Click here to Visit the RBI’s new website

CONSUMER EDUCATION AND PROTECTION

The Reserve Bank’s approach to customer service focusses on protection of customers’ rights, enhancing the quality of customer service, spreading awareness and strengthening the grievance redressal mechanism in banks and also in the Reserve Bank.

Press Release


PDF document (366 kb)
Date : Mar 21, 2017
RBI imposes penalty on Harihareshwar Sahakari Bank Ltd., Wai, Dist: Satara

The Reserve Bank of India has imposed a monetary penalty of ₹ 2.00 lakh (Rupees Two Lakhs only) on Harihareshwar Sahakari Bank Ltd., Wai, Dist: Satara in exercise of the powers vested in it under the provisions of Section 47 A (1) (b) read with Section 46(4) of the Banking Regulation Act, 1949 (As applicable to Co-operative Societies), for violation of the provisions contained in Section 20 of BR Act, 1949 (AACS) relating to granting loans against property owned by directors.

The Reserve Bank of India had issued a show cause notice to the bank, in response to which the bank submitted a written reply and also made oral submissions thereon. 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 the penalty.

Anirudha D. Jadhav
Assistant Manager

Press Release: 2016-2017/2515


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