REGULATING CO-OPERATIVE BANKING

This role is, perhaps, the most unheralded aspect of our activities, yet it remains among the most critical. This includes ensuring credit availability to the productive sectors of the economy, establishing institutions designed to build the country's financial infrastructure, expanding access to affordable financial services and promoting financial education and literacy.

Press Release


PDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Sikar Urban Co-operative Bank Ltd, Sikar – Withdrawal of Directions ()
Date : Feb 04, 2026
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Sikar Urban Co-operative Bank Ltd, Sikar – Withdrawal of Directions

The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to Sikar Urban Co-operative Bank Ltd, Sikar vide Directive No. DCBS. CO BSD-I/D-2/ 12.27.215/ 2018-19 dated October 26, 2018, for a period of six months. The same were modified from time to time and were last extended up to close of business on March 09, 2026.

2. After reviewing the financial position of the bank, the Reserve Bank of India, on being satisfied that in the public interest it is necessary to do so and in exercise of the powers vested in it under sub-section (2) of Section 35A read with Section 56 of the Banking Regulation Act, 1949, hereby withdraws the Directions issued to Sikar Urban Co-operative Bank Ltd, Sikar with effect from the close of business on February 04, 2026.

(Brij Raj)           
Chief General Manager

Press Release: 2025-2026/2043

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