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index-to-rbi-circulars
| circular-number | date-of-issue | index-to-rbi-circular-department | Subject | meant-for |
|---|---|---|---|---|
| Ref. CO.CEPD.PRS.No.S684/13-55-001/2025-2026 | 07.10.2025 | Customer Service Department | Reserve Bank - Integrated Ombudsman Scheme, 2021 (RB-IOS, 2021) | All Commercial Banks, Regional Rural Banks, State Co-operative Banks, Central Co-operative Banks, Scheduled Primary (Urban) Co-operative Banks, and Non-Scheduled Primary (Urban) Co-operative Banks, All Non-Banking Financial Companies (excluding Housing Finance Companies), All System Participants , Credit Information Companies |
| RBI/2025-2026/91 A.P. (DIR Series) Circular No. 14 | 03.10.2025 | Foreign Exchange Department | International Trade Settlement in Indian Rupees (INR) | All Authorised Dealer Category-I banks |
| RBI/2025-26/90 A.P. (DIR Series) Circular No. 13 |
03.10.2025 | Foreign Exchange Department | Investment in Corporate Debt Securities by Persons Resident Outside India through Special Rupee Vostro account | All Authorised Dealer Category-I banks |
| RBI/2025-26/89 A.P. (DIR Series) Circular No.12 |
01.10.2025 | Foreign Exchange Department | Export Data Processing and Monitoring System (EDPMS) & Import Data Processing and Monitoring System (IDPMS) – reconciliation of export /import entries – Review of Guidelines | All Authorised Dealer Category-I Banks |
| RBI/2025-26/88 A.P. (DIR Series) Circular No. 11 |
01.10.2025 | Foreign Exchange Department | Merchanting Trade Transactions (MTT) – Review of time period for outlay of foreign exchange | All Authorised Dealer Category-I Banks |
| RBI/2025-26/87 DOR.CAP.REC.No.55/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Payments Banks |
| RBI/2025-26/86 DOR.CAP.REC.No.54/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Small Finance Banks |
| RBI/2025-26/85 DOR.CAP.REC.No.53/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) |
| RBI/2025-26/84 DOR.CRE.REC.52/21.01.023/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Lending Against Gold and Silver Collateral) – (1st Amendment) Directions, 2025 | |
| RBI/2025-26/83 DOR.CRE.REC.51/13.03.00/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Interest Rate on Advances) (Amendment Directions), 2025 | |
| RBI/2025-26/82 DoR.MCS.REC.50/01.01.003/2025-26 | 26.09.2025 | Department of Regulation | Reserve Bank of India (Settlement of Claims in respect of Deceased Customers of Banks) Directions, 2025 | |
| RBI/2025-26/81 CO.DPSS.RLPD.No.S680/04-07-001/2025-2026 |
26.09.2025 | Department of Payment and Settlement Systems | Special Clearing in Cheque Truncation System on October 3, 2025 | The Chairman / Managing Director / Chief Executive Officer of Banks participating in Cheque Truncation System/ National Payments Corporation of India |
| RBI/2025-2026/80 DOR.MRG.REC.49/00.00.011/2025-26 | 26.09.2025 | Investment by State Co-operative Banks (StCBs) and Central Co-operative Banks (CCBs) in Shared Service Entity (SSE) established by NABARD | All State / Central Co-operative Banks | |
| RBI/2025-2026/79 CO.DPSS.POLC.No.S668/02-14-015/2025-2026 | 25.09.2025 | Department of Payment and Settlement Systems | Reserve Bank of India (Authentication mechanisms for digital payment transactions) Directions, 2025 | All Payment System Providers and Payment System Participants (banks and non-banks), All domestic digital payment transactions, unless specifically exempted otherwise |
| RBI/2025-2026/78 A. P. (DIR Series) Circular No. 10 |
22.09.2025 | Financial Markets Regulation Department | Participation of Standalone Primary Dealers in Non-deliverable Rupee Derivative Markets | All Authorised Persons Madam/Sir |
| RBI/DPSS/2025-26/141 CO.DPSS.POLC.No.S-633/02-14-008/2025-26 |
15.09.2025 | Department of Payment and Settlement Systems | Master Direction on Regulation of Payment Aggregator (PA) | All Payment System Providers and Payment System Participants /All Authorised Dealer banks /All Scheduled Commercial Banks |
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