Click here to Visit the RBI’s new website

Press Releases

PDF document (308 kb)
Date : Feb 20, 2023
RBI imposes monetary penalty on Youth Development Co-operative Bank Limited, Kolhapur

The Reserve Bank of India (RBI) has imposed, by an order dated February 14, 2023, a monetary penalty of ₹1.00 lakh (Rupees One lakh only) on Youth Development Co-operative Bank Limited, Kolhapur for non-adherence / violation of All Inclusive Directions imposed on the bank by RBI. 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 issued by RBI.

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 Risk Assessment report of the bank based on its financial position as on March 31, 2021 revealed inter alia, that the bank had entered into One Time Settlement (OTS) scheme with the borrowers without prior written permission of RBI in non-adherence to the All-Inclusive Directions. 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 reply and oral submissions 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: 2022-2023/1756


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