The Reserve Bank of India (RBI) has, by an order dated March 25, 2025, imposed a monetary penalty of ₹50,000/- (Rupees Fifty thousand only) on The Tumkur Veerashaiva Co-operative Bank Ltd., Karnataka (the bank) for non-compliance with specific directions issued by RBI under ‘Supervisory Action Framework (SAF)’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The statutory inspection of the bank was conducted by RBI with reference to its financial position as on March 31, 2023. Based on supervisory findings of non-compliance with RBI directions and related correspondence in that regard, a notice was issued to the bank advising it to show cause as to why penalty should not be imposed on it for its failure to comply with the said directions. After considering the bank’s reply to the notice and oral submissions made during the personal hearing, RBI found, inter alia, that the following charge against the bank was sustained, warranting imposition of monetary penalty:

In non-adherence with directions issued under SAF, the bank had:

(i) sanctioned fresh loans and advances which were carrying risk-weight of more than 100%;

(ii) not curtailed its exposure to the sector where level of NPAs were high; and

(iii) not curtailed operating / administrative expenses.

This action is based on deficiencies 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. Further, imposition of this monetary penalty is without prejudice to any other action that may be initiated by RBI against the bank.

(Puneet Pancholy)  
Chief General Manager

Press Release: 2024-2025/2488