Connect 2 Regulate

The Master Direction – Reserve Bank of India (Credit Information Reporting) Directions, 2025 outlines the framework for submission of credit information by credit institutions (CIs) to credit information companies (CICs), at fortnightly or shorter intervals. On a review, it is proposed to amend the extant instructions and transition to weekly incremental credit information submission by CIs to CICs along with measures to facilitate faster data submission and error rectification. Further, to facilitate aggregation of credit information by CICs, it is proposed to capture Central Know Your Customer (CKYC) number in a separate field in the reporting format of consumer segment. Accordingly, the Reserve Bank has released today, the draft Directions for public consultation.

Circulars on Large Exposures Framework (LEF) dated June 3, 2019, Large Exposures Framework – Credit Risk Mitigation (CRM) for offsetting – non-centrally cleared derivative transactions of foreign bank branches in India with their Head Office (LEF-CRM) dated September 9, 2021, and Guidelines on Management of Intra-Group Transactions and Exposures (ITE) dated February 11, 2014 prescribe prudential norms on a bank’s exposures to its counterparties as also those to its group entities.

The Gold Metal Loan (GML) scheme was introduced in 1998 to facilitate working capital finance to jewellery exporters in the form of raw gold imported by banks. The scheme has been liberalised over the years by, inter alia, allowing banks to extend GML to domestic jewellery manufacturers and also from the gold deposits mobilised under the Gold Monetization Scheme.