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/2024-2025/96 FIDD.CO.FSD.BC.No.10/05.05.010/2024-25 |
06.12.2024 | Financial Inclusion and Development Department | Credit Flow to Agriculture – Collateral free agricultural loans | The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks (including Regional Rural Banks and Small Finance Banks) All State Co-operative Banks and District Central Co-operative Banks |
| RBI/2024-2025/95 DoR.RET.REC.52/12.01.001/2024-25 |
06.12.2024 | Department of Regulation | Maintenance of Cash Reserve Ratio (CRR) | All Banks |
| 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/2024-2025/93 CO.DPSS.POLC.No.S908/02-14-003/2024-25 |
04.12.2024 | Department of Payment and Settlement Systems | Amendment to Framework for Facilitating Small Value Digital Payments in Offline Mode | The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators and Participants (Banks and Non-banks) |
| RBI/2024-2025/92 DOR. AML.REC.50 /14.06.001/2024-25 |
04.12.2024 | 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 03 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| 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/2024-25/90 A.P. (DIR Series) Circular No. 19 | 11.11.2024 | Foreign Exchange Department | Operational framework for reclassification of Foreign Portfolio Investment to Foreign Direct Investment (FDI) | All Category – I Authorised Dealer Banks |
| RBI/2024-25/89 FMRD.MIOD.07/02.05.002/2024-25 | 08.11.2024 | Financial Markets Regulation Department | Reporting of Foreign Exchange Transactions to Trade Repository | All Authorised Dealers |
| RBI/2024-25/88 FMRD.FMD.No. 06/14.01.006/2024-25 | 07.11.2024 | Financial Markets Regulation Department | ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds | All participants in Government Securities market |
| 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/2024-2025/86 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/FMRD/2024-25/124 FMRD.MIOD.No.04/11.01.041/2024-25 |
18.10.2024 | Financial Markets Regulation Department | Reserve Bank of India (Access Criteria for NDS-OM) Directions, 2024 | All participants in Government Securities market |
| 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 |
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পৃষ্ঠাটো শেহতীয়া আপডেট কৰা তাৰিখ: ডিচেম্বৰ 20, 2024
