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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 (308 kb)
Date : Sep 11, 2021
Extension of Directions under Section 35 A of the Banking Regulation Act, 1949 (AACS) – People’s Co-operative Bank Limited, Kanpur (Uttar Pradesh)

The Reserve Bank of India (RBI) has extended the Directions issued to the People’s Co-operative Bank Limited, Kanpur (Uttar Pradesh) for a further period of three months from September 11, 2021 to December 10, 2021, subject to review. The bank has been under directions since June 10, 2020 vide directive DoS.CO.UCBs-North/D-1/12.28.059/2019-20 dated June 09, 2020 issued under Section 35 A of the Banking Regulation Act, 1949 (AACS).

The validity of the directive, which was last extended up to September 10, 2021 has further been extended for a period of three months from September 11, 2021 to December 10, 2021 vide directive DOR.MON.D-35/12.28.059/2021-22 dated September 08, 2021 subject to review. A copy of the directive dated September 08, 2021 is displayed at the bank’s premises for the perusal of public.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2021-2022/847

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