अधिसूचनाएं

डेपीएसएस.केका.आईडी.सं. / 06.08.017 / 2025-26 DD-MM-YYYY अध्यक्ष / प्रबंध निदेशक / मुख्य कार्यकारी अधिकारी, सभी अनुसूचित वाणिज्यिक बैंक महोदया / प्रिय महोदय, सीमा-पार भुगतानों को तेज और सुगम बनाने के लिए दिशानिर्देश रिजर्व बैंक के भुगतान विज़न 2025 का उद्देश्य जी20 रोडमैप के अनुरूप सीमा-पार भुगतानों में दक्षता लाना है ताकि उन्हें सस्ता, तेज़, अधिक पारदर्शी और अधिक सुलभ बनाया जा सके।

RBI/2025-26/.. DOR.CRE.REC…./03.10.001/2025-26 DD-MM-YY Reserve Bank of India (Non-Banking Financial Company – Scale Based Regulation) Amendment Directions, 2025 - Draft for Comments

RBI/2025-26/<> DOR.CRE.REC. /13.07.005/2025-26 DD-MM-YYYY Reserve Bank of India (Small Finance Banks - Capital Market Exposure) Directions, 2025 Chapter I - Preliminary A. Preamble

RBI/2025-26/<> DOR.CRE.REC. /13.07.005/2025-26 DD-MM-YYYY Reserve Bank of India (Commercial Banks - Capital Market Exposure) Directions, 2025 – Draft for Comments Chapter I - Preliminary A. Preamble

भारतीय रिज़र्व बैंक वित्तीय बाजार विनियमन विभाग 9वीं मंजिल, केंद्रीय कार्यालय, फोर्ट मुंबई 400 001 सभी पात्र बाजार प्रतिभागी महोदया/महोदय, भारत में ओटीसी डेरिवेटिव लेनदेन के लिए विशिष्ट लेनदेन अभिज्ञापक – मसौदा विशिष्ट लेनदेन अभिज्ञापक (यूटीआई) की संकल्पना, ओवर-द-काउंटर (ओटीसी) डेरिवेटिव लेनदेन की रिपोर्टिंग करने के लिए विश्व स्तर पर चिन्हित प्रमुख डेटा तत्वों में से एक के रूप में की गई है ताकि नीति निर्माताओं को ओटीसी डेरिवेटिव बाजार के संबंध में व्यापक दृष्टिकोण मिल सके।

RBI/2025-26/XX DOR.STR.REC.No…………/2025-26 DD-MM-YY Reserve Bank of India (All India Financial Institutions -Asset Classification, Provisioning and Income Recognition) Directions, 2025 – Draft for Comments

RBI/2025-26/XX DOR.STR.REC.No…………/2025-26 DD-MM-YY Reserve Bank of India (Scheduled Commercial Banks-Asset Classification, Provisioning and Income Recognition) Directions, 2025 – Draft for Comments

RBI/2025-26/ DOR.CRG.REC…/21.06.201/2025-26 DD MM, YYYY Reserve Bank of India (Scheduled Commercial Banks - Capital Charge for Credit Risk – Standardised Approach) Directions, 2025 – Draft for Comments

A Scheme for resolving customer grievances in relation to services provided by entities regulated by Reserve Bank of India in an expeditious and cost-effective manner under Section 35A of the Banking Regulation Act, 1949 (10 of 1949), Section 45L of the Reserve Bank of India Act, 1934 (2 of 1934), Section 18 of the Payment and Settlement Systems Act, 2007 (51 of 2007) and Section 11 of the Credit Information Companies (Regulation) Act, 2005 (30 of 2005).

In exercise of the powers conferred by Section 35A of Banking Regulation Act, 1949, Section 45L read with 45M of the Reserve Bank of India Act, 1934, sub-section (1) of Section 11 of the Credit Information Companies (Regulation) Act, 2005 and Section 18 of the Payment and Settlement Systems Act, 2007, the Reserve Bank of India, being satisfied that it is necessary in the public interest to do so, hereby, issues the Directions hereinafter specified.