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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 document (296 kb)
Date : Nov 08, 2019
Millath Co-operative Bank Ltd., Davangere - Extension of All Inclusive Directions under Section 35 A of the Banking Regulation Act, 1949 (AACS)

It is hereby notified for information of public that the Reserve Bank of India is satisfied that, in the public interest, it is necessary to extend the period of operation of Directive DCBS.CO.BSD-III.No.D-12/12.23.096/2018-19 dated April 26, 2019, issued to Millath Co-operative Bank Ltd., Davangere, Karnataka.

Accordingly, the Reserve Bank of India, in exercise of powers vested in it under sub section (1) of Section 35 A of the Banking Regulation Act,1949 (As Applicable to Cooperative Societies), hereby directs that the Directive DCBS.CO.BSD-III.No. D-12/12.23.096/2018-19 dated April 29, 2019, issued to Millath Co-operative Bank Ltd., the validity of which is up to November 07 shall continue to apply to the bank for a further period of six months from November 08, 2019 to May 07, 2020 subject to review.

Other terms and conditions of the directive under reference shall remain unchanged. The issue of the above Directions by the RBI should not per se be construed as cancellation of banking license by RBI. The bank will continue to undertake banking business with restrictions till its financial position improves. The Reserve Bank may consider modifications of these Directions depending upon circumstances.

(Yogesh Dayal)    
Chief General Manager

Press Release: 2019-2020/1148


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