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/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 | |
RBI/2025-26/51 DOR.AML.REC. 30/14.01.001/2025-26 | 12.06.2025 | Department of Regulation | Reserve Bank of India (Know Your Customer (KYC)) (Amendment) Directions, 2025 | |
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 |
പേജ് അവസാനം അപ്ഡേറ്റ് ചെയ്തത്: ജൂൺ 19, 2025