Framework for Dealing with Domestic Systemically Important Banks (D-SIBs) (Revised upto December 28, 2023[1]) Introduction Some banks, due to their size, cross-jurisdictional activities, complexity, lack of substitutability and interconnectedness, become systemically important. The disorderly failure of these banks has the potential to cause significant disruption to the essential services they provide to the banking system, and in turn, to the overall economic activity. Therefore, the continued functioning of Systemically Important Banks (SIBs) is critical for the uninterrupted availability of essential banking services to the real economy.

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 Notification No. FMRD.DIRD. /CGM (TRS)-2018 dated December 05, 2018 Non-resident Participation in Rupee Interest Rate Derivatives Markets (Reserve Bank) Directions, 2018 The Reserve Bank of India (hereinafter called ‘the Reserve Bank”) having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exer

In March 2015, RBI issued a Discussion Paper titled “Large Exposures Framework and Enhancing Credit Supply through Market Mechanism” for stakeholders’ comments. Apart from introducing the contours of ‘Large Exposures Standards’ for banks in India, the Discussion Paper also focused on the need to encourage sources of funding other than bank credit for the corporate sector to finance growth. Specifically, the paper proposed ways to encourage large corporates with borrow

Introduction Some banks, due to their size, cross-jurisdictional activities, complexity, lack of substitutability and interconnectedness, become systemically important. The disorderly failure of these banks has the potential to cause significant disruption to the essential services they provide to the banking system, and in turn, to the overall economic activity. Therefore, the continued functioning of Systemically Important Banks (SIBs) is critical for the uninterrup

DBOD.BP.BC.No. /08.12.014/2013-14 May 20, 2014 All Scheduled Commercial Banks (excluding RRBs ) Dear Sir, Partial Credit Enhancements to Corporate Bonds – Draft Circular Please refer to paragraph 30 of the Second Quarter Review of Monetary Policy 2013-14 (extract enclosed) announced on October 29, 2013 proposing to allow banks to offer partial credit enhancements to corporate bonds. 2. The corporate bond market in India currently lacks sufficient depth and liquidity.

Corporate Governance and Disclosures for NBFCs Entry Point Norms, Principal Business Criteria (PBC), Multiple and Captive NBFCs Liquidity Management for NBFCs Prudential Regulations

RBI/2009-10/ DBOD.No.BP.BC. / /2009-10 April 19, 2010 The Chairman and Managing Director / Chief Executive Officers All Scheduled Commercial Banks (Excluding RRBs and Local Area Banks) Dear Sir, Second Quarter Review of Monetary Policy for the Year 2009-10 – Securitisation Transactions- Draft Guidelines Please refer to paragraph 161 of the Second Quarter Review of the Monetary Policy for the year 2009-10 announced on October 27, 2009 (copy of the paragraph enclosed),

Annex 1 To be published in the Official GazetteRESERVE BANK OF INDIANotificationMumbai, the ____, 2008DPSS_____No. -----: -In pursuance of sub-section (1) of section 38 of the Payment and Settlement Systems Act, 2007 (51 of 2007), the Reserve Bank hereby publishes the annexed Board for Regulation and Supervision of Payment and Settlement Systems Regulations, 2008.(Executive Director)ANNEXBoard for Regulation and Supervision of Payment and Settlement Systems Regulation