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index-to-rbi-circulars
| circular-number | date-of-issue | index-to-rbi-circular-department | Subject | meant-for |
|---|---|---|---|---|
| RBI/2025-2026/95 DOR.MCS.REC.59/01.01.003/2025-26 | 28.10.2025 | Department of Regulation | Reserve Bank of India (Nomination Facility in Deposit Accounts, Safe Deposit Lockers and Articles kept in Safe Custody with the Banks) Directions, 2025 | All banks |
| RBI/2025-2026/94 DOR. AML.REC. 58 /14.06.001/2025-26 |
24.10.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments to 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-2026/93 DOR. AML.REC. 57/14.06.001/2025-26 |
23.10.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments to 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| Notification No. FEMA 10(R)(7)/2025-RB | 13.10.2025 | Foreign Exchange Department | Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) (Seventh Amendment) Regulations, 2025 | |
| Notification No. FEMA 3(R)(4)/2025-RB | 13.10.2025 | Foreign Exchange Department | Foreign Exchange Management (Borrowing and Lending) (Amendment) Regulations, 2025 | |
| RBI/2025-2026/92 DOR.AML.REC.56/14.06.001/2025-26 |
09.10.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendment of 02 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| Ref. CO.CEPD.PRS.No.S684/13-55-001/2025-2026 | 07.10.2025 | Customer Service Department | Reserve Bank - Integrated Ombudsman Scheme, 2021 (RB-IOS, 2021) | All Commercial Banks, Regional Rural Banks, State Co-operative Banks, Central Co-operative Banks, Scheduled Primary (Urban) Co-operative Banks, and Non-Scheduled Primary (Urban) Co-operative Banks, All Non-Banking Financial Companies (excluding Housing Finance Companies), All System Participants , Credit Information Companies |
| RBI/2025-2026/91 A.P. (DIR Series) Circular No. 14 | 03.10.2025 | Foreign Exchange Department | International Trade Settlement in Indian Rupees (INR) | All Authorised Dealer Category-I banks |
| RBI/2025-26/90 A.P. (DIR Series) Circular No. 13 |
03.10.2025 | Foreign Exchange Department | Investment in Corporate Debt Securities by Persons Resident Outside India through Special Rupee Vostro account | All Authorised Dealer Category-I banks |
| RBI/2025-26/89 A.P. (DIR Series) Circular No.12 |
01.10.2025 | Foreign Exchange Department | Export Data Processing and Monitoring System (EDPMS) & Import Data Processing and Monitoring System (IDPMS) – reconciliation of export /import entries – Review of Guidelines | All Authorised Dealer Category-I Banks |
| RBI/2025-26/88 A.P. (DIR Series) Circular No. 11 |
01.10.2025 | Foreign Exchange Department | Merchanting Trade Transactions (MTT) – Review of time period for outlay of foreign exchange | All Authorised Dealer Category-I Banks |
| RBI/2025-26/87 DOR.CAP.REC.No.55/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Payments Banks |
| RBI/2025-26/86 DOR.CAP.REC.No.54/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Small Finance Banks |
| RBI/2025-26/85 DOR.CAP.REC.No.53/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) |
| RBI/2025-26/84 DOR.CRE.REC.52/21.01.023/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Lending Against Gold and Silver Collateral) – (1st Amendment) Directions, 2025 | |
| RBI/2025-26/83 DOR.CRE.REC.51/13.03.00/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Interest Rate on Advances) (Amendment Directions), 2025 | |
| No. FEMA.396(4)/2025-RB | 29.09.2025 | Financial Markets Regulation Department | Foreign Exchange Management (Debt Instruments) (Fourth Amendment) Regulations, 2025 | |
| RBI/2025-26/82 DoR.MCS.REC.50/01.01.003/2025-26 | 26.09.2025 | Department of Regulation | Reserve Bank of India (Settlement of Claims in respect of Deceased Customers of Banks) Directions, 2025 | |
| RBI/2025-26/81 CO.DPSS.RLPD.No.S680/04-07-001/2025-2026 |
26.09.2025 | Department of Payment and Settlement Systems | Special Clearing in Cheque Truncation System on October 3, 2025 | The Chairman / Managing Director / Chief Executive Officer of Banks participating in Cheque Truncation System/ National Payments Corporation of India |
| RBI/2025-2026/80 DOR.MRG.REC.49/00.00.011/2025-26 | 26.09.2025 | Investment by State Co-operative Banks (StCBs) and Central Co-operative Banks (CCBs) in Shared Service Entity (SSE) established by NABARD | All State / Central Co-operative Banks | |
| RBI/2025-2026/79 CO.DPSS.POLC.No.S668/02-14-015/2025-2026 | 25.09.2025 | Department of Payment and Settlement Systems | Reserve Bank of India (Authentication mechanisms for digital payment transactions) Directions, 2025 | All Payment System Providers and Payment System Participants (banks and non-banks), All domestic digital payment transactions, unless specifically exempted otherwise |
| RBI/2025-2026/78 A. P. (DIR Series) Circular No. 10 |
22.09.2025 | Financial Markets Regulation Department | Participation of Standalone Primary Dealers in Non-deliverable Rupee Derivative Markets | All Authorised Persons Madam/Sir |
| RBI/2025-2026/74 DoR.MCS.REC.47/01.01.028/2025-26 |
14.08.2025 | Department of Regulation | Compliance with Hon’ble Supreme Court Order dated April 30, 2025 in the matter of Pragya Prasun and Ors. vs Union of India (W.P.(C) 289 of 2024) and Amar Jain vs Union of India & Ors. (W.P.(C) 49 of 2025) | All Banks All Non-Banking Financial Companies (including Housing Finance Companies) All All-India Financial Institutions All Credit Information Companies All Payment System Providers/ System Participants All Authorised Persons in Foreign Exchange |
| RBI/2025-2026/138 DOR.STR.REC.43/21.04.048/2025-26 |
29.07.2025 | Department of Regulation | Reserve Bank of India (Investment in AIF) Directions, 2025 (Updated as on October 24, 2025) | Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks), Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks, All-India Financial Institutions, Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2025-26/47 DOR.CRE.REC.26/21.01.023/2025-26 | 06.06.2025 | Department of Regulation | Reserve Bank of India (Lending Against Gold and Silver Collateral) Directions, 2025 (Updated as on September 29, 2025) | |
| RBI/DCM/2025-26/136 DCM (CC) No.G-3/03.41.01/2025-26 |
25.04.2025 | Department of Currency Management | Master Direction on Framework of incentives for Currency Distribution & Exchange Scheme for bank branches including currency chests | The Chairman / Managing Director / Chief Executive Officer All banks |
| RBI/2025-2026/20 A.P. (DIR Series) Circular No. 01 |
03.04.2025 | Financial Markets Regulation Department | Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs) | All Authorized Persons |
| RBI/2024-2025/126 FMRD.FMD.No.10/14.01.006/2024-25 |
07.01.2025 | Financial Markets Regulation Department | Master Direction - Reserve Bank of India (Non-resident Investment in Debt Instruments) Directions, 2025 (Updated as on October 03, 2025) | All Authorised Persons |
| No. FEMA.396(3)/2024-RB. | 02.08.2024 | Financial Markets Regulation Department | Foreign Exchange Management (Debt Instruments) (Third Amendment) Regulations, 2024 | |
| No. FEMA.396(2)/2023-RB | 16.10.2023 | Financial Markets Regulation Department | Foreign Exchange Management (Debt Instruments) (Second Amendment) Regulations, 2023 | |
| RBI/2023-24/55 DOR.MCS.REC.32/01.01.003/2023-24 | 18.08.2023 | Financial Markets Regulation Department | Reset of Floating Interest Rate on Equated Monthly Instalments (EMI) based Personal Loans (Updated as on October 1, 2025) | All Scheduled Commercial Banks Regional Rural Banks Primary (Urban) Co-operative Banks State Co-operative Banks and District Central Co-operative Banks Non-Banking Financial Companies (including Housing Finance Companies) |
| No. FEMA.396(1)/2021-RB | 13.10.2021 | Financial Markets Regulation Department | Foreign Exchange Management (Debt Instruments) (First Amendment) Regulations, 2021 | |
| No. FEMA 396/2019-RB | 17.10.2019 | Financial Markets Regulation Department | Foreign Exchange Management (Debt Instruments) Regulations, 2019 | |
| Notification No. FEMA.3(R)/2018-RB Notification No. FEMA.3(R)/2018-RB | 17.12.2018 | Foreign Exchange Department | Foreign Exchange Management (Borrowing and Lending) Regulations, 2018 (Amended up to October 09, 2025) | |
| RBI/2016-2017/172 DPSS.CO.PDNo.1431/02.14.003/2016-17 | 06.12.2016 | Department of Payment and Settlement Systems | Card Not Present transactions - Relaxation in Additional Factor of Authentication for payments upto ₹ 2000/- for card network provided authentication solutions | The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs/ Urban Co-operative Banks / State Co-operative Banks/ District Central Co-operative Banks/ Authorised Card Payment Networks Payment Banks and Small Finance Banks |
| RBI/FMRD/2016-2017/31 FMRD Master Direction No. 1/2016-17 | 05.07.2016 | Financial Markets Regulation Department | Master Direction - Risk Management and Inter-Bank Dealings (Updated as on September 22, 2025) | All Authorised Persons |
| Notification No. FEMA 10 (R) /2015-RB (Amended upto January 15, 2025) |
09.06.2016 | Foreign Exchange Department | Foreign Exchange Management (Foreign currency accounts by a person resident in India) Regulations, 2015 (Amended upto October 09, 2025) | |
| RBI/DBR/2015-2016/20 Master Direction DBR.Dir.No.85/13.03.00/2015-16 | 03.03.2016 | Department of Banking Regulation | Master Direction - Reserve Bank of India (Interest Rate on Advances) Directions, 2016 (Updated as on October 1, 2025) | |
| RBI/FED/2015-2016/12 FED Master Direction No. 17/2015-16 | 04.01.2016 | Foreign Exchange Department | Master Direction - Import of Goods and Services (Updated as on October 01, 2025) | All Authorised Dealer Category - I banks |
| RBI/FED/2015-2016/9 FED Master Direction No. 14/2015-16 | 04.01.2016 | Foreign Exchange Department | Master Direction - Deposits and Accounts (Updated as on October 09, 2025) | All Authorised Dealer Category - I banks and Authorised banks |
| RBI/FED/2015-2016/11 FED Master Direction No. 16/2015-16 | 04.01.2016 | Foreign Exchange Department | Master Direction - Export of Goods and Services (Updated as on October 09, 2025) | |
| RBI/2014-2015/276 DBOD.AML.No.6336/14.06.001/2014-15 | 28.10.2014 | Department of Banking Operations and Development | Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List | The Chairpersons / CEOs of all Scheduled Commercial Banks (Excluding RRBs)/ Local Area Banks / All India Financial Institutions |
| RBI/2014-2015/190 DPSS.PD.CO. No.371/02.14.003/2014-2015 | 22.08.2014 | Department of Payment and Settlement System | Security Issues and Risk mitigation measures related to Card Not Present (CNP) transactions | The Chairman and Managing Director / Chief Executive Officers All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks /District Central Co-operative Banks/Authorised Card Payment Networks |
| RBI No. 2014-2015/163 DBOD.No.BP.BC.30 /21.04.141/2014-15 | 05.08.2014 | Department of Banking Operations and Development | Monetary Policy Statement 2014-15 - SLR Holdings under Held to Maturity Category | All Scheduled Commercial Banks (excluding RRBs) |
| RBI/2014-2015/142 DBOD.No.BP.BC.27/21.04.048/2014-15 | 22.07.2014 | Department of Banking Operations and Development | Loans against Gold Ornaments and Jewellery for Non-Agricultural End-uses | The Chairman and Managing Director/Chief Executive Officer All Scheduled Commercial Banks (Excluding Local Area Banks and Regional Rural Banks) |
| RBI/2014-2015/126 DBOD.No.BP.BC.24/21.04.132/2014-15 | 15.07.2014 | Department of Banking Operations and Development | Flexible Structuring of Long Term Project Loans to Infrastructure and Core Industries | The Chairman and Managing Director/Chief Executive Officer All Scheduled Commercial Banks (Excluding Local Area Banks and Regional Rural Banks) |
| RBI/2014-2015/58 DBOD.No.FSD.BC.02/24.01.009/2014-15 | 01.07.2014 | Department of Banking Operations and Development | Master Circular on Credit Card, Debit Card and Rupee Denominated Cobranded Prepaid Card operations of banks | All Scheduled Commercial Banks (Excluding RRBs) |
| RBI/2014-2015/106 DGBA.CDD. No.7921/13.01.299/2014-15 | 01.07.2014 | Department of Government and Bank Accounts | Master Circular on Appointment & Delisting of Brokers and Payment of Brokerage on Relief/Savings Bonds | The Chairman/Managing Director Head Office (Government Accounts Department) State Bank of India and Associates,All Nationalized banks (Excluding Punjab and Sind Bank & Andhra Bank),Axis Bank Ltd./ICICI Bank Ltd./HDFC Bank Ltd.,Stock Holding Corporation of India Ltd. (SHCIL) |
| RBI/2013-2014/664 DBOD.No.BP.BC.125/21.04.048/2013-14 | 26.06.2014 | Department of Banking Operations and Development | Prudential Norms on Income Recognition, Asset Classification and Provisioning Pertaining to Advances - Projects under Implementation | The Chairman and Managing Director/Chief Executive Officer All Scheduled Commercial Banks (Excluding Local Area Banks and Regional Rural Banks) |
| RBI/2013-2014/654 DGBA.CDD. No. 6919/13.01.299/2013-14 | 24.06.2014 | Department of Government and Bank Accounts | Reviewing the Reporting and Accounting Procedure of Relief and Savings Bonds - Revised Application format - 8% Savings (Taxable) Bonds, 2003 | The Chairman/Managing Director Head Office (Government Accounts Department) State Bank of India and Associates All Nationalised Banks (Excluding Punjab and Sind Bank and Andhra Bank) Axis Bank Ltd./ HDFC Bank Ltd./ICICI Bank Ltd. Stock Holding Corporation of India Ltd.(SHCIL) |
| RBI/2013-2014/635 DBOD.BP.BC.No.120/21.04.098/2013-14 | 09.06.2014 | Department of Banking Operations and Development | Basel III Framework on Liquidity Standards - Liquidity Coverage Ratio (LCR), Liquidity Risk Monitoring Tools and LCR Disclosure Standards | All Scheduled Commercial Banks (excluding RRBs) |
| RBI/2013-2014/620 DBOD.No.BP.BC.116/21.06.200/2013-14 | 03.06.2014 | Department of Banking Operations and Development | Capital and Provisioning Requirements for Exposures to entities with Unhedged Foreign Currency Exposure-Clarifications | The Chairman and Managing Director/Chief Executive Officer All Scheduled Commercial Banks (Excluding RRBs and LABs) |
| RBI/2013-2014/568 DBOD.No.BP.BC.107/21.04.048/2013-14 | 22.04.2014 | Department of Banking Operations and Development | Fund/Non-Fund based Credit Facilities to Overseas Joint Ventures / Wholly Owned Subsidiaries / Wholly owned Step-down Subsidiaries of Indian Companies | The Chairman and Managing Director/Chief Executive Officer All Scheduled Commercial Banks (Excluding Local Area Banks and Regional Rural Banks) |
| RBI/2013-2014/534 DGBA.CDD.No. 5449/13.01.999/2013-2014 | 26.03.2014 | Department of Government and Bank Accounts | Inflation Indexed National Savings Securities- [IINSS-C] | The Chairman & Managing Director Head Office (Government Accounts Department) State Bank of India & Associate Banks All Nationalised Banks ICICI Bank Ltd., HDFC Bank Ltd, Axis Bank Ltd., and Stock Holding Corporation of India Ltd. (SHCIL) |
| RBI/2013-2014/502 DBOD.BP.BC.No. 98/21.04.132/2013-14 | 26.02.2014 | Department of Banking Operations and Development | Framework for Revitalising Distressed Assets in the Economy - Refinancing of Project Loans, Sale of NPA and Other Regulatory Measures | All Scheduled Commercial Banks (excluding RRBs) All-India Term-lending and Refinancing Institutions (Exim Bank, NABARD, NHB and SIDBI) |
| RBI/2013-2014/503 DBOD.BP.BC.No.97/21.04.132/2013-14 | 26.02.2014 | Department of Banking Operations and Development | Framework for Revitalising Distressed Assets in the Economy - Guidelines on Joint Lenders’ Forum (JLF) and Corrective Action Plan (CAP) | All Scheduled Commercial Banks (excluding RRBs) All-India Term-lending and Refinancing Institutions(Exim Bank, NABARD, NHB and SIDBI) |
| RBI/2013-2014/424 DBOD.No.BP.BC.81/21.06.201/2013-14 | 31.12.2013 | Department of Banking Operations and Development | Basel III Capital Regulations - Capital Requirements for Credit Valuation Adjustment Risk on OTC Derivatives and for Banks’ Exposures to Central Counterparties | The Chairman and Managing Director/ Chief Executives Officer of All Scheduled Commercial Banks (Excluding Local Area Banks and Regional Rural Banks) |
| RBI/2013-2014/399 DBOD.AML.No.10917/14.06.001/2013-14 | 04.12.2013 | Department of Banking Operations and Development | Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1267(1999) / 1989(2011) Committee's Al Qaida Sanctions List | The Chairmen / CEOs of all Scheduled Commercial Banks (Excluding RRBs)/Local Area Banks / All India Financial Institutions |
| RBI/2013-2014/214 DBOD.No.Leg.BC.48/09.07.005/2013-14 | 03.09.2013 | Department of Banking Operations and Development | Settlement of Claims of Deceased Depositor - Simplification of Procedure - Placing of claim forms on bank’s website | All Scheduled Commercial Banks (excluding RRBs) |
| RBI/2013-2014/211 DBOD.No.Dir. BC.47/13.03.00/ 2013-14 | 02.09.2013 | Department of Banking Operations and Development | Base Rate - Revised Guidelines | All Scheduled Commercial Banks (Excluding RRBs) |
| F.(5)-W | 15.07.2013 | Department of Government and Bank Accounts | Auction for Sale (Re-issue) of ‘8.28 per cent Government Stock, 2032’ | |
| RBI/2013-2014/120 DBOD. AML.No. 314/14.01.001/2013-14 | 04.07.2013 | Department of Banking Operations and Development | Anti-Money Laundering/Combating of Financing of Terrorism - Standards | The Chairmen/CEOs of all Scheduled Commercial Banks(Excluding RRBs)/ Local Area Banks / All India Financial Institutions |
| RBI/2013-2014/113 DBOD.No.BP.BC.28 /21.06.201/2013-14 | 02.07.2013 | Department of Banking Operations and Development | Capital Requirements for Banks’ Exposures to Central Counterparties | The Chairman and Managing Director/Chief Executives Officer of All Scheduled Commercial Banks (Excluding Regional Rural Banks) |
| RBI/2013-2014/60 DBOD.No.FSD.BC. 4/24.01.011/2013-14 | 01.07.2013 | Department of Banking Operations and Development | Master Circular on Credit Card, Debit Card and Rupee Denominated Cobranded Prepaid Card operations of banks | |
| RBI/2012-2013/535 DBOD.No.BP.BC.102/21.04.157/2012-13 | 18.06.2013 | Department of Banking Operations and Development | Prudential Norms for Off-balance Sheet Exposures of Banks - Deferment of Option Premium | The Chairman and Managing Directors/ Chief Executive Officers of All Scheduled Commercial Banks (excluding RRBs and LABs) & All India Term-Lending & Refinancing Institutions |
| RBI/2011-2012/145 DPSS.PD.CO. No.223/02.14.003/2011-2012 | 04.08.2011 | Department of Payment and Settlement System | Security Issues and Risk mitigation measures related to Card Not Present (CNP) transactions | The Chairman and Managing Director / Chief Executive Officers All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks/Authorised Card Payment Networks |
| RBI/2010-2011/449 DPSS. CO. PD 2224/02.14.003/2010-2011 | 29.03.2011 | Department of Payment and Settlement System | Security Issues and Risk mitigation measures - Online alerts to the cardholder for usage of credit/debit cards | The Chairman and Managing Director/Chief Executive Officers All Scheduled Commercial Banks including RRBs/ Urban Co-operative Banks/ State Co-operative Banks/District Central Co-operative Banks |
| RBI/2010-2011/347 DPSS.CO.No.1503/02.14.003/2010-2011 | 31.12.2010 | Department of Payment and Settlement System | Security Issues and Risk mitigation measures related to Card Not present transactions | The Chairman and Managing Director/ Chief Executive Officers All scheduled Commercial Banks including RRBs/Urban Co-operative Banks/ State Co-operative Banks/District Central Co-operative Authorised card payment networks |
| RBI/2010-2011/243 RBI/DPSS No.914/02.14.003/2010-2011 | 25.10.2010 | Department of Payment and Settlement System | Credit/Debit Card transactions- Security Issues and Risk mitigation measures for Card Not Present Transactions. | The Chairman and Managing Director / Chief Executive Officers All Scheduled Commercial Banks including RRBs /Urban Co-operative Banks / State Co-operative Banks /.District Central Co-operative BanksAuthorised card payment networks |
| RBI/2009-2010/420 RBI / DPSS No. 2303 / 02.14.003 / 2009-2010 | 23.04.2010 | Department of Payment and Settlement System | Credit/Debit Card transactions- Security Issues and Risk mitigation measures for IVR transactions | The Chairman and Managing Director / Chief Executive Officers All Scheduled Commercial Banks including RRBs /Urban Co-operative Banks / State Co-operative Banks /District Central Co-operative Banks |
| RBI/2008-2009/387 RBI / DPSS No. 1501 / 02.14.003 / 2008-2009 | 18.02.2009 | Department of Payment and Settlement System | Credit/Debit Card transactions-Security Issues and Risk mitigation measures | The Chairman and Managing Director / Chief Executive Officers All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks /District Central Co-operative Banks |
| RBI/2008-2009/156 Ref DGBA.CDD No. H - 2242 / 13.04.137 / 2008 - 09 | 05.09.2008 | Department of Government and Bank Accounts | Repayment of 7 % Savings Bonds, 2002 | The General Manager State Bank of India and Associate Banks and 17 Nationalised Banks Axis Bank Ltd / ICICI Bank Ltd / IDBI Bank Ltd / HDFC Bank Ltd & Stock Holding Corporation of India Ltd |
| RBI/2008-2009/152 Ref. DGBA.CDD. No. H- 2173 / 13.01.299 / 2008-09 | 02.09.2008 | Department of Government and Bank Accounts | 7% Savings Bonds 2002, 6.5% Savings Bonds 2003 (Non-taxable) & 8 % Savings (Taxable) Bonds 2003 - nomination facility to joint holders | The General Manager State Bank of India & Associate Banks 17 Nationalised Banks Axis Bank Ltd / HDFC Bank Ltd / ICICI Bank Ltd / IDBI Bank Ltd & Stock Holding Corporation of India Ltd |
| RBI/2008-2009/136 Ref. DGBA.CDD. No. H - 1772/13.01.299/2008-09 | 21.08.2008 | Department of Government and Bank Accounts | 7% Savings Bonds 2002, 6.5% Savings Bonds 2003 (Non-taxable) & 8% Savings (Taxable) Bonds 2003 - Collateral facility | The Chairman and Managing Director State Bank of India & Associate Banks 17 Nationalised Banks Axis Bank Ltd / HDFC Bank Ltd / ICICI Bank Ltd/ IDBI Bank Ltd & Stock Holding Corporation of India Ltd |
| RBI/2007-2008/324 Ref: DGBA.CDD No H - 11933 / 13.01.299 / 2007-08 | 16.05.2008 | Department of Government and Bank Accounts | Filing of Annual information Returns (AIR) - Duplication of Data | The Chairman/Managing Director State Bank of India/Associate Banks/ 17 Nationalised Banks / AXIS Bank / ICICI Bank Ltd / HDFC Bank Ltd / IDBI Bank / Stock Holding Corporation of India Ltd |
| RBI/2007-2008/75 DGBA.CDD No H - ………./ 13.01.299 / 2007-08 | 02.07.2007 | Department of Government and Bank Accounts | Master Circular on Nomination facility in Relief / Savings Bonds | The Chairman / Managing Director State Bank of India and Associate banks 17 Nationalized banks ICICI Bank Ltd / IDBI Ltd / HDFC Bank Ltd / UTI Bank Ltd. Stock Holding Corporation of India Ltd |
| RBI/2007-2008/77 DGBA.CDD No H - ……… / 13.01.299 / 2007-08 | 02.07.2007 | Department of Government and Bank Accounts | Master Circular on Appointment & delisting of Brokers for Relief / Savings Bonds | The Chairman / Managing Director State Bank of India and Associate banks and 17 Nationalized banks ICICI Bank Ltd / IDBI Ltd / HDFC Bank Ltd / UTI Bank Ltd. Stock Holding Corporation of India Ltd |
| RBI/2007-2008/76 DGBA.CDD No H - ……….. / 13.01.299 / 2007-08 | 02.07.2007 | Department of Government and Bank Accounts | Master Circular on Rates of Brokerage etc. for Relief / Savings Bonds | The Chairman/Managing Director State Bank of India and Associate banks and 17 Nationalized banks The Managing Director ICICI Bank Ltd / IDBI Ltd / HDFC Bank Ltd / UTI Bank Ltd Stock Holding Corporation of India Ltd |
| RBI/2006-2007/424 Ref DGBA.CDD No H- 17134 / 13.01.299 / 2006 - 07 | 31.05.2007 | Department of Government and Bank Accounts | Income Tax Act, 1961 - Section 193 - 8 % Savings (Taxable) Bonds, 2003 - TDS | The General Manager State Bank of India and Associate Banks and 17 Nationalised Banks The Managing Director ICICI Bank Ltd / IDBI Bank Ltd / HDFC Bank Ltd / UTI Bank Ltd and SHCIL |
| RBI/2006-2007/256 Ref No DGBA.CDD.No.H -12229/13.04.137/ 2006 - 07 | 08.02.2007 | Department of Government and Bank Accounts | Repayment of 8% Relief Bonds, 2002 | Repayment of 8% Relief Bonds, 2002 |
| RBI/2005-2006/306 DGBA/CDD/13-01-299/ H-12660 /2005-06 | 23.02.2006 | Department of Government and Bank Accounts | Master Circular on Rates of Brokerage etc. for Relief/Savings Bonds | The Chairman/Managing Director State Bank of India and Associate banks and 17 Nationalised banks The Managing Director ICICI/IDBI/HDFC/UTI Bank Ltd. Stock Holding Corporation of India Ltd |
| RBI/2005-2006/305 Ref No DGBA.CDD / 13.04.137 / H-12521 / 2005 - 06 | 22.02.2006 | Department of Government and Bank Accounts | Repayment of 8.5% Relief Bonds, 2001 | The General Manager State Bank of India and Associate Banks and 17 Nationalised Banks, The Managing Director, ICICI / IDBI / HDFC / UTI Bank and SHCIL |
| RBI/2004-2005/384 MPD.No.2524/09.01.01(FC)/2004-05 | 03.03.2005 | Monetary Policy Department | Credit for Procurement of Foodgrains - Rabi 2005 Season | All The Principal Secretaries of the State Governments/Union Territories. (as per list attached). |
| RBI/2004-2005/347 No.CO.DT.13.01.299/H.6284-6313 /2004-05 | 15.01.2005 | Department of Government and Bank Accounts | Payment Order for Matured Relief/Savings Bonds in the name of the Joint Holder | The Chairman and Managing Director State Bank of India and Associate banks and 17 Nationalised banks. The Managing Director ICICI/IDBI/HDFC/UTI Bank Ltd. Stock Holding Corporation of India Ltd. |
| RBI/2004-2005/285 Ref.No.CO.DT.13.01.299/H 4813-4842 /2004-05 | 30.11.2004 | Department of Government and Bank Accounts | Standardised application form for investment in Savings Bonds along with Duties and Rights of investors - Corrigendum | The Chairman & Managing Director State Bank of India & Associate Banks 17 Nationalised Banks UTI Bank Ltd., ICICI Bank Ltd., HDFC Bank Ltd., IDBI Bank Ltd., & SHCIL |
| RBI/2004-2005/180 CO.DT.No. 13.01.299/H. 2938-2967 /2004-05 | 16.09.2004 | Department of Government and Bank Accounts | Issue of Certificate of Holding to the investors - 8% Savings (Taxable) Bonds 2003 | The Chairman & Managing Director State Bank of India & Associate Banks & 17 Nationalised Banks UTI Bank Ltd., ICICI Bank Ltd., HDFC Bank Ltd., IDBI Bank Ltd., & Stock Holding Corporation of India Ltd. |
| RBI/2004-2005/117 MPD.No. 218 /09.01.01(FC)/2004-05 | 13.08.2004 | Monetary Policy Department | Credit for Procurement of Foodgrains - Kharif 2004-05 Season | All The Principal Secretaries of the State Governments/Union Territories |
| RBI/2004-2005/114 CO.DT.No.13.01.298/H.1654 to 1683/2004-05 | 12.08.2004 | Department of Government and Bank Accounts | 8% Savings (Taxable) Bond, 2003 - Charitable Institution | The Chairman and Managing Director State Bank of India and Associate Banks and 17 Nationalised Banks UTI Bank Ltd., ICICI Bank Ltd., HDFC Bank Ltd., IDBI Bank Ltd. and Stock Holding Corporation of India Ltd. |
| RBI/2004-2005/31 CO.DT.No. 13.01.298/H.311-341/2004-05 | 09.07.2004 | Department of Government and Bank Accounts | 6.5% Savings Bonds, 2003 (Non Taxable) | The Chairman & Managing Director/ State Bank of India and its Associates Banks HDFC Bank Ltd. / UTI Bank Ltd.&& Stock Holding Corporation of India Ltd. |
| RBI/2004/257 No. CO.DT. 13.04.147/H. 7462 /2003-04 | 18.06.2004 | Department of Government and Bank Accounts | Repayment of 11.95 per cent Government Stock, 2004 on July 24, 2004 | All Treasury Offices in India (Except in the State of Jammu & Kashmir and Sikkim) / The Chief Managers of the branches of State Bank of India and its associate banks conducting Govt. treasury business |
| RBI/2004/244 CO.DT.13.01.299/H.7295 /2003-04 | 15.06.2004 | Department of Government and Bank Accounts | Reconciliation of Relief / Savings Bond - Appendix IV Statements | The General Manager State Bank of India & Associate Banks & 7 Nationalized Banks The Managing Director ICICI / IDBI / HDFC / UTI Bank Ltd. & SHCIL |
| RBI/2004/225 No.CO.DT.13.01.272/ H-7132 /2003-04 | 28.05.2004 | Department of Government and Bank Accounts | Redemption of Relief Bonds held under joint names-“Either or Survivor”or “Any one or Survivor” | The General Manager / State Bank of India and Associate and 17 Nationalised Banks The Managing Director ICICI/IDBI/HDFC/UTI and SHCIL |
| RBI/2004/197 CO.DT.No.13.01.299/H.6707/2003-04 | 14.05.2004 | Department of Government and Bank Accounts | 6.5% Savings (Non-Taxable) Bonds, 2003 & 8% Savings (Taxable) Bonds 2003 issue and servicing - Penalties for infringement of Customer’s Rights | The Chairman & Managing Director State Bank of India and Associate banks 17 Nationalised banks The Managing Director ICICI/IDBI/HDFC/UTI Bank Ltd. |
| RBI/2004/159 Ref.No.CO.DT.13.01.319/H- 5975 /2003-04 | 19.04.2004 | Department of Government and Bank Accounts | Repayment of 12.35 per cent Government Stock, 2004 on May 24, 2004 | All Treasury Offices in India |
| RBI/2004/158 No. CO.DT. 13.04.141/H. 5741/2003-04 | 16.04.2004 | Department of Government and Bank Accounts | Repayment of 11 per cent Government Stock, 2004 on May 15, 2004 | All Treasury Offices in India |
| RBI/2004/152 CO.DT.13.01.298/H.5894/2003-04 | 16.04.2004 | Department of Government and Bank Accounts | Issue and servicing of Relief / Savings Bonds - Payment of interest/ Verification of documents | The Chairman and Managing Director,State Bank of India and its Associates Nationalised Banks ICICI Bank Ltd., HDFC Bank Ltd., UTI Bank Ltd. IDBI Bank Ltd., & SHCIL |
| RBI/2004/157 No. CO.DT. 13.04.142/H. 5817 /2003-04 | 16.04.2004 | Department of Government and Bank Accounts | Repayment of 12.35 per cent Government Stock, 2004 on May 24, 2004 | All Treasury Offices in India |
| RBI/2004/114 No.CO.DT.13.04.137/H.5269 /2003-04 | 24.03.2004 | Department of Government and Bank Accounts | Repayment of 9% Relief Bonds, 1999 | The General Manager State Bank of India and Associate banks and 17 Nationalised banks |
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