Financial Markets

RBI/2025-26/222 CO.FMRD.MIOD.No.8/11.01.057/2025-26 February 18, 2026 To All eligible market participants Madam / Sir, Unique Transaction Identifier for OTC Derivative Transactions The Unique Transaction Identifier (UTI) has been conceived as one of the key data elements identified globally for reporting over-the-counter (OTC) derivative transactions with a view to enable policy makers to obtain a comprehensive view of the OTC derivatives market.

RBI/2025-26/205 A.P. (DIR Series) Circular No. 21 February 06, 2026 To All Authorised Dealer Category-I banks Madam / Sir, Voluntary Retention Route – Imparting predictability and increasing ease of doing business

RBI / 2025-26 /133 REF. No.MPD.BC. 401/07.01.279/2025-26 December 5, 2025 All Primary Dealers, Standing Liquidity Facility for Primary Dealers

RBI/2025-26/132 FMOD.MAOG.No.153/01.01.001/2025-26 December 05, 2025 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility- Change in rates As announced in the Monetary Policy Statement dated December 05, 2025, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 5.50 per cent to 5.25 per cent with immediate effect.

RESERVE BANK OF INDIA (Financial Markets Regulation Department) (CENTRAL OFFICE) NOTIFICATION MUMBAI, the 29th September, 2025 Foreign Exchange Management (Debt Instruments) (Fourth Amendment) Regulations, 2025 No. FEMA.396(4)/2025-RB. — In exercise of the powers conferred by clause (a) of sub-section (2) of section 6 and section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 (Notification No. FEMA.396/2019-RB dated October 17, 2019) (hereinafter referred to as 'the Principal Regulation'), namely:-

RBI/2025-26/78 A. P. (DIR Series) Circular No. 10 September 22, 2025 To, All Authorised Persons Madam/Sir, Participation of Standalone Primary Dealers in Non-deliverable Rupee Derivative Markets Attention of Authorised Persons is invited to the Foreign

RBI/2025-26/72 A.P. (DIR Series) Circular No. 09 August 12, 2025 To, All Authorised Dealer Category-I banks Madam / Sir Investment in Government Securities by Persons Resident Outside India through Special Rupee Vostro account

RBI / 2025-26 / 43 REF. No.MPD.BC. 400/07.01.279/2025-26 June 6, 2025 All Primary Dealers, Standing Liquidity Facility for Primary Dealers

RBI/2025-26/42 FMOD.MAOG.No.152/01.01.001/2025-26 June 06, 2025 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility - Change in rates

RBI/2025-26/35 FMRD.FMD.No.01/14.01.006/2025-26 May 08, 2025 To, All Authorised Persons Madam/Sir, Dear Sir, Investments by Foreign Portfolio Investors in Corporate Debt Securities through the General Route – Relaxations

RBI/2025-26/24 REF. No.MPD.BC. 399/07.01.279/2025-26 April 09, 2025 All Primary Dealers, Standing Liquidity Facility for Primary Dealers As announced in today’s bi-monthly Monetary Policy Resolution, the Monetary Policy Committee (MPC) has decided to reduce the policy repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.25 per cent to 6.00 per cent, with immediate effect.

RBI/2025-26/22 FMOD.MAOG.No.151/01.01.001/2025-26 April 09, 2025 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility- Change in rates As announced in the Monetary Policy Statement dated April 09, 2025, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.25 per cent to 6.00 per cent with immediate effect.

RBI/2025-26/20 A.P. (DIR Series) Circular No. 01 April 03, 2025 To, All Authorized Persons Madam / Sir Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs)

RBI/2024-25/117 FMRD.DIRD.16/14.03.042/2024-25 February 21, 2025 To All Eligible Market Participants Madam/Sir, Reserve Bank of India (Forward Contracts in Government Securities) Directions, 2025

RBI/2024-25/115 FMRD.MIOD.No. 15/11.01.051/2024-25 February 17, 2025 To All participants in Government Securities market Madam/Sir, Government securities transactions between a Primary Member (PM) of NDS-OM and its own Gilt Account Holder (GAH) or between two GAHs of the same PM Transactions in Government securities in the Over the Counter (OTC) market are currently undertaken either on Negotiated Dealing System - Order Matching (NDS-OM) platform or are bilaterally negotiated outside the system and subsequently reported on NDS-OM. All transactions matched on NDS-OM platform are cleared and settled through the Clearing Corporation of India Limited (CCIL), which acts as a Central Counter Party (CCP) for transactions in Government securities.

RBI/2024-25/110 REF.No.MPD.BC. 398/07.01.279/2024-25 February 07, 2025 All Primary Dealers, Standing Liquidity Facility for Primary Dealers

RBI/2024-25/109 FMOD.MAOG.No.150/01.01.001/2024-25 February 07, 2025 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility- Change in rates As announced in the Monetary Policy Statement dated February 07, 2025, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.50 per cent to 6.25 per cent with immediate effect.

RBI/2024-25/101 FMRD.DIRD.No.09/14.03.004/2024-25 January 01, 2025 To All eligible market participants Madam/Sir, Participation of NaBFID as an AIFI in financial markets

RBI/2024-25/98
FMRD.FMD.No. 08/02.03.185/2024-25

December 27, 2024

To
All Authorised Dealer Category-I Banks
Madam/Sir,
Reporting Platform for transactions undertaken to hedge price risk of gold

RBI/2024-25/89 FMRD.MIOD.07/02.05.002/2024-25 November 08, 2024 To, All Authorised Dealers Madam/Sir, Reporting of Foreign Exchange Transactions to Trade Repository Please refer to the Master Direction – Risk Management and Inter-Bank Dealings dated July 5, 2016, as amended from time to time, which requires, inter-alia, Authorised Dealers to report all over-the-counter (OTC) foreign exchange derivative contracts and foreign currency interest rate derivative contracts, undertaken by them directly or through their overseas entities (including overseas branches, IFSC Banking Units, wholly owned subsidiaries and joint ventures of Authorised Dealers), to the Trade Repository (TR) of Clearing Corporation of India Ltd. (CCIL).