Index to RBI Circulars - ആർബിഐ - Reserve Bank of India
index-to-rbi-circulars
| circular-number | date-of-issue | index-to-rbi-circular-department | subject | meant-for |
|---|---|---|---|---|
| RBI/2024-25/90 A.P. (DIR Series) Circular No. 19 | 11.11.2024 | Foreign Exchange Department | Operational framework for reclassification of Foreign Portfolio Investment to Foreign Direct Investment (FDI) | All Category – I Authorised Dealer Banks |
| RBI/2024-25/89 FMRD.MIOD.07/02.05.002/2024-25 | 08.11.2024 | Financial Markets Regulation Department | Reporting of Foreign Exchange Transactions to Trade Repository | All Authorised Dealers |
| RBI/2024-25/88 FMRD.FMD.No. 06/14.01.006/2024-25 | 07.11.2024 | Financial Markets Regulation Department | ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds | All participants in Government Securities market |
| RBI/2024-2025/87 DOR.AML.REC. 49 /14.01.001/2024-25 |
06.11.2024 | Department of Regulation | Amendment to the Master Direction - Know Your Customer (KYC) Direction, 2016 | All the Regulated Entities |
| RBI/2024-2025/86 DCM (NPD) No. S2193/ 09.45.000/ 2024-25 |
30.10.2024 | Department of Currency Management | Note Sorting Machines: Standards issued by the Bureau of Indian Standards | The Chairman/ Managing Director/ Chief Executive Officer All Banks |
| RBI/2024-2025/85 DPSS.CO.RLVPD.No.S789/02.07.038/2024-25 |
28.10.2024 | Department of Payment and Settlement Systems | Directions for Central Counterparties (CCPs) | Central Counterparties authorised by RBI / Central Counterparties seeking authorisation from RBI / Foreign Central Counterparties seeking recognition from RBI |
| RBI/2024-25/84 DOR.AML.REC.48/14.06.001/2024-25 |
19.10.2024 | Department of Regulation | Designation of one organisation under Section 35(1) (a) and 2(1) (m) of the Unlawful Activities (Prevention) Act,1967 and its listing in the First Schedule of the Act- Reg. | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/FMRD/2024-25/124 FMRD.MIOD.No.04/11.01.041/2024-25 |
18.10.2024 | Financial Markets Regulation Department | Reserve Bank of India (Access Criteria for NDS-OM) Directions, 2024 | All participants in Government Securities market |
| RBI/2024-25/83 CO.DPSS.POLC.No. S-708 / 02-12-004 / 2024-25 | 11.10.2024 | Department of Payment and Settlement Systems | Facilitating accessibility to digital payment systems for Persons with Disabilities - Guidelines | All Payment System Participants |
| RBI/2024-25/81 DoR.FIN.REC. 47/20.16.042/2024-25 | 10.10.2024 | Department of Regulation | Implementation of Credit Information Reporting Mechanism subsequent to cancellation of licence or Certificate of Registration | 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 Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2024-25/117 FMRD.DIRD.01/14.01.023/2024-25 | 08.05.2024 | Financial Markets Regulation Department | Master Direction – Reserve Bank of India (Margining for Non-Centrally Cleared OTC Derivatives) Directions, 2024 | All eligible market participants |
| RBI/2023-2024/101 CO.DPSS.POLC.No.S940/02-29-005/2023-24 | 29.12.2023 | Department of Payment and Settlement Systems | Payments Infrastructure Development Fund – Extension of Scheme and Enhancements | The Chairman / Managing Director / Chief Executive Officer Card Issuing and Acquiring Banks and Non-banks / Authorised Card Networks |
| - | 28.12.2023 | Department of Regulation | Framework for Dealing with Domestic Systemically Important Banks (D-SIBs) | - |
റിസർവ് ബാങ്ക് ഓഫ് ഇന്ത്യ മൊബൈൽ ആപ്ലിക്കേഷൻ ഇൻസ്റ്റാൾ ചെയ്ത് ഏറ്റവും പുതിയ വാർത്തകളിലേക്ക് വേഗത്തിലുള്ള ആക്സസ് നേടുക!
പേജ് അവസാനം അപ്ഡേറ്റ് ചെയ്തത്: നവംബർ 18, 2024
