कनेक्ट 2 रेगुलेट

Reserve Bank of India today placed on its website the draft Reserve Bank of India (Rural Co-operative Banks - Governance) Amendment Directions, 2026. The comments / feedback on the draft directions are invited from public / stakeholders by January 30, 2026. The comments / feedback may be submitted through the link under the ‘Connect2Regulate’ Section available on the Reserve Bank’s website. Alternatively, comments / feedback may also be forwarded to:

Reserve Bank of India today placed on its website the draft Reserve Bank of India (Urban Co-operative Banks - Governance) Amendment Directions, 2026. The comments / feedback on the draft directions are invited from public / stakeholders by January 30, 2026. The comments / feedback may be submitted through the link under the ‘Connect2Regulate’ Section available on the Reserve Bank’s website. Alternatively, comments / feedback may also be forwarded to:

The Reserve Bank had undertaken a review of the extant guidelines on the prudential norms on declaration of dividend and remittance of profits by foreign banks operating in branch mode in India. Accordingly, a draft of the revised framework was issued for public comments on January 2, 2024. However, based on the stakeholder feedback and consultations, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

The Reserve Bank had undertaken a review of the extant guidelines on the prudential norms on declaration of dividend and remittance of profits by foreign banks operating in branch mode in India. Accordingly, a draft of the revised framework was issued for public comments on January 2, 2024. However, based on the stakeholder feedback and consultations, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

The Reserve Bank had undertaken a review of the extant guidelines on the prudential norms on declaration of dividend and remittance of profits by foreign banks operating in branch mode in India. Accordingly, a draft of the revised framework was issued for public comments on January 2, 2024. However, based on the stakeholder feedback and consultations, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

The Reserve Bank had undertaken a review of the extant guidelines on the prudential norms on declaration of dividend and remittance of profits by foreign banks operating in branch mode in India. Accordingly, a draft of the revised framework was issued for public comments on January 2, 2024. However, based on the stakeholder feedback and consultations, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

The Reserve Bank had undertaken a review of the extant guidelines on the prudential norms on declaration of dividend and remittance of profits by foreign banks operating in branch mode in India. Accordingly, a draft of the revised framework was issued for public comments on January 2, 2024. However, based on the stakeholder feedback and consultations, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

भारतीय रिज़र्व बैंक ने आज अपनी वेबसाइट पर सीमा-पार आवक भुगतानों में तेज़ी लाने के लिए दिशानिर्देशों पर एक मसौदा परिपत्र जारी किया है। इस मसौदा परिपत्र पर बैंकों से 19 नवंबर 2025 तक टिप्पणियाँ/प्रतिक्रियाएँ आमंत्रित हैं।

Infrastructure projects that have commenced operations typically exhibit lower risk compared to those under construction. Recognizing this risk differential, the existing capital adequacy norms permit NBFCs to assign a lower risk weight to operational projects under Public-Private Partnerships (PPPs). With a view to further rationalise the risk weights for infrastructure lending by NBFCs in line with the nuanced risk-profile of operational projects, it has been decided to introduce a principle-based framework. The framework aims to align risk weights with the actual risk characteristics of operational infrastructure projects, promoting better risk assessment and capital allocation.

Capital market exposures (CME) of the regulated entities (REs) which include, inter alia, lending against securities to individuals and lending to capital market intermediaries, have been subject to prudential regulations relating to sectoral exposure limits, single borrower limits, margin requirements, etc. Further, bank finance for acquisition of shares has been generally disallowed.