Banking Regulation (Companies) Rules, 1949

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Interpretation
2A	Application of rules to State Bank of India, subsidiary banks, corresponding new banks and Regional Rural Banks
3	Submission of returns
4	List of officers
5	* * *
5A	Determination of the Directors who are to cease to hold office
6	Deposits
7	Withdrawals of deposits
8	Changes in deposits
9	Maturing of security deposits
10	Interest on deposits
10A	* * *
11	Licensing of banking companies
12	Opening of new places of business
13	List of offices
13A	Return under sections 18 and 24
14	Publication of approved currencies and securities
14A	Return under sections 25 and 27
14B	Return under section 26
15	Manner of publication of accounts and balance sheet
15A	List of debtors under section 45D
15B	Manner of holding inquiries
16	Power to exempt in certain cases
Form	Form I***
	Form II
	Form III
	Form IV
	Form V
	Form VI
	Form VII
	Form VIII
	Form IX
	Form X
	Foot Notes

In exercise of the powers conferred by section 52 of the Banking Regulation Act, 1949 (10 of 1949), and after consultation with the Reserve Bank, the Central Government is pleased to make the following rules:-