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REGULATING CO-OPERATIVE BANKING

This role is, perhaps, the most unheralded aspect of our activities, yet it remains among the most critical. This includes ensuring credit availability to the productive sectors of the economy, establishing institutions designed to build the country's financial infrastructure, expanding access to affordable financial services and promoting financial education and literacy.

Press Release


PDF document (350 kb)
Date : Oct 24, 2024
Directions under Section 35 A read with Section 56 of the Banking Regulation Act, 1949 – Indian Mercantile Co-operative Bank Limited (IMCBL), Lucknow – Extension of period

The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949, to Indian Mercantile Co-operative Bank Limited (IMCBL), Lucknow vide Directive DOS.CO.OCCD.185569/12.28.007/2021-22 dated January 28, 2022 for a period of six months upto July 27, 2022, as modified from time to time, which were last extended upto October 27, 2024 vide Directive DOR.MON/D-36/12.28.007/2024-25 dated July 19, 2024. The Reserve Bank of India is satisfied that in the public interest, it is necessary to further extend the period of operation of the Directive beyond October 27, 2024.

2. Accordingly, the Reserve Bank of India, in the exercise of powers vested in it under sub-section (1) of Section 35A read with Section 56 of the Banking Regulation Act, 1949, hereby extends the Directive for a further period of three months from close of business of October 27, 2024 to close of business of January 27, 2025, subject to review.

3. Other terms and conditions of the Directives under reference shall remain unchanged.

(Puneet Pancholy)  
Chief General Manager

Press Release: 2024-2025/1365


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