Directions under Section 35 A read with Section 56 of the Banking Regulation Act, 1949 to The Kapol Co-operative Bank Ltd Mumbai, Maharashtra for extension of period- (Reserve Bank of India) (01 Nov 2021)

MANU/RPRL/0183/2021

Banking

1. Reserve Bank of India vide directive DCBS.CO.BSD-I./D-9/12.22.111/2016-17 dated March 30, 2017 had placed The Kapol Cooperative Bank Ltd Mumbai, Maharashtra under Directions from the close of business on March 30, 2017 for a period of six months. The validity of the directions was extended from time-to-time, the last being up to October 31, 2021.

2. It is hereby notified for the information of the public that, the Reserve Bank of India, in exercise of powers vested in it under sub-section (1) of Section 35 A read with Section 56 of the Banking Regulation Act, 1949, hereby directs that the aforesaid Directions shall continue to apply to the bank till April 30, 2022 as per the directive DOR.MON.D-43/12.22.111/2021-22 dated October 27, 2021, subject to review.

3. All other terms and conditions of the Directives under reference shall remain unchanged. A copy of the directive dated October 27, 2021 notifying the above extension is displayed at the bank's premises for the perusal of public.

4. The aforesaid extension and /or modification by the Reserve Bank of India should not per-se be construed to imply that Reserve Bank of India is satisfied with the financial position of the bank.

Tags : DIRECTIONS EXTENSION PERIOD