In
view of the fact that Parivartan Co-operative Bank Ltd., Mumbai, Maharashtra,
had ceased to be solvent, all efforts to revive it in close consultation with
the Government of Maharashtra had failed and the depositors were being inconvenienced
by continued uncertainty, the Reserve Bank of India, on June 4, 2007, delivered
the order canceling its licence. The Registrar of Co-operative Societies, Maharashtra
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/her deposits up to a monetary ceiling of Rs. 1,00,000/-
(Rupees One lakh only) from the Deposit Insurance and Credit Guarantee Corporation
(DICGC) under usual terms and conditions. The
Reserve Bank of India decided to cancel the licence of Parivartan Co-operative
Bank Ltd., Mumbai, Maharashtra, as a final step after examining all the options
for revival of the bank and in order to protect the interests of the depositors.
The statutory inspection of the bank with respect to its position as on September
30, 2004 had indicated that its financial position was severely impaired. Accordingly
certain operational instructions were issued to the bank and Registrar of Co-operative
Societies was advised to supersede Board of Directors of the Bank. The Board of
Directors of the Bank was superseded by Registrar of Co-operative Societies, Maharashtra's
order dated January 27, 2005. Subsequently, as the bank's financial position deteriorated
further, it was issued directions under Section 35 A of the Banking Regulation
Act, 1949 (As applicable to Co-operative Societies) vide orders dated October
27,2006. The
Reserve Bank of India issued a notice to the bank on November 8, 2006 asking it
to show cause as to why the licence granted to it to conduct banking business
should not be cancelled. The reply to the show cause notice was examined. As the
bank did not have a viable plan of action for its revival and the chances of its
revival were remote, the Reserve Bank of India took the extreme measure of canceling
licence of the bank in the interest of the bank's depositors. With the cancellation
of its licence and commencement of liquidation proceedings, the process of paying
the depositors of Parivartan Co-operative Bank Ltd., Mumbai, Maharashtra, will
be set in motion subject to the terms and conditions of the Deposit Insurance
Scheme. Consequent
to the cancellation of its licence, Parivartan Co-operative Bank Ltd., Mumbai,
Maharashtra 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 clarifications, depositors may approach Shri R.Ganesan, General Manager-in-Charge,
Urban Banks Department, Reserve Bank of India, Mumbai. His contact details are
as below; Postal
Address: Urban Banks Department, Reserve Bank of India, Mumbai Regional Office,
Second Floor, Garment House, Mumbai 400 018. Telephone Number: (022) 2493 9930-49,
Direct No. (022) 24928052; Fax Number: (022) 2493 5495.
G.
Raghuraj
Deputy General Manager Press
Release : 2006-2007/1669 |