Index to RBI Circulars - RBI - Reserve Bank of India
Index to RBI Circulars
| Circular Number | Date Of Issue | Department | Subject | Meant For |
|---|---|---|---|---|
| RBI/2025-26/76 DOR. AML.REC.48/14.06.001/2025-26 | 25.08.2025 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments to 05 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-2026/75 DOR.AML.REC.46 /14.01.001/2025-26 |
14.08.2025 | Department of Regulation | Reserve Bank of India (Know Your Customer (KYC)) (2nd Amendment) Directions, 2025 | |
| RBI/2025-2026/74 DoR.MCS.REC.47/01.01.028/2025-26 |
14.08.2025 | Department of Regulation | 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) | 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 |
| RBI/2025-2026/62 DoR.SOG (DEA Fund) No.37/30.01.002/2025-26 |
25.06.2025 | Department of Regulation | The Depositor Education and Awareness (DEA) Fund Scheme, 2014 – Revised Operational Guidelines | All the banks covered under the DEA Fund Scheme, viz., Commercial Banks (including RRBs, LABs, SFBs and PBs) and all Co-operative Banks |
| RBI/2025-26/53 DOR.AML.REC. 31/14.01.001/2025-26 | 12.06.2025 | Department of Regulation | Updation/ Periodic Updation of KYC – Revised Instructions | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-26/51 DOR.SOG(LEG).REC/ 32/ 09.08.024/2025-26 |
12.06.2025 | Department of Regulation | Inoperative Accounts/ Unclaimed Deposits in Banks - Revised Instructions (Amendment) 2025 | All Commercial Banks (including RRBs) and all Co-operative Banks |
| RBI/2025-26/51 DOR.AML.REC. 30/14.01.001/2025-26 | 12.06.2025 | Department of Regulation | Reserve Bank of India (Know Your Customer (KYC)) (Amendment) Directions, 2025 | |
| RBI/2025-26/47 DOR.CRE.REC.26/21.01.023/2025-26 | 06.06.2025 | Department of Regulation | Reserve Bank of India (Lending Against Gold and Silver Collateral) Directions, 2025 | |
| RBI/2025-26/24 REF. No.MPD.BC. 399/07.01.279/2025-26 |
09.04.2025 | Monetary Policy Department | Standing Liquidity Facility for Primary Dealers | All Primary Dealers |
| RBI/DNBR/2018-19/66 Master Direction DNBR. PD (ARC) CC. No. 06/26.03.001/2018-19 | 25.10.2018 | Department of Non Banking Regulation | Master Direction - Fit and Proper Criteria for Sponsors - Asset Reconstruction Companies (Reserve Bank) Directions, 2018 | The Chairman / Managing Director / Chief Executive Officer All registered Asset Reconstruction Companies |
| RBI/DNBR/2016-2017/44 Master Direction DNBR.PD.007/03.10.119/2016-17 | 01.09.2016 | Department of Non Banking Supervision | Master Direction - Non-Banking Financial Company – Non-Systemically Important Non-Deposit taking Company (Reserve Bank) Directions, 2016 (Updated as on August 29, 2023) | |
| RBI/DNBR/2016-2017/45 Master Direction DNBR. PD. 008/03.10.119/2016-17 | 01.09.2016 | Department of Non Banking Supervision | Master Direction - Non-Banking Financial Company - Systemically Important Non-Deposit taking Company and Deposit taking Company (Reserve Bank) Directions, 2016 (Updated as on August 29, 2023) |
Install the RBI mobile application and get quick access to the latest news!
Page Last Updated on: November 23, 2022
