Regulating Co-operative Banking

RBI/DOR/2025-26/123 DOR.SOG(SPE).REC.No.329/13-04-001/2025-26 December 04, 2025 Reserve Bank of India (Rural Co-operative Banks – Miscellaneous) (Amendment) Directions, 2025 Reserve Bank of India had issued Reserve Bank of India (Rural Co-operative Banks – Miscellaneous) Directions, 2025 (DoR.SOG(SPE).REC.No.238/13-04-001/2025-26) on November 28, 2025. In exercise of powers conferred by Section 35A read with Section 56 of the Banking Regulation Act, 1949, as amended vide Banking Regulation (Amendment) Act 2020 (39 of 2020) and all other provisions / laws enabling the Reserve Bank of India (‘RBI’) in this regard, RBI being satisfied that it is necessary and expedient in the public interest to do so, hereby issues these Directions hereinafter specified.

RBI/DOR/2025-26/122 DOR.LIC.REC.No.328/07-01-000/2025-26 December 04, 2025 Reserve Bank of India (Rural Co-operative Banks - Branch Authorisation) Repeal Directions, 2025 The Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby repeals the Reserve Bank of India (Rural Co-operative Banks - Branch Authorisation) Directions, 2025 (DoR.LIC.REC.No.215/07-01-000/2025-26) issued on November 28, 2025. The Directions have now been replaced with Reserve Bank of India (Rural Co-operative Banks - Branch Authorisation) Directions, 2025 issued on December 04, 2025.

RBI/DOR/2025-26/120 December 04, 2025 Reserve Bank of India (Urban Co-operative Banks – Licensing, Scheduling and Regulatory Classification) Repeal Guidelines, 2025 The Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby repeals the Reserve Bank of India (Urban Co-operative Banks – Licensing, Scheduling and Regulatory Classification) Guidelines, 2025 (RBI/DOR/2025-26/269) issued on November 28, 2025. The Guidelines have now been replaced with Reserve Bank of India (Urban Co-operative Banks – Licensing, Scheduling and Regulatory Classification) Guidelines, 2025 issued on December 04, 2025.

RBI/2025-26/100 DOR.RRC.REC.302/33-01-010/2025-26 November 28, 2025 Consolidation of Regulations – Withdrawal of circulars Please refer to the press release issued on November 28, 2025 announcing the release of 244 Master Directions consolidating the instructions currently administered by the Department of Regulation (DoR) of the Reserve Bank of India.

RBI/2025-26/96 DOR.STR.REC.60/21.04.048/2025-26 November 14, 2025 Reserve Bank of India (Trade Relief Measures) Directions, 2025 Chapter I: Preliminary Preamble 1. Reserve Bank is statutorily mandated to operate the credit system of the country to its advantage. In this endeavour, and with a view to mitigating the burden of debt servicing brought about by trade disruptions caused by global headwinds and to ensure the continuity of viable businesses, Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, issues these Directions hereinafter specified.

RBI/2025-26/74 DoR.MCS.REC.47/01.01.028/2025-26 August 14, 2025 All Banks All Non-Banking Financial Companies (including Housing Finance Companies) All All-India Financial Institutions All Credit Information Companies All Payment System Providers/ System Participants All Authorised Persons in Foreign Exchange Compliance with Hon’ble Supreme Court Order dated April 30, 2025 in the matter of Pragya Prasun and Ors. vs Union of India (W.P.(C) 289 of 2024) and Amar Jain vs Union of India & Ors. (W.P.(C) 49 of 2025)

RBI/2025-26/69 DoR.RET.REC.41/12.07.160/2025-26 July 25, 2025 All Banks, Madam / Sir, Inclusion of “Ahmednagar Merchant’s Co-op. Bank Ltd., Ahmednagar” in the Second Schedule of the Reserve Bank of India Act, 1934

RBI/2025-26/70 DoR.RET.REC.42/12.07.160/2025-26                July 25, 2025 All Banks, Madam / Sir, Inclusion of “Deogiri Nagari Sahakari Bank Ltd., Chhatrapati Sambhajinagar” in the Second Schedule of the Reserve

RBI/2025-26/64 DoR.MCS.REC.38/01.01.001/2025-26 July 2, 2025 Reserve Bank of India (Pre-payment Charges on Loans) Directions, 2025 Availability of easy and affordable financing to Micro and Small Enterprises (MSEs) is of paramount importance.

RBI/2025-26/62 DoR.SOG (DEA Fund) No.37/30.01.002/2025-26 June 25, 2025 Madam / Dear Sir The Depositor Education and Awareness (DEA) Fund Scheme, 2014 – Revised Operational Guidelines

RBI/2025-26/59 DOR.STR.REC.34/21.04.048/2025-26 June 19, 2025 Reserve Bank of India (Project Finance) Directions, 2025

RBI/2025-26/52 DOR.SOG(LEG).REC/ 32/ 09.08.024/2025-26 June 12, 2025 All Commercial Banks (including RRBs) and all Co-operative Banks Madam/ Dear Sir Inoperative Accounts/ Unclaimed Deposits in Banks - Revised Instructions (Amendment) 2025 As per instructions, issued vide circular DOR.SOG(LEG).REC/64/ 09.08.024/2023-24 dated January 1, 2024 (hereinafter called the extant instructions), the credit balance in any deposit account maintained with banks, which have not been operated upon for ten years or more, or any amount remaining unclaimed for ten years or more, as mentioned in paragraph 3(iii) of the “Depositor Education and Awareness” (DEA) Fund Scheme, 2014, are required to be transferred by banks to DEA Fund maintained by the Reserve Bank of India. There is a need to enable Business Correspondents to facilitate updation of KYC.

RBI/2025-26/48 DOR.CRE.REC.27/21.01.003/2025-26 June 9, 2025 All Scheduled Commercial Banks (Excluding Regional Rural Banks) Madam / Dear Sir, Large Exposures Framework – Amendment in the list of exempted exposures Please refer to paragraph 3.1 of the Annex to the circular DBR.No.BP.BC.43/21.01.003/2018-19 dated June 03, 2019 on ‘Large Exposures Framework’ (LEF) in terms of which “deposits maintained with NABARD on account of shortfall in achievement of targets for priority sector lending” are excluded from being considered for exposure limits under LEF.

RBI/2025-26/46 DoR.RET.REC.23/12.01.001/2025-26 June 06, 2025 All banks, Madam / Sir, Maintenance of Cash Reserve Ratio (CRR) Please refer to our circular DoR.RET.REC.52/12.01.001/2024-25 dated December 06, 2024 and relative notification on the captioned subject. 2. As announced in the Governor’s Statement dated June 06, 2025, it has been decided to reduce the Cash Reserve Ratio (CRR) of all banks by 100 basis points in four equal tranches of 25 basis points each to 3.0 per cent of net demand and time Liabilities (NDTL). Accordingly, banks are required to maintain the CRR at 3.75 per cent

RBI/2025-26/34 DIT.CO.No.S-106/07.71.039/2025-26 April 28, 2025 The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Cooperative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) All Primary Dealers All Non-bank Payment System Operators (PSOs) All Credit Information Companies (CICs) Madam / Dear Sir, Processing of Regulatory Authorisations/ Licenses/ Approvals through PRAVAAH

RBI/2025-26/28 CO.DIT.DCD.No.S81/01-71-110/2025-26 April 22, 2025 All Commercial Banks All Primary (Urban) Co-operative Banks All State Co-operative Banks and District Central Co-operative Banks Dear Sir/Madam, Circular - Migration to '.bank.in' domain

RBI/2025-26/25 DOR.MCS.REC.17/01.01.003/2025-26 April 21, 2025 All Commercial Banks All Primary (Urban) Co-operative Banks All State Co-operative Banks and District Central Co-operative Banks Madam/ Dear Sir, Opening of and operation in deposit accounts of minors

RBI/2025-26/21 DOR.CO.SOG(Leg) No.15/09.08.024/2025-26 April 8, 2025 All Scheduled Commercial Banks All Co-operative Banks Madam / Dear Sir Review of Regulatory Guidelines– Withdrawal of Circulars

In terms of paragraph 3 of the circular DOR (PCB).BPD.Cir No.10/13.05.000/2019-20 dated March 13, 2020, read with paragraph 2 of the circular DOR.CRE.REC.18/07.10.002/2023-24 dated June 8, 2023, UCBs are required to achieve an overall PSL target of 75 per cent of ANBC or CEOBSE , whichever is higher, by FY2025-26, with interim targets of 60 per cent (FY2023-24) and 65 per cent (FY2024-25).