Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Draft guidelines for ‘on tap’ licencing of universal banks- (Reserve Bank of India) (05 May 2016)

Banking

The Reserve Bank of India took a major step towards replacing its ‘stop and go’ policy for licensing universal with a more ‘continuous’ process by releasing guidelines for the grant of licences for universal banks.

It had released a discussion paper considering the pros and cons of the new approach in 2013. Feedback on the proposals endorsed the idea for increased competition in the market.

One departure from earlier discussion has been the inclusion of resident individuals and professionals with requisite experience in banking and finance being eligible persons to promote universal banks. Large businesses, permitted to invest the bank, are excluded as eligible promoting entities.

Tags : UNIVERSAL BANK   LICENCE   CONTINUOUS PROCESS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved