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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 : Mar 26, 2025
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 - Shree Mahalaxmi Urban Co-operative Credit Bank Ltd., Gokak (Karnataka) - Extension of Period

The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to Shree Mahalaxmi Urban Co-operative Credit Bank Ltd., Gokak vide Directive No. CO.DOS.SED.No.S4800/12-23-151/2024-2025 dated September 26, 2024, for a period of six months up to close of business on March 27, 2025. The Reserve Bank of India is satisfied that in the public interest, it is necessary to further extend the period of operation of the Directive beyond close of business on March 27, 2025.

2. Accordingly, the Reserve Bank of India, 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 extends the Directive for a further period of three months from close of business on March 27, 2025, to close of business on June 27, 2025, subject to review.

3. All other terms and conditions of the Directive under reference shall remain unchanged.

(Puneet Pancholy)  
Chief General Manager

Press Release: 2024-2025/2471


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