EXECUTIVE DIRECTOR

Reserve Bank of India
Mumbai

Reserve Bank - Integrated Ombudsman Scheme, 2021 (RB-IOS, 2021)

NOTIFICATION

Ref. CO.CEPD.PRS.No.S684/13-55-001/2025-2026                        

October 07, 2025

In exercise of the powers conferred under Section 35A of the Banking Regulation Act, 1949, and in partial modification of the notification CEPD. PRD. No. S544/13.01.001/2022-23 dated August 05, 2022, the Reserve Bank of India, being satisfied that it is in public interest to do so, hereby directs that the State Co-operative Banks, and Central Co-operative Banks, as defined in the Banking Regulation Act, 1949, shall also be treated as a ‘Regulated Entity’ for the purpose of Reserve Bank - Integrated Ombudsman Scheme, 2021 (the Scheme).

2. Accordingly, the Scheme shall be applicable to State Co-operative Banks, Central Co-operative Banks, except to the extent specifically excluded under the Scheme.

3. This Notification shall come into force with effect from November 01, 2025.

4. With this inclusion, the Scheme covers the following regulated entities:

1. 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 with deposits size of ₹50 crore and above as on the date of the audited balance sheet of the previous financial year;
2. all Non-Banking Financial Companies (excluding Housing Finance Companies) which (a) are authorised to accept deposits; or (b) have customer interface, with an assets size of ₹100 crore and above as on the date of the audited balance sheet of the previous financial year;
3. all System Participants as defined under the Scheme; and
4. Credit Information Companies.

(Neeraj Nigam)