Section 23 of the Banking Regulation Act, 1949 - Branch Authorisation Policy - Left Wing Extremism affected districts - Revised List - આરબીઆઈ - Reserve Bank of India
Section 23 of the Banking Regulation Act, 1949 - Branch Authorisation Policy - Left Wing Extremism affected districts - Revised List
RBI/2017-18/195 June 14, 2018 All Domestic Commercial Banks Madam/Dear Sir, Section 23 of the Banking Regulation Act, 1949 – Branch Authorisation Policy – Please refer to our circular on ‘Rationalisation of Branch Authorisation Policy-Revision of Guidelines’ No.DBR.BAPD.BC.69/22.01.001/2016-17 dated May 18, 2017. As per the contents of paragraph No.4.2 (c) of the circular, a list of 106 Left Wing Extremism (LWE) affected districts in the country was furnished under Annex III of the circular, which was based on Government of India notification dated February 24, 2016. 2. As the Government of India has revised the list to 90 LWE affected districts, banks are advised to follow the revised list (effective from the date of this circular) as annexed herewith. Yours faithfully, (Shrimohan Yadav) Encl. As above |