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index-to-rbi-circulars
| circular-number | date-of-issue | index-to-rbi-circular-department | Subject | meant-for |
|---|---|---|---|---|
| RBI/2025-2026/91 A.P. (DIR Series) Circular No. 14 | 03.10.2025 | Foreign Exchange Department | International Trade Settlement in Indian Rupees (INR) | All Authorised Dealer Category-I banks |
| RBI/2025-26/90 A.P. (DIR Series) Circular No. 13 |
03.10.2025 | Foreign Exchange Department | Investment in Corporate Debt Securities by Persons Resident Outside India through Special Rupee Vostro account | All Authorised Dealer Category-I banks |
| RBI/2025-26/89 A.P. (DIR Series) Circular No.12 |
01.10.2025 | Foreign Exchange Department | Export Data Processing and Monitoring System (EDPMS) & Import Data Processing and Monitoring System (IDPMS) – reconciliation of export /import entries – Review of Guidelines | All Authorised Dealer Category-I Banks |
| RBI/2025-26/88 A.P. (DIR Series) Circular No. 11 |
01.10.2025 | Foreign Exchange Department | Merchanting Trade Transactions (MTT) – Review of time period for outlay of foreign exchange | All Authorised Dealer Category-I Banks |
| RBI/2025-26/87 DOR.CAP.REC.No.55/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Payments Banks |
| RBI/2025-26/86 DOR.CAP.REC.No.54/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Small Finance Banks |
| RBI/2025-26/85 DOR.CAP.REC.No.53/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) |
| RBI/2025-26/84 DOR.CRE.REC.52/21.01.023/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Lending Against Gold and Silver Collateral) – (1st Amendment) Directions, 2025 | |
| RBI/2025-26/83 DOR.CRE.REC.51/13.03.00/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Interest Rate on Advances) (Amendment Directions), 2025 | |
| RBI/2025-26/82 DoR.MCS.REC.50/01.01.003/2025-26 | 26.09.2025 | Department of Regulation | Reserve Bank of India (Settlement of Claims in respect of Deceased Customers of Banks) Directions, 2025 | |
| RBI/2025-26/81 CO.DPSS.RLPD.No.S680/04-07-001/2025-2026 |
26.09.2025 | Department of Payment and Settlement Systems | Special Clearing in Cheque Truncation System on October 3, 2025 | The Chairman / Managing Director / Chief Executive Officer of Banks participating in Cheque Truncation System/ National Payments Corporation of India |
| RBI/2025-2026/80 DOR.MRG.REC.49/00.00.011/2025-26 | 26.09.2025 | Investment by State Co-operative Banks (StCBs) and Central Co-operative Banks (CCBs) in Shared Service Entity (SSE) established by NABARD | All State / Central Co-operative Banks | |
| RBI/2025-2026/79 CO.DPSS.POLC.No.S668/02-14-015/2025-2026 | 25.09.2025 | Department of Payment and Settlement Systems | Reserve Bank of India (Authentication mechanisms for digital payment transactions) Directions, 2025 | All Payment System Providers and Payment System Participants (banks and non-banks), All domestic digital payment transactions, unless specifically exempted otherwise |
| RBI/2025-2026/78 A. P. (DIR Series) Circular No. 10 |
22.09.2025 | Financial Markets Regulation Department | Participation of Standalone Primary Dealers in Non-deliverable Rupee Derivative Markets | All Authorised Persons Madam/Sir |
| RBI/DPSS/2025-26/141 CO.DPSS.POLC.No.S-633/02-14-008/2025-26 |
15.09.2025 | Department of Payment and Settlement Systems | Master Direction on Regulation of Payment Aggregator (PA) | All Payment System Providers and Payment System Participants /All Authorised Dealer banks /All Scheduled Commercial Banks |
| RBI/2025-2026/77 CO.DPSS.ODD.No.S604/06-08-024/2025-2026 |
05.09.2025 | Department of Payment and Settlement Systems | Returns – Department of Payment and Settlement Systems – Submission in CIMS | All SCBs (including RRBs), UCBs, StCBs, DCCBs, Payment Banks and Small Finance Banks |
| RBI/2025-26/76 DOR. AML.REC.48/14.06.001/2025-26 | 25.08.2025 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments to 05 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-2026/75 DOR.AML.REC.46 /14.01.001/2025-26 |
14.08.2025 | Department of Regulation | Reserve Bank of India (Know Your Customer (KYC)) (2nd Amendment) Directions, 2025 | |
| RBI/2025-2026/74 DoR.MCS.REC.47/01.01.028/2025-26 |
14.08.2025 | Department of Regulation | Compliance with Hon’ble Supreme Court Order dated April 30, 2025 in the matter of Pragya Prasun and Ors. vs Union of India (W.P.(C) 289 of 2024) and Amar Jain vs Union of India & Ors. (W.P.(C) 49 of 2025) | All Banks All Non-Banking Financial Companies (including Housing Finance Companies) All All-India Financial Institutions All Credit Information Companies All Payment System Providers/ System Participants All Authorised Persons in Foreign Exchange |
| RBI/2025-2026/73 CO.DPSS.RLPD.No.S536/04-07-001/2025-2026 |
13.08.2025 | Department of Payment and Settlement Systems | Introduction of Continuous Clearing and Settlement on Realisation in Cheque Truncation System | The Chairman / Managing Director / Chief Executive Officer of Banks participating in Cheque Truncation System/ National Payment Corporation of India |
| RBI/2025-2026/72 A.P. (DIR Series) Circular No. 09 |
12.08.2025 | Financial Markets Regulation Department | Investment in Government Securities by Persons Resident Outside India through Special Rupee Vostro account | All Authorised Dealer Category-I banks |
| RBI/2025-2026/140 DOR.STR.REC.45/13.07.010/2025-26 |
06.08.2025 | Department of Regulation | Reserve Bank of India (Non-Fund Based Credit Facilities) Directions, 2025 | Commercial Banks (including Regional Rural Banks and Local Area Banks); Primary (Urban) Co-operative Banks (UCBs)/ State Co-operative Banks (StCBs)/ Central Co-operative Banks (CCBs); All India Financial Institutions (AIFIs); Non-Banking Financial Companies (NBFCs) including Housing Finance Companies (HFCs) |
| RBI/2025-2026/139 DOR.STR.REC.44 /13.07.010/2025-26 |
06.08.2025 | Department of Regulation | Reserve Bank of India (Co-Lending Arrangements) Directions, 2025 | Commercial Banks (excluding Small Finance Banks, Local Area Banks and Regional Rural Banks); All-India Financial Institutions; and, Non-Banking Financial Companies (including Housing Finance Companies). |
| RBI/2025-2026/71 A.P. (DIR Series) Circular No.08 |
05.08.2025 | Foreign Exchange Department | International Trade Settlement in Indian Rupees (INR) | All Category-I Authorised Dealer Banks |
| RBI/2025-2026/138 DOR.STR.REC.43/21.04.048/2025-26 |
29.07.2025 | Department of Regulation | Reserve Bank of India (Investment in AIF) Directions, 2025 | Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks), Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks, All-India Financial Institutions, Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2025-26/69 DoR.RET.REC.41/12.07.160/2025-26 |
25.07.2025 | Department of Regulation | Inclusion of “Ahmednagar Merchant’s Co-op. Bank Ltd., Ahmednagar” in the Second Schedule of the Reserve Bank of India Act, 1934 | All Banks |
| RBI/2025-26/70 DoR.RET.REC.42/12.07.160/2025-26 |
25.07.2025 | Department of Regulation | Inclusion of “Deogiri Nagari Sahakari Bank Ltd., Chhatrapati Sambhajinagar” in the Second Schedule of the Reserve Bank of India Act, 1934 | All Banks |
| RBI/2025-26/68 FIDD.CO.LBS.BC. No.14/02.08.001/2025-26 |
18.07.2025 | Financial Inclusion and Development Department | Formation of new district in the State of Arunachal Pradesh – Assignment of Lead Bank Responsibility | The Chairman / Managing Director & Chief Executive Officer Lead Banks Concerned |
| RBI/2025-26/67 DoR.RET.REC.40/12.07.160/2025-26 |
17.07.2025 | Department of Regulation | Inclusion of “NSDL Payments Bank Limited” in the Second Schedule of the Reserve Bank of India Act, 1934 | All Banks |
| RBI/2025-2026/66 FIDD.CO.FSD.BC.No. 08/05.05.010/2025-26 |
11.07.2025 | Financial Inclusion and Development Department | Lending Against Gold and Silver Collateral - Voluntary Pledge of Gold and Silver as Collateral for Agriculture and MSME Loans | The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks (including Regional Rural Banks and Small Finance Banks) All State Co-operative Banks and District Central Co-operative Banks |
| RBI/2025-2026/65 DOR.STR.REC.39/21.06.008/2025-26 |
10.07.2025 | Department of Regulation | Basel III Capital Regulations – External Credit Assessment Institutions (ECAIs) – CareEdge Global IFSC Limited | All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) |
| Notification No. FEMA 23(R)/(6)/2025-RB | 04.07.2025 | Foreign Exchange Department | Foreign Exchange Management (Export of Goods & Services) (Amendment) Regulations, 2025 | |
| RBI/2025-2026/64 DoR.MCS.REC.38/01.01.001/2025-26 |
02.07.2025 | Department of Regulation | Reserve Bank of India (Pre-payment Charges on Loans) Directions, 2025 | All commercial banks (excluding payments banks), co-operative banks, NBFCs and All India Financial Institutions |
| RBI/2025-2026/63 CO.DPSS.POLC.No.S 339/02-01-001/2025-2026 |
27.06.2025 | Department of Payment and Settlement Systems | Aadhaar Enabled Payment System – Due Diligence of AePS Touchpoint Operators | The Chairman / Managing Director / Chief Executive All Scheduled Commercial Banks including RRBs / Urban Cooperative Banks / State Cooperative Banks / District Central Cooperative Banks / National Payments Corporation of India (NPCI) |
| RBI/2025-2026/62 DoR.SOG (DEA Fund) No.37/30.01.002/2025-26 |
25.06.2025 | Department of Regulation | The Depositor Education and Awareness (DEA) Fund Scheme, 2014 – Revised Operational Guidelines | All the banks covered under the DEA Fund Scheme, viz., Commercial Banks (including RRBs, LABs, SFBs and PBs) and all Co-operative Banks |
| 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 | Internal Debt Management Department | Stripping/Reconstitution in State Government Securities | All Market Participants |
| RBI/2025-26/53 DOR.AML.REC. 31/14.01.001/2025-26 | 12.06.2025 | Department of Regulation | Updation/ Periodic Updation of KYC – Revised Instructions | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-26/52 DOR.SOG(LEG).REC/ 32/ 09.08.024/2025-26 |
12.06.2025 | Department of Regulation | Inoperative Accounts/ Unclaimed Deposits in Banks - Revised Instructions (Amendment) 2025 | All Commercial Banks (including RRBs) and all Co-operative Banks |
| 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/2025-26/50 DOR.STR.REC.29 /21.06.008/2025-26 | 09.06.2025 | Department of Regulation | Basel III Capital Regulations - External Credit Assessment Institution (ECAI) | All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) |
| RBI/2025-26/48 DOR.CRE.REC.27/21.01.003/2025-26 |
09.06.2025 | Department of Regulation | Large Exposures Framework – Amendment in the list of exempted exposures | All Scheduled Commercial Banks (Excluding Regional Rural Banks) |
| RBI/2025-26/49 DoR.CRE.REC.28/07.10.002/2025-26 |
09.06.2025 | Department of Regulation | Non-achievement of PSL targets – Prudential treatment of contribution towards eligible funds with NABARD, NHB, SIDBI and MUDRA Ltd. | Primary (Urban) Co-operative Banks other than Salary Earners’ Banks |
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