RBI/FIDD/2019-20/70 Master Direction FIDD.CO.Plan.BC No.08/04.09.01/2019-20 July 29, 2019 (Updated as on March 12, 2020) The Chairman/Managing Director/ Chief Executive Officer [All Small Finance Banks)] Dear Sir/ Madam, Master Direction – Priority Sector Lending – Small Finance Banks – Targets and Classification The Master Direction enclosed incorporates the updated guidelines/ instructions/ circulars on the subject. The Direction will be updated from time to time as

RBI/2019-20/68 Master Direction DCM (CC) No.G-4/03.35.01/2019-20 July 01, 2019 (Updated as on October 03, 2019) 1. The Chairman & Managing Director/Chief Executive Officer (All Banks having Currency Chests) 2. The Director of Treasuries (State Governments) Madam / Dear Sir Master Direction on Levy of Penal Interest for Delayed Reporting / Wrong Reporting / Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances I

RBI/2019-20/69 Master Direction DCM (CC) No.G-6/03.41.01/2019-20 July 01, 2019 (Updated as on January 6, 2020) The Chairman and Managing Director / Chief Executive Officers, All Banks Madam / Dear Sir, Master Direction on Currency Distribution & Exchange Scheme (CDES) based on performance in rendering customer service to the members of public In terms of the Preamble, under Section 45 of the RBI Act, 1934 and 35 A of the Banking Regulation Act, 1949, the Bank issu

RBI/FIDD/2018-19/64 Master Direction FIDD.CO.FSD.BC No.9/05.10.001/2018-19 October 17, 2018 The Chairman/Managing Director/Chief Executive Officer All scheduled commercial banks (including Small Finance Banks and excluding Regional Rural Banks) Madam / Sir, Master Direction – Reserve Bank of India (Relief Measures by Banks in Areas affected by Natural Calamities) Directions 2018 – SCBs Please refer to our ‘Master Direction FIDD.No.FSD.BC.8/05.10.001/2017-18 dated July

RBI/FIDD/2018-19/65 Master Direction FIDD.CO.FSD.BC No.10/05.10.001/2018-19 October 17, 2018 The Chairman All Regional Rural Banks Madam / Sir, Master Direction – Reserve Bank of India (Relief Measures by Banks in Areas affected by Natural Calamities) Directions 2018 – RRBs The Master Direction on relief measures by banks in areas affected by Natural Calamities was first issued to Scheduled Commercial Banks in 2016. 2. The guidelines applicable to Regional Rural Banks

RBI/DCM/2018-19/62 Master Direction DCM (CC) No. G - 5/03.35.01/2018-19 July 3, 2018 1. The Chairman & Managing Director/Chief Executive Officer (All Banks having Currency Chests) 2. The Director of Treasuries (State Governments) Madam / Dear Sir Master Direction on Levy of Penal Interest for Delayed Reporting / Wrong Reporting / Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances In terms of the Preamble, un

RBI/DCM/2018-19/63 Master Direction DCM (CC) No.G-3/03.41.01/2018-19 July 3, 2018 The Chairman and Managing Director / Chief Executive Officers, All Banks Madam / Dear Sir, Master Direction on Currency Distribution & Exchange Scheme (CDES) based on performance in rendering customer service to the members of public In terms of the Preamble, under Section 45 of the RBI Act, 1934 and 35 A of the Banking Regulation Act, 1949, the Bank issues guidelines / instructions

RBI/DBR/2015-16/18 Master Direction DBR.AML.BC.No.81/14.01.001/2015-16 February 25, 2016 (Updated as on May 04, 2023) (Updated as on April 28, 2023) (Updated as on May 10, 2021) (Updated as on April 01, 2021) (Updated as on March 23, 2021) (Updated as on December 18, 2020) (Updated as on April 20, 2020) (Updated as on April 01, 2020) (Updated as on January 09, 2020) (Updated as on August 09, 2019) (Updated as on May 29, 2019) Master Direction - Know Your Customer (KYC

RBI/DCM/2017-18/59 Master Direction DCM(CC) No.G - 2/03.35.01/2017-18 October 12, 2017 1. The Chairman& Managing Director/Chief Executive Officer (All Banks having Currency Chests) 2. The Director of Treasuries (State Governments) Dear Sir/Madam Master Direction on Levy of Penal Interest for Delayed Reporting/Wrong Reporting/Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances In terms of the Preamble, under S

RBI/FIDD/2017-2018/56 Master Direction FIDD.MSME & NFS.12/06.02.31/2017-18 July 24, 2017 (Updated as on July 29, 2022) (Updated as on April 25, 2018) The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks (excluding Regional Rural Banks) Madam/Dear Sir, Master Direction - Lending to Micro, Small & Medium Enterprises (MSME) Sector The Reserve Bank of India has, from time to time, issued a number of instructions / guidelines to

RBI/FIDD/2016-17/34 Master Direction FIDD.CO.Plan.2/04.09.01/2016-17 July 7, 2016 (Updated as on June 18, 2019) The Chairman All Regional Rural Banks Dear Sir/ Madam, MASTER DIRECTION-REGIONAL RURAL BANKS-PRIORITY SECTOR LENDING- TARGETS AND CLASSIFICATION The guidelines for priority sector lending by Regional Rural Banks were revised by the Reserve Bank of India vide circular dated December 3, 2015. The Master Direction enclosed incorporates the updated guidelines/ i

RBI/DNBR/2016-17/38 Master Direction DNBR.PD.002/03.10.119/2016-17 August 25, 2016 (Updated as on May 02, 2022) (Updated as on February 22, 2019) (Updated as on October 05, 2018) (Updated as on May 31, 2018) (Updated as on August 14, 2017) Master Direction - Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 2016. The Reserve Bank of India (the Bank), having considered it necessary in the public interest and being satisfied that f

RBI/DNBR/2016-17/41 Master Direction DNBR. PD. 005/03.10.119/2016-17 August 25, 2016 Master Direction - Miscellaneous Non-Banking Companies (Reserve Bank) Directions, 2016 The Reserve Bank of India (the Bank), having considered it necessary in the public interest and being satisfied that for the purpose of enabling the Bank to regulate the credit system to the advantage of the country, it is necessary to give the directions set out below, in exercise of the powers con

RBI/DNBR/2016-17/43 Master Direction DNBR. PD.006/13.10.119/2016-17 August 25, 2016 (Updated as on February 22, 2019) Master Direction - Residuary Non-Banking Companies (Reserve Bank) Directions, 2016 The Reserve Bank of India (the Bank), having considered it necessary in the public interest and being satisfied that for the purpose of enabling the Bank to regulate the credit system to the advantage of the country, it is necessary to give the directions set out below,

RBI/FIDD/2016-17/37 Master Direction FIDD.MSME & NFS.3/06.02.31/2016-17 July 21, 2016 The Chairman/Managing Director/Chief Executive Officer All Scheduled Commercial Banks (excluding Regional Rural Banks) Dear Sir / Madam Master Direction - Lending to Micro, Small & Medium Enterprises (MSME) Sector As you are aware, the Reserve Bank of India has, from time to time, issued a number of guidelines / instructions / circulars / directives to banks in the matters re

RBI/FIDD/2017-2018/55 Master Direction FIDD.CO.FSD.BC No.8/05.10.001/2017-18 July 03, 2017 The Chairman/Managing Director/Chief Executive Officer All scheduled commercial banks (including Small Finance Banks and excluding Regional Rural Banks) Madam / Sir, Master Direction – Reserve Bank of India (Relief Measures by banks in areas affected by Natural Calamities) Directions 2017 Please refer to our ‘Master Direction FIDD.No.FSD.BC.2/05.10.001/2016-17 dated July 1, 2016

RBI/DCM/2016-17/35 Master Direction DCM(CC) No.G -2/03.35.01/2016-17 July 20, 2016 1. The Chairman & Managing Director/Chief Executive Officer (All Banks having Currency Chests) 2. The Director of Treasuries (State Governments) Dear Sir/Madam Master Direction on Levy of Penal Interest for Delayed Reporting/Wrong Reporting/Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances In terms of the Preamble, under Sect

RBI/DCM/2016-17/36 Master Direction DCM (CC) No.G-4/03.41.01/2016-17 July 20, 2016 The Chairman and Managing Director / Chief Executive Officers, All Banks Madam / Dear Sir, Master Direction on Currency Distribution & Exchange Scheme (CDES) based on performance in rendering customer service to the members of public In terms of the Preamble and under Section 45 of the RBI Act, 1934, and 35 A of the Banking Regulation Act, 1949, the Bank issues guidelines / instruct

RBI/FIDD/2016-17/33 Master Direction FIDD.CO.Plan.1/04.09.01/2016-17 July 7, 2016 (Updated as on December 05, 2019) (Updated as on December 04, 2018) (Updated as on August 01, 2018) (Updated as on April 16, 2018) (Updated as on December 22, 2016) (Updated as on July 28, 2016) The Chairman / Managing Director/ Chief Executive Officer [All Scheduled Commercial Banks, (excluding Regional Rural Banks and Small Finance Banks)] Dear Sir/ Madam, MASTER DIRECTION-PRIORITY SEC

RBI/FIDD/2016-17/27 Master Direction FIDD No.FSD.BC.2/05.10.001/2016-17 July 1, 2016 Master Direction - Reserve Bank of India (Relief Measures by Banks in Areas Affected by Natural Calamities) Directions, 2016 In exercise of the powers conferred by Sections 21 and 35 A of the Banking Regulation Act, 1949, the Reserve Bank of India being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified. CH

RBI/2015-16/211 Master Direction No.DBR.IBD.No.45/23.67.003/2015-16 October 22, 2015 (Updated as on August 04, 2022) (Updated as on October 28, 2021) (Updated as on April 05, 2021) (Updated as on August 16, 2019) (Updated as on January 9, 2019) (Updated as on June 7, 2018) (Updated as on March 31, 2016) (Updated as on January 21, 2016) Gold Monetization Scheme, 2015 In exercise of the powers conferred on the Reserve Bank of India (RBI) under Section 35A of the Banking