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RBI issues Directions to The R.S. Co-op. Bank Ltd., Mumbai, Maharashtra- Relaxation in payment of deposit

The Reserve Bank of India notified that The R.S. Co-op. Bank Ltd., Mumbai, Maharashtra, was placed under directions for a period of six months vide directive dated June 24, 2015. The validity of the directions was extended for a further period of six months and three months each vide directives dated December 21, 2015 and June 22, 2016 respectively and the same is valid upto September 25, 2016. In terms of the existing directions, among other conditions, a sum not exceeding ₹ 1,000/- of the total balance in every savings bank or current account or any other deposit account by whatever name called was allowed to be withdrawn by a depositor.

The Reserve Bank of India, in exercise of the powers vested in it under sub-sections(1) and (2) of Section 35 A read with Section 56 of the Banking Regulation Act, 1949, has modified the directive vide its order dated August 11, 2016 issued to The R.S. Co-op. Bank Ltd., Mumbai, Maharashtra, as under:

“A sum not exceeding ₹ 10,000/- (Rupees ten thousand only) in every savings bank or current account or term deposit account or any other deposit account (by whatever name called), may be allowed to be withdrawn by depositor, provided that wherever such depositor is having liability to the bank in any manner, i.e. either a borrower or surety, including loans against the bank deposits, the amount may be adjusted first to the relevant borrowal account/s. The amount required to pay the depositors should be kept by the bank separately in an escrow account and/or in earmarked securities which will be utilized by the bank only to pay to the depositors as per the revised directions.”

The other terms and conditions of the directive under reference shall remain unchanged and shall continue to be valid upto the close of business on September 25, 2016 subject to review. A copy of the order dated August 11, 2016 is displayed at the bank’s premises for the perusal of public.

The aforesaid modification, should not per-se be construed to imply that Reserve Bank of India is satisfied of substantive improvement in the financial position of the bank.

Ajit Prasad
Assistant Adviser

Press Release : 2016-2017/426

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