Extension of validity of Directions under Section 35A of the Banking Regulation Act, 1949 (AACS) - Indian Mercantile Co-operative Bank Ltd., Lucknow (U.P.)- (Reserve Bank of India) (25 Oct 2022)

MANU/RPRL/0488/2022

Banking

The Reserve Bank of India (RBI) has extended the directions issued to the Indian Mercantile Co-operative Bank Ltd., Lucknow (U.P.) for a period of three (03) months from October 28, 2022 to January 27, 2023, subject to review. The bank has been under direction since January 28, 2022 vide directive order DOS.CO.OCCD/185569/12.28.007/2021-22 dated January 28, 2022 issued under section 35A read with section 56 of the Banking Regulation Act, 1949 (AACS).

The validity of the directive, which was issued up to October 27, 2022 has been extended for a period of three (03) months from October 28, 2022 to January 27, 2023 vide directive order DOR.MON.No.D-37/12.28.007/2022-23 dated October 21, 2022 subject to review. A copy of the directive order dated October 21, 2022 is displayed at the bank's premises for the perusal of public.

The issue of the above Directions by the RBI should not per se be construed as cancellation of banking license by RBI. The Reserve Bank may consider modifications of these Directions depending upon circumstances.

Tags : EXTENSION VALIDITY DIRECTIONS