RBI/2006-2007/438
RPCD.CO.RRB.No.BC.102/03.05.90-A/2006-07 June
15, 2007 All Regional
Rural Banks Dear
Sir, Section
23 of the Banking Regulation Act, 1949 – Master Circular on Branch Licensing -
Regional Rural Banks (RRBs) Please
refer to our circular RPCD.CO.RRB.No.BL.BC/11/03.05.90-A/2006-07
dated July 11, 2006 on the above subject. 2.
With a view to encouraging RRBs to open branches in hitherto uncovered districts,
it has been decided that the compliance with conditions prescribed at Sr.Nos.
(iii) to (v) under paragraph 1.2 of the above circular may be left to the discretion
of the concerned Empowered Committee for RRBs. The other instructions contained
in the captioned Master Circular will, however, remain unchanged. 3.
Please acknowledge receipt to our respective Regional Office. Yours
faithfully, (C.S.
Murthy)
Chief General Manager-in-Charge |