RBI/2010-11/451
RPCD.CO.RRB.BC No. 56/ 03.05.90-A/2010-11
March 29, 2011
The Chairmen
All Regional Rural Banks
Dear Sir,
Section 23 of Banking Regulation Act, 1949- Relaxations in
Branch Licensing Policy
Please refer to our circular RPCD.CO.RRB.BC No. 28/ 03.05.90-A/2010-11 dated November 18, 2010 on the captioned subject.
.2. In this connection, we further advise that the RRBs eligible to open branches in Tier 3 to Tier 6 centres may do so without prior approval of RBI and approach the Regional Office of RBI for, post-facto automatic, issue of the licence/s. The licence should be displayed in the premise of the branch so opened for information of its customers/ public to instill confidence in them that the bank branch is authorized to conduct banking business.
3. The details of the branches thus opened should be reported, in the format annexed, to the concerned Regional Office of RBI, the first such report being as on the quarter ended March, 2011.
Yours faithfully,
(B.P.Vijayendra)
Chief General Manager
Encl.: As above (01 sheet)
Annex
Name of the Regional Rural Bank:
Report of branches opened in Tier 3-6 Centres without prior approval of RBI
consequent to relaxations- Status as at the end of quarter _________ 2011.
Sl.No |
Name of the
Sponsor
Bank |
Details of branch opened
Name of the
District Block Village |
Date of opening the branch |
Reference and Date of application for licence to RBI |
Date of issuance of licence
by RBI |
1 |
2 |
3 |
4 |
5 |
6 |
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Signature: ________________
Name: ________________
Designation:________________
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