Notifications

DOR.MCS.REC.No. /01-01-038/2025-26 March xx, 2026 Draft Reserve Bank of India (Rural Co-operative Banks - Responsible Business Conduct) Third Amendment Directions, 2026 Instructions on 'Limiting Liability of Customers in Unauthorised Electronic Banking Transactions' for Rural Co-operative Banks (hereinafter referred to collectively as "RCBs" and individually as an "RCB") have been consolidated in the Reserve Bank of India (Rural Co-operative Banks – Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject.

DOR.MCS.REC.No. /01-01-037/2025-26 March xx, 2026 Draft Reserve Bank of India (Urban Co-operative Banks - Responsible Business Conduct) Third Amendment Directions, 2026 Instructions on 'Limiting Liability of Customers in Unauthorised Electronic Banking Transactions' for Urban Co-operative Banks (hereinafter referred to collectively as "UCBs" and individually as a "UCB") have been consolidated in the Reserve Bank of India (Urban Co-operative Banks – Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject.

DOR.MCS.REC.No. /01-01-036/2025-26 March xx, 2026 Draft Reserve Bank of India (Regional Rural Banks - Responsible Business Conduct) Third Amendment Directions, 2026 Instructions on ' Customer Protection - Limiting Liability of Customers in Unauthorised Electronic Banking Transactions' for Regional Rural Banks (hereinafter referred to collectively as "RRBs" and individually as an "RRB") have been consolidated in the Reserve Bank of India (Regional Rural Banks – Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject.

DOR.MCS.REC.No. /01-01-035/2025-26 March xx, 2026 Draft Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Third Amendment Directions, 2026 It has been decided to issue instructions on 'Customer Protection in Electronic Banking Transactions' to Local Area Banks (hereinafter referred to collectively as "LABs" and individually as an "LAB") under the Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-034/2025-26 March xx, 2026 Draft Reserve Bank of India (Payments Banks - Responsible Business Conduct) Second Amendment Directions, 2026 Instructions on ‘Limiting Liability of Customers in Unauthorised Electronic Banking Transactions’ for Payments Banks (hereinafter referred to collectively as “PBs” and individually as an “PB”) have been consolidated in the Reserve Bank of India (Payments Banks - Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject.

DOR.MCS.REC.No. /01-01-033/2025-26 March xx, 2026 Draft Reserve Bank of India (Small Finance Banks - Responsible Business Conduct) Third Amendment Directions, 2026 Instructions on 'Limiting Liability of Customers in Unauthorised Electronic Banking Transactions' for Small Finance Banks (hereinafter referred to collectively as "SFBs" and individually as an "SFB") have been consolidated in the Reserve Bank of India (Small Finance Banks – Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject.

DOR.MCS.REC.No. /01-01-032/2025-26 March xx, 2026 Draft Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Third Amendment Directions, 2026 Instructions on ‘Limiting Liability of Customers in Unauthorised Electronic Banking Transactions’ for Commercial Banks (other than Small Finance Banks, Payments Banks, Regional Rural Banks, and Local Area Banks) (hereinafter referred to collectively as “banks” and individually as a “bank”) have been consolidated in the Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject.

MARKETS REGULATION DEPARTMENT 9th FLOOR, CENTRAL OFFICE, FORT, MUMBAI 400 001 To All Authorised Persons Madam / Sir, Foreign Exchange Dealings of Authorised Persons – Draft Please refer to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 03, 2000 (Notification No. FEMA.25/RB-2000 dated May 03, 2000), as amended from time to time and the instructions contained in Part A (Section III) and Part C of the Master Direction – Risk Management and Inter-Bank Dealings dated July 05, 2016, as amended from time to time (hereinafter referred as the Master Direction).

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9th FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 To All Authorised Dealer Category-I Banks Madam / Sir, Reporting instructions for Authorised Dealer Category-I Banks – Draft Please refer to the Master Direction - Risk Management and Inter-Bank Dealings dated July 5, 2016, as amended from time to time, in terms of which Authorised Dealer Category-I (AD Cat-I) banks are required to report all over-the-counter (OTC) foreign exchange derivative contracts and foreign currency interest rate derivative contracts, undertaken by them directly or through their overseas entities to the Trade Repository (TR) of Clearing Corporation of India Ltd. (CCIL). A reference is also

RBI/2025-26/<> DOR.CRE.REC. /07.01.007/2025-26 DD-MM-YYYY Reserve Bank of India (All India Financial Institutions – Credit Facilities) Amendment Directions, 2026 – Draft for Comments Please refer to the Reserve Bank of India (All India Financial Institutions – Credit Facilities) Directions, 2025 (hereinafter referred to as ‘Directions’).

RBI/2025-26/<> DOR.CRE.REC. /07.01.002/2025-26 DD-MM-YYYY Reserve Bank of India (Small Finance Banks – Credit Facilities) Second Amendment Directions, 2026 – Draft for Comments Please refer to the Reserve Bank of India (Small Finance Banks – Credit Facilities) Directions, 2025 (hereinafter referred to as ‘Directions’). 2. On a review, and in exercise of the powers conferred by Sections 21 and 35A of the Banking Regulation Act, 1949 and all other provisions / laws enabling the Reserve Bank of India in this regard, the Reserve Bank of India, being satisfied that it is necessary and expedient in public interest so to do, hereby, issues the Second Amendment Directions hereinafter specified.

RBI/2025-26/<> DOR.CRE.REC. /21.04.018/2025-26 DD-MM-YYYY Reserve Bank of India (Commercial Banks – Financial Statements: Presentation and Disclosures) Fourth Amendment Directions, 2026 – Draft for Comments Please refer to the Reserve Bank of India (Commercial Banks – Financial Statements: Presentation and Disclosures) Directions, 2025 (hereinafter referred to as ‘Directions’).

RBI/2025-26/<> DOR.CRE.REC. /07-03-001/2025-26 DD-MM-YYYY Reserve Bank of India (Commercial Banks – Concentration Risk Management) Second Amendment Directions, 2026 – Draft for Comments Please refer to the Reserve Bank of India (Commercial Banks – Concentration Risk Management) Directions, 2025 (hereinafter referred to as ‘Directions’).

RBI/2025-26/<> DOR.CRE.REC. /07.01.001/2025-26 DD-MM-YYYY Reserve Bank of India (Commercial Banks – Credit Facilities) Second Amendment Directions, 2026 – Draft for Comments Please refer to the Reserve Bank of India (Commercial Banks – Credit Facilities) Directions, 2025 (hereinafter referred to as ‘Directions’). 2. On a review, and in exercise of the powers conferred by Sections 21 and 35A of the Banking Regulation Act, 1949 and all other provisions / laws enabling the Reserve Bank of India in this regard, the Reserve Bank of India, being satisfied that it is necessary and expedient in public interest so to do, hereby, issues the Second Amendment Directions hereinafter specified.

FIDD.CO.LBS.BC.No.__/ 02.01.001/2026-27 ____ , 2026 The Chairman/Managing Director / Chief Executive Officer All Commercial Banks excluding Foreign Banks (other than Wholly Owned Subsidiaries of Foreign Banks) All State Co-operative Banks All District Central Co-operative Banks Madam / Dear Sir, Lead Bank Scheme

DOR.MCS.REC.No. /01-01-039/2025-26 February 12, 2026 Draft Reserve Bank of India (Housing Finance Companies) Second Amendment Directions, 2026 Certain instructions on matters related to recovery of loans and engagement of recovery agents by Housing Finance Companies (HFCs) have been issued to HFCs under Chapter-X on ‘Fair Practices Code’ of the Reserve Bank of India (Housing Finance Companies) Directions, 2025.

DOR.MCS.REC.No. /01-01-039/2025-26 February 12, 2026 Draft Reserve Bank of India (Non-Banking Financial Companies - Responsible Business Conduct) Second Amendment Directions, 2026 Certain instructions on matters related to recovery of loans and engagement of recovery agents by Non-Banking Financial Companies (NBFCs) have been issued to NBFCs under Chapter III on ‘Responsible Lending Conduct’ of the Reserve Bank of India (Non-Banking Financial Companies – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-040/2025-26 February 12, 2026 Draft Reserve Bank of India (All India Financial Institutions - Responsible Business Conduct) Second Amendment Directions, 2026 Certain instructions on responsibilities of an All India Financial Institution (AIFI) employing recovery agents have been issued to AIFIs under the Reserve Bank of India (All India Financial Institutions – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-038/2025-26 February 12, 2026 Draft Reserve Bank of India (Rural Co-operative Banks - Responsible Business Conduct) Second Amendment Directions, 2026 Certain instructions on matters related to engagement of recovery agents by Rural Co-operative Banks (RCBs) have been issued to RCBs under the Reserve Bank of India (Rural Co-operative Banks – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-037/2025-26 February 12, 2026 Draft Reserve Bank of India (Urban Co-operative Banks - Responsible Business Conduct) Second Amendment Directions, 2026 Certain instructions on matters related to engagement of recovery agents by Urban Co-operative Banks (UCBs) have been issued to UCBs under the Reserve Bank of India (Urban Co-operative Banks – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-036/2025-26 February 12, 2026 Draft Reserve Bank of India (Regional Rural Banks - Responsible Business Conduct) Second Amendment Directions, 2026 Certain instructions on matters related to engagement of recovery agents by Regional Rural Banks (RRBs) have been issued to RRBs under the Reserve Bank of India (Regional Rural Banks – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-035/2025-26 February 12, 2026 Draft Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Second Amendment Directions, 2026 Certain instructions on matters related to recovery of microfinance loans and engagement of recovery agents therefor by Local Area Banks (LABs) have been issued to LABs under the Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-033/2025-26 February 12, 2026 Draft Reserve Bank of India (Small Finance Banks - Responsible Business Conduct) Second Amendment Directions, 2026 Certain instructions on matters related to engagement of recovery agents by Small Finance Banks (SFBs) have been issued to SFBs under the Reserve Bank of India (Small Finance Banks – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-032/2025-26 February 12, 2026 Draft Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Second Amendment Directions, 2026 Certain instructions on matters related to engagement of recovery agents by banks have been issued to Commercial Banks (other than Small Finance Banks, Payments Banks, Regional Rural Banks, and Local Area Banks) under the Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Directions, 2025.

RBI/FIDD/2025-26/xx FIDD.CO.FSD.BC.No. / 05.05.010/2025-26 _________2026 Draft- Reserve Bank of India [Rural Co-operative Banks - Kisan Credit Card (KCC) Scheme] Directions, 2026 Table of Contents

RBI/FIDD/2025-26/xx FIDD.CO.FSD.BC.No. / 05.05.010/2025-26 _________2026 Draft- Reserve Bank of India [Regional Rural Banks - Kisan Credit Card (KCC) Scheme] Directions, 2026 Table of Contents

RBI/FIDD/2025-26/xx FIDD.CO.FSD.BC.No. / 05.05.010/2025-26 _________2026 Draft-Reserve Bank of India [Small Finance Banks - Kisan Credit Card (KCC) Scheme] Directions, 2026 Table of Contents

RBI/FIDD/2025-26/xx FIDD.CO.FSD.BC.No. / 05.05.010/2025-26 _________2026 Draft-Reserve Bank of India [Small Finance Banks - Kisan Credit Card (KCC) Scheme] Directions, 2026 Table of Contents

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Non-Banking Financial Companies – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Sections 45JA, Section 45K, 45L, and 45M of the Reserve Bank of India Act, 1934, Section 3 read with Section 31A and Section 6 of Factoring Regulation Act, 2011 and Section 30, 30A , 32 and 33 of NHB Act, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Non-Banking Financial Companies – Undertaking of Financial Services) Directions, 2025 (“Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Rural Co-operative Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Rural Co-operative Banks – Undertaking of Financial Services) Directions, 2025 (“the Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Urban Co-operative Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Urban Co-operative Banks – Undertaking of Financial Services) Directions, 2025 (“the Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Regional Rural Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Regional Rural Banks – Undertaking of Financial Services) Directions, 2025 (“the Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Payments Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Payment Finance Banks – Undertaking of Financial Services) Directions, 2025 (“Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Small Finance Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Small Finance Banks – Undertaking of Financial Services) Directions, 2025 (“Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Commercial Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Commercial Banks – Undertaking of Financial Services) Directions, 2025 (“Master Direction”).

DOR.MCS.REC.No. /01-01-039/2025-26 February 11, 2026 Draft Reserve Bank of India (Housing Finance Companies) Amendment Directions, 2026 Reserve Bank had earlier issued instructions on ‘Advertising, Marketing and Sales’ to Housing Finance Companies (HFCs) under Chapter-X on ‘Fair Practices Code’ in Reserve Bank of India (Housing Finance Companies) Directions, 2025.

DOR.MCS.REC.No. /01-01-039/2025-26 February 11, 2026 Draft Reserve Bank of India (Non-Banking Financial Companies – Responsible Business Conduct) Amendment Directions, 2026 In the context of distribution of mutual fund products by Non-Banking Financial Companies (NBFCs) and entry into insurance business by Housing Finance Companies (HFCs), certain instructions on customer appropriateness and suitability and other related matters have been issued to NBFCs under the Reserve Bank of India (Non-Banking Financial Companies – Undertaking of Financial Services) Directions, 2025.

DOR.MCS.REC.No. /01-01-040/2025-26 February 11, 2026 Draft Reserve Bank of India (All India Financial Institutions - Responsible Business Conduct) Amendment Directions, 2026 It has been decided to issue comprehensive instructions on advertising, marketing and sales of financial products / services to all the All India Financial Institutions (hereinafter referred to collectively as “AIFIs” and individually as an “AIFI”) under the Reserve Bank of India (All India Financial Institutions – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-038/2025-26 February 11, 2026 Draft Reserve Bank of India (Rural Co-operative Banks - Responsible Business Conduct) Amendment Directions, 2026 It has been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all Rural Co-operative Banks (hereinafter referred to collectively as “RCBs” and individually as an “RCB”) under the Reserve Bank of India (Rural Co-operative Banks – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-037/2025-26 February 11, 2026 Draft Reserve Bank of India (Urban Co-operative Banks - Responsible Business Conduct) Amendment Directions, 2026 It has been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all Urban Co-operative Banks (hereinafter referred to collectively as “UCBs” and individually as a “UCB”) under the Reserve Bank of India (Urban Co-operative Banks – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-036/2025-26 February 11, 2026 Draft Reserve Bank of India (Regional Rural Banks - Responsible Business Conduct) Amendment Directions, 2026 It has been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all Regional Rural Banks (hereinafter referred to collectively as “RRBs” and individually as an “RRB”) under the Reserve Bank of India (Regional Rural Banks – Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-035/2025-26 February 11, 2026 Draft Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Amendment Directions, 2026 It has been decided to issue comprehensive instructions on advertising, marketing and sales of financial products / services to all Local Area Banks (hereinafter referred to collectively as “LABs” and individually as an “LAB”) under the Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Directions, 2025.

DOR.MCS.REC.No. /01-01-034/2025-26 February 11, 2026 Draft Reserve Bank of India (Payments Banks - Responsible Business Conduct) Amendment Directions, 2026 In the context of insurance agency business by Payments Banks (PBs), certain instructions on customer appropriateness and suitability and other related matters have been issued to PBs under the Reserve Bank of India (Payments Banks – Undertaking of Financial Services) Directions, 2025.

DOR.MCS.REC.No. /01-01-033/2025-26 February 11, 2026 Draft Reserve Bank of India (Small Finance Banks - Responsible Business Conduct) Amendment Directions, 2026 In the context of insurance agency business by Small Finance Banks (SFBs), certain instructions on customer appropriateness and suitability and other related matters have been issued to SFBs under the Reserve Bank of India (Small Finance Banks – Undertaking of Financial Services) Directions, 2025.

DOR.MCS.REC.No. /01-01-032/2025-26 February 11, 2026 Draft Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Amendment Directions, 2026 In the context of insurance agency business by banks, certain instructions on customer appropriateness and suitability and other related matters have been issued to Commercial Banks (other than Small Finance Banks, Payment Banks Regional Rural Banks, and Local Area Banks) under the Reserve Bank of India (Commercial Banks – Undertaking of Financial Services) Directions, 2025.

RBI/2025-26/____ DOR.FIN.REC.No. ___/03.10.001/2025-26 ___, 2026 Reserve Bank of India (Non-Banking Financial Companies – Registration, Exemptions and Framework for Scale Based Regulation) Amendment Directions, 2026 The Reserve Bank has issued the Reserve Bank of India (Non-Banking Financial Companies – Registration, Exemptions and Framework for Scale Based Regulation) Directions, 2025 dated November 28, 2025 (hereinafter referred to as Directions) in exercise of the powers conferred under the provisions of the Reserve Bank of India Act, 1934, the Factoring Regulation Act, 2011 and the National Housing Bank Act, 1987. There is a need to amend the Directions based on a review of instructions pertaining to regulatory framework including registration requirement for ‘NBFCs not availing public funds and not having customer interface’.

RBI/2025-26/<> DOR.CRE.REC.<>/21-04-018/2025-26 MM DD YYYY Reserve Bank of India (Urban Co-operative Banks – Financial Statements: Presentation and Disclosures) – Second Amendment Directions, 2026 – Draft for comments Please refer to Reserve Bank of India (Urban Co-operative Banks - Financial Statements: Presentation and Disclosures) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. On a review, consequent to the issuance of the Reserve Bank of India (Urban Co-operative Banks – Concentration Risk Management) – Amendment Directions, 2026, and in exercise of the powers conferred by the sections 21 and 35A read with Section 56 of the Banking Regulation Act, 1949 and all other provisions / laws enabling the Reserve Bank of India (hereinafter called the Reserve Bank) in this regard, the Reserve Bank being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified.

RBI/2025-26/<> DOR.CRE.REC.<>/07-01-005/2025-26 MM DD YYYY Reserve Bank of India (Urban Co-operative Banks – Credit Facilities) – Amendment Directions, 2026 – Draft for Comments Please refer to Reserve Bank of India (Urban Co-operative Banks – Credit Facilities) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. On a review, in exercise of the powers conferred by the Sections 21 and 35A read with Section 56 of the Banking Regulation Act, 1949; and all other provisions / laws enabling the Reserve Bank of India in this regard, the Reserve Bank of India being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified.

RBI/2025-26/<> DOR.CRE.REC.<>/07-03-005/2025-26 MM DD YYYY Reserve Bank of India (Urban Co-operative Banks – Concentration Risk Management) – Amendment Directions, 2026 – Draft for comments Please refer to Reserve Bank of India (Urban Co-operative Banks – Concentration Risk Management) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. On a review, in exercise of the powers conferred by the Sections 21 and 35A read with Section 56 of the Banking Regulation Act, 1949; and all other provisions / laws enabling the Reserve Bank of India (hereinafter called the Reserve Bank) in this regard, the Reserve Bank being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified.

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 Notification No. FMRD.DIRD.11/14.03.004/2021-22 dated February 10, 2022 Master Direction – Reserve Bank of India (Credit Derivatives) Directions, 2022 (updated as on February XX, 2026) – Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (02 of 1934) (hereinafter called the Act) read with section 45U of the Act and in supersession of Circular No. IDMD.PCD.No.10/14.03.04/2012-13 dated January 07, 2013, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions.

RBI/2025-26/ DOR.RAUG.REC.No.XXX /23-27-013/2025-26 February 06, 2026 Reserve Bank of India (Non-Banking Financial Companies – Branch Authorisation) Amendment Directions, 2026 – Draft for Comments The Reserve Bank had issued the Reserve Bank of India (Non-Banking Financial Companies – Branch Authorisation) Directions, 2025 (hereafter referred as the ‘Master Directions’), on November 28, 2025, as amended from time to time. There is a need to further amend the same to provide operational flexibility to the NBFCs for branch expansion while ensuring necessary compliance.

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – All India Financial Institutions - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Non-Banking Financial Companies - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Rural Co-operative Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Regional Rural Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Urban Co-operative Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Local Area Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Small Finance Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/ 2025-26/xx DOR.STR.REC.__./21.04.048/2025-26 ___2026 Draft – Commercial Banks - Relief Measures in areas affected by Natural Calamities Table of Contents

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Standalone Primary Dealers) Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (All India Financial Institutions (AIFIs) – Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17 - Master Direction - Risk Management and Inter-Bank Dealings and paragraph 192

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17 - Master Direction - Risk Management and Inter-Bank Dealings and Chapter III of Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Directions, 2025 which inter alia specify the capital requirement on foreign exchange and gold open positions. Upon a review and to ensure consistent implementation

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17 - Master Direction - Risk Management and Inter-Bank Dealings and Chapter III of Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Directions, 2025 which inter alia specify the capital requirement on foreign exchange and gold open positions. Upon a review and to ensure consistent implementation

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Local Area Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to paragraph 29 of the Reserve Bank of India (Local Area Banks - Prudential Norms on Capital Adequacy) Directions, 2025

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Regional Rural Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to Chapter III of the Reserve Bank of India (Regional Rural Banks - Prudential Norms on Capital Adequacy) Directions, 2025

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Small Finance Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17 - Master Direction - Risk Management and Inter-Bank Dealings which inter

RBI/2025-26/ DOR.MRG.REC.No. //2025-26 XX 2026 Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 Please refer to Annex I of the FMRD Master Direction No. 1/2016-17 - Master Direction - Risk Management and Inter-Bank Dealings and paragraph 199 (Section D.4) of the Reserve Bank of India (Commercial

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Asset Reconstruction Companies (ARCs) Dear Sir / Madam, Reserve Bank of India (Asset Reconstruction Companies) Amendment Directions, 2026 – Draft for Comments

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Mortgage Guarantee Companies (MGCs) Dear Sir / Madam, Reserve Bank of India (Mortgage Guarantee Companies) Amendment Directions, 2026 – Draft for Comments

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Core Investment Companies (CICs) Dear Sir / Madam,

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Housing Finance Companies (HFCs) Dear Sir / Madam, Reserve Bank of India (Housing Finance Companies) Amendment Directions, 2026 – Draft for Comments

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Non-Banking Financial Companies (NBFCs) Dear Sir / Madam, Reserve Bank of India (Non-Banking Financial Companies - Concentration Risk Management) Second Amendment Directions, 2026 – Draft for Comments The Reserve Bank had issued

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Non-Banking Financial Companies (NBFCs) Dear Sir / Madam, Reserve Bank of India (Non-Banking Financial Companies – Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 – Draft for Comments

RBI/2025-26/___ DOR.CAP.REC.No.XX/21.01.002/2025-26 January 13, 2026 All Standalone Primary Dealers (SPDs) Dear Sir / Madam, Reserve Bank of India (Standalone Primary Dealers) Amendment Directions, 2026 – Draft for Comments

DRAFT Reserve Bank of India (Rural Co-operative Banks - Governance) Amendment Directions, 2026 Please refer to Reserve Bank of India (Rural Co-operative Banks - Governance) Directions, 2025 (DOR.GOV.REC.No.217/18-10-015/2025-26) dated November 28, 2025. Chapter-II of these directions have provisions regarding the Constitution of Board.

Please refer to Reserve Bank of India (Urban Co-operative Banks - Governance) Directions, 2025 (DOR.GOV.REC.No.192/18-10-014/2025-26) dated November 28, 2025. Chapter-II of these directions have provisions regarding the Constitution of Board and Appointment of Directors

DRAFT FOR COMMENTS RBI/2025-26/-- DOR.ACC.REC.No./21.02.067/2025-26 xx, 2026 Reserve Bank of India (Local Area Banks – Prudential Norms on Declaration of Dividend) Directions, 2026 Table of Contents

DRAFT FOR COMMENTS RBI/2025-26/-- DOR.ACC.REC.No./21.02.067/2025-26 xx, 2026 Reserve Bank of India (Regional Rural Banks – Prudential Norms on Declaration of Dividend) Directions, 2026 Table of Contents

DRAFT FOR COMMENTS RBI/2025-26/-- DOR.ACC.REC.No./21.02.067/2025-26 xx, 2026 Reserve Bank of India (Payment Banks – Prudential Norms on Declaration of Dividend) Directions, 2026 Table of Contents

DRAFT FOR COMMENTS RBI/2025-26/-- DOR.ACC.REC.No./21.02.067/2025-26 xx, 2026 Reserve Bank of India (Small Finance Banks – Prudential Norms on Declaration of Dividend) Directions, 2026 Table of Contents

RBI/2025-26/-- DOR.ACC.REC.No./21.02.067/2025-26 xx, 2026 Reserve Bank of India (Commercial Banks – Prudential Norms on Declaration of Dividend and Remittances of Profits) Directions, 2026 Table of Contents

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 To, All Authorised Dealers Madam/Sir, Disclosure of transaction cost for foreign exchange transactions - Draft A reference is invited to the Master Direction – Risk Management and Inter-Bank Dealings dated July 05, 2016, as amended from time to time (hereinafter referred as ‘Master Direction’), in terms of which Authorised Dealers have been permitted to offer the following foreign exchange contracts, involving INR or otherwise, to users (both retail and non-retail):

DPSS.CO.ID.No / 06.08.017 / 2025-26 DD-MM-YYYY The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks Madam / Dear Sir, Guidelines to facilitate faster cross-border inward payments The Reserve Bank’s Payments Vision 2025 aims to brings efficiency in cross- border payments aligning with the G20 roadmap to make them cheaper, faster, more transparent, and more accessible.

RBI/2025-26/.. DOR.CRE.REC…./03.10.001/2025-26 DD-MM-YY Reserve Bank of India (Non-Banking Financial Company – Scale Based Regulation) Amendment Directions, 2025 - Draft for Comments

RBI/2025-26/<> DOR.CRE.REC. /13.07.005/2025-26 DD-MM-YYYY Reserve Bank of India (Small Finance Banks - Capital Market Exposure) Directions, 2025 Chapter I - Preliminary A. Preamble

RBI/2025-26/<> DOR.CRE.REC. /13.07.005/2025-26 DD-MM-YYYY Reserve Bank of India (Commercial Banks - Capital Market Exposure) Directions, 2025 – Draft for Comments Chapter I - Preliminary A. Preamble

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 To All eligible market participants Madam / Sir, Unique Transaction Identifier for OTC Derivative Transactions in India - Draft The Unique Transaction Identifier (UTI) has been conceived as one of the key data elements identified globally for reporting over-the-counter (OTC) derivative transactions with a view to enable policy makers to obtain a comprehensive view of the OTC derivatives market.

RBI/2025-26/XX DOR.STR.REC.No…………/2025-26 DD-MM-YY Reserve Bank of India (All India Financial Institutions -Asset Classification, Provisioning and Income Recognition) Directions, 2025 – Draft for Comments

RBI/2025-26/XX DOR.STR.REC.No…………/2025-26 DD-MM-YY Reserve Bank of India (Scheduled Commercial Banks-Asset Classification, Provisioning and Income Recognition) Directions, 2025 – Draft for Comments

RBI/2025-26/ DOR.CRG.REC…/21.06.201/2025-26 DD MM, YYYY Reserve Bank of India (Scheduled Commercial Banks - Capital Charge for Credit Risk – Standardised Approach) Directions, 2025 – Draft for Comments

A Scheme for resolving customer grievances in relation to services provided by entities regulated by Reserve Bank of India in an expeditious and cost-effective manner under Section 35A of the Banking Regulation Act, 1949 (10 of 1949), Section 45L of the Reserve Bank of India Act, 1934 (2 of 1934), Section 18 of the Payment and Settlement Systems Act, 2007 (51 of 2007) and Section 11 of the Credit Information Companies (Regulation) Act, 2005 (30 of 2005).

In exercise of the powers conferred by Section 35A of Banking Regulation Act, 1949, Section 45L read with 45M of the Reserve Bank of India Act, 1934, sub-section (1) of Section 11 of the Credit Information Companies (Regulation) Act, 2005 and Section 18 of the Payment and Settlement Systems Act, 2007, the Reserve Bank of India, being satisfied that it is necessary in the public interest to do so, hereby, issues the Directions hereinafter specified.

RBI/2025-26/XX DOR.CRE.REC.No…………../2025-26 DD-MM-YY Reserve Bank of India (All India Financial Institutions - Lending to Related Parties) Directions, 2025 – Draft for Comments

RBI/2025-26/XX DOR.CRE.REC.No…………../2025-26 DD-MM-YY Reserve Bank of India (Non-Banking Financial Companies - Lending to Related Parties) Directions, 2025 – Draft for Comments

RBI/2025-26/XX DOR.CRE.REC.No…………../2025-26 DD-MM-YY Reserve Bank of India (Rural Co-operative Banks - Lending to Related Parties) Directions, 2025 – Draft for Comments

RBI/2025-26/XX DOR.CRE.REC.No…………../2025-26 DD-MM-YY Reserve Bank of India (Urban Co-operative Banks - Lending to Related Parties) Directions, 2025 – Draft for Comments

RBI/2025-26/XX DOR.CRE.REC.No…………../2025-26 DD-MM-YY Reserve Bank of India (Local Area Banks - Lending to Related Parties) Directions, 2025 – Draft for Comments

RBI/2025-26/XX DOR.CRE.REC.No…………../2025-26 DD-MM-YY Reserve Bank of India (Regional Rural Banks - Lending to Related Parties) Directions, 2025 – Draft for Comments

RBI/2025-26/XX DOR.CRE.REC.No…………../2025-26 DD-MM-YY Reserve Bank of India (Small Finance Banks - Lending to Related Parties) Directions, 2025 – Draft for Comments

RBI/2025-26/XX DOR.CRE.REC.No…………../2025-26 DD-MM-YY Reserve Bank of India (Commercial Banks - Lending to Related Parties) Directions, 2025 – Draft for Comments