The Reserve Bank of India notified that Nashik Zilla Girna Sahakari Bank Ltd., Nashik, Maharashtra, was placed under directions for a period of six months vide directive dated September 8, 2015 from the close of business on September 9, 2015. The validity of the directions is extended for a period of six months from the close of business on March 9, 2016 to September 9, 2016 vide directive dated March 03, 2016, subject to review and subject to the following modification:

(i) A sum not exceeding ₹ 10,000/- (Rupees ten thousand only) of the total balance held in every savings bank or current account or term deposit account or any other deposit account (by whatever name called), may be allowed to be withdrawn by depositor, provided that wherever such depositor is having liability to the bank in any manner, i.e. either borrower or surety, including loans against the bank deposits, the amount may be adjusted first to the relevant borrowal accounts.

The other terms and conditions of the directive under reference remain unchanged.

A copy of the directive dated March 3, 2016 notifying the above extension and modification is displayed at the bank’s premises for the perusal of public.

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 of substantive improvement in the financial position of the bank.

Ajit Prasad
Assistant Adviser

Press Release : 2015-2016/2118