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Date : Nov 17, 2020
Reserve Bank of India imposes monetary penalty on Shushruti Souharda Sahakara Bank Niyamita, Bengaluru, Karnataka

The Reserve Bank of India (RBI) has imposed, by an order dated November 16, 2020, a monetary penalty of ₹ 20.00 lakh (Rupees twenty lakh only) on Shushruti Souharda Sahakara Bank Niyamita (the bank) for non-compliance with certain provisions of the directions issued by RBI, contained in the circular on Income Recognition, Asset Classification provisioning and other related Matters-UCBs. This penalty has been imposed in exercise of powers vested in RBI under the provisions of Section 47 A (1) (c) read with Section 46 (4) (i) and Section 56 of the Banking Regulation Act, 1949, taking into account the failure of the bank to adhere to the aforesaid directions. This action is based on deficiencies in regulatory compliance and is not intended to pronounce upon the validity of any transaction or agreement entered into by the bank with its customers.

Background

The inspection report of the bank based on its financial position as on March 31, 2019 revealed that the bank had not complied with the directions issued by Reserve Bank of India (RBI) on “Income Recognition, Asset Classification, Provisioning and Other related Matter-UCBs”. Based on the same, a Notice was issued to the bank advising it to show cause as to why penalty should not be imposed for non-compliance with the directions. After considering the bank’s written reply and the oral submissions made during the Personal Hearing, RBI came to the conclusion that the aforesaid charges of non-compliance with RBI directions were substantiated and warranted imposition of monetary penalty.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2020-2021/643


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