RRBs - Branch Licensing - Revised Instructions - আৰবিআই - Reserve Bank of India
RRBs - Branch Licensing - Revised Instructions
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
এই পৃষ্ঠাটো শ্বেয়াৰ কৰক:
ভাৰতীয় ৰিজাৰ্ভ বেংক মোবাইল এপ্পলিকেষ্যন ইনষ্টল কৰক আৰু নৱীনতম বাতৰিৰ প্ৰৱেশাধিকাৰ পাওক!
