March 9,2018:

Minister of State for Finance Shiv Pratap Shukla in his written reply Lok Sabha stated that,"The amount involved for PSBs is reported as Rs 1,10,050 crore (1.1 trillion)".

On Friday, Government said that, Number of wilful defaulters, who did not repay loans to Public Sector Banks (PSBs) despite the capacity to do so, rose by 1.66 per cent to 9,063 in the April-December period of the current fiscal, government said on Friday.

He added that,"Number of wilful defaulters was 9,063, which represents a marginal increase of 1.66 per cent during the nine months of the current financial year".

There are provisions for penal measures and criminal action against wilful defaulters as per the guidelines of Reserve Bank of India.

Shukla stated that, market regulator SEBI has issued regulations barring companies with wilful defaulters as promoters/directors from accessing capital markets to raise funds.

Amendment has been effected to the Insolvency and Bankruptcy Code, 2016 for barring wilful defaulters from participating in the resolution process, he added.

"PSBs, as on December 31, 2017, have registered 2,108 FIRs against wilful defaulters, filed 8,462 suits for recovery from wilful defaulters and initiated action under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 in respect of 6,962 cases of wilful defaulters," Shukla said.

In reply to a separate question, he said Rs 2.3 trillion has been written off by PSBs for five year period ended March 2016.

He further added that,"Writing-off of non-performing assets is a regular exercise conducted by banks to clean up their balance sheet and achieving taxation efficiency. Writing-off of loans is done for tax benefit and capital optimisation. Borrowers of such written off loans continue to be liable for repayment".

Reserve Bank has recently revised the stressed assets resolution process that need to be implemented within 180 days.

Shukla said state owned banks have committed to ensure for clean lending, strict segregation of roles for appraisal, monitoring and recovery, online processing of loans, clean consortium lending arrangements, stressed assets management verticals for stringent recovery and clean post sanction follow-up for loans above Rs 2.5 billion

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