On a review of current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Repo (VRR) auction on Wednesday, January 07, 2026, as under: Sl. No. Notified Amount (₹ crore) Tenor (day) Window Timing Date of Reversal 1 1,00,000 2 9:30 AM to 10:00 AM January 09, 2026 (Friday)

The Reserve Bank had undertaken a review of the extant guidelines on the prudential norms on declaration of dividend and remittance of profits by foreign banks operating in branch mode in India. Accordingly, a draft of the revised framework was issued for public comments on January 2, 2024. However, based on the stakeholder feedback and consultations, the following draft Directions proposing a new methodology for computing the maximum eligible dividend payout are being issued for public comments:

The Reserve Bank of India had issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to The Shirpur Merchants’ Co-operative Bank Ltd., Shirpur, Maharashtra, vide Directive No. CO.DOS.SED. No. S175/45-11-001/2024-2025 dated April 05, 2024, for a period of six months up to the close of business on October 08, 2024, as modified from time to time, which were last extended up to the close of business on January 08, 2026, vide Directive DOR.MON.D-32/12-21-364/2025-26 dated October 06, 2025.

As announced vide the Press Release 2025-26/1759 dated December 23, 2025, the Reserve Bank will be conducting OMO purchase for an aggregate amount of ₹50,000 crore on January 12, 2026. 2. Accordingly, the Reserve Bank will purchase the following Government securities through a multi-security auction

The Reserve Bank of India (RBI) has released Supervisory Data Quality Index (sDQI) for SCBs for September 2025. It measures data quality in terms of the Accuracy, Timeliness, Completeness and Consistency in the submission of returns. The objective of sDQI is to assess the adherence to the principles enunciated in the Master Direction on Filing of Supervisory Returns 2024.

The result of the auction of State Government Securities held on January 06, 2026, is as under: (Amount in ₹ Crore) ANDHRA PRADESH SGS 2036 ANDHRA PRADESH SGS 2040 ANDHRA PRADESH SGS 2042 ANDHRA PRADESH SGS 2044 Notified Amount 1000 1000 1000 1000 Tenor 10 -Years 14 -Years 16 -Years 18 -Years Competitive Bids Received (i) No. 94 121 73 73

Sr. No. State/UT Amount to be raised (₹ Crore) Amount Accepted (₹ Crore) Cut off Price (₹)/ Yield (%) Tenor (Year) 1. Andhra Pradesh 1000 1000 7.53 10 1000 1000 7.64 14 1000 1000 7.61 16 1000 1000 7.60 18

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 6,70,938.38 5.21 1.99-6.40 I. Call Money 18,787.42 5.40 4.50-5.50 II. Triparty Repo 4,51,651.35 5.15 4.50-5.26 III. Market Repo 1,97,591.86 5.32 1.99-5.65 IV. Repo in Corporate Bond 2,907.75 5.48 5.45-6.40 B. Term Segment I. Notice Money** 145.80 5.34 4.85-5.50

As part of the Reserve Bank’s ongoing engagement with regulated entities, the Governor, Reserve Bank of India, today held a meeting in Mumbai with the Managing Directors and Chief Executive Officers (MDs & CEOs) of select Non-Banking Financial Companies (NBFCs), including Government NBFCs, Housing Finance Companies (HFCs) and Microfinance Institutions. The Reserve Bank had last held a similar meeting with NBFCs on February 13, 2025.

The first meeting of the Payments Regulatory Board (PRB) was held today in Mumbai under the Chairmanship of Shri Sanjay Malhotra, Governor. It may be recalled that PRB was constituted consequent to an amendment in the Payment and Settlement Systems Act, 2007 which came into effect on May 9, 2025

Reserve Bank of India has entered into an Agreement under sub-section (1) of Section 21A of the Reserve Bank of India Act, 1934 with the Government of National Capital Territory of Delhi (GNCTD). Under the agreement, which shall be effective from January 09, 2026, the Reserve Bank of India shall carry on the general banking business of GNCTD and manage its rupee public debt.

The Reserve Bank of India had, on October 03, 2025, issued eight draft Directions on Lending to Related Parties, viz.,: (i) Reserve Bank of India (Commercial Banks – Lending to Related Parties) Directions, 2025 (ii) Reserve Bank of India (Small Finance Banks – Lending to Related Parties) Directions, 2025 (iii) Reserve Bank of India (Regional Rural Banks – Lending to Related Parties) Directions, 2025 (iv) Reserve Bank of India (Local Area Banks – Lending to Related Parties) Directions, 2025 (v) Reserve Bank of India (Urban Co-operative Banks – Lending to Related Parties) Directions, 2025 (vi) Reserve Bank of India (Rural Co-operative Banks – Lending to Related Parties) Directions, 2025 (vii) Reserve Bank of India (Non-Banking Financial Companies – Lending to Related Parties) Directions, 2025 and (viii) Reserve Bank of India (All India Financial Institutions – Lending to Related Parties) Directions, 2025 seeking feedback from stakeholders. The draft directions were aimed primarily at providing a harmonised, principle-based framework to be adopted by REs while lending to related parties, suitably rationalising the existing provisions.

The Reserve Bank of India (RBI) has, by an order dated January 02, 2026, imposed a monetary penalty of ₹10,000/- (Rupees Ten Thousand only) on Shaha Finlease Private Limited, Mumbai (the company), for non-compliance with certain directions issued by RBI on ‘Fair Practices Code’. This penalty has been imposed in exercise of powers conferred on RBI under Section 58G(1)(b) read with Section 58B(5)(aa) of the Reserve Bank of India Act, 1934.

Government of India (GoI) has announced the sale (re-issue) of two dated securities for a notified amount of ₹29,000 crore as per the following details: Sr No Security Date of Repayment Notified Amount (₹ Crore) GoI specific Notification Auction Date Settlement Date 1 6.68% GS 2040 Jul 07, 2040 16,000 F.No.4(1)-B(W&M)/2025 dated January 05, 2026 January 09, 2026 (Friday) January 12, 2026 (Monday) 2 6.90% GS 2065 Apr 15, 2065 13,000 Total 29,000 2. GoI will have the option to retain additional subscription up to ₹2,000 crore against each security mentioned above

The Reserve Bank of India (RBI) has, by an order dated December 29, 2025, imposed a monetary penalty of ₹40,000 (Rupees Forty Thousand only) on Sankhya Financial Services Private Limited (the company) for non-compliance with certain directions issued by RBI on ‘Guidelines on purchase/sale of non-performing assets’. This penalty has been imposed in exercise of powers conferred on RBI under clause (b) of sub-section (1) of Section

The Reserve Bank of India today released the data showing daily merchant and Inter-Bank transactions in foreign exchange for the period November 24, 2025 – November 28, 2025

The Reserve Bank of India today released the data showing daily merchant and Inter-Bank transactions in foreign exchange for the period November 17, 2025 – November 21, 2025 All Figures are in USD Millions Position Date MERCHANT INTER BANK FCY / INR FCY / FCY FCY / INR FCY / FCY

The Reserve Bank of India today released the data showing daily merchant and Inter-Bank transactions in foreign exchange for the period November 03, 2025 – November 07, 2025 All Figures are in USD Millions Position Date MERCHANT INTER BANK

The Reserve Bank of India today released the data showing daily merchant and Inter-Bank transactions in foreign exchange for the period November 10, 2025 – November 14, 2025 All Figures are in USD Millions Position Date MERCHANT INTER BANK FCY / INR FCY / FCY FCY / INR FCY / FCY Spot Forward Forward Cancel Spot Forward Forward Cancel Spot Swap Forward Spot Swap Forward

The Reserve Bank of India today released the data showing daily merchant and Inter-Bank transactions in foreign exchange for the period October 27, 2025 – October 31, 2025 All Figures are in USD Millions Position Date MERCHANT INTER BANK FCY / INR FCY / FCY FCY / INR FCY / FCY Spot Forward Forward Cancel Spot Forward Forward Cancel Spot Swap Forward Spot Swap Forward Purchases 27-10-2025 5,617 3,213 2,144 554 266 272 17,198 21,139 2,872 7,311 2,371 465 28-10-2025 7,921 2,784 1,668 557 661 336 16,673 23,708 2,921 7,734 3,122 525 29-10-2025 7,344 3,519 3,826 615 902 769 22,432 22,598 2,893 6,389 4,320 361 30-10-2025 5,678 3,282 2,313 573 729 457 26,302 22,398 3,245 7,345 3,773 506

I. Summary OMO Purchase Results Aggregate Amount (Face value) notified by RBI : ₹50,000 crore Total amount offered (Face value) by participants : ₹1,32,887 crore

The Reserve Bank of India (RBI) has, by an order dated December 31, 2025, imposed a monetary penalty of ₹2 lakh (Rupees Two Lakh only) on Jila Sahakari Bank Limited, Mau, Uttar Pradesh (the bank) for non-compliance with certain directions issued by RBI on ‘Know Your Customer (KYC)’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of BR Act. 

Security 7.10% GS 2029 7.95% GS 2032 7.73% GS 2034 7.40% GS 2035 7.41% GS 2036 8.30% GS 2040 7.09% GS 2054 Total amount notified Aggregate amount of ₹50,000 crore (No security-wise notified amount) Total amount (Face Value) accepted by RBI (₹ in crore) 3,499 4,063 7,949 18,897 12,500 NIL 3,092

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 0.00 - - I. Call Money 0.00 - - II. Triparty Repo 0.00 - - III. Market Repo 0.00 - - IV. Repo in Corporate Bond 0.00 - - B. Term Segment I. Notice Money** 0.00 - -

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 19,472.03 5.18 3.50-5.40 I. Call Money 1,065.60 4.75 4.50-4.85 II. Triparty Repo 18,260.20 5.22 4.79-5.40 III. Market Repo 146.23 3.89 3.50-5.00

Tenor 1-day Notified Amount (in ₹ crore) 50,000 Total amount of bids received (in ₹ crore) 14,625 Amount allotted (in ₹ crore) 14,625 Cut off Rate (%) 5.26 Weighted Average Rate (%) 5.26 Partial Allotment Percentage of bids received at cut off rate (%) NA

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 10,501.19 5.27 4.50-6.35 I. Call Money 1,214.30 4.93 4.50-5.45 II. Triparty Repo 6,228.50 5.25 4.80-5.60 III. Market Repo 150.64 5.15 4.50-5.20 IV. Repo in Corporate Bond 2,907.75 5.45 5.40-6.35 B. Term Segment I. Notice Money** 18,400.80 5.39 4.60-5.50 II. Term Money@@ 1,742.80 - 5.35-5.87

The following State Governments have offered to sell stock by way of auction, for an aggregate amount of ₹30,100 Crore (Face Value) Sr. No. State/ UT Amount to be raised (₹ Crore) Tenor (Year) Type of Auction 1. Andhra Pradesh 1000 10 Yield 1000 14 Yield 1000 16 Yield 1000 18 Yield 1000 19 Yield 1500 21 Yield 2. Assam 1000 10 Yield 3. Chhattisgarh 1000 09 Yield 1000 20 Yield 4. Jammu and Kashmir 600 12 Yield

The Reserve Bank of India, in consultation with the State Governments/Union Territories (UTs), announces that the quantum of total market borrowings by the State Governments/UTs for the quarter January – March 2026, is expected to be ₹4,99,821 Crore. The weekly schedule of auctions to be held during the quarter along with the name of States/UTs who have confirmed participation and tentative amounts indicated by them is as under:

On a review of current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Repo (VRR) auction on Monday, January 05, 2026, as under: Sl. No. Notified Amount (₹ crore) Tenor (day) Window Timing Date of Reversal 1 50,000 1 9:30 AM to 10:00 AM January 06, 2026 (Tuesday)

In terms of GOI notification F.No.4(4)-B(W&M)/2020 dated October 09, 2020 (SGB 2020-21 Series-IX-Issue date January 05, 2021) on Sovereign Gold Bond Scheme, premature redemption of Gold Bond may be permitted after fifth year from the date of issue of such Gold Bond on the date on which interest is payable. Accordingly, the due date of premature redemption of the above tranche shall be on January 05, 2026.

Reserve Bank of India announces the auction of Government of India Treasury Bills as per the following details: Sr. No. Treasury Bill Notified Amount (₹ crore) Auction Date Settlement Date 1 91-Day 9,000 January 07, 2026 (Wednesday) January 08, 2026 (Thursday) 2 182-Day 12,000 3 364-Day 8,000 Total 29,000 The sale will be subject to the terms and conditions specified in the General Notification F.No.4(2)-B(W&M)/2018 dated March 26, 2025, issued by Government of India, as amended from time to time. State Governments, Union Territories with legislature, eligible Provident Funds in India, designated Foreign Central Banks and any person or institution specified by the Bank in this regard can participate

The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to The Industrial Co-operative Bank Ltd., Guwahati vide Directive No.GWH.DOS.ADM.No.S103/01-10-101/2025-26 dated July 03, 2025 for a period of six months up to close of business on January 04, 2026. The Reserve Bank of India is satisfied that in the public interest, it is necessary to further extend the period of operation of the Directive beyond close of business on January 04, 2026.

1. Reserve Bank of India - Liabilities and Assets* (₹ Crore) Item 2024 2025 Variation Dec. 27 Dec. 19 Dec. 26 Week Year 1 2 3 4 5 4 Loans and Advances 4.1 Central Government 0 0 0 0 0 4.2 State Governments 21841 32271 23359 -8911 1518 * Data are provisional; difference, if any, is due to rounding off.

Auction Results 6.48% GS 2035 I. Notified Amount 32,000 II. Competitive Bids Received (i) Number 395 (ii) Amount 66,542.700 III. Cut-off price / Yield 99.03 (YTM: 6.6147%) IV. Competitive Bids Accepted (i) Number 225 (ii) Amount 31,995.984

6.48% GS 2035 I. Notified Amount ₹32,000 crore II. Cut off Price (₹) / Implicit Yield at cut-off 99.03/6.6147% III. Amount accepted in the auction ₹32,000 crore IV. Devolvement on Primary Dealers NIL

Tenor 5-day Notified Amount (in ₹ crore) 1,00,000 Total amount of bids received (in ₹ crore) 25,795 Amount allotted (in ₹ crore) 25,795 Cut off Rate (%) 5.26 Weighted Average Rate (%) 5.26 Partial Allotment Percentage of bids received at cut off rate (%) NA

In the underwriting auction conducted on January 02, 2026, for Additional Competitive Underwriting (ACU) of the undernoted Government security, the Reserve Bank of India has set the cut-off rates for underwriting commission payable to Primary Dealers as given below: Nomenclature of the Security Notified Amount (₹crore) Minimum Underwriting Commitment (MUC) Amount (₹crore) Additional Competitive Underwriting Amount Accepted (₹crore) Total Amount underwritten (₹crore) ACU Commission Cut-off rate (Paise per ₹100) 6.48% GS 2035 32,000 16,002 15,998 32,000 0.64

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 6,47,648.53 5.24 0.01-6.40 I. Call Money 14,118.97 5.35 4.50-5.45 II. Triparty Repo 4,39,396.35 5.20 4.95-5.30 III. Market Repo 1,90,923.76 5.32 0.01-5.54 IV. Repo in Corporate Bond 3,209.45 5.45 5.35-6.40

A) Analysis of the performance under the Citizen’s Charter during the month of December 2025 has been carried out, and the summary thereof is given below – Description No. of Applications A Applications pending at the beginning of the month 3,217 B Applications received during the month 24,544 C Referred back to applicants for additional information 388

On a review of current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Repo (VRR) auction on Friday, January 02, 2026, as under:

The Reserve Bank of India (RBI) had announced the withdrawal of ₹2000 denomination banknotes from circulation vide Press Release 2023-2024/257 dated May 19, 2023. The status of withdrawal of ₹2000 banknotes is periodically published by the RBI. The last press release in this regard was published on December 01, 2025.

In the Monetary Policy Statement dated December 6, 2024, the Reserve Bank had announced its proposal to add 'podcasts' to its communication toolkit for wider dissemination of information of interest to the general public. The RBI's podcast series aims to simplify complex financial topics and make financial knowledge more accessible and inclusive. Accordingly, the Reserve Bank has launched its podcast series, RBI Talks: Paisa to Policy, with the first episode titled "Demystifying KYC."

The Reserve Bank of India had, on October 24, 2025, issued draft Reserve Bank of India (Non-Banking Financial Company – Scale Based Regulation) Amendment Directions, 2025 seeking feedback from stakeholders. The amendment directions were aimed primarily at aligning risk weights with the actual risk characteristics of operational infrastructure projects thereby promoting better risk assessment and capital allocation.

In terms of Para 13 (ii) of Government of India Notification F.No.4(10)- B(W&M)/2020 dated June 26, 2020 on Floating Rate Savings Bonds, 2020 (Taxable)- FRSB 2020 (T), the coupon/interest rate of the bond would be reset half yearly, starting with January 01, 2021 and the coupon/interest rate will be set at a spread of (+) 35 bps over the prevailing National Savings Certificate (NSC) rate.

Government of India has announced the sale (re-issue) of Government Security, as detailed below, through auction to be held on January 02, 2026 (Friday). As per the extant scheme of underwriting commitment notified on November 14, 2007, the amounts of Minimum Underwriting Commitment (MUC) and the minimum bidding commitment under Additional Competitive Underwriting (ACU) auction, applicable to each Primary Dealer (PD), are as under:

Tenor 1-day Notified Amount (in ₹ crore) 1,00,000 Total amount of bids received (in ₹ crore) 57,797 Amount allotted (in ₹ crore) 57,797 Cut off Rate (%) 5.26 Weighted Average Rate (%) 5.26 Partial Allotment Percentage of bids received at cut off rate (%) NA

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 5,90,001.24 5.42 2.00-6.25 I. Call Money 9,658.66 5.56 4.60-5.75 II. Triparty Repo 3,94,577.20 5.33 5.00-5.51 III. Market Repo 1,82,281.78 5.60 2.00-6.25 IV. Repo in Corporate Bond 3,483.60 5.65 5.59-6.10 B. Term Segment I. Notice Money** 194.25 5.30 4.85-5.50 II. Term Money@@ 203.00 - 5.70-6.50

On a review of current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Repo (VRR) auction on Thursday, January 01, 2026, as under: Sl. No. Notified Amount (₹ crore) Tenor (day) Window Timing Date of Reversal 1 1,00,000 1 9:30 AM to 10:00 AM January 02, 2026 (Friday) 2. The operational guidelines for the auction will be same as given in Reserve Bank’s Press Release 2021-2022/1572 dated January 20, 2022.

In terms of GOI notification F.No.4(22)-B(W&M)/2018 dated October 08, 2018 (SGB 2018-19 Series-IV-Issue date January 01, 2019) on Sovereign Gold Bond Scheme, premature redemption of Gold Bond may be permitted after fifth year from the date of issue of such Gold Bond on the date on which interest is payable. Accordingly, the due date of premature redemption of the above tranche shall be on January 01, 2026.