RBI/2007-2008/144 
RPCD.CO. RRB. No. BC. 25/03.05.90-A  /2007-08
 
      September 21, 2007 
      All Regional Rural Banks  
      Dear Sir, 
      Opening, shifting, merger  and conversion of branches of RRBs- Dispensing with  Service Area Obligations  
      Please  refer to paragraphs 3.1, 3.2, 9 and 10 of our Master Circular RPCD.CO.RRB. No.  BL. BC.09 /03.05.90-A/2007-08 dated July 2, 2007. As the restrictive provisions  of Service Area Approach have been dispensed with, it has been decided to  modify the above paragraphs as follows: 
      3.1 Shifting of branches at  rural centers 
           
        The  shifting of branches in rural centres may be effected by RRBs themselves  without obtaining the prior approval of RBI, subject to the condition that both  the existing and proposed centres are within the same block, and that the  relocated branch would be able to cater adequately to the banking needs of the  villages served by the existing branch. 
      3.2. At Semi-Urban Centres  
           
        RRBs may  shift their branches at semi-urban centres within the same locality/municipal  ward without the prior approval of RBI. It should, however, be ensured that the  locality/ward is not rendered unbanked due to the shifting of branch/es. 
      9. Merger  of loss making branches 
        Where two  loss making branches of any RRB are in close proximity to each other (i.e.  within a distance of about 5 kms.), they may consider merging the two branches  with a view to rationalising the spatial spread and reducing  establishment/operating costs. 
      10. Deleted 
      Yours  faithfully, 
      (C.S.Murthy) 
      Chief General Manager-in-Charge 
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