Click here to Visit the RBI’s new website

BBBPLogo

Press Releases

PDF document (325 kb)
Date : Jul 25, 2022
RBI imposes monetary penalty on The United Puri-Nimapara Central Co-operative Bank Ltd., Puri, Odisha

The Reserve Bank of India (RBI) has imposed, by an order dated July 21, 2022, a monetary penalty of ₹2.00 lakh (Rupees Two lakh only) on The United Puri-Nimapara Central Co-operative Bank Ltd., (the bank) for contravention of/ non-compliance with the directions issued by RBI on Know Your Customer (KYC). This penalty has been imposed in exercise of powers vested in RBI under the provisions of Section 47 A (1) (c) read with Section 46 (4) (i) and Section 56 of the Banking Regulation Act, 1949, taking into account the failure of the bank to adhere to the aforesaid directions issued by RBI.

This action is based on deficiencies in regulatory compliance and is not intended to pronounce upon the validity of any transaction or agreement entered into by the bank with its customers.

Background

The inspection report of the bank based on its financial position as on March 31, 2019, revealed, inter alia, violation / non-compliance with aforementioned directions issued by RBI to the extent the bank failed (i) to undertake risk categorisation of its customers and (ii) to update customers KYC profile periodically. Based on the same, a Notice was issued to the bank advising it to show cause as to why penalty should not be imposed for non-compliance with the directions.

After considering the bank’s reply and additional submissions made by it, RBI came to the conclusion that the aforementioned charges of non-compliance with RBI directions were substantiated and warranted imposition of monetary penalty.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2022-2023/588


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