The
Reserve Bank of India (RBI) has, on December 29, 2008, cancelled the licence of
Shri P.K.Anna Patil Janata Sahakari Bank Ltd., District Nandurbar, Maharashtra.
The licence has been cancelled as the bank 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 has requested the Registrar of Co-operative Societies, Maharashtra to issue
an order for winding up the bank and for appointing a liquidator.
Consequent
to the cancellation of its licence, Shri P.K.Anna Patil Janata Sahakari Bank Ltd.,
District Nandurbar, 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.
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 the usual terms and conditions.
The
bank was granted a licence by Reserve Bank on July 8, 1986 to commence banking
business. The statutory inspection of the bank with respect to its position as
on March 31, 2005 had indicated that its financial position was impaired. Supervisory
action was initiated against the bank and it was advised to take steps for improvement
in its financial position. The inspection findings with reference to its financial
position as on March 31, 2006 and March 31, 2007 revealed further deterioration
in bank's financial position. The Reserve Bank issued directions under Section
35 A of the Banking Regulation Act, 1949 (As applicable to Co-operative Societies)
on August 6, 2008 restricting its operations, including placing a ceiling on withdrawal
of deposits at Rs.1000.
The Reserve Bank of India issued
a show cause notice to the bank on August 7, 2008 asking it as to why its licence
to conduct banking business should not be cancelled. The reply to the show cause
notice was examined. It was noted that the bank did not have a viable plan of
action for its revival. In the absence of any viable proposal for turn around
the possibility of revival of the bank was remote. Therefore, the Reserve Bank
of India took the extreme measure and cancelled the 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 Shri P.K.Anna Patil Janata Sahakari Bank Ltd., District Nandurbar,
Maharashtra will be set in motion subject to the terms and conditions of the Deposit
Insurance Scheme.
For any clarifications, depositors may
approach Shri P.K.Arora, Deputy General Manager at 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 5348, Fax Number:
(022) 2493 5495, Email.
Alpana Killawala
Chief
General Manager
Press Release : 2008-2009/1006