The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to HCBL Co-operative Bank Ltd., Lucknow vide Directive No. LKO.DOS.SED.No.S842/10-12-133/2022-2023 dated February 23, 2023 for a period of six months up to August 24, 2023 as modified from time to time, which were last extended up to February 24, 2025 vide Directive No. DOR.MON/D-71/12.22.133/2024-25 dated November 19, 2024. The Reserve Bank of India is satisfied that in the public interest, it is necessary to further extend the period of operation of the Directive beyond February 24, 2025.

It may be recalled that, in exercise of powers conferred under Section 45-IE (5) (a) of the RBI Act, 1934, the Reserve Bank had, on January 30, 2025, constituted a three-member Advisory Committee to assist Shri Ram Kumar, Administrator of Aviom India Housing Finance Private Limited (AVIOM) in discharge of his duties. The members of the Committee are:

6.75% GS 2029 6.98% GOI SGrB 2054 7.34% GS 2064 I. Notified Amount ₹14,000 crore ₹5,000 crore ₹15,000 crore II. Cut off Price (₹) / Implicit Yield at cut-off 100.27/6.6806% 98.41/7.1079% 102.92/7.1168% III. Amount accepted in the auction ₹14,000 crore ₹5,000 crore ₹15,000 crore IV. Devolvement on Primary Dealers NIL NIL NIL

Tenor 45-day Notified Amount (in ₹ crore) 75,000 Total amount of bids received (in ₹ crore) 57,951 Amount allotted (in ₹ crore) 57,951 Cut off Rate (%) 6.26 Weighted Average Rate (%) 6.28

Tenor 14-day Notified Amount (in ₹ crore) 75,000 Total amount of bids received (in ₹ crore) 41,046 Amount allotted (in ₹ crore) 41,046 Cut off Rate (%) 6.26 Weighted Average Rate (%) 6.26 Partial Allotment Percentage of bids received at cut off rate (%) NA

Tenor 3-day Notified Amount (in ₹ crore) 1,75,000 Total amount of bids received (in ₹ crore) 94,927 Amount allotted (in ₹ crore) 94,927 Cut off Rate (%) 6.26 Weighted Average Rate (%) 6.27 Partial Allotment Percentage of bids received at cut off rate (%) NA

In the underwriting auction conducted on February 21, 2025, for Additional Competitive Underwriting (ACU) of the undernoted Government securities, the Reserve Bank of India has set the cut-off rates for underwriting commission payable to Primary Dealers as given below:

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 5,73,540.52 6.23 3.00-6.65 I. Call Money 16,460.79 6.35 5.15-6.45 II. Triparty Repo 3,88,782.20 6.20 5.75-6.61 III. Market Repo 1,66,214.48 6.27 3.00-6.65 IV. Repo in Corporate Bond 2,083.05 6.51 6.50-6.60

On a review of current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Repo (VRR) auction on February 21, 2025, Friday, as under: Sl. No. Notified Amount (₹ crore) Tenor (day) Window Timing Date of Reversal 1 75,000 45 12:00 Noon to 12:30 PM April 07, 2025 (Monday)

I. SUMMARY OMO PURCHASE RESULTS Aggregate Amount (Face value) notified by RBI : ₹40,000 crore Total amount offered (Face value) by participants : ₹1,87,503 crore Total amount accepted (Face value) by RBI : ₹40,000 crore

On a review of current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Repo (VRR) auction on February 21, 2025, Friday, as under: Sl. No. Notified Amount (₹ crore) Tenor (day) Window Timing Date of Reversal 1 75,000 14 11:00 AM to 11:30 AM March 07, 2025 (Friday)

As announced vide the Press Release 2024-2025/1933 dated January 15, 2025 , the Reserve Bank will be conducting daily Variable Rate Repo (VRR) auctions on all working days in Mumbai with reversal taking place on the next working day, until further notice.

The Reserve Bank has today released data on Reserve Money for the week ended February 14, 2025 and Money Supply for the fortnight ended February 07, 2024.

Security 7.17% GS 2030 7.18% GS 2033 7.10% GS 2034 6.79% GS 2034 7.41% GS 2036 7.18% GS 2037 Total amount notified Aggregate amount of ₹40,000 crore (no security-wise notified amount) Total amount (face value) accepted by RBI (₹ in crore) 9,918 4,585 4,340 4,091 10,005 7,061 Cut off yield (%) 6.7386 6.8103 6.7640 6.6859 6.8932 6.9040 Cut off price (₹) 101.84 102.35 102.25 100.72 104.12 102.27

Auction Results 91 Days 182 Days 364 Days I. Notified Amount ₹14000 Crore ₹12000 Crore ₹7000 Crore II. Competitive Bids Received (i) Number 123 69 69 (ii) Amount ₹27118.105 Crore ₹20772.000 Crore ₹19286.800 Crore

(Amount in ₹ crore) SCHEDULED COMMERCIAL BANKS (Including RRBs,SFBs and PBs) ALL SCHEDULED BANKS 09-Feb-2024 24-Jan-2025* 07-Feb-2025* 09-Feb-2024 24-Jan-2025* LIABILITIES TO THE BKG.SYSTEM (A) a) Demand & Time deposits from banks 273418.82 274580.76 280329.04 277194.69 279763.56 b) Borrowings from banks 182780.92 144172.70 111793.69 182792.41 144288.99 c) Other demand & time liabilities 70933.35 29455.08 35258.11 71571.20 29792.86

I. T-Bill 91 days 182 days 364 days II. Total Face Value Notified ₹14,000 Crore ₹12,000 Crore ₹7,000 Crore III. Cut-off Price and Implicit Yield at Cut-Off Price NA NA 93.8563 (YTM: 6.5638%) IV. Total Face Value Accepted Nil Nil ₹7,000 Crore

Tenor 1-day Notified Amount (in ₹ crore) 50,000 Total amount of bids received (in ₹ crore) 32,916 Amount allotted (in ₹ crore) 32,916 Cut off Rate (%) 6.26 Weighted Average Rate (%) 6.26 Partial Allotment Percentage of bids received at cut off rate (%) NA

Government of India has announced the sale (re-issue) of Government Securities, as detailed below, through auctions to be held on February 21, 2025 (Friday).

MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 0.00 - - I. Call Money 0.00 - - II. Triparty Repo 0.00 - - III. Market Repo 0.00 - - IV. Repo in Corporate Bond 0.00 - -

On a review of current and evolving liquidity conditions, it has been decided to conduct a second Variable Rate Repo (VRR) auction on February 20, 2025, Thursday, as under:

Tenor 1-day Notified Amount (in ₹ crore) 1,00,000 Total amount of bids received (in ₹ crore) 1,33,829 Amount allotted (in ₹ crore) 1,00,022 Cut off Rate (%) 6.27 Weighted Average Rate (%) 6.28 Partial Allotment Percentage of bids received at cut off rate (%) 79.01

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 5,78,950.11 6.26 5.25-6.60 I. Call Money 14,414.61 6.35 5.25-6.50 II. Triparty Repo 4,01,857.25 6.25 6.15-6.60 III. Market Repo 1,60,689.05 6.28 5.75-6.45 IV. Repo in Corporate Bond 1,989.20 6.47 6.42-6.55 B. Term Segment I. Notice Money** 276.00 6.36 5.80-6.40 II. Term Money@@ 216.00 - 6.45-6.70 III. Triparty Repo 705.00 6.30 6.25-6.40 IV. Market Repo 1,045.78 5.88 5.75-6.70 V. Repo in Corporate Bond 0.00 - -

Today, the Reserve Bank released the February 2025 issue of its monthly Bulletin. The Bulletin includes bi-monthly monetary policy statement (February 07, 2025), one speech, four articles and current statistics. The four articles are: I. State of the Economy; II. Union Budget 2025-26: An Assessment; III. Quality of Public Expenditure and its Socio-economic Impact in India; and IV. Dynamics of Agriculture Supply Chain: Insights from Pan India Survey during Rabi Marketing Season.

Today, the Reserve Bank of India launched RBIDATA, a Mobile App, that offers macroeconomic and financial statistics relating to the Indian economy in a user-friendly and visually engaging format.

As announced vide the Press Release 2024-2025/1933 dated January 15, 2025 , the Reserve Bank will be conducting daily Variable Rate Repo (VRR) auctions on all working days in Mumbai with reversal taking place on the next working day, until further notice.

The result of the auction of State Government Securities held on February 18, 2025, is as under: (Amount in ₹ Crore) ASSAM 2035 BIHAR 2037 BIHAR 2045 GUJARAT 2031 Notified Amount 900 1000 1000 500 Tenure 10 12 20 6 Competitive Bids Received (i) No. 31 38 34 34 (ii) Amount 2261 3650 3180 3165 Cut off Price (₹)/ Yield (%) 7.15 7.15 7.18 7.02 Competitive Bids Accepted (i) No. 16 14 13 8 (ii) Amount 884.992 976.939 989.955 493.963

Sr. No State/UT Amount to be raised (₹ Crore) Amount Accepted (₹ Crore) Cut off Price (₹)/ Yield (%) Tenure (Year) 1. Assam 900 900 7.15 10 2. Bihar 1000 1000 7.15 12 1000 1000 7.18 20 3. Gujarat 500 500 7.02 6 1500 1500 7.08 8

Tenor 2-day Notified Amount (in ₹ crore) 1,00,000 Total amount of bids received (in ₹ crore) 71,773 Amount allotted (in ₹ crore) 71,773 Cut off Rate (%) 6.26 Weighted Average Rate (%) 6.26 Partial Allotment Percentage of bids received at cut off rate (%) N.A.

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 6,02,266.22 6.21 5.00-6.65 I. Call Money 13,904.85 6.34 5.15-6.65 II. Triparty Repo 4,25,598.80 6.16 5.72-6.31 III. Market Repo 1,60,868.37 6.32 5.00-6.55 IV. Repo in Corporate Bond 1,894.20 6.52 6.50-6.57 B. Term Segment I. Notice Money** 309.00 6.24 5.80-6.40 II. Term Money@@ 354.00 - 6.45-7.25 III. Triparty Repo 675.00 6.30 6.27-6.40 IV. Market Repo 841.07 6.13 6.00-6.55 V. Repo in Corporate Bond 0.00 - -

The Reserve Bank of India (RBl) has, by an order dated February 13, 2025, imposed a monetary penalty of ₹1.10 lakh (Rupees One Lakh Ten Thousand only) on Shree Balaji Urban Co-operative Bank Ltd., Satna, Madhya Pradesh (the bank), for non-compliance with certain directions issued by RBI on ‘Priority Sector Lending (PSL) - Targets and Classification’ and specific directions issued by RBI on making contribution to Micro and Small Enterprises (MSE) Refinance Fund due to shortfall in achievement of PSL. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBl) has, by an order dated February 13, 2025, imposed a monetary penalty of ₹4.20 lakh (Rupees Four Lakh Twenty Thousand only), on Laxmibai Mahila Nagrik Sahakari Bank Maryadit, Gwalior, Madhya Pradesh, (the bank), for non-compliance with certain directions issued by RBI on ‘Loans and advances to directors, their relatives, and firms/ concerns in which they are interested’, and ‘Priority Sector Landing (PSL) - Targets and classification’, and specific directions issued by RBI on making contribution to Micro and Small Enterprises (MSE) Refinance Fund due to shortfall in achievement of PSL. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBl) has, by an order dated February 13, 2025, imposed a monetary penalty of ₹25,000/- (Rupees Twenty Five Thousand only) on The Dhule and Nandurbar District Central Co-operative Bank Ltd., Dhule, Maharashtra (the bank) for non-compliance with certain directions issued by RBI on ‘Membership of Credit Information Companies (CICs) by Co-operative Banks’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 25 of the Credit Information Companies (Regulation) Act, 2005.

Government of India (GOI) has announced the sale (re-issue) of three dated securities for a notified amount of ₹34,000 crore as per the following details: Sr No Security Date of Repayment Notified Amount (₹ Crore) GoI specific Notification Auction Date Settlement Date 1 6.75% GS 2029 Dec 23, 2029 14,000 F.No.4(3)-B(W&M)/2024 dated February 17, 2025 February 21, 2025 (Friday) February 24, 2025 (Monday) 2 6.98% GOI SGrB 2054 Dec 16, 2054 5,000 3 7.34% GS 2064 Apr 22, 2064 15,000 Total 34,000

The Reserve Bank of India (RBI) has, by an order dated February 11, 2025, imposed a monetary penalty of ₹1.00 lakh (Rupees One Lakh only) on The Muzzafarpur Central Co-operative Bank Ltd. (the bank) for non-compliance with the certain directions issued by RBI on ‘Know Your Customer’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBl) has, by an order dated February 11, 2025, imposed a monetary penalty of ₹2.00 lakh (Rupees Two Lakh only) on Pinnacle Capital Solutions Pvt. Ltd., Jharkhand (the company) for non-compliance with certain directions issued by RBI on ‘Credit Card and Debit Card – Issuance and Conduct Directions’ and ‘Digital Lending’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 58G(1)(b) read with Section 58B(5)(aa) of the Reserve Bank of India Act, 1934.

As announced vide the Press Release 2024-2025/1933 dated January 15, 2025, the Reserve Bank will be conducting daily Variable Rate Repo (VRR) auctions on all working days in Mumbai with reversal taking place on the next working day, until further notice.

The Reserve Bank of India had issued Directions to Padmashri Dr. Vithalrao Vikhe Patil Co-operative Bank Ltd., Nashik, Maharashtra under Section 35A read with Section 56 of the Banking Regulation Act, 1949 vide Directive No. DCBS.CO.BSD-I/D-7/12.22.395/2017-18 dated May 18, 2018 for a period of six months up to the close of business on November 18, 2018, which were last extended up to the close of business on February 17, 2025 vide Directive DOR.MON. D-69/12.22.395/2024-25 dated November 12, 2024.

Tenor 4-day Notified Amount (in ₹ crore) 75,000 Total amount of bids received (in ₹ crore) 57,413 Amount allotted (in ₹ crore) 57,413 Cut off Rate (%) 6.26 Weighted Average Rate (%) 6.27 Partial Allotment Percentage of bids received at cut off rate (%) N.A.

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 0.00 - - I. Call Money 0.00 - - II. Triparty Repo 0.00 - - III. Market Repo 0.00 - - IV. Repo in Corporate Bond 0.00 - - B. Term Segment I. Notice Money** 0.00 - - II. Term Money@@ 0.00 - - III. Triparty Repo 0.00 - - IV. Market Repo 0.00 - - V. Repo in Corporate Bond 0.00 - -

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 14,318.83 5.66 3.50-6.50 I. Call Money 803.45 5.89 5.25-6.50 II. Triparty Repo 12,985.10 5.67 5.00-6.05 III. Market Repo 530.28 4.84 3.50-5.25 IV. Repo in Corporate Bond 0.00 - -

Tenor 1-day Notified Amount (in ₹ crore) 1,00,000 Total amount of bids received (in ₹ crore) 1,34,675 Amount allotted (in ₹ crore) 1,00,014 Cut off Rate (%) 6.26 Weighted Average Rate (%) 6.27 Partial Allotment Percentage of bids received at cut off rate (%) 43.37

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 6,109.80 6.24 5.25-6.60 I. Call Money 878.15 5.90 5.25-6.25 II. Triparty Repo 3,291.45 6.15 5.80-6.40 III. Market Repo 61.00 6.00 6.00-6.00 IV. Repo in Corporate Bond 1,879.20 6.56 6.45-6.60 B. Term Segment I. Notice Money** 12,421.97 6.38 5.15-6.50 II. Term Money@@ 728.50 - 6.35-6.75 III. Triparty Repo 390,865.35 6.32 5.95-6.45 IV. Market Repo 163,925.15 6.36 5.75-6.60 V. Repo in Corporate Bond 0.00 - -

The following State Governments have offered to sell stock by way of auction, for an aggregate amount of ₹29,800 Crore (Face Value). Sr. No. State Amount to be raised (₹ Crore) Tenure (Year) Type of Auction 1 Assam 900 10 Yield 2 Bihar 1000 12 Yield 1000 20 Yield

The Reserve Bank of India (RBI) has, by an order dated February 10, 2025, imposed a monetary penalty of ₹5.80 lakh (Rupees Five Lakh Eighty Thousand only) on Shriram Finance Limited (the company) for non-compliance with certain provisions of the ‘Reserve Bank of India (Know Your Customer (KYC)) Directions, 2016’, ‘Non-Banking Financial Company - Systemically Important Non-Deposit taking Company and Deposit taking Company (Reserve Bank) Directions, 2016’ and directions on ‘Data Format for Furnishing of Credit Information to Credit Information Companies’ issued by RBI. This penalty has been imposed in exercise of powers conferred on RBI under clause (b) of sub-section (1) of Section 58G read with clause (aa) of sub-section (5) of Section 58B of the Reserve Bank of India Act, 1934, and Section 25(1)(iii) read with Section 23(4) of the Credit Information Companies (Regulation) Act, 2005

The Reserve Bank of India (RBI) has, by an order dated February 12, 2025, imposed a monetary penalty of ₹61.40 lakh (Rupees Sixty One Lakh Forty Thousand only) on The Nainital Bank Limited (the bank) for non-compliance with certain directions issued by RBI on ‘Interest Rate on Advances’ and ‘Customer Service in Banks’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Section 46(4)(i) of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBI) has, by an order dated February 10, 2025, imposed a monetary penalty of ₹6.70 lakh (Rupees Six Lakh Seventy Thousand only) on Ujjivan Small Finance Bank Limited (the bank) for non-compliance with certain directions issued by RBI on ‘Loans and Advances - Statutory and Other Restrictions’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Section 46(4)(i) of the Banking Regulation Act, 1949.

Reserve Bank of India announces the auction of Government of India Treasury Bills as per the following details: Sr. No. Treasury Bill Notified Amount (in ₹ Crore) Auction Date Settlement Date 1 91 Days 14,000 February 20, 2025 (Thursday) February 21, 2025 (Friday) 2 182 Days 12,000 3 364 Days 7,000 Total 33,000

On a review of current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Repo (VRR) auction on February 17, 2025, Monday, as under:

The Reserve Bank has announced OMO purchase of Government securities for an aggregate amount of ₹20,000 crore on February 20, 2025 vide the Press Release 2024-2025/2013 dated January 27, 2025. On a review of current and evolving liquidity conditions, the aggregate amount of OMO purchase has now been revised to ₹40,000 crore.

As announced vide the Press Release 2024-2025/1933 dated January 15, 2025, the Reserve Bank will be conducting daily Variable Rate Repo (VRR) auctions on all working days in Mumbai with reversal taking place on the next working day, until further notice.

1. Reserve Bank of India - Liabilities and Assets* (₹ Crore) Item 2024 2025 Variation Feb. 9 Jan. 31 Feb. 7 Week Year 1 2 3 4 5 4 Loans and Advances 4.1 Central Government - 0 0 0 0 4.2 State Governments 20255 19332 35454 16122 15199 * Data are provisional; difference, if any, is due to rounding off.

The Certificate of Registration issued to the following Non-Banking   Financial Company (NBFC) has been restored after considering the orders   passed by the Appellate Authority/Courts. This NBFC is advised to adhere   to the applicable provisions of the RBI Act, 1934, and   guidelines/directions issued by the RBI including reporting   requirements.

The Reserve Bank of India, in exercise of powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934, has cancelled the Certificate of Registration of the following companies.

The following 20 Non-Banking Financial Companies (NBFC) have surrendered the Certificate of Registration (CoR) granted to them by the Reserve Bank of India (RBI). The RBI, in exercise of powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934, has therefore cancelled their CoR.

In exercise of the powers conferred under Section 36 AAA read with section 56 of the Banking Regulation Act, 1949 (As Applicable to Co-operative Societies), the Reserve Bank has today superseded the Board of Directors of New India Cooperative Bank Ltd., Mumbai, for a period of 12 months. Consequently, the Reserve Bank has appointed Shri Shreekant, former Chief General Manager of State Bank of India (SBI) as ‘Administrator’ to manage the affairs of the bank during this period. The Reserve Bank has also appointed a ‘Committee of Advisors’ to assist the Administrator in discharging his duties. The members of the Committee of Advisors are Shri Ravindra Sapra (former General Manager, SBI) and Shri Abhijeet Deshmukh (Chartered Accountant).

The Reserve Bank of India has today released the data on Overseas Direct Investment, both under Automatic Route and the Approval Route, for the month of January 2025.

Auction Results 6.64% GS 2027 6.79% GS 2034 7.09% GS 2074 I. Notified Amount ₹7,000 crore ₹22,000 crore ₹10,000 crore II. Underwriting Notified Amount ₹7,000 crore ₹22,000 crore ₹10,000 crore III. Competitive Bids Received (i) Number 86 355 190 (ii) Amount ₹22637.000 Crore ₹52976.000 Crore ₹25104.000 Crore

6.64% GS 2027 6.79% GS 2034 7.09% GS 2074 I. Notified Amount ₹7,000 crore ₹22,000 crore ₹10,000 crore II. Cut off Price (₹) / Implicit Yield at cut-off 100.06/6.6112% 100.56/6.7086% 100.21/7.0735% III. Amount accepted in the auction ₹7,000 crore ₹22,000 crore ₹10,000 crore IV. Devolvement on Primary Dealers NIL NIL NIL

Tenor 49-day Notified Amount (in ₹ crore) 75,000 Total amount of bids received (in ₹ crore) 99,692 Amount allotted (in ₹ crore) 75,003 Cut off Rate (%) 6.28 Weighted Average Rate (%) 6.32 Partial Allotment Percentage of bids received at cut off rate (%) 57.30

Tenor 3-day Notified Amount (in ₹ crore) 1,50,000 Total amount of bids received (in ₹ crore) 1,93,363 Amount allotted (in ₹ crore) 1,50,016 Cut off Rate (%) 6.26 Weighted Average Rate (%) 6.27 Partial Allotment Percentage of bids received at cut off rate (%) 46.98

In the underwriting auction conducted on February 14, 2025, for Additional Competitive Underwriting (ACU) of the undernoted Government securities, the Reserve Bank of India has set the cut-off rates for underwriting commission payable to Primary Dealers as given below:

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 5,60,389.95 6.32 5.15-6.58 I. Call Money 17,096.91 6.34 5.15-6.50 II. Triparty Repo 3,75,991.85 6.31 6.24-6.50 III. Market Repo 1,65,791.99 6.35 6.00-6.58 IV. Repo in Corporate Bond 1,509.20 6.47 6.45-6.50 B. Term Segment I. Notice Money** 301.80 6.36 5.90-6.40 II. Term Money@@ 620.00 - 6.40-7.95 III. Triparty Repo 187.00 6.38 6.25-6.40 IV. Market Repo 782.66 6.60 6.50-6.65 V. Repo in Corporate Bond 0.00 - -

It is hereby notified for information of the public that in exercise of powers vested in it under sub section (1) of Section 35 A of the Banking Regulation Act, 1949, read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank of India (RBI) vide Directive Ref. No. CO.DOS.SED.No.D-01/12-22-350/2024-2025 dated February 13, 2025, has issued certain Directions to New India Co-operative Bank Limited, Mumbai (“the bank”), whereby, as from the close of business on February 13, 2025, the bank shall not, without prior approval of RBI in writing, grant or renew any loans and advances, make any investment, incur any liability including borrowal of funds and acceptance of fresh deposits, disburse or agree to disburse any payment whether in discharge of its liabilities and obligations or otherwise, enter into any compromise or arrangement and sell, transfer or otherwise dispose of any of its properties or assets except as notified in the RBI Direction dated February 13, 2025, a copy of which is displayed on the bank's website / premises for perusal by interested members of the public. Considering the bank's present liquidity position, the bank has been directed not to allow withdrawal of any amount from savings bank or current accounts or any other account of a depositor but is allowed to set off loans against deposits subject to the conditions stated in the above RBI Directions. The bank may incur expenditure in respect of certain essential items such as salaries of employees, rent, electricity bills, etc., as specified in the said Directions.

The Reserve Bank of India (RBI) has, by an order dated February 07, 2025, imposed a monetary penalty of ₹1.50 lakh (Rupees One Lakh Fifty Thousand only) on The Tiruppur Co-operative Urban Bank Ltd., Tamil Nadu (the bank) for non-compliance with certain directions issued by RBI on ‘Exposure Norms and Statutory / Other Restrictions – UCBs’, and ‘Know Your Customer (KYC)’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBI) has, by an order dated February 07, 2025, imposed a monetary penalty of ₹50,000/- (Rupees Fifty Thousand only) on The Ramanathapuram Co-operative Urban Bank Ltd., Ramanathapuram, Tamil Nadu (the bank) for non-compliance with certain directions issued by RBI on ‘Know Your Customer (KYC)’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBI) has, by an order dated February 07, 2025, imposed a monetary penalty of ₹1.75 lakh (Rupees One Lakh Seventy Five Thousand only) on The Salem Urban Co-operative Bank Ltd., Tamil Nadu (the bank) for non-compliance with certain directions issued by RBI on ‘Loans and advances to directors, their relatives, and firms / concerns in which they are interested’, ‘Exposure Norms and Statutory / Other Restrictions – UCBs’, and ‘Know Your Customer (KYC)’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

In terms of GOI Notification F.No.4 (7) – B (W&M)/2019 dated May 30, 2019 (SGB 2019-20 Series III -Issue date August 14, 2019) on Sovereign Gold Bond Scheme, premature redemption of Gold Bond may be permitted after fifth year from the date of issue of such Gold Bond on the date on which interest is payable. Accordingly, the next due date of premature redemption of the above tranche shall be February 14, 2025.

The Reserve Bank of India (RBI) has, by an order dated February 11, 2025, imposed a monetary penalty of ₹50,000/- (Rupees Fifty Thousand only) on The Mumbai Mahanagarpalika Shikshan Vibhag Sahakari Bank Ltd., Mumbai (the bank) for non-compliance with certain directions issued by RBI on ‘Know Your Customer (KYC)’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

I. SUMMARY OMO PURCHASE RESULTS Aggregate Amount (Face value) notified by RBI : ₹40,000 crore Total amount offered (Face value) by participants : ₹1,81,116 crore Total amount accepted (Face value) by RBI : ₹40,000 crore

The Reserve Bank of India (RBI) has, by an order dated February 10, 2025, imposed a monetary penalty of ₹2.00 lakh (Rupees Two Lakh only) on Sulaimani Co-operative Bank Ltd., Vadodara, Gujarat (the bank) for non-compliance with certain directions issued by RBI on ‘Placement of Deposits with Other Banks by Primary (Urban) Co-operative Banks’ and ‘Interest Rate on Deposits’. This penalty has been imposed in exercise of powers conferred on RBI, under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

As announced vide the Press Release 2024-2025/1933 dated January 15, 2025, the Reserve Bank will be conducting daily Variable Rate Repo (VRR) auctions on all working days in Mumbai with reversal taking place on the next working day, until further notice.

Security 7.17% GS 2030 7.18% GS 2033 7.10% GS 2034 7.54% GS 2036 7.18% GS 2037 Total amount notified Aggregate amount of ₹40,000 crore (no security-wise notified amount) Total amount (face value) accepted by RBI (₹ in crores) 7,315 8,840 4,105 10,000 9,740 Cut off yield (%) 6.7306 6.8051 6.7643 6.8866 6.8914 Cut off price (₹) 101.88 102.39 102.25 105.05 102.38

The Governor, Reserve Bank of India today held a meeting with the Managing Director & Chief Executive Officers of select Non-Banking Financial Companies (NBFCs) across all layers, including Government NBFCs, Housing Finance Companies and Micro-Finance Institutions. These NBFCs constitute nearly 50 per cent of the total assets of the NBFC sector. Representatives from Self-Regulatory Organizations (SROs), Sa-Dhan and Micro Finance Institutions Network (MFIN), as well as from Finance Industry Development Council (FIDC) also participated in the meeting.

Government of India has announced the sale (re-issue) of Government Securities, as detailed below, through auctions to be held on February 14, 2025 (Friday).

Tenor 1-day Notified Amount (in ₹ crore) 2,75,000 Total amount of bids received (in ₹ crore) 2,35,619 Amount allotted (in ₹ crore) 2,35,619 Cut off Rate (%) 6.26 Weighted Average Rate (%) 6.26 Partial Allotment Percentage of bids received at cut off rate (%) N.A.

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 5,77,339.01 6.27 5.15-6.60 I. Call Money 13,411.47 6.29 5.15-6.40 II. Triparty Repo 4,03,454.35 6.26 6.20-6.51 III. Market Repo 1,58,648.59 6.30 5.75-6.60 IV. Repo in Corporate Bond 1,824.60 6.44 6.40-6.49

As announced vide the Press Release 2024-2025/1933 dated January 15, 2025, the Reserve Bank will be conducting daily Variable Rate Repo (VRR) auctions on all working days in Mumbai with reversal taking place on the next working day, until further notice.

On April 24, 2024, the Reserve Bank of India had, in exercise of its powers under Section 35A of the Banking Regulation Act, 1949, imposed certain business restrictions on Kotak Mahindra Bank Limited (hereinafter referred to as ‘the bank’). The bank was directed to cease and desist from:

On a review of current and evolving liquidity conditions, the Reserve Bank has decided to conduct a 49-day Variable Rate Repo (VRR) auction on February 14, 2025, Friday, as under: Sl. No. Notified Amount (₹ crore) Tenor (day) Window Timing Date of Reversal 1 75,000 49 11:00 AM to 11:30 AM April 04, 2025 (Friday)

The Reserve Bank has today released data on Reserve Money for the week ended February 07, 2025.

Reserve Bank of India today placed on its website an updated circular (hyperlink to updated circular) on Operation of Pre-Sanctioned Credit Lines at Banks through Unified Payments Interface (UPI).

The Reserve Bank of India will shortly issue ₹50 denomination Banknotes in Mahatma Gandhi (New) Series bearing the signature of Shri Sanjay Malhotra, Governor. The design of these notes is similar in all respects to ₹50 banknotes in Mahatma Gandhi (New) Series. All banknotes in the denomination of ₹50 issued by the Reserve Bank in the past will continue to be legal tender.

Auction Results 91 Days 182 Days 364 Days I. Notified Amount ₹12000 Crore ₹8000 Crore ₹8000 Crore II. Competitive Bids Received (i) Number 110 67 85 (ii) Amount ₹32651.760 Crore ₹16516.150 Crore ₹26315.000 Crore III. Cut-off price / Yield 98.4187 96.8279 93.8685 (YTM:6.4445%) (YTM:6.5700%) (YTM:6.5500%)

I. T-Bill 91 days 182 days 364 days II. Total Face Value Notified ₹12,000 Crore ₹8,000 Crore ₹8,000 Crore III. Cut-off Price and Implicit Yield at Cut-Off Price 98.4187 (YTM: 6.4445%) 96.8279 (YTM: 6.5700%) 93.8685 (YTM: 6.5500%) IV. Total Face Value Accepted ₹12,000 Crore ₹8,000 Crore ₹8,000 Crore

Tenor 1-day Notified Amount (in ₹ crore) 2,50,000 Total amount of bids received (in ₹ crore) 1,93,865 Amount allotted (in ₹ crore) 1,93,865 Cut off Rate (%) 6.26 Weighted Average Rate (%) 6.26 Partial Allotment Percentage of bids received at cut off rate (%) N.A.

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 5,87,196.10 6.25 5.15-6.70 I. Call Money 12,933.60 6.33 5.15-6.42 II. Triparty Repo 4,15,256.05 6.23 5.80-6.35 III. Market Repo 1,57,425.85 6.32 5.99-6.55 IV. Repo in Corporate Bond 1,580.60 6.50 6.45-6.70 B. Term Segment I. Notice Money** 381.10 6.13 5.50-6.37 II. Term Money@@ 555.00 - 6.40-6.75 III. Triparty Repo 800.00 6.23 6.15-6.35 IV. Market Repo 3,298.72 6.37 6.25-6.45 V. Repo in Corporate Bond 0.00 - -

In terms of GOI Notification F.No.4 (22) – B (W&M)/2018 dated October 08, 2018 (SGB 2018-19 Series VI -Issue date February 12, 2019) on Sovereign Gold Bond Scheme, premature redemption of Gold Bond may be permitted after fifth year from the date of issue of such Gold Bond on the date on which interest is payable. Accordingly, the next due date of premature redemption of the above tranche shall be February 12, 2025. 2. Further, the redemption price of SGB shall be based on the simple average of closing gold price of 999 purity of previous three business days from the date of redemption, as published by the India Bullion

As announced vide the Press Release 2024-2025/1933 dated January 15, 2025, the Reserve Bank will be conducting daily Variable Rate Repo (VRR) auctions on all working days in Mumbai with reversal taking place on the next working day, until further notice.

The result of the auction of State Government Securities held on February 11, 2025, is as under: (Amount in ₹ Crore) BIHAR 2037 BIHAR 2045 CHHATTISGARH 2033 GUJARAT 2032 Notified Amount 1000 1000 1000 1000 Tenure 12 20 8 7 Competitive Bids Received

Sr. No State/UT Amount to be raised (₹ Crore) Amount Accepted (₹ Crore) Cut off Price (₹)/ Yield (%) Tenure (Year) 1. Bihar 1000 1000 7.14 12 1000 1000 7.18 20 2. Chhattisgarh 1000 1000 7.14 08 3. Gujarat 1000 1000 7.07 07 1500 1500 7.08 09 4. Haryana 1500 1500 7.14 13 5. Jammu and Kashmir 200 200 7.18 20 6. Karnataka 2000 2000 7.08 06 years and 06 months 2000 2000 7.11 08 years and 06 months 7. Maharashtra 1000 1000 99.92/7.1303 Re-issue of 7.12% Maharashtra SGS 2036, issued on February 05, 2025 1000 1000 99.99/7.1310 Re-issue of 7.13% Maharashtra SGS 2037, issued on February 05, 2025 1000 1000 99.93/7.1281 Re-issue of 7.12% Maharashtra SGS 2038, issued on February 05, 2025 1000 1000 100.09/7.1295 Re-issue of 7.14% Maharashtra SGS 2039, issued on February 05, 2025 8. Mizoram 119 119 7.16 10 9. Tamil Nadu 1000 1000 7.09 10 1000 1000 7.17 20 1000 1000 7.18 30 Total 18319 18319

Tenor 1-day Notified Amount (in ₹ crore) 2,00,000 Total amount of bids received (in ₹ crore) 2,03,022 Amount allotted (in ₹ crore) 2,00,036 Cut off Rate (%) 6.26 Weighted Average Rate (%) 6.27 Partial Allotment Percentage of bids received at cut off rate (%) 97.01

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 5,66,515.61 6.28 5.00-6.75 I. Call Money 12,879.97 6.32 5.15-6.45 II. Triparty Repo 3,80,693.90 6.25 5.95-6.35 III. Market Repo 1,71,142.14 6.35 5.00-6.60 IV. Repo in Corporate Bond 1,799.60 6.53 6.40-6.75

In terms of GOI Notification F.No.4(7)–B(W&M) /2019 dated September 30, 2019 (SGB 2019-20 Series IX -Issue date February 11, 2020) on Sovereign Gold Bond Scheme, premature redemption of Gold Bond may be permitted after fifth year from the date of issue of such Gold Bond on the date on which interest is payable. Accordingly, the next due date of premature redemption of the above tranche shall be February 11, 2025.

Government of India (GOI) has announced the sale (re-issue) of three dated securities for a notified amount of ₹39,000 crore as per the following details: Sr No Security Date of Repayment Notified Amount (₹ Crore) GoI specific Notification Auction Date Settlement Date 1 6.64% GS 2027 Dec 09, 2027 7,000 F.No.4(3)-B(W&M)/2024 dated February 10, 2025 February 14, 2025 (Friday) February 17, 2025 (Monday) 2 6.79% GS 2034 Oct 07, 2034 22,000 3 7.09% GS 2074 Nov 25, 2074 10,000 Total 39,000

The Reserve Bank has announced OMO purchase of Government securities for an aggregate amount of ₹20,000 crore on February 13, 2025 vide Press Release 2024-2025/2106 dated February 07, 2025.

As announced vide the Press Release 2024-2025/1933 dated January 15, 2025, the &nbsp;Reserve Bank will be conducting daily Variable Rate Repo (VRR) auctions <span><span>on all working days in Mumbai with reversal taking place on the next working day, until further notice.

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 0.00- I. Call Money 0.00- II. Triparty Repo 0.00-

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 0.00 - - I. Call Money 0.00 - - II. Triparty Repo 0.00 - - III. Market Repo 0.00 - - IV. Repo in Corporate Bond 0.00 - - 

Tenor 1-day Notified Amount (in ₹ crore) 2,25,000 Total amount of bids received (in ₹ crore) 2,01,310 Amount allotted (in ₹ crore) 2,01,310 Cut off Rate (%) 6.26 Weighted Average Rate (%) 6.27 Partial Allotment Percentage of bids received at cut off rate (%) NA