DRAFT FOR COMMENTS RBI/2025-26/-- DOR.STR.REC.--/21.04.048/2025-26 ___, 2025 Reserve Bank of India (Investment in AIF) Directions, 2025 The Reserve Bank had issued the circular no.DOR.STR.REC.58/21.04.048/2023-24 dated December 19, 2023 and DOR.STR.REC.85/21.04.048/2023-24, dated March 27, 2024 (“existing circulars”), prescribing the regulatory guidelines in respect of the investment by the regulated entities (REs) in Alternative Investment Funds (AIFs). The above guidelines have been reviewed, inter alia taking into account the regulations issued by the Securities and Exchange Board of India (SEBI) relating to specific due diligence of investors and investments of AIFs.

RBI/2025-26/ DOR.STR.REC. /13.07.010/2025-26 ______, 2025 Reserve Bank of India (Non-Fund Based Credit Facilities) Directions, 2025

RBI/2025-26/ DOR.CRE.REC. /21.01.023/2025-26 ______, 2025 Reserve Bank of India (Lending Against Gold Collateral) Directions, 2025

RBI/2025-26/ DOR.STR.REC. /13.07.010/2025-26 ______, 2025 Reserve Bank of India (Co-Lending Arrangements) Directions, 2025

RBI/2025-26/ DOR.STR.REC. /13.07.010/2025-26 ______, 2025 Reserve Bank of India (Securitisation of Stressed Assets) Directions, 2025

DRAFT CIRCULAR RBI/2024-25/ DoR.MCS.REC. /01.01.001/2024-25 XXXXXX XX, 2025 All Scheduled Commercial Banks (excluding Payments Banks) All Local Area Banks All Primary (Urban) Co-operative Banks All State Co-operative Banks and Central Co-operative Banks All NBFCs (including HFCs) All India Financial Institutions (AIFIs) Madam/ Dear Sir

RBI/2022-23/xx DoS.CO.CSITEG/SEC.xx/31.01.015/2022-23 June 23, 2022 The Chairman/Managing Director/Chief Executive Officer Scheduled Commercial Banks (excluding Regional Rural Banks); Local Area Banks; Small Finance Banks; Payments Banks; Primary (Urban) Co-operative Banks having asset size of ₹1000 crore and above; Non-Banking Financial Companies in Top, Upper and Middle Layers; Credit Information Companies; and All India Financial Institutions (NHB, NABARD, SIDBI, E

DOR.CAP.REC.__/09.18.201/2020-21 July 14, 2021 The Chief Executive Officer All Primary (Urban) Co-operative Banks Madam / Dear Sir, Issue and regulation of share capital and securities - Primary (Urban) Co-operative Banks - Draft guidelines The Banking Regulation (Amendment) Act, 2020 (No. 39 of 2020), notified in the Gazette of India on September 29, 2020 (vide Notification No. 64 of that date), is deemed to have come into force with effect from June 29, 2020 for Pri

All Primary (Urban) Co-operative Banks Dear Sir / Madam, Limits on exposure to single and group borrowers/parties and large exposures and Revision in the target for priority sector lending – UCBs Please refer to our circular UBD.DS. Cir.No.44/13.05.00/2004-05 dated April 15, 2005, in terms of which primary (urban) co-operative banks (UCBs) were permitted to have exposures up to 15% and 40% of their capital funds to a single borrower and a group of borrowers, respectiv

Introduction As a part of financial sector reforms, the Reserve Bank has deregulated interest rates on deposits, other than savings bank deposits. The interest rate on savings bank deposits has remained unchanged at 3.5 per cent per annum since March 1, 2003. Keeping in view progressive deregulation of interest rates, it was proposed in the Second Quarter Review of Monetary Policy 2010-11 announced on November 2, 2010 to prepare a Discussion Paper to delineate the pro