Regulating Commercial Banking

RBI/2024-25/95 DOR.MCS.REC.59/01.01.003/2025-26 October 28, 2025 Reserve Bank of India (Nomination Facility in Deposit Accounts, Safe Deposit Lockers and Articles kept in Safe Custody with the Banks) Directions, 2025 I. Introduction The nomination facility is intended to facilitate expeditious settlement of claims by banks upon death of a deceased customer and to minimise hardship faced by the family members. The Government of India

RBI/2025-26/87 DOR.CAP.REC.No.55/21.01.002/2025-26 September 29, 2025 All Payments Banks 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

RBI/2025-26/86 DOR.CAP.REC.No.54/21.01.002/2025-26 September 29, 2025 All Small Finance Banks 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

RBI/2025-26/85 DOR.CAP.REC.No.53/21.01.002/2025-26 September 29, 2025 All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) 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

RBI/2025-26/84 DOR.CRE.REC.52/21.01.023/2025-26 September 29, 2025 Reserve Bank of India (Lending Against Gold and Silver Collateral) – (1st Amendment) Directions, 2025 Reserve Bank had issued Reserve Bank of India (Lending Against Gold and Silver Collateral) Directions, 2025 (hereinafter referred to as “the Directions”). Upon a review based on market feedback, certain amendments are envisaged with a view to clarifying certain aspects.

RBI/2025-26/83 DOR.CRE.REC.51/13.03.00/2025-26 September 29, 2025 Reserve Bank of India (Interest Rate on Advances) (Amendment Directions), 2025 Please refer to the Reserve Bank of India (Interest Rate on Advances) Directions, 2016 (‘Directions’) and the Circular on Reset of Floating Interest Rate on Equated Monthly Instalments (EMI) based Personal Loans dated August 18, 2023 (‘Circular’), read with FAQs issued on January 10, 2025 (‘FAQs’).

I. Introduction The nomination facility in deposit accounts, safe deposit lockers and articles in safe custody under the provisions of Sections 45ZA to ZF of the Banking Regulation Act, 1949 read with Section 56 of the Act ibid is intended to facilitate expeditious settlement of claims by banks upon death of a deceased customer and to minimise hardship caused to the family members. Further, in cases where nomination is not registered, the extant instructions require banks to adopt a simplified procedure for

RBI/2025-26/74 DoR.MCS.REC.47/01.01.028/2025-26 August 14, 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 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)

RBI/2025-26/140 DOR.STR.REC.45/13.07.010/2025-26 August 06, 2025 Reserve Bank of India (Non-Fund Based Credit Facilities) Directions, 2025 Index Chapter - I 2 Preliminary 2 A. Introduction 2 B. Applicability 2 C. Definitions 3 Chapter II 4 General Conditions 4 Chapter – III 5 A. Guarantees 5 B. Co-acceptances 6 C. Requirements for Other Specific Guarantees 6 Chapter - IV 7 Partial Credit Enhancement 7 A. Salient features of the PCE facility 8 B. Balance Sheet treatment, capital requirements, exposure and asset classification norms for exposures arising on account of providing PCE 9 C. Additional conditions for providing PCE to bonds of NBFCs and HFCs 11 D. Other Aspects of PCE 11 Chapter - V 12 Exclusions and Other Aspects 12 Chapter VI 13 Disclosures 13 Annex 1 14 Operational Risk Controls for issuance of Electronic Guarantees 14 Annex 2 16 List of Circulars repealed in respect of Scheduled Commercial Banks 16 List of Circulars repealed in respect of Urban Cooperative Banks 20

RBI/2025-26/139 DOR.STR.REC.44 /13.07.010/2025-26 August 06, 2025 Reserve Bank of India (Co-Lending Arrangements) Directions, 2025 Index Introduction 2 Short title and commencement 2 Applicability 2 Definitions 3 General Guidelines 3 Interest Rate and Other Fees/ Charges 4 Operational Arrangements 5 Reporting to credit information companies (CICs) 6 Default Loss Guarantee 7 Asset Classification Norms 7 Transfer of Loan Exposures 7 Disclosures 7 Repeal Provisions 8

RBI/2025-26/138 DOR.STR.REC.43/21.04.048/2025-26 July 29, 2025 Reserve Bank of India (Investment in AIF) Directions, 2025 The Reserve Bank had issued the circulars DOR.STR.REC.58/21.04.048/2023-24 dated December 19, 2023 and DOR.STR.REC.85/21.04.048/2023-24 dated March 27, 2024 (“existing circulars”), prescribing the regulatory guidelines in respect of investment by the regulated entities of the Reserve Bank (REs) in Alternative Investment Funds (AIFs). The above guidelines have been reviewed, inter alia, taking into account industry feedback as well as the regulations issued by the Securities and Exchange Board of India (SEBI) relating to specific due diligence of investors and investments of AIFs.

RBI/2025-26/65 DOR.STR.REC.39 /21.06.008/2025-26 July 10, 2025 All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) Madam / Dear Sir, Basel III Capital Regulations – External Credit Assessment Institutions (ECAIs) – CareEdge Global IFSC Limited

RBI/2025-26/64 DoR.MCS.REC.38/01.01.001/2025-26 July 2, 2025 Reserve Bank of India (Pre-payment Charges on Loans) Directions, 2025 Availability of easy and affordable financing to Micro and Small Enterprises (MSEs) is of paramount importance.

RBI/2025-26/62 DoR.SOG (DEA Fund) No.37/30.01.002/2025-26 June 25, 2025 Madam / Dear Sir The Depositor Education and Awareness (DEA) Fund Scheme, 2014 – Revised Operational Guidelines

RBI/2025-26/59 DOR.STR.REC.34/21.04.048/2025-26 June 19, 2025 Reserve Bank of India (Project Finance) Directions, 2025

RBI/2025-26/53 DOR.AML.REC. 31/14.01.001/2025-26 June 12, 2025 The Chairpersons/ CEOs of all the Regulated Entities Dear Sir/ Madam, Updation/ Periodic Updation of KYC – Revised Instructions Please refer to instructions on updation/ periodic updation of KYC as contained in paragraph 38 of Master Direction - Know Your Customer (KYC) Direction, 2016 dated February 25, 2016 (as amended from time to time).

RBI/2025-26/52 DOR.SOG(LEG).REC/ 32/ 09.08.024/2025-26 June 12, 2025 All Commercial Banks (including RRBs) and all Co-operative Banks Madam/ Dear Sir Inoperative Accounts/ Unclaimed Deposits in Banks - Revised Instructions (Amendment) 2025 As per instructions, issued vide circular DOR.SOG(LEG).REC/64/ 09.08.024/2023-24 dated January 1, 2024 (hereinafter called the extant instructions), the credit balance in any deposit account maintained with banks, which have not been operated upon for ten years or more, or any amount remaining unclaimed for ten years or more, as mentioned in paragraph 3(iii) of the “Depositor Education and Awareness” (DEA) Fund Scheme, 2014, are required to be transferred by banks to DEA Fund maintained by the Reserve Bank of India. There is a need to enable Business Correspondents to facilitate updation of KYC.

RBI/2025-26/51 DOR.AML.REC. 30/14.01.001/2025-26 June 12, 2025 Reserve Bank of India (Know Your Customer (KYC)) (Amendment) Directions, 2025

RBI/2025-26/50 DOR.STR.REC.29 /21.06.008/2025-26 June 09, 2025 All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) Dear Sir/ Madam, Basel III Capital Regulations - External Credit Assessment Institution (ECAI)

RBI/2025-26/48 DOR.CRE.REC.27/21.01.003/2025-26 June 9, 2025 All Scheduled Commercial Banks (Excluding Regional Rural Banks) Madam / Dear Sir, Large Exposures Framework – Amendment in the list of exempted exposures Please refer to paragraph 3.1 of the Annex to the circular DBR.No.BP.BC.43/21.01.003/2018-19 dated June 03, 2019 on ‘Large Exposures Framework’ (LEF) in terms of which “deposits maintained with NABARD on account of shortfall in achievement of targets for priority sector lending” are excluded from being considered for exposure limits under LEF.

RBI/2025-26/49 DoR.CRE.REC.28/07.10.002/2025-26 June 9, 2025 Primary (Urban) Co-operative Banks other than Salary Earners’ Banks Madam / Dear Sir, Non-achievement of PSL targets – Prudential treatment of contribution towards eligible funds with NABARD, NHB, SIDBI and MUDRA Ltd.

RBI/2025-26/36 DOR.STR.REC.19/21.07.001/2025-26 May 8, 2025 Reserve Bank of India (Digital Lending) Directions, 2025

RBI/2025-26/27 DOR.LRG.REC.18/03.10.001/2025-26 April 21, 2025 Madam / Dear Sir, Basel III Framework on Liquidity Standards – Liquidity Coverage Ratio (LCR) – Review of haircuts on High Quality Liquid Assets (HQLA) and review of composition and run-off rates on certain categories of deposits

RBI/2025-26/25 DOR.MCS.REC.17/01.01.003/2025-26 April 21, 2025 All Commercial Banks All Primary (Urban) Co-operative Banks All State Co-operative Banks and District Central Co-operative Banks Madam/ Dear Sir, Opening of and operation in deposit accounts of minors

RBI/2025-26/23 DoR.RET.REC.16/12.01.001/2025-26 April 09, 2025 All banks, Madam / Sir, Penal Interest on shortfall in CRR and SLR requirements-Change in Bank Rate

RBI/DOR/2025-26/134 DOR.SOG(SPE).REC. 8/13.03.00/2025-26 April 01, 2025 All banks authorised to operate in India Madam/ Sir, Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2025

RBI/2025-26/15 DOR.CRE.REC.No.05/21.04.172/2025-26 April 01, 2025 All Scheduled Commercial Banks (excluding RRBs) Madam/ Dear Sir, Master Circular - Bank Finance to Non-Banking Financial Companies (NBFCs)

RBI/2025-26/13 DOR.STR.REC.9/21.04.048/2025-26 April 01, 2025 All Commercial Banks (excluding RRBs) Madam/Dear Sir Master Circular - Prudential norms on Income Recognition, Asset Classification and Provisioning pertaining to Advances

RBI/2025-26/08 DOR.CAP.REC.2/21.06.201/2025-26 April 01, 2025 All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) Madam / Dear Sir, Master Circular – Basel III Capital Regulations Please refer to the Master Circular No. DOR.CAP.REC.4/21.06.201/2024-25 dated April 01, 2024, consolidating therein the prudential guidelines on Basel III capital adequacy issued to banks till that date.

RBI/DOR/2024-25/135 DOR.STR.REC.72/21.04.048/2024-25 March 29, 2025 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Cooperative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) Revised norms for Government Guaranteed Security Receipts (SRs)

RBI/DOR/2024-25/129 DOR.CAP.REC.No.70/21.06.201/2024-25 March 25, 2025 All Regional Rural Banks Dear Sir/ Madam, Master Direction – Reserve Bank of India (Prudential Norms on Capital Adequacy for Regional Rural Banks) Directions, 2025

RBI/2024-25/120 DOR.STR.REC.61/21.06.001/2024-25 February 25, 2025 All Scheduled Commercial Banks (including Small Finance Banks but excluding Regional Rural Banks and Payments Banks) Madam / Dear Sir, Exposures of Scheduled Commercial Banks (SCBs) to Non-Banking Financial Companies (NBFCs) – Review of Risk Weights

RBI/2024-25/119 DOR.CRE.REC. 63/21.06.001/2024-25 February 25, 2025 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) excluding Payments Banks Madam / Dear Sir, Review of Risk Weights on Microfinance Loans

RBI/2024-25/112 DOR.CO.SOG(Leg) No.59/09.08.024/2024-25 February 11, 2025 All Agency Banks Madam / Dear Sir All Agency Banks to remain open for public on March 31, 2025 (Monday)

RBI/2024-25/111 DoR.RET.REC.57/12.01.001/2024-25 February 07, 2025 All Banks Madam / Dear Sir, Change in Bank Rate

RBI/DoR/2024-25/125 DoR.FIN.REC.No. 55/20.16.056/2024-25 January 06, 2025 All Commercial Banks including Small Finance Banks, Local Area Banks and Regional Rural Banks and excluding Payment Banks All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks All India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies including Housing Finance Companies All Asset Reconstruction Companies All Credit Information Companies Dear Sir/ Madam, Master Direction – Reserve Bank of India (Credit Information Reporting) Directions, 2025

RBI/2024-25/100 DOR.STR.REC.54/21.04.048/2024-25 December 31, 2024 All Commercial Banks (including Regional Rural Banks and Local Area Banks) All Primary (Urban) Co-operative Banks All State Cooperative Banks & Central Cooperative Banks All Non-Banking Financial Companies (including Housing Finance Companies) All All-India Financial Institutions Madam/Dear Sir, Government Debt Relief Schemes (DRS)

RBI/2024-25/95 DoR.RET.REC.52/12.01.001/2024-25 December 06, 2024 All Banks Madam / Dear Sir, Maintenance of Cash Reserve Ratio (CRR)

RBI/2024-25/94 DoR.SPE.REC.No.51/13.03.00/2024-2025 December 06, 2024 All Scheduled Commercial Banks (including Regional Rural Banks) All Small Finance Banks All Local Area Banks All Payments Banks All Primary (Urban) Co-operative Banks/ DCCBs /State Cooperative Banks Madam / Sir, Interest Rates on Foreign Currency (Non-resident) Accounts (Banks) [FCNR(B)] Deposits Please refer to paragraph 2 of the Statement on Developmental and Regulatory Policies issued as a part of theBi-monthly Monetary Policy Statement for 2024-25 dated December 06, 2024 read with instructions regarding interest rates on FCNR(B) deposits contained in Section 19 of the Master Direction (MD) on Interest Rate on Deposits dated March 03, 2016 and Section 18 of the Master Direction on Co-operative Banks - Interest Rate on Deposits dated May 12, 2016, as amended from time to time.

RBI/2024-2025/87 DOR.AML.REC. 49 /14.01.001/2024-25 November 06, 2024 All the Regulated Entities Dear Sir/Madam, Amendment to the Master Direction - Know Your Customer (KYC) Direction, 2016

RBI/2024-25/80
DOR.STR.REC.45/04.02.001/2024-25

October 9, 2024

All Scheduled Commercial Banks (excluding RRBs),
Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having
AD category-I license), and
Exim Bank

Dear Sir / Madam,

RBI/2024-25/76 DOR.STR.REC.44/04.02.001/2024-25 September 20, 2024 All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank Madam/ Sir, Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit Please refer to the instructions issued vide circular No.DOR.STR.REC.41/04.02.001/2024-25 dated August 29, 2024. 2. Government of India (Gol), vide Trade Notice No.16/2024-2025 dated August 31, 2024, read with Trade Notice No.17/2024-2025 dated September 17, 2024, has allowed for an extension of the Interest Equalization Scheme for Pre and Post Shipment Rupee Export Credit ('Scheme') from September 1, 2024, to September 30, 2024.

RBI/2024-25/71 DOR.STR.REC.41/04.02.001/2024-25 August 29, 2024 All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank Dear Sir / Madam, Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit Please refer to the instructions issued vide circular No. DOR.STR.REC. 78/04.02.001/2023-24 dated February 22, 2024.

RBI/DoR/2024-25/122 DoR.FIN.REC.No.31/20.16.003/2024-25 July 30, 2024 All Commercial Banks including Small Finance Banks, Local Area Banks and Regional Rural Banks and excluding Payments Banks All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks All India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies including Housing Finance Companies All Asset Reconstruction Companies All Credit Information Companies Dear Sir/ Madam, Master Direction on Treatment of Wilful Defaulters and Large Defaulters This Master Direction on wilful defaulters serves as a comprehensive guideline delineating the regulatory framework and procedures for classification of borrowers as wilful defaulters. This directive plays a crucial role in maintaining the integrity of the financial system by outlining the measures and consequences for those borrowers who deliberately default on their financial obligations.

RBI/2024-25/50 DOR.STR.REC. 26/21.06.008/2024-25 July 10, 2024 All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) Dear Sir/ Madam, Basel III Capital Regulations - Eligible Credit Rating Agencies (ECAI)

RBI/2024-25/40 DoR.SPE.REC.No.24/13.03.00/2024-2025 June 07, 2024 All Scheduled Commercial Banks (excluding RRBs) All Small Finance Banks All Local Area Banks Madam / Sir, Amendment to Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 Please refer to paragraph 3(a)(i) of the Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 dated March 03, 2016, wherein the definition of “Bulk Deposits” has been prescribed. 

RBI/2024-25/33 DOR.CRE.REC.22/21.03.054/2024-25 May 03, 2024 All Scheduled Commercial Banks (excluding RRBs) Madam/ Dear Sir, Banks' Exposure to Capital Market - Issue of Irrevocable Payment Commitments (IPCs) Please refer to circular DBOD.Dir.BC. 68 /13.03.00/2011-12 dated December 27, 2011 on “Banks' Exposure to Capital Market - Issue of Irrevocable Payment Commitments (IPCs)” and mailbox clarification dated September 11, 2012 on “Applicability of Irrevocable Payment Commitments”.

RBI/2024-25/31 DOR.ORG.REC.21/14.10.001/2024-25 April 30, 2024 1. Purpose 1.1 Operational Risk is inherent in all banking/ financial products, services, activities, processes, and systems. Effective management of Operational Risk is an integral part of the Regulated Entities’ (REs) risk management framework. Sound Management of Operational Risk shows the overall effectiveness of the Board of Directors and Senior Management in administering the RE’s portfolio of products, services, activities, processes, and systems. 

RBI/2024-25/28 DOR.LIC.REC.20/16.13.218/2024-25 April 26, 2024 All Small Finance Bank Madam/ Dear Sir, Voluntary transition of Small Finance Banks to Universal Banks

RBI/2024-25/24 DOR.CRE.REC.No.17/21.04.172/2024-25 April 24, 2024 All Scheduled Commercial Banks (excluding RRBs) Madam/ Dear Sir, Master Circular - Bank Finance to Non-Banking Financial Companies (NBFCs)

RBI/2024-25/23 DOR.MRG.REC.15/00.00.018/2024-25 April 23, 2024 Dealing in Rupee Interest Rate Derivative products - Small Finance Banks Please refer to paragraph 4 of Statement on Developmental and Regulatory Policies issued as a

RBI/2024-25/18 DOR.STR.REC.13 /13.03.00/2024-25 April 15, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, excluding Payments Banks  All Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks All Non-Banking Financial Companies (including Housing Finance Companies)

RBI/2024-25/16 DoR.RET.REC.12/12.01.001/2024-25 April 15, 2024 The Chairperson / CEOs of all Commercial Banks Madam / Dear Sir, CIMS Project Implementation - Submission of Statutory Returns (Form A, Form VIII and Form IX) on CIMS Portal In terms of Para 29 of the Master Direction - Reserve Bank of India [Cash Reserve Ratio (CRR) and Statutory Liquidity Ratio (SLR)] Directions - 2021 (Updated as on September 25, 2023), banks submit the statutory Form A, Form VIII and Form IX (on unclaimed deposits) Returns in electronic form on the eXtensible Business Reporting Language (XBRL) Portal.

RBI/2023-24/12 DOR.STR.REC.3/21.04.048/2023-24 April 1, 2023 All Commercial Banks (excluding RRBs) Madam/Dear Sir Master Circular - Prudential norms on Income Recognition, Asset Classification and Provisioning pertaining to Advances

RBI/2024-25/11 DOR.CRE.REC.No.07/08.12.001/2024-25 April 02, 2024 All Scheduled Commercial Banks (excluding RRBs) Dear Sir/Madam, Master Circular – Housing Finance

RBI/2024-25/ 08 DOR.CAP.REC.4/21.06.201/2024-25 April 01, 2024 All Scheduled Commercial Banks(Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) Madam / Dear Sir, Master Circular – Basel III Capital Regulations

RBI/2024-25/03 DOR. STR. REC. 2/13.07.010/2024-25 April 01, 2024 All Scheduled Commercial Banks (excluding Payments Banks and RRBs) Dear Sir / Madam Master Circular - Guarantees and Co-acceptances Please refer to the Master Circular DOR. STR. REC.5/13.07.010/2023-24 dated April 1, 2023 consolidating the instructions / guidelines issued to banks till March 31, 2023, relating to Guarantees and Co-acceptances. Attached is the revised Master Circular, updated to reflect all instructions issued upto March 31, 2024 on the above matter, as listed in the Annex 2. It may be noted that this Master Circular only consolidates all instructions on the above matter issued up to March 31, 2024 and does not contain any new instructions/guidelines.

RBI/DOR/2023-24/140 DOR.STR.REC. 85/21.04.048/2023-24 March 27, 2024 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies)

RBI/2023-24/137 DOR.SOG (LEG).REC/84/09.08.024/2023-24 March 20, 2024 All Agency Banks Madam / Dear Sir All Agency Banks to remain open for public on March 31, 2024 (Sunday) The Government of India has made a request to keep all branches of the banks dealing with Government receipts and payments open for transactions on March 31, 2024 (Sunday) so as to account for all the Government transactions relating to receipts and payments in the FY 2023-24 itself. Accordingly, Agency Banks are advised to keep all their branches dealing with government business open on March 31, 2024 (Sunday).

RBI/2023-24/132 DOR.RAUG.AUT.REC.No.81/24.01.041/2023-24 March 07, 2024 The Chairperson / Managing Director / Chief Executive Officer Banks and Non-Banking Financial Companies

RBI/ 2023-24/128 DOR.MRG.REC.80/00-00-003/2022-23 February 28, 2024 All Commercial Banks (excluding Regional Rural Banks) Dear Sir / Madam, Capital Adequacy Guidelines – Review of Trading Book

RBI/2023-24/124 DOR.STR.REC.78/04.02.001/2023-24 February 22, 2024 All Scheduled Commercial Banks (excluding RRBs),
Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and
Exim Bank

RBI/2023-24/121
DoR.HGG.GOV.REC.75/29.67.001/2023-24 February 9, 2024 Dear Sir/ Madam Review of Fixed Remuneration granted to Non-Executive Directors (NEDs)

RBI/2023-24/120 DoR.AUT.REC.74/24.01.041/2023-24 February 09, 2024 All Scheduled Commercial BanksMadam/Dear Sir, Participation of Indian Banks on India International Bullion Exchange IFSC Limited (IIBX)

RBI/2023-24/107 DOR.AML.REC. 66 /14.01.001/2023-24 January 04, 2024 The Chairpersons/ CEOs of all the Regulated Entities Dear Sir/Madam, Amendment to the Master Direction (MD) on KYC Please refer to the Master Direction (MD) on KYC dated February 25, 2016, as amended from time to time, in terms of which Regulated Entities (REs) have to undertake Customer Due Diligence (CDD), as per the process laid out therein, for their customers. 2. In the extant Direction, the definition of Politically Exposed Persons (PEPs) is provided in sub-clause (xvii) of clause 

RBI/2023-24/105 DOR. SOG (LEG).REC/64/09.08.024/2023-24 January 1, 2024 Madam/ Dear Sir Inoperative Accounts /Unclaimed Deposits in Banks- Revised Instructions As per extant instructions, the credit balance in any deposit account maintained with banks, which have not been operated upon for ten years or more, or any amount remaining unclaimed for ten years or more, as mentioned in paragraph 3(iii) of the “Depositor Education and Awareness” (DEA) Fund Scheme, 2014, are required to be transferred by banks to DEA Fund maintained by the Reserve Bank of India.

RBI/2023-24/111 DoR.MCS.REC.61/01.01.001/2023-24 December 29, 2023 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, excluding Payments Banks) All Primary (Urban) Co-operative Banks All NBFCs (including HFCs) and All India Financial Institutions (EXIM Bank, NABARD, NHB, SIDBI and NaBFID)

RBI/2023-24/99 DOR.STR.REC.60/21.04.048/2023-24 December 28, 2023 All Scheduled Commercial Banks (excluding Regional Rural Banks) All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) MHP Exemption for Transfer of Receivables

RBI/DOR/2023-24/90 DOR.STR.REC. 58/21.04.048/2023-24 December 19, 2023 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies)

RBI/2023-24/75 DoR.SPE.REC.50/13.03.00/2023-2024 October 26, 2023 All Regional Rural Banks Sir / Madam, Review of Instructions on Bulk Deposits for Regional Rural Banks (RRBs) Please refer to Para 3 (a) (i) of Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 dated March 3, 2016, in terms of which “Bulk Deposit” means: Single Rupee term deposits of Rupees two crore and above for Scheduled Commercial Banks (excluding Regional Rural Banks) and Small Finance Banks.

RBI/2023-24/74 DOR.SPE. REC. No 51/13.03.000/2023-24 October 26, 2023 Non-Callable Deposits - Master Direction on Interest Rate on Deposits Please refer to the instructions contained in Section 7 of the Master Direction (MD) on Interest Rate on Deposits dated March 03, 2016 and Master Direction - Reserve Bank of India (Co-operative Banks - Interest Rate on Deposits) Directions, 2016 dated May 12, 2016. In terms of these instructions, banks have been permitted to offer domestic term deposits (TDs) without premature withdrawal option, provided that all TDs accepted from individuals for an amount of Rupees fifteen lakh and below shall have premature-withdrawal-facility. Further, the banks have also been permitted to offer differential rate on interest on TDs based on non-callability of deposits (i.e., non-availability of premature withdrawal option) in addition to tenor and size of deposits.

RBI/2023-24/70 DOR.HGG.GOV.REC.46/29.67.001/2023-24 October 25, 2023 All Private Sector Banks and Wholly-Owned Subsidiaries of Foreign Banks (excluding Payment Banks and Local Area Banks) Madam / Dear Sir Appointment of Whole-Time Director(s) Please refer to paragraph 10 and 11 of our instructions DOR.GOV.REC.8/29.67.001/2021-22 dated April 26, 2021 on ‘Corporate Governance in Banks - Appointment of Directors and Constitution of Committees of the Board’.

RBI/2023-24/69 DOR.AML.REC.44/14.01.001/2023-24 October 17, 2023 The Chairpersons/ CEOs of all the Regulated Entities Dear Sir / Madam, Amendment to the Master Direction (MD) on KYC Please refer to the Master Direction (MD) on KYC dated February 25, 2016, as amended from time to time, in terms of which Regulated Entities (REs) have to undertake Customer Due Diligence (CDD), as per the process laid out therein, for their customers.

RBI/2012-13/62 UBD.BPD.(PCB) MC No. 5 /13.05.000/2012-13 July 2, 2012 The Chief Executive Officers All Primary (Urban) Co-operative Banks Madam / Dear Sir, Master Circular- Management of Advances - UCBs Please refer to our Master Circular UBD.BPD.(PCB) MC No.5/13.05.000/2011-12 dated July 1, 2011 on the captioned subject (available at RBI website www.rbi.org.in). The enclosed Master Circular consolidates and updates all the instructions / guidelines issued on the subj

RBI/DOR/2023-24/104 DOR.MRG.36/21.04.141/2023-24 September 12, 2023 (Updated as on April 01, 2025) All Commercial Banks (excluding Regional Rural Banks) Dear Sir / Madam, Master Direction - Classification, Valuation and Operation of Investment Portfolio of Commercial Banks (Directions), 2023 The extant regulatory instructions on classification and valuation of investment portfolio by commercial banks, as contained in the Reserve Bank of India (Classification, Valuation and Operation of Investment Portfolio of Commercial Banks) Directions, 2021, are largely based on a framework introduced in October 2000 drawing upon the then prevailing global standards and best practices.

RBI/2023-24/59
DOR.RET.REC.34/12.01.001/2023-24

September 08, 2023

The Chairperson / CEOs of all Scheduled Commercial Banks / Regional Rural Banks / All Scheduled Primary (Urban) Co-operative Banks / All Scheduled State Co-operative Banks

Madam / Dear Sir,

Reserve Bank of India Act, 1934 - Section 42(1A) - Requirement for maintaining additional CRR

Please refer to the circular DOR.RET.REC.29/12.01.001/2023-24 dated August 10, 2023 and relative notification on the captioned subject.

2. As announced in the RBI Press Release dated September 08, 2023, on a review, it has been decided to discontinue the incremental CRR (I-CRR) in a phased manner. Based on an assessment of current and evolving liquidity conditions, it has been decided that the amounts impounded under the I-CRR would be released in stages so that system liquidity is not subjected to sudden shocks and money markets function in an orderly manner. The release of funds would be as follows:

REF: No. MPD. BC.244/07.01.279/ 2003-04 November 5, 2003Kartika 14, 1925(S)To All Primary DealersDear Sirs,Primary Dealers' Access to Call/Notice Money MarketPlease refer to Paragraphs 62 and 63 of the Governor’s statement on Mid-term Review of Monetary and Credit Policy for the year 2003-04 enclosed with his letter No. MPD. BC.241/07.01.279/2003-04 dated November 3, 2003 (copy of the paragraphs enclosed). 2. It may be recalled that following the annual policy Stateme

REF: No. MPD. BC.244/07.01.279/ 2003-04 November 5, 2003Kartika 14, 1925(S)To All Primary DealersDear Sirs,Primary Dealers' Access to Call/Notice Money MarketPlease refer to Paragraphs 62 and 63 of the Governor’s statement on Mid-term Review of Monetary and Credit Policy for the year 2003-04 enclosed with his letter No. MPD. BC.241/07.01.279/2003-04 dated November 3, 2003 (copy of the paragraphs enclosed). 2. It may be recalled that following the annual policy Stateme

RBI/2023-24/52
DOR.RET.REC.29/12.01.001/2023-24

August 10, 2023

The Chairperson / CEOs of all Scheduled Commercial Banks / Regional Rural Banks /
All Scheduled Primary (Urban) Co-operative Banks / All Scheduled State Co-operative Banks

Madam / Dear Sir,

Reserve Bank of India Act, 1934 - Section 42(1A) - Requirement for maintaining additional CRR

Under Section 42(1) of the Reserve Bank of India Act, 1934, all Scheduled Banks are required to maintain with Reserve Bank of India a Cash Reserve Ratio (CRR) of 4.50 per cent of Net Demand and Time Liabilities (NDTL).

2. On a review of the current liquidity conditions, it has been decided to issue a directive under Section 42(1A) of the Reserve Bank of India Act, 1934 requiring all Scheduled Commercial Banks / Regional Rural Banks / all Scheduled Primary (Urban) Co-operative Banks / all Scheduled State Co-operative Banks to maintain with the Reserve Bank of India, effective from the fortnight beginning August 12, 2023, an incremental CRR (I-CRR) of 10 per cent on the increase in NDTL between May 19, 2023 and July 28, 2023. The I-CRR will be reviewed on September 8, 2023 or earlier.

3. A copy of the relative notification DOR.RET.REC.30/12.01.001/2023-24 dated August 10, 2023 is enclosed.

Yours faithfully,

(Brij Raj)
Chief General Manager

DOR.RET.REC.30/12.01.001/2023-24

August 10, 2023

NOTIFICATION

In exercise of the powers conferred by sub-section (1A) of Section 42 of the Reserve Bank of India Act, 1934, the Reserve Bank of India hereby directs that all Scheduled Commercial Banks / Regional Rural Banks / all Scheduled Primary (Urban) Co-operative Banks / all Scheduled State Co-operative Banks, shall maintain with the Reserve Bank of India, with effect from the fortnight beginning August 12, 2023:

an additional average daily balance over and above the average daily balance required to be maintained under sub-section (1) of Section 42; and

that the amount of such additional average daily balance shall not be less than 10 per cent of the increase in net demand and time liabilities between May 19, 2023 and July 28, 2023.

(Jayant Kumar Dash)
Executive Director

RBI/DOR/2023-24/103 DOR.ORG.REC.22/21.06.050/2023-24 June 26, 2023 Reserve Bank of India – Master Direction on Minimum Capital Requirements for Operational Risk In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, the Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby issues the Directions hereinafter specified. These Directions require a specified Commercial Bank (covered

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RBI/2023-24/08DOR.CRE.REC.No.06/08.12.001/2023-24 April 03, 2023 All Scheduled Commercial Banks (excluding RRBs) Dear Sir/Madam, Master Circular – Housing Finance Please refer to the Master Circular DOR.CRE.REC.No.06/08.12.001/2022-23 dated April 01, 2022 consolidating the instructions / guidelines issued to banks till March 31, 2022. relating to Housing Finance. This Master Circular consolidates instructions on the above matter issued up to March 31, 2023. Yours fait

RBI/2022-23/174 DOR.RET.REC.101/12.01.001/2022-23 February 08, 2023 Madam/Sir, Change in Bank Rate Please refer to our circular DOR.RET.REC.88/12.01.001/2022-23 dated December 07, 2022 on the captioned subject. 2. As announced in the Monetary Policy Statement 2022-23 dated February 08, 2023, the Bank Rate is revised upwards by 25 basis points from 6.50 per cent to 6.75 per cent with immediate effect. 3. All penal interest rates on shortfall in reserve requirements, wh

Contents INTRODUCTION CHAPTER I PRELIMINARY 1 Short title and commencement 2 Applicability 3 Definitions CHAPTER II PRIOR APPROVAL FOR ACQUISTION 4 Procedure for prior approval CHAPTER III CONTINUOUS MONITORING ARRANGEMENTS 5 Due diligence 6 Detecting violation of Section 12B (1) of the B R Act, 1949 7 Diversified shareholding in the banking company 8 Reporting requirements CHAPTER IV REPEAL AND OTHER PROVISIONS @@NBSP@@ FORMS Form A1 Comments of the banking company o

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RBI/2022-23/148 DOR.RET.REC.88/12.01.001/2022-23 December 07, 2022 Madam/Sir, Change in Bank Rate Please refer to our circular DOR.RET.REC.70/12.01.001/2022-23 dated September 30, 2022 on the captioned subject. 2. As announced in the Monetary Policy Statement 2022-23 dated December 07, 2022, the Bank Rate is revised upwards by 35 basis points from 6.15 per cent to 6.50 per cent with immediate effect. 3. All penal interest rates on shortfall in reserve requirements, wh

RBI/2022-23/145 DOR.MRG.REC.87/00-00-020/2022-23 December 1, 2022 Operations of subsidiaries and branches of Indian banks and All India Financial Institutions (AIFIs) in foreign jurisdictions and in International Financial Services Centers (IFSCs) - Compliance with statutory/regulatory norms As you are aware, Reserve Bank had vide circular DBOD.No.BP.BC.89/21.04.141/2008-09 dated December 1, 2008 and circular DBOD.No.BP.BC.111/21.04.157/2013-14 dated May 12, 2014 issu

RBI/2022-23/141 DOR.LRG.REC.83/03.10.001/2022-23 November 23, 2022 Madam/Dear Sir, Basel III Framework on Liquidity Standards – Standing Deposit Facility Please refer to circular DBOD.BP.BC.No.120/21.04.098/2013-14 dated June 09, 2014 on ‘Basel III Framework on Liquidity Standards – Liquidity Coverage Ratio (LCR), Liquidity Risk Monitoring Tools and LCR Disclosure Standards’ and the Press Release 2022-2023/41 dated April 08, 2022 on operationalising of Standing Deposi

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