Click here to Visit the RBI’s new website

Press Releases

PDF document (296 kb)
Date : Apr 12, 2021
The Bihar Awami Co-operative Bank Ltd, Bihar - Penalised

The Reserve Bank of India (RBI) has imposed a monetary penalty of ₹5,00,000/- (Five Lakh Rupees) on The Bihar Awami Co-operative Bank Ltd. in exercise of powers vested in it under the provisions of Section 47 A read with Section 46 (4) and Section 56 of the Banking Regulation Act, 1949 (AACS) for violation of the extant directions on Know Your Customer and guidelines in the matter of exchange of Specified Bank Notes, issued by the Reserve Bank of India.

The Reserve Bank of India had issued a show cause notice and also provided an opportunity of personal hearing to the bank, in response to which the bank submitted a written reply. After considering the facts of the case and the bank’s reply in the matter, the Reserve Bank came to the conclusion that the violations were substantiated and warranted imposition of penalty.

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.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2021-2022/46


2024
2023
2022
2021
2020
2019
2018
2017
2016
2015
Archives
Top