Regulating Non-Banking

RBI/2025-26/<> DOR.CRE.REC. /07.01.007/2025-26 DD-MM-YYYY Reserve Bank of India (All India Financial Institutions – Credit Facilities) Amendment Directions, 2026 – Draft for Comments Please refer to the Reserve Bank of India (All India Financial Institutions – Credit Facilities) Directions, 2025 (hereinafter referred to as ‘Directions’).

DOR.MCS.REC.No. /01-01-039/2025-26 February 12, 2026 Draft Reserve Bank of India (Housing Finance Companies) Second Amendment Directions, 2026 Certain instructions on matters related to recovery of loans and engagement of recovery agents by Housing Finance Companies (HFCs) have been issued to HFCs under Chapter-X on ‘Fair Practices Code’ of the Reserve Bank of India (Housing Finance Companies) Directions, 2025.

DOR.MCS.REC.No. /01-01-039/2025-26 February 12, 2026 Draft Reserve Bank of India (Non-Banking Financial Companies - Responsible Business Conduct) Second Amendment Directions, 2026 Certain instructions on matters related to recovery of loans and engagement of recovery agents by Non-Banking Financial Companies (NBFCs) have been issued to NBFCs under Chapter III on ‘Responsible Lending Conduct’ of the Reserve Bank of India (Non-Banking Financial Companies – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-040/2025-26 February 12, 2026 Draft Reserve Bank of India (All India Financial Institutions - Responsible Business Conduct) Second Amendment Directions, 2026 Certain instructions on responsibilities of an All India Financial Institution (AIFI) employing recovery agents have been issued to AIFIs under the Reserve Bank of India (All India Financial Institutions – Responsible Business Conduct) Directions, 2025.