RBI/DOR/2025-26/143 November 28, 2025 Reserve Bank of India (Universal Banks- Licensing) Guidelines, 2025 Table of Contents Chapter I: ‘On tap’ Licensing of Universal Banks in the Private Sector 3 A. Preamble 3 B. Definitions 3 C. Guidelines 5 C.1 Eligible Promoters 5 C.2 ‘Fit and Proper’ criteria 6 C.3 Corporate structure 6 C.4 Minimum voting equity capital requirements and pattern of shareholding in the bank 7 C.5 Regulatory framework 9 C.6 Foreign shareholding in the bank 9 C.7 Corporate Governance, Prudential and Exposure norms 9 C.8 Business Plan for the bank 10 C.9 Other conditions for the bank 10 C.10 Additional conditions for NBFCs promoting / converting into a bank 12 D. Procedure for application 12 E. Procedure for RBI decisions 13 Chapter II: Voluntary transition of Small Finance Banks to Universal Banks 15 A. Background: 15 B. Provisions 15 Annex I 17 A. Additional information to be furnished by the Promoters along with relevant supporting documents 17 A.1 Existing Structure 17 A.2 Proposed Structure 17 A.3 Project Report 18 A.4 Any other information 19 Appendix I 20 Self-declaration from the main individual promoter of the promoter group 20 Undertaking 22 Form I 23 Form II 24 Form III 25 Form IV 26 Form V 27 Form VI 28 Form VII 29 Form VIII 30 Form IX 31 Appendix II 32 Appendix III 33 Form X 35 Form XI 36

RBI/DOR/2025-26/144 November 28, 2025 Reserve Bank of India (Setting Up of Wholly Owned Subsidiaries by Foreign Banks) Guidelines, 2025 A. Background The global financial crisis of 2008 demonstrated that the growing complexity and interconnectedness of financial institutions, coupled with the lack of effective cross-border resolution regimes, severely constrained the ability of home and host authorities to cope with the failure of too big to fail (TBTF) and too connected to fail (TCTF) institutions. Globally, several policy options have been proposed to address these challenges, including measures to contain the negative externalities arising out of size and interconnectedness, strengthening the capital and liquidity buffers, and enhancing the resolvability of such institutions. The lessons from the global financial crisis support the case for domestic incorporation of foreign banks. The main advantages of local incorporation include:

RBI/DOR/2025-26/145 DOR.HOL.REC.64/16.13.100/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Acquisition and Holding of Shares or Voting Rights) Directions, 2025 Table of Contents Chapter I- Preliminary 2 A. Short Title and Commencement 2 B. Applicability 2 C. Definitions 3 Chapter II- Prior Approval for Acquisition 6 A. Fit and Proper Criteria 6 B. Procedure for prior approval 7 Chapter III- Continuous Monitoring Arrangements 9 A. Due diligence 9 B. Detecting violation of Section 12B (1) of the B R Act, 1949 10 C. Reporting requirements 10 Chapter IV- Repeal and Other Provisions 12 A. Repeal and saving 12 B. Application of other laws not barred 12 C. Interpretations 12 Form A1 13 Form A2 15 Annex I 16 A. Prior approval for acquisition of shares or voting rights in a banking company ………………………………………………………………………………………………...16 B. Information to be provided for continuous monitoring 17 C. Limits on shareholding 17 D. Lock-in requirement 19 E. Ceiling on voting rights 19 Form A 21 Form B 27

RBI/DoR/2025-26/146 DoR.HOL.REC.65/16-13-100/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks - Voluntary Amalgamation) Directions, 2025 Table of Contents Chapter I - Preliminary 2 A. Short Title and Commencement 2 B. Applicability 2 D. Scope 3 Chapter II – Approval by Board of Directors and Shareholders

RBI/DOR/2025-26/147 DOR.LIC.REC.No.66/22-01-001/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks - Branch Authorisation) Directions, 2025 Table of Contents Chapter I – Preliminary 3 A. Short Title and Commencement 3 B. Applicability 3 C. Definitions 3 Chapter – Role of Board of Directors 6 A. Board Approved Policy 6 B. Key responsibilities 6 Chapter III – Banking Outlet Authorisation 9 A. Domestic Commercial Banks 9 B. Foreign Banks (operating in branch mode) 16 C. Off-site / Mobile Automated Teller Machines (ATMs), Cash Deposit Machines (CDMs) / Bunch Note Acceptor Machines (BNAMs) 20 Chapter IV – Digital Banking Units (DBUs) 22 A. Opening of DBUs – General Permission 22 B. Infrastructure and Resources 22 C. Cyber Security 23 D. Products and Services 23 E. Digital Banking Customer Education 25 F. Digital Business Facilitator / Business Correspondent 25 G. Customer Grievance Redressal 25 Chapter V – Business Facilitator / Business Correspondent Model 26 A. Eligibility 26 B. Guidelines for engaging business facilitator 26 C. Guidelines for engaging Business Correspondents (BCs) 27 Chapter VI – Doorstep Banking 35 A. Eligibility and guidelines 35 B. Services to be offered 35 C. Modalities of Delivery 35 D. Delivery process 36 E. Risk Management 36 F. Transparency 36 G. Other conditions 37 H. Redressal of Grievances 37 Chapter VII – Information Reporting 38 A. Banking outlets / branches / offices / Customer Service Points (CSPs) etc. 38 B. Digital Banking Units (DBUs) 39 Chapter VIII – Repeal and Other Provisions 40 A. Repeal and saving 40 B. Application of other laws not barred 40 C. Interpretations 40 Annex I 42 Annex II 43 Annex III 47 Annex IV 54 Annex V 62

RBI/DOR/2025-26/380 DOR.RAUG.AUT.REC.303/24.01.041/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Digital Banking Channels Authorisation) Directions, 2025 Table of Contents Chapter I – Preliminary 2 Chapter II – Prudential Requirements 4 Chapter III – Guidelines on Technological Issues in Digital Banking 6 Chapter IV – General Guidelines 7 Chapter V – Exemptions, Repeal and Other Provisions 10

RBI/DOR/2025-26/148 DOR.AUT.REC.No.67/24-01-041/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Undertaking of Financial Services) Directions, 2025 Table of Contents Chapter I – Preliminary 3 A. Short Title and Commencement 3 B. Applicability 3 C. Definitions 3 Chapter II – Role of the Board 7 A. Board Approved Policies 7 B. Key responsibilities 7 Chapter III – General Guidelines 9 A. Forms of Business 9 B. Prudential Regulation for Investments 10 C. Procedure for Application 14 D. Relationship with Subsidiaries 14 Chapter IV – Financial Services 16 A. Equipment Leasing and Hire Purchase Business 16 B. Factoring Services 16 C. Primary Dealership Business 17 D. Underwriting Activities 18 E. Mutual Fund Business 18 F. Insurance Business 18 G. Pension Fund Management 19 H. Investment Advisory Services 19 I. Portfolio Management Services 20 J. Agency Business 21 K. Referral Services 23 L. Retailing of Government Securities 23 M. Membership of SEBI approved Stock Exchanges 23 N. Broking services for Commodity Derivatives Segment 24 O. Participation of Indian Banks on India International Bullion Exchange IFSC Limited (IIBX) 25 P. Operations of subsidiaries and branches in foreign jurisdictions and in International Financial Services Centers (IFSCs) 28 Chapter V – Repeal and Other Provisions 30 A. Repeal and saving 30 B. Application of other laws not barred 30 C. Interpretations 30 Annex I 32 Annex II 33

RBI/DOR/2025-26/149 DOR.HGG.GOV. No.68/29.67.001/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks - Governance) Directions, 2025 Table of Contents Chapter-I Preliminary 3 A. Short title and commencement 3 B. Applicability 3 C. Definitions 4 Chapter-II Public Sector Banks 7 A. Role of the Board 7 B. Board Structure and Practices 7 C. Committees of the Board 9 D. Fit and Proper’ Criteria for Elected Directors 11 E. Appointment of Chief Risk Officer 16 F. Appointment of Chief Vigilance Officer 17 G. Appointment of Chief Financial Officer and Chief Technical Officer 17 H. Appointment of Company Secretary 18 I. Appointment of Nominee Directors on assisted companies 18 Chapter-III Private Sector Banks 21 A. Constitution of Board and Appointment of Directors 21 B. MD&CEO / CEO, Part-time Chairman and Whole-time Directors 24 C. Role of the Board and Individual Directors 25 D. Board Structure and Practices 30 E. Committees of the Board 30 F. Appointment of Chief Risk Officer 30 G. Appointment of Chief Financial Officer and Chief Technical Officer 30 H. Remuneration of NEDs, WTDs, MD&CEO / CEO, Material Risk Takers, and Control Function staff 30 I. Regulatory approvals and Reporting 39 Chapter-IV Foreign Banks 42 Chapter-V Repeal and other provisions 44 Annex I 46 Annex II 54 Annex III 60 Annex IV 62 Annex V 66 Annex VI 69

RBI/DOR/2025-26/150 DOR.RET.REC.69/12-01-001/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Cash Reserve Ratio and Statutory Liquidity Ratio) Directions, 2025 Table of Contents Chapter I - Preliminary 2 Chapter II - Cash Reserve Ratio (CRR) 9 Chapter III - Statutory Liquidity Ratio (SLR) 14 Chapter IV - Procedure for computation of SLR 18 Chapter V - Reporting 19 Chapter VI - Penalties 22 Chapter VII - Repeal And Other Provisions 24 Annex I 26 Annex II 34

RBI/DOR/2025-26/151 DOR.CAP.REC.70/21-01-002/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks- Prudential Norms on Capital Adequacy) Directions, 2025 Table of Contents Chapter I Preliminary 4 A Short title and commencement 4 B Applicability 4 C Definitions. 4 Chapter II Board approved policies and scope of application 10 A Instructions regarding Board approved policies and documents to be reviewed by the Board 10 B Scope of application of capital adequacy framework 10

RBI/DoR/2025-26/152 DoR.CRE.REC.71/08.12.014/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks-Resource Raising Norms) Directions, 2025 Table of Contents Chapter I- Preliminary 2 A. Short Title and Commencement 2 B. Applicability 2 Chapter II- Issue of Long-Term Bonds for Financing Infrastructure Sub-Sectors 3 Chapter III- Repeal and Other Provisions 7 A. Repeal and Saving 7 B. Application of other laws not barred 7 C. Interpretations 7

RBI/DOR/2025-26/153 DOR.SOG(SPE).REC.72/13.03.00/ 2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Interest Rate on Deposits) Directions, 2025 Table of Contents Chapter I : Preliminary 3 A. Short Title and Commencement 3 B. Objective 3 C. Applicability 3 D. Definitions 3 Chapter II : General Guidelines (Interest Rate Framework) 6 Chapter III : Domestic Rupee Deposits 8 A. Interest Rate on Domestic Current Account 8 B. Interest Rate on Domestic Savings Deposit 8 C. Interest Rate on Domestic Term Deposits 8 D. Payment of Additional Interest on Domestic Deposits 9 E. Interest on Overdue Domestic Deposits 10 F. Floating Rate Domestic Term Deposits 11 G. Periodicity of Payment of Interest on Domestic Savings Deposit 11 H. Interest Payable on the Domestic Deposit Account of Deceased Depositor 11 I. Discretion to pay interest on the minimum credit balance in the composite cash credit account of a farmer 11 J. Penalty on Premature Withdrawal of Domestic Term Deposit 11 Chapter IV : Rupee Deposits of Non-Residents 13 A. Interest Rate on Rupee Deposits - Non-Residents 13 B. Prohibition on Marking Lien 14 C. Penalty on Premature Withdrawal of Non-Resident External (NRE) Deposits 14 D. Interest Payable on the Non-Resident External (NRE) Term Deposit Account of Deceased Depositor 14 Chapter V : Foreign Currency Deposits 15 A. Foreign Currency (Non-Resident) Accounts (Banks) Scheme 15 B. Manner of Calculation of Interest on Foreign Currency (Non-Resident) Accounts (Banks) {FCNR(B)} Deposits 16 C. Calculation of Interest on Renewal of Foreign Currency (Non-Resident) Accounts (Banks) {FCNR(B)} Deposits 16 D. Interest Payable on the Deposit of a Deceased Foreign Currency (Non-Resident) Accounts (Banks) {FCNR(B)} Depositor 17 E. Payment of Interest on Foreign Currency (Non-Resident) Accounts (Banks) {FCNR(B)} Deposits of Non-Resident Indians (NRIs) on Return to India 17 F. Conversion of Foreign Currency (Non-Resident) Accounts (Banks) {FCNR(B)} Accounts of Returning Indians into Resident Foreign Currency (RFC) Accounts / Resident Rupee Accounts - Payment of Interest 18 G. Premature Withdrawal of Foreign Currency Deposits 18 H. Penalty on Premature Withdrawal of Foreign Currency Deposits 18 I. Resident Foreign Currency Accounts Scheme 19 Chapter VI : Prohibitions and Exemptions 20 A. Prohibitions 20 B. Exemptions 21 SCHEDULE- I 22 Chapter VII : Repeal and Other Provisions 23 A. Repeal and saving 23 B. Application of other laws not barred 23 C. Interpretations 24

BI/DOR/2025-26/154 DOR.CRE.REC.73/07-01-001/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Credit Facilities) Directions, 2025 Table of Contents Chapter I - Preliminary 5 A. Short Title and Commencement 5 B. Applicability 5 C. Definitions 5 Chapter II - Role of The Board 12 Chapter III - Digital Lending Guidelines 13 A. General Requirements for bank-LSP Arrangements 13 B.

RBI/DOR/2025-26/155 DOR.AUT.REC.No.74/24-01-041/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Credit Cards and Debit Cards: Issuance and Conduct) Directions, 2025 Table of Contents Chapter I – Preliminary 2 Chapter II – Conduct of Credit Card Business 6 Chapter III – Issue of Debit Card by Banks 21 Chapter IV – Form Factor 22 Chapter V – Co-branding Arrangement 23 Chapter VI – General Guidelines for Credit and Debit Cards 25 Chapter VII – Miscellaneous 31 Chapter VIII – Repeal and Other Provisions 34

RBI/DOR/2025-26/156 DOR.FIN.REC.No.75/20.16.056/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks - Credit Information Reporting) Directions, 2025 Table of Contents Chapter-I Preliminary 3 A. Short title and commencement 3 B. Applicability 3 C. Definitions 3 Chapter-II Membership of CICs 5 Chapter-III Credit Information Reporting and Dissemination 6 A. Data formats 6 B. Reporting timelines and updation 6 C. Reporting guidelines 6 D. Rectification of rejected data and review of Data Quality Index (DQI) 13 E. Correction of Credit Information Report 13 F. Use of credit information reports in credit appraisal 13 G. Display of information 13 H. Applicability of other instructions issued by Department of Regulation 15 Chapter-IV Technical Working Group 17 Chapter-V Customer Service and Grievance Redressal 18 A. Strengthening of customer service 18 B. Framework for compensation to customers 20 C. Reserve Bank- Integrated Ombudsman Scheme, 2021 27 D. Appointment of Internal Ombudsman 27 Chapter-VI Best Practices 29 Chapter-VII Repeal and Other Provisions 30 A. Repeal and saving 30 B. Application of other laws not barred 30 C. Interpretations 31 Annex I 32 Annex II 63 Annex III 64 Annex IV 71 Annex V 72

RBI/DOR/2025-26/157 DOR.CRE.REC.76/07-02-001/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Credit Risk Management) Directions, 2025 Table of Contents Chapter I - Preliminary 2 Chapter II - Board Approved Policies 7 Chapter III - Credit Risk Evaluation 8 Chapter IV - Statutory Restrictions 10 Chapter V - Regulatory Restrictions 16 Chapter VI - Country Risk Management

RBI/DOR/2025-26/158 DOR.CRE.REC.77/07-03-001/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks - Concentration Risk Management) Directions, 2025 Table of Contents Chapter I - Preliminary 2 Chapter II – Role of the Board 8 Chapter III - Large Exposures Framework 10 Chapter IV - Enhancing Credit Supply for Large Borrowers through Market Mechanism 35 Chapter V - Exposure Norms 36 Chapter VI - Prudential Limits on Intra-Group Transactions and Exposure 45 Chapter VII – Management of Country Risk Exposure 50 Chapter VIII - Prudential Limits for Inter-Bank Liabilities (IBL) 52 Chapter IX - Repeal and other provisions 53 Annex - I 54 Annex - II 56

RBI/DOR/2025-26/159 DOR.STR.REC.No.78/21.04.048/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks - Transfer and Distribution of Credit Risk) Directions, 2025 Table of Contents Chapter I - Preliminary 2 PART A - TRANSFER OF LOAN EXPOSURES 4 Chapter I - Scope and Definitions 4 Chapter II- General Conditions applicable for all loan transfers 9 Chapter III-Transfer of Loans which are not in default 13 Chapter IV- Transfer of stressed loans 19 PART B: CO-LENDING ARRANGEMENTS (CLAs) 30 Chapter I - Scope and Definitions 30 Chapter II- Prudential Norms 31 PART C - OTHER TYPES OF LENDING AND RISK TRANSFER ARRANGEMENTS 36 Chapter I – Lending under Consortium / Multiple Banking Arrangements 36 Chapter II – Inter-Bank Participations 37 Chapter III– Transfer of Borrower Accounts at the Request/Instance of Borrower 40 PART D: REPEAL AND OTHER PROVISIONS 41 Annex I 43 Annex II 46 Annex III 53

RBI/DOR/2025-26/160 DOR.STR.REC.79/21.04.177/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks – Securitisation Transactions) Directions, 2025 Table of Contents Chapter I- Preliminary 3 A. Short title and commencement 3 B. Applicability 3 C. Definitions 3 Chapter II - General requirements for securitisation 9 A. Assets eligible for securitisation 9 B. Minimum Retention Requirement (MRR) 10 C. Origination Standards 12 D. Payment priorities and observability 12 E. Limit on Total Retained Exposures by Originators 13 F. Issuance and Listing 14 G. Conditions to be satisfied by the special purpose entity 14 H. Representations and Warranties 15 I. Accounting Provisions 16 Chapter III - Simple, transparent and comparable (STC) securitisations 18 A. STC Securitisations- Criteria for regulatory capital purposes 18 B. Disclosure and Prudential Oversight for STC Securitisations 27 Chapter IV - Provision of facilities supporting securitisation structures 29 A. General Conditions 29 B. Credit Enhancement Facilities 30 C. Reset of credit enhancements 31 D. Liquidity Facilities 33 E. Underwriting Facilities 35 F. Servicing Facilities 35 Chapter V - Requirements to be met by a bank who is an investor in securitisation exposures 37 A. Due Diligence Requirements 37 B. Stress Testing 38 C. Credit monitoring and valuation 39 Chapter VI - Capital requirements for Securitisation exposures and Disclosures Norms 40 A. Capital requirements for securitisation exposures 40 B. Disclosures 40 Chapter VII - Repeal and other provisions 42 A. Repeal and saving 42 Application of other laws not barred 42 B. Interpretations 42 Annex I 44

RBI/DOR/2025-26/161 DOR.CRE.REC.80./13.03.000/2025-26 November 28, 2025 Reserve Bank of India (Commercial Banks - Interest Rates on Advances) Directions, 2025 Table of Contents Chapter I - Preliminary 2 Chapter II - General guidelines 4 Chapter III - Benchmark 6 Chapter IV - Other aspects of lending rates 10 Chapter V - Foreign Currency Advances 13 Chapter VI - Exemptions 14 Chapter VII - Repeal and Other Provisions 16 Annex 18