The Reserve Bank of India, in exercise of powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934, has cancelled the Certificate of Registration of the following company. Sr. No. Name of the Company Registered Office Address CoR No. CoR Issued On Cancellation Order Date 1 Wofin Leasing and Finance Private Limited 7 Ganesh Chandra Avenue, PS: Bowbazar, Kolkata, West Bengal 700013 B-05.06747 March 13, 2008 May 16, 2025

The Reserve Bank of India, in exercise of powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934, has cancelled the Certificate of Registration of the following company. Sr. No. Name of the Company Registered Office Address CoR No. CoR Issued On Cancellation Order Date 1 R.L. Investment and Finance Company Limited 61/211, Canal Road, Kanpur, Uttar Pradesh – 208001 12.00010 February 21, 1998 April 08, 2025

The Reserve Bank of India has today released the 44th half-yearly report on management of foreign exchange reserves with reference to end-March 2025. The position of foreign exchange reserves as on April 25, 2025 is as under: US $ Billion Foreign Exchange Reserves (i+ii+iii+iv)* 688.13

The Reserve Bank of India, in exercise of powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934, has cancelled the Certificate of Registration of the following companies.

Today, the Reserve Bank released the data 1relating to financial performance of non-government non-financial (NGNF) foreign direct investment (FDI) companies in India during 2023-24

This  Statement sets out various developmental and regulatory policy measures  relating to (i) Financial Markets ; (ii) Cybersecurity ; and (iii) Payment  Systems. I. Financial  Markets 1. Introduction of forward contracts in Government  securities 

Over the past few years, the Reserve Bank has been expanding the suite of interest rate derivative products available to market participants to manage their interest rate risks. In addition to Interest Rate Swaps, products such as Interest Rate Options, Interest Rate Futures, Interest Rate Swaptions, Forward Rate Agreements, etc. are available to market participants. We have been receiving feedback about the need to allow forward contracts in Government securities to enable further market development.  Such forward contracts will enable long-term investors such as  insurance funds to manage their interest rate risk across interest rate cycles.  They will also enable efficient pricing of derivatives that use bonds as underlying instruments. Draft directions in this regard were issued in December 2023. The final directions, taking into account the public feedback, will be issued shortly.

The Monetary Policy Committee (MPC) met on 5th, 6th and 7th of this month. You are aware that the Governor’s Statement after the MPC meeting contains not only the resolution of the MPC with regard to the policy rate and stance but also other announcements and measures, which have a bearing on the monetary and regulatory policies. The MPC resolution is of course of interest to a large number of people from various walks of life, as it impacts the lives of virtually all citizens of the country. The resolution also provides the rationale and the thought process of the MPC, and is of relevance to businesses, economists, academicians and the finance world. Apart from these MPC related announcements, the Governor’s statement has become an important medium for the Reserve Bank to highlight its priorities on which it would like the regulated entities to focus their energies on. It is an opportunity to point out areas of concern and challenges for the stakeholders to address their attention to. It is an occasion for the Reserve Bank to articulate its views on critical areas of interest. I will continue with this practice of a detailed statement.

This Statement sets out various developmental and regulatory policy measures relating to (i) Liquidity and Financial Markets; (ii) Regulation; (iii) Communication; (iv) Financial Inclusion; (v) Payment Systems; and (vi) Fintech. I. Liquidity and Financial Markets 1. Reduction in Cash Reserve Ratio It has been decided to reduce the cash reserve ratio (CRR) of all banks by 50 bps in two equal tranches of 25 bps each to 4.0 per cent of net demand and time liabilities (NDTL) with effect from the fortnight beginning December 14, 2024 and December 28, 2024, respectively.

As we stand at the threshold of 2025, let me reflect upon the eventful journey of 2024. In line with the trend in the last few years, central banks were once again put to the ultimate test to stabilise their economies against continuous, colossal and complex shocks. Central banks are constantly adapting to the new global economic and financial landscape created by geopolitical conflicts, geoeconomic fragmentation, financial market volatility and continuing uncertainties, all of which are testing the resilience of the global economy. The last mile of disinflation is turning out to be prolonged and arduous, both for advanced and emerging market economies (EMEs). Maintaining macroeconomic and financial stability, and building buffers, continue to be the lodestar for the EMEs.

The Reserve Bank of India has today released the 43rd half-yearly report on management of foreign exchange reserves with reference to end-September 2024. The position of foreign exchange reserves as on October 18, 2024 is as under: US $ Billion Foreign Exchange Reserves (i+ii+iii+iv)* 688.27 i. Foreign Currency Assets (FCA) 598.24 ii. Gold 67.44 iii. Special Drawing Rights (SDRs) 18.27 iv. Reserve Tranche Position (RTP) 4.32

Today, the Reserve Bank of India released on its website the DRG Study titled, “Monetary Policy Transmission and Labour Markets in India.” The study is co-authored by Chetan Ghate, Satadru Das, Debojyoti Mazumder, Sreerupa Sengupta, and Satyarth Singh.

On a review of the current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Reverse Repo (VRRR) auction on September 30, 2024, Monday, as under:

The result of the auction of State Government Securities held on September 17, 2024 is as under:

The Reserve Bank has constituted an Expert Committee to: (a) benchmark the statistics regularly disseminated by it against global standards / best practices; (b) study the quality of other regular data, where such benchmarks do not exist (e.g., sectors of national priority); and (c) provide guidance on the scope for any further data refinement. Following is the composition of the Expert Committee: 1 Dr. Michael Debabrata Patra Deputy Governor, Reserve Bank of India Chairman

Regulated Entities (REs) generally use various models as part of their credit management, including for credit appraisal, borrower scoring, pricing, risk management, etc. With a view to addressing potential risks from use of such models and ensuring robustness in the process of model deployment by REs for credit decisions, the Reserve Bank of India today released the draft circular on ‘Regulatory Principles for Management of Model Risks in Credit’. The Comments on the draft circular are invited from public/stakeholders by September 4, 2024.

In terms of Para 13 (ii) of Government of India Notification F.No.4(10)- B(W&M)/2020 dated June 26, 2020 on Floating Rate Savings Bonds, 2020 (Taxable)- FRSB 2020 (T), the coupon/interest rate of the bond would be reset half yearly, starting with January 01, 2021 and the coupon/interest rate will be set at a spread of (+) 35 bps over the prevailing National Savings Certificate (NSC) rate. 2. Accordingly, the coupon rate on FRSB 2020 (T) for the period July 01, 2024 to December 31, 2024 and payable on January 1, 2025 remains at 8.05% (7.70%+0.35%), unchanged from the previous half-year.

The limits for financial accommodation extended by the Reserve Bank of India to State Governments / Union Territories (UTs) through Special Drawing Facility (SDF), Ways and Means Advances (WMA), and Overdraft (OD) schemes were last reviewed and announced on April 01, 2022.

The stock of external debt at end-March 2024 as well as revised data for earlier quarters are set out in Statements I (IMF format[1]) and II (old format). The major developments relating to India’s external debt as at end-March 2024 are presented below. Highlights At end-March 2024, India’s external debt was placed at US$ 663.8 billion, an increase of US$ 39.7 billion over its level at end-March 2023 (Table 1).
The external debt to GDP ratio declined to 18.7 per cent at end-March 2024 from 19.0 per cent at end-March 2023.
Valuation effect due to the appreciation of the US dollar vis-à-vis the Indian rupee and other major currencies such as yen, the euro and SDR[2] amounted to US$ 8.7 billion. Excluding the valuation effect, external debt would have increased by US$ 48.4 billion instead of US$ 39.7 billion at end-March 2024 over end-March 2023.
At end-March 2024, long-term debt (with original maturity of above one year) was placed at US$ 541.2 billion, recording an increase of US$ 45.6 billion over its level at end-March 2023.
The share of short-term debt (with original maturity of up to one year) in total external debt declined to 18.5 per cent at end-March 2024 from 20.6 per cent at end-March 2023. Similarly, the ratio of short-term debt (original maturity) to foreign exchange reserves declined to 19.0 per cent at end-March 2024 (22.2 per cent at end-March 2023).
Short-term debt on residual maturity basis (i.e., debt obligations that include long-term debt by original maturity falling due over the next twelve months and short-term debt by original maturity) constituted 42.9 per cent of total external debt at end-March 2024 (44.0 per cent at end-March 2023) and stood at 44.1 per cent of foreign exchange reserves (47.4 per cent at end-March 2023) (Table 2).
US dollar-denominated debt remained the largest component of India’s external debt, with a share of 53.8 per cent at end-March 2024, followed by debt denominated in the Indian rupee (31.5 per cent), yen (5.8 per cent), SDR (5.4 per cent), and euro (2.8 per cent).

The Reserve Bank of India has today released the data on Overseas Direct Investment, both under Automatic Route and the Approval Route, for the month of May 2024.

This Statement sets out various developmental and regulatory policy measures relating to (i) Regulations; and (ii) Payment Systems and FinTech. I. Regulations 1. Review of limit of Bulk Deposits for Scheduled Commercial Banks (excluding RRBs), Small Finance Banks and Local Area Banks Banks have discretion to offer differential rate of interest on the bulk deposits as per their requirements and Asset-Liability Management (ALM) projections. The bulk deposits limit was enhanced in the year 2019 for Scheduled Commercial Banks (SCBs) (excluding Regional Rural Banks) and Small Finance Banks (SFBs) as ‘Single Rupee term deposits of ₹2 crore and above’.

The Reserve Bank has launched the 2023-24 of its annual survey on Computer Software and Information Technology Enabled Services (ITES) Exports. The survey collects data on various aspects of computer services exports as well as exports of information technology enabled services (ITES) and business process outsourcing (BPO). The survey results are disseminated in public domain besides being used in compilation of India’s external sector statistics.

Today, the Reserve Bank of India released its Annual Report for 2023-24, a statutory report of its Central Board of Directors. The Report covers the working and functions of the Reserve Bank of India for the period April 2023 - March 2024.

Today, the Reserve Bank released the data[1] relating to financial performance of non-government non-financial (NGNF) foreign direct investment (FDI) companies in India during 2022-23 (https://cimsdbie.rbi.org.in/DBIE/#/dbie/reports/Statistics/Corporate%20Sector/Finances%20of%20FDI%20Companies) based on audited annual accounts of 2,272 companies, which reported in the Indian Accounting Standards (Ind-AS) format for three accounting years from 2020-21 to 2022-23. Their economic sector classification is based on their principal business activity reported in MGT-7 form (https://www.mca.gov.in/MinistryV2/companyformsdownload.html) of the Ministry of Corporate Affairs, Government of India, which is the primary source of these data. The paid-up capital (PUC) of these companies amounted to ₹5,44,014 crore, which accounted for 56.9 per cent of the total PUC of FDI companies that had reported in the 2022-23 round of the Reserve Bank’s annual census of foreign liabilities and assets of Indian direct investment companies.

The Reserve Bank of India today released the data showing daily merchant and Inter-Bank transactions in foreign exchange for the period April 22 – April 26, 2024.

The Reserve Bank of India today released the data showing daily merchant and Inter-Bank transactions in foreign exchange for the period April 08 – April 12, 2024.

The Reserve Bank of India has today released the 42nd half-yearly report on management of foreign exchange reserves with reference to end-March 2024. The position of foreign exchange reserves as on May 03, 2024 is as under: US $ Billion Foreign Exchange Reserves (i+ii+iii+iv) 641.59 i. Foreign Currency Assets (FCA) 564.16 ii. Gold 54.88 iii. Special Drawing Rights (SDRs) 18.05 iv. Reserve Tranche Position (RTP) 4.50 * Difference, if any, is due to rounding-off.

The Reserve Bank of India has today released the data on Overseas Direct Investment, both under Automatic Route and the Approval Route, for the month of April 2024.

In exercise of the powers conferred under Section 45-IA (6) of the Reserve Bank of India Act, 1934, the Reserve Bank has cancelled the Certificate of Registration (CoR) issued to the following Non-Banking Financial Company (NBFC): Sr. No. Name of the NBFC Registered Office Address CoR No. CoR Issued On Name of the services provider/mobile app

The framework on countercyclical capital buffer (CCyB) was put in place by the Reserve Bank in terms of guidelines issued on February 5, 2015 wherein it was advised that CCyB would be activated as and when circumstances warranted, and that the decision would normally be pre-announced. The framework envisages credit-to-GDP gap as the main indicator, which may be used in conjunction with other supplementary indicators.

Amount to be raised (₹ Crore) Amount Accepted (₹ Crore) Cut off Yield (%) Tenure (Year) 1 Haryana 1000 1000 7.48 10 2 Uttarakhand 900 900 7.50 5  Total 1900 1900  

The Reserve Bank of India has today released the data on Overseas Direct Investment, both under Automatic Route and the Approval Route, for the month of March 2024. Ajit Prasad Director (Communications) Press Release: 2024-2025/109

The Reserve Bank of India today herewith releases the 10th volume of the annual publication titled ‘Primary (Urban) Co-operative Banks’ Outlook 2022-23’. It can be accessed at https://cimsdbie.rbi.org.in/DBIE. The publication has been brought out by the ‘Department of Supervision’ of the Reserve Bank of India.

As part of Reserve Bank’s continuing engagement with the Directors of UCBs, the Reserve Bank of India (RBI) held a Conference of Chairmen, Managing Director/CEOs and Directors of select UCBs of Northern Zone at Lucknow, on April 06, 2024. The theme of the Conference was ‘Governance in UCBs: Risk Management, Compliance and Audit’. The Conference was addressed by Deputy Governor Shri M Rajeshwar Rao, Executive Director Shri Rohit Jain, and other senior RBI officials. Reserve Bank has previously engaged with the Directors of UCBs at Mumbai and Hyderabad in August 2023 and January 2024 respectively

The following five Non-Banking Financial Companies (NBFC) have surrendered the Certificate of Registration (CoR) granted to them by the Reserve Bank of India (RBI). The RBI, in exercise of powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934, has therefore cancelled their CoR.

This Statement sets out various developmental and regulatory policy measures relating to (i) Financial Markets; (ii) Regulations; and (iii) Payment Systems and FinTech.

Today, the Reserve Bank released the data relating to financial performance of non-government non-financial (NGNF) public limited companies during 2022-23 (https://cimsdbie.rbi.org.in/DBIE/#/dbie/reports/Statistics/Corporate%20Sector/Non-Government%20Non-Financial%20Public%20Limited%20Companies) based on audited annual accounts of 7,238 companies, which reported in the Indian Accounting Standards (Ind-AS) format for three accounting years from 2020-21 to 2022-23, received from the Ministry of Corporate Affairs, Government of India, which is the primary source of these data. 

1. Reserve Bank of India - Liabilities and Assets* (₹ Crore) Item20232024Variation Mar. 24Mar. 15Mar. 22WeekYear 12345 4 Loans and Advances 4.1 Central Government00000 4.2 State Governments76251992913251-66785626 * Data are provisional; difference, if any, is due to rounding off.2. Foreign Exchange Reserves*

Advance Release Calendar of Balance of Payment (2024-25)

Reference PeriodRelease DatePublication

Not Later Than

April-June, 2024September 29, 2024Reserve Bank of India website

July-September, 2024December 29, 2024Reserve Bank of India website

October-December, 2024March 28, 2025Reserve Bank of India website

January-March, 2025June 28, 2025Reserve Bank of India website

It has been decided, in consultation with the Government of India, that the limit for Ways and Means Advances (WMA) for the first half of the financial year 2024-25 (April to September 2024) will be ₹1,50,000 crore.

In order to enable institutional and retail investors to plan their investments efficiently and to provide transparency and stability to the Government Securities Market, the Reserve Bank of India, in consultation with the Government of India, hereby, notifies the indicative calendar for issuance of Government dated securities, including Sovereign Green Bonds (SGrB), for the first half of the fiscal year 2024-25 (April 01, 2024 to September 30, 2024).

Preliminary data on India’s balance of payments (BoP) for the third quarter (Q3), i.e., October-December 2023-24, are presented in Statements I and II. Key Features of India’s BoP in Q3:2023-24 India’s current account balance recorded a deficit of US$ 10.5 billion (1.2 per cent of GDP) in Q3:2023-24, lower than US$ 11.4 billion (1.3 per cent of GDP) in Q2:2023-24 and US$ 16.8 billion (2.0 per cent of GDP) a year ago [i.e., Q3:2022-23].
 

Pursuant to the announcement made in the Statement on Developmental and Regulatory Policies of the Reserve Bank, as part of its Monetary Policy Statement – 2023-24 (dated October 06, 2023), a draft framework titled ‘Draft Omnibus Framework for recognising Self-Regulatory Organisations for its Regulated Entities’ was issued for public comments on December 21, 2023. Based on the examination of the inputs received, the Reserve Bank has now finalised the Omnibus Framework for recognising Self-Regulatory Organisations (SRO) for its Regulated Entities, which is given in the Annex.

On a review of current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Repo (VRR) auction on March 21, 2024, Thursday, as under:

The Reserve Bank of India has today released the data on Overseas Direct Investment, both under Automatic Route and the Approval Route, for the month of February 2024. Ajit Prasad Director (Communications) Press Release: 2023-2024/2065

Tenor 7-day Notified Amount (in ₹ crore) 75,000 Total amount of bids received (in ₹ crore) 76,560 Amount allotted (in ₹ crore) 75,001 Cut off Rate (%) 6.52 Weighted Average Rate (%) 6.65 Partial Allotment Percentage of bids received at cut off rate (%) 50.09 

On a review of current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Repo (VRR) auction on March 15, 2024, Friday, as under: Sl. No. Notified Amount (₹ crore) Tenor (day) Window Timing Date of Reversal 1 75,000 7 02:00 PM to 02:30 PM March 22, 2024 (Friday)  2. The operational guidelines for the auction will be same as given in Reserve Bank’s Press Release 2021-2022/1572 dated January 20, 2022

The Reserve Bank of India released the Annual Report of the Ombudsman Scheme for the period April 1, 2022 to March 31, 2023. This is the first full-year report after the launch of Reserve Bank – Integrated Ombudsman Scheme (RB-IOS), 2021 in November 2021. The Annual Report covers

The following seven Non-Banking Financial Companies (NBFC) have surrendered the Certificate of Registration (CoR) granted to them by the Reserve Bank of India (RBI). The RBI, in exercise of powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934, has therefore cancelled their CoR.

Sr. No. State Amount to be raised (₹ Cr) Amount Accepted (₹ Crore) Cut off Yield (%) Tenure (Year) 1 Bihar 2000 2000