RbiSearchHeader

Press escape key to go back

Past Searches

Page
Official Website of Reserve Bank of India

RbiAnnouncementWeb

RBI Announcements
RBI Announcements

connect_to_regulate_banner

RbiPublicConsultationSearchFilter

Refine search

Search Results

connect-2-regulate

  • Row View
  • Grid View
অক্টোবর 07, 2025
open_vacancy
RBI invites public comments on the draft Reserve Bank-Ombudsman Scheme, 2025

The Reserve Bank – Integrated Ombudsman Scheme (RB-IOS), 2021 launched on November 12, 2021, provides customers of Regulated Entities (REs) a speedy, cost-effective and expeditious alternate grievance redress mechanism. Based on the operational experience, stakeholder feedback, and global best practices, the Reserve Bank has undertaken a comprehensive review of the Scheme.

The Reserve Bank – Integrated Ombudsman Scheme (RB-IOS), 2021 launched on November 12, 2021, provides customers of Regulated Entities (REs) a speedy, cost-effective and expeditious alternate grievance redress mechanism. Based on the operational experience, stakeholder feedback, and global best practices, the Reserve Bank has undertaken a comprehensive review of the Scheme.

Ends On অক্টোবর 28, 2025
অক্টোবর 07, 2025
open_vacancy
RBI invites public comments on the draft Master Direction - Reserve Bank of India (Internal Ombudsman for Regulated Entities) Directions, 2025

The Reserve Bank, vide Master Direction - Reserve Bank of India (Internal Ombudsman for Regulated Entities) Directions, 2023 dated December 29, 2023, has institutionalized the Internal Ombudsman mechanism in various regulated entities (REs) for independent review of customer complaints that are being rejected. A holistic review of the existing instructions has been undertaken to further strengthen the functioning of the Internal Ombudsman with a view to facilitating faster and meaningful resolution of customer grievances at the level of the REs.

The Reserve Bank, vide Master Direction - Reserve Bank of India (Internal Ombudsman for Regulated Entities) Directions, 2023 dated December 29, 2023, has institutionalized the Internal Ombudsman mechanism in various regulated entities (REs) for independent review of customer complaints that are being rejected. A holistic review of the existing instructions has been undertaken to further strengthen the functioning of the Internal Ombudsman with a view to facilitating faster and meaningful resolution of customer grievances at the level of the REs.

Ends On অক্টোবর 28, 2025
অক্টোবর 03, 2025
open_vacancy
RBI invites public comments on the Draft “Reserve Bank of India (All India Financial Institutions – Lending to Related Parties) Directions, 2025”

Lending to counterparties who are related or connected to the lenders either through ownership stake in the lending entity or through their ability to control and influence the lending decisions entail conflict of interest or moral hazard issues for the lenders. The draft Directions being issued provide a harmonised, principle-based framework to be adopted by REs for managing such risks, suitably rationalising the existing provisions.

Lending to counterparties who are related or connected to the lenders either through ownership stake in the lending entity or through their ability to control and influence the lending decisions entail conflict of interest or moral hazard issues for the lenders. The draft Directions being issued provide a harmonised, principle-based framework to be adopted by REs for managing such risks, suitably rationalising the existing provisions.

Ends On অক্টোবর 31, 2025
অক্টোবর 03, 2025
open_vacancy
RBI invites public comments on the Draft “Reserve Bank of India (Non-Banking Financial Companies – Lending to Related Parties) Directions, 2025”

Lending to counterparties who are related or connected to the lender    either through ownership stake in the lender or through their ability to    control and influence the lending decisions may prove to be detrimental to    the interests of the and other stakeholders. Globally, there are regulations    on such related party lending and transactions which might create a conflict    of interest or moral hazard for the lenders.

Lending to counterparties who are related or connected to the lender    either through ownership stake in the lender or through their ability to    control and influence the lending decisions may prove to be detrimental to    the interests of the and other stakeholders. Globally, there are regulations    on such related party lending and transactions which might create a conflict    of interest or moral hazard for the lenders.

Ends On অক্টোবর 31, 2025
অক্টোবর 03, 2025
open_vacancy
RBI invites public comments on the Draft “Reserve Bank of India (Local Area Banks – Lending to Related Parties) Directions, 2025”

Lending to counterparties who are related or connected to the lenders either through ownership stake in the lending entity or through their ability to control and influence the lending decisions entail conflict of interest or moral hazard issues for the lenders. The draft Directions being issued provide a harmonised, principle-based framework to be adopted by REs for managing such risks, suitably rationalising the existing provisions.

Lending to counterparties who are related or connected to the lenders either through ownership stake in the lending entity or through their ability to control and influence the lending decisions entail conflict of interest or moral hazard issues for the lenders. The draft Directions being issued provide a harmonised, principle-based framework to be adopted by REs for managing such risks, suitably rationalising the existing provisions.

Ends On অক্টোবর 31, 2025
অক্টোবর 03, 2025
open_vacancy
RBI invites public comments on the Draft “Reserve Bank of India (Regional Rural Banks – Lending to Related Parties) Directions, 2025”

Lending to counterparties who are related or connected to the lenders either through ownership stake in the lending entity or through their ability to control and influence the lending decisions entail conflict of interest or moral hazard issues for the lenders. The draft Directions being issued provide a harmonised, principle-based framework to be adopted by REs for managing such risks, suitably rationalising the existing provisions.

Lending to counterparties who are related or connected to the lenders either through ownership stake in the lending entity or through their ability to control and influence the lending decisions entail conflict of interest or moral hazard issues for the lenders. The draft Directions being issued provide a harmonised, principle-based framework to be adopted by REs for managing such risks, suitably rationalising the existing provisions.

Ends On অক্টোবর 31, 2025
অক্টোবর 03, 2025
open_vacancy
RBI invites public comments on the Draft “Reserve Bank of India (Small Finance Banks – Lending to Related Parties) Directions, 2025”

Lending to counterparties who are related or connected to the lenders either through ownership stake in the lending entity or through their ability to control and influence the lending decisions entail conflict of interest or moral hazard issues for the lenders. The draft Directions being issued provide a harmonised, principle-based framework to be adopted by REs for managing such risks, suitably rationalising the existing provisions.

Lending to counterparties who are related or connected to the lenders either through ownership stake in the lending entity or through their ability to control and influence the lending decisions entail conflict of interest or moral hazard issues for the lenders. The draft Directions being issued provide a harmonised, principle-based framework to be adopted by REs for managing such risks, suitably rationalising the existing provisions.

অক্টোবর 03, 2025
open_vacancy
RBI invites public comments on the Draft “Reserve Bank of India (Commercial Banks – Lending to Related Parties) Directions, 2025”

Lending to counterparties who are related or connected to the lenders either through ownership stake in the lending entity or through their ability to control and influence the lending decisions entail conflict of interest or moral hazard issues for the lenders. The draft Directions being issued provide a harmonised, principle-based framework to be adopted by REs for managing such risks, suitably rationalising the existing provisions.

Lending to counterparties who are related or connected to the lenders either through ownership stake in the lending entity or through their ability to control and influence the lending decisions entail conflict of interest or moral hazard issues for the lenders. The draft Directions being issued provide a harmonised, principle-based framework to be adopted by REs for managing such risks, suitably rationalising the existing provisions.

Ends On অক্টোবর 31, 2025
অক্টোবর 03, 2025
open_vacancy
Foreign Exchange Management (Establishment in India of a branch or office) Regulations, 2025 - Draft for feedback

As announced in the Statement on Developmental and Regulatory Policies dated October 01, 2025, the Reserve Bank had issued the Foreign Exchange Management (Establishment in India of a Branch Office or a Liaison Office or a Project Office or any other place of business) Regulations, 2016, vide Notification No. FEMA 22(R)/2016-RB. dated March 31, 2016.

As announced in the Statement on Developmental and Regulatory Policies dated October 01, 2025, the Reserve Bank had issued the Foreign Exchange Management (Establishment in India of a Branch Office or a Liaison Office or a Project Office or any other place of business) Regulations, 2016, vide Notification No. FEMA 22(R)/2016-RB. dated March 31, 2016.

Ends On অক্টোবর 24, 2025

Custom Date Facet

Category Facet

Category

RBI-Install-RBI-Content-Global

রিজার্ভ ব্যাঙ্ক অফ ইন্ডিয়া মোবাইল অ্যাপ্লিকেশন ইনস্টল করুন এবং সাম্প্রতিক সংবাদগুলিতে দ্রুত অ্যাক্সেস পান!

আমাদের অ্যাপটি ইনস্টল করতে QR কোডটি স্ক্যান করুন