Click here to Visit the RBI’s new website

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 (308 kb)
Date : Nov 17, 2020
Directions under Section 35 A of the Banking Regulation Act, 1949 (As Applicable to Co-operative Societies) - Mantha Urban Cooperative Bank Ltd., Mantha District: Jalna, Maharashtra

It is hereby notified for information of the public that in exercise of powers vested in it under sub section (1) of Section 35 A of the Banking Regulation Act, 1949 read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank of India (RBI) has issued certain Directions to Mantha Urban Cooperative Bank Ltd., Mantha District: Jalna, Maharashtra, whereby, as from the close of business on November 17, 2020, the aforesaid bank shall not, without prior approval of RBI in writing grant or renew any loans and advances, make any investment, incur any liability including borrowal of funds and acceptance of fresh deposits, disburse or agree to disburse any payment whether in discharge of its liabilities and obligations or otherwise, enter into any compromise or arrangement and sell, transfer or otherwise dispose of any of its properties or assets except as notified in the RBI Directions dated November 13, 2020 a copy of which is displayed on the bank's premises for perusal by interested members of the public. In particular, no deposit of the total balance across all savings bank or current account or any other account of a depositor may be allowed to be withdrawn subject to conditions stated in the above RBI Directions.

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.

These Directions shall remain in force for a period of six months from the close of business of November 17, 2020 and are subject to review.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2020-2021/648


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