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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 (307 kb)
Date : Oct 17, 2019
Directions under Section 35A of the Banking Regulation Act, 1949 (AACS) – Dr. Shivajirao Patil Nilangekar Urban Co-operative Limited, Nilanga, Dist. Latur, Maharashtra – Extension of Period

Reserve Bank of India, in the public interest, had issued directions to Dr. Shivajirao Patil Nilangekar Urban Co-operative Limited, Nilanga, Dist.Latur, Maharashtra in exercise of powers vested in it under sub-section (1) of Section 35A of the Banking Regulation Act, 1949 (AACS) read with Section 56 of the Banking Regulation Act, 1949 from the close of business on February 16, 2019. Reserve Bank of India has now further extended the directions for a period of six months from October 16, 2019 to April 15, 2020, subject to review. The Directions stipulate certain restrictions and/or ceiling on withdrawal/acceptance of deposits. The detailed Directions are displayed on the bank’s premises for interested members of public to peruse. Reserve Bank of India may consider modifications of the Directions depending upon the circumstances. The issue of Directions should not per se be construed as cancellation of banking license by the Reserve Bank of India. The bank will continue to undertake banking business with restrictions till its financial position improves.

(Yogesh Dayal)    
Chief General Manager

Press Release: 2019-2020/972


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