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


PDF - Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 - Shimsha Sahakara Bank Niyamitha, Maddur, Mandya District - Extension of Period ()
Date : Nov 20, 2025
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 - Shimsha Sahakara Bank Niyamitha, Maddur, Mandya District - Extension of Period

The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to Shimsha Sahakara Bank Niyamitha, Maddur, Mandya District vide Directive No. BLR.DOS.SSMS.No.S2174/12-08-295/2022-23 dated February 23, 2023, for a period of six months up to close of business on August 24, 2023. 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 November 24, 2025.

2. Accordingly, the Reserve Bank of India, in the exercise of 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 six months from close of business on November 24, 2025, to close of business on May 24, 2026, subject to review.

3. The aforesaid extension and /or modification by the Reserve Bank of India should not per-se be construed to imply that the Reserve Bank of India is satisfied with the financial position of the bank.

4. Other terms and conditions of the Directive under reference, shall remain unchanged.

(Brij Raj)           
Chief General Manager

Press Release: 2025-2026/1540

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