Index to RBI Circulars - আৰবিআই - Reserve Bank of India
index-to-rbi-circulars
circular-number | date-of-issue | index-to-rbi-circular-department | subject | meant-for |
---|---|---|---|---|
RBI/2025-2026/62 DoR.SOG (DEA Fund) No.37/30.01.002/2025-26 |
25.06.2025 | Department of Regulation | The Depositor Education and Awareness (DEA) Fund Scheme, 2014 – Revised Operational Guidelines | All the banks covered under the DEA Fund Scheme, viz., Commercial Banks (including RRBs, LABs, SFBs and PBs) and all Co-operative Banks |
RBI/2025-26/61 DOR.LIC.REC.36/16.13.218/2025-26 |
20.06.2025 | Department of Regulation | Review of Priority Sector Lending norms - Small Finance Banks | All Small Finance Banks |
RBI/2025-2026/60 DOR. AML.REC. 35 /14.06.001/2025-26 |
19.06.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Addition of 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/2025-2026/58 DOR.AML.REC.33/14.06.001/2025-26 |
16.06.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Removal of 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/2025-26/52 DOR.AML.REC. 31/14.01.001/2025-26 | 12.06.2025 | Department of Regulation | Updation/ Periodic Updation of KYC – Revised Instructions | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/2025-26/51 DOR.SOG(LEG).REC/ 32/ 09.08.024/2025-26 |
12.06.2025 | Department of Regulation | Inoperative Accounts/ Unclaimed Deposits in Banks - Revised Instructions (Amendment) 2025 | All Commercial Banks (including RRBs) and all Co-operative Banks |
RBI/2025-26/51 DOR.AML.REC. 30/14.01.001/2025-26 | 12.06.2025 | Department of Regulation | Reserve Bank of India (Know Your Customer (KYC)) (Amendment) Directions, 2025 | |
RBI/2025-26/50 DOR.STR.REC.29 /21.06.008/2025-26 | 09.06.2025 | Department of Regulation | Basel III Capital Regulations - External Credit Assessment Institution (ECAI) | All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) |
RBI/2025-26/49 DoR.CRE.REC.28/07.10.002/2025-26 | 09.06.2025 | Department of Regulation | Non-achievement of PSL targets – Prudential treatment of contribution towards eligible funds with NABARD, NHB, SIDBI and MUDRA Ltd. | Primary (Urban) Co-operative Banks other than Salary Earners’ Banks |
RBI/2025-26/48 DOR.CRE.REC.27/21.01.003/2025-26 | 09.06.2025 | Department of Regulation | Large Exposures Framework – Amendment in the list of exempted exposures | All Scheduled Commercial Banks (Excluding Regional Rural Banks) |
RBI/2025-26/45 DoR.RET.REC.22 /12.01.001/2025-26 | 06.06.2025 | Department of Regulation | Penal Interest on shortfall in CRR and SLR requirements-Change in Bank Rate | All banks |
RBI/2025-2026/26 DOR.MCS.REC.17/01.01.003/2025-26 |
21.04.2025 | Department of Regulation | Opening of and operation in deposit accounts of minors | All Commercial Banks All Primary (Urban) Co-operative Banks All State Co-operative Banks and District Central Co-operative Banks |
RBI/DOR/2025-2026/134 DOR.SOG(SPE).REC. 8/13.03.00/2025-26 |
01.04.2025 | Department of Regulation | Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2025 | All banks authorised to operate in India |
RBI/2025-2026/13 DOR.STR.REC.9/21.04.048/2025-26 |
01.04.2025 | Department of Regulation | Master Circular - Prudential norms on Income Recognition, Asset Classification and Provisioning pertaining to Advances | All Commercial Banks (excluding RRBs) |
RBI/2024-2025/123 DOR.AML.REC.65/14.06.001/2024-25 |
15.03.2025 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 12 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/2024-25/94 DoR.SPE.REC.No.51/13.03.00/2024-2025 |
06.12.2024 | Department of Regulation | Interest Rates on Foreign Currency (Non-resident) Accounts (Banks) [FCNR(B)] Deposits | All Scheduled Commercial Banks (including Regional Rural Banks) All Small Finance Banks All Local Area Banks All Payments Banks All Primary (Urban) Co-operative Banks/ DCCBs /State Cooperative Banks |
RBI/2024-25/91 DoS.CO.PPG.SEC.12/11.01.005/2024-25 |
02.12.2024 | Department of Supervision | Inoperative Accounts / Unclaimed Deposits in banks | The Chairman / Managing Director / Chief Executive Officer All Commercial Banks (excluding Regional Rural banks) |
RBI/2024-2025/87 DOR.AML.REC. 49 /14.01.001/2024-25 |
06.11.2024 | Department of Regulation | Amendment to the Master Direction - Know Your Customer (KYC) Direction, 2016 | All the Regulated Entities |
RBI/2024-25/84 DOR.AML.REC.48/14.06.001/2024-25 |
19.10.2024 | Department of Regulation | Designation of one organisation under Section 35(1) (a) and 2(1) (m) of the Unlawful Activities (Prevention) Act,1967 and its listing in the First Schedule of the Act- Reg. | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/2024-25/81 DoR.FIN.REC. 47/20.16.042/2024-25 | 10.10.2024 | Department of Regulation | Implementation of Credit Information Reporting Mechanism subsequent to cancellation of licence or Certificate of Registration | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, and excluding Payments Banks) All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks All Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies |
RBI/2024-25/80 DOR.STR.REC.45/04.02.001/2024-25 | 09.10.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
RBI/2024-25/76 DOR.STR.REC.44/04.02.001/2024-25 | 20.09.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
RBI/2024-25/75 DOR.AML.REC.43/14.06.001/2024-25 | 19.09.2024 | Department of Regulation | Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments) | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/2024-25/73 CO.FIDD.PCD.BC.No.9/04-04-003/2024-25 | 02.09.2024 | Financial Inclusion and Development Department | Review of Extant Instructions – Withdrawal of Circulars | All Scheduled Commercial Banks |
RBI/2024-25/71 DOR.STR.REC.41/04.02.001/2024-25 | 29.08.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
RBI/2024-2025/70 DOR.AML.REC.42/14.06.001/2024-25 |
27.08.2024 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/2024-25/69 DoR.RET.REC.40/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Cessation of “Krung Thai Bank Public Company Limited” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 | All Commercial and Co-operative Banks |
RBI/2024-25/68 DoR.RET.REC.39/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Exclusion of “Krung Thai Bank Public Company Limited” from the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
RBI/2024-25/67 DoR.RET.REC.38/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Exclusion of “Credit Suisse AG” from the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
RBI/2024-25/66 DoR.RET.REC.37/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Cessation of “Credit Suisse AG” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 | All Commercial and Co-operative Banks |
RBI/2024-25/65 DoR.RET.REC.36/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Inclusion of “UBS AG” in the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
RBI/2024-25/60 DoR.FIN.REC.No. 32/ 20.16.056/ 2024-25 | 08.08.2024 | Department of Regulation | Frequency of reporting of credit information by Credit Institutions to Credit Information Companies | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, and excluding Payments Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies |
RBI/Dor/2024-25/122 DoR.FIN.REC.No. 31/20.16.003/2024-25 | 30.07.2024 | Department of Regulation | Master Direction on Treatment of Wilful Defaulters and Large Defaulters | All Commercial Banks including Small Finance Banks, Local Area Banks and Regional Rural Banks and excluding Payments Banks All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks All India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies including Housing Finance Companies All Asset Reconstruction Companies All Credit Information Companies |
RBI/2024-25/50 DOR.STR.REC. 26/21.06.008/2024-25 | 10.07.2024 | Department of Regulation | Basel III Capital Regulations - Eligible Credit Rating Agencies (ECAI) | All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) |
RBI/2024-25/29 DOR. AML.REC.19/14.06.001/2024-25 | 26.04.2024 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/2023-24/132 DOR.RAUG.AUT.REC.No.81/24.01.041/2023-24 | 07.03.2024 | Department of Regulation | Amendment to the Master Direction - Credit Card and Debit Card – Issuance and Conduct Directions, 2022 | The Chairperson / Managing Director / Chief Executive Officer Banks and Non-Banking Financial Companies |
RBI/2023-24/119 DOR. AML.REC.73/14.06.001/2023-24 | 08.02.2024 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 85 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/2023-24/111 DOR. AML.REC.69/14.06.001/2023-24 | 11.01.2024 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 14 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/2023-24/79 DoR.REG/LIC.No.55/07.01.000/2023-24 | 06.01.2024 | Department of Regulation | duplicate 0 duplicate 0 | Chairman / Managing Director / Chief Executive Officer All Primary (Urban) Co-operative Banks All State Co-operative Banks and All District Central Co-operative Banks |
RBI/2023-24/79 DoR.REG/LIC.No.55/07.01.000/2023-24 | 15.11.2023 | Department of Regulation | duplicate 0 | Chairman / Managing Director / Chief Executive Officer All Primary (Urban) Co-operative Banks All State Co-operative Banks and All District Central Co-operative Banks |
RBI/2023-24/72 DoR.FIN.REC.48/20.16.003/2023-24 | 26.10.2023 | Department of Regulation | Framework for compensation to customers for delayed updation/ rectification of credit information | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, and excluding Payments Banks) All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks All Non-Banking Financial Companies (including Housing Finance Companies) All-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Asset Reconstruction Companies All Credit Information Companies |
RBI/2023-24/50 DOR. AML.REC.26 /14.06.001/2023-24 | 24.07.2023 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 02 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/DBR/2015-2016/18 Master Direction DBR.AML.BC.No.81/14.01.001/2015-16 | 29.05.2019 | Department of Banking Regulation | Master Direction - Know Your Customer (KYC) Direction, 2016 (Updated as on June 12, 2025) | RBI |
RBI/2017-2018/89 DBR.No.Leg.BC.96/09.07.005/2017-18 | 09.11.2017 | Department of Banking Regulation | Statement on Developmental and Regulatory Policies - October 4, 2017- Banking Facility for Senior Citizens and Differently abled Persons | All Scheduled Commercial Banks (including RRBs) All Small Finance Banks and Payments Banks |
RBI/2016-2017/81 DBR.NBD.No.26/16.13.218/2016-17 | 06.10.2016 | Department of Banking Regulation | Operating Guidelines for Small Finance Banks | Chief Executive Officers of Small Finance Banks |
RBI/2016-2017/80 DBR.NBD.No.25/16.13.218/2016-17 | 06.10.2016 | Department of Banking Regulation | Operating Guidelines for Payments Banks | Chief Executive Officers of Payments Banks |
RBI/2015-2016/31 DBR.No.FSD.BC.18/24.01.009/2015-16 | 01.07.2015 | Department of Banking Regulation | Master Circular on Credit Card, Debit Card and Rupee Denominated Co-branded Pre-paid Card Operations of Banks and Credit Card issuing NBFCs | All Scheduled Commercial Banks (Excluding RRBs) and Credit Card Issuing NBFCs |
RBI/2013-2014/60 DBOD.No.FSD.BC. 4/24.01.011/2013-14 | 01.07.2013 | Department of Banking Operations and Development | Master Circular on Credit Card, Debit Card and Rupee Denominated Cobranded Prepaid Card operations of banks | |
RBI/2012-2013/324 DBOD.No.FSD.BC.66/24.01.019/2012-13 | 12.12.2012 | Department of Banking Operations and Development | Guidelines for issue of debit cards by banks | All Scheduled Commercial Banks (excluding RRBs) |
RBI/2011-2012/426 DBOD.No. Leg.BC.83/ 09.07.005/2011-12 | 05.03.2012 | Department of Banking Operations and Development | Grievance Redressal Mechanism in Banks - Display of Names of Nodal Officers | All Scheduled Commercial Banks (excluding RRBs) |
RBI/2011-2012/229 | 25.10.2011 | Department of Banking Operations and Development | Second Quarter Review of Monetary Policy 2011-12 | |
RBI/2010-2011/217 DBOD.No.BL.BC.43 /22.01.009/2010-11 | 28.09.2010 | Department of Banking Operations and Development | Financial Inclusion by Extension of Banking Services - Use of Business Correspondents (BCs) | All Commercial Banks (including RRBs and LABs) |
RBI/2009-2010/103 DBOD.No.Leg.BC.24 /09.07.005/2009-10 | 21.07.2009 | Department of Banking Operations and Development | Grievance Redressal Mechanism - Display of Contact Details of Officials | All Scheduled Commercial Banks (Excluding RRBs) |
RBI/2008-2009/100 DBOD.FSD.BC.23/24.01.011/2008-09 | 23.07.2008 | Department of Banking Operations and Development | Credit Card Operations of Banks | All Scheduled Commercial Banks (excluding RRBs) |
RBI/2006-2007/377 DBOD No. Dir.BC.93/ 13.03.00/2006-07 | 07.05.2007 | Department of Banking Operations and Development | Complaints about excessive interest charged by banks | All Commercial Banks (Excluding RRBs) |
RBI/2006-2007/266 DBOD.No.Leg BC. 60 /09.07.005/2006-07 | 22.02.2007 | Department of Banking Operations and Development | Analysis and Disclosure of complaints - Disclosure of complaints / unimplemented awards of Banking Ombudsmen alongwith Financial Results | All Scheduled Commercial Banks (excluding RRBs) |
RBI/2006-2007/262 DBOD.No.BL.BC. 59 /22.01.010 /2006-2007 | 21.02.2007 | Department of Banking Operations and Development | Doorstep Banking - Section 23 of Banking Regulation Act, 1949 | All Scheduled Commercial Banks (excluding RRBs) |
RBI/2006-2007/214 DBOD.No.Leg.BC. 49 /09.07.005/2006-07 | 18.12.2006 | Department of Banking Operations and Development | Cheque Drop Box Facility and the facility for acknowledgement of cheques | All Scheduled Commercial Banks (Excluding RRBs) |
RBI/2006-2007/167 DBOD.NO.BP. 40/ 21.04.158/ 2006-07 | 03.11.2006 | Department of Banking Operations and Development | Guidelines on Managing Risks and Code of Conduct in Outsourcing of Financial Services by banks | All Scheduled Commercial Banks(excluding RRBs) |
RBI/2005-2006/288 DBOD.No.BL.BC. 58/22.01.001/2005-2006 | 25.01.2006 | Department of Banking Operations and Development | Financial Inclusion by Extension of Banking Services - Use of Business Facilitators and Correspondents | The Chairmen & CEOs (All Scheduled Commercial Banks including RRBs) |
RBI/2005-2006/211 DBOD.FSD.BC. 49/ 24.01.011/ 2005-06 | 21.11.2005 | Department of Banking Operations and Development | Credit Card Operations of banks | All Commercial Banks / NBFCs (Excluding RRBs) |
পৃষ্ঠাটো শেহতীয়া আপডেট কৰা তাৰিখ: জুলাই 01, 2025