REGULATING CO-OPERATIVE BANKING

This role is, perhaps, the most unheralded aspect of our activities, yet it remains among the most critical. This includes ensuring credit availability to the productive sectors of the economy, establishing institutions designed to build the country's financial infrastructure, expanding access to affordable financial services and promoting financial education and literacy.

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Press Release


Oct 08, 2026
Directions under Section 35 A read with Section 56 of the Banking Regulation Act, 1949 – Sri Mahatma Basaveshwar Co-operative Bank Ltd., AfzalpurPDF - Directions under Section 35 A read with Section 56 of the Banking Regulation Act, 1949 – Sri Mahatma Basaveshwar Co-operative Bank Ltd., Afzalpur
Directions under Section 35 A read with Section 56 of the Banking Regulation Act, 1949 – The Tiruvalla Urban Co-operative Bank Ltd., Tiruvalla, PathanamthittaPDF - Directions under Section 35 A read with Section 56 of the Banking Regulation Act, 1949 – The Tiruvalla Urban Co-operative Bank Ltd., Tiruvalla, Pathanamthitta
Oct 06, 2026
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Samarth Urban Co-operative Bank Ltd., Osmanabad (Maharashtra), – Extension of PeriodPDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Samarth Urban Co-operative Bank Ltd., Osmanabad (Maharashtra), – Extension of Period
Oct 05, 2026
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Motiram Agrawal Jalna Merchants Co-operative Bank Ltd, Jalna – Extension of PeriodPDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Motiram Agrawal Jalna Merchants Co-operative Bank Ltd, Jalna – Extension of Period
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Sadbhav Nagrik Sahakari Bank Maryadit, Chhatarpur, Madhya Pradesh – Extension of PeriodPDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Sadbhav Nagrik Sahakari Bank Maryadit, Chhatarpur, Madhya Pradesh – Extension of Period
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Samarth Sahakari Bank Ltd., Solapur – Extension of PeriodPDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Samarth Sahakari Bank Ltd., Solapur – Extension of Period
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – The Baghat Urban Co-operative Bank Limited, Solan- Extension of PeriodPDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – The Baghat Urban Co-operative Bank Limited, Solan- Extension of Period
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Ramgarhia Co-operative Bank Limited, New Delhi – Extension of PeriodPDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Ramgarhia Co-operative Bank Limited, New Delhi – Extension of Period
Oct 02, 2026
Processing of Applications Received Under the Citizen’s Charter Status as on September 30, 2026PDF - Processing of Applications Received Under the Citizen’s Charter Status as on September 30, 2026
Oct 01, 2026
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 (As Applicable to Co-operative Societies) – The Industrial Co-operative Bank Ltd., Guwahati – Extension of periodPDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 (As Applicable to Co-operative Societies) – The Industrial Co-operative Bank Ltd., Guwahati – Extension of period
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Innovative Co-operative Urban Bank Limited, New Delhi – Extension of PeriodPDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Innovative Co-operative Urban Bank Limited, New Delhi – Extension of Period
Sep 17, 2026
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – The Valsad Mahila Nagrik Sahakari Bank Ltd., Valsad Gujarat – Extension of periodPDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – The Valsad Mahila Nagrik Sahakari Bank Ltd., Valsad Gujarat – Extension of period
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – The Gauhati Co-operative Urban Bank Ltd., Guwahati – Extension of periodPDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – The Gauhati Co-operative Urban Bank Ltd., Guwahati – Extension of period
Sep 11, 2026
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Loknete R.D. (Appa) Kshirsagar Sahakari Bank Ltd., Niphad, Tal. Niphad, Dist. Nashik – Extension of PeriodPDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Loknete R.D. (Appa) Kshirsagar Sahakari Bank Ltd., Niphad, Tal. Niphad, Dist. Nashik – Extension of Period
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – The Gujarat Rajya Karmachari Co-op. Bank Ltd., Ahmedabad – Extension of PeriodPDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – The Gujarat Rajya Karmachari Co-op. Bank Ltd., Ahmedabad – Extension of Period

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