Branch Licensing - Annexure I - ربی - Reserve Bank of India
Branch Licensing - Annexure I
ANNEXURE - I
[Paragraph-1.1]
Form of application for permission to open a new place of business or change the location (otherwise than within the same city, town or village) of the existing place of business under Section 23 of the Banking Regulation Act, 1949 - Banking Regulation (Companies) Rules 1949 Rule 12 Form VI
Address .................
Date ......................
........................................
Department of Banking Operations and Development
Reserve Bank of India
.............................
Dear Sir,
We hereby apply for permission to * open a new place of business / change the location at .................. of an existing place of business from ................ to ................ in terms of section 23 of the Banking Regulation Act, 1949. We give below the necessary information in the form prescribed for the purpose.
Yours faithfully,
Signature ................
1. Name of the Banking Company
2. Proposed Office
(Give the following information)
(a) Name of city/town/village:
(in case the place is known by more than one name, the relative information should also be furnished)
(b) Name of the locality/location:
(c) Name of
i) Block :
ii) Tehsil :
iii) District :
iv) State / Taluka :
(d) Status of the proposed office :
(e) The distance between the proposed
office and the nearest existing
commercial bank office together
with the name of the bank and
that of the centre/locality :
@(f) Name of the Commercial banks and the
number of their offices functioning within the radius of 5 kms.
together with he names of centres where these are functioning :
3. Previous application:
(Give particulars of applications if any previously made to the Reserve Bank in respect of the proposed place of business)
4. Reasons for the proposed office:
(State detailed reasons for the proposed office and give statistics and other data, as under, which may have been collected for the proposed office)
(i) Population of the place:
@(ii) Particulars of the command
area (i.e. the area of the operation of the proposed office):
(a) Approximate radius of the command area :
(b) Population :
(c) Number of villages in the command area :
(iii) The volume and value of the agricultural mineral and industrial production and imports and exports in the
area of operation of the proposed office as under :
Commodity |
Production
|
Imports
|
Exports
|
|||
Volume
|
Value
|
Volume
|
Value
|
Volume
|
Value
|
|
(1) |
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
(7)
|
(iv) If there are schemes for agricultural mineral or industrial development, give details of the same and their probable effects on the volume and value of the present production, imports and exports.
(v) If the existing banking facilities are considered inadequate, give reasons :
(vi) Prospects: Give as under, an estimate of minimum business which the banking company expect to attract at the proposed place of business within 12 months:
a) Deposits : Amount in thousands of rupees.
b) Advance : Amount in thousands of rupees.
5. Change of location of an existing office
(Give the exact location of the office which is proposed to be closed and of the place where it is proposed to be shifted giving particulars of the new location as in Item 2,3, & 4)
6. Expenditure :
(State the amount already spent or proposed to be spent on staff, premises, furniture, stationery, advertising etc. in connection with the proposed office. Also
State that minimum income which the banking company expects to earn at the proposed office within 12 months)
*Estimate of annual Expenditure | ||
a) | Establishment Charges | Rs. |
b) | Stationery & Miscellaneous | Rs |
c) | Rent & Bldg. | Rs. |
d) | Interest to be paid on deposits | Rs. |
e) | Interest on funds borrowed from H.O.on Rs.___@___% | Rs. |
TOTAL | Rs |
*Estimate of annual Expenditure | ||
a) | Interest on advances | Rs. |
b) | Commission | Rs |
c) | Exchange | Rs. |
d) | Interest on funds lent to H.O. | Rs. |
TOTAL | Rs | |
Estimated Profits | Rs. |
7. Other particulars:
(Any additional facts which the banking company may wish to add in support of its application)
* The portion not applicable to be struck off.
@ The information need be furnished only in the case of application for centres with a population of less than one lakh.
NB : 1. The words 'office' and 'offices', wherever they occur in this form, include a place or places of business at which deposits are received, cheques cashed, moneys lent or any other form of business referred to in sub-section (1) of section 6 of the Act is transacted.
2. Item (5) to be replied to if the application is for changing the location of an existing place of business.
3. If a banking company is unable or unwilling to supply full details in respect of any of the items, reasons for the omission may be given.
4. The information asked for in items (2), (3), (4), (5) and (6) is to be given separately for each office where the application relates to the opening of or changing the location of more than one office.
5. In the case of change of the location of "administrative office" where no banking business is transacted or proposed to be transacted (such as "Registered Office, Central Office or Head Office") only an application in the form of a letter need be submitted, indicating the reasons for the change.