The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to The Karwar Urban Co-operative Bank Ltd., Karwar vide Directive No. CO.DOS.SED.No.S1932/12-23-065/2024-2025 dated June 12, 2024, for a period of six months up to close of business on December 12, 2024, as modified from time to time, which were last extended up to close of business on June 12, 2025 vide Directive DOR.MON/D-106/12-23-065/2024-2025 dated March 03, 2025. The Reserve Bank of India is satisfied that in the public interest, it is necessary to further extend the period of operation of the Directive beyond close of business on June 12, 2025.

Tenor 3-day Notified Amount (in ₹ crore) 25,000 Total amount of bids received (in ₹ crore) 3,550 Amount allotted (in ₹ crore) 3,550 Cut off Rate (%) 5.51 Weighted Average Rate (%) 5.51 Partial Allotment Percentage of bids received at cut off rate (%) NA

In the underwriting auction conducted on June 06, 2025, for Additional Competitive Underwriting (ACU) of the undernoted Government securities, the Reserve Bank of India has set the cut-off rates for underwriting commission payable to Primary Dealers as given below: Nomenclature of the Security Notified Amount (₹ crore) Minimum Underwriting Commitment (MUC) Amount (₹ crore) Additional Competitive Underwriting Amount Accepted (₹ crore) Total Amount underwritten (₹ crore) ACU Commission Cut-off rate (paise per ₹100)

The 55th meeting of the Monetary Policy Committee (MPC) was held in the backdrop of an early and promising start of the monsoon season, which is of vital significance for the Indian economy. In contrast, the global backdrop remains fragile and highly fluid. The uncertainty around the global economic outlook has somewhat ebbed since the MPC met in April in the wake of temporary tariff reprieve and optimism around trade negotiations. However, it is still high to weaken sentiments and lower global growth prospects. Accordingly, global growth and trade projections have been revised downwards by multilateral agencies. Moreover, the last mile of disinflation is turning out to be more protracted. As growth-inflation trade-off is becoming more challenging, monetary authorities are charting out a more cautious and carefully calibrated policy trajectory.

The Monetary Policy Committee (MPC) held its 55th meeting from June 4 to 6, 2025 under the chairmanship of Shri Sanjay Malhotra, Governor, Reserve Bank of India. The MPC members Dr. Nagesh Kumar, Shri Saugata Bhattacharya, Prof. Ram Singh, Dr. Poonam Gupta and Dr. Rajiv Ranjan attended the meeting

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 5,75,133.57 5.67 4.00-6.90 I. Call Money 14,807.06 5.76 4.85-5.85 II. Triparty Repo 3,79,237.90 5.66 5.55-5.75 III. Market Repo 1,79,788.41 5.71 4.00-5.90 IV. Repo in Corporate Bond 1,300.20 5.92 5.81-6.90

The Reserve Bank of India (RBl) has, by an order dated May 30, 2025, imposed a monetary penalty of ₹2 lakh (Rupees Two Lakh only) on Ratanchand Shah Sahakari Bank Limited, Mangalwedha, Maharashtra (the bank) for non-compliance with certain directions issued by RBI on ‘Know Your Customer (KYC)’ and specific directions issued by RBI under Supervisory Action Framework (SAF). This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the BR Act.

The Reserve Bank of India (RBI) has, by an order dated June 4, 2025, imposed a monetary penalty of ₹1 lakh (Rupees One Lakh only) on The Adilabad District Co-operative Central Bank Ltd., Telangana (the bank) for contravention of provisions of Section 20 read with Section 56 of the Banking Regulation Act, 1949 (BR Act). This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the BR Act.

The Reserve Bank of India (RBl) has, by an order dated June 3, 2025, imposed a monetary penalty of ₹1 lakh (Rupees One Lakh only) on Poornawadi Nagarik Sahakari Bank Maryadit Beed, Maharashtra (the bank) for non-compliance with certain directions issued by RBI on ‘Management of Advances - UCBs’ and ‘Know Your Customer (KYC)’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBI) has, by an order dated June 3, 2025, imposed a monetary penalty of ₹2 lakh (Rupees Two Lakh only) on PayMe India Financial Services Private Limited (the company) for non-compliance with specific conditions of Certificate of Registration (CoR) issued by RBI under Section 45IA(5) of Reserve Bank of India Act, 1934 (RBI Act) and certain provisions of 'Master Direction - Non-Banking Financial Company – Non-Systemically Important Non-Deposit taking Company (Reserve Bank) Directions, 2016' read with ‘Reserve Bank of India (Non-Banking Financial Company - Scale