Draft for Comments RBI/2025-26/xx DoR.RAUG.AUT.REC.Sxxxx/24.01.041/2025-26 July xx, 2025 Reserve Bank of India – Digital Banking Channels Authorisation Directions, 2025 In exercise of the powers conferred under Section 35A read with Section 56 of the Banking Regulation Act, 1949 (hereinafter called the Act), the Reserve Bank, being satisfied that it is necessary and expedient in the public interest to do so, hereby, issues the following directions.

DOR.SOG(LEG).REC/ XXX/ 09.08.024/2025-26 May XX, 2025 All Commercial Banks (including RRBs) and all Co-operative Banks Madam/ Dear Sir Inoperative Accounts/ Unclaimed Deposits in Banks - Revised Instructions (Amendment) 2025

DOR.AML.REC. XXX/14.01.001/2025-26 May xx, 2025 The Chairpersons/ CEOs of all the Regulated Entities Dear Sir/ Madam, Updation/ Periodic Updation of KYC – Revised Instructions Please refer to instructions on updation/ periodic updation of KYC as contained in paragraph 38 of Master Direction - Know Your Customer (KYC) Direction, 2016 dated February 25, 2016 (as amended from time to time).

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/2024-25/ DOR.RAUG.AUT.REC.No. /24.01.041/2024-25 October 04, 2024 All Scheduled Commercial Banks (excluding Regional Rural Banks) All Non-Banking Financial Company (including Housing Finance Company) - group entities of Scheduled Commercial Banks All Non-Operative Financial Holding Companies Madam/Sir, Draft Circular - Forms of Business and Prudential Regulation for Investments In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949 and Chapter IIIB of the Reserve Bank of India Act, 1934, the Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Master Direction- Reserve Bank of India (Financial Services provided by Banks) Directions, 2016 dated May 26, 2016.

DRAFT CIRCULAR FOR COMMENTS RBI/2024-25/ DOR.STR.REC. /21.04.048/2024-25  August 05, 2024 All Commercial Banks (including Regional Rural Banks and Local Area Banks) All Primary (Urban) Co-operative Banks All State Cooperative Banks & Central Cooperative Banks All Non-Banking Financial Companies (including Housing Finance Companies) All All-India Financial Institutions Madam/Dear Sir, Regulatory Principles for Management of Model Risks in Credit

Please refer to circular DBOD.BP.BC.No.120/21.04.098/2013-14 dated June 09, 2014 on ‘Basel III Framework on Liquidity Standards – Liquidity Coverage Ratio (LCR), Liquidity Risk Monitoring Tools and LCR Disclosure Standards’ and associated guidelines.

DRAFT FOR COMMENTS RBI/DOR/2024-25/ DOR.STR.REC. /21.04.048/2024-25 May 03, 2024 All Commercial Banks (including Small Finance Banks but excluding Payments Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies

आरबीआई/2023-24/ विवि.एसएफ़जी.आरईसी. /30.01.021/2023-24 28 फरवरी 2024 सभी अनुसूचित वाणिज्यिक बैंक (स्थानीय क्षेत्र बैंक, भुगतान बैंक और क्षेत्रीय ग्रामीण बैंकों को छोड़कर) सभी टियर-IV प्राथमिक (शहरी) सहकारी बैंक (यूसीबी) सभी अखिल भारतीय वित्तीय संस्थान (अर्थात एक्जिम बैंक, नाबार्ड, एनएबीएफआईडी, एनएचबी और सिडबी) सभी शीर्ष और उच्च स्तर की गैर-बैंकिंग वित्तीय कंपनियां (एनबीएफसी)

Please refer to paragraph 91.7 of Master Direction – Reserve Bank of India (Non-Banking Financial Company – Scale Based Regulation) Directions, 2023 dated October 19, 2023 as per which Government owned NBFCs set up to serve specific sectors are permitted to approach the Reserve Bank for exemptions, if any, from credit/investment concentration norms. 

Technological innovations are reshaping the financial services landscape, with FinTechs emerging as disruptors and facilitators. FinTechs encompass diverse entities in terms of constitution, size, activities, domains, etc., all subject to constant flux and evolution. FinTechs play a pivotal role in redefining financial services by saving time, enhancing access, and lowering costs. At the same time, the sector raises concerns relating to customer protection, data privacy, cyber security, grievance handling, internal governance, financial system integrity, and the like. While the innovation and dynamism of FinTechs needs to be harnessed, the emerging risks require to be appropriately managed. In such a context, approach to regulation should be imaginative, adaptive, flexible, and proportionate to the perceived risks. In particular, an effective regulatory approach should maintain the balance between maximising the creative potential of FinTechs, while minimising the idiosyncratic risks they pose to the financial system. 

कृपया हमारा परिपत्र वि.वि.गै.बैं.वि.क.(आ.वि.कं).कं.परि.सं.118/03.10.136/2020-21 दिनांक 22 अक्टूबर 2020 देखें, जिसे 17 जून, 2020 को सार्वजनिक डोमेन में रखे गए एचएफसी के लिए विनियामक ढांचे के मसौदे पर प्राप्त इनपुट की जांच के बाद जारी किया गया था।

Draft Circular for comments DOR.ACC.REC.No.##/21.02.067/2023-24 January 2, 2024 Madam/ Dear Sir, Declaration of dividend by banks and remittance of profits to Head Office by foreign bank branches in India The Reserve Bank has granted general permission to all scheduled commercial banks [excluding regional rural banks (RRBs)] to declare dividends vide circular reference DBOD.NO.BP.BC.88/21.02.067/2004-05 dated May 4, 2005 on ‘Declaration of dividends by banks’. Similarly, foreign banks operating in India in the branch mode are permitted to remit profits to their head office without prior approval from the Reserve Bank pursuant to circular reference DBOD.No.IBS.BC.46/16.13.100/2003-04 dated November 6, 2003.

घरेलू प्रणालीगत रूप से महत्वपूर्ण बैंकों (डी-एसआईबी) के निपटान से संबन्धित ढांचा (28 दिसंबर 2023 तक संशोधित[1]) परिचय कुछ बैंक, अपने आकार, अंतर-क्षेत्राधिकार गतिविधियों, जटिलता, प्रतिस्थापन क्षमता की कमी और परस्पर जुड़ाव के कारण, प्रणालीगत रूप से महत्वपूर्ण हो जाते हैं। इन बैंकों की अव्यवस्थित विफलता से बैंकिंग प्रणाली को प्रदान की जाने वाली आवश्यक सेवाओं और परिणामस्वरूप, समग्र आर्थिक गतिविधि में महत्वपूर्ण व्यवधान उत्पन्न होने की संभावना है। इसलिए, वास्तविक अर्थव्यवस्था के लिए आवश्यक बैंकिंग सेवाओं की निर्बाध उपलब्धता के लिए प्रणालीगत रूप से महत्वपूर्ण बैंकों (एसआईबी) का निरंतर कामकाज महत्वपूर्ण है।