The Reserve Bank of India, vide its order of
September 8, 2005 cancelled the licence granted to the Metro Cooperative Bank
Ltd., Surat Gujarat, in view of the fact that it had ceased to be solvent. The
order cancelling its licence was delivered to the bank on September 16, 2005
at 11.00 a. m. A requisition has been made to the Registrar of Cooperative Societies
(RCS), Gujarat for winding up of The Metro Cooperative Bank Ltd., Surat, Gujarat
and to appoint a liquidator therefor. It may be highlighted that on liquidation
of the bank every depositor is covered by the Deposit Insurance and Credit Guarantee
Corporation (DICGC) and is entitled to repayment of his deposits up to a monetary
ceiling of Rs. 1,00,000/-.
In October 2004, the bank failed to meet its
clearing liability and ceased to be a member of the Surat Bankers’ Clearing
House. In view of the bank's poor liquidity position and on the request of the
bank, the Reserve Bank of India issued Directions under Section 35A of the Act
prohibiting the bank from accepting fresh deposits, and restricting repayment
of deposits up to Rs. 500/- per depositor with effect from the close of business
of October 21, 2004.
Earlier, an inspection of the bank by the Reserve
Bank of India with reference to its financial position as on September 30, 2004
revealed the serious concerns relating to the precarious financial position
and management aspects of the bank. Its financial parameters were found to be
severely impaired. On account of high NPAs, it's Net worth and Capital to Risk
Weighted Assets Ratio had turned negative and a significant portion of its deposits
had been eroded. The bank had also violated a number of the Reserve Bank's guidelines/directives.
The functioning of the Board of Directors was far from satisfactory. There was
a complaint against the bank-alleging opening of fictitious accounts and fraudulent
transactions in certain accounts of the bank. A scrutiny of the bank's books
of accounts was conducted by the Reserve Bank of India in December 2004, which
revealed a number of irregularities committed by the management. In the light
of the findings of the scrutiny and the irregularities in the functioning of
the bank, the Reserve Bank requisitioned the RCS to supersede the Board of the
bank and accordingly the RCS superseded the Board of Directors on February 19,
2005 and an Administrator was appointed.
A notice was issued to the bank on March 11,
2005, asking it to show cause as to why the licence granted to it for carrying
on banking business should not be cancelled. The bank’s reply to the notice
was examined but was found not satisfactory. The Reserve Bank of India, therefore,
took the extreme measure of cancelling the licence of the bank in the interest
of the bank’s depositors. With the cancellation of its licence, the Metro Cooperative
Bank Ltd., Surat is prohibited from carrying on ‘banking business’ as defined
in Section 5(b) of the Act ibid, including acceptance and repayment of deposits.
After the liquidation proceedings are initiated by the Government of Gujarat,
the process of paying the depositors of The Metro Co-operative Bank Ltd., Surat,
Gujarat, the amount insured as per the DICGC Act will be set in motion.
For any clarifications, depositors may approach
the General Manager, Urban Banks Department, Reserve Bank of India, Ahmedabad.
His contact details are as below:
Postal Address: Urban Banks Department,
Reserve Bank of India, La Gajjar Chambers, Ashram Road, P. B. No. 1, Ahmedabad
380 009
Telephone Number: (079) 2658-2360, 3650,
4039, 6019, 7324-25, 7614, and 26589338
Fax Number: (079) 26584853