RRBs - Branch Licensing further liberalised - আৰবিআই - Reserve Bank of India
RRBs - Branch Licensing further liberalised
RBI/2008-2009/285 November 17, 2008 All Regional Rural Banks Mid-Term Review of annual policy for the year 2008-09 Please refer to our Master Circular on Branch Licensing - Regional Rural Banks (RRBs) RPCD.CO.RRB.No.BL.BC.07 /03.05.90-A/2008-09 (RBI/2008-09/36) July 1, 2008. Pursuant to the announcement made in paragraph 162 of the Mid -Term Review of Annual Policy for the year 2008-09 dated October 24, 2008 (copy of the extract enclosed) on the captioned subject, it has been decided to allow RRBs greater flexibility in opening new branches as long as they are making profits and their financials are improving. Accordingly, the conditions for opening of new branches for RRBs mentioned in paragraph 1.2 of our Master Circular RPCD.CO.RRB.No.BL.BC.07/03.05.90-A/2008-09 (RBI/2008-09/36) dated July 1, 2008 have been modified. RRB should fulfill the following conditions to become eligible for opening of new branch/es. Yours faithfully, (G.Srinivasan) |