Notifications -Regulating Co-operative Banking - RBI - Reserve Bank of India
Notifications
RBI/2024-25/14 DOR.RET.REC.10/12.07.160/2024-25 April 05, 2024 All Commercial and Co-operative Banks Madam / Dear Sir,
RBI/2024-25/14 DOR.RET.REC.10/12.07.160/2024-25 April 05, 2024 All Commercial and Co-operative Banks Madam / Dear Sir,
RBI/2023-24/129 DoS. CO.ARG/SEC.11/08.91.001/2023-24 March 01, 2024 The Chairman / Managing Director / Chief Executive Officer, All Commercial Banks (Excluding RRBs) ll Primary (Urban) Co-operative Banks (UCBs) Madam / Dear Sir,
RBI/2023-24/129 DoS. CO.ARG/SEC.11/08.91.001/2023-24 March 01, 2024 The Chairman / Managing Director / Chief Executive Officer, All Commercial Banks (Excluding RRBs) ll Primary (Urban) Co-operative Banks (UCBs) Madam / Dear Sir,
RBI/2023-24/124 DOR.STR.REC.78/04.02.001/2023-24 February 22, 2024 All Scheduled Commercial Banks (excluding RRBs),
Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and
Exim Bank
RBI/2023-24/124 DOR.STR.REC.78/04.02.001/2023-24 February 22, 2024 All Scheduled Commercial Banks (excluding RRBs),
Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and
Exim Bank
RBI/2023-24/122 DOR.RET.REC.76/12.07.160/2023-24 February 15, 2024 All Banks Madam / Dear Sir, Exclusion of “Rupee Co-operative Bank Limited” from the Second Schedule to the Reserve Bank of India Act, 1934
RBI/2023-24/122 DOR.RET.REC.76/12.07.160/2023-24 February 15, 2024 All Banks Madam / Dear Sir, Exclusion of “Rupee Co-operative Bank Limited” from the Second Schedule to the Reserve Bank of India Act, 1934
RBI/2023-24/115 DoR.REG/LIC.No.72/16.05.000/2023-24 January 17, 2024 Managing Director / Chief Executive Officer All Primary (Urban) Co-operative Banks
RBI/2023-24/115 DoR.REG/LIC.No.72/16.05.000/2023-24 January 17, 2024 Managing Director / Chief Executive Officer All Primary (Urban) Co-operative Banks
RBI/2023-24/113 Ref. No. DOS. ARG/ SEC. 8 /08.91.001/2023-24 January 15, 2024 The Chairman / Managing Director / Chief Executive Officer, All State Co-operative Banks (StCBs) All Central Co-operative Banks (CCBs) Madam / Dear Sir,
RBI/2023-24/113 Ref. No. DOS. ARG/ SEC. 8 /08.91.001/2023-24 January 15, 2024 The Chairman / Managing Director / Chief Executive Officer, All State Co-operative Banks (StCBs) All Central Co-operative Banks (CCBs) Madam / Dear Sir,
RBI/2023-24/104 DoR.SPE.REC. 63 /13.03.00/2023-2024 January 01, 2024 All Primary (Urban) Co-operative Banks Sir / Madam, Review of Instructions on Bulk Deposits for Urban Co-operative Banks (UCBs) Please refer to Para 3 (a) (i) of Master Direction - Reserve Bank of India (Co-operative Banks - Interest Rate on Deposits) Directions, 2016 dated May 12, 2016, in terms of which “Bulk Deposit” means single Rupee term deposits of Rupees fifteen lakh and above.
RBI/2023-24/104 DoR.SPE.REC. 63 /13.03.00/2023-2024 January 01, 2024 All Primary (Urban) Co-operative Banks Sir / Madam, Review of Instructions on Bulk Deposits for Urban Co-operative Banks (UCBs) Please refer to Para 3 (a) (i) of Master Direction - Reserve Bank of India (Co-operative Banks - Interest Rate on Deposits) Directions, 2016 dated May 12, 2016, in terms of which “Bulk Deposit” means single Rupee term deposits of Rupees fifteen lakh and above.
RBI/2023-24/105 DOR. SOG (LEG).REC/64/09.08.024/2023-24 January 1, 2024 Madam/ Dear Sir Inoperative Accounts /Unclaimed Deposits in Banks- Revised Instructions As per extant instructions, the credit balance in any deposit account maintained with banks, which have not been operated upon for ten years or more, or any amount remaining unclaimed for ten years or more, as mentioned in paragraph 3(iii) of the “Depositor Education and Awareness” (DEA) Fund Scheme, 2014, are required to be transferred by banks to DEA Fund maintained by the Reserve Bank of India.
RBI/2023-24/105 DOR. SOG (LEG).REC/64/09.08.024/2023-24 January 1, 2024 Madam/ Dear Sir Inoperative Accounts /Unclaimed Deposits in Banks- Revised Instructions As per extant instructions, the credit balance in any deposit account maintained with banks, which have not been operated upon for ten years or more, or any amount remaining unclaimed for ten years or more, as mentioned in paragraph 3(iii) of the “Depositor Education and Awareness” (DEA) Fund Scheme, 2014, are required to be transferred by banks to DEA Fund maintained by the Reserve Bank of India.
RBI/2023-24/79 DoR.REG/LIC.No.55/07.01.000/2023-24 October 30, 2023 Chairman / Managing Director / Chief Executive Officer All Primary (Urban) Co-operative Banks All State Co-operative Banks and All District Central Co-operative Banks Madam / Dear Sir Banking Regulation (Amendment) Act 2020 - Change in Name of Co-operative Banks
RBI/2023-24/79 DoR.REG/LIC.No.55/07.01.000/2023-24 October 30, 2023 Chairman / Managing Director / Chief Executive Officer All Primary (Urban) Co-operative Banks All State Co-operative Banks and All District Central Co-operative Banks Madam / Dear Sir Banking Regulation (Amendment) Act 2020 - Change in Name of Co-operative Banks
RBI/2023-24/78 DoR.REG/LIC.No.54/19.51.052/2023-24 October 30, 2023 Madam / Sir Clarification regarding Shifting of Branches/Offices/Extension Counters within the same city, town or village by District Central Co-operative Banks (DCCBs) and Guidelines on Closure of Branches and Extension Counters by DCCBs
RBI/2023-24/78 DoR.REG/LIC.No.54/19.51.052/2023-24 October 30, 2023 Madam / Sir Clarification regarding Shifting of Branches/Offices/Extension Counters within the same city, town or village by District Central Co-operative Banks (DCCBs) and Guidelines on Closure of Branches and Extension Counters by DCCBs
Page Last Updated on: May 10, 2024