The Reserve Bank of India has imposed a monetary penalty of `2.00 lakh (Rupees two lakh only) on The Bundi Urban Co-operative Bank Limited, Bundi, Rajasthan in exercise of powers vested in it under the provisions of Section 47(1)(b) read with Section 46(4) of the Banking Regulation Act, 1949 (As applicable to Co-operative Societies) as also the Section 30(1), read with Section 26(6), of the Payment and Settlement Systems Act, 2007, for repeated violations of Reserve Bank of India directives relating to donation and levy of service charges on customers.

The Reserve Bank of India had issued a show cause notice to the bank, in response to which the bank submitted a written reply. After considering the facts of the case and the bank's reply as also personal submissions in the matter, the Reserve Bank of India came to the conclusion that the violations were substantiated and warranted imposition of the penalty.

Ajit Prasad
Assistant General Manager

Press Release : 2011-2012/2081