| RBI/2008- 2009/124
DBOD No.BP. BC. 30/ 08.12.14/2008-09
August 6, 2008 All Commercial Banks (excluding RRBs and LABs)
and
Select All India Financial Institutions (AIFIs)
(NHB, NABARD, EXIM
Bank, SIDBI,) Dear Sir, Infrastructure –
Criteria for financing Please refer to paragraph 2.3.8.4 of
our Master Circular – Loan and Advances – Statutory and other Restrictions
- DBOD.NO.Dir.BC.17/13.03.00/2008-09
dated July 1, 2008 wherein, inter alia, the banks have been advised that in
respect of projects undertaken by public sector units, term loans may be sanctioned
only for corporate entities (i.e. public sector undertakings registered under
Companies Act or a Corporation established under the relevant statute). Further,
such term loans should not be in lieu of or to substitute budgetary resources
envisaged for the project. The term loan could supplement the budgetary resources,
if such supplementing was contemplated in the project design. While such public
sector units may include Special Purpose Vehicles (SPVs) registered under the
Companies Act set up for financing infrastructure projects, it should be ensured
by banks and financial institutions that these loans/investments are not used
for financing the budget of the State Governments. Whether such financing is done
by way of extending loans or investing in bonds, banks and financial institutions
should undertake due diligence on the viability and bankability of such projects
to ensure that revenue stream from the project is sufficient to take care of the
debt servicing obligations and that the repayment/servicing of debt is not out
of budgetary resources. Further, in the case of financing of SPVs, banks and financial
institutions should ensure that the funding proposals are for specific monitorable
projects. 2. In this context, it has been observed that some banks have
extended financial assistance to State PSUs which is not in accordance with the
above norms. The banks/FIs are, therefore, advised to follow the above instructions
scrupulously, even while making investment in bonds of sick State PSUs as part
of the rehabilitation effort. 3. All other conditions stipulated in the
circular ibid shall remain unaltered.
Yours faithfully,
(Prashant Saran)
Chief General Manager-in-Charge | |