Certain instructions on matters related to engagement of recovery agents by banks have been issued to Commercial Banks (other than Small Finance Banks, Payments Banks, Regional Rural Banks, and Local Area Banks) under the Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on conduct related matters in recovery of loans and engagement of recovery agents to all the Commercial Banks (other than Small Finance Banks, Payments Banks, Regional Rural Banks, and Local Area Banks) under the aforesaid Directions. Accordingly, the draft “Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Second Amendment Directions, 2026” has been issued for public comments.

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Last date for submission of comments is March 6, 2026.