RBI/2024-25/84 DOR.AML.REC.48/14.06.001/2024-25 October 19, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Designation of one organisation under Section 35(1) (a) and 2(1) (m) of the Unlawful Activities (Prevention) Act,1967 and its listing in the First Schedule of the Act- Reg.

RBI/2024-25/83 CO.DPSS.POLC.No. S-708 / 02-12-004 / 2024-25 October 11, 2024 All Payment System Participants Madam / Dear Sir, Facilitating accessibility to digital payment systems for Persons with Disabilities - Guidelines A reference is invited to Reserve Bank’s Master Circular on Customer Service in Banks dated July 01, 2015, which, among other things, contains instructions for scheduled commercial banks to ensure banking services for Persons with Disabilities. In this context, reference is also invited to ‘Accessibility Standards and Guidelines for Banking Sector’ as notified by the Ministry of Finance, Government of India on February 02, 2024.

RBI/2024-25/82 DoR.FIN.REC.No. 46/26.03.001/2024-25 October 10, 2024 All Asset Reconstruction Companies (ARCs) Dear Sir/ Madam, Submission of information to Credit Information Companies (CICs) by ARCs

RBI/2024-25/81 DoR.FIN.REC. 47/20.16.042/2024-25 October 10, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, and excluding Payments Banks) All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks All Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies Dear Sir/ Madam, Implementation of Credit Information Reporting Mechanism subsequent to cancellation of licence or Certificate of Registration The Credit Information Companies (Regulation) Act, 2005 (CICRA) stipulates that only Credit Institutions (CIs) can furnish credit information to Credit Information Companies (CICs). Section 17(1) of CICRA mandates that CICs can collect credit information from its member CIs or member CICs only. Therefore, only the entities that are covered under the ambit of section 2(f) of CICRA, 2005 can submit credit information to CICs.

RBI/2024-25/80
DOR.STR.REC.45/04.02.001/2024-25

October 9, 2024

All Scheduled Commercial Banks (excluding RRBs),
Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having
AD category-I license), and
Exim Bank

Dear Sir / Madam,

RBI/FED/2024-25/78 A.P. (DIR Series) Circular. No.17/2024-25 October 01, 2024 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Directions - Compounding of Contraventions under FEMA, 1999 The provisions of section 15 of Foreign Exchange Management Act, 1999 (42 of 1999) [hereinafter referred to as ‘FEMA

RBI/2024-25/77 DoS.CO.PPG.SEC.10/11.01.005/2024-25 September 30, 2024 All Commercial Banks (including Small Finance Banks but excluding Regional Rural Banks and Payments Banks) All Primary (Urban) Co-operative Banks All Non-Banking Financial Companies Madam / Dear Sir, Gold loans - Irregular practices observed in grant of loans against pledge of gold ornaments and jewellery

RBI/2024-25/76 DOR.STR.REC.44/04.02.001/2024-25 September 20, 2024 All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank Madam/ Sir, Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit Please refer to the instructions issued vide circular No.DOR.STR.REC.41/04.02.001/2024-25 dated August 29, 2024. 2. Government of India (Gol), vide Trade Notice No.16/2024-2025 dated August 31, 2024, read with Trade Notice No.17/2024-2025 dated September 17, 2024, has allowed for an extension of the Interest Equalization Scheme for Pre and Post Shipment Rupee Export Credit ('Scheme') from September 1, 2024, to September 30, 2024.

RBI/2024-25/75 DOR.AML.REC.43/14.06.001/2024-25 September 19, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments) Please refer to Section 52 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on January 04, 2024 (MD on KYC), in terms of which, inter alia, “Regulated Entities (REs) shall ensure meticulous compliance with the “Procedure for Implementation of Section 12A of the Weapons of Mass Destruction (WMD) and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005” laid down in terms of Section 12A of the WMD Act, 2005 vide Order dated September 01, 2023, by the Ministry of Finance, Government of India (Annex III of the Master Direction on Know Your Customer).”

RBI/2024-25/74 September 06, 2024 A.P. (DIR Series) Circular No. 16 To All Authorised Dealer Category-I banks Madam/Sir, Liberalised Remittance Scheme (LRS) for Resident Individuals- Discontinuation of Reporting of monthly return

RBI/2024-25/73
CO.FIDD.PCD.BC.No.9/04-04-003/2024-25 September 02, 2024 All Scheduled Commercial Banks Madam /Dear Sir,

RBI/2024-25/72 CO.FMRD.FMIA.No.S242/11-01-051/2024-2025 August 29, 2024 To All Eligible Market Participants Madam / Sir Scheme for Trading and Settlement of Sovereign Green Bonds in the International Financial Services Centre in India Please refer to Paragraph 1 of the Statement on Developmental and Regulatory Policies announced as a part of the Bi-monthly Monetary Policy Statement for 2024-25 dated April 05, 2024, on the issuance of a scheme for investment and trading in Sovereign Green Bonds (SGrBs) by eligible foreign investors in the International Financial Services Centre (IFSC) in India.

RBI/2024-25/71 DOR.STR.REC.41/04.02.001/2024-25 August 29, 2024 All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank Dear Sir / Madam, Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit Please refer to the instructions issued vide circular No. DOR.STR.REC. 78/04.02.001/2023-24 dated February 22, 2024.

Please refer to Section 51 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on January 04 , 2024 (MD on KYC), in terms of which “Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto, they do not have any account in the name of individuals/entities appearing in the lists of individuals and entities, suspected of having terrorist links, which are approved by and periodically circulated by the United Nations Security Council (UNSC).”

RBI/2024-25/69 DoR.RET.REC.40/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Cessation of “Krung Thai Bank Public Company Limited” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 It is advised that the “Krung Thai Bank Public Company Limited” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DoR.LIC.No.S1999/23.13.066/2024-25 dated July 3, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17 – August 23, 2023.

RBI/2024-25/68 DoR.RET.REC.39/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Exclusion of “Krung Thai Bank Public Company Limited” from the Second Schedule of the Reserve Bank of India Act, 1934 It is advised that “Krung Thai Bank Public Company Limited” has been excluded from the Second Schedule of the Reserve Bank of India Act, 1934 vide Notification DoR.LIC.No.S1998/23.13.066/2024-25 dated July 3, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17- August 23, 2024.

RBI/2024-25/67 DoR.RET.REC.38/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Exclusion of “Credit Suisse AG” from the Second Schedule of the Reserve Bank of India Act, 1934 It is advised that “Credit Suisse AG” has been excluded from the Second Schedule of the Reserve Bank of India Act, 1934 vide Notification DoR.LIC.No.S1373/23.03.025/2024-25 dated June 4, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17- August 23, 2024.

RBI/2024-25/66 DoR.RET.REC.37/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Cessation of “Credit Suisse AG” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 It is advised that the “Credit Suisse AG” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DoR.LIC.No. S1372/23.03.025/2024-25 dated June 4, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17 – August 23, 2024.

RBI/2024-25/65 DoR.RET.REC.36/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Inclusion of “UBS AG” in the Second Schedule of the Reserve Bank of India Act, 1934 It is advised that “UBS AG” has been included in the Second Schedule of the Reserve Bank of India Act, 1934 vide Notification DoR.LIC.No.S1371/23.03.025/2024-25 dated June 4, 2024 and published in the Gazette of India (Part III - Section 4) dated August 17 - August 23, 2024.

RBI/2024-25/64 CO.DPSS.POLC.No. S528 / 02-14-003 / 2024-25 August 22, 2024 The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks, including Regional Rural Banks / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks / Payments Banks / Small Finance Banks / Local Area Banks / Non-bank Prepaid Payment Instrument issuers / Authorised Card Payment Networks / National Payments Corporation of India Madam / Dear Sir, Processing of e-mandates for recurring transactions A reference is invited to our circulars DPSS.CO.PD.No.447 / 02.14.003 / 2019-20 dated August 21, 2019, and other related circulars (collectively referred to as “e-mandate framework”). The e-mandate framework prescribed, inter alia, that the issuer shall send a pre-debit notification to the customer at least 24 hours prior to the actual charge / debit to the account.

RBI/2024-25/63 DoR.FIN.REC.35/03.10.124/2024-25 August 16, 2024 All Non-Banking Financial Company – Peer to Peer Lending Platforms Dear Sir/ Madam, Review of Master Direction - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 Please refer to the Master Direction - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 (the Directions). 2. The Directions envisaged the Non-Banking Financial Company – Peer to Peer Lending Platform (NBFC-P2P Lending Platform) to act as an intermediary providing online marketplace / platform to the participants involved in peer to peer lending. Accordingly, the Directions had laid down clear guidelines regarding various aspects of functioning of NBFC-P2P Lending Platforms.

RBI/2024-25/62 DOR.CRE.REC.33/08.12.001/2024-25 August 12, 2024 Housing Finance Companies Madam/ Dear Sir, Review of Risk Weights for Housing Finance Companies (HFCs)

RBI/2024-25/61 DOR.FIN.REC.No.34/03.10.136/2024-25 August 12, 2024  All Housing Finance Companies (HFCs) All Non-Banking Finance Companies (NBFCs)  Dear Sir/ Madam,  Review of regulatory framework for HFCs and harmonisation of regulations applicable to HFCs and NBFCs Please refer to the circular DOR.NBFC (HFC).CC.No.118/03.10.136/2020-21 dated October 22, 2020. In terms of para 4 of the above circular, it was advised that further harmonisation of regulations applicable to HFCs and NBFCs will be taken up in a phased manner over the next two years to ensure that the transition is achieved with least disruption.

RBI/2024-25/60 DoR.FIN.REC.No. 32/ 20.16.056/ 2024-25 August 08, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, and excluding Payments Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies Dear Sir/ Madam, Frequency of reporting of credit information by Credit Institutions to Credit Information Companies Please refer to the circular DBR. No. CID. BC. 60/ 20.16.056/ 2014-15 dated January 15, 2015, inter-alia, directing the credit information companies (CICs) and credit institutions (CIs) to keep the credit information collected/maintained by them updated regularly on a monthly basis or at such shorter intervals as mutually agreed upon between the CI and the CIC.

RBI/2024-25/59 FIDD.CO.FSD.BC.No.8/05.02.001/2024-25 August 06, 2024 The Chairman/Managing Director/Chief Executive Officer All Public Sector Banks, Private Sector Banks and Small Finance Banks Madam/Dear Sir, Modified Interest Subvention Scheme for Short Term Loans for Agriculture and Allied Activities availed through Kisan Credit Card (KCC) during the financial year 2024-25 Please refer to our circular FIDD.CO.FSD.BC.No.13/05.02.001/2022-23 dated November 23, 2022 conveying the decision of the Government of India for continuation of the Modified Interest Subvention Scheme for short term loans for agriculture and allied activities for the years 2022-23 and 2023-24. 

RBI/2024-25/58 DOR.CAP.REC.No.27/09.18.201/2024-25 August 02, 2024 Dear Sir/ Madam, Prudential Treatment of Bad and Doubtful Debt Reserve by Co-operative Banks As you are aware, under the provisions of the respective State Co-operative Societies Acts, or otherwise, on prudential consideration, several co-operative banks have created Bad and Doubtful Debt Reserve (BDDR) . While in some cases, BDDR is created by recognising an expense in the Profit and Loss (P&L) Account, in other cases it is created through appropriations from net profits.

RBI/2024-25/57 DOR.CAP.REC.No.30/09.18.201/2024-25 July 30, 2024 Dear Sir/ Madam, Guidelines on treatment of Dividend Equalisation Fund (DEF)- Primary (Urban) Co-operative Banks (UCBs)

RBI/2024-25/56 FMRD.FMID.No. 03/14.01.006/2024-25 July 29, 2024 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Exclusion of new issuances in 14-year and 30-year tenor securities A reference is invited to the Fully Accessible Route introduced by the Reserve Bank, vide A.P. (DIR Series) Circular No. 25 dated March 30, 2020, wherein certain specified categories of Central Government securities were opened fully for non-resident investors without any restrictions, apart from being available to domestic investors as well.

RBI/2024-25/55 DOS.CO.PPG.SEC.No.8/11.01.005/2024-25 July 26, 2024 All Primary (Urban) Co-operative Banks Madam / Dear Sir, Prompt Corrective Action (PCA) Framework for Primary (Urban) Co-operative Banks (UCBs)

RBI/2024-25/54 DOR.CRE.REC. 29/07.10.002/2024-25 July 25, 2024 All Primary (Urban) Co-operative Banks Madam / Dear Sir, Bank Finance against Shares and Debentures

RBI/2024-25/53 DOR.CRE.REC. 28/07.10.002/2024-25 July 25, 2024 All Primary (Urban) Co-operative Banks Madam / Dear Sir, Small Value Loans – Primary (Urban) Co-operative Banks (UCBs) Please refer to paras 2.2 and 2.2.1 of the circular DOR (PCB).BPD.Cir No.10/13.05.000/2019-20 dated March 13, 2020, in terms of which, UCBs were required, inter alia, to have at least 50 per cent of their aggregate loans and advances comprising of Small Value Loans, i.e., loans of value not more than ₹25 lakh or 0.2 per cent of their Tier I capital, whichever is higher, subject to a maximum of ₹1 crore, per borrower. The target date for complying with the above requirement was March 31, 2024.

RBI/2024-25/52 CO.DPSS.POLC.No. S415 / 02.27.019 / 2024-25 July 24, 2024 The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Participants (Banks and Non-banks) Madam / Dear Sir, Domestic Money Transfer – Review of Framework The framework for Domestic Money Transfer (DMT) was introduced in 2011, vide RBI circular DPSS.PD.CO.No. 622 / 02.27.019 / 2011-2012 dated October 5, 2011. There has been significant increase in the availability of banking outlets, developments in payment systems for funds transfers, and ease in fulfilling KYC requirements etc., since then; and now users have multiple digital options for funds transfer. A review was recently undertaken of various services facilitated in the current framework

RBI/2024-25/51 DoS.CO.PPG/SEC.4/11.01.005/2024-25 July 12, 2024 All Scheduled Commercial Banks All Foreign Banks Madam / Dear Sir, Withdrawal of Circulars – Internal Review An internal review of circulars has been carried out to remove obsolete instructions and to rationalize and simplify the existing guidelines. 2. In this context, it has been decided to withdraw the circulars listed in the Annex with effect from close of business today. Yours faithfully, (Tarun Singh) Chief General Manager Encl: As above

RBI/2024-25/50 DOR.STR.REC. 26/21.06.008/2024-25 July 10, 2024 All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) Dear Sir/ Madam, Basel III Capital Regulations - Eligible Credit Rating Agencies (ECAI)

RBI/2024-25/49 A.P. (DIR Series) Circular No. 15 July 10, 2024 To, All Authorised Persons Madam / Sir, Remittances to International Financial Services Centres (IFSCs) under the Liberalised Remittance Scheme (LRS)

RBI/2024-2025/48 July 08, 2024 A.P. (DIR Series) Circular No. 14 All Category – I Authorised Dealer Banks Madam/Sir Export-Import Bank of India’s GOI-supported Line of Credit of USD 2.50 mn to the Government of Co-operative Republic of Guyana, for installation of Solar Photo Voltaic Power Plant at Cheddi Jagan International Airport Export-Import Bank of India (Exim Bank) has entered into an agreement dated February 29, 2024 with the Government of the Co-operative Republic of Guyana (GO-GUY), for making available to the latter, Government of India supported Line of Credit (LoC) of USD 2.50 mn (USD Two Million Five Hundred Thousand Only) for installation of Solar Photo Voltaic Power Plant at Cheddi Jagan International Airport in Guyana.

RBI/2024-25/47 A.P. (DIR Series) Circular No. 13 July 03, 2024 To, All Authorised Dealers in Foreign Exchange Madam / Dear Sir, Release of foreign exchange for Miscellaneous Remittances In terms of the direction issued under the A.P.(DIR Series) Circular No. 16 dated September 12, 2002, A.P.(DIR Series) Circular No. 55 dated December 23, 2003 and A. P. (DIR Series) Circular No.118 dated May 07, 2012, Authorised Dealers are permitted to release foreign exchange for any current account transaction, on the basis of a simple letter containing basic information and subject to an upper limit of USD 25,000 or its equivalent. It was also advised that Authorised Dealers need not obtain any other documents, including Form A2, and that the payment was to be made by the applicant through Demand Draft or a cheque drawn on his / her bank account.

RBI/2024-25/46 A.P. (DIR Series) Circular No. 12 July 03, 2024 To All Authorised Dealers in Foreign Exchange Madam / Dear Sir Online submission of Form A2: Removal of limits on amount of remittance Attention of Authorised Dealer (AD) Category-I banks and AD Category-II entities is invited to paragraph 4 of A.P. (DIR Series) Circular No. 50 dated February 11, 2016 (Compilation of R-Returns: Reporting under FETERS) and A.P. (DIR Series) Circular No. 02 dated April 12, 2023 (Authorised Dealers Category-II – Online Submission of Form A2), wherein AD Category-I banks and AD Category-II entities were permitted to allow submission of Form A2 through online mode by their customers, subject to certain conditions and limits.

All Commercial and Co-operative Banks
Madam / Dear Sir,Exclusion of “Nagar Urban Co-operative Bank Limited” from the Second Schedule of the Reserve Bank of India Act, 1934It is advised that “Nagar Urban Co-operative Bank Limited” has been excluded from the Second Schedule to the Reserve Bank of India Act, 1934 vide Notification DoR.REG/LIC.No.S8/08.27.159/2024-25 dated April 1, 2024, which is published in the Gazette of India (Part III - Section 4) dated May 14, 2024

RBI/2024-25/44
FIDD.CO.PSD.BC.No.7/04.09.01/2024-25 June 21, 2024 The Chairman / Managing Director/
Chief Executive Officer
[All Commercial Banks including Regional Rural Banks,
Small Finance Banks, Local Area Banks and
Primary (Urban) Co-operative Banks other than Salary Earners’ Banks]

RBI/2024-2025/43 FED Circular No. 11 June 11, 2024 All Scheduled Commercial Banks (holding AD Category-I license) Madam/Sir International Trade Settlement in Indian Rupees (INR) – Opening of additional Current Account for settlement of trade transactions Attention of Authorised Dealer Category – I (AD Category – I) banks is invited to FED Circular No. 08 dated November 17, 2023, in terms of which, AD Category-I banks maintaining Special Rupee Vostro Account vide A.P. (DIR Series) Circular No.10 dated July 11, 2022 on International Trade Settlement in Indian Rupees (INR) were permitted to open an additional special current account for its constituents, exclusively for settlement of export transactions. 

RBI/2024-2025/42 June 11, 2024 A.P. (DIR Series) Circular No. 10 All Category – I Authorised Dealer Banks Madam/ Sir Export-Import Bank of India (Exim Bank)’s Government of India -supported Line of Credit of USD 23.37 mn to the Government of the Co-operative Republic of Guyana (GO-GUY), for procurement of two Hindustan 228-201 aircraft from Hindustan Aeronautics Ltd.

RBI/2024-25/41 A.P. (DIR Series) Circular No. 09 June 07, 2024 To All Category-I Authorised Dealer Banks Madam/ Sir Foreign Exchange Management (Overseas Investment) Directions, 2022 - Investments in Overseas Funds Attention of Category-I Authorised Dealer Banks is invited to Paragraph 1(ix)(e) of Foreign Exchange Management (Overseas Investment) Directions, 2022, issued vide A.P. (DIR Series) Circular No.12 dated August 22, 2022, in terms of which, investment (including sponsor contribution) in units of any investment fund overseas, duly regulated by the regulator for the financial sector in the host jurisdiction, shall be considered as Overseas Portfolio Investment. Further, as per the provisions of Paragraph 1(ix)(e) and Paragraph 24(1) of FEM (OI) Directions, 2022, investments can be made in “units” of investment funds.

RBI/2024-25/40 DoR.SPE.REC.No.24/13.03.00/2024-2025 June 07, 2024 All Scheduled Commercial Banks (excluding RRBs) All Small Finance Banks All Local Area Banks Madam / Sir, Amendment to Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 Please refer to paragraph 3(a)(i) of the Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 dated March 03, 2016, wherein the definition of “Bulk Deposits” has been prescribed. 

RBI/2024-25/39
A.P. (DIR Series) Circular No. 08 May 27, 2024 To
All Authorised Persons in Foreign Exchange Madam/ Sir Instructions on Money Changing Activities Attention is invited to FED Master Direction No.3 / 2015-16 dated January 01, 2016 (updated from time to time) on Money Changing Activities. 2. In terms of extant instructions, Full Fledged Money Changers (FFMCs)/non-bank Authorised Dealers (ADs) Category-II may obtain their normal business requirements of foreign currency notes from other FFMCs and Authorised Dealers (ADs) in India. Further, they are also required to keep balances in foreign currencies at reasonable levels to avoid build-up of idle balances.

RBI/2024-25/38
DOR.RET.REC.23/12.07.160/2024-25

May 24, 2024

All Banks

Madam / Dear Sir,

Exclusion of "Fincare Small Finance Bank Limited" from the Second Schedule to the Reserve Bank of India Act, 1934 and cessation as a banking company

It is informed that "Fincare Small Finance Bank Limited" has been excluded from the Second Schedule to the Reserve Bank of India Act, 1934 with effect from April 01, 2024, as the bank has ceased to carry on banking business with effect from April 01, 2024 vide Notification DOR.HOL.No.S173/16-02-003/2024-25 dated April 08, 2024, which is published in the Gazette of India (Part III - Section 4) dated May 14, 2024

DoS.CO.PPG.SEC.2/11.01.005/2024-25 May 21, 2024 All Scheduled Commercial Banks All Primary (Urban) Cooperative Banks Madam / Dear Sir, Internal Review – Interim Recommendations – Withdrawal of Circulars

RBI/2024-25/36 A.P. (DIR Series) Circular No. 7 May 21, 2024 To All Authorised Dealer Category – I banks Madam / Sir Issuance of partly paid units to persons resident outside India by investment vehicles under Foreign Exchange Management (Non-debt Instruments) Rules, 2019 Attention of Authorised Dealer (AD) Category - I banks is invited to the Foreign Exchange Management (Non-debt Instruments) Rules, 2019, notified by the Central Government on October 17, 2019, which have been amended through the Foreign Exchange Management (Non-debt Instruments) (Second Amendment) Rules, 2024 videS.O. 1361(E), dated March 14, 2024, enabling issuance of partly paid units to persons resident outside India by investment vehicles.

RBI/2024-25/35 FIDD.CO.LBS.BC. No.06/02.08.001/ 2024-25 May 15, 2024 The Chairman / Managing Director & Chief Executive Officer Lead Banks Concerned Madam/ Dear Sir,

RESERVE BANK OF INDIA
(FOREIGN EXCHANGE DEPARTMENT)
CENTRAL OFFICE
MUMBAI 400 001

Notification No. FEMA 5(R)/(4)/2024-RB

May 06, 2024

In exercise of the powers conferred by sub-section (2) of section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India makes the following amendment in the Foreign Exchange Management (Deposit) Regulations, 2016 (Notification No. FEMA 5 (R)/2016-RB dated April 01, 2016) (hereinafter referred to as 'the Principal Regulations'), namely:-

RBI/2024-25/34 A. P. (DIR Series) Circular No.05 May 08, 2024 To, The Authorised Dealers Madam/Sir, Margin for Derivative Contracts Attention of Authorised Dealers is invited to the Foreign Exchange Management (Margin for Derivative Contracts) Regulations, 2020 notified in the Gazette of India vide notification no. FEMA.399/RB-2020 dated October 23, 2020, the amendment to the Foreign Exchange Management (Margin for Derivative Contracts) Regulations, 2020 notified in the Gazette of India vide notification no. FEMA.399(1)/2024-RB dated April 30, 2024 and the A. P. (DIR Series) Circular No. 10 dated February 15, 2021 on Margin for Derivative Contracts.

RBI/2024-25/33 DOR.CRE.REC.22/21.03.054/2024-25 May 03, 2024 All Scheduled Commercial Banks (excluding RRBs) Madam/ Dear Sir, Banks' Exposure to Capital Market - Issue of Irrevocable Payment Commitments (IPCs) Please refer to circular DBOD.Dir.BC. 68 /13.03.00/2011-12 dated December 27, 2011 on “Banks' Exposure to Capital Market - Issue of Irrevocable Payment Commitments (IPCs)” and mailbox clarification dated September 11, 2012 on “Applicability of Irrevocable Payment Commitments”.

RBI/2024-25/32 A. P. (DIR Series) Circular No. 04 May 03, 2024 To, All Authorised Persons Madam/Sir, Master Direction – Risk Management and Inter-Bank Dealings: Amendments Attention of Authorised Persons is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 03, 2000 [Notification no. FEMA.25/RB-2000 dated May 03, 2000], as amended from time to time and Master Direction - Risk Management and Inter-Bank Dealings dated July 05, 2016, as amended from time to time (hereinafter referred as ‘Master Direction’).

RBI/2024-25/31 DOR.ORG.REC.21/14.10.001/2024-25 April 30, 2024 1. Purpose 1.1 Operational Risk is inherent in all banking/ financial products, services, activities, processes, and systems. Effective management of Operational Risk is an integral part of the Regulated Entities’ (REs) risk management framework. Sound Management of Operational Risk shows the overall effectiveness of the Board of Directors and Senior Management in administering the RE’s portfolio of products, services, activities, processes, and systems. 

RBI/2024-25/30 DoS.CO.PPG.SEC.1/11.01.005/2024-25 April 29, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) excluding Payments Banks All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ District Central Co-operative Banks All Non-Banking Financial Companies (including Microfinance Institutions and Housing Finance Companies) Madam / Dear Sir, Fair Practices Code for Lenders – Charging of Interest The guidelines on Fair Practices Code issued to various Regulated Entities (REs) since 2003, inter-alia, advocate fairness and transparency in charging of interest by the lenders, while providing adequate freedom to REs as regards their loan pricing policy. 

RBI/2024-25/29 DOR. AML.REC.19/14.06.001/2024-25 April 26, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 01 Entry Please refer to Section 51 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on January 04 , 2024 (MD on KYC), in terms of which “Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto, they do not have any account in the name of individuals/entities appearing in the lists of individuals and entities, suspected of having terrorist links, which are approved by and periodically circulated by the United Nations Security Council (UNSC).” 

RBI/2024-25/28 DOR.LIC.REC.20/16.13.218/2024-25 April 26, 2024 All Small Finance Bank Madam/ Dear Sir, Voluntary transition of Small Finance Banks to Universal Banks

RBI/2024-25/27 A.P. (DIR Series) Circular No. 03 April 26, 2024 To, All Authorized Persons Madam / Sir Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs) Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA. 396/2019-RB dated October 17, 2019 as amended from time to time and the relevant Directions issued thereunder. 

RESERVE BANK OF INDIA (FOREIGN EXCHANGE DEPARTMENT) CENTRAL OFFICE MUMBAI 400 001 No. FEMA. 10(R)(3)/2024-RB April 23, 2024 Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) (Amendment) Regulations, 2024 In exercise of the powers conferred by Section 9 and clause (e) of sub-section (2) of section 47 of the Foreign Exchange Management 

No. FEMA. 395(2) /2024-RB April 23, 2024 Foreign Exchange Management (Mode of Payment and Reporting of Non-Debt Instruments) (Amendment) Regulations, 2024 In exercise of the powers conferred by Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and consequent to the Foreign Exchange Management (Non-Debt Instrument) Rules, 2019, the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Mode of Payment and Reporting of Non-Debt Instruments) Regulations, 2019 [Notification No. FEMA.395/2019-RB dated October 17, 2019] (hereinafter referred to as ‘the Principal Regulations’) namely:- 

RBI/2024-25/
DOR.RET.REC. 18 /12.07.160/2024-25     April 25, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Alteration in the name of "AB Bank Limited" to "AB Bank PLC" in the Second Schedule to the Reserve Bank of India Act, 1934

It is advised that the name of "AB Bank Limited" has been changed to "AB Bank PLC" in the Second Schedule to the Reserve Bank of India Act, 1934 by Notification DOR.LIC.No.S6222/23.13.048/2023-24 dated January 25, 2024, which is published in the Gazette of India (Part III-Section 4) dated March 06, 2024.

RBI/2024-25/24 A.P. (DIR Series) Circular No.02 April 24, 2024 To, The Authorised Dealer Category – I Banks Madam / Sir, Unauthorised foreign exchange transactions

आरबीआई/2024-25/23विवि.एमआरजी.आरईसी.15/00-00-018/2024-25 कृपया 05 अप्रैल 2024 को  वर्ष 2024-25 के द्विमासिक मौद्रिक नीति वक्तव्य के एक भाग के तहत जारी विकासात्मक और विनियामक नीतियों पर वक्तव्य के पैराग्राफ 4 के साथ  06 अक्तूबर, 2016 को जारी 'लघु वित्त बैंकों के लिए परिचालनगत दिशानिर्देश' के पैराग्राफ 1.10 का संदर्भ ग्रहण करें।

RBI/2024-25/22 FIDD.CO.LBS.BC. No.05/02.08.001/ 2024-25 April 18, 2024 The Chairman / Managing Director & Chief Executive Officer Lead Banks Concerned Madam/ Dear Sir,

RBI/2024-25/21 DOR. AML.REC.14 /14.06.001/2024-25 April 16, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments)

Please refer to Paragraph 2 of the Statement on Developmental and Regulatory Policies announced as a part of the Bi-monthly Monetary Policy Statement for 2023-24 dated February 08, 2024, regarding hedging of price risk of gold in overseas markets. Attention is also invited to the Master Direction – Foreign Exchange Management (Hedging of Commodity Price Risk and Freight Risk in Overseas Markets) Directions, 2022.

RBI/2024-25/18 DOR.STR.REC.13 /13.03.00/2024-25 April 15, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, excluding Payments Banks  All Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks All Non-Banking Financial Companies (including Housing Finance Companies)

RBI/2024-25/16 DoR.RET.REC.12/12.01.001/2024-25 April 15, 2024 The Chairperson / CEOs of all Commercial Banks Madam / Dear Sir, CIMS Project Implementation - Submission of Statutory Returns (Form A, Form VIII and Form IX) on CIMS Portal In terms of Para 29 of the Master Direction - Reserve Bank of India [Cash Reserve Ratio (CRR) and Statutory Liquidity Ratio (SLR)] Directions - 2021 (Updated as on September 25, 2023), banks submit the statutory Form A, Form VIII and Form IX (on unclaimed deposits) Returns in electronic form on the eXtensible Business Reporting Language (XBRL) Portal.

RBI/2024-25/15 DOR.RET.REC.11/12.07.160/2024-25 April 10, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Alteration in the name of "Sonali Bank Limited" to "Sonali Bank PLC" in the Second Schedule to the Reserve Bank of India Act, 1934

RBI/2023-24/142 DCM (CC) No.  S3425/ 03.41.01/ 2024-25 March 27, 2024 All Currency Chest holding banks Madam / Dear Sir Currency Chests (CCs) operations on March 31, 2024

RBI/2023-24/141 CO.DPSS.RPPD.No.S1193/03-01-002/2023-2024 March 27, 2024 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including Regional Rural Banks / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks / Local Area Banks / Payment Banks / Small Finance Banks / National Payments Corporation of India

RBI/DOR/2023-24/140 DOR.STR.REC. 85/21.04.048/2023-24 March 27, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies)

RBI/2023-24/139 FIDD.CO.LBS.BC.No.16/02.08.001/2023-24 March 22, 2024 The Chairman / Managing Director & Chief Executive Officer Lead Banks Concerned Madam/ Dear Sir,

RBI/2023-24/138 CO.DGBA.GBD.No.S1252/42-01-029/2023-2024 March 22, 2024 All Agency Banks Madam/Dear Sir, Annual Closing of Government Accounts – Transactions of Central / State Governments – Special Measures for the Current Financial Year (2023-24) All Government transactions 

Reserve Bank of India is entrusted with regulating the currency and credit system of the country to its advantage so as to maintain stability of the financial system. To this end, Reserve Bank prescribes necessary regulatory framework for its Regulated Entities (REs). With the growth of the REs in terms of number as well as scale of operations, increase in adoption of innovative technologies and enhanced customer outreach, a need is felt to develop better industry standards for self-regulation.

RBI/2023-24/137 DOR.SOG (LEG).REC/84/09.08.024/2023-24 March 20, 2024 All Agency Banks Madam / Dear Sir All Agency Banks to remain open for public on March 31, 2024 (Sunday) The Government of India has made a request to keep all branches of the banks dealing with Government receipts and payments open for transactions on March 31, 2024 (Sunday) so as to account for all the Government transactions relating to receipts and payments in the FY 2023-24 itself. Accordingly, Agency Banks are advised to keep all their branches dealing with government business open on March 31, 2024 (Sunday).

RBI/2023-24/136 CO.DGBA.GBD.No.S1234/31-12-010/2023-2024 March 13, 2024 All Agency banks Madam / Dear Sir, Cut-off time for uploading of GST, ICEGATE and TIN 2.0 luggage files

RBI/2023-24/135 DGBA.GBD.No.S1217/42-01-029/2023-2024 March 13, 2024 All Agency Banks Madam/Dear Sir, Reporting and Accounting of Central Government transactions for March 2024

RBI/2023-24/134 DOR. AML.REC.83/14.06.001/2023-24 March 11, 2024 The Chairpersons/ CEOs of all the Regulated Entities

RBI/2023-24/133 DOR. AML. REC. 82/14.06.001/2023-24 March 08, 2024 The Chairpersons / CEOs of all the Regulated Entities Madam / Dear Sir,Designation of an individual under clause (a) of Sub-section (1) and Sub-section (2) of Section 35 of the Unlawful Activities (Prevention) Act (UAPA), 1967 and listing in the Fourth Schedule of the Act- Reg.

RBI/2023-24/132 DOR.RAUG.AUT.REC.No.81/24.01.041/2023-24 March 07, 2024 The Chairperson / Managing Director / Chief Executive Officer Banks and Non-Banking Financial Companies

RBI/2023-24/131 CO.DPSS.POLC.No. S1133 / 02-14-003 / 2023-24 March 05, 2024 The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Providers / Participants (Banks and Non-banks) Madam / Dear Sir, Arrangements with Card Networks for issue of Credit Cards

RBI/2023-24/130 A.P. (DIR Series) Circular No.15 March 05, 2024 To All Authorised Persons, who are Indian Agents under Money Transfer Service Scheme Madam / Sir, Money Transfer Service Scheme - Submission of Statement on CIMS

RBI/ 2023-24/128 DOR.MRG.REC.80/00-00-003/2022-23 February 28, 2024 All Commercial Banks (excluding Regional Rural Banks) Dear Sir / Madam, Capital Adequacy Guidelines – Review of Trading Book

RBI/ 2023-24/127 DOR.GOV.REC.79/18.10.006/2023-24 February 27, 2024 All Asset Reconstruction Companies Dear Sir / Madam Appointment/re-appointment of Director, Managing Director or Chief Executive Officer in Asset Reconstruction Companies

RBI/ 2023-24/126 CO.DPSS.POLC.No.S1092/02-14-006/2023-2024 February 23, 2024 All Prepaid Payment Instrument Issuers (Banks and Non-banks) and Syste Participants Madam / Dear Sir,

RBI/ 2023-24/125 DoR.FIN.REC. 77/ 03.10.123/ 2023-24 February 22, 2024 All Regulated Entities of the Bank Madam/ Dear Sir,

RBI/2023-24/124 DOR.STR.REC.78/04.02.001/2023-24 February 22, 2024 All Scheduled Commercial Banks (excluding RRBs),
Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and
Exim Bank

RBI/2023-24/123 FIDD.CO.LBS.BC. No.15/02.08.001/ 2023-24 February 20, 2024 The Chairman / Managing Director & Chief Executive OfficerLead Banks Concerned Madam/ Dear Sir, Formation of new district in the State of Assam – Assignment of Lead Bank Responsibility

RBI/2023-24/122 DOR.RET.REC.76/12.07.160/2023-24 February 15, 2024 All Banks Madam / Dear Sir, Exclusion of “Rupee Co-operative Bank Limited” from the Second Schedule to the Reserve Bank of India Act, 1934

RBI/2023-24/121
DoR.HGG.GOV.REC.75/29.67.001/2023-24 February 9, 2024 Dear Sir/ Madam Review of Fixed Remuneration granted to Non-Executive Directors (NEDs)

RBI/2023-24/120 DoR.AUT.REC.74/24.01.041/2023-24 February 09, 2024 All Scheduled Commercial BanksMadam/Dear Sir, Participation of Indian Banks on India International Bullion Exchange IFSC Limited (IIBX)

RBI/2023-24/118 DOR. AML.REC.73/14.06.001/2023-24 February 08, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 85 Entries

RBI/2023-24/118 A.P. (DIR Series) Circular No.13 January 31, 2024 To All Category-I Authorised Dealer Banks Madam/Sir, Guidelines on import of gold by Tariff Rate Quota (TRQ) holders under the India-UAE CEPA as notified by–The International Financial Services Centres Authority (IFSCA) Attention of Authorised Dealer Category – I (AD Category – I) banks is invited to A.P. (D

RBI/2023-24/117 DoS.CO.CSITEG.SEC. No. 9 / 31-01-015/ 2023-24 January 31, 2024 The Chairman/Managing Director/Chief Executive Officer Scheduled Commercial Banks (excluding Regional Rural Banks); Small Finance Banks; Payments Banks; Primary (Urban) Co-operative Banks (Tier III and IV); Upper- and Middle-Layer Non-Banking Financial Companies (including Housing Finance Companies); Credit Information Companies and All India Financial Institutions (EXIM Bank, NABARD, NaBFID, NHB and SIDBI)

RBI/2023-24/116 FIDD.CO.LBS.BC. No.14/02.08.001/ 2023-24 January 19, 2024 The Chairman / Managing Director & Chief Executive Officer Lead Banks Concerned Madam/ Dear Sir, Formation of new districts in the State of Madhya Pradesh – Assignment of Lead Bank Responsibility The Government of Madhya Pradesh has notified formation of two new districts, viz., Pandhurna vide Gazette Notification No. F-Rev-6-0029-2023-VII-Sec-7 dated October 5, 2023 and Maihar vide Gazette Notification No. F-Rev-6-0030-2023-VII-Sec-7 dated October 05, 2023. Accordingly, it has been decided to designate the Lead Banks of the new districts as below:

RBI/2023-24/115 DoR.REG/LIC.No.72/16.05.000/2023-24 January 17, 2024 Managing Director / Chief Executive Officer All Primary (Urban) Co-operative Banks

RBI/2023-24/113 Ref. No. DOS. ARG/ SEC. 8 /08.91.001/2023-24 January 15, 2024 The Chairman / Managing Director / Chief Executive Officer, All State Co-operative Banks (StCBs) All Central Co-operative Banks (CCBs) Madam / Dear Sir,

RBI/2023-24/112 DOR.CRE.REC.70/21.01.003/2023-24 January 15, 2024 All Non-Banking Financial Companies including Housing Finance Companies Madam/ Dear Sir, Credit/Investment Concentration Norms – Credit Risk Transfer