The Reserve Bank of India (RBI) has, by an order dated November 15, 2024, imposed a monetary penalty of ₹2.10 lakh (Rupees Two Lakh Ten Thousand only) on The Karjan Nagarik Sahakari Bank Limited, Karjan, Dist. Vadodara, Gujarat (the bank) for contravention of provisions of sections 18 and 26A read with section 56 of the Banking Regulation Act, 1949

The Reserve Bank of India (RBI) has, by an order dated November 13, 2024, imposed a monetary penalty of ₹1.25 lakh (Rupees One Lakh Twenty Five Thousand only) on The Rajula Nagrik Sahakari Bank Ltd., Rajula, Dist. Amreli, Gujarat (the bank) for non-compliance with certain directions issued by RBI on ‘Loans and Advances to directors, relatives and firms/concerns in which they are Interested’ and ‘Maintenance of Deposit Accounts – Primary (Urban) Co-operative Banks’. This penalty has been imposed in exercise of powers vested in RBI, conferred under the provisions of section 47A(1)(c) read with sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBI) has, by an order dated November 13, 2024, imposed a monetary penalty of ₹1.00 lakh (Rupees One Lakh only) on The Amod Nagric Co-operative Bank Ltd., Amod, Dist. Bharuch, Gujarat (the bank) for non-compliance with the directions issued by RBI on ‘Loans and Advances to directors, relatives and firms/concerns in which they are interested’ and ‘Know Your Customer (KYC) norms’. This penalty has been imposed in exercise of powers vested in RBI, conferred under the provisions of section 47A(1)(c) read with sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBI) has, by an order dated November 15, 2024, imposed a monetary penalty of ₹1.00 lakh (Rupees One Lakh only) on The Vijay Commercial Co-operative Bank Ltd., Rajkot, Gujarat (the bank) for non-compliance with certain directions issued by RBI on ‘Know Your Customer (KYC) norms’. This penalty has been imposed in exercise of powers vested in RBI, conferred under the provisions of section 47A(1)(c) read with sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBI) and the Maldives Monetary Authority (MMA) signed a Memorandum of Understanding (MoU) today in Mumbai for establishing a framework to promote the use of local currencies viz., the Indian Rupee (INR) and the Maldivian Rufiyaa (MVR) for cross-border transactions. The MoU was signed by the Governor, Reserve Bank of India, Shri Shaktikanta Das and the Governor, Maldives Monetary Authority, Mr. Ahmed Munawar.

The Reserve Bank of India (RBI) has, by an order dated November 13, 2024, imposed a monetary penalty of ₹3.00 lakh (Rupees Three lakh only) on The Sundargarh District Central Co-operative Bank Ltd., Odisha (the bank) for contravention of provisions of sections 20 and 26A read with section 56 of the Banking Regulation Act, 1949 (BR Act) and non-compliance with certain directions issued by RBI on ‘Know Your Customer (KYC) norms’. This penalty has been imposed in exercise of powers vested in RBI, conferred under provisions of section 47A(1)(c) read with sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank has today released data on Reserve Money for the week ended November 15, 2024.

Auction Results 91 Days 182 Days 364 Days I. Notified Amount ₹7000 Crore ₹6000 Crore ₹6000 Crore II. Competitive Bids Received (i) Number 102 68 72 (ii) Amount ₹ 27212.175 Crore ₹ 10920.150 Crore ₹ 16105.450 Crore

The Reserve Bank of India issued Directions to Saibaba Janata Sahakari Bank Limited, Latur, Maharashtra under Section 35A read with Section 56 of the Banking Regulation Act, 1949 vide Directive CO.DOS.SED.No.S2598/12-07-005/2022-2023 dated July 21, 2022, for a period of six months up to the close of business on January 22, 2023, as modified from time to time, which was last extended up to the close of business on November 22, 2024 vide Directive DOR.MON.D-46/12-22-705/2024-25 dated August 20, 2024.

The Reserve Bank of India issued Directions to Thodupuzha Urban Co-operative Bank Ltd, Kerala, under section 35A read with section 56 of the Banking Regulation Act, 1949 (AACS), vide Directive No. CO.DOS.SED.No.S3361/12-07-005/2022-2023 dated August 23, 2022, from close of business on August 23, 2022, for a period of six months, which were extended from time to time, the last being up to November 23, 2024, vide Directive No. DOR.MON.D-41/12.16.051/2024-25 dated August 14, 2024.