Master Directions - আৰবিআই - Reserve Bank of India
Master Directions
The Reserve Bank of India has started issuing Master Directions on all regulatory matters beginning January 2016. The Master Directions consolidate instructions on rules and regulations framed by the Reserve Bank under various Acts including banking issues and foreign exchange transactions.
The process of issuing Master Directions involves issuing one Master Direction for each subject matter covering all instructions on that subject. Any change in the rules, regulation or policy is communicated during the year by way of circulars/press releases. The Master Directions will be updated suitably and simultaneously whenever there is a change in the rules/regulations or there is a change in the policy. All the changes will get reflected in the Master Directions available on the RBI website along with the dates on which changes are made.
Explanations of rules and regulations will be issued by way of Frequently Asked Questions (FAQs) after issue of the Master Directions in easy to understand language wherever necessary. The existing set of Master Circulars issued on various subjects will stand withdrawn with the issue of the Master Direction on the subject.
Master Directions
RBI/DCM/2025-26/136 DCM (CC) No.G-3/03.41.01/2025-26 April 24, 2025 The Chairman / Managing Director / Chief Executive Officer All banks Madam / Dear Sir, Master Direction on Framework of incentives for Currency Distribution & Exchange Scheme for bank branches including currency chests
RBI/DCM/2025-26/136 DCM (CC) No.G-3/03.41.01/2025-26 April 24, 2025 The Chairman / Managing Director / Chief Executive Officer All banks Madam / Dear Sir, Master Direction on Framework of incentives for Currency Distribution & Exchange Scheme for bank branches including currency chests
পিডিএফ (RBI/FED/2025-26/135 FED Master Direction No.04/2025-26 April 22, 2025 (Updated as on April 24, 2025) To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Directions - Compounding of Contraventions under FEMA, 1999 The provisions of section 15 of Foreign Exchange Management Act, 1999 (42 of 1999) [hereinafter referred to as ‘FEMA, 1999’], enable compounding of contraventions and, empowers the Reserve Bank to compound any contravention as defined under section 13 of the FEMA, 1999, except the contraventions under section 3 (a) of FEMA, 1999, on an application made by the person committing such contravention. Government of India vide Notification G.S.R. 566 (E). dated September 12, 2024, has notified the Foreign Exchange (Compounding Proceedings) Rules, 2024 in supersession of the Foreign Exchange (Compounding Proceedings) Rules, 2000.
RBI/FED/2025-26/135 FED Master Direction No.04/2025-26 April 22, 2025 (Updated as on April 24, 2025) To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Directions - Compounding of Contraventions under FEMA, 1999 The provisions of section 15 of Foreign Exchange Management Act, 1999 (42 of 1999) [hereinafter referred to as ‘FEMA, 1999’], enable compounding of contraventions and, empowers the Reserve Bank to compound any contravention as defined under section 13 of the FEMA, 1999, except the contraventions under section 3 (a) of FEMA, 1999, on an application made by the person committing such contravention. Government of India vide Notification G.S.R. 566 (E). dated September 12, 2024, has notified the Foreign Exchange (Compounding Proceedings) Rules, 2024 in supersession of the Foreign Exchange (Compounding Proceedings) Rules, 2000.
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