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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.

Press Release


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Date : Nov 26, 2024
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Saibaba Janata Sahakari Bank Limited, Latur – Withdrawal of Directions

The Reserve Bank of India had issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to Saibaba Janata Sahakari Bank Limited, Latur vide Directive CO.DOS.SED.No.S2598/12-07-005/2022-23 dated July 21, 2022, for a period of six months up to the close of business on January 22, 2023. The same were modified from time to time and were last extended up to the close of business on December 22, 2024.

2. After reviewing the financial position of the bank, the Reserve Bank of India on being satisfied that in the public interest it is necessary to do so and in exercise of the powers vested in it under sub-section (1) of Section 35A read with Section 56 of the Banking Regulation Act, 1949, hereby withdraws the Directions issued to Saibaba Janata Sahakari Bank Limited, Latur with effect from the close of business on November 26, 2024.

(Puneet Pancholy)  
Chief General Manager

Press Release: 2024-2025/1591


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