The Union Cabinet has approved the extension of the scheme of recapitalization of Regional Rural Banks (RRBs) for the next three years i.e. up to 2019-20.   This will enable the RRBs to maintain the minimum prescribed Capital to Risk Weighted Assets Ratio (CRAR) of 9 per cent.

Impact: A strong capital structure and minimum required level of CRAR will ensure financial stability of RRBs which will enable them to play a greater role in financial inclusion and meeting the credit requirements of rural areas.

Details: There are 56 RRBs functioning in the country. As on 31st March, 2017 (Prov.), the total credit given by RRBs is Rs.2,28,599 crore, of which the credit under key categories is as under:

Particulars

 

Credit Amount (Rs. crores)

 

%age to total credit

 

Total       Priority       Sector Lending (PSL) 2,05,122

 

89.73%

 

Agriculture (Under PSL) 1,54,322 67.51%
Small & marginal farmers (Under Agriculture)

 

1,02,791

 

44.97%

 

(Source: NABARD)

The scheme of Recapitalization of RRBs started in FY 2010-11 and was extended twice in the year 2012-13 and 2015-16. The last extension was up to 31.03.2017. A total amount of Rs. 1107.20 crore, as Gol share, out of Rs.1450 crore, has been released to RRBs up to 31st March, 2017. The remaining amount of Rs.342.80 crore will be utilized to provide recapitalization support to RRBs whose CRAR is below 9%, during the years 2017-18, 2018-19 and 2019-20. The identification of RRBs requiring recapitalization and the amount of capital to be provided, will be decided in consultation with NABARD. This is in addition to the announcement made in Finance Minister’s Budget Speech for 2018-19 relating to allowing financially strong RRBs to raise capital from sources other than Gol, State Government and Sponsor Bank.

Background: RRBs were set up with the objective to provide credit and other facilities, especially to the small and marginal farmers, agricultural labourers, artisans and small entrepreneurs in rural areas for development of agriculture, trade, commerce, industry and other productive activities. RRBs are jointly owned by Government of India, the State Government concerned and Sponsor Banks with the issued capital shared in the proportion of 50%, 15% and 35% respectively.

Ministry of Finance

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