In
view of the fact that the Anand Urban Co-operative Bank Ltd., Anand, Gujarat,
had ceased to be solvent, all efforts to revive it in close consultation with
the Government of Gujarat had failed and the depositors were being inconvenienced
by continued uncertainty, the Reserve Bank of India, on March 27, 2007 delivered
the Order cancelling its licence to the bank. The Registrar of Co-operative Societies,
Gujarat has also been requested to issue an order for winding up the bank and
appoint a liquidator for the bank. It may be highlighted that on liquidation every
depositor is entitled to repayment of his deposits up to a monetary ceiling of
Rs. 1,00,000/- from the Deposit Insurance and Credit Guarantee Corporation (DICGC).
The
Reserve Bank of India decided to cancel the licence of the Anand Urban Co-operative
Bank Ltd., Anand, Gujarat as a final step after examining all the options for
revival of the bank and in order to protect the interests of the depositors. In
view of the severe liquidity crunch faced by the bank, it was placed under Directions
under section 35A of the Banking Regulation Act, 1949(AACS) with effect from July
22, 2004. In view of its precarious financial position, the Reserve Bank issued
a show cause notice to the bank on November 01, 2006 asking it to show cause as
to why the licence granted to it to conduct banking business should not be cancelled.
The special scrutiny of the bank with reference to its position as on December
31, 2006 revealed deterioration in its financial condition. Its deposits were
getting eroded as realisable value of paid-up capital and reserve was in the negative.
As the bank did not have a viable plan of action for revival and the chances of
its revival were remote, the Reserve Bank of India took the extreme measure of
cancelling licence of the bank in the interest of the bank's depositors. With
the cancellation of its licence and after commencement of liquidation proceedings,
the process of paying the depositors of the Anand Urban Co-operative Bank Ltd,
Anand the amount insured as per the DICGC Act, will be set in motion.
Consequent
to the cancellation of its licence, vide Speaking Order dated March 20, 2007,
the Anand Urban Co-operative Bank Ltd., Anand is prohibited from carrying on ‘banking
business’ as defined in Section 5(b) of the Banking Regulation Act, 1949 (AACS)
including acceptance and repayment of deposits. For
any clarification, depositors may approach Smt. Mythili Ramakrishnan, Assistant
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) 26580512, Fax Number:
(079) 26584853.
Ajit Prasad
Manager Press
Release : 2006-2007/1309 |