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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 (282 kb)
Date : Mar 19, 2020
Withdrawal of All Inclusive Directions under Section 35 A read with Section 56 of the Banking Regulation Act, 1949 (AACS) – Sri Bharathi Co-operative Urban Bank Ltd., Hyderabad

Reserve Bank of India had issued Directions under Section 35 A read with Section 56 of the Banking Regulation Act, 1949 (As applicable to Co-operative Societies) to Sri Bharathi Co-operative Urban Bank Ltd., Hyderabad, Telangana from the close of business on January 02, 2019. Directions imposed were extended and modified from time to time, last being extended up to April 02, 2020. Reserve Bank of India, on being satisfied that in the public interest it is necessary to do so, in exercise of the powers vested in it under sub-section (2) of Section 35 A read with Section 56 of the Banking Regulation Act, 1949, hereby withdraws with effect from March 19, 2020, All Inclusive Directions issued to Sri Bharathi Co-operative Urban Bank Ltd., Hyderabad.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2019-2020/2089

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