RBI/2024-25/90 November 11, 2024 A.P. (DIR Series) Circular No. 19 To All Category – I Authorised Dealer Banks Madam / Sir Operational framework for reclassification of Foreign Portfolio Investment to Foreign Direct Investment (FDI) Attention of Authorised Dealer (AD) Category - I banks is invited to the Foreign Exchange Management (Non-debt Instruments) Rules, 2019, (hereinafter referred to as ‘Rules’) notified by the Central Government on October 17, 2019.

RBI/2024-25/89 FMRD.MIOD.07/02.05.002/2024-25 November 08, 2024 To, All Authorised Dealers Madam/Sir, Reporting of Foreign Exchange Transactions to Trade Repository Please refer to the Master Direction – Risk Management and Inter-Bank Dealings dated July 5, 2016, as amended from time to time, which requires, inter-alia, Authorised Dealers to report all over-the-counter (OTC) foreign exchange derivative contracts and foreign currency interest rate derivative contracts, undertaken by them directly or through their overseas entities (including overseas branches, IFSC Banking Units, wholly owned subsidiaries and joint ventures of Authorised Dealers), to the Trade Repository (TR) of Clearing Corporation of India Ltd. (CCIL).

RBI/2024-25/88 FMRD.FMD.No. 06/14.01.006/2024-25 November 07, 2024 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds A reference is invited to the Press Release on ‘Issuance Calendar for Marketable Dated Securities for October 2024 - March 2025’ dated September 26, 2024, issued by the Reserve Bank, notifying, inter alia, the issuance calendar for Sovereign Green Bonds for the second half of the fiscal year 2024-25. Attention is also invited to the Fully Accessible Route (FAR) introduced by the Reserve Bank, vide A.P. (DIR Series) Circular No. 25 dated March 30, 2020, wherein certain specified categories of Central Government securities were opened fully for non-resident investors without any restrictions, apart from being available to domestic investors as well.

RBI/2024-2025/87 DOR.AML.REC. 49 /14.01.001/2024-25 November 06, 2024 All the Regulated Entities Dear Sir/Madam, Amendment to the Master Direction - Know Your Customer (KYC) Direction, 2016

RBI/2024-2025/86 DCM (NPD) No. S2193/ 09.45.000/ 2024-25 October 30, 2024 The Chairman/ Managing Director/ Chief Executive Officer All Banks Madam/ Dear Sir, Note Sorting Machines: Standards issued by the Bureau of Indian Standards

RBI/2024-2025/85 DPSS.CO.RLVPD.No.S789/02.07.038/2024-25 October 28, 2024 Central Counterparties authorised by RBI / Central Counterparties seeking authorisation from RBI / Foreign Central Counterparties seeking recognition from RBI Madam / Dear Sir, Directions for Central Counterparties (CCPs)

RBI/2024-25/84 DOR.AML.REC.48/14.06.001/2024-25 October 19, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, 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.

RBI/2024-25/83 CO.DPSS.POLC.No. S-708 / 02-12-004 / 2024-25 October 11, 2024 All Payment System Participants Madam / Dear Sir, Facilitating accessibility to digital payment systems for Persons with Disabilities - Guidelines A reference is invited to Reserve Bank’s Master Circular on Customer Service in Banks dated July 01, 2015, which, among other things, contains instructions for scheduled commercial banks to ensure banking services for Persons with Disabilities. In this context, reference is also invited to ‘Accessibility Standards and Guidelines for Banking Sector’ as notified by the Ministry of Finance, Government of India on February 02, 2024.

RBI/2024-25/82 DoR.FIN.REC.No. 46/26.03.001/2024-25 October 10, 2024 All Asset Reconstruction Companies (ARCs) Dear Sir/ Madam, Submission of information to Credit Information Companies (CICs) by ARCs

RBI/2024-25/81 DoR.FIN.REC. 47/20.16.042/2024-25 October 10, 2024 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 Dear Sir/ Madam, Implementation of Credit Information Reporting Mechanism subsequent to cancellation of licence or Certificate of Registration The Credit Information Companies (Regulation) Act, 2005 (CICRA) stipulates that only Credit Institutions (CIs) can furnish credit information to Credit Information Companies (CICs). Section 17(1) of CICRA mandates that CICs can collect credit information from its member CIs or member CICs only. Therefore, only the entities that are covered under the ambit of section 2(f) of CICRA, 2005 can submit credit information to CICs.

RBI/2024-25/80
DOR.STR.REC.45/04.02.001/2024-25

October 9, 2024

All Scheduled Commercial Banks (excluding RRBs),
Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having
AD category-I license), and
Exim Bank

Dear Sir / Madam,

RBI/FED/2024-25/78 A.P. (DIR Series) Circular. No.17/2024-25 October 01, 2024 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, 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

RBI/2024-25/77 DoS.CO.PPG.SEC.10/11.01.005/2024-25 September 30, 2024 All Commercial Banks (including Small Finance Banks but excluding Regional Rural Banks and Payments Banks) All Primary (Urban) Co-operative Banks All Non-Banking Financial Companies Madam / Dear Sir, Gold loans - Irregular practices observed in grant of loans against pledge of gold ornaments and jewellery

RBI/2024-25/76 DOR.STR.REC.44/04.02.001/2024-25 September 20, 2024 All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank Madam/ Sir, Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit Please refer to the instructions issued vide circular No.DOR.STR.REC.41/04.02.001/2024-25 dated August 29, 2024. 2. Government of India (Gol), vide Trade Notice No.16/2024-2025 dated August 31, 2024, read with Trade Notice No.17/2024-2025 dated September 17, 2024, has allowed for an extension of the Interest Equalization Scheme for Pre and Post Shipment Rupee Export Credit ('Scheme') from September 1, 2024, to September 30, 2024.

RBI/2024-25/75 DOR.AML.REC.43/14.06.001/2024-25 September 19, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments) Please refer to Section 52 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on January 04, 2024 (MD on KYC), in terms of which, inter alia, “Regulated Entities (REs) shall ensure meticulous compliance with the “Procedure for Implementation of Section 12A of the Weapons of Mass Destruction (WMD) and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005” laid down in terms of Section 12A of the WMD Act, 2005 vide Order dated September 01, 2023, by the Ministry of Finance, Government of India (Annex III of the Master Direction on Know Your Customer).”

RBI/2024-25/74 September 06, 2024 A.P. (DIR Series) Circular No. 16 To All Authorised Dealer Category-I banks Madam/Sir, Liberalised Remittance Scheme (LRS) for Resident Individuals- Discontinuation of Reporting of monthly return

RBI/2024-25/73
CO.FIDD.PCD.BC.No.9/04-04-003/2024-25 September 02, 2024 All Scheduled Commercial Banks Madam /Dear Sir,

RBI/2024-25/72 CO.FMRD.FMIA.No.S242/11-01-051/2024-2025 August 29, 2024 To All Eligible Market Participants Madam / Sir Scheme for Trading and Settlement of Sovereign Green Bonds in the International Financial Services Centre in India Please refer to Paragraph 1 of the Statement on Developmental and Regulatory Policies announced as a part of the Bi-monthly Monetary Policy Statement for 2024-25 dated April 05, 2024, on the issuance of a scheme for investment and trading in Sovereign Green Bonds (SGrBs) by eligible foreign investors in the International Financial Services Centre (IFSC) in India.

RBI/2024-25/71 DOR.STR.REC.41/04.02.001/2024-25 August 29, 2024 All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank Dear Sir / Madam, Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit Please refer to the instructions issued vide circular No. DOR.STR.REC. 78/04.02.001/2023-24 dated February 22, 2024.

Please refer to Section 51 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on January 04 , 2024 (MD on KYC), in terms of which “Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto, they do not have any account in the name of individuals/entities appearing in the lists of individuals and entities, suspected of having terrorist links, which are approved by and periodically circulated by the United Nations Security Council (UNSC).”

RBI/2024-25/69 DoR.RET.REC.40/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, 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 It is advised that the “Krung Thai Bank Public Company Limited” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DoR.LIC.No.S1999/23.13.066/2024-25 dated July 3, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17 – August 23, 2023.

RBI/2024-25/68 DoR.RET.REC.39/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Exclusion of “Krung Thai Bank Public Company Limited” from the Second Schedule of the Reserve Bank of India Act, 1934 It is advised that “Krung Thai Bank Public Company Limited” has been excluded from the Second Schedule of the Reserve Bank of India Act, 1934 vide Notification DoR.LIC.No.S1998/23.13.066/2024-25 dated July 3, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17- August 23, 2024.

RBI/2024-25/67 DoR.RET.REC.38/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Exclusion of “Credit Suisse AG” from the Second Schedule of the Reserve Bank of India Act, 1934 It is advised that “Credit Suisse AG” has been excluded from the Second Schedule of the Reserve Bank of India Act, 1934 vide Notification DoR.LIC.No.S1373/23.03.025/2024-25 dated June 4, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17- August 23, 2024.

RBI/2024-25/66 DoR.RET.REC.37/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, 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 It is advised that the “Credit Suisse AG” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DoR.LIC.No. S1372/23.03.025/2024-25 dated June 4, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17 – August 23, 2024.

RBI/2024-25/65 DoR.RET.REC.36/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Inclusion of “UBS AG” in the Second Schedule of the Reserve Bank of India Act, 1934 It is advised that “UBS AG” has been included in the Second Schedule of the Reserve Bank of India Act, 1934 vide Notification DoR.LIC.No.S1371/23.03.025/2024-25 dated June 4, 2024 and published in the Gazette of India (Part III - Section 4) dated August 17 - August 23, 2024.

RBI/2024-25/64 CO.DPSS.POLC.No. S528 / 02-14-003 / 2024-25 August 22, 2024 The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks, including Regional Rural Banks / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks / Payments Banks / Small Finance Banks / Local Area Banks / Non-bank Prepaid Payment Instrument issuers / Authorised Card Payment Networks / National Payments Corporation of India Madam / Dear Sir, Processing of e-mandates for recurring transactions A reference is invited to our circulars DPSS.CO.PD.No.447 / 02.14.003 / 2019-20 dated August 21, 2019, and other related circulars (collectively referred to as “e-mandate framework”). The e-mandate framework prescribed, inter alia, that the issuer shall send a pre-debit notification to the customer at least 24 hours prior to the actual charge / debit to the account.

RBI/2024-25/63 DoR.FIN.REC.35/03.10.124/2024-25 August 16, 2024 All Non-Banking Financial Company – Peer to Peer Lending Platforms Dear Sir/ Madam, Review of Master Direction - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 Please refer to the Master Direction - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 (the Directions). 2. The Directions envisaged the Non-Banking Financial Company – Peer to Peer Lending Platform (NBFC-P2P Lending Platform) to act as an intermediary providing online marketplace / platform to the participants involved in peer to peer lending. Accordingly, the Directions had laid down clear guidelines regarding various aspects of functioning of NBFC-P2P Lending Platforms.

RBI/2024-25/62 DOR.CRE.REC.33/08.12.001/2024-25 August 12, 2024 Housing Finance Companies Madam/ Dear Sir, Review of Risk Weights for Housing Finance Companies (HFCs)

RBI/2024-25/61 DOR.FIN.REC.No.34/03.10.136/2024-25 August 12, 2024  All Housing Finance Companies (HFCs) All Non-Banking Finance Companies (NBFCs)  Dear Sir/ Madam,  Review of regulatory framework for HFCs and harmonisation of regulations applicable to HFCs and NBFCs Please refer to the circular DOR.NBFC (HFC).CC.No.118/03.10.136/2020-21 dated October 22, 2020. In terms of para 4 of the above circular, it was advised that further harmonisation of regulations applicable to HFCs and NBFCs will be taken up in a phased manner over the next two years to ensure that the transition is achieved with least disruption.

RBI/2024-25/60 DoR.FIN.REC.No. 32/ 20.16.056/ 2024-25 August 08, 2024 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 Dear Sir/ Madam, Frequency of reporting of credit information by Credit Institutions to Credit Information Companies Please refer to the circular DBR. No. CID. BC. 60/ 20.16.056/ 2014-15 dated January 15, 2015, inter-alia, directing the credit information companies (CICs) and credit institutions (CIs) to keep the credit information collected/maintained by them updated regularly on a monthly basis or at such shorter intervals as mutually agreed upon between the CI and the CIC.

RBI/2024-25/59 FIDD.CO.FSD.BC.No.8/05.02.001/2024-25 August 06, 2024 The Chairman/Managing Director/Chief Executive Officer All Public Sector Banks, Private Sector Banks and Small Finance Banks Madam/Dear Sir, Modified Interest Subvention Scheme for Short Term Loans for Agriculture and Allied Activities availed through Kisan Credit Card (KCC) during the financial year 2024-25 Please refer to our circular FIDD.CO.FSD.BC.No.13/05.02.001/2022-23 dated November 23, 2022 conveying the decision of the Government of India for continuation of the Modified Interest Subvention Scheme for short term loans for agriculture and allied activities for the years 2022-23 and 2023-24. 

RBI/2024-25/58 DOR.CAP.REC.No.27/09.18.201/2024-25 August 02, 2024 Dear Sir/ Madam, Prudential Treatment of Bad and Doubtful Debt Reserve by Co-operative Banks As you are aware, under the provisions of the respective State Co-operative Societies Acts, or otherwise, on prudential consideration, several co-operative banks have created Bad and Doubtful Debt Reserve (BDDR) . While in some cases, BDDR is created by recognising an expense in the Profit and Loss (P&L) Account, in other cases it is created through appropriations from net profits.

RBI/2024-25/57 DOR.CAP.REC.No.30/09.18.201/2024-25 July 30, 2024 Dear Sir/ Madam, Guidelines on treatment of Dividend Equalisation Fund (DEF)- Primary (Urban) Co-operative Banks (UCBs)

RBI/2024-25/56 FMRD.FMID.No. 03/14.01.006/2024-25 July 29, 2024 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Exclusion of new issuances in 14-year and 30-year tenor securities A reference is invited to the Fully Accessible Route introduced by the Reserve Bank, vide A.P. (DIR Series) Circular No. 25 dated March 30, 2020, wherein certain specified categories of Central Government securities were opened fully for non-resident investors without any restrictions, apart from being available to domestic investors as well.

RBI/2024-25/55 DOS.CO.PPG.SEC.No.8/11.01.005/2024-25 July 26, 2024 All Primary (Urban) Co-operative Banks Madam / Dear Sir, Prompt Corrective Action (PCA) Framework for Primary (Urban) Co-operative Banks (UCBs)

RBI/2024-25/54 DOR.CRE.REC. 29/07.10.002/2024-25 July 25, 2024 All Primary (Urban) Co-operative Banks Madam / Dear Sir, Bank Finance against Shares and Debentures

RBI/2024-25/53 DOR.CRE.REC. 28/07.10.002/2024-25 July 25, 2024 All Primary (Urban) Co-operative Banks Madam / Dear Sir, Small Value Loans – Primary (Urban) Co-operative Banks (UCBs) Please refer to paras 2.2 and 2.2.1 of the circular DOR (PCB).BPD.Cir No.10/13.05.000/2019-20 dated March 13, 2020, in terms of which, UCBs were required, inter alia, to have at least 50 per cent of their aggregate loans and advances comprising of Small Value Loans, i.e., loans of value not more than ₹25 lakh or 0.2 per cent of their Tier I capital, whichever is higher, subject to a maximum of ₹1 crore, per borrower. The target date for complying with the above requirement was March 31, 2024.

RBI/2024-25/52 CO.DPSS.POLC.No. S415 / 02.27.019 / 2024-25 July 24, 2024 The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Participants (Banks and Non-banks) Madam / Dear Sir, Domestic Money Transfer – Review of Framework The framework for Domestic Money Transfer (DMT) was introduced in 2011, vide RBI circular DPSS.PD.CO.No. 622 / 02.27.019 / 2011-2012 dated October 5, 2011. There has been significant increase in the availability of banking outlets, developments in payment systems for funds transfers, and ease in fulfilling KYC requirements etc., since then; and now users have multiple digital options for funds transfer. A review was recently undertaken of various services facilitated in the current framework

RBI/2024-25/51 DoS.CO.PPG/SEC.4/11.01.005/2024-25 July 12, 2024 All Scheduled Commercial Banks All Foreign Banks Madam / Dear Sir, Withdrawal of Circulars – Internal Review An internal review of circulars has been carried out to remove obsolete instructions and to rationalize and simplify the existing guidelines. 2. In this context, it has been decided to withdraw the circulars listed in the Annex with effect from close of business today. Yours faithfully, (Tarun Singh) Chief General Manager Encl: As above

RBI/2024-25/50 DOR.STR.REC. 26/21.06.008/2024-25 July 10, 2024 All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) Dear Sir/ Madam, Basel III Capital Regulations - Eligible Credit Rating Agencies (ECAI)

RBI/2024-25/49 A.P. (DIR Series) Circular No. 15 July 10, 2024 To, All Authorised Persons Madam / Sir, Remittances to International Financial Services Centres (IFSCs) under the Liberalised Remittance Scheme (LRS)

RBI/2024-2025/48 July 08, 2024 A.P. (DIR Series) Circular No. 14 All Category – I Authorised Dealer Banks Madam/Sir Export-Import Bank of India’s GOI-supported Line of Credit of USD 2.50 mn to the Government of Co-operative Republic of Guyana, for installation of Solar Photo Voltaic Power Plant at Cheddi Jagan International Airport Export-Import Bank of India (Exim Bank) has entered into an agreement dated February 29, 2024 with the Government of the Co-operative Republic of Guyana (GO-GUY), for making available to the latter, Government of India supported Line of Credit (LoC) of USD 2.50 mn (USD Two Million Five Hundred Thousand Only) for installation of Solar Photo Voltaic Power Plant at Cheddi Jagan International Airport in Guyana.

RBI/2024-25/47 A.P. (DIR Series) Circular No. 13 July 03, 2024 To, All Authorised Dealers in Foreign Exchange Madam / Dear Sir, Release of foreign exchange for Miscellaneous Remittances In terms of the direction issued under the A.P.(DIR Series) Circular No. 16 dated September 12, 2002, A.P.(DIR Series) Circular No. 55 dated December 23, 2003 and A. P. (DIR Series) Circular No.118 dated May 07, 2012, Authorised Dealers are permitted to release foreign exchange for any current account transaction, on the basis of a simple letter containing basic information and subject to an upper limit of USD 25,000 or its equivalent. It was also advised that Authorised Dealers need not obtain any other documents, including Form A2, and that the payment was to be made by the applicant through Demand Draft or a cheque drawn on his / her bank account.

RBI/2024-25/46 A.P. (DIR Series) Circular No. 12 July 03, 2024 To All Authorised Dealers in Foreign Exchange Madam / Dear Sir Online submission of Form A2: Removal of limits on amount of remittance Attention of Authorised Dealer (AD) Category-I banks and AD Category-II entities is invited to paragraph 4 of A.P. (DIR Series) Circular No. 50 dated February 11, 2016 (Compilation of R-Returns: Reporting under FETERS) and A.P. (DIR Series) Circular No. 02 dated April 12, 2023 (Authorised Dealers Category-II – Online Submission of Form A2), wherein AD Category-I banks and AD Category-II entities were permitted to allow submission of Form A2 through online mode by their customers, subject to certain conditions and limits.

All Commercial and Co-operative Banks
Madam / Dear Sir,Exclusion of “Nagar Urban Co-operative Bank Limited” from the Second Schedule of the Reserve Bank of India Act, 1934It is advised that “Nagar Urban Co-operative Bank Limited” has been excluded from the Second Schedule to the Reserve Bank of India Act, 1934 vide Notification DoR.REG/LIC.No.S8/08.27.159/2024-25 dated April 1, 2024, which is published in the Gazette of India (Part III - Section 4) dated May 14, 2024

RBI/2024-25/44
FIDD.CO.PSD.BC.No.7/04.09.01/2024-25 June 21, 2024 The Chairman / Managing Director/
Chief Executive Officer
[All Commercial Banks including Regional Rural Banks,
Small Finance Banks, Local Area Banks and
Primary (Urban) Co-operative Banks other than Salary Earners’ Banks]

RBI/2024-2025/43 FED Circular No. 11 June 11, 2024 All Scheduled Commercial Banks (holding AD Category-I license) Madam/Sir International Trade Settlement in Indian Rupees (INR) – Opening of additional Current Account for settlement of trade transactions Attention of Authorised Dealer Category – I (AD Category – I) banks is invited to FED Circular No. 08 dated November 17, 2023, in terms of which, AD Category-I banks maintaining Special Rupee Vostro Account vide A.P. (DIR Series) Circular No.10 dated July 11, 2022 on International Trade Settlement in Indian Rupees (INR) were permitted to open an additional special current account for its constituents, exclusively for settlement of export transactions. 

RBI/2024-2025/42 June 11, 2024 A.P. (DIR Series) Circular No. 10 All Category – I Authorised Dealer Banks Madam/ Sir Export-Import Bank of India (Exim Bank)’s Government of India -supported Line of Credit of USD 23.37 mn to the Government of the Co-operative Republic of Guyana (GO-GUY), for procurement of two Hindustan 228-201 aircraft from Hindustan Aeronautics Ltd.

RBI/2024-25/41 A.P. (DIR Series) Circular No. 09 June 07, 2024 To All Category-I Authorised Dealer Banks Madam/ Sir Foreign Exchange Management (Overseas Investment) Directions, 2022 - Investments in Overseas Funds Attention of Category-I Authorised Dealer Banks is invited to Paragraph 1(ix)(e) of Foreign Exchange Management (Overseas Investment) Directions, 2022, issued vide A.P. (DIR Series) Circular No.12 dated August 22, 2022, in terms of which, investment (including sponsor contribution) in units of any investment fund overseas, duly regulated by the regulator for the financial sector in the host jurisdiction, shall be considered as Overseas Portfolio Investment. Further, as per the provisions of Paragraph 1(ix)(e) and Paragraph 24(1) of FEM (OI) Directions, 2022, investments can be made in “units” of investment funds.