RBI imposes monetary penalty on The Akola Urban Co-operative Bank Ltd., Akola, Maharashtra- (Reserve Bank of India) (17 Aug 2022)

MANU/RPRL/0365/2022

Banking

The Reserve Bank of India (RBI) has, by an order dated August 10, 2022, imposed a monetary penalty of Rs. 15.00 lakh (Rupees Fifteen lakh only) on The Akola Urban Co-operative Bank Ltd., Akola, Maharashtra (the bank) for non-compliance with RBI directions on 'Income Recognition, Asset Classification, Provisioning and Other Related Matters- UCBs' (IRAC norms). This penalty has been imposed in exercise of powers vested in RBI conferred under section 47A(1)(c) read with sections 46(4)(i) and 56 of the Banking Regulation Act, 1949 (BR Act).

This action is based on deficiency in regulatory compliance and is not intended to pronounce upon the validity of any transaction or agreement entered into by the bank with its customers.

Background

The statutory inspection of the bank conducted by RBI with reference to its financial position as on March 31, 2020, and examination of the Risk Assessment Report and all related correspondence pertaining to the same, revealed, inter alia, that the bank had failed to comply with RBI directions on IRAC norms. In furtherance to the same, a notice was issued to the bank advising it to show cause as to why penalty should not be imposed for non-compliance with the RBI directions, as stated therein.

After considering the bank's reply to the notice, RBI came to the conclusion that the aforesaid charge of non-compliance with the RBI directions were substantiated and warranted imposition of monetary penalty.

Tags : PENALTY IMPOSITION NON-COMPLIANCE