In
view of the fact that The Ravi Co-operative Bank Ltd., Kolhapur, 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 delivered the order canceling
its licence to the bank after the close of business on December 27, 2007. 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 bank was granted a licence by
Reserve Bank on August 18, 1986 to commence banking business. The statutory inspection
of the bank with respect to its position as on March 31, 2006 had indicated that
its financial position was impaired. 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) restricting its
operations, including placing a ceiling on withdrawal of deposits at Rs. 1000/-.
The statutory inspection of the bank with respect to its
position as on March 31, 2007 revealed that its financial position was precarious.
The Reserve Bank of India issued a notice to the bank on August 1, 2007 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. The
bank did not have a viable plan of action for its revival. In the absence of any
viable proposal to bring its net worth positive and achieve the required regulatory
prescriptions the possibility of revival of the bank was remote. Therefore, 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 The Ravi Co-operative Bank Ltd., Kolhapur, Maharashtra, will be set in motion
subject to the terms and conditions of the Deposit Insurance Scheme.
Consequent
to the cancellation of its licence, The Ravi Co-operative Bank Ltd., Kolhapur,
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 P.K.Arora, Deputy General Manager, 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) 2493 5348Fax Number: (022) 2493 5495. Email.
G.
Raghuraj
Deputy General Manager
Press Release : 2007-2008/874