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

(211 kb)

Date : Dec 24, 2018

RBI imposes penalty on Walchandnagar Sahakari Bank Ltd., Walchandnagar, District Pune

The Reserve Bank of India has imposed a monetary penalty of ₹ 5.00 lakh (Rupees five lakh only) on the Walchandnagar Sahakari Bank Ltd., Walchandnagar, District Pune in exercise of the powers vested in it under the provisions of Section 47A(1)(b) read with Section 46(4) of the Banking Regulation Act, 1949 (As applicable to Co-operative Societies), for violation of RBI directive/instructions, delayed/non-submission of compliance to various irregularities observed during RBI inspection in the years 2014 and 2016 and non-submission of reply to Show Cause Notices issued to the bank by RBI.

After considering the facts of the case, the Reserve Bank came to the conclusion that the violations were substantiated and warranted imposition of penalty.

Ashish Daryani
Assistant Manager

Press Release : 2018-2019/1445

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