RBI/ 2006-07/47
RPCD. No. Plan. BC.05 / 04.09.22/ 2006-07
July 3,2006
The Chairman/ Managing Director/
Chief Executive Officer
All Scheduled Commercial Banks
Dear Sir,
Master Circular on Micro Credit
Please refer to our Master Circular RPCD. No. Plan. BC. 24 / 04.09.22/ 2005-06
dated July 30, 2005 on the above subject. The enclosed Master Circular consolidates the instructions issued by Reserve Bank on the subject up to June
30, 2006. The list of circulars containing these instructions is given in the
Appendix to the Master Circular.
Please acknowledge receipt.
Yours faithfully
(C.S.Murthy)
Chief General Manager in Charge
Encl : As above
Master Circular on Micro Credit
1. Micro Credit
Micro Credit has been defined as the provision of thrift, credit and other
financial services and products of very small amount to the poor in rural, semiurban
and urban areas for enabling them to raise their income levels and
improve their living standards. Micro Credit Institutions are those, which provide
these facilities.
2. The Self Help Group (SHG)- Bank Linkage Programme
Despite the vast expansion of the formal credit system in the country, the
dependence of the rural poor on moneylenders continues in many areas,
especially for meeting emergent requirements. Such dependence is
pronounced in the case of marginal farmers, landless labourers, petty traders
and rural artisans belonging to socially and economically backward classes and
tribes whose propensity to save is limited or too small to be mopped up by the
banks. For various reasons, credit to these sections of the population has not
been institutionalized. The studies conducted by NABARD, APRACA and ILO
on the informal groups promoted by non governmental organizations (NGOs)
brought out that Self-Help Savings and Credit Groups have the potential to
bring together the formal banking structure and the rural poor for mutual benefit
and that their working has been encouraging.
The NABARD accordingly launched a pilot project for the purpose and
supported it by way of refinance. It also provided technical support and
guidance to the agencies participating in the programme. The following criteria
would broadly be adopted by NABARD for selecting SHGs:
a) The Group should be in existence for at least six months.
b) The Group should have actively promoted the savings habit.
c) Groups could be formal (registered) or informal (unregistered).
d) Membership of the group could be between 10 to 25 persons.
The advances given by the banks to the groups were treated as advances to
"weaker sections" under the priority sector. While the norms relating to margin,
security as also scales of finance and unit cost would broadly guide the banks
for lending to the SHGs, deviations therefrom could be made by banks, where
deemed necessary. These relaxations in margin, security norms, etc. were only
in respect of SHGs to be financed under the pilot project.
NABARD, vide its circular letter No.NB.DPD.FS.4631/92-A/91-92, dated 26
February, 1992, issued detailed operational guidelines to banks for
implementation of the project. Quick studies conducted by NABARD in a few
states to assess the impact of the linkage project brought out encouraging and
positive features like increase in loan volume of the SHGS, definite shift in the
loaning pattern of the members from non-income generating activities to
production activities, nearly 100% recovery performance, significant reduction in
the transaction costs for both the banks and the borrowers, etc., besides
leading to gradual increase in the income level of the SHG members. Another
significant feature observed in the linkage project was that about 85% of the
groups linked with the banks are formed exclusively by women.
With a view to studying the functioning of SHGs and NGOs for expanding their
activities and deepening their role in the rural sector, in November 1994, RBI
constituted a Working Group comprising eminent NGO functionaries,
academicians, consultants and bankers under the Chairmanship of Shri S.K.
Kalia, the then Managing Director, NABARD.
As a follow up of the recommendations of the Working Group, banks were
advised in April 1996 as under:
a) SHG Lending as Normal Lending Activity
The SHGs linkage programme would be treated as a normal business activity of
banks. Accordingly, the banks were advised that they may consider lending to
SHGs as part of their mainstream credit operations both at policy and
implementation level. They may include SHG linkage in their corporate
strategy/plan, training curriculum of their officers and staff and implement it as a
regular business activity and monitor and review it periodically.
b) Separate Segment under priority sector
In order to enable the banks to report their SHG lending without difficulty, it was
decided that the banks should report their lending to SHGs and/or to NGOs for
on-lending to SHGs/members of SHGs/discrete individuals or small groups
which are in the process of forming into SHGs under the new segment, viz.
'Advances to SHGs' irrespective of the purposes for which the members of
SHGs have been disbursed loans. Lending to SHGs should be included by the
banks as part of their lending to the weaker sections.
c) Inclusion in Service Area Approach
Banks may identify branches having potential for linkage and provide necessary
support services to such branches and include SHG lending within their Service
Area Plan. Keeping in view the potential realisability, the Service Area Branches
may fix their own programme for lending to SHGs as in the case of other
activities under the priority sector.
With a view to enabling the bank branches to get the benefit of catalytic
services of NGOS, the names of NGOs dealing with the SHGs would be
indicated on a block-wise basis in the "Background Paper for Service Area
Credit Plans". The Service Area branch managers may have constant dialogue
and rapport with the NGOs and SHGs of the area for effecting linkage. If a
NGO/SHG feels more confident and assured to deal with a particular branch other than Service Area branch and the particular branch is willing to finance,
such a NGO/SHG may, at its discretion, deal with a branch other than the
Service Area branch. The lending to SHGs by banks should be included in the
LBR reporting system and reviewed, to start with at SLBC Level. However, it
has to be borne in mind that the SHG linkage is a credit innovation and not a
targeted credit programme.
d) Opening of Savings Bank A/c.
The SHGs registered or unregistered which are engaged in promoting savings
habits among their members would be eligible to open savings bank accounts
with banks. These SHGs need not necessarily have already availed of credit
facilities from banks before opening savings bank accounts.
e) Margin and Security Norms
As per operational guidelines of NABARD, SHGs are sanctioned savings linked
loans by banks (varying from a saving to loan ratio of 1:1 to 1:4). Experience
showed that group dynamics and peer pressure brought in excellent recovery
from members of the SHGS. Banks were advised that the flexibility allowed to
the banks in respect of margin, security norms, etc. under the pilot project
would continue to be operational under the linkage programme even beyond
the pilot phase.
f) Documentation
Keeping in view the nature of lending and status of borrowers, the banks may
prescribe simple documentation for lending to SHGs.
g) Presence of defaulters in SHGs
The defaults by a few members of SHGs and/or their family members to the
financing bank should not ordinarily come in the way of financing SHGs per se by banks provided the SHG is not in default to it. However, the bank loan may
not be utilized by the SHG for financing a defaulter member to the bank.
h) Training
An important step in the Linkage Programme would be the training of the field
level officials and sensitization of the controlling and other senior officials of the
bank. Considering the need and magnitude of training requirements of bank
officers/staff both at field level and controlling office level, the banks may initiate
suitable steps to internalize the SHGs linkage project and organize exclusive
short duration programmes for the field level functionaries. In addition, suitable
awareness/sensitization programmes may be conducted for their middle level
controlling officers as well as senior officers.
i) Monitoring and Review of SHG Lending
Having regard to the emerging potential of the SHGs and the relative nonfamiliarity
of the bank branches with lending to SHGS, banks may have to
closely monitor the progress regularly at various levels. Further the progress of
the programme may be reviewed by the banks at regular intervals. A progress
report may be sent to both RBI (RPCD) and NABARD (MCID), Mumbai, in the
format as per Annexure, on a half-yearly basis, as on 30 September and 31
March each year so as to reach within 30 days of the half-year to which the
report relates.
In order to give a boost to the on going SHG bank linkage programme for credit
flow to the unorganised sector, banks were advised in January 2004 that
monitoring of SHG bank linkage programme may be made a regular item on the
agenda for discussion at the SLBC and DCC meetings.
3. NBFCs engaged in micro-financing activities
The Task Force on Supportive Policy and Regulatory Framework for
Microfinance set up by NABARD in 1999 recommended that the policy and regulatory framework should give a fillip to the Self Help Groups (SHGs) or
Non-Governmental Organisations (NGOs) engaged in micro-financing activities.
Accordingly, it was decided to exempt such NBFCs which are engaged in (i)
micro financing activities, (ii) licensed under Section 25 of the Companies Act,
1956 and (iii) which are not accepting public deposits from the purview of
Sections 45-IA (registration), 45-IB (maintenance of liquid assets) and 45-IC
(transfer of profits to Reserve Fund) of the RBI Act, 1934.
Based on the recommendations of the Advisory Committee on Flow of Credit to
Agriculture and Related Activities from the Banking System (Vyas Committee),
in the Annual Policy Statement for the year 2004-05, it has been announced
that, in view of the need to protect the interests of depositors, microfinance
institutions (MFIs) would not be permitted to accept public deposits unless they
comply with the extant regulatory framework of the Reserve Bank.
4. Interest rates
The interest rate applicable to loans given by banks to micro-credit
organisations or by the micro-credit organisations to Self Help Groups/member
beneficiaries would be left to their discretion.
5. Mainstreaming and enhancing outreach
A Micro Credit Special Cell was set up in RBI to suggest measures for
augmenting flow of micro credit as announced in Governor’s Monetary and
Credit Policy for the year 1999-2000. In the meantime, a Task Force on
Supportive Policy and Regulatory Framework for Micro Credit was also set up
by NABARD. On the basis of their recommendations, banks were advised to
follow the under noted guidelines for mainstreaming micro credit and enhancing
the outreach of micro credit providers:
i. The banks may formulate their own model(s) or choose any conduit/
intermediary for extending micro credit. They may choose suitable branches/pockets/areas where micro credit programmes can be
implemented. It will be useful to start with a selected small area and
concentrate fully on the poor in that area and thereafter with the
experience gained replicate the arrangement in other selected areas.
Micro Credit extended by banks to individual borrowers directly or
through any intermediary would be reckoned as part of their priority
sector lending.
ii. The criteria for selection of micro credit organisations are not
prescribed. It may, however, be desirable for banks to deal with micro
credit organisations having proper credentials, track record, system of
maintaining accounts and records with regular audits in place and
manpower for closer supervision and follow-up.
iii. Banks may prescribe their own lending norms keeping in view the
ground realities. They may devise appropriate loan and savings
products and the related terms and conditions including the size of
the loan, unit cost, unit size, maturity period, grace period, margins,
etc. The intention is to provide maximum flexibility in regard to micro
lending, keeping in view the prevalent local conditions and the need
for provision of finance to the poor. Such credit should, therefore,
cover not only consumption and production loans for various farm
and non-farm activities of the poor but also include their other credit
needs such as housing and shelter improvements.
iv. Micro credit should be included in branch credit plan, block credit plan
and state credit plan of each bank. While no target is being
prescribed for micro credit, utmost priority is to be accorded to the
micro credit sector in preparation of these plans. Micro credit should
also form an integral part of the bank's corporate credit plan and
should be reviewed at the highest level on a quarterly basis.
v. A simple system requiring minimum procedures and documentation is
a pre-condition for augmenting flow of micro credit. Hence, banks
should strive to remove all operational irritants and make
arrangements to expeditiously sanction and disburse micro credit by
delegating adequate sanctioning powers to branch managers. The
loan application forms, procedures and documents should be made
simple which would help in providing prompt and hassle-free micro
credit.
6. Delivery Issues
The Reserve Bank constituted four informal groups in October 2002 to examine
various issues concerning micro-finance delivery. On the basis of the
recommendations of the groups and as announced in Paragraph 55 of the
Governor’s Statement on mid-term Review of the Monetary and Credit Policy
for the year 2003-04, banks have been advised as under:
i. Banks should provide adequate incentives to their branches in
financing the Self Help Groups (SHGs) and establish linkages with
them, making the procedures absolutely simple and easy while
providing for total flexibility in such procedures to suit local conditions.
ii. The group dynamics of working of the SHGs may be left to
themselves and need neither be regulated nor formal structures
imposed or insisted upon.
iii. The approach to micro-financing of SHGs should be totally hasslefree
and may include consumption expenditures. |