It is hereby notified that on the application of the Reserve Bank of India under Sub-section (1) of Section 45 of the Banking Regulation Act, 1949, the Government of India has made an Order of Moratorium in respect of The Ganesh Bank of Kurundwad Ltd. under Sub-section (2) of the said Section for the period from the close of business on the 7th day of January 2006 and up to and inclusive of the 6th day of April 2006. The Government of India has also issued directions to the said banking company under paragraph (2) thereof authorizing payment of certain liabilities and obligations. In order to effect an amalgamation of The Ganesh Bank of Kurundwad Ltd. with Federal Bank Limited, the Reserve Bank of India, in exercise of the powers conferred on it by Sub –section (4) of the said Section, has prepared a scheme and forwarded it, in draft, to each of the aforesaid banking companies for suggestions and objections, if any, in terms of Clause (a) of Sub-Section (6) of Section 45 ibid by Saturday, the January 21, 2006. Copies of the draft scheme can be obtained from the aforesaid two banking companies by any of their members, depositors or creditors. If any member, depositor or creditor of The Ganesh Bank of Kurundwad Ltd or Federal Bank Ltd has any suggestions or objections with regard to the draft scheme, he may send his suggestions or objections to the Chief General Manager-in-Charge, Department of Banking Operations and Development, Reserve Bank of India, Central office, World Trade Centre, Centre –1, Cuffe Parade, Colaba, Mumbai – 400 005, not later than Saturday, the January 21, 2006 for consideration under clause (b) of Sub-Section (6) of the said Act.

(Prashant Saran)
Chief General Manager-in-Charge
Department of Banking Operations and Development
Reserve Bank of India
Central Office
World Trade Centre, Centre-1
Cuffe Parade, Colaba
Mumbai – 400 005.