Connect 2 Regulate

The Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated February 06, 2026, to exempt eligible ‘NBFCs not availing public funds and not having customer interface (including ‘Type I NBFCs’)’ from registration requirement with the Reserve Bank subject to certain conditions. Accordingly, the draft Reserve Bank of India (Non-Banking Financial Companies – Registration, Exemptions and Framework for Scale Based Regulation) Amendment Directions, 2026 have been issued for public comments.

In pursuance of the announcement made in the Statement on Developmental and Regulatory Policies dated February 6, 2026, the Reserve Bank of India has today issued the draft “Reserve Bank of India (Urban Co-operative Banks – Financial Statements: Presentation and Disclosures) – Second Amendment Directions, 2026” for public comments.
Additional comments or any attachments may also be submitted by email at feedbackcrg@rbi.org.in.

In pursuance of the announcement made in the Statement on Developmental and Regulatory Policies dated February 6, 2026, the Reserve Bank of India has today issued the draft “Reserve Bank of India (Urban Co-operative Banks – Credit Facilities) – Amendment Directions, 2026” for public comments.
Additional comments or any attachments may also be submitted by email at feedbackcrg@rbi.org.in.

In pursuance of the announcement made in the Statement on Developmental and Regulatory Policies dated February 6, 2026, the Reserve Bank of India has today issued the draft “Reserve Bank of India (Urban Co-operative Banks – Concentration Risk Management) – Amendment Directions, 2026” for public comments.
Additional comments or any attachments may also be submitted by email at feedbackcrg@rbi.org.in.