Notifications

I. Introduction The nomination facility in deposit accounts, safe deposit lockers and articles in safe custody under the provisions of Sections 45ZA to ZF of the Banking Regulation Act, 1949 read with Section 56 of the Act ibid is intended to facilitate expeditious settlement of claims by banks upon death of a deceased customer and to minimise hardship caused to the family members. Further, in cases where nomination is not registered, the extant instructions require banks to adopt a simplified procedure for

RBI/2025-26/81 CO.DPSS.RLPD.No.S680/04-07-001/2025-2026 September 26, 2025 The Chairman / Managing Director / Chief Executive Officer of Banks participating in Cheque Truncation System/ National Payments Corporation of India Madam / Dear Sir,

RBI/2025-26/80 DOR.MRG.REC.49/00.00.011/2025-26 September 26, 2025 All State / Central Co-operative Banks Madam/ Dear Sir, Investment by State Co-operative Banks (StCBs) and Central Co-operative Banks (CCBs) in Shared Service Entity (SSE) established by NABARD Please refer to circular DCBR.BPD.BC.No.01/19.51.026/2016-17 dated July 14, 2016 (hereinafter called the extant instructions), on Investments in Non-SLR instruments

RBI/2025-26/79 CO.DPSS.POLC.No.S668/02-14-015/2025-2026 September 25, 2025 Reserve Bank of India (Authentication mechanisms for digital payment transactions) Directions, 2025

RBI/2025-26/78 A. P. (DIR Series) Circular No. 10 September 22, 2025 To, All Authorised Persons Madam/Sir, Participation of Standalone Primary Dealers in Non-deliverable Rupee Derivative Markets Attention of Authorised Persons is invited to the Foreign

RBI/2025-26/77 CO.DPSS.ODD.No.S604/06-08-024/2025-2026 September 05, 2025 To All SCBs (including RRBs), UCBs, StCBs, DCCBs, Payment Banks and Small Finance Banks Madam / Dear Sir, Returns – Department of Payment and Settlement Systems – Submission in CIMS