Click here to Visit the RBI’s new website

REGULATING COMMERCIAL BANKING

Banks are fundamental to the nation's financial system. The central bank has a critical role to play in ensuring the safety and soundness of the banking system-and in maintaining financial stability and public confidence in this system.

Press Release


PDF document (146 kb)
Date : Jan 11, 2019
RBI imposes monetary penalty on Citibank NA India

The Reserve Bank of India (RBI) has, by an order dated January 4, 2019 imposed a monetary penalty of ₹ 30 million on Citibank NA India (the bank) for deficiencies in compliance with the RBI instructions on ‘Fit and Proper’ criteria for directors of banks. This penalty has been imposed in exercise of powers vested in RBI under the provisions of Section 47A(1)(c) read with Section 46(4)(i) 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.

Anirudha D. Jadhav
Assistant Manager

Press Release : 2018-2019/1633


2024
2023
2022
2021
2020
2019
2018
2017
2016
2015
Archives
Top