RBI imposes monetary penalty on Sarvodaya Co-operative Bank Limited, Mumbai, Maharashtra

The Reserve Bank of India (RBI) has, by an order dated November 24, 2023, imposed a monetary penalty of ₹1.00 lakh (Rupees One lakh only) on Sarvodaya Co-operative Bank Limited, Mumbai (the bank) for non-compliance with the 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 47 A (1) (c) read with Section 46 (4) (i) and Section 56 of the Banking Regulation Act, 1949.

This action is based on the 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.

Background

The statutory inspection of the bank conducted by RBI with reference to its financial position as on March 31, 2022, and examination of the Risk Assessment Report and all correspondence related thereto, revealed, inter alia, that the bank had sanctioned fresh loans in violation of specific directions issued under SAF. Consequently, a notice was issued to the bank advising it to show cause as to why penalty should not be imposed on it for failure to comply with the said directions, as stated therein.

After considering the bank’s reply to the notice and oral submissions made by it during the personal hearing, RBI came to the conclusion that the charge of non-compliance with the aforesaid RBI Directions was substantiated and warranted imposition of monetary penalty on the bank.

Source