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The Reserve Bank of India, in exercise of powers
vested in it under the provisions of Section 47 A (1)(b) of the Banking Regulation
Act 1949, has imposed a monetary penalty of Rs.5.00 lakh (Rupees five lakh only)
on Bank of Baroda, for violation of provisions of Banking Regulation Act, 1949.
During the course of Annual Financial Inspections
of the bank, the Reserve Bank had observed that the bank had netted the items
representing internal and external liabilities in the inter-office (inter-branch)
accounts, resulting in under-estimation of the outside liabilities for the purpose
of computation of Net Demand and Time Liabilities and maintenance of Cash Reserve
Ratio/Statutory Liquidity Ratio, during the period from April 1999 to March
2002. This was in violation of the provisions of Section 24 of Banking Regulation
Act, 1949.
When the bank was advised to submit revised
returns – for the relevant period, the bank sought exemption from submission
of revised returns, on grounds of basic constraint of inadequacy of accounting
system in vogue at the relevant time.
The Reserve Bank issued a show cause notice
to the bank, in response to which the bank submitted its written reply. The
Chairman and Managing Director also sought personal hearing with the Reserve
Bank, which was granted.
On careful examination of the bank’s submissions,
the Reserve Bank came to the conclusion that the violation was substantiated
and accordingly penalised the bank.
It may be recalled that in October 2004, as
a part of measures to improve the transparency of banks, the Reserve Bank had
announced its decision to disclose in public domain, information on penalties
imposed on banks after due process of advising the bank and seeking its explanation
as also after giving the bank an opportunity of being heard.
Alpana Killawala
Chief General Manager
Press Release: 2005-2006/ 1544
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