SITE MAP     CONTACT US     DISCLAIMER  
   About Us     Useful Information     FAQs     Financial Education     Complaints   Important Websites  
Search
Period
From  
To  
Archives
   
Home >> PressReleases - Display
Note : To obtain an aligned printout please download the (157.00 kb ) version to your machine and then use respective software to print the story.
Date: 08/02/2017
RBI cancels the Licence of the Shri Chhatrapati Urban Co-operative Bank Ltd., Pimple Nilakh, Pune, Maharashtra

The Reserve Bank of India (RBI) has cancelled the licence of Shri Chhatrapati Urban Co-operative Bank Ltd., Pimple Nilakh, Pune, Maharashtra. The order was made effective from the close of business on February 07, 2017.The Registrar of Co-operative Societies, Maharashtra, has also been requested to issue an order for winding up of the bank and appoint a liquidator.

The Reserve Bank cancelled the licence of the bank as:

  • The bank did not comply with the provisions under Sections 11(1) and 18 of the Banking Regulation (B R) Act, 1949 (AACS).

  • Its operations were being carried out in a manner detrimental to the interest of the present and future depositors and that of the public and in violation of Section 22(3)(a), 22(3)(b), 22(3)(c), 22(3)(d), 22(3)(e) and 24 of the Banking Regulation Act, 1949 (AACS).

  • The bank was not in a position to pay its present and future depositors in full as and when their claims accrue.

  • The financial position of the bank leaves no scope for its revival.

  • Public interest would be affected adversely if the bank was allowed to carry on banking business, any further.

Consequent to the cancellation of its licence, Shri Chhatrapati Urban Co-operative Bank Ltd., Pimple Nilakh, Pune, Maharashtra is prohibited from conducting the business of ‘banking’ as defined in Section 5 (b) of the B R Act,1949 (AACS) with immediate effect.

With the cancellation of licence and commencement of liquidation proceedings, the process of paying the depositors of Shri Chhatrapati Urban Co-operative Bank Ltd., Pimple Nilakh, Pune Maharashtra, as per the Deposit Insurance and Credit Guarantee Corporation (DICGC) Act, 1961 will be set in motion. On liquidation, every depositor is entitled to repayment of his/her deposits up to a monetary ceiling of ₹ 1,00,000/- (Rupees one lakh only) from the Deposit Insurance and Credit Guarantee Corporation (DICGC) as per usual terms and conditions.

Ajit Prasad
Assistant Adviser

Press Release : 2016-2017/2133

 
  © Reserve Bank of India. All Rights Reserved.

Best viewed in 1024x768 resolution in IE 5 and above.