation
of PMRY-Modification in norms. |
|
82 |
RPCD.PLNFS.BC.
No.12 /09.04.01/2004-05 |
30-07-2004 |
Allotment
of targets under PMRY to the banks having less than 5 branches in the state-Modification
in norms in J & K. |
|
83 |
RPCD.PLNFS.BC.
No 13 /09.04.01/2004-05 |
30-07-2004 |
Inclusion
of Self Help Groups under PMRY -Modification in norms. |
| 84 |
RBI/2004-05/145/
RPCD.PLNFS.BC. No.22 /09.04.06/2004-05 |
27-08-2004 |
Implementation
of PMRY-Modification in norms ( Himachal Pradesh) |
|
85 |
RBI/2004-05/190/
RPCD.PLNFS.BC. No.35 /09.04.01/ 2004-05 |
24-09-2004 |
PMRY
- Cut off dates for completion of disbursements under the Programme year 2003-2004
– extended to 15.11.2004 |
|
86 |
RBI/2004-05/191/
RPCD.PLNFS.BC. No.36 /09.04.01/ 2004-05 |
24-09-2004 |
Target
for achievement under PMRY for the year 2004-05-revision regarding. |
| 87 |
RBI/2004-05/216/
RPCD.PLNFS.BC. No.39 /09.04.01/2004-05 |
12-10-2004 |
Revised
Target for achievement under the PMRY for the year 2004-05 |
| 88 |
RBI/2004-05/216/
RPCD.PLNFS.BC. No.39 /09.04.01/2004-05 |
27-12-2004 |
Target for achievement under the PMRY for the year 2004-05- Enhancement in respect
of Arunachal Pradesh- regarding |
|
89 |
RBI/2004-05/
401/ RPCD.PLNFS.BC.
No.88 /09.04.01/2004-05 |
22-
03-2005 |
PMRY
– Credit Flow to Unorganised Sector |
|
90 |
RBI/2004-05/
416/ RPCD.PLNFS.BC.
No. 92 /09.04.01/2004-05 |
08-04-2005 |
PMRY
- Cut off dates for completion of disbursements under the Programme year 2004-2005
– Andaman & Nicobbar Island |
|
91 |
RBI/2004-05/427/
RPCD.PLNFS.BC. No. 95 /09.04.01/ 2004-05 |
20-04-2005 |
Target
for achievement under PMRY for the year 2005-06 |
|
92 |
RBI/2004-05/452/
RPCD.PLNFS.BC. No.97 /09.04.01/ 2004-05 |
04-05-2005 |
Meeting
to review Progress in implement- ation of PMRY for the year 2004-05 |
| 93 |
RBI/2004-05/
469/ RPCD.PLNFS.BC.
No. 100 /09.04.01/2004-05 |
16-05-2005 |
PMRY
- Cut off dates for lapsing of sanctions and completion of disbursements under
the Programme year 2004-2005 |
|
94 |
RBI/2004-05/
491/ RPCD.PLNFS.BC.
No. 104 /09.04.01/2004-05 |
14-06-2005 |
PMRY
- Cut off dates for lapsing of sanctions and completion of disbursements under
the Programme year 2004-2005 ( Dairy loans) |
|
95 |
RBI/2005-06/
58/ RPCD.PLNFS.BC.
No. 18 /09.04.01/2005-06 |
14-07-2005 |
PMRY
– Target under PMRY for the year 2005-06 – revision thereof |
| 96 |
RBI/2005-06/
88/ RPCD.PLNFS.BC.
No. 25 /09.04.01/2005-06 |
1-08-2005 |
PMRY
- Cut off dates for lapsing of sanctions and completion of disbursements under
the Programme year 2004-2005 |
|
97 |
RBI/2005-06/
99/ RPCD.PLNFS.BC.
No. 27 /09.04.01/2005-06 |
8-08-2005 |
PMRY
– Extension of Cut off dates for completion of disbursements of loans for the
Programme year 2004-2005 for the state of Assam |
|
98 |
RBI/2005-06/
144/ RPCD.PLNFS.BC.
No. 37 /09.04.01/2005-06 |
26-08-2005 |
PMRY
– Extension of Cut off dates for completion of disbursements of loans under the
Programme year 2004-2005 for the state of Manipur |
|
99 |
RBI/2005-06/
336/ RPCD.PLNFS.BC.
No. 70 /09.04.01/2005-06 |
24-03-2006 |
PMRY
–Cut off dates for lapsing of sanctuion and completion of disbursement against
the sanctiuoned cases of the Programme year 2005-06 – extensuin thereof |
| 100 |
RBI/2005-06/
358/ RPCD.PLNFS.BC.
No. 74 /09.04.01/2005-06 |
13-04-2006 |
Target
under PMRY for the year 2006-07 |
|
101 |
RBI/2005-06/
389/ RPCD.PLNFS.BC.
No. 83 /09.04.01/2005-06 |
17-05-2006 |
PMRY
– extension of Cut off dates for lapsing of sanctuion and completion of disbursement
of loans for the Programme year 2005-06 – for some states/ UT |
| 102 |
RBI/2005-06/
400/ RPCD.PLNFS.BC.
No. 88 /09.04.01/2005-06 |
06-06-2006 |
PMRY
–Cut off dates for completion of disbursement for cases relating to purchase of
milch animals under the programme year 2005-06 |
|
103 |
RBI/2005-06/
415/ RPCD.PLNFS.BC.
No. 91 /09.04.01/2005-06 |
15-06-2006 |
PMRY
– Cut off dates for lapsing of sanctuion and completion of disbursement of loans
for the Programme year 2005-06 – further extension reg |
| 104 |
RBI/2006-07/
316/ RPCD.PLNFS.BC.
No.68 /09.04.01/2006-07 |
10-04-2007 |
PMRY
– extension of date of validity of sanctuion for the Programme year 2006-07 |
| 105 |
RBI/2006-07/
421/ RPCD.PLNFS.BC.
No. 100 /09.04.01/2006-07 |
29-05-2007 |
Target
under PMRY for the year 2007-08 – revised guidelines of PMRY along with. |