The Urban Co-operative Bank Ltd., Maunath Bhanjan, (U.P.) - Penalised
The Reserve Bank of India has imposed a monetary penalty of ₹ 3,00,000/-(Rupees three lakh Only) on The Urban Co-operative Bank Ltd., Maunath Bhanjan (U.P.) in exercise of powers vested under the provisions of Section 47A(1)(c) read with Section 46(4) of the Banking Regulation Act, 1949 (As Applicable to Co-operative Societies) for violation of RBI Instructions/Guidelines relating to Supervisory Instructions issued under Section 36(1) of the Banking Regulation Act, 1949 (AACS), membership of CICs, Prudential Norms-Gross and single Inter-bank Counter Party Limit, Director related loans, Unsecured loans and Designated Director.
The Reserve Bank of India had issued a Show Cause Notice to the bank, in response to which the bank submitted a written reply. After considering the facts of the case, the bank’s reply in the matter and personal hearing, the Reserve Bank of India came to the conclusion that the violations were substantiated and warranted imposition of penalty.
Anirudha D. Jadhav Assistant Manager
Press Release : 2018-2019/2171
RbiTtsCommonUtility
PLAYING
LISTEN
LOADING...
0:062:49
Related Assets
RBI-Install-RBI-Content-Global
RbiSocialMediaUtility
Share this page:
Install the RBI mobile application and get quick access to the latest news!
RbiWasItHelpfulUtility
Was this page helpful?Thanks!
Would like to give more details?
Thank you for your feedback!Thank you for your feedback!