Index to RBI Circulars - ਆਰਬੀਆਈ - Reserve Bank of India
index-to-rbi-circulars
| circular-number | date-of-issue | index-to-rbi-circular-department | subject | meant-for |
|---|---|---|---|---|
| RBI/2025-2026/65 DOR.STR.REC.39/21.06.008/2025-26 |
10.07.2025 | Department of Regulation | Basel III Capital Regulations – External Credit Assessment Institutions (ECAIs) – CareEdge Global IFSC Limited | All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) |
| RBI/2025-2026/62 DoR.SOG (DEA Fund) No.37/30.01.002/2025-26 |
25.06.2025 | Department of Regulation | The Depositor Education and Awareness (DEA) Fund Scheme, 2014 – Revised Operational Guidelines | All the banks covered under the DEA Fund Scheme, viz., Commercial Banks (including RRBs, LABs, SFBs and PBs) and all Co-operative Banks |
| RBI/2025-26/61 DOR.LIC.REC.36/16.13.218/2025-26 |
20.06.2025 | Department of Regulation | Review of Priority Sector Lending norms - Small Finance Banks | All Small Finance Banks |
| RBI/2025-2026/60 DOR. AML.REC. 35 /14.06.001/2025-26 |
19.06.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Addition of 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-2026/58 DOR.AML.REC.33/14.06.001/2025-26 |
16.06.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Removal of 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-26/50 DOR.STR.REC.29 /21.06.008/2025-26 | 09.06.2025 | Department of Regulation | Basel III Capital Regulations - External Credit Assessment Institution (ECAI) | All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) |
| RBI/2025-26/49 DoR.CRE.REC.28/07.10.002/2025-26 |
09.06.2025 | Department of Regulation | Non-achievement of PSL targets – Prudential treatment of contribution towards eligible funds with NABARD, NHB, SIDBI and MUDRA Ltd. | Primary (Urban) Co-operative Banks other than Salary Earners’ Banks |
| RBI/2025-26/48 DOR.CRE.REC.27/21.01.003/2025-26 |
09.06.2025 | Department of Regulation | Large Exposures Framework – Amendment in the list of exempted exposures | All Scheduled Commercial Banks (Excluding Regional Rural Banks) |
| RBI/2025-2026/26 DOR.MCS.REC.17/01.01.003/2025-26 |
21.04.2025 | Department of Regulation | Opening of and operation in deposit accounts of minors | All Commercial Banks All Primary (Urban) Co-operative Banks All State Co-operative Banks and District Central Co-operative Banks |
| RBI/2024-2025/123 DOR.AML.REC.65/14.06.001/2024-25 |
15.03.2025 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 12 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
ਭਾਰਤੀ ਰਿਜ਼ਰਵ ਬੈਂਕ ਮੋਬਾਈਲ ਐਪਲੀਕੇਸ਼ਨ ਇੰਸਟਾਲ ਕਰੋ ਅਤੇ ਨਵੀਨਤਮ ਖਬਰਾਂ ਤੱਕ ਤੇਜ਼ ਐਕਸੈਸ ਪ੍ਰਾਪਤ ਕਰੋ!
ਪੇਜ ਅੰਤਿਮ ਅੱਪਡੇਟ ਦੀ ਤਾਰੀਖ: ਜੁਲਾਈ 14, 2025
