Notifications

RBI/2025-26/225 DOR. AML.REC.415/14.06.001/2025-26 March 02, 2026 The Chairpersons/ CEOs of the Commercial Banks, Small Finance Banks, Payment Banks, Urban Co-operative Banks, Rural Co-operative Banks, Regional Rural Banks, Local Area Banks, Non-Banking Financial Companies, Asset Reconstruction Companies, All India Financial Institutions

RBI/DoR/2025-26/224 DoR.GOV.REC.No.414/18.10.008/2025-26 February 26, 2026 Reserve Bank of India (Non-Banking Financial Companies – Miscellaneous) Amendment Directions, 2026 Please refer to the Reserve Bank of India (Non-Banking Financial Companies – Miscellaneous) Directions, 2025.

RBI/2025-26/223 A.P. (DIR Series) Circular No. 23 February 18, 2026 All Authorised Persons Madam / Sir, Reporting under Foreign Exchange Management Act, 1999 – Returns pertaining to External Commercial Borrowing (ECB)

RBI/2025-26/222 CO.FMRD.MIOD.No.8/11.01.057/2025-26 February 18, 2026 To All eligible market participants Madam / Sir, Unique Transaction Identifier for OTC Derivative Transactions The Unique Transaction Identifier (UTI) has been conceived as one of the key data elements identified globally for reporting over-the-counter (OTC) derivative transactions with a view to enable policy makers to obtain a comprehensive view of the OTC derivatives market.

RBI/2025-26/221 A.P. (DIR Series) Circular No. 22 February 16, 2026 All Authorised Dealer Category I Banks, Madam / Sir, Foreign Exchange Management (Borrowing and Lending) (First Amendment) Regulations, 2026 The Reserve Bank of India had released draft amendment to Foreign Exchange Management (Borrowing and Lending) Regulations, 2018

RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE Mumbai 400 001 Notification No. FEMA 3(R)(5)/2026-RB February 09, 2026 Foreign Exchange Management (Borrowing and Lending) (First Amendment) Regulations, 2026 In exercise of the powers conferred by sub-section (2) of section 6, sub-section (2) of section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Borrowing and Lending) Regulations, 2018 (Notification No. FEMA 3(R)/2018-RB dated December 17, 2018) (hereinafter referred to as the ‘Principal Regulations’), namely:

RBI/2025-26/220 FIDD.CO.LBS.BC.No.13/02.08.001/2025-26 February 16, 2026 The Chairman / Managing Director & Chief Executive Officer Lead Banks Concerned Madam/ Dear Sir, Formation of new district in the State of Haryana – Assignment of Lead Bank Responsibility

RBI/2025-26/219 DOR.CRE.REC.410/21.04.018/2025-26 February 13, 2026 Reserve Bank of India (Small Finance Banks – Financial Statements: Presentation and Disclosures) – Second Amendment Directions, 2026 Please refer to the Reserve Bank of India (Small Finance Banks - Financial Statements Presentation and Disclosures) Directions, 2025 (hereinafter referred to as ‘the Directions’).

RBI/2025-26/218 DOR.CRE.REC.409/21-01-002/2025-26 February 13, 2026 Reserve Bank of India (Small Finance Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 Please refer to the Reserve Bank of India (Small Finance Banks – Prudential Norms on Capital Adequacy) Directions, 2025 (hereinafter referred to as ‘the Directions’).

RBI/2025-26/217 DOR.CRE.REC.408/07-03-002/2025-26 February 13, 2026 Reserve Bank of India (Small Finance Banks - Concentration Risk Management) Amendment Directions, 2026 Please refer to the Reserve Bank of India (Small Finance Banks - Concentration Risk Management) Directions, 2025 (hereinafter referred to as ‘the Directions’).