Notifications - Regulating Commercial Banking - आरबीआय - Reserve Bank of India
notifications
RBI/2024-25/60 DoR.FIN.REC.No. 32/ 20.16.056/ 2024-25 August 08, 2024 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 Dear Sir/ Madam, Frequency of reporting of credit information by Credit Institutions to Credit Information Companies Please refer to the circular DBR. No. CID. BC. 60/ 20.16.056/ 2014-15 dated January 15, 2015, inter-alia, directing the credit information companies (CICs) and credit institutions (CIs) to keep the credit information collected/maintained by them updated regularly on a monthly basis or at such shorter intervals as mutually agreed upon between the CI and the CIC.
RBI/2024-25/60 DoR.FIN.REC.No. 32/ 20.16.056/ 2024-25 August 08, 2024 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 Dear Sir/ Madam, Frequency of reporting of credit information by Credit Institutions to Credit Information Companies Please refer to the circular DBR. No. CID. BC. 60/ 20.16.056/ 2014-15 dated January 15, 2015, inter-alia, directing the credit information companies (CICs) and credit institutions (CIs) to keep the credit information collected/maintained by them updated regularly on a monthly basis or at such shorter intervals as mutually agreed upon between the CI and the CIC.
All Commercial and Co-operative Banks
Madam / Dear Sir,Exclusion of “Nagar Urban Co-operative Bank Limited” from the Second Schedule of the Reserve Bank of India Act, 1934It is advised that “Nagar Urban Co-operative Bank Limited” has been excluded from the Second Schedule to the Reserve Bank of India Act, 1934 vide Notification DoR.REG/LIC.No.S8/08.27.159/2024-25 dated April 1, 2024, which is published in the Gazette of India (Part III - Section 4) dated May 14, 2024
All Commercial and Co-operative Banks
Madam / Dear Sir,Exclusion of “Nagar Urban Co-operative Bank Limited” from the Second Schedule of the Reserve Bank of India Act, 1934It is advised that “Nagar Urban Co-operative Bank Limited” has been excluded from the Second Schedule to the Reserve Bank of India Act, 1934 vide Notification DoR.REG/LIC.No.S8/08.27.159/2024-25 dated April 1, 2024, which is published in the Gazette of India (Part III - Section 4) dated May 14, 2024
RBI/2024-25/40 DoR.SPE.REC.No.24/13.03.00/2024-2025 June 07, 2024 All Scheduled Commercial Banks (excluding RRBs) All Small Finance Banks All Local Area Banks Madam / Sir, Amendment to Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 Please refer to paragraph 3(a)(i) of the Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 dated March 03, 2016, wherein the definition of “Bulk Deposits” has been prescribed.
RBI/2024-25/40 DoR.SPE.REC.No.24/13.03.00/2024-2025 June 07, 2024 All Scheduled Commercial Banks (excluding RRBs) All Small Finance Banks All Local Area Banks Madam / Sir, Amendment to Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 Please refer to paragraph 3(a)(i) of the Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 dated March 03, 2016, wherein the definition of “Bulk Deposits” has been prescribed.
RBI/2024-25/38
DOR.RET.REC.23/12.07.160/2024-25
May 24, 2024
All Banks
Madam / Dear Sir,
Exclusion of "Fincare Small Finance Bank Limited" from the Second Schedule to the Reserve Bank of India Act, 1934 and cessation as a banking company
It is informed that "Fincare Small Finance Bank Limited" has been excluded from the Second Schedule to the Reserve Bank of India Act, 1934 with effect from April 01, 2024, as the bank has ceased to carry on banking business with effect from April 01, 2024 vide Notification DOR.HOL.No.S173/16-02-003/2024-25 dated April 08, 2024, which is published in the Gazette of India (Part III - Section 4) dated May 14, 2024
RBI/2024-25/38
DOR.RET.REC.23/12.07.160/2024-25
May 24, 2024
All Banks
Madam / Dear Sir,
Exclusion of "Fincare Small Finance Bank Limited" from the Second Schedule to the Reserve Bank of India Act, 1934 and cessation as a banking company
It is informed that "Fincare Small Finance Bank Limited" has been excluded from the Second Schedule to the Reserve Bank of India Act, 1934 with effect from April 01, 2024, as the bank has ceased to carry on banking business with effect from April 01, 2024 vide Notification DOR.HOL.No.S173/16-02-003/2024-25 dated April 08, 2024, which is published in the Gazette of India (Part III - Section 4) dated May 14, 2024
RBI/2024-25/33 DOR.CRE.REC.22/21.03.054/2024-25 May 03, 2024 All Scheduled Commercial Banks (excluding RRBs) Madam/ Dear Sir, Banks' Exposure to Capital Market - Issue of Irrevocable Payment Commitments (IPCs) Please refer to circular DBOD.Dir.BC. 68 /13.03.00/2011-12 dated December 27, 2011 on “Banks' Exposure to Capital Market - Issue of Irrevocable Payment Commitments (IPCs)” and mailbox clarification dated September 11, 2012 on “Applicability of Irrevocable Payment Commitments”.
RBI/2024-25/33 DOR.CRE.REC.22/21.03.054/2024-25 May 03, 2024 All Scheduled Commercial Banks (excluding RRBs) Madam/ Dear Sir, Banks' Exposure to Capital Market - Issue of Irrevocable Payment Commitments (IPCs) Please refer to circular DBOD.Dir.BC. 68 /13.03.00/2011-12 dated December 27, 2011 on “Banks' Exposure to Capital Market - Issue of Irrevocable Payment Commitments (IPCs)” and mailbox clarification dated September 11, 2012 on “Applicability of Irrevocable Payment Commitments”.
RBI/2024-25/30 DoS.CO.PPG.SEC.1/11.01.005/2024-25 April 29, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) excluding Payments Banks All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ District Central Co-operative Banks All Non-Banking Financial Companies (including Microfinance Institutions and Housing Finance Companies) Madam / Dear Sir, Fair Practices Code for Lenders – Charging of Interest The guidelines on Fair Practices Code issued to various Regulated Entities (REs) since 2003, inter-alia, advocate fairness and transparency in charging of interest by the lenders, while providing adequate freedom to REs as regards their loan pricing policy.
RBI/2024-25/30 DoS.CO.PPG.SEC.1/11.01.005/2024-25 April 29, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) excluding Payments Banks All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ District Central Co-operative Banks All Non-Banking Financial Companies (including Microfinance Institutions and Housing Finance Companies) Madam / Dear Sir, Fair Practices Code for Lenders – Charging of Interest The guidelines on Fair Practices Code issued to various Regulated Entities (REs) since 2003, inter-alia, advocate fairness and transparency in charging of interest by the lenders, while providing adequate freedom to REs as regards their loan pricing policy.
RBI/2024-25/29 DOR. AML.REC.19/14.06.001/2024-25 April 26, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 01 Entry Please refer to Section 51 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on January 04 , 2024 (MD on KYC), in terms of which “Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto, they do not have any account in the name of individuals/entities appearing in the lists of individuals and entities, suspected of having terrorist links, which are approved by and periodically circulated by the United Nations Security Council (UNSC).”
RBI/2024-25/29 DOR. AML.REC.19/14.06.001/2024-25 April 26, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 01 Entry Please refer to Section 51 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on January 04 , 2024 (MD on KYC), in terms of which “Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto, they do not have any account in the name of individuals/entities appearing in the lists of individuals and entities, suspected of having terrorist links, which are approved by and periodically circulated by the United Nations Security Council (UNSC).”
RBI/2024-25/28 DOR.LIC.REC.20/16.13.218/2024-25 April 26, 2024 All Small Finance Bank Madam/ Dear Sir, Voluntary transition of Small Finance Banks to Universal Banks
RBI/2024-25/28 DOR.LIC.REC.20/16.13.218/2024-25 April 26, 2024 All Small Finance Bank Madam/ Dear Sir, Voluntary transition of Small Finance Banks to Universal Banks
RBI/2024-25/
DOR.RET.REC. 18 /12.07.160/2024-25 April 25, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Alteration in the name of "AB Bank Limited" to "AB Bank PLC" in the Second Schedule to the Reserve Bank of India Act, 1934
It is advised that the name of "AB Bank Limited" has been changed to "AB Bank PLC" in the Second Schedule to the Reserve Bank of India Act, 1934 by Notification DOR.LIC.No.S6222/23.13.048/2023-24 dated January 25, 2024, which is published in the Gazette of India (Part III-Section 4) dated March 06, 2024.
RBI/2024-25/
DOR.RET.REC. 18 /12.07.160/2024-25 April 25, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Alteration in the name of "AB Bank Limited" to "AB Bank PLC" in the Second Schedule to the Reserve Bank of India Act, 1934
It is advised that the name of "AB Bank Limited" has been changed to "AB Bank PLC" in the Second Schedule to the Reserve Bank of India Act, 1934 by Notification DOR.LIC.No.S6222/23.13.048/2023-24 dated January 25, 2024, which is published in the Gazette of India (Part III-Section 4) dated March 06, 2024.
आरबीआई/2024-25/23विवि.एमआरजी.आरईसी.15/00-00-018/2024-25 कृपया 05 अप्रैल 2024 को वर्ष 2024-25 के द्विमासिक मौद्रिक नीति वक्तव्य के एक भाग के तहत जारी विकासात्मक और विनियामक नीतियों पर वक्तव्य के पैराग्राफ 4 के साथ 06 अक्तूबर, 2016 को जारी 'लघु वित्त बैंकों के लिए परिचालनगत दिशानिर्देश' के पैराग्राफ 1.10 का संदर्भ ग्रहण करें।
आरबीआई/2024-25/23विवि.एमआरजी.आरईसी.15/00-00-018/2024-25 कृपया 05 अप्रैल 2024 को वर्ष 2024-25 के द्विमासिक मौद्रिक नीति वक्तव्य के एक भाग के तहत जारी विकासात्मक और विनियामक नीतियों पर वक्तव्य के पैराग्राफ 4 के साथ 06 अक्तूबर, 2016 को जारी 'लघु वित्त बैंकों के लिए परिचालनगत दिशानिर्देश' के पैराग्राफ 1.10 का संदर्भ ग्रहण करें।
RBI/2024-25/21 DOR. AML.REC.14 /14.06.001/2024-25 April 16, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments)
RBI/2024-25/21 DOR. AML.REC.14 /14.06.001/2024-25 April 16, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments)
RBI/2024-25/18 DOR.STR.REC.13 /13.03.00/2024-25 April 15, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, excluding Payments Banks All Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks All Non-Banking Financial Companies (including Housing Finance Companies)
RBI/2024-25/18 DOR.STR.REC.13 /13.03.00/2024-25 April 15, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, excluding Payments Banks All Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks All Non-Banking Financial Companies (including Housing Finance Companies)
RBI/2024-25/16 DoR.RET.REC.12/12.01.001/2024-25 April 15, 2024 The Chairperson / CEOs of all Commercial Banks Madam / Dear Sir, CIMS Project Implementation - Submission of Statutory Returns (Form A, Form VIII and Form IX) on CIMS Portal In terms of Para 29 of the Master Direction - Reserve Bank of India [Cash Reserve Ratio (CRR) and Statutory Liquidity Ratio (SLR)] Directions - 2021 (Updated as on September 25, 2023), banks submit the statutory Form A, Form VIII and Form IX (on unclaimed deposits) Returns in electronic form on the eXtensible Business Reporting Language (XBRL) Portal.
RBI/2024-25/16 DoR.RET.REC.12/12.01.001/2024-25 April 15, 2024 The Chairperson / CEOs of all Commercial Banks Madam / Dear Sir, CIMS Project Implementation - Submission of Statutory Returns (Form A, Form VIII and Form IX) on CIMS Portal In terms of Para 29 of the Master Direction - Reserve Bank of India [Cash Reserve Ratio (CRR) and Statutory Liquidity Ratio (SLR)] Directions - 2021 (Updated as on September 25, 2023), banks submit the statutory Form A, Form VIII and Form IX (on unclaimed deposits) Returns in electronic form on the eXtensible Business Reporting Language (XBRL) Portal.
RBI/2024-25/15 DOR.RET.REC.11/12.07.160/2024-25 April 10, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Alteration in the name of "Sonali Bank Limited" to "Sonali Bank PLC" in the Second Schedule to the Reserve Bank of India Act, 1934
RBI/2024-25/15 DOR.RET.REC.11/12.07.160/2024-25 April 10, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Alteration in the name of "Sonali Bank Limited" to "Sonali Bank PLC" in the Second Schedule to the Reserve Bank of India Act, 1934
RBI/2024-25/14 DOR.RET.REC.10/12.07.160/2024-25 April 05, 2024 All Commercial and Co-operative Banks Madam / Dear Sir,
RBI/2024-25/14 DOR.RET.REC.10/12.07.160/2024-25 April 05, 2024 All Commercial and Co-operative Banks Madam / Dear Sir,
RBI/DOR/2023-24/140 DOR.STR.REC. 85/21.04.048/2023-24 March 27, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies)
RBI/DOR/2023-24/140 DOR.STR.REC. 85/21.04.048/2023-24 March 27, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies)
Reserve Bank of India is entrusted with regulating the currency and credit system of the country to its advantage so as to maintain stability of the financial system. To this end, Reserve Bank prescribes necessary regulatory framework for its Regulated Entities (REs). With the growth of the REs in terms of number as well as scale of operations, increase in adoption of innovative technologies and enhanced customer outreach, a need is felt to develop better industry standards for self-regulation.
Reserve Bank of India is entrusted with regulating the currency and credit system of the country to its advantage so as to maintain stability of the financial system. To this end, Reserve Bank prescribes necessary regulatory framework for its Regulated Entities (REs). With the growth of the REs in terms of number as well as scale of operations, increase in adoption of innovative technologies and enhanced customer outreach, a need is felt to develop better industry standards for self-regulation.
RBI/2023-24/137 DOR.SOG (LEG).REC/84/09.08.024/2023-24 March 20, 2024 All Agency Banks Madam / Dear Sir All Agency Banks to remain open for public on March 31, 2024 (Sunday) The Government of India has made a request to keep all branches of the banks dealing with Government receipts and payments open for transactions on March 31, 2024 (Sunday) so as to account for all the Government transactions relating to receipts and payments in the FY 2023-24 itself. Accordingly, Agency Banks are advised to keep all their branches dealing with government business open on March 31, 2024 (Sunday).
RBI/2023-24/137 DOR.SOG (LEG).REC/84/09.08.024/2023-24 March 20, 2024 All Agency Banks Madam / Dear Sir All Agency Banks to remain open for public on March 31, 2024 (Sunday) The Government of India has made a request to keep all branches of the banks dealing with Government receipts and payments open for transactions on March 31, 2024 (Sunday) so as to account for all the Government transactions relating to receipts and payments in the FY 2023-24 itself. Accordingly, Agency Banks are advised to keep all their branches dealing with government business open on March 31, 2024 (Sunday).
RBI/2023-24/134 DOR. AML.REC.83/14.06.001/2023-24 March 11, 2024 The Chairpersons/ CEOs of all the Regulated Entities
RBI/2023-24/134 DOR. AML.REC.83/14.06.001/2023-24 March 11, 2024 The Chairpersons/ CEOs of all the Regulated Entities
RBI/2023-24/133 DOR. AML. REC. 82/14.06.001/2023-24 March 08, 2024 The Chairpersons / CEOs of all the Regulated Entities Madam / Dear Sir,Designation of an individual under clause (a) of Sub-section (1) and Sub-section (2) of Section 35 of the Unlawful Activities (Prevention) Act (UAPA), 1967 and listing in the Fourth Schedule of the Act- Reg.
RBI/2023-24/133 DOR. AML. REC. 82/14.06.001/2023-24 March 08, 2024 The Chairpersons / CEOs of all the Regulated Entities Madam / Dear Sir,Designation of an individual under clause (a) of Sub-section (1) and Sub-section (2) of Section 35 of the Unlawful Activities (Prevention) Act (UAPA), 1967 and listing in the Fourth Schedule of the Act- Reg.
RBI/2023-24/132 DOR.RAUG.AUT.REC.No.81/24.01.041/2023-24 March 07, 2024 The Chairperson / Managing Director / Chief Executive Officer Banks and Non-Banking Financial Companies
RBI/2023-24/132 DOR.RAUG.AUT.REC.No.81/24.01.041/2023-24 March 07, 2024 The Chairperson / Managing Director / Chief Executive Officer Banks and Non-Banking Financial Companies
RBI/2023-24/129 DoS. CO.ARG/SEC.11/08.91.001/2023-24 March 01, 2024 The Chairman / Managing Director / Chief Executive Officer, All Commercial Banks (Excluding RRBs) ll Primary (Urban) Co-operative Banks (UCBs) Madam / Dear Sir,
RBI/2023-24/129 DoS. CO.ARG/SEC.11/08.91.001/2023-24 March 01, 2024 The Chairman / Managing Director / Chief Executive Officer, All Commercial Banks (Excluding RRBs) ll Primary (Urban) Co-operative Banks (UCBs) Madam / Dear Sir,
RBI/ 2023-24/128 DOR.MRG.REC.80/00-00-003/2022-23 February 28, 2024 All Commercial Banks (excluding Regional Rural Banks) Dear Sir / Madam, Capital Adequacy Guidelines – Review of Trading Book
RBI/ 2023-24/128 DOR.MRG.REC.80/00-00-003/2022-23 February 28, 2024 All Commercial Banks (excluding Regional Rural Banks) Dear Sir / Madam, Capital Adequacy Guidelines – Review of Trading Book
RBI/2023-24/124 DOR.STR.REC.78/04.02.001/2023-24 February 22, 2024 All Scheduled Commercial Banks (excluding RRBs),
Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and
Exim Bank
RBI/2023-24/124 DOR.STR.REC.78/04.02.001/2023-24 February 22, 2024 All Scheduled Commercial Banks (excluding RRBs),
Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and
Exim Bank
RBI/2023-24/122 DOR.RET.REC.76/12.07.160/2023-24 February 15, 2024 All Banks Madam / Dear Sir, Exclusion of “Rupee Co-operative Bank Limited” from the Second Schedule to the Reserve Bank of India Act, 1934
RBI/2023-24/122 DOR.RET.REC.76/12.07.160/2023-24 February 15, 2024 All Banks Madam / Dear Sir, Exclusion of “Rupee Co-operative Bank Limited” from the Second Schedule to the Reserve Bank of India Act, 1934
RBI/2023-24/120 DoR.AUT.REC.74/24.01.041/2023-24 February 09, 2024 All Scheduled Commercial BanksMadam/Dear Sir, Participation of Indian Banks on India International Bullion Exchange IFSC Limited (IIBX)
RBI/2023-24/120 DoR.AUT.REC.74/24.01.041/2023-24 February 09, 2024 All Scheduled Commercial BanksMadam/Dear Sir, Participation of Indian Banks on India International Bullion Exchange IFSC Limited (IIBX)
RBI/2023-24/121
DoR.HGG.GOV.REC.75/29.67.001/2023-24 February 9, 2024 Dear Sir/ Madam Review of Fixed Remuneration granted to Non-Executive Directors (NEDs)
RBI/2023-24/121
DoR.HGG.GOV.REC.75/29.67.001/2023-24 February 9, 2024 Dear Sir/ Madam Review of Fixed Remuneration granted to Non-Executive Directors (NEDs)
RBI/2023-24/118 DOR. AML.REC.73/14.06.001/2023-24 February 08, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 85 Entries
RBI/2023-24/118 DOR. AML.REC.73/14.06.001/2023-24 February 08, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 85 Entries
RBI/2023-24/117 DoS.CO.CSITEG.SEC. No. 9 / 31-01-015/ 2023-24 January 31, 2024 The Chairman/Managing Director/Chief Executive Officer Scheduled Commercial Banks (excluding Regional Rural Banks); Small Finance Banks; Payments Banks; Primary (Urban) Co-operative Banks (Tier III and IV); Upper- and Middle-Layer Non-Banking Financial Companies (including Housing Finance Companies); Credit Information Companies and All India Financial Institutions (EXIM Bank, NABARD, NaBFID, NHB and SIDBI)
RBI/2023-24/117 DoS.CO.CSITEG.SEC. No. 9 / 31-01-015/ 2023-24 January 31, 2024 The Chairman/Managing Director/Chief Executive Officer Scheduled Commercial Banks (excluding Regional Rural Banks); Small Finance Banks; Payments Banks; Primary (Urban) Co-operative Banks (Tier III and IV); Upper- and Middle-Layer Non-Banking Financial Companies (including Housing Finance Companies); Credit Information Companies and All India Financial Institutions (EXIM Bank, NABARD, NaBFID, NHB and SIDBI)
RBI/2023-24/111 DOR. AML.REC.69/14.06.001/2023-24 January 11, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 14 Entries Please refer to Section 51 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on January 04 , 2024 (MD on KYC), in terms of which “Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto,
RBI/2023-24/111 DOR. AML.REC.69/14.06.001/2023-24 January 11, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 14 Entries Please refer to Section 51 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on January 04 , 2024 (MD on KYC), in terms of which “Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto,
RBI/2023-24/110 DOR. AML.REC.68 /14.06.001/2023-24 January 06, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA, 1967 Updates to UNSC’s 1267 / 1989 ISIL (Da'esh) & Al-Qaida Sanctions List Amendments in 07 Entries
RBI/2023-24/110 DOR. AML.REC.68 /14.06.001/2023-24 January 06, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA, 1967 Updates to UNSC’s 1267 / 1989 ISIL (Da'esh) & Al-Qaida Sanctions List Amendments in 07 Entries
RBI/2023-24/109 DOR. AML.REC.67 /14.06.001/2023-24 January 06, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments)
RBI/2023-24/109 DOR. AML.REC.67 /14.06.001/2023-24 January 06, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments)
RBI/2023-24/107 DOR.AML.REC. 66 /14.01.001/2023-24 January 04, 2024 The Chairpersons/ CEOs of all the Regulated Entities Dear Sir/Madam, Amendment to the Master Direction (MD) on KYC Please refer to the Master Direction (MD) on KYC dated February 25, 2016, as amended from time to time, in terms of which Regulated Entities (REs) have to undertake Customer Due Diligence (CDD), as per the process laid out therein, for their customers. 2. In the extant Direction, the definition of Politically Exposed Persons (PEPs) is provided in sub-clause (xvii) of clause
RBI/2023-24/107 DOR.AML.REC. 66 /14.01.001/2023-24 January 04, 2024 The Chairpersons/ CEOs of all the Regulated Entities Dear Sir/Madam, Amendment to the Master Direction (MD) on KYC Please refer to the Master Direction (MD) on KYC dated February 25, 2016, as amended from time to time, in terms of which Regulated Entities (REs) have to undertake Customer Due Diligence (CDD), as per the process laid out therein, for their customers. 2. In the extant Direction, the definition of Politically Exposed Persons (PEPs) is provided in sub-clause (xvii) of clause
RBI/2023-2024/106 DOR.AML.REC.65/14.06.001/2023-24 January 02, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Designation of 2 individuals as ‘Terrorists’ under Section 35 (1) (a) of the Unlawful Activities (Prevention) Act (UAPA), 1967 and their listing in the Schedule IV of the Act- Reg.
RBI/2023-2024/106 DOR.AML.REC.65/14.06.001/2023-24 January 02, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Designation of 2 individuals as ‘Terrorists’ under Section 35 (1) (a) of the Unlawful Activities (Prevention) Act (UAPA), 1967 and their listing in the Schedule IV of the Act- Reg.
RBI/2023-24/105 DOR. SOG (LEG).REC/64/09.08.024/2023-24 January 1, 2024 Madam/ Dear Sir Inoperative Accounts /Unclaimed Deposits in Banks- Revised Instructions As per extant instructions, the credit balance in any deposit account maintained with banks, which have not been operated upon for ten years or more, or any amount remaining unclaimed for ten years or more, as mentioned in paragraph 3(iii) of the “Depositor Education and Awareness” (DEA) Fund Scheme, 2014, are required to be transferred by banks to DEA Fund maintained by the Reserve Bank of India.
RBI/2023-24/105 DOR. SOG (LEG).REC/64/09.08.024/2023-24 January 1, 2024 Madam/ Dear Sir Inoperative Accounts /Unclaimed Deposits in Banks- Revised Instructions As per extant instructions, the credit balance in any deposit account maintained with banks, which have not been operated upon for ten years or more, or any amount remaining unclaimed for ten years or more, as mentioned in paragraph 3(iii) of the “Depositor Education and Awareness” (DEA) Fund Scheme, 2014, are required to be transferred by banks to DEA Fund maintained by the Reserve Bank of India.
RBI/2015-16/344 DBR.BP.BC.No.86/21.04.098/2015-16 March 23, 2016 All Scheduled Commercial Banks (excluding RRBs) Dear Sir/Madam, Liquidity Risk Management & Basel III Framework on Liquidity Standards – Liquidity Coverage Ratio (LCR), Liquidity Risk Monitoring Tools and LCR Disclosure Standards Please refer to our following circulars on Liquidity Risk Framework: DBOD.BP.No.56/21.04.098/2012-13 dated November 7, 2012 on “Liquidity Risk Management by Banks.” DBOD.BP.
RBI/2015-16/344 DBR.BP.BC.No.86/21.04.098/2015-16 March 23, 2016 All Scheduled Commercial Banks (excluding RRBs) Dear Sir/Madam, Liquidity Risk Management & Basel III Framework on Liquidity Standards – Liquidity Coverage Ratio (LCR), Liquidity Risk Monitoring Tools and LCR Disclosure Standards Please refer to our following circulars on Liquidity Risk Framework: DBOD.BP.No.56/21.04.098/2012-13 dated November 7, 2012 on “Liquidity Risk Management by Banks.” DBOD.BP.
RBI/2023-24/111 DoR.MCS.REC.61/01.01.001/2023-24 December 29, 2023 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, excluding Payments Banks) All Primary (Urban) Co-operative Banks All NBFCs (including HFCs) and All India Financial Institutions (EXIM Bank, NABARD, NHB, SIDBI and NaBFID)
RBI/2023-24/111 DoR.MCS.REC.61/01.01.001/2023-24 December 29, 2023 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, excluding Payments Banks) All Primary (Urban) Co-operative Banks All NBFCs (including HFCs) and All India Financial Institutions (EXIM Bank, NABARD, NHB, SIDBI and NaBFID)
Framework for Dealing with Domestic Systemically Important Banks (D-SIBs) (Revised upto December 28, 2023[1]) Introduction Some banks, due to their size, cross-jurisdictional activities, complexity, lack of substitutability and interconnectedness, become systemically important. The disorderly failure of these banks has the potential to cause significant disruption to the essential services they provide to the banking system, and in turn, to the overall economic activity. Therefore, the continued functioning of Systemically Important Banks (SIBs) is critical for the uninterrupted availability of essential banking services to the real economy.
Framework for Dealing with Domestic Systemically Important Banks (D-SIBs) (Revised upto December 28, 2023[1]) Introduction Some banks, due to their size, cross-jurisdictional activities, complexity, lack of substitutability and interconnectedness, become systemically important. The disorderly failure of these banks has the potential to cause significant disruption to the essential services they provide to the banking system, and in turn, to the overall economic activity. Therefore, the continued functioning of Systemically Important Banks (SIBs) is critical for the uninterrupted availability of essential banking services to the real economy.
RBI/2023-24/99 DOR.STR.REC.60/21.04.048/2023-24 December 28, 2023 All Scheduled Commercial Banks (excluding Regional Rural Banks) All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) MHP Exemption for Transfer of Receivables
RBI/2023-24/99 DOR.STR.REC.60/21.04.048/2023-24 December 28, 2023 All Scheduled Commercial Banks (excluding Regional Rural Banks) All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) MHP Exemption for Transfer of Receivables
RBI/2023-24/92 DoR.RET.REC.59/12.01.001/2023-24 December 22, 2023 The Chairperson / CEOs of all Commercial Banks Madam / Dear Sir, Reverse Repo transactions - Reporting in Form ‘A’ Return
RBI/2023-24/92 DoR.RET.REC.59/12.01.001/2023-24 December 22, 2023 The Chairperson / CEOs of all Commercial Banks Madam / Dear Sir, Reverse Repo transactions - Reporting in Form ‘A’ Return
RBI/DOR/2023-24/90 DOR.STR.REC. 58/21.04.048/2023-24 December 19, 2023 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies)
RBI/DOR/2023-24/90 DOR.STR.REC. 58/21.04.048/2023-24 December 19, 2023 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies)
RBI/2023-24/85 DOR.STR.REC.57/21.06.001/2023-24 November 16, 2023 Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) Non-Banking Financial Companies (including HFCs) Madam/Dear Sir, Regulatory measures towards consumer credit and bank credit to NBFCs Please refer to Governor’s Statement dated October 6, 2023 flagging the high growth in certain components of consumer credit and advising banks and non-banking financial companies (NBFCs) to strengthen their internal surveillance mechanisms, address the build-up of risks, if any, and institute suitable safeguards, in their own interest. The high growth seen in consumer credit and increasing dependency of NBFCs on bank borrowings were also highlighted by Governor in the interactions with MD/CEOs of major banks and large NBFCs in July and August 2023, respectively.
RBI/2023-24/85 DOR.STR.REC.57/21.06.001/2023-24 November 16, 2023 Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) Non-Banking Financial Companies (including HFCs) Madam/Dear Sir, Regulatory measures towards consumer credit and bank credit to NBFCs Please refer to Governor’s Statement dated October 6, 2023 flagging the high growth in certain components of consumer credit and advising banks and non-banking financial companies (NBFCs) to strengthen their internal surveillance mechanisms, address the build-up of risks, if any, and institute suitable safeguards, in their own interest. The high growth seen in consumer credit and increasing dependency of NBFCs on bank borrowings were also highlighted by Governor in the interactions with MD/CEOs of major banks and large NBFCs in July and August 2023, respectively.
RBI/2023-2024/84 DOR. AML.REC.56 /14.06.001/2023-24November 15, 2023 The Chairpersons / CEOs of all the Regulated Entities Madam / Dear Sir, Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 05 Entries
RBI/2023-2024/84 DOR. AML.REC.56 /14.06.001/2023-24November 15, 2023 The Chairpersons / CEOs of all the Regulated Entities Madam / Dear Sir, Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 05 Entries
RBI/2023-24/74 DOR.SPE. REC. No 51/13.03.000/2023-24 October 26, 2023 Non-Callable Deposits - Master Direction on Interest Rate on Deposits Please refer to the instructions contained in Section 7 of the Master Direction (MD) on Interest Rate on Deposits dated March 03, 2016 and Master Direction - Reserve Bank of India (Co-operative Banks - Interest Rate on Deposits) Directions, 2016 dated May 12, 2016. In terms of these instructions, banks have been permitted to offer domestic term deposits (TDs) without premature withdrawal option, provided that all TDs accepted from individuals for an amount of Rupees fifteen lakh and below shall have premature-withdrawal-facility. Further, the banks have also been permitted to offer differential rate on interest on TDs based on non-callability of deposits (i.e., non-availability of premature withdrawal option) in addition to tenor and size of deposits.
RBI/2023-24/74 DOR.SPE. REC. No 51/13.03.000/2023-24 October 26, 2023 Non-Callable Deposits - Master Direction on Interest Rate on Deposits Please refer to the instructions contained in Section 7 of the Master Direction (MD) on Interest Rate on Deposits dated March 03, 2016 and Master Direction - Reserve Bank of India (Co-operative Banks - Interest Rate on Deposits) Directions, 2016 dated May 12, 2016. In terms of these instructions, banks have been permitted to offer domestic term deposits (TDs) without premature withdrawal option, provided that all TDs accepted from individuals for an amount of Rupees fifteen lakh and below shall have premature-withdrawal-facility. Further, the banks have also been permitted to offer differential rate on interest on TDs based on non-callability of deposits (i.e., non-availability of premature withdrawal option) in addition to tenor and size of deposits.
RBI/2023-24/72 DoR.FIN.REC.48/20.16.003/2023-24 October 26, 2023 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-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID)
RBI/2023-24/72 DoR.FIN.REC.48/20.16.003/2023-24 October 26, 2023 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-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID)
RBI/2023-24/73 DoR.FIN.REC.49/20.16.003/2023-24 October 26, 2023 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-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Asset Reconstructions Companies All Credit Information Companies
RBI/2023-24/73 DoR.FIN.REC.49/20.16.003/2023-24 October 26, 2023 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-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Asset Reconstructions Companies All Credit Information Companies
RBI/2023-24/75 DoR.SPE.REC.50/13.03.00/2023-2024 October 26, 2023 All Regional Rural Banks Sir / Madam, Review of Instructions on Bulk Deposits for Regional Rural Banks (RRBs) Please refer to Para 3 (a) (i) of Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 dated March 3, 2016, in terms of which “Bulk Deposit” means: Single Rupee term deposits of Rupees two crore and above for Scheduled Commercial Banks (excluding Regional Rural Banks) and Small Finance Banks.
RBI/2023-24/75 DoR.SPE.REC.50/13.03.00/2023-2024 October 26, 2023 All Regional Rural Banks Sir / Madam, Review of Instructions on Bulk Deposits for Regional Rural Banks (RRBs) Please refer to Para 3 (a) (i) of Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 dated March 3, 2016, in terms of which “Bulk Deposit” means: Single Rupee term deposits of Rupees two crore and above for Scheduled Commercial Banks (excluding Regional Rural Banks) and Small Finance Banks.
RBI/2023-24/70 DOR.HGG.GOV.REC.46/29.67.001/2023-24 October 25, 2023 All Private Sector Banks and Wholly-Owned Subsidiaries of Foreign Banks (excluding Payment Banks and Local Area Banks) Madam / Dear Sir Appointment of Whole-Time Director(s) Please refer to paragraph 10 and 11 of our instructions DOR.GOV.REC.8/29.67.001/2021-22 dated April 26, 2021 on ‘Corporate Governance in Banks - Appointment of Directors and Constitution of Committees of the Board’.
RBI/2023-24/70 DOR.HGG.GOV.REC.46/29.67.001/2023-24 October 25, 2023 All Private Sector Banks and Wholly-Owned Subsidiaries of Foreign Banks (excluding Payment Banks and Local Area Banks) Madam / Dear Sir Appointment of Whole-Time Director(s) Please refer to paragraph 10 and 11 of our instructions DOR.GOV.REC.8/29.67.001/2021-22 dated April 26, 2021 on ‘Corporate Governance in Banks - Appointment of Directors and Constitution of Committees of the Board’.
RBI/2023-24/71 DOR.ACC.47/21.04.018/2023-24 October 25, 2023 Madam / Sir, Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021: Presentation of unclaimed liabilities transferred to Depositor Education and Awareness (DEA) Fund The ‘Notes and Instructions for compilation’ given in Annex II to the Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021 (Master Direction) require commercial banks to present all unclaimed liabilities, where the amount due has been transferred to the Depositor Education and Awareness (DEA) Fund established under the DEA Fund Scheme, 2014, under ‘Schedule 12- Contingent Liabilities - Other items for which the bank is contingently liable’.
RBI/2023-24/71 DOR.ACC.47/21.04.018/2023-24 October 25, 2023 Madam / Sir, Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021: Presentation of unclaimed liabilities transferred to Depositor Education and Awareness (DEA) Fund The ‘Notes and Instructions for compilation’ given in Annex II to the Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021 (Master Direction) require commercial banks to present all unclaimed liabilities, where the amount due has been transferred to the Depositor Education and Awareness (DEA) Fund established under the DEA Fund Scheme, 2014, under ‘Schedule 12- Contingent Liabilities - Other items for which the bank is contingently liable’.
RBI/2023-24/69 DOR.AML.REC.44/14.01.001/2023-24 October 17, 2023 The Chairpersons/ CEOs of all the Regulated Entities Dear Sir / Madam, Amendment to the Master Direction (MD) on KYC Please refer to the Master Direction (MD) on KYC dated February 25, 2016, as amended from time to time, in terms of which Regulated Entities (REs) have to undertake Customer Due Diligence (CDD), as per the process laid out therein, for their customers.
RBI/2023-24/69 DOR.AML.REC.44/14.01.001/2023-24 October 17, 2023 The Chairpersons/ CEOs of all the Regulated Entities Dear Sir / Madam, Amendment to the Master Direction (MD) on KYC Please refer to the Master Direction (MD) on KYC dated February 25, 2016, as amended from time to time, in terms of which Regulated Entities (REs) have to undertake Customer Due Diligence (CDD), as per the process laid out therein, for their customers.
RBI/2023-24/68 DoR.RET.REC.43/12.01.001/2023-24 October 16, 2023 The Chairperson / CEOs of all Commercial Banks Madam / Dear Sir, Reverse Repo transactions - Reporting in Form ‘A’ Return Please refer to Form A Return in the Master Direction - Reserve Bank of India [Cash Reserve Ratio (CRR) and Statutory Liquidity Ratio (SLR)] Directions - 2021 (updated as on September 25, 2023) regarding the reporting of Reverse Repo transactions by Commercial Banks.
RBI/2023-24/68 DoR.RET.REC.43/12.01.001/2023-24 October 16, 2023 The Chairperson / CEOs of all Commercial Banks Madam / Dear Sir, Reverse Repo transactions - Reporting in Form ‘A’ Return Please refer to Form A Return in the Master Direction - Reserve Bank of India [Cash Reserve Ratio (CRR) and Statutory Liquidity Ratio (SLR)] Directions - 2021 (updated as on September 25, 2023) regarding the reporting of Reverse Repo transactions by Commercial Banks.
RBI/2023-24/63
DoR.FIN.REC.41/20.16.003/2023-24
September 25, 2023
All Commercial Banks including Small Finance Banks, Local Area Banks and Regional Rural Banks and excluding Payment 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
Dear Sir/ Madam
Display of information - Secured assets possessed under the SARFAESI Act, 2002
As a part of the move towards greater transparency, it has been decided that the Regulated Entities (REs) of the Reserve Bank which are secured creditors as per the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002, shall display information in respect of the borrowers whose secured assets have been taken into possession by the REs under the Act.
2. REs shall upload this information on their website in the format as prescribed in the Annex. The first such list shall be displayed on the website of REs within six (6) months from the date of this circular, and the list shall be updated on monthly basis.
Yours faithfully,
(J.P. Sharma)
Chief General Manager
Encl: Annex
Annex
Information on secured assets possessed under the SARFAESI Act, 2002
Sl. NoBranch NameStateBorrower NameGuarantor Name
(wherever applicable)Registered address of the BorrowerRegistered address of the Guarantor
(wherever applicable)Outstanding amount
(in ₹)Asset ClassificationDate of Asset classificationDetails of security possessedName of the Title holder of the security possessed
RBI/2023-24/63
DoR.FIN.REC.41/20.16.003/2023-24
September 25, 2023
All Commercial Banks including Small Finance Banks, Local Area Banks and Regional Rural Banks and excluding Payment 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
Dear Sir/ Madam
Display of information - Secured assets possessed under the SARFAESI Act, 2002
As a part of the move towards greater transparency, it has been decided that the Regulated Entities (REs) of the Reserve Bank which are secured creditors as per the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002, shall display information in respect of the borrowers whose secured assets have been taken into possession by the REs under the Act.
2. REs shall upload this information on their website in the format as prescribed in the Annex. The first such list shall be displayed on the website of REs within six (6) months from the date of this circular, and the list shall be updated on monthly basis.
Yours faithfully,
(J.P. Sharma)
Chief General Manager
Encl: Annex
Annex
Information on secured assets possessed under the SARFAESI Act, 2002
Sl. NoBranch NameStateBorrower NameGuarantor Name
(wherever applicable)Registered address of the BorrowerRegistered address of the Guarantor
(wherever applicable)Outstanding amount
(in ₹)Asset ClassificationDate of Asset classificationDetails of security possessedName of the Title holder of the security possessed
RBI/2023-24/62
DoR.FIN.REC.39/20.16.056/2023-24
September 20, 2023
All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural 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
Dear Sir/ Madam,
Data Quality Index for Commercial and Microfinance Segments by Credit Information Companies
Please refer to our circular DBOD.No.CID.BC.127/20.16.056/2013-14 dated June 27, 2014, inter alia setting out a common Data Quality Index (DQI) for assessing the quality of data submissions by Credit Institutions (CIs) to Credit Information Companies (CICs) and improving the same over a period of time. Currently, the DQI is being used for data submitted under the consumer segment.
2. With a view to enable further implementation of DQI, it has been decided that CICs shall prepare DQIs for Commercial and Microfinance segments also as per Annex I and II, respectively. CICs shall provide the DQIs for Commercial and Microfinance segments to all CIs latest by March 31, 2024.
3. Further, CICs are advised as under:
-
CICs shall provide DQIs for Commercial and Microfinance segments in the form of numeric scores on a monthly basis to all member credit institutions.
-
DQI scores for Commercial and Microfinance segments shall be provided at CI and file level. The DQI scores for Commercial and Microfinance segments at CI level shall be computed as weighted average of file level DQI scores of commercial and microfinance segment respectively of that CI.
-
CICs shall compute industry level DQIs for each of the three reporting segments1 as weighted average of the CI level DQI in their respective category (e.g. Public Sector Banks, Private Sector Banks, Foreign Banks, Co-operative Banks, RRBs, NBFCs etc.) on monthly basis. Further, a half yearly Industry Benchmark shall be calculated as a rolling average of preceding six months Industry level DQI score of respective category of CIs.
-
CICs shall provide reasons for decline in score to each CI, if its (a) CI level score has declined over the previous month or (b) CI level score is lower than the half yearly industry benchmark.
-
CICs shall provide monthly data of CI level DQI and industry level DQI of all segments to Department of Supervision, Reserve Bank of India, Central Office at half yearly intervals as on September 30 and March 31 each year, for information and monitoring purposes.
4. CIs are advised to undertake half yearly review of the DQI for all segments to improve the quality of the data being submitted to CICs. Corrective steps taken on the above issues along with a report on the same shall be placed before its top management by each CI for review within two months from the end of that half-year.
Yours faithfully
RBI/2023-24/62
DoR.FIN.REC.39/20.16.056/2023-24
September 20, 2023
All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural 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
Dear Sir/ Madam,
Data Quality Index for Commercial and Microfinance Segments by Credit Information Companies
Please refer to our circular DBOD.No.CID.BC.127/20.16.056/2013-14 dated June 27, 2014, inter alia setting out a common Data Quality Index (DQI) for assessing the quality of data submissions by Credit Institutions (CIs) to Credit Information Companies (CICs) and improving the same over a period of time. Currently, the DQI is being used for data submitted under the consumer segment.
2. With a view to enable further implementation of DQI, it has been decided that CICs shall prepare DQIs for Commercial and Microfinance segments also as per Annex I and II, respectively. CICs shall provide the DQIs for Commercial and Microfinance segments to all CIs latest by March 31, 2024.
3. Further, CICs are advised as under:
-
CICs shall provide DQIs for Commercial and Microfinance segments in the form of numeric scores on a monthly basis to all member credit institutions.
-
DQI scores for Commercial and Microfinance segments shall be provided at CI and file level. The DQI scores for Commercial and Microfinance segments at CI level shall be computed as weighted average of file level DQI scores of commercial and microfinance segment respectively of that CI.
-
CICs shall compute industry level DQIs for each of the three reporting segments1 as weighted average of the CI level DQI in their respective category (e.g. Public Sector Banks, Private Sector Banks, Foreign Banks, Co-operative Banks, RRBs, NBFCs etc.) on monthly basis. Further, a half yearly Industry Benchmark shall be calculated as a rolling average of preceding six months Industry level DQI score of respective category of CIs.
-
CICs shall provide reasons for decline in score to each CI, if its (a) CI level score has declined over the previous month or (b) CI level score is lower than the half yearly industry benchmark.
-
CICs shall provide monthly data of CI level DQI and industry level DQI of all segments to Department of Supervision, Reserve Bank of India, Central Office at half yearly intervals as on September 30 and March 31 each year, for information and monitoring purposes.
4. CIs are advised to undertake half yearly review of the DQI for all segments to improve the quality of the data being submitted to CICs. Corrective steps taken on the above issues along with a report on the same shall be placed before its top management by each CI for review within two months from the end of that half-year.
Yours faithfully
RBI/2012-13/62 UBD.BPD.(PCB) MC No. 5 /13.05.000/2012-13 July 2, 2012 The Chief Executive Officers All Primary (Urban) Co-operative Banks Madam / Dear Sir, Master Circular- Management of Advances - UCBs Please refer to our Master Circular UBD.BPD.(PCB) MC No.5/13.05.000/2011-12 dated July 1, 2011 on the captioned subject (available at RBI website www.rbi.org.in). The enclosed Master Circular consolidates and updates all the instructions / guidelines issued on the subj
RBI/2012-13/62 UBD.BPD.(PCB) MC No. 5 /13.05.000/2012-13 July 2, 2012 The Chief Executive Officers All Primary (Urban) Co-operative Banks Madam / Dear Sir, Master Circular- Management of Advances - UCBs Please refer to our Master Circular UBD.BPD.(PCB) MC No.5/13.05.000/2011-12 dated July 1, 2011 on the captioned subject (available at RBI website www.rbi.org.in). The enclosed Master Circular consolidates and updates all the instructions / guidelines issued on the subj
RBI/2023-24/59
DOR.RET.REC.34/12.01.001/2023-24
September 08, 2023
The Chairperson / CEOs of all Scheduled Commercial Banks / Regional Rural Banks / All Scheduled Primary (Urban) Co-operative Banks / All Scheduled State Co-operative Banks
Madam / Dear Sir,
Reserve Bank of India Act, 1934 - Section 42(1A) - Requirement for maintaining additional CRR
Please refer to the circular DOR.RET.REC.29/12.01.001/2023-24 dated August 10, 2023 and relative notification on the captioned subject.
2. As announced in the RBI Press Release dated September 08, 2023, on a review, it has been decided to discontinue the incremental CRR (I-CRR) in a phased manner. Based on an assessment of current and evolving liquidity conditions, it has been decided that the amounts impounded under the I-CRR would be released in stages so that system liquidity is not subjected to sudden shocks and money markets function in an orderly manner. The release of funds would be as follows:
RBI/2023-24/59
DOR.RET.REC.34/12.01.001/2023-24
September 08, 2023
The Chairperson / CEOs of all Scheduled Commercial Banks / Regional Rural Banks / All Scheduled Primary (Urban) Co-operative Banks / All Scheduled State Co-operative Banks
Madam / Dear Sir,
Reserve Bank of India Act, 1934 - Section 42(1A) - Requirement for maintaining additional CRR
Please refer to the circular DOR.RET.REC.29/12.01.001/2023-24 dated August 10, 2023 and relative notification on the captioned subject.
2. As announced in the RBI Press Release dated September 08, 2023, on a review, it has been decided to discontinue the incremental CRR (I-CRR) in a phased manner. Based on an assessment of current and evolving liquidity conditions, it has been decided that the amounts impounded under the I-CRR would be released in stages so that system liquidity is not subjected to sudden shocks and money markets function in an orderly manner. The release of funds would be as follows:
RBI/2023-24/56 DOR.AML.REC.33/14.06.001/2023-24 August 18, 2023 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments)
RBI/2023-24/56 DOR.AML.REC.33/14.06.001/2023-24 August 18, 2023 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments)
पेज अंतिम अपडेट तारीख: ऑगस्ट 08, 2024