SITE MAP     CONTACT US     DISCLAIMER  
   About Us     Useful Information     FAQs     Financial Education     Complaints   Important Websites  
Search
Period
From  
To  
Archives
   
Home >> PressReleases - Display
Note : To obtain an aligned printout please download the (96.00 kb ) version to your machine and then use respective software to print the story.
Date: 12/10/2017
RBI imposes Monetary Penalty on M/s Religare Finvest Ltd

The Reserve Bank of India (RBI) has imposed a monetary penalty of ₹20 lakh on M/s Religare Finvest Ltd. (the company) under clause (b) of sub-section (1) of section 58G read with clause (aa) of sub-section (5) of section 58B of the Reserve Bank of India Act, 1934 (the RBI Act, 1934) for the failure to comply with the directions/orders issued by RBI from time to time.

Background

An inspection of the company was conducted under section 45N of the RBI Act, 1934 during September-October 2015. During the inspection, it was observed that the company has failed to comply with various directions/orders issued by RBI inter alia in respect of an assignment transaction. The company was issued a Show Cause Notice (SCN) on November 7, 2016 for the purpose of imposing penalty. The company’s response to the SCN was not found to be satisfactory. The company was also accorded a personal hearing by RBI under sub section (2) of section 58G of the RBI Act, 1934 on July 10, 2017. After considering the entire facts of the case and the company’s reply, as also the submissions made during the personal hearing, RBI came to the conclusion that the violations as observed during inspection were substantiated, which warranted imposition of monetary penalty on the company. Accordingly, a penalty of ₹20 lakh has been imposed on the company.

Ajit Prasad
Assistant Adviser

Press Release: 2017-2018/1014

 
  © Reserve Bank of India. All Rights Reserved.

Best viewed in 1024x768 resolution in IE 5 and above.