Regulating Co-operative Banking

RBI/2025-26/<> DOR.CRE.REC.<>/21-04-018/2025-26 MM DD YYYY Reserve Bank of India (Urban Co-operative Banks – Financial Statements: Presentation and Disclosures) – Second Amendment Directions, 2026 – Draft for comments Please refer to Reserve Bank of India (Urban Co-operative Banks - Financial Statements: Presentation and Disclosures) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. On a review, consequent to the issuance of the Reserve Bank of India (Urban Co-operative Banks – Concentration Risk Management) – Amendment Directions, 2026, and in exercise of the powers conferred by the sections 21 and 35A read with Section 56 of the Banking Regulation Act, 1949 and all other provisions / laws enabling the Reserve Bank of India (hereinafter called the Reserve Bank) in this regard, the Reserve Bank being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified.

RBI/2025-26/<> DOR.CRE.REC.<>/07-01-005/2025-26 MM DD YYYY Reserve Bank of India (Urban Co-operative Banks – Credit Facilities) – Amendment Directions, 2026 – Draft for Comments Please refer to Reserve Bank of India (Urban Co-operative Banks – Credit Facilities) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. On a review, in exercise of the powers conferred by the Sections 21 and 35A read with Section 56 of the Banking Regulation Act, 1949; and all other provisions / laws enabling the Reserve Bank of India in this regard, the Reserve Bank of India being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified.

RBI/2025-26/<> DOR.CRE.REC.<>/07-03-005/2025-26 MM DD YYYY Reserve Bank of India (Urban Co-operative Banks – Concentration Risk Management) – Amendment Directions, 2026 – Draft for comments Please refer to Reserve Bank of India (Urban Co-operative Banks – Concentration Risk Management) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. On a review, in exercise of the powers conferred by the Sections 21 and 35A read with Section 56 of the Banking Regulation Act, 1949; and all other provisions / laws enabling the Reserve Bank of India (hereinafter called the Reserve Bank) in this regard, the Reserve Bank being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified.

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Rural Co-operative Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Regional Rural Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17 - Master Direction - Risk Management and Inter-Bank Dealings and Chapter III of Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Directions, 2025 which inter alia specify the capital requirement on foreign exchange and gold open positions. Upon a review and to ensure consistent implementation

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17 - Master Direction - Risk Management and Inter-Bank Dealings and Chapter III of Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Directions, 2025 which inter alia specify the capital requirement on foreign exchange and gold open positions. Upon a review and to ensure consistent implementation

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Local Area Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to paragraph 29 of the Reserve Bank of India (Local Area Banks - Prudential Norms on Capital Adequacy) Directions, 2025

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Regional Rural Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to Chapter III of the Reserve Bank of India (Regional Rural Banks - Prudential Norms on Capital Adequacy) Directions, 2025

DRAFT Reserve Bank of India (Rural Co-operative Banks - Governance) Amendment Directions, 2026 Please refer to Reserve Bank of India (Rural Co-operative Banks - Governance) Directions, 2025 (DOR.GOV.REC.No.217/18-10-015/2025-26) dated November 28, 2025. Chapter-II of these directions have provisions regarding the Constitution of Board.