The CKP Co-operative Bank Ltd, Mumbai, Maharashtra, was placed under directions vide directive UBD.CO.BSD.I.No.D-34/12.22.035/2013-14 dated April 30, 2014, from close of business on May 2, 2014. The validity of the directions was extended from time to time vide subsequent Directives, the last being vide Directive DCBR.CO.AID/No.D-33/12.22.035/2019-20 dated October 25, 2019 and is valid up to January 31, 2020 subject to review.

2. It is hereby notified for the information of the public that, the Reserve Bank of India, in exercise of powers vested in it under sub-section (1) of Section 35 A read with Section 56 of the Banking Regulation Act, 1949, hereby directs that the Directive UBD.CO.BSD.I.No.D-34/12.22.035/2013-14 dated April 30, 2014, as modified from time to time, issued to the above bank, the validity of which was last extended up to January 31, 2020 shall continue to apply to the bank for a further period of two months from February 01, 2020 to March 31, 2020, vide Directive DoR.CO.AID/No. D-52/12.22.035/2019-20 dated January 29, 2020 subject to review.

3. Other terms and conditions of the Directive under reference shall remain unchanged. A copy of the Directive DoR.CO.AID/No.D-52/12.22.035/2019-20 dated January 29, 2020 notifying the above extension is displayed at the bank’s premises for the perusal of public.

4. The aforesaid extension and/or modification by the Reserve Bank of India should not per-se be construed to imply that Reserve Bank of India is satisfied of substantive improvement in the financial position of the bank.

(Yogesh Dayal)    
Chief General Manager

Press Release: 2019-2020/1851