The Reserve Bank of India (RBI) has imposed, by an order dated August 10, 2020, a monetary penalty of ₹5.00 lakh (Rupees Five Lakh only) on Jowai Co-operative Urban Bank Limited (the bank) for contravention of the directions issued by RBI on “Exposure Norms and Statutory/Other Restrictions-UCBs”. 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 inspection/scrutiny report of the bank based on its financial position as on March 31, 2018 revealed inter alia, contravention of/ non-compliance with the directions issued by Reserve Bank of India (RBI) on “Exposure Norms and Statutory/Other Restrictions-UCBs”. 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, oral submissions made during the personal hearing and additional submission made by the bank after the personal hearing, RBI came to the conclusion that the aforesaid charges of non-compliance with RBI directions was substantiated and warranted imposition of monetary penalty.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2020-2021/182