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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 - RBI approves the voluntary amalgamation of The Bhavani Sahakari Bank Ltd., Mumbai (Maharashtra) with TJSB Sahakari Bank Ltd. (Maharashtra) ()
Date : Apr 30, 2026
RBI approves the voluntary amalgamation of The Bhavani Sahakari Bank Ltd., Mumbai (Maharashtra) with TJSB Sahakari Bank Ltd. (Maharashtra)

The Reserve Bank of India has sanctioned the Scheme of Amalgamation of The Bhavani Sahakari Bank Ltd., Mumbai (Maharashtra) with TJSB Sahakari Bank Ltd. (Maharashtra). The Scheme has been sanctioned in exercise of the powers conferred under sub-section (4) of Section 44A read with Section 56 of the Banking Regulation Act, 1949. The Scheme will come into force with effect from May 04, 2026 (Monday). The branches of The Bhavani Sahakari Bank Ltd., Mumbai (Maharashtra) will function as branches of TJSB Sahakari Bank Ltd. (Maharashtra) with effect from May 04, 2026.

(Brij Raj)           
Chief General Manager

Press Release: 2026-2027/187

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