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 (96.00 kb ) version to your machine and then use respective software to print the story.
Date: 09/11/2017
RBI issues Directions to the Karad Janata Sahakari Bank Ltd., Karad, Dist ; Satara, Maharashtra

The Reserve Bank of India (vide directive DCBS.CO.BSD-I/D-4/12.22.126/2017-18 dated November 07, 2017) has placed the Karad Janata Sahakari Bank Ltd., Karad, Dist : Satara, Maharashtra, under Directions. According to the Directions, depositors will be allowed to withdraw a sum not exceeding ₹ 1000 (Rupees One Thousand only) of the total balance held in every saving bank or current account or any other deposit account by whatever name called, subject to conditions stipulated in the RBI Directions. The Karad Janata Sahakari Bank Ltd., without prior approval in writing from the Reserve Bank, will also not be able to grant or renew any loans and advances, make any investment, incur any liability including borrowal of funds and acceptance of fresh deposits, disburse or agree to disburse any payment whether in discharge of its liabilities and obligations or otherwise, enter into any compromise or arrangement and sell, transfer or otherwise dispose any of its properties or assets except as notified in the RBI directions dated November 07, 2017. The Directions have been issued from the close of business on November 09, 2017.

The issue of the directions by the Reserve bank should not, per se, be construed as cancellation of banking licence by the Reserve Bank. The bank will continue to undertake banking business with restrictions till its financial position improves. The Reserve Bank may consider modifications of these directions depending upon circumstances.

The directions are imposed in exercise of powers vested in the Reserve Bank under Sub-section (1) of Section 35 A of the Banking Regulation Act, 1949 read with Section 56 of the said Act. A copy of the directions is displayed at the bank’s premises for perusal by interested members of public.

Ajit Prasad
Assistant Adviser

Press Release: 2017-2018/1292

 
  © Reserve Bank of India. All Rights Reserved.

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