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index-to-rbi-circulars
| circular-number | date-of-issue | index-to-rbi-circular-department | Subject | meant-for |
|---|---|---|---|---|
| RBI/2025-2026/95 DOR.MCS.REC.59/01.01.003/2025-26 | 28.10.2025 | Department of Regulation | Reserve Bank of India (Nomination Facility in Deposit Accounts, Safe Deposit Lockers and Articles kept in Safe Custody with the Banks) Directions, 2025 | All banks |
| RBI/2025-2026/94 DOR. AML.REC. 58 /14.06.001/2025-26 |
24.10.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments to 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-2026/93 DOR. AML.REC. 57/14.06.001/2025-26 |
23.10.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments to 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| Notification No. FEMA 10(R)(7)/2025-RB | 13.10.2025 | Foreign Exchange Department | Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) (Seventh Amendment) Regulations, 2025 | |
| Notification No. FEMA 3(R)(4)/2025-RB | 13.10.2025 | Foreign Exchange Department | Foreign Exchange Management (Borrowing and Lending) (Amendment) Regulations, 2025 | |
| RBI/2025-2026/92 DOR.AML.REC.56/14.06.001/2025-26 |
09.10.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendment of 02 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| Ref. CO.CEPD.PRS.No.S684/13-55-001/2025-2026 | 07.10.2025 | Customer Service Department | Reserve Bank - Integrated Ombudsman Scheme, 2021 (RB-IOS, 2021) | 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, All Non-Banking Financial Companies (excluding Housing Finance Companies), All System Participants , Credit Information Companies |
| RBI/2025-2026/91 A.P. (DIR Series) Circular No. 14 | 03.10.2025 | Foreign Exchange Department | International Trade Settlement in Indian Rupees (INR) | All Authorised Dealer Category-I banks |
| RBI/2025-26/90 A.P. (DIR Series) Circular No. 13 |
03.10.2025 | Foreign Exchange Department | Investment in Corporate Debt Securities by Persons Resident Outside India through Special Rupee Vostro account | All Authorised Dealer Category-I banks |
| RBI/2025-26/89 A.P. (DIR Series) Circular No.12 |
01.10.2025 | Foreign Exchange Department | Export Data Processing and Monitoring System (EDPMS) & Import Data Processing and Monitoring System (IDPMS) – reconciliation of export /import entries – Review of Guidelines | All Authorised Dealer Category-I Banks |
| RBI/2025-26/88 A.P. (DIR Series) Circular No. 11 |
01.10.2025 | Foreign Exchange Department | Merchanting Trade Transactions (MTT) – Review of time period for outlay of foreign exchange | All Authorised Dealer Category-I Banks |
| RBI/2025-26/87 DOR.CAP.REC.No.55/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Payments Banks |
| RBI/2025-26/86 DOR.CAP.REC.No.54/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Small Finance Banks |
| RBI/2025-26/85 DOR.CAP.REC.No.53/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) |
| RBI/2025-26/84 DOR.CRE.REC.52/21.01.023/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Lending Against Gold and Silver Collateral) – (1st Amendment) Directions, 2025 | |
| RBI/2025-26/83 DOR.CRE.REC.51/13.03.00/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Interest Rate on Advances) (Amendment Directions), 2025 | |
| No. FEMA.396(4)/2025-RB | 29.09.2025 | Financial Markets Regulation Department | Foreign Exchange Management (Debt Instruments) (Fourth Amendment) Regulations, 2025 | |
| RBI/2025-26/82 DoR.MCS.REC.50/01.01.003/2025-26 | 26.09.2025 | Department of Regulation | Reserve Bank of India (Settlement of Claims in respect of Deceased Customers of Banks) Directions, 2025 | |
| RBI/2025-26/81 CO.DPSS.RLPD.No.S680/04-07-001/2025-2026 |
26.09.2025 | Department of Payment and Settlement Systems | Special Clearing in Cheque Truncation System on October 3, 2025 | The Chairman / Managing Director / Chief Executive Officer of Banks participating in Cheque Truncation System/ National Payments Corporation of India |
| RBI/2025-2026/80 DOR.MRG.REC.49/00.00.011/2025-26 | 26.09.2025 | Investment by State Co-operative Banks (StCBs) and Central Co-operative Banks (CCBs) in Shared Service Entity (SSE) established by NABARD | All State / Central Co-operative Banks | |
| RBI/2025-2026/79 CO.DPSS.POLC.No.S668/02-14-015/2025-2026 | 25.09.2025 | Department of Payment and Settlement Systems | Reserve Bank of India (Authentication mechanisms for digital payment transactions) Directions, 2025 | All Payment System Providers and Payment System Participants (banks and non-banks), All domestic digital payment transactions, unless specifically exempted otherwise |
| RBI/2025-2026/78 A. P. (DIR Series) Circular No. 10 |
22.09.2025 | Financial Markets Regulation Department | Participation of Standalone Primary Dealers in Non-deliverable Rupee Derivative Markets | All Authorised Persons Madam/Sir |
| RBI/2025-2026/74 DoR.MCS.REC.47/01.01.028/2025-26 |
14.08.2025 | Department of Regulation | Compliance with Hon’ble Supreme Court Order dated April 30, 2025 in the matter of Pragya Prasun and Ors. vs Union of India (W.P.(C) 289 of 2024) and Amar Jain vs Union of India & Ors. (W.P.(C) 49 of 2025) | All Banks All Non-Banking Financial Companies (including Housing Finance Companies) All All-India Financial Institutions All Credit Information Companies All Payment System Providers/ System Participants All Authorised Persons in Foreign Exchange |
| RBI/2025-2026/138 DOR.STR.REC.43/21.04.048/2025-26 |
29.07.2025 | Department of Regulation | Reserve Bank of India (Investment in AIF) Directions, 2025 (Updated as on October 24, 2025) | Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks), Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks, All-India Financial Institutions, Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2025-26/47 DOR.CRE.REC.26/21.01.023/2025-26 | 06.06.2025 | Department of Regulation | Reserve Bank of India (Lending Against Gold and Silver Collateral) Directions, 2025 (Updated as on September 29, 2025) | |
| RBI/DCM/2025-26/136 DCM (CC) No.G-3/03.41.01/2025-26 |
25.04.2025 | Department of Currency Management | Master Direction on Framework of incentives for Currency Distribution & Exchange Scheme for bank branches including currency chests | The Chairman / Managing Director / Chief Executive Officer All banks |
| RBI/2025-2026/20 A.P. (DIR Series) Circular No. 01 |
03.04.2025 | Financial Markets Regulation Department | Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs) | All Authorized Persons |
| RBI/2024-2025/126 FMRD.FMD.No.10/14.01.006/2024-25 |
07.01.2025 | Financial Markets Regulation Department | Master Direction - Reserve Bank of India (Non-resident Investment in Debt Instruments) Directions, 2025 (Updated as on October 03, 2025) | All Authorised Persons |
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