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ജൂലൈ 05, 2023

Draft Circular - Arrangements with Card Networks for issue of Debit, Credit and Prepaid Cards

Draft Circular for Comments CO.DPSS.POLC.No. S-**** /02-14-003/2023-24 July 05, 2023 The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Providers / Participants (Banks and Non-banks) Madam / Dear Sir, Draft Circular - Arrangements with Card Networks for issue of Debit, Credit and Prepaid Cards The authorised card networks1 tie-up with banks / non-banks for issuance of debit / credit / prepaid cards. The choice of affiliated network2 f

പിഡിഎഫ് ( 293584 )

ജൂൺ 02, 2023

Draft Master Directions on Cyber Resilience and Digital Payment Security Controls for Payment System Operators

Draft Master Directions for Comments CO.DPSS.OVRST.No.xx / xxxx / 2023-24 June 02, 2023 The Chairman / Managing Director / Chief Executive Officer Authorised Non-bank Payment System Operators Madam / Dear Sir, Draft Master Directions on Cyber Resilience and Digital Payment Security Controls for Payment System Operators Ensuring safety and security of payment systems is a key objective of the Reserve Bank. To ensure that the authorised non-bank Payment System Operators

പിഡിഎഫ് ( 1071953 )

ഓഗ 18, 2020

Draft framework for recognition of a Self-Regulatory Organisation for Payment System Operators

1. Introduction 1.1. The Reserve Bank of India (RBI), as the regulator of payment and settlement systems in the country, sets the necessary regulatory framework, generally through a consultative process, to ensure that different types of payment systems operate in the country to meet the various payment needs in the economy. Over a period of time, a bouquet of payment instruments has evolved to meet the needs of different segments of users. 1.2. As the payment ecosyst

പിഡിഎഫ് ( 129133 )

ഫെബ്രു 10, 2020

Draft Framework for authorisation of a pan-India New Umbrella Entity (NUE) for Retail Payment Systems

A. Objective To set up new pan-India umbrella entity / entities focussing on retail payment systems. Such an entity shall be a Company incorporated in India under the Companies Act, 2013. The Company may be a ‘for-profit’ or a Section 8 Company as may be decided by it. B. Authorisation under the Payment and Settlement Systems Act, 2007 (PSS Act) The NUE shall be a Company authorised by Reserve Bank of India (RBI) under Section 4 of the PSS Act, 2007. It shall be gover

പിഡിഎഫ് ( 172680 )

മാർ 20, 2017

Master Directions on Issuance and Operation of Prepaid Payment Instruments in India

RBI/DPSS/2016-17/ DPSS.CO.PD. No. /02.14.006/2016-17 March 20, 2017 All Prepaid Payment Instrument Issuers, System Providers, System Participants and all prospective Prepaid Payment Instrument Issuers (Draft Master Directions for Comments) Dear Sir/ Madam, Master Directions on Issuance and Operation of Prepaid Payment Instruments in India As you are aware, the Reserve Bank of India has, from time to time, issued a number of circulars containing policy guidelines on Is

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ഫെബ്രു 16, 2017

Draft Circular - Rationalisation of Merchant Discount Rate (MDR) for Debit Card Transactions

DPSS.CO.PD.No. /02.14.003/2016-17 February 16, 2017 The Chairman and Managing Director / Chief Executive Officers All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks / Payments Banks and Small Finance Banks / All Card Network Providers Dear Madam / Sir, Draft Circular - Rationalisation of Merchant Discount Rate (MDR) for Debit Card Transactions Recent developments, including the comm

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മേയ് 28, 2015

Prepaid Payment Instrument (PPI) guidelines – Introduction of New Category of PPI for Mass Transit Systems (PPI- MTS)

DPSS.CO.PD.No./02.14.003/2014-2015 May 28, 2015 All Prepaid Payment Instrument Issuers, System Providers, System Participants and all other Prospective Prepaid PaymentInstrument Issuers (DRAFT CIRCULAR FOR PUBLIC COMMENTS) Madam/Dear Sir Prepaid Payment Instrument (PPI) guidelines – Introduction of New Category of PPI for Mass Transit Systems (PPI- MTS) A reference is invited to the Master circular issued vide RBI/2014-2015/105 DPSS.CO.PD. PPI.No. 3/02.14.006/2014-15

പിഡിഎഫ് ( 140345 )

മാർ 13, 2015

Card Payments - Removal of requirement of Additional Factor of Authentication for small value card present transactions

DPSS.CO.PD.No. /02.14.003/2014-2015 March 13, 2015 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks/Authorised Card Payment Networks (Draft Circular for comments) Madam / Dear Sir Card Payments - Removal of requirement of Additional Factor of Authentication for small value card present transactions Reserve Bank of India

പിഡിഎഫ് ( 16010 )

ഡിസം 03, 2014

RBI releases Guidelines for setting up of and operating TReDS

The Reserve Bank of India (RBI) today announced the guidelines for setting up and operating the Trade Receivables Discounting System (TReDS). TReDs is a scheme for setting up and operating the institutional mechanism to facilitate the financing of trade receivables of micro, small and medium enterprises (MSMEs) from corporate and other buyers, including government departments and public sector undertakings (PSUs) through multiple financiers.

പിഡിഎഫ് ( 180038 )

ഓഗ 07, 2014

Draft Guidelines for Implementation of Bharat Bill Payment System (BBPS)

Introduction 1. Bill payment is a major component of the retail payment transactions. The Committee to study the Feasibility of Implementation of GIRO based Payment Systems (Chairman: Shri G. Padmanabhan, Executive Director, RBI) (2013) had estimated that over 30,800 million bills amounting to Rs.6223 billion are generated each year in the top 20 cities in the country. Though various forms of payments are accepted, cash and cheque payments continue to be predominant,

പിഡിഎഫ് ( 51715 )

ജൂലൈ 22, 2014

Draft Guidelines for setting up of and operating TReDS

Micro, Small and Medium Enterprises (MSMEs), despite the important role played by them in the economic fabric of the country, continue to face constraints in obtaining adequate finance, particularly in terms of their ability to convert their trade receivables into liquid funds. In order to address this pan-India issue through setting up of an institutional mechanism for financing trade receivables,the Reserve Bank of India had published a concept paper on “Micro, Smal

പിഡിഎഫ് ( 156268 )

മാർ 19, 2014

Concept Paper on Trade Receivables and Credit Exchange for Financing of Micro, Small and Medium Enterprises

PREFACE The role of Micro, Small and Medium Enterprises (MSMEs) in the economic landscape of the country needs no reiteration. Given the potential of this segment to unlock growth, employment and inclusion in the economy and society, it is indeed the need of the hour to address concerns related to financing of this segment. Despite efforts on multiple fronts as well as enabling legal and regulatory provisions, the MSME segment continues to be belaboured with the probl

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ഫെബ്രു 14, 2012

Deployment of White Label ATMs (WLAs)

DPSS.CO.PD. No. /02.10.002/2011-2012 February , 2012 The Chairman and Managing Director / Chief Executive Officers All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks /. District Central Co-operative Banks Authorised ATM Networks & Prospective White Label ATM operators. Dear Sir; Deployment of White Label ATMs (WLAs) As per the existing rules/regulations only banks are being permitted to set up Automated Teller Machi

പിഡിഎഫ് ( 28944 )

ജനു 30, 2009

Draft Guidelines for issuance and operation of Prepaid Payment Instruments in India

Draft Guidelines for issuance and operation of Prepaid Payment Instruments in India A. Purpose To provide a framework for the regulation and supervision of all the entities involved in issuance of Prepaid Payment Instruments in the country and to ensure orderly development of this segment of the payments and settlement system in a prudent and customer friendly manner. B. Scope These guidelines lay down the eligibility criteria and the basic conditions for issuance of

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സെപ്റ്റം 19, 2008

Mobile Banking transactions in India - Operative Guidelines for Banks

1. Introduction 1.1 Mobile phones as a delivery channel for extending banking services have off-late been attaining greater significance. The rapid growth in users and wider coverage of mobile phone networks have made this channel an important platform for extending banking services to customers. With the rapid growth in the number of mobile phone subscribers in India (about 261 million as at the end of March 2008 and growing at about 8 million a month), banks have be

പിഡിഎഫ് ( 18875 )

ജൂൺ 12, 2008

Mobile Payment in India - Operative Guidelines for Banks

1. Introduction 1.1 With the rapid growth in the number of mobile phone subscribers in India (about 261 million as at the end of March 2008 and growing at about 8 million a month), banks have been exploring the feasibility of using mobile phones as an alternative channel of delivery of banking services. A few banks have started offering information based services like balance enquiry, stop payment instruction of cheques, record of last five transactions, location of n

പിഡിഎഫ് ( 30835 )

ഏപ്രി 25, 2008

Draft Regulations on Payment and Settlement Systems

Annex 1 To be published in the Official GazetteRESERVE BANK OF INDIANotificationMumbai, the ____, 2008DPSS_____No. -----: -In pursuance of sub-section (1) of section 38 of the Payment and Settlement Systems Act, 2007 (51 of 2007), the Reserve Bank hereby publishes the annexed Board for Regulation and Supervision of Payment and Settlement Systems Regulations, 2008.(Executive Director)ANNEXBoard for Regulation and Supervision of Payment and Settlement Systems Regulation

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ഒക്ടോ 19, 2007

RBI places on Website enhanced Draft on Financial Sector Technology Vision document (2008-2010) for comments

Table of Contents Chapter Topic Page No: I Introduction 3 II Preview 6 III Review of FSTV Vision - 2005 10 IV Vision 2008-2010 15 V Conclusions and way forward 18 Chapter 1 Introduction The Mission Statement and the Corporate Objective relating to the Financial Sector Technology Vision continue to be as follows: Mission Statement <<< I T FOR EFFICIENCY AND EXCELLENCE >>> Corporate Objective: 'Enabling financial sector to leverage on I T for better cu

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