President Promulgates Banking Regulation (Amendment) Ordinance, 2020 - (27 Jun 2020)

Banking

In order to ensure safety of depositors across banks, the President has promulgated the Banking Regulation (Amendment) Ordinance, 2020. The Ordinance amends the Banking Regulation Act, 1949 as applicable to Cooperative Banks. The Ordinance main aim is to protect the interests of depositors and strengthen cooperative banks by improving governance and oversight by extending powers already available with RBI in respect of other banks to Co-operative Banks as well for sound banking regulation. It is further ensure professionalism. However, the amendments do not affect existing powers of the State Registrars of Co-operative Societies under state co-operative laws.

Amendments are made to ensure better management & sound regulation of Cooperative banks. Further, it will facilitate making of reconstruction/amalgamation Scheme in the interest of public/depositors/banking/proper banking company management. The amendments do not apply to Primary Agricultural Credit Societies (PACS) or co-operative societies whose primary object and principal business is long-term finance for agricultural development, and which do not use the word “bank” or “banker” or “banking” and do not act as drawees of cheques.

The Ordinance also amends Section 45 of the Banking Regulation Act, to enable making of a scheme of reconstruction or amalgamation of a banking company for protecting the interest of the public, depositors and the banking system and for securing its proper management, even without making an order of moratorium, so as to avoid disruption of the financial system. Finance Minister had introduced ‘The Banking Regulation (Amendment) Bill, 2020’ in the Lok Sabha on March 3, 2020, which is pending for approval. The decision is made in the wake of scams in co-opertive banks affecting many customers who are facing difficulty in withdrawing their money due to restriction imposed by RBI.

Tags : ORDINANCE INTEREST DEPOSITORS