The Reserve Bank of India (RBI) has imposed, by an order dated March 27, 2024, 2024, a monetary penalty of ₹2.00 lakh (Rupees Two lakh only) on The Rohtak Central Co-operative Bank Limited, Rohtak (the bank) for contravention of the provisions of section 20 (1) and section 26 A (2) read with section 56 of the Banking Regulation Act, 1949 (BR Act). This penalty has been imposed in exercise of powers vested in RBI, conferred under the provisions of section 47A(1)(c) read with sections 46 (4)(i) and 56 of the BR Act.

The statutory inspection of the bank was conducted by National Bank for Agriculture and Rural Development (NABARD) with reference to its financial position as on March 31, 2022. Based on supervisory findings of non-compliance with statutory provisions and related correspondence in that regard, a notice was issued to the bank advising it to show cause as to why penalty should not be imposed on it for contravention of the said provisions of the BR Act.

After considering the bank’s reply to the notice and oral submissions made by it during the personal hearing, RBI found, inter alia, that the following charges against the bank were sustained, warranting imposition of monetary penalty.:
The bank had (i) not transferred eligible amount to the Depositor Education and Awareness Fund within the prescribed period, and (ii) sanctioned one unsecured loan and renewed a secured cash credit limit to two of its directors.

This action is based on deficiencies in regulatory compliance and is not intended to pronounce upon the validity of any transaction or agreement entered into by the bank with its customers. Further, imposition of this monetary penalty is without prejudice to any other action that may be initiated by RBI against the bank.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2024-2025/66