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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


PDF document (162 kb)
Date : Mar 08, 2018
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 Bhilwara Mahila Urban Co-operative Bank Ltd., Bhilwara (Rajasthan)

It is hereby notified for the information of the public that in exercise of powers vested in it under sub-section (1) of section 35 A read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank of India (RBI) is satisfied that in public interest it is necessary to extend the period of operation of Directions issued to Bhilwara Mahila Urban Co-operative Bank Ltd., Bhilwara (Rajasthan) vide its directive dated March 07, 2017, effective from March 9, 2017 which were extended for six months vide order dated 01 September, 2017 and are valid upto March 09, 2018, shall continue to apply to the bank for a further period of Four months from March 10, 2018 to July 09, 2018 issued vide order dated 01 March, 2018, subject to review.

The other terms and conditions of the Directives under reference shall remain unchanged.

Ajit Prasad
Assistant Adviser

Press Release: 2017-2018/2391

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