Index to RBI Circulars - आरबीआय - Reserve Bank of India
index-to-rbi-circulars
| circular-number | date-of-issue | index-to-rbi-circular-department | subject | meant-for |
|---|---|---|---|---|
| RBI/2024-25/90 A.P. (DIR Series) Circular No. 19 | 11.11.2024 | Foreign Exchange Department | Operational framework for reclassification of Foreign Portfolio Investment to Foreign Direct Investment (FDI) | All Category – I Authorised Dealer Banks |
| RBI/2024-25/89 FMRD.MIOD.07/02.05.002/2024-25 | 08.11.2024 | Financial Markets Regulation Department | Reporting of Foreign Exchange Transactions to Trade Repository | All Authorised Dealers |
| RBI/2024-25/88 FMRD.FMD.No. 06/14.01.006/2024-25 | 07.11.2024 | Financial Markets Regulation Department | ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds | All participants in Government Securities market |
| RBI/2024-2025/87 DOR.AML.REC. 49 /14.01.001/2024-25 |
06.11.2024 | Department of Regulation | Amendment to the Master Direction - Know Your Customer (KYC) Direction, 2016 | All the Regulated Entities |
| RBI/2024-2025/86 DCM (NPD) No. S2193/ 09.45.000/ 2024-25 |
30.10.2024 | Department of Currency Management | Note Sorting Machines: Standards issued by the Bureau of Indian Standards | The Chairman/ Managing Director/ Chief Executive Officer All Banks |
| RBI/2024-2025/85 DPSS.CO.RLVPD.No.S789/02.07.038/2024-25 |
28.10.2024 | Department of Payment and Settlement Systems | Directions for Central Counterparties (CCPs) | Central Counterparties authorised by RBI / Central Counterparties seeking authorisation from RBI / Foreign Central Counterparties seeking recognition from RBI |
| RBI/2024-25/84 DOR.AML.REC.48/14.06.001/2024-25 |
19.10.2024 | Department of Regulation | Designation of one organisation under Section 35(1) (a) and 2(1) (m) of the Unlawful Activities (Prevention) Act,1967 and its listing in the First Schedule of the Act- Reg. | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/FMRD/2024-25/124 FMRD.MIOD.No.04/11.01.041/2024-25 |
18.10.2024 | Financial Markets Regulation Department | Reserve Bank of India (Access Criteria for NDS-OM) Directions, 2024 | All participants in Government Securities market |
| RBI/2024-25/83 CO.DPSS.POLC.No. S-708 / 02-12-004 / 2024-25 | 11.10.2024 | Department of Payment and Settlement Systems | Facilitating accessibility to digital payment systems for Persons with Disabilities - Guidelines | All Payment System Participants |
| RBI/2024-25/82 DoR.FIN.REC.No. 46/26.03.001/2024-25 | 10.10.2024 | Department of Regulation | Submission of information to Credit Information Companies (CICs) by ARCs | All Asset Reconstruction Companies (ARCs) |
| RBI/2024-25/81 DoR.FIN.REC. 47/20.16.042/2024-25 | 10.10.2024 | Department of Regulation | Implementation of Credit Information Reporting Mechanism subsequent to cancellation of licence or Certificate of Registration | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, and excluding Payments Banks) All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks All Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2024-25/80 DOR.STR.REC.45/04.02.001/2024-25 | 09.10.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
| RBI/2024-25/79 A.P. (DIR Series) Circular No. 18 | 04.10.2024 | Foreign Exchange Department | Due diligence in relation to non-resident guarantees availed by persons resident in India | |
| RBI/FED/2024-25/78 A.P. (DIR Series) Circular. No.17/2024-25 |
01.10.2024 | Foreign Exchange Department | Directions - Compounding of Contraventions under FEMA, 1999 | All Authorised Dealer Category – I banks and Authorised banks |
| RBI/2024-25/77 DoS.CO.PPG.SEC.10/11.01.005/2024-25 |
30.09.2024 | Department of Supervision | Gold loans - Irregular practices observed in grant of loans against pledge of gold ornaments and jewellery | All Commercial Banks (including Small Finance Banks but excluding Regional Rural Banks and Payments Banks) All Primary (Urban) Co-operative Banks All Non-Banking Financial Companies |
| RBI/2024-25/76 DOR.STR.REC.44/04.02.001/2024-25 | 20.09.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
| RBI/2024-25/75 DOR.AML.REC.43/14.06.001/2024-25 | 19.09.2024 | Department of Regulation | Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments) | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/74 A.P. (DIR Series) Circular No. 16 | 06.09.2024 | Foreign Exchange Department | Liberalised Remittance Scheme (LRS) for Resident Individuals- Discontinuation of Reporting of monthly return | |
| RBI/2024-25/73 CO.FIDD.PCD.BC.No.9/04-04-003/2024-25 | 02.09.2024 | Financial Inclusion and Development Department | Review of Extant Instructions – Withdrawal of Circulars | All Scheduled Commercial Banks |
| RBI/2024-25/72 CO.FMRD.FMIA.No.S242/11-01-051/2024-2025 |
29.08.2024 | Financial Markets Regulation Department | Scheme for Trading and Settlement of Sovereign Green Bonds in the International Financial Services Centre in India | All Eligible Market Participants |
| RBI/2024-25/71 DOR.STR.REC.41/04.02.001/2024-25 | 29.08.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
| RBI/2024-2025/70 DOR.AML.REC.42/14.06.001/2024-25 |
27.08.2024 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/69 DoR.RET.REC.40/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Cessation of “Krung Thai Bank Public Company Limited” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 | All Commercial and Co-operative Banks |
| RBI/2024-25/68 DoR.RET.REC.39/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Exclusion of “Krung Thai Bank Public Company Limited” from the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/67 DoR.RET.REC.38/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Exclusion of “Credit Suisse AG” from the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/66 DoR.RET.REC.37/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Cessation of “Credit Suisse AG” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 | All Commercial and Co-operative Banks |
| RBI/2024-25/65 DoR.RET.REC.36/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Inclusion of “UBS AG” in the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/64 CO.DPSS.POLC.No. S528 / 02-14-003 / 2024-25 |
22.08.2024 | Department of Payment and Settlement Systems | Processing of e-mandates for recurring transactions | The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks, including Regional Rural Banks / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks / Payments Banks / Small Finance Banks / Local Area Banks / Non-bank Prepaid Payment Instrument issuers / Authorised Card Payment Networks / National Payments Corporation of India |
| RBI/2024-25/63 DoR.FIN.REC.35/03.10.124/2024-25 | 16.08.2024 | Department of Regulation | Review of Master Direction - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 | All Non-Banking Financial Company – Peer to Peer Lending Platforms |
| RBI/2024-25/62 DOR.CRE.REC.33/08.12.001/2024-25 | 12.08.2024 | Department of Regulation | Review of Risk Weights for Housing Finance Companies (HFCs) | Housing Finance Companies |
| RBI/2024-25/61 DOR.FIN.REC.No.34/03.10.136/2024-25 | 12.08.2024 | Department of Regulation | Review of regulatory framework for HFCs and harmonisation of regulations applicable to HFCs and NBFCs | All Housing Finance Companies (HFCs) All Non-Banking Finance Companies (NBFCs) |
| RBI/2024-25/60 DoR.FIN.REC.No. 32/ 20.16.056/ 2024-25 | 08.08.2024 | Department of Regulation | Frequency of reporting of credit information by Credit Institutions to Credit Information Companies | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, and excluding Payments Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2024-25/59 FIDD.CO.FSD.BC.No.8/05.02.001/2024-25 | 06.08.2024 | Financial Inclusion and Development Department | Modified Interest Subvention Scheme for Short Term Loans for Agriculture and Allied Activities availed through Kisan Credit Card (KCC) during the financial year 2024-25 | The Chairman/Managing Director/Chief Executive Officer All Public Sector Banks, Private Sector Banks and Small Finance Banks |
| RBI/2024-25/58 DOR.CAP.REC.No.27/09.18.201/2024-25 | 02.08.2024 | Department of Regulation | Prudential Treatment of Bad and Doubtful Debt Reserve by Co-operative Banks | All Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks |
| RBI/DPSS/2024-25/123 CO.DPSS.OVRST.No.S447/06-26-002/2024-25 | 30.07.2024 | Department of Payment and Settlement Systems | Master Directions on Cyber Resilience and Digital Payment Security Controls for non-bank Payment System Operators | The Chairman / Managing Director / Chief Executive Officer Authorised Non-bank Payment System Operators |
| RBI/2024-25/57 DOR.CAP.REC.No.30/09.18.201/2024-25 | 30.07.2024 | Department of Regulation | Guidelines on treatment of Dividend Equalisation Fund (DEF)- Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Bank |
| RBI/Dor/2024-25/122 DoR.FIN.REC.No. 31/20.16.003/2024-25 | 30.07.2024 | Department of Regulation | Master Direction on Treatment of Wilful Defaulters and Large Defaulters | All Commercial Banks including Small Finance Banks, Local Area Banks and Regional Rural Banks and excluding Payments Banks All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks All India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies including Housing Finance Companies All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2024-25/56 FMRD.FMID.No. 03/14.01.006/2024-25 | 29.07.2024 | Financial Markets Regulation Department | ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Exclusion of new issuances in 14-year and 30-year tenor securities | All participants in Government Securities market |
| RBI/2024-25/55 DOS.CO.PPG.SEC.No.8/11.01.005/2024-25 | 26.07.2024 | Department of Supervision | Prompt Corrective Action (PCA) Framework for Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/54 DOR.CRE.REC. 29/07.10.002/2024-25 | 25.07.2024 | Department of Regulation | Bank Finance against Shares and Debentures | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/53 DOR.CRE.REC. 28/07.10.002/2024-25 | 25.07.2024 | Department of Regulation | Small Value Loans – Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Banks |
| RBI/FED/2024-25/121 FED Master Direction No.15/2024-25 | 24.07.2024 | Foreign Exchange Department | Master Direction - Overseas Investment | All Authorised Dealer Category – I banks |
| RBI/2024-25/52 CO.DPSS.POLC.No. S415 / 02.27.019 / 2024-25 | 24.07.2024 | Department of Payment and Settlement Systems | Domestic Money Transfer – Review of Framework | The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Participants (Banks and Non-banks) |
| RBI/2024-25/120 DOS. CO. FMG. SEC. No. 7/23.04.001/2024-25 | 15.07.2024 | Department of Supervision | Master Directions on Fraud Risk Management in Non-Banking Financial Companies (NBFCs) (including Housing Finance Companies) | The Chairman / Managing Director / Chief Executive Officer All Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2024-25/119 DOS. CO. FMG.SEC. No. 6 /23.04.001/2024-25 | 15.07.2024 | Department of Supervision | Master Directions on Fraud Risk Management in Urban Cooperative Banks (UCBs) / State Cooperative Banks (StCBs) / Central Cooperative Banks (CCBs) | The Chairman / Managing Director / Chief Executive Officer All Primary (Urban) Cooperative Banks (UCBs) All State Cooperative Banks (StCBs) and Central Cooperative Banks (CCBs) |
| RBI/2024-25/118 DOS. CO. FMG. SEC. No.5 /23.04.001/2024-25 | 15.07.2024 | Department of Supervision | Master Directions on Fraud Risk Management in Commercial Banks (including Regional Rural Banks) and All India Financial Institutions | The Chairman / Managing Director / Chief Executive Officer All Commercial Banks (including Regional Rural Banks) All India Financial Institutions (AIFIs) |
| RBI/2024-25/51 DoS.CO.PPG/SEC.4/11.01.005/2024-25 | 12.07.2024 | Department of Supervision | Withdrawal of Circulars – Internal Review | All Scheduled Commercial Banks All Foreign Banks |
| RBI/2024-25/50 DOR.STR.REC. 26/21.06.008/2024-25 | 10.07.2024 | Department of Regulation | Basel III Capital Regulations - Eligible Credit Rating Agencies (ECAI) | All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) |
| RBI/2024-25/49 A.P. (DIR Series) Circular No. 15 | 10.07.2024 | Foreign Exchange Department | Remittances to International Financial Services Centres (IFSCs) under the Liberalised Remittance Scheme (LRS) | All Authorised Persons |
| RBI/2024-2025/48 A.P. (DIR Series) Circular No. 14 | 08.07.2024 | Foreign Exchange Department | Export-Import Bank of India’s GOI-supported Line of Credit of USD 2.50 mn to the Government of Co-operative Republic of Guyana, for installation of Solar Photo Voltaic Power Plant at Cheddi Jagan International Airport | All Category – I Authorised Dealer Banks |
भारतीय रिझर्व्ह बँक मोबाईल ॲप्लिकेशन इंस्टॉल करा आणि नवीनतम बातम्यांचा त्वरित ॲक्सेस मिळवा!
पेज अंतिम अपडेट तारीख: नोव्हेंबर 18, 2024
