RBI/DOR/2025-26/143 November 28, 2025 Reserve Bank of India (Universal Banks- Licensing) Guidelines, 2025 Table of Contents Chapter I: ‘On tap’ Licensing of Universal Banks in the Private Sector 3 A. Preamble 3 B. Definitions 3 C. Guidelines 5 C.1 Eligible Promoters 5 C.2 ‘Fit and Proper’ criteria 6 C.3 Corporate structure 6 C.4 Minimum voting equity capital requirements and pattern of shareholding in the bank 7 C.5 Regulatory framework 9 C.6 Foreign shareholding in the bank 9 C.7 Corporate Governance, Prudential and Exposure norms 9 C.8 Business Plan for the bank 10 C.9 Other conditions for the bank 10 C.10 Additional conditions for NBFCs promoting / converting into a bank 12 D. Procedure for application 12 E. Procedure for RBI decisions 13 Chapter II: Voluntary transition of Small Finance Banks to Universal Banks 15 A. Background: 15 B. Provisions 15 Annex I 17 A. Additional information to be furnished by the Promoters along with relevant supporting documents 17 A.1 Existing Structure 17 A.2 Proposed Structure 17 A.3 Project Report 18 A.4 Any other information 19 Appendix I 20 Self-declaration from the main individual promoter of the promoter group 20 Undertaking 22 Form I 23 Form II 24 Form III 25 Form IV 26 Form V 27 Form VI 28 Form VII 29 Form VIII 30 Form IX 31 Appendix II 32 Appendix III 33 Form X 35 Form XI 36

RBI/DOR/2025-26/144 November 28, 2025 Reserve Bank of India (Setting Up of Wholly Owned Subsidiaries by Foreign Banks) Guidelines, 2025 A. Background The global financial crisis of 2008 demonstrated that the growing complexity and interconnectedness of financial institutions, coupled with the lack of effective cross-border resolution regimes, severely constrained the ability of home and host authorities to cope with the failure of too big to fail (TBTF) and too connected to fail (TCTF) institutions. Globally, several policy options have been proposed to address these challenges, including measures to contain the negative externalities arising out of size and interconnectedness, strengthening the capital and liquidity buffers, and enhancing the resolvability of such institutions. The lessons from the global financial crisis support the case for domestic incorporation of foreign banks. The main advantages of local incorporation include:

RBI/DOR/2025-26/145 DOR.HOL.REC.64/16.13.100/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Acquisition and Holding of Shares or Voting Rights) Directions, 2025 Table of Contents Chapter I- Preliminary 2 A. Short Title and Commencement 2 B. Applicability 2 C. Definitions 3 Chapter II- Prior Approval for Acquisition 6 A. Fit and Proper Criteria 6 B. Procedure for prior approval 7 Chapter III- Continuous Monitoring Arrangements 9 A. Due diligence 9 B. Detecting violation of Section 12B (1) of the B R Act, 1949 10 C. Reporting requirements 10 Chapter IV- Repeal and Other Provisions 12 A. Repeal and saving 12 B. Application of other laws not barred 12 C. Interpretations 12 Form A1 13 Form A2 15 Annex I 16 A. Prior approval for acquisition of shares or voting rights in a banking company ………………………………………………………………………………………………...16 B. Information to be provided for continuous monitoring 17 C. Limits on shareholding 17 D. Lock-in requirement 19 E. Ceiling on voting rights 19 Form A 21 Form B 27

RBI/DoR/2025-26/146 DoR.HOL.REC.65/16-13-100/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks - Voluntary Amalgamation) Directions, 2025 Table of Contents Chapter I - Preliminary 2 A. Short Title and Commencement 2 B. Applicability 2 D. Scope 3 Chapter II – Approval by Board of Directors and Shareholders

RBI/DOR/2025-26/147 DOR.LIC.REC.No.66/22-01-001/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks - Branch Authorisation) Directions, 2025 Table of Contents Chapter I – Preliminary 3 A. Short Title and Commencement 3 B. Applicability 3 C. Definitions 3 Chapter – Role of Board of Directors 6 A. Board Approved Policy 6 B. Key responsibilities 6 Chapter III – Banking Outlet Authorisation 9 A. Domestic Commercial Banks 9 B. Foreign Banks (operating in branch mode) 16 C. Off-site / Mobile Automated Teller Machines (ATMs), Cash Deposit Machines (CDMs) / Bunch Note Acceptor Machines (BNAMs) 20 Chapter IV – Digital Banking Units (DBUs) 22 A. Opening of DBUs – General Permission 22 B. Infrastructure and Resources 22 C. Cyber Security 23 D. Products and Services 23 E. Digital Banking Customer Education 25 F. Digital Business Facilitator / Business Correspondent 25 G. Customer Grievance Redressal 25 Chapter V – Business Facilitator / Business Correspondent Model 26 A. Eligibility 26 B. Guidelines for engaging business facilitator 26 C. Guidelines for engaging Business Correspondents (BCs) 27 Chapter VI – Doorstep Banking 35 A. Eligibility and guidelines 35 B. Services to be offered 35 C. Modalities of Delivery 35 D. Delivery process 36 E. Risk Management 36 F. Transparency 36 G. Other conditions 37 H. Redressal of Grievances 37 Chapter VII – Information Reporting 38 A. Banking outlets / branches / offices / Customer Service Points (CSPs) etc. 38 B. Digital Banking Units (DBUs) 39 Chapter VIII – Repeal and Other Provisions 40 A. Repeal and saving 40 B. Application of other laws not barred 40 C. Interpretations 40 Annex I 42 Annex II 43 Annex III 47 Annex IV 54 Annex V 62

RBI/DOR/2025-26/380 DOR.RAUG.AUT.REC.303/24.01.041/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Digital Banking Channels Authorisation) Directions, 2025 Table of Contents Chapter I – Preliminary 2 Chapter II – Prudential Requirements 4 Chapter III – Guidelines on Technological Issues in Digital Banking 6 Chapter IV – General Guidelines 7 Chapter V – Exemptions, Repeal and Other Provisions 10

RBI/DOR/2025-26/148 DOR.AUT.REC.No.67/24-01-041/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Undertaking of Financial Services) Directions, 2025 Table of Contents Chapter I – Preliminary 3 A. Short Title and Commencement 3 B. Applicability 3 C. Definitions 3 Chapter II – Role of the Board 7 A. Board Approved Policies 7 B. Key responsibilities 7 Chapter III – General Guidelines 9 A. Forms of Business 9 B. Prudential Regulation for Investments 10 C. Procedure for Application 14 D. Relationship with Subsidiaries 14 Chapter IV – Financial Services 16 A. Equipment Leasing and Hire Purchase Business 16 B. Factoring Services 16 C. Primary Dealership Business 17 D. Underwriting Activities 18 E. Mutual Fund Business 18 F. Insurance Business 18 G. Pension Fund Management 19 H. Investment Advisory Services 19 I. Portfolio Management Services 20 J. Agency Business 21 K. Referral Services 23 L. Retailing of Government Securities 23 M. Membership of SEBI approved Stock Exchanges 23 N. Broking services for Commodity Derivatives Segment 24 O. Participation of Indian Banks on India International Bullion Exchange IFSC Limited (IIBX) 25 P. Operations of subsidiaries and branches in foreign jurisdictions and in International Financial Services Centers (IFSCs) 28 Chapter V – Repeal and Other Provisions 30 A. Repeal and saving 30 B. Application of other laws not barred 30 C. Interpretations 30 Annex I 32 Annex II 33

RBI/DOR/2025-26/149 DOR.HGG.GOV. No.68/29.67.001/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks - Governance) Directions, 2025 Table of Contents Chapter-I Preliminary 3 A. Short title and commencement 3 B. Applicability 3 C. Definitions 4 Chapter-II Public Sector Banks 7 A. Role of the Board 7 B. Board Structure and Practices 7 C. Committees of the Board 9 D. Fit and Proper’ Criteria for Elected Directors 11 E. Appointment of Chief Risk Officer 16 F. Appointment of Chief Vigilance Officer 17 G. Appointment of Chief Financial Officer and Chief Technical Officer 17 H. Appointment of Company Secretary 18 I. Appointment of Nominee Directors on assisted companies 18 Chapter-III Private Sector Banks 21 A. Constitution of Board and Appointment of Directors 21 B. MD&CEO / CEO, Part-time Chairman and Whole-time Directors 24 C. Role of the Board and Individual Directors 25 D. Board Structure and Practices 30 E. Committees of the Board 30 F. Appointment of Chief Risk Officer 30 G. Appointment of Chief Financial Officer and Chief Technical Officer 30 H. Remuneration of NEDs, WTDs, MD&CEO / CEO, Material Risk Takers, and Control Function staff 30 I. Regulatory approvals and Reporting 39 Chapter-IV Foreign Banks 42 Chapter-V Repeal and other provisions 44 Annex I 46 Annex II 54 Annex III 60 Annex IV 62 Annex V 66 Annex VI 69

RBI/DOR/2025-26/150 DOR.RET.REC.69/12-01-001/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Cash Reserve Ratio and Statutory Liquidity Ratio) Directions, 2025 Table of Contents Chapter I - Preliminary 2 Chapter II - Cash Reserve Ratio (CRR) 9 Chapter III - Statutory Liquidity Ratio (SLR) 14 Chapter IV - Procedure for computation of SLR 18 Chapter V - Reporting 19 Chapter VI - Penalties 22 Chapter VII - Repeal And Other Provisions 24 Annex I 26 Annex II 34

RBI/DOR/2025-26/151 DOR.CAP.REC.70/21-01-002/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks- Prudential Norms on Capital Adequacy) Directions, 2025 Table of Contents Chapter I Preliminary 4 A Short title and commencement 4 B Applicability 4 C Definitions. 4 Chapter II Board approved policies and scope of application 10 A Instructions regarding Board approved policies and documents to be reviewed by the Board 10 B Scope of application of capital adequacy framework 10