Index to RBI Circulars - ಆರ್ಬಿಐ - Reserve Bank of India
index-to-rbi-circulars
| circular-number | date-of-issue | index-to-rbi-circular-department | subject | meant-for |
|---|---|---|---|---|
| RBI/2025-26/61 DOR.LIC.REC.36/16.13.218/2025-26 |
20.06.2025 | Department of Regulation | Review of Priority Sector Lending norms - Small Finance Banks | All Small Finance Banks |
| RBI/2025-2026/60 DOR. AML.REC. 35 /14.06.001/2025-26 |
19.06.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Addition of 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-2026/59 DOR.STR.REC.34/21.04.048/2025-26 |
19.06.2025 | Department of Regulation | Reserve Bank of India (Project Finance) Directions, 2025 | All Commercial Banks (including Small Finance Banks but excluding Payments Banks, Local Area Banks and Regional Rural Banks), All Non-Banking Financial Companies (NBFCs) (including Housing Finance Companies), All Primary (Urban) Cooperative Banks, All India Financial Institutions (AIFIs) |
| RBI/2025-2026/58 DOR.AML.REC.33/14.06.001/2025-26 |
16.06.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Removal of 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-2026/57 CO.DGBA.GBD.No.S168/31-12-011/2025-2026 |
16.06.2025 | Department of Government and Bank Accounts | Review of instructions issued vide Master Circular on Conduct of Government Business by Agency Banks - Payment of Agency Commission | All Agency Banks |
| RBI/FMRD/2025-26/137 FMRD.MIOD.No. 02/14.03.027/2025-26 |
16.06.2025 | Financial Markets Regulation Department | Master Direction – Reserve Bank of India (Electronic Trading Platforms) Directions, 2025 | All operators of Electronic Trading Platforms |
| RBI/2025-26/56 FIDD.CO.GSSD.BC.No.07/09.09.001/2025-26 | 16.06.2025 | Financial Inclusion and Development Department | Master Circular - Credit facilities to Scheduled Castes (SCs) & Scheduled Tribes (STs) | The Chairman/ Managing Director / Chief Executive Officer All Scheduled Commercial Banks (including Small Finance Banks) |
| RBI/2025-26/55 A.P. (DIR Series) Circular No. 07 | 13.06.2025 | Foreign Exchange Department | Import of Shipping Vessel - Relaxation | All Authorised Dealer Category-I banks |
| RBI/2025-26/54 IDMD.RD.S390/10.18.060/2025-26 | 12.06.2025 | Stripping/Reconstitution in State Government Securities | All Market Participants | |
| 07.05.2025 | Policy Statement: Framework for Formulation of Regulations | |||
| RBI/FED/2025-2026/135 FED Master Direction No.04/2025-26 |
22.04.2025 | Foreign Exchange Department | Master Directions - Compounding of Contraventions under FEMA, 1999, dated April 22, 2025 | All Authorised Dealer Category – I banks and Authorised banks |
| RBI/2025-26/133 DCM (NE) No.G-5 /08.07.18/2025-26 |
01.04.2025 | Department of Currency Management | Master Direction – Facility for Exchange of Notes and Coins | The Chairman / Managing Director / Chief Executive Officer All Banks |
| RBI/2024-2025/123 DOR.AML.REC.65/14.06.001/2024-25 |
15.03.2025 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 12 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-2025/121 DOR. AML.REC.64/14.06.001/2024-25 |
27.02.2025 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-2025/92 DOR. AML.REC.50 /14.06.001/2024-25 |
04.12.2024 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 03 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/77 DoS.CO.PPG.SEC.10/11.01.005/2024-25 |
30.09.2024 | Department of Supervision | Gold loans - Irregular practices observed in grant of loans against pledge of gold ornaments and jewellery | All Commercial Banks (including Small Finance Banks but excluding Regional Rural Banks and Payments Banks) All Primary (Urban) Co-operative Banks All Non-Banking Financial Companies |
| RBI/2024-25/76 DOR.STR.REC.44/04.02.001/2024-25 | 20.09.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
| RBI/2024-25/75 DOR.AML.REC.43/14.06.001/2024-25 | 19.09.2024 | Department of Regulation | Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments) | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/74 A.P. (DIR Series) Circular No. 16 | 06.09.2024 | Foreign Exchange Department | Liberalised Remittance Scheme (LRS) for Resident Individuals- Discontinuation of Reporting of monthly return | |
| RBI/2024-25/73 CO.FIDD.PCD.BC.No.9/04-04-003/2024-25 | 02.09.2024 | Financial Inclusion and Development Department | Review of Extant Instructions – Withdrawal of Circulars | All Scheduled Commercial Banks |
| RBI/2024-25/72 CO.FMRD.FMIA.No.S242/11-01-051/2024-2025 |
29.08.2024 | Financial Markets Regulation Department | Scheme for Trading and Settlement of Sovereign Green Bonds in the International Financial Services Centre in India | All Eligible Market Participants |
| RBI/2024-25/71 DOR.STR.REC.41/04.02.001/2024-25 | 29.08.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
| RBI/2024-2025/70 DOR.AML.REC.42/14.06.001/2024-25 |
27.08.2024 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/69 DoR.RET.REC.40/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Cessation of “Krung Thai Bank Public Company Limited” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 | All Commercial and Co-operative Banks |
| RBI/2024-25/68 DoR.RET.REC.39/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Exclusion of “Krung Thai Bank Public Company Limited” from the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/67 DoR.RET.REC.38/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Exclusion of “Credit Suisse AG” from the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/66 DoR.RET.REC.37/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Cessation of “Credit Suisse AG” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 | All Commercial and Co-operative Banks |
| RBI/2024-25/65 DoR.RET.REC.36/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Inclusion of “UBS AG” in the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/64 CO.DPSS.POLC.No. S528 / 02-14-003 / 2024-25 |
22.08.2024 | Department of Payment and Settlement Systems | Processing of e-mandates for recurring transactions | The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks, including Regional Rural Banks / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks / Payments Banks / Small Finance Banks / Local Area Banks / Non-bank Prepaid Payment Instrument issuers / Authorised Card Payment Networks / National Payments Corporation of India |
| RBI/2024-25/63 DoR.FIN.REC.35/03.10.124/2024-25 | 16.08.2024 | Department of Regulation | Review of Master Direction - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 | All Non-Banking Financial Company – Peer to Peer Lending Platforms |
| RBI/2024-25/62 DOR.CRE.REC.33/08.12.001/2024-25 | 12.08.2024 | Department of Regulation | Review of Risk Weights for Housing Finance Companies (HFCs) | Housing Finance Companies |
| RBI/2024-25/61 DOR.FIN.REC.No.34/03.10.136/2024-25 | 12.08.2024 | Department of Regulation | Review of regulatory framework for HFCs and harmonisation of regulations applicable to HFCs and NBFCs | All Housing Finance Companies (HFCs) All Non-Banking Finance Companies (NBFCs) |
| RBI/2024-25/60 DoR.FIN.REC.No. 32/ 20.16.056/ 2024-25 | 08.08.2024 | Department of Regulation | Frequency of reporting of credit information by Credit Institutions to Credit Information Companies | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, and excluding Payments Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2024-25/59 FIDD.CO.FSD.BC.No.8/05.02.001/2024-25 | 06.08.2024 | Financial Inclusion and Development Department | Modified Interest Subvention Scheme for Short Term Loans for Agriculture and Allied Activities availed through Kisan Credit Card (KCC) during the financial year 2024-25 | The Chairman/Managing Director/Chief Executive Officer All Public Sector Banks, Private Sector Banks and Small Finance Banks |
| RBI/2024-25/58 DOR.CAP.REC.No.27/09.18.201/2024-25 | 02.08.2024 | Department of Regulation | Prudential Treatment of Bad and Doubtful Debt Reserve by Co-operative Banks | All Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks |
| RBI/2024-25/57 DOR.CAP.REC.No.30/09.18.201/2024-25 | 30.07.2024 | Department of Regulation | Guidelines on treatment of Dividend Equalisation Fund (DEF)- Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Bank |
| RBI/2024-25/56 FMRD.FMID.No. 03/14.01.006/2024-25 | 29.07.2024 | Financial Markets Regulation Department | ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Exclusion of new issuances in 14-year and 30-year tenor securities | All participants in Government Securities market |
| RBI/2024-25/55 DOS.CO.PPG.SEC.No.8/11.01.005/2024-25 | 26.07.2024 | Department of Supervision | Prompt Corrective Action (PCA) Framework for Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/54 DOR.CRE.REC. 29/07.10.002/2024-25 | 25.07.2024 | Department of Regulation | Bank Finance against Shares and Debentures | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/53 DOR.CRE.REC. 28/07.10.002/2024-25 | 25.07.2024 | Department of Regulation | Small Value Loans – Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/52 CO.DPSS.POLC.No. S415 / 02.27.019 / 2024-25 | 24.07.2024 | Department of Payment and Settlement Systems | Domestic Money Transfer – Review of Framework | The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Participants (Banks and Non-banks) |
| RBI/2024-25/51 DoS.CO.PPG/SEC.4/11.01.005/2024-25 | 12.07.2024 | Department of Supervision | Withdrawal of Circulars – Internal Review | All Scheduled Commercial Banks All Foreign Banks |
| RBI/2024-25/50 DOR.STR.REC. 26/21.06.008/2024-25 | 10.07.2024 | Department of Regulation | Basel III Capital Regulations - Eligible Credit Rating Agencies (ECAI) | All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) |
| RBI/2024-25/49 A.P. (DIR Series) Circular No. 15 | 10.07.2024 | Foreign Exchange Department | Remittances to International Financial Services Centres (IFSCs) under the Liberalised Remittance Scheme (LRS) | All Authorised Persons |
| RBI/2024-2025/48 A.P. (DIR Series) Circular No. 14 | 08.07.2024 | Foreign Exchange Department | Export-Import Bank of India’s GOI-supported Line of Credit of USD 2.50 mn to the Government of Co-operative Republic of Guyana, for installation of Solar Photo Voltaic Power Plant at Cheddi Jagan International Airport | All Category – I Authorised Dealer Banks |
| RBI/2024-25/47 A.P. (DIR Series) Circular No. 13 | 03.07.2024 | Foreign Exchange Department | Release of foreign exchange for Miscellaneous Remittances | All Authorised Dealers in Foreign Exchange |
| RBI/2024-25/46 A.P. (DIR Series) Circular No. 12 | 03.07.2024 | Foreign Exchange Department | Online submission of Form A2: Removal of limits on amount of remittance | All Authorised Dealers in Foreign Exchange |
ಭಾರತೀಯ ರಿಸರ್ವ್ ಬ್ಯಾಂಕ್ ಮೊಬೈಲ್ ಅಪ್ಲಿಕೇಶನ್ ಅನ್ನು ಇನ್ಸ್ಟಾಲ್ ಮಾಡಿ ಮತ್ತು ಇತ್ತೀಚಿನ ಸುದ್ದಿಗಳಿಗೆ ತ್ವರಿತ ಅಕ್ಸೆಸ್ ಪಡೆಯಿರಿ!
ಪೇಜ್ ಕೊನೆಯದಾಗಿ ಅಪ್ಡೇಟ್ ಆದ ದಿನಾಂಕ: ಜೂನ್ 20, 2025
