Draft for Comments RBI/2025-26/xx DoR.RAUG.AUT.REC.Sxxxx/24.01.041/2025-26 July xx, 2025 Reserve Bank of India – Digital Banking Channels Authorisation Directions, 2025 In exercise of the powers conferred under Section 35A read with Section 56 of the Banking Regulation Act, 1949 (hereinafter called the Act), the Reserve Bank, being satisfied that it is necessary and expedient in the public interest to do so, hereby, issues the following directions.

DOR.SOG(LEG).REC/ XXX/ 09.08.024/2025-26 May XX, 2025 All Commercial Banks (including RRBs) and all Co-operative Banks Madam/ Dear Sir Inoperative Accounts/ Unclaimed Deposits in Banks - Revised Instructions (Amendment) 2025

RBI/2025-26/ DOR.STR.REC. /13.07.010/2025-26 ______, 2025 Reserve Bank of India (Non-Fund Based Credit Facilities) Directions, 2025

RBI/2025-26/ DOR.CRE.REC. /21.01.023/2025-26 ______, 2025 Reserve Bank of India (Lending Against Gold Collateral) Directions, 2025

RBI/2025-26/ DOR.STR.REC. /13.07.010/2025-26 ______, 2025 Reserve Bank of India (Co-Lending Arrangements) Directions, 2025

RBI/2025-26/ DOR.STR.REC. /13.07.010/2025-26 ______, 2025 Reserve Bank of India (Securitisation of Stressed Assets) Directions, 2025

DRAFT CIRCULAR RBI/2024-25/ DoR.MCS.REC. /01.01.001/2024-25 XXXXXX XX, 2025 All Scheduled Commercial Banks (excluding Payments Banks) All Local Area Banks All Primary (Urban) Co-operative Banks All State Co-operative Banks and Central Co-operative Banks All NBFCs (including HFCs) All India Financial Institutions (AIFIs) Madam/ Dear Sir