Connect 2 Regulate

The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Standalone Primary Dealers) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions to ensure (i) greater alignment with the Basel Committee on Banking Supervision (BCBS) standards and (ii) consistent implementation across REs.

The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (All India Financial Institutions (AIFIs) - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions to ensure (i) greater alignment with the Basel Committee on Banking Supervision (BCBS) standards and (ii) consistent implementation across REs.

The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions

The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Urban Co-operative Banks - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions

The extant guidelines on Net Open Position (NOP) are covered under the Reserve Bank of India (Local Area Banks - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions to ensure (i) greater alignment with the Basel Committee on Banking Supervision (BCBS) standards and (ii) consistent implementation across REs.

Date: January 14, 2026 C2R/2025-26/XX RBI invites public comments on the draft Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy

Date: January 14, 2026 C2R/2025-26/301 RBI invites public comments on the draft Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions to ensure (i) greater alignment with the Basel Committee on Banking Supervision (BCBS)

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

The Reserve Bank of India today placed on its website a discussion paper on licensing of UCBs. 2. Comments are invited from public / stakeholders till February 13, 2026. Comments may be submitted through the link under the ‘Connect 2 Regulate’ Section available on the Reserve Bank’s website. Alternatively, comments/feedback may also be forwarded to:

Reserve Bank of India today placed on its website the draft Reserve Bank of India (Rural Co-operative Banks - Governance) Amendment Directions, 2026. The comments / feedback on the draft directions are invited from public / stakeholders by January 30, 2026. The comments / feedback may be submitted through the link under the ‘Connect2Regulate’ Section available on the Reserve Bank’s website. Alternatively, comments / feedback may also be forwarded to:

Reserve Bank of India today placed on its website the draft Reserve Bank of India (Urban Co-operative Banks - Governance) Amendment Directions, 2026. The comments / feedback on the draft directions are invited from public / stakeholders by January 30, 2026. The comments / feedback may be submitted through the link under the ‘Connect2Regulate’ Section available on the Reserve Bank’s website. Alternatively, comments / feedback may also be forwarded to:

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, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

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, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

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, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

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, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

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, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

The Reserve Bank of India today placed on its website a draft circular on Guidelines to facilitate faster cross-border inward payments. Comments / feedback on the draft Circular are invited from banks by November 19, 2025. Additional comments or any attachments may also be submitted by email with subject line “Feedback on Draft circular on Guidelines to facilitate faster cross-border inward payments”.

Lending to counterparties who are related or connected to the lenders either through ownership stake in the lending entity or through their ability to control and influence the lending decisions entail conflict of interest or moral hazard issues for the lenders. The draft Directions being issued provide a harmonised, principle-based framework to be adopted by REs for managing such risks, suitably rationalising the existing provisions.

As announced in the Statement on Developmental and Regulatory Policies dated October 01, 2025, it has been decided to rationalize regulations pertaining to External Commercial Borrowing (ECB) included in the Foreign Exchange Management (Borrowing and Lending) Regulations, 2018 issued under FEMA, 1999. Salient features of proposed regulations are as under: