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Section 23 of the Banking Regulation Act, 1949 - Relaxations in Branch Authorisation Policy.- (Reserve Bank of India) (06 Aug 2015)

MANU/RMIC/0339/2015

Banking

In order to allow banks greater operational freedom, the Reserve Bank of India reviewed instructions regarding merger, closure, shifting, part shifting, opening of extension counters and reporting requirements. The existing instructions have been dispensed with; banks can undertake the activities in accordance with the instructions in the notification.

Relevant : Liberalising and rationalising branch authorisation policy MANU/DBOD/0138/2013 Guidelines on opening of branches (2013) MANU/DBOD/0146/2013

Tags : BANK BRANCH OPENING POLICY

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