Reserve Bank of India is entrusted with regulating the currency and credit system of the country to its advantage so as to maintain stability of the financial system. To this end, Reserve Bank prescribes necessary regulatory framework for its Regulated Entities (REs). With the growth of the REs in terms of number as well as scale of operations, increase in adoption of innovative technologies and enhanced customer outreach, a need is felt to develop better industry standards for self-regulation. 

Contents 1. Introduction 2. Market Structure 3. Review of Market Timing 4. Impact on Clearing, Settlement and Risk Management 5. Summary of Recommendations List of Abbreviations 1. Introduction Background 1.1. The Reserve Bank has, from time to time, been receiving requests for extension of timings for certain markets such as currency futures and Over-the-Counter (OTC) foreign exchange market. Accordingly, it was announced as a part of the Statement on D

Contents 1. Background 2. The Regulatory Sandbox: Principles and Objectives 3. Regulatory Sandbox: Benefits 4. Regulatory Sandbox: Risks and Limitations 5. Regulatory Sandbox – Eligibility Criteria for Participating in the Sandbox 6. Design Aspects of the Regulatory Sandbox 7. The Sandbox Process and its Stages in a Regulatory Sandbox 8. Statutory and Legal Issues 9. Disclosure 1. Background 1.1 The Reserve Bank of India (RBI) set up an inter-regu

DRAFT SCHEME (To be Notified in the Official Gazette) The Reserve Bank (Depositor Education and Awareness Fund) Scheme, 2014 The Reserve Bank of India, in exercise of the powers conferred by sub-sections (1) and (5) of Section 26A of the Banking Regulation Act, 1949 (10 of 1949) and of all the powers enabling it in this behalf, hereby makes the following Scheme, namely:- Chapter I 1. Short Title and Commencement: (i) This Scheme may be called The Reserve Bank (Deposi

Table of Contents Acknowledgements Abbreviations Executive Summary Chapters 1. Introduction 2. Recent Global Developments in Financial Benchmark 3. Overview of Indian Financial Benchmarks 4. Benchmark Quality and Setting Methodology 5. Governance Framework 6. Regulatory oversight 7. Summary of Recommendations Annex - Extract of Chapter 2 of IOSCO’s Final Report: ‘Principles for Financial Benchmarks’ Bibliography Acknowledgements The Commit

Contents Approach and recommendations Chapter 1: Introduction Chapter 2: Major recommendations of the Basel Committee Chapter 3: Empirical work for CCCB framework for India Chapter 4:Supplimentary indicators Chapter 5: Release phase Chapter 6: Other issues Annex 1 Annex 2 Abbreviations Bibliography Approach and Recommendations 0.1 Businesses are prone to the impact of boom-bust economic cycles. Banking business is no exception to this; rather b

No. Contents Letter of Transmittal List of Select Abbreviations 1 Summary 2 Introduction Section I - Macro Issues 3 Recent Trends in Gold Imports and External Sector Stability 4 Role of Banks in Gold Imports and Retailing of Gold Coins 5 Dematerialisation of Gold – Scope for Introduction Section II - Micro Issues – Gold Loan NBFCs 6 Gold loan market in India – An overview 7 Recent Trends in Gold Loans and Influence on Gold Imports 8 Rec

CONTENT Section Executive Summary Introduction Cross Country Experience Domestic Experience Summary of Recommendations Annex I – Questionnaire for Market Participants Annex II – Cross Country experience of Mortgage Market Annex III – Tier II Bonds Vs Long-Term Bonds Annex IV - Bibliography Annex V - Acronyms Executive Summary Banks have the freedom to offer loans on a fixed or floating interest rate basis, subject to conformity with their asset

Section I A. Introduction and Background 1. The first decade of the twenty-first century has seen a universal recognition for spreading financial literacy among people. The concept of improving financial literacy as a national project has been gradually building. Most of the countries are adopting a unified and coordinated national strategy for financial education. Given the fact that India is having large population, a fast growing economy with national focus on incl

Contents Chapter No. Title I Background II Introduction III Government Securities Market IV Retail Participation in the G-Sec Market V Interest Rate Derivatives Market VI Summary of Recommendations Annex I Composition of the Group and its Terms of Reference Annex II Experts and institutions consulted by the Group Annex III Consultation with experts/institutions - Questionnaire Annex IV Cross-Country Experience (A) Summary of Liquidity

Contents Chapter No. Details Letter of Transmittal I Introduction II CDS for Indian Markets - Product Design III Regulation and Risk Management in CDS IV Trade Reporting & Information Dissemination V Centralised Clearing and Settlement of CDS VI Summary of Recommendations Annex I Constitution of the Group and the Terms of Reference Annex II Credit Derivatives – Concepts Annex III Types of Risks in CDS Annex IV CDS contract reporting forma

Chapter I Introduction Lead Bank Scheme 1.1 The genesis of Lead Bank Scheme can be traced to the Study Group, headed by Prof. D. R. Gadgil (Gadgil Study Group) on the Organisational Framework for the Implementation of the Social Objectives, which submitted its report in October 1969. The Study Group drew attention to the fact that commercial banks did not have adequate presence in rural areas and also lacked the required rural orientation. As a result, the banking ne

Introduction1. The Working Group to Examine the Procedures and Processes of Agricultural Loans (Chairman: Shri C. P. Swarnkar), appointed by Reserve Bank, had recommended in its report (April 2007) that banks should actively consider opening of counselling centres, either individually or with pooled resources, for credit and technological counselling. This would make the farmers aware of their rights and responsibilities to a great extent. Bank branches should also di

FC-GPR PART - A (To be filed by the company through its Authorised Dealer Category – I bank with the Regional Office of the RBI under whose jurisdiction the Registered Office of the company making the declaration is situated as and when fresh investment in the Company is received, along with the documents mentioned in item no. 4 of the undertaking enclosed in this form) Permanent Account Number (PAN) of the investee company given by the IncomeTax Department

LENDING TO PRIORITY SECTOR At a meeting of the National Credit Council held in July 1968, it was emphasised that commercial banks should increase their involvement in the financing of priority sectors, viz., agriculture and small scale industries. The description of the priority sectors was later formalised in 1972 on the basis of the report submitted by the Informal Study Group on Statistics relating to advances to the Priority Sectors constituted by the Reserve Ban

DBOD DBOD.No.Dir. 4562 /13.07.05/2006-2007 November 17, 2006 All Scheduled Commercial Banks (excluding RRBs) Dear Sir, Banks’ exposure to Capital Markets – Rationalisation of Norms As banks may be aware, it was announced in the Mid-Term Review of Annual Policy Statement for the year 2005-2006 that the prudential capital market exposure norms prescribed for banks would be rationalized in terms of base and coverage so as to: i) restrict a bank’s aggregate capital mar

LENDING TO PRIORITY SECTOR At a meeting of the National Credit Council held in July 1968, it was emphasised that commercial banks should increase their involvement in the financing of priority sectors, viz., agriculture and small scale industries. The description of the priority sectors was later formalised in 1972 on the basis of the report submitted by the Informal Study Group on Statistics relating to advances to the Priority Sectors constituted by the Reserve Bank

1. Background for setting up of the Internal Group There has been increasing interest in setting up NBFCs in general and by banks and foreign institutions in particular. NBFCs offer products/services which included margin funding, leasing and hire-purchase, corporate loans, investment in non-convertible debentures, IPO funding, small ticket loans, venture capital etc. One of the reasons cited for banks preference to establish NBFC is reducing the cost of operations. T

Foreign Exchange Management Act (FEMA) stipulates that all foreign exchange transactions are required to be routed only through the entities that are licenced by the Reserve Bank to undertake such transactions. Such entities are defined as Authorised persons in Section 10 of the Act. Under current dispensation, such authorised person may be : a. A Commercial bank (AD), or b. A Money changer (FFMC), or c. Any financial institution authorised for limited kind of t