Index to RBI Circulars - આરબીઆઈ - Reserve Bank of India
index-to-rbi-circulars
circular-number | date-of-issue | index-to-rbi-circular-department | subject | meant-for |
---|---|---|---|---|
RBI/2024-25/90 A.P. (DIR Series) Circular No. 19 | 11.11.2024 | Foreign Exchange Department | Operational framework for reclassification of Foreign Portfolio Investment to Foreign Direct Investment (FDI) | All Category – I Authorised Dealer Banks |
RBI/2024-25/89 FMRD.MIOD.07/02.05.002/2024-25 | 08.11.2024 | Financial Markets Regulation Department | Reporting of Foreign Exchange Transactions to Trade Repository | All Authorised Dealers |
RBI/2024-25/88 FMRD.FMD.No. 06/14.01.006/2024-25 | 07.11.2024 | Financial Markets Regulation Department | ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds | All participants in Government Securities market |
RBI/2024-2025/87 DOR.AML.REC. 49 /14.01.001/2024-25 |
06.11.2024 | Department of Regulation | Amendment to the Master Direction - Know Your Customer (KYC) Direction, 2016 | All the Regulated Entities |
RBI/2024-2025/86 DCM (NPD) No. S2193/ 09.45.000/ 2024-25 |
30.10.2024 | Department of Currency Management | Note Sorting Machines: Standards issued by the Bureau of Indian Standards | The Chairman/ Managing Director/ Chief Executive Officer All Banks |
RBI/2024-2025/85 DPSS.CO.RLVPD.No.S789/02.07.038/2024-25 |
28.10.2024 | Department of Payment and Settlement Systems | Directions for Central Counterparties (CCPs) | Central Counterparties authorised by RBI / Central Counterparties seeking authorisation from RBI / Foreign Central Counterparties seeking recognition from RBI |
RBI/2024-25/84 DOR.AML.REC.48/14.06.001/2024-25 |
19.10.2024 | Department of Regulation | 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. | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/FMRD/2024-25/124 FMRD.MIOD.No.04/11.01.041/2024-25 |
18.10.2024 | Financial Markets Regulation Department | Reserve Bank of India (Access Criteria for NDS-OM) Directions, 2024 | All participants in Government Securities market |
RBI/2024-25/83 CO.DPSS.POLC.No. S-708 / 02-12-004 / 2024-25 | 11.10.2024 | Department of Payment and Settlement Systems | Facilitating accessibility to digital payment systems for Persons with Disabilities - Guidelines | All Payment System Participants |
RBI/2024-25/82 DoR.FIN.REC.No. 46/26.03.001/2024-25 | 10.10.2024 | Department of Regulation | Submission of information to Credit Information Companies (CICs) by ARCs | All Asset Reconstruction Companies (ARCs) |
RBI/2024-25/81 DoR.FIN.REC. 47/20.16.042/2024-25 | 10.10.2024 | Department of Regulation | Implementation of Credit Information Reporting Mechanism subsequent to cancellation of licence or Certificate of Registration | 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 |
RBI/2024-25/80 DOR.STR.REC.45/04.02.001/2024-25 | 09.10.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
RBI/2024-25/79 A.P. (DIR Series) Circular No. 18 | 04.10.2024 | Foreign Exchange Department | Due diligence in relation to non-resident guarantees availed by persons resident in India | |
RBI/FED/2024-25/78 A.P. (DIR Series) Circular. No.17/2024-25 |
01.10.2024 | Foreign Exchange Department | Directions - Compounding of Contraventions under FEMA, 1999 | All Authorised Dealer Category – I banks and Authorised banks |
RBI/2024-25/77 DoS.CO.PPG.SEC.10/11.01.005/2024-25 |
30.09.2024 | Department of Supervision | Gold loans - Irregular practices observed in grant of loans against pledge of gold ornaments and jewellery | 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 |
RBI/2024-25/76 DOR.STR.REC.44/04.02.001/2024-25 | 20.09.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
RBI/2024-25/75 DOR.AML.REC.43/14.06.001/2024-25 | 19.09.2024 | Department of Regulation | Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments) | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/2024-25/74 A.P. (DIR Series) Circular No. 16 | 06.09.2024 | Foreign Exchange Department | 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 | 02.09.2024 | Financial Inclusion and Development Department | Review of Extant Instructions – Withdrawal of Circulars | All Scheduled Commercial Banks |
RBI/2024-25/72 CO.FMRD.FMIA.No.S242/11-01-051/2024-2025 |
29.08.2024 | Financial Markets Regulation Department | Scheme for Trading and Settlement of Sovereign Green Bonds in the International Financial Services Centre in India | All Eligible Market Participants |
પેજની છેલ્લી અપડેટની તારીખ: નવેમ્બર 22, 2024