Notifications

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Non-Banking Financial Companies – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Sections 45JA, Section 45K, 45L, and 45M of the Reserve Bank of India Act, 1934, Section 3 read with Section 31A and Section 6 of Factoring Regulation Act, 2011 and Section 30, 30A , 32 and 33 of NHB Act, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Non-Banking Financial Companies – Undertaking of Financial Services) Directions, 2025 (“Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Rural Co-operative Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Rural Co-operative Banks – Undertaking of Financial Services) Directions, 2025 (“the Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Urban Co-operative Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Urban Co-operative Banks – Undertaking of Financial Services) Directions, 2025 (“the Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Regional Rural Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Regional Rural Banks – Undertaking of Financial Services) Directions, 2025 (“the Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Payments Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Payment Finance Banks – Undertaking of Financial Services) Directions, 2025 (“Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Small Finance Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Small Finance Banks – Undertaking of Financial Services) Directions, 2025 (“Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Commercial Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Commercial Banks – Undertaking of Financial Services) Directions, 2025 (“Master Direction”).

DOR.MCS.REC.No. /01-01-039/2025-26 February 11, 2026 Draft Reserve Bank of India (Housing Finance Companies) Amendment Directions, 2026 Reserve Bank had earlier issued instructions on ‘Advertising, Marketing and Sales’ to Housing Finance Companies (HFCs) under Chapter-X on ‘Fair Practices Code’ in Reserve Bank of India (Housing Finance Companies) Directions, 2025.

DOR.MCS.REC.No. /01-01-040/2025-26 February 11, 2026 Draft Reserve Bank of India (All India Financial Institutions - Responsible Business Conduct) Amendment Directions, 2026 It has been decided to issue comprehensive instructions on advertising, marketing and sales of financial products / services to all the All India Financial Institutions (hereinafter referred to collectively as “AIFIs” and individually as an “AIFI”) under the Reserve Bank of India (All India Financial Institutions – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-038/2025-26 February 11, 2026 Draft Reserve Bank of India (Rural Co-operative Banks - Responsible Business Conduct) Amendment Directions, 2026 It has been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all Rural Co-operative Banks (hereinafter referred to collectively as “RCBs” and individually as an “RCB”) under the Reserve Bank of India (Rural Co-operative Banks – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-037/2025-26 February 11, 2026 Draft Reserve Bank of India (Urban Co-operative Banks - Responsible Business Conduct) Amendment Directions, 2026 It has been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all Urban Co-operative Banks (hereinafter referred to collectively as “UCBs” and individually as a “UCB”) under the Reserve Bank of India (Urban Co-operative Banks – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-036/2025-26 February 11, 2026 Draft Reserve Bank of India (Regional Rural Banks - Responsible Business Conduct) Amendment Directions, 2026 It has been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all Regional Rural Banks (hereinafter referred to collectively as “RRBs” and individually as an “RRB”) under the Reserve Bank of India (Regional Rural Banks – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-035/2025-26 February 11, 2026 Draft Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Amendment Directions, 2026 It has been decided to issue comprehensive instructions on advertising, marketing and sales of financial products / services to all Local Area Banks (hereinafter referred to collectively as “LABs” and individually as an “LAB”) under the Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-034/2025-26 February 11, 2026 Draft Reserve Bank of India (Payments Banks - Responsible Business Conduct) Amendment Directions, 2026 In the context of insurance agency business by Payments Banks (PBs), certain instructions on customer appropriateness and suitability and other related matters have been issued to PBs under the Reserve Bank of India (Payments Banks – Undertaking of Financial Services) Directions, 2025.

DOR.MCS.REC.No. /01-01-033/2025-26 February 11, 2026 Draft Reserve Bank of India (Small Finance Banks - Responsible Business Conduct) Amendment Directions, 2026 In the context of insurance agency business by Small Finance Banks (SFBs), certain instructions on customer appropriateness and suitability and other related matters have been issued to SFBs under the Reserve Bank of India (Small Finance Banks – Undertaking of Financial Services) Directions, 2025.

DOR.MCS.REC.No. /01-01-032/2025-26 February 11, 2026 Draft Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Amendment Directions, 2026 In the context of insurance agency business by banks, certain instructions on customer appropriateness and suitability and other related matters have been issued to Commercial Banks (other than Small Finance Banks, Payment Banks Regional Rural Banks, and Local Area Banks) under the Reserve Bank of India (Commercial Banks – Undertaking of Financial Services) Directions, 2025.

RBI/2025-26/____ DOR.FIN.REC.No. ___/03.10.001/2025-26 ___, 2026 Reserve Bank of India (Non-Banking Financial Companies – Registration, Exemptions and Framework for Scale Based Regulation) Amendment Directions, 2026 The Reserve Bank has issued the Reserve Bank of India (Non-Banking Financial Companies – Registration, Exemptions and Framework for Scale Based Regulation) Directions, 2025 dated November 28, 2025 (hereinafter referred to as Directions) in exercise of the powers conferred under the provisions of the Reserve Bank of India Act, 1934, the Factoring Regulation Act, 2011 and the National Housing Bank Act, 1987. There is a need to amend the Directions based on a review of instructions pertaining to regulatory framework including registration requirement for ‘NBFCs not availing public funds and not having customer interface’.

RBI/2025-26/<> DOR.CRE.REC.<>/21-04-018/2025-26 MM DD YYYY Reserve Bank of India (Urban Co-operative Banks – Financial Statements: Presentation and Disclosures) – Second Amendment Directions, 2026 – Draft for comments Please refer to Reserve Bank of India (Urban Co-operative Banks - Financial Statements: Presentation and Disclosures) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. On a review, consequent to the issuance of the Reserve Bank of India (Urban Co-operative Banks – Concentration Risk Management) – Amendment Directions, 2026, and in exercise of the powers conferred by the sections 21 and 35A read with Section 56 of the Banking Regulation Act, 1949 and all other provisions / laws enabling the Reserve Bank of India (hereinafter called the Reserve Bank) in this regard, the Reserve Bank being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified.

RBI/2025-26/<> DOR.CRE.REC.<>/07-01-005/2025-26 MM DD YYYY Reserve Bank of India (Urban Co-operative Banks – Credit Facilities) – Amendment Directions, 2026 – Draft for Comments Please refer to Reserve Bank of India (Urban Co-operative Banks – Credit Facilities) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. On a review, in exercise of the powers conferred by the Sections 21 and 35A read with Section 56 of the Banking Regulation Act, 1949; and all other provisions / laws enabling the Reserve Bank of India in this regard, the Reserve Bank of India being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified.

RBI/2025-26/<> DOR.CRE.REC.<>/07-03-005/2025-26 MM DD YYYY Reserve Bank of India (Urban Co-operative Banks – Concentration Risk Management) – Amendment Directions, 2026 – Draft for comments Please refer to Reserve Bank of India (Urban Co-operative Banks – Concentration Risk Management) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. On a review, in exercise of the powers conferred by the Sections 21 and 35A read with Section 56 of the Banking Regulation Act, 1949; and all other provisions / laws enabling the Reserve Bank of India (hereinafter called the Reserve Bank) in this regard, the Reserve Bank being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified.

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 Notification No. FMRD.DIRD.11/14.03.004/2021-22 dated February 10, 2022 Master Direction – Reserve Bank of India (Credit Derivatives) Directions, 2022 (updated as on February XX, 2026) – Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (02 of 1934) (hereinafter called the Act) read with section 45U of the Act and in supersession of Circular No. IDMD.PCD.No.10/14.03.04/2012-13 dated January 07, 2013, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions.

RBI/2025-26/ DOR.RAUG.REC.No.XXX /23-27-013/2025-26 February 06, 2026 Reserve Bank of India (Non-Banking Financial Companies – Branch Authorisation) Amendment Directions, 2026 – Draft for Comments The Reserve Bank had issued the Reserve Bank of India (Non-Banking Financial Companies – Branch Authorisation) Directions, 2025 (hereafter referred as the ‘Master Directions’), on November 28, 2025, as amended from time to time. There is a need to further amend the same to provide operational flexibility to the NBFCs for branch expansion while ensuring necessary compliance.

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – All India Financial Institutions - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Non-Banking Financial Companies - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Rural Co-operative Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Regional Rural Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Urban Co-operative Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Local Area Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Small Finance Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Commercial Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Standalone Primary Dealers) Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (All India Financial Institutions (AIFIs) – Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17 - Master Direction - Risk Management and Inter-Bank Dealings and paragraph 192

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17 - Master Direction - Risk Management and Inter-Bank Dealings and Chapter III of Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Directions, 2025 which inter alia specify the capital requirement on foreign exchange and gold open positions. Upon a review and to ensure consistent implementation

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17 - Master Direction - Risk Management and Inter-Bank Dealings and Chapter III of Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Directions, 2025 which inter alia specify the capital requirement on foreign exchange and gold open positions. Upon a review and to ensure consistent implementation

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Local Area Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to paragraph 29 of the Reserve Bank of India (Local Area Banks - Prudential Norms on Capital Adequacy) Directions, 2025

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Regional Rural Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to Chapter III of the Reserve Bank of India (Regional Rural Banks - Prudential Norms on Capital Adequacy) Directions, 2025

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Small Finance Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17 - Master Direction - Risk Management and Inter-Bank Dealings which inter

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17 - Master Direction - Risk Management and Inter-Bank Dealings and paragraph 199 (Section D.4) of the Reserve Bank of India (Commercial

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Asset Reconstruction Companies (ARCs) Dear Sir / Madam, Reserve Bank of India (Asset Reconstruction Companies) Amendment Directions, 2026 – Draft for Comments

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Mortgage Guarantee Companies (MGCs) Dear Sir / Madam, Reserve Bank of India (Mortgage Guarantee Companies) Amendment Directions, 2026 – Draft for Comments

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Core Investment Companies (CICs) Dear Sir / Madam,

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Housing Finance Companies (HFCs) Dear Sir / Madam, Reserve Bank of India (Housing Finance Companies) Amendment Directions, 2026 – Draft for Comments

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Non-Banking Financial Companies (NBFCs) Dear Sir / Madam, Reserve Bank of India (Non-Banking Financial Companies - Concentration Risk Management) Second Amendment Directions, 2026 – Draft for Comments The Reserve Bank had issued

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Non-Banking Financial Companies (NBFCs) Dear Sir / Madam, Reserve Bank of India (Non-Banking Financial Companies – Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 – Draft for Comments

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Standalone Primary Dealers (SPDs) Dear Sir / Madam, Reserve Bank of India (Standalone Primary Dealers) Amendment Directions, 2026 – Draft for Comments