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THE NATIONAL BANK FOR AGRICULTURE AND RURAL DEVELOPMENT (AMENDMENT) ACT, 2000
No. 55 OF 2000
[30th December, 2000.]
An Act further to amend the National Bank for Agriculture and Rural Development Act, 1981.
BE it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called the National Bank for Agriculture and Rural Development (Amendment) Act, 2000.
(2) Save as otherwise provided in this Act, it shall come into force on such date as the Central Government may, by notification in Official Gazette, appoint.
Amendment of long title.
2. In the National Bank for Agriculture and Rural Development Bank Act, .1981 (hereinafter referred to as the principal Act), for the long title, the following shall be substituted, namely:—
"An Act to establish a development bank to be known as the National Bank for Agriculture and Rural Development for providing and regulating credit and other facilities for the promotion and development of agriculture, small-scale industries, cottage and village industries, handicrafts and other rural crafts and other allied economic activities in rural areas with a view to promoting integrated rural development and securing prosperity of rural areas and for matters connected therewith or incidental thereto.".
Amendment of section 2.
3. In section 2 of the principal Act, in clause (e), the words "of the Board" shall be omitted.
Amendment of section 4.
4. In section 4 of the principal Act,—
(i) in sub-section (1), in the proviso, for the words "five hundred crores", the words "five thousand crores" shall be substituted;
(iii) for sub-section (2), the following shall be substituted, namely:—
"(2) The capital of the National Bank shall be subscribed to by the Central Government and the Reserve Bank to such extent and in such proportion as may be notified by the Central Government in consultation with the Reserve Bank, from time to time:
Provided that the National Bank may issue capital to such institutions and persons in such manner as may be notified by the Central Government:
Provided further that the combined shareholding of the Central Government and the Reserve Bank shall not at any time be less than fifty one per cent, of the total subscribed capital".
Amendment of section 6.
5. In section 6 of the principal Act, for sub-sections (1) and (2), the following subsection shall be substituted, namely:—
"(1) The Board of Directors of the National Bank shall consist of the following, namely:—
(a) a Chairman;
(b) three directors from amongst experts in rural economics, rural development, village and cottage industries, small-scale industries or persons having experience in the working of co-operative banks, regional rural banks or commercial banks or any other matter the special knowledge or professional experience in which is considered by the Central Government as useful to the National Bank;
(c) three directors from out of the directors of the Reserve Bank;
(d) three directors from amongst the officials of the Central Government;
(e) four directors from amongst the officials of the State Governments;
(f) such number of directors elected in the prescribed manner, by shareholders other than the Reserve Bank, the Central Government and other institutions owned or controlled by the Central Government whose names are entered on the register of shareholders of the National Bank ninety days before the date of the meeting in which such election takes place on the following basis, namely:—
(i) where the total amount of equity two directors; share capital issued to such shareholders is ten per cent, or less of the total issued equity capital.
(ii) where the total amount of equity three directors; share capital issued to such shareholders is and more than ten per cent, but less than twenty five per cent, of the total issued equity capital
(iii) where the total equity share capital four directors: issued to such shareholders is twenty-five per cent, or more of the total issued equity capital
Provided that until the assumption of charge by the elected directors under this clause, the Central Government may at any time nominate such number of directors not exceeding four from amongst persons having special knowledge of, and professional experience in, agricultural science, technology, economics, banking, co-operatives, law, rural finance, investment, accountancy, marketing or any other matter, the special knowledge of, and professional experience in, which would, in the opinion of the Central Government, be useful to the National Bank for carrying out its functions; and (g) a Managing Director.
(2) The Chairman and other directors, excluding the directors referred to in clause (f), shall be appointed by the Central Government in consultation with the Reserve Bank;
Provided that no such consultation shall be necessary in the case of directors appointed under clause (d) of sub-section (1).".
Amendment of section 7.
6. In section 7 of the principal Act,—
(i) in sub-section (1), the words "and shall be eligible for re-appointment" shall be added at the end;
(ii) after sub-section (1A), the following sub-section shall be inserted, namely:—
"(1B) In the case of a vacancy in the office of the Chairman, the Managing Director shall perform the functions and duties of the Chairman during such vacancy.";
(iii) in sub-section (2), the words "and thereafter until his successor enters upon his office" shall be omitted;
(iv) for sub-section (4), the following sub-section shall be substituted, namely:—
"(4) The Chairman and any other director, who is not an officer of the Central Government or a State Government or an officer of the Reserve Bank or any body or corporation established by or under any Central Act or any State Act and owned or controlled by such Government, shall be paid such fees and allowances as may be prescribed for attending the meetings of the Board or of any of its committees and for attending to any other work of the National Bank.".
Amendment of section 8.
7. In section 8 of the principal Act, in sub-section (1), in clause (a), the words "and shall be eligible for re-appointment" shall be added at the end.
Amendment of section 12.
8. In section 12 of the principal Act, in sub-section (2), after the words "unable to attend any meeting,", the words "the Managing Director and in the absence of both, the Chairman and the Managing Director," shall be inserted.
Amendment of section 14.
9. In section 14 of the principal Act, in sub-section (1), for the words "The Board shall", the words 'The Board may" shall be substituted.
Amendment of section 19.
10. In section 19 of the principal Act,—
(i) for clause (a), the following clause shall be substituted and shall be deemed to have been substituted with effect from the 26th day of September, 2000, namely:—
"(a) issue and sell bonds, debentures and other financial instruments with or without guarantee of the Central Government on such terms and conditions as may be approved by the Board;";
(ii) for clauses (b) to (e), the following clauses shall be substituted, namely:—
"(b) borrow money from the Reserve Bank repayable on demand or otherwise on such terms and conditions including the terms relating to security and purposes as may be specified by the Reserve Bank;
(c) borrow money from the Central Government and from any other authority or organisation or institution approved by the Board, on such terms and conditions as may be agreed upon;
(d) accept from the Central Government, a State Government, a local authority, a State land development bank, a State co-operative bank or a scheduled bank or any person or body, whether incorporated or not, deposits repayable on such terms as the National Bank may, with the approval of the Reserve Bank, fix; and
(e) receive gifts, grants, donations or benefactions from the Central Government or any State Government or any other source.".
Substitution of new section for section 20.
11. For section 20 of the principal Act, the following section shall be substituted, namely:—
Borrowings in foreign currency.
“20. Notwithstanding anything contained in the Foreign Exchange Management Act, 1999, or in any other law for the time being in force, relating to foreign exchange, the National Bank may borrow, with the previous approval of the Central Government and in consultation with the Reserve Bank, foreign currency from any bank or financial institution in India or elsewhere, for granting loans and advances or for utilising such currency for any other purpose specified under the provisions of this Act.".
Amendment of section 25.
12. In section 25 of the principal Act, in sub-section (1), in clause (d), after the words "by way of refinance", the words "or otherwise" shall be inserted.
Substitution of new section for section 26.
13. For section 26 of the principal Act, the following section shall be substituted, namely:—
Purchase and sale of shares.
"26. The National Bank may subscribe to, or purchase or sell stocks, shares, bonds or debentures of, or invest in the securities of, any institution or class of institutions concerned with agriculture and rural development which the Board may approve subject to such terms and conditions as it may deem fit.".
Insertion of new section 27A.
14. After section 27 of the principal Act, the following section shall be inserted, namely:—
Loans to State Government, undertakings, etc.
"27A. The National Bank may make loans and advances to any State
Government or a corporation owned or controlled by the State Government or to any other person or class of persons, as may be approved by the Board, repayable on the expiry of a fixed period not exceeding twenty-five years from the date of making of such loans and advances and subject to such terms and conditions, as may be approved by the Board, for the purpose of development of infrastructure facilities for promotion of agriculture and rural development.".
Amendment of section 28.
15. In section 28 of the principal Act, for sub-section (3), the following subsection shall be substituted, namely:—
"(3) Notwithstanding anything contained in sub-section (1) or sub-section
(2), no guarantee or security referred to therein shall be required in cases in which the Board, for reasons to be recorded in writing, decides that no such security or guarantee is necessary in respect of a scheduled bank, a State co-operative bank or any person or class of persons, specifically approved by the Board or in respect of any scheme or class of schemes, having regard to the nature and scope of the scheme or schemes for which accommodation is proposed to be granted by the National Bank.".
Amendment of section 29.
16. In section 29 of the principal Act, after sub-section (2), the following shall be inserted, namely:—
'(3) Notwithstanding anything to the contrary contained in any law for the time being in force, where a liquidator is appointed for winding up a borrowing institution, it shall be the duty of the liquidator to forthwith pass on to the National Bank the sums recovered by the borrowing institution or the liquidator, as the case may be, in repayment or realisation of the loans and advances refinanced either wholly or partly by the National Bank to the extent the refinance is outstanding and the National Bank shall be entitled to enforce the securities held by the borrowing institution in trust for the National Bank as if every reference to the borrowing institution in any contract, security or other document obtained by borrowing institution is a reference to the National Bank and accordingly, the National Bank shall be entitled to recover the balance sums due under such loans and advances from the constituents of borrowing institution and any discharge given by the National Bank to such constituent shall be a valid discharge and the liquidator shall, on demand made by the National Bank, deliver to it all such contracts, securities and other documents, for due enforcement thereof by the National Bank.
Explanation.—For the purposes of this sub-section, the word "liquidator" shall include liquidator or a provisional liquidator or any person or authority entrusted with the duty of liquidating the borrowing institution.'.
Substitution of new sections for section 30.
17. For section 30 of the principal Act, the following sections shall be substituted, namely:—
Direct loans.
"30. The National Bank may, in exceptional circumstances to be recorded in writing by the Board, by itself or in association with other financial institutions or scheduled banks, make loans and advances, otherwise than by way of refinance to any person or class of persons or body corporate, on such terms and conditions, including security and repayable within such period not exceeding twenty-five years, as the National Bank may deem fit.
Bills rediscounting.
30A. The National Bank may rediscount bills of exchange and promissory notes made, drawn, accepted or endorsed by any company or body corporate concerned with agriculture and rural development presented by a scheduled bank, a State co-operative bank, State land development bank, regional rural bank or any other institution or class of institutions approved by the Board.".
Substitution of new section for section 32.
18. For section 32 of the principal Act, the following section shall be substituted, namely:—
Issue of guarantees.
"32. The National Bank may guarantee, subject to such directions as may be issued by the Board, from time to time, deferred payments in connection with the purchase of capital goods or for any other purpose for giving effect to the provisions of this Act, due from any person or class of persons, whether incorporated or not.".
Amendment of section 33.
19. In section 33 of the principal Act, for the words "under this Chapter with a borrowing institution", the words "under this Act with a borrower" shall be substituted.
Substitution of new section for section 34.
For section 34 of the principal Act, the following section shall be substituted, new section namely:—
Power to call for repayment before agreed period.
"34. Notwithstanding anything to the contrary contained in any agreement or arrangement, the National Bank may, by notice in writing, require any borrower or assisted person to whom it has granted any loan or other financial assistance including grants, to discharge forthwith in full, the loan or other financial assistance, including grants, as the case may be,—
(a) if it appears to the National Bank that false or misleading information in any material particulars was given in the application for the loan or other financial assistance; or
(b) if the borrower or the person has failed to comply with any of the terms of the contract or arrangement with the National Bank in the matter of loan or other financial assistance, including grants; or
(c) if there is a reasonable apprehension that the borrower is unable to pay its debts or that proceedings for liquidation may be commenced in respect thereof; or
(d) if for any reason it is necessary so to do, to protect the interests of the National Bank.".
Amendment of section 35.
21. In section 35 of the principal Act, for sub-section (1), the following subsection section shall be substituted, namely:—
"(1) The National Bank shall have free access to all such records of a borrower seeking to avail of any credit or other facilities from the National Bank under this Act and also to all such records of any person seeking to avail of any credit or other facilities from such borrower, perusal whereof may appear to the National Bank to be necessary in connection with the providing of finance or other assistance to such borrower or the refinancing of any loan or advance made to such person by the borrower.".
Insertion of new section 37A.
22. After section 37 of the principal Act, the following section shall be inserted, namely:—
Prohibited business.
'37A. (7) The National Bank shall not make any loans or advances under business. section 30 or make any grants under this Act to any person or body of persons of which any of the directors of the National Bank is a proprietor, partner, director, manager, agent, employee or guarantor or in which one or more directors of the National Bank together hold substantial interest:
Provided that this sub-section shall not apply to any borrower if any director of the National Bank—
(a) is nominated as director of the Board of such borrower by the Government or a Government company as defined in section 617 of the Companies Act, 1956 or by a corporation established by any other law;
(b) is elected on the Board of such borrower by virtue of shares held in the borrower organisation by the Government, or a Government company as defined in section 617 of the Companies Act, 1956 or by a corporation established by any other law.
by reason only of such nomination or election, as the case may be.
Explanation.—For the purposes of this sub-section, "substantial interest", in relation to a borrower, means the beneficial interest held by one or more of the directors of the National Bank or by any relative of such director as defined in clause (41) of section 2 of the Companies Act, 1956, whether singly or taken together, in the shares of the borrower, the aggregate amount paid-up on which either exceeds five lakhs of rupees or five per cent, of the paid-up share capital of the borrower, whichever is lesser.
(2) The provisions of sub-section (1)—
(a) shall not apply to any borrower, if the National Bank is satisfied that it is necessary in the public interest to enter into business with that borrower and entering into any kind of business with such borrower shall be in accordance with and subject to such conditions and limitations, as may be approved by the Board;
(b) shall not apply to any transaction relating to the business entered into prior to the commencement of the National Bank for Agriculture and Rural Development (Amendment) Act, 2000, and all such business and any transaction in relation thereto may be implemented or continued as if that Act had not come into force;
(c) shall apply only so long as the conditions precedent to such disability as set out in the said sub-section continue.'.
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