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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 : Oct 31, 2018
RBI imposes monetary penalty on Dr. Ambedkar Nagrik Sahakari Bank Maryadit, Gwalior, Madhya Pradesh

The Reserve Bank of India has imposed a monetary penalty of ₹50,000/- (Rupees Fifty Thousand only) on the Dr. Ambedkar Nagrik Sahakari Bank Maryadit, Gwalior, Madhya Pradesh in exercise of the powers vested in it under the provisions of Section 47A(1)(c) read with Section 46(4) of the Banking Regulation Act, 1949 (As Applicable to Co-operative Societies) for violation of the provisions of Section 27 of Banking Regulation Act, 1949 (As Applicable to Co-operative Societies) and restrictions imposed upon it under Supervisory Action Framework.

The Reserve Bank of India had issued a show cause notice to the bank, in response to which the bank submitted a written reply. After considering the facts of the case, the bank’s reply in the matter and personal hearing, the Reserve Bank of India came to the conclusion that the violations were substantiated and warranted imposition of penalty.

Ajit Prasad
Assistant Adviser

Press Release : 2018-2019/1008


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