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/2025-26/50 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) |
| Notification No. FEMA 10 (R)(6)/2025-RB | 06.06.2025 | Foreign Exchange Department | Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) (Sixth Amendment) Regulations, 2025 | |
| RBI/2025-26/47 DOR.CRE.REC.26/21.01.023/2025-26 | 06.06.2025 | Reserve Bank of India (Lending Against Gold and Silver Collateral) Directions, 2025 | ||
| RBI/2025-26/46 DoR.RET.REC.23/12.01.001/2025-26 | 06.06.2025 | Department of Regulation | Maintenance of Cash Reserve Ratio (CRR) | All 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/2025-26/44 DoR.FIN.REC. 25/03.10.038/2025-26 | 06.06.2025 | Department of Regulation | Review of Qualifying Assets Criteria | All Non-Banking Financial Companies - Microfinance Institutions |
| RBI / 2025-26 / 43 REF. No.MPD.BC. 400/07.01.279/2025-26 |
06.06.2025 | Monetary Policy Department | Standing Liquidity Facility for Primary Dealers | All Primary Dealers |
| RBI/2025-26/42 FMOD.MAOG.No.152/01.01.001/2025-26 |
06.06.2025 | Financial Markets Operation Department | Liquidity Adjustment Facility - Change in rates | All Liquidity Adjustment Facility (LAF) participants |
| RBI/2024-2025/133 Ref.No.IDMD.2320/08.01.01/2024-25 |
27.03.2025 | Internal Debt Management Department | General Notification for Sale and Issue of Government of India Securities (including Treasury Bills and Cash Management Bills) | All participants in the Government Securities market |
| RBI/2024-2025/86 DCM (NPD) No. S2193/ 09.45.000/ 2024-25 |
30.10.2024 | Department of Currency Management | Note Sorting Machines: Standards issued by the Bureau of Indian Standards | The Chairman/ Managing Director/ Chief Executive Officer All Banks |
| RBI/2024-2025/85 DPSS.CO.RLVPD.No.S789/02.07.038/2024-25 |
28.10.2024 | Department of Payment and Settlement Systems | Directions for Central Counterparties (CCPs) | Central Counterparties authorised by RBI / Central Counterparties seeking authorisation from RBI / Foreign Central Counterparties seeking recognition from RBI |
| 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/2024-25/83 CO.DPSS.POLC.No. S-708 / 02-12-004 / 2024-25 | 11.10.2024 | Department of Payment and Settlement Systems | Facilitating accessibility to digital payment systems for Persons with Disabilities - Guidelines | All Payment System Participants |
| RBI/2024-25/82 DoR.FIN.REC.No. 46/26.03.001/2024-25 | 10.10.2024 | Department of Regulation | Submission of information to Credit Information Companies (CICs) by ARCs | All Asset Reconstruction Companies (ARCs) |
| 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/2024-25/79 A.P. (DIR Series) Circular No. 18 | 04.10.2024 | Foreign Exchange Department | Due diligence in relation to non-resident guarantees availed by persons resident in India | |
| RBI/FED/2024-25/78 A.P. (DIR Series) Circular. No.17/2024-25 |
01.10.2024 | Foreign Exchange Department | Directions - Compounding of Contraventions under FEMA, 1999 | All Authorised Dealer Category – I banks and Authorised banks |
| Notification No. FEMA 10 (R) /2015-RB Amended upto January 15, 2025 |
09.06.2016 | Foreign Exchange Department | Foreign Exchange Management (Foreign currency accounts by a person resident in India) Regulations, 2015 (Amended upto January 15, 2025) | |
| RBI/FED/2015-2016/11 FED Master Direction No. 16/2015-16 | 04.01.2016 | Foreign Exchange Department | Master Direction - Export of Goods and Services (Updated as on April 29, 2025) |
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পৃষ্ঠাটো শেহতীয়া আপডেট কৰা তাৰিখ: জুন 10, 2025
