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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 : Dec 17, 2021
Directions under Section 35 A read with Section 56 of the Banking Regulation Act, 1949, (AACS) – Padmashri Dr. Vitthalrao Vikhe Patil Co-Op. Bank Ltd., Nashik, Maharashtra - Extension of period

The Reserve Bank of India, in the public interest, had issued directions to the Padmashri Dr. Vitthalrao Vikhe Patil Co-Op. Bank Ltd., Nashik, Maharashtra 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 (AACS) from the close of business on May 19, 2018. These directions were modified from time to time, the validity of which was last extended up to December 17, 2021. These directions shall continue to apply to the bank for a further period of three months from December 18, 2021 to March 17, 2022, subject to review. The Directions stipulate certain restrictions and / or ceiling on withdrawal / acceptance of deposits. A copy of Directions is displayed at the bank’s premises for interested members of public to peruse. Reserve Bank of India may consider modifications of the Directions depending upon the circumstances. The issue of Directions should not per se be construed as cancellation of banking license by the Reserve Bank of India. The bank will continue to undertake banking business with restrictions till its financial position improves.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2021-2022/1379


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