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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 (319 kb)
Date : Nov 26, 2020
Directions under Section 35A of the Banking Regulation Act, 1949 (AACS) - Rupee Co-operative Bank Ltd., Pune, Maharashtra – Extension of Period

The Reserve Bank of India vide directive UBD.CO.BSD I/D-28/12.22.218/2012-13 dated February 21, 2013 had placed the Rupee Co-operative Bank Ltd., Pune, Maharashtra under Directions from the close of business on February 22, 2013. The validity of the directions was extended from time-to-time, the last being up to November 30, 2020.

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 (As Applicable to Co-operative Societies), hereby directs that the aforesaid Directions shall continue to apply to the bank till February 28, 2021 subject to review, as per the directive DOR.AID/D-35/12.22.218/2020-21 dated November 24, 2020.

3. All other terms and conditions of the Directives under reference shall remain unchanged. A copy of the directive dated November 24, 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 with the financial position of the bank.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2020-2021/691


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