Regulating Non-Banking

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13 Annex 1 14 Operational Risk Controls for issuance of Electronic Guarantees 14 Annex 2 16 List of Circulars repealed in respect of Scheduled Commercial Banks 16 List of Circulars repealed in respect of Urban Cooperative Banks 20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/2025-26/64 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/2025-26/59 DOR.STR.REC.34/21.04.048/2025-26 June 19, 2025 Reserve Bank of India (Project Finance) 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/2024-2025/128 DOR.CAP.REC.No.68/21.01.002/2024-25 March 21, 2025 Dear Sir/Madam, Treatment of Right-of-Use (ROU) Asset for Regulatory Capital Purposes

RBI/2024-25/116 DOR.MRG.REC.60/00-00-017/2024-25 February 17, 2025 Madam / Dear Sir, Reserve Bank of India (Prudential Regulations on Basel III Capital Framework, Exposure Norms, Significant Investments, Classification, Valuation and Operation of Investment Portfolio Norms and Resource Raising Norms for All India Financial Institutions) Directions, 2023 - Amendment Please refer to paragraph 34.2 of the Reserve Bank of India (Prudential Regulations on Basel III Capital Framework, Exposure Norms, Significant Investments, Classification, Valuation and Operation of Investment Portfolio Norms and Resource Raising Norms for All India Financial Institutions) Directions, 2023 issued on September 21, 2023.

RBI/2024-25/107 DOR.FIN.REC.No.58/03.10.136/2024-25 January 29, 2025 All Housing Finance Companies (HFCs) Dear Sir/ Madam, Private Placement of Non-Convertible Debentures (NCDs) with maturity period of more than one year by HFCs – Review of guidelines Please refer to Chapter XI of Master Direction – Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 wherein guidelines on private placement of NCDs by HFCs have been prescribed.

RBI/2024-25/106 DoR.SIG.FIN.REC. 56/26.03.001/2024-25 January 20, 2025 All Asset Reconstruction Companies (ARCs) Dear Sir/ Madam, Guidelines on Settlement of Dues of borrowers by ARCs Please refer to paragraph 15 of the Master Direction – Reserve Bank of India (Asset Reconstruction Companies) Directions, 2024 dated April 15, 2024 which prescribes guidelines on settlement of dues payable by the borrowers of the ARCs. On a review, it has been decided to revise these guidelines and the amended paragraph 15 of the Master Direction ibid is provided in the Annex.

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/2024-25/82 DoR.FIN.REC.No. 46/26.03.001/2024-25 October 10, 2024 All Asset Reconstruction Companies (ARCs) Dear Sir/ Madam, Submission of information to Credit Information Companies (CICs) by ARCs

RBI/2024-25/63 DoR.FIN.REC.35/03.10.124/2024-25 August 16, 2024 All Non-Banking Financial Company – Peer to Peer Lending Platforms Dear Sir/ Madam, Review of Master Direction - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 Please refer to the Master Direction - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 (the Directions). 2. The Directions envisaged the Non-Banking Financial Company – Peer to Peer Lending Platform (NBFC-P2P Lending Platform) to act as an intermediary providing online marketplace / platform to the participants involved in peer to peer lending. Accordingly, the Directions had laid down clear guidelines regarding various aspects of functioning of NBFC-P2P Lending Platforms.

RBI/2024-25/62 DOR.CRE.REC.33/08.12.001/2024-25 August 12, 2024 Housing Finance Companies Madam/ Dear Sir, Review of Risk Weights for Housing Finance Companies (HFCs)

RBI/2024-25/61 DOR.FIN.REC.No.34/03.10.136/2024-25 August 12, 2024  All Housing Finance Companies (HFCs) All Non-Banking Finance Companies (NBFCs)  Dear Sir/ Madam,  Review of regulatory framework for HFCs and harmonisation of regulations applicable to HFCs and NBFCs Please refer to the circular DOR.NBFC (HFC).CC.No.118/03.10.136/2020-21 dated October 22, 2020. In terms of para 4 of the above circular, it was advised that further harmonisation of regulations applicable to HFCs and NBFCs will be taken up in a phased manner over the next two years to ensure that the transition is achieved with least disruption.

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/2024-25/24 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/DOR/2024-25/116 DoR.FIN.REC.16/26.03.001/2024-25 April 24, 2024 (Updated as on January 21, 2025) All Asset Reconstruction Companies (ARCs) Dear Sir/ Madam, Master Direction – Reserve Bank of India (Asset Reconstruction Companies) Directions, 2024

RBI/ 2023-24/125 DoR.FIN.REC. 77/ 03.10.123/ 2023-24 February 22, 2024 All Regulated Entities of the Bank Madam/ Dear Sir,

RBI/2023-24/112 DOR.CRE.REC.70/21.01.003/2023-24 January 15, 2024 All Non-Banking Financial Companies including Housing Finance Companies Madam/ Dear Sir, Credit/Investment Concentration Norms – Credit Risk Transfer

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/2023-24/77 DoR.FIN.REC.53/03.10.123/2023-24 October 26, 2023 All Regulated Entities of the Bank Dear Sir/ Madam, Joining the Account Aggregator Ecosystem as Financial Information User Please refer to the Master Direction – Non-Banking Financial Company - Account Aggregator (Reserve Bank) Directions, 2016.

RBI/2023-24/76 DoR.FIN.REC.52/03.10.123/2023-24 October 26, 2023 All Regulated Entities of the Bank Madam/ Dear Sir, Review of Financial Information Provider (FIP) under Account Aggregator Framework Please refer to the paragraph 3(1)(xi) of Master Direction – Non-Banking Financial Company - Account Aggregator (Reserve Bank) Directions, 2016 defining the term ‘Financial Information Provider’.

RBI/DoR/2023-24/106 DoR.FIN.REC.No.45/03.10.119/2023-24 October 19, 2023 (Updated as on May 05, 2025) (Updated as on February 27, 2025) (Updated as on October 10, 2024) (Updated as on March 21, 2024) (Updated as on November 10, 2023) Master Direction – Reserve Bank of India (Non-Banking Financial Company– Scale Based Regulation) Directions, 2023 The Reserve Bank of India, having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Reserve Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Non-Banking Financial Company from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such NBFCs, and in exercise of the powers conferred under sections 45JA, 45K, 45L and 45M of the Reserve Bank of India Act, 1934 (Act 2 of 1934) and section 3 read with section 31A and section 6 of the Factoring Regulation Act, 2011 (Act 12 of 2012), hereby issues to every NBFC, in supersession of the Non-Banking Financial Company–Non-Systemically Important Non-Deposit taking (Reserve Bank) Directions, 2016 and Non-Banking Financial Company–Systemically Important Non-Deposit taking Company and Deposit taking Company (Reserve Bank) Directions, 2016, Master Direction – Reserve Bank of India (Non-Banking Financial Company – Scale Based Regulation) Directions, 2023 (the Directions), hereinafter specified. (J P Sharma) Chief General Manager

RBI/DoR/2023-24/105 DoR.FIN.REC.40/01.02.000/2023-24 September 21, 2023 (Updated as on February 17, 2025) Master Direction - Reserve Bank of India (Prudential Regulations on Basel III Capital Framework, Exposure Norms, Significant Investments, Classification, Valuation and Operation of Investment Portfolio Norms and Resource Raising Norms for All India Financial Institutions) Directions, 2023 In exercise of the powers conferred by Section 45L of the Reserve Bank of India Act, 1934, the Reserve Bank of India (hereinafter called the Reserve Bank) being satisfied that it is necessary and expedient in the public interest and in the interest of financial sector policy so to do, hereby, issues the Directions hereinafter specified.

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

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/2023-24/41 DOR.CRE.REC.21/21.07.001/2023-24 June 08, 2023 All Commercial Banks (including Small Finance Banks), Primary (Urban) Co-operative Banks, State Co-operative Banks, Central Co-operative Banks; and Non-Banking Financial Companies (including Housing Finance Companies) Madam/ Dear Sir, Guidelines on Default Loss Guarantee (DLG) in Digital Lending A reference is invited to Para (3.4.3.1) of Section C of Annex-II to the RBI Press Release “Recommendations of th

RBI/2023-24/40 DOR.STR.REC.20/21.04.048/2023-24 June 08, 2023 Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All-India Financial Institutions Non-Banking Financial Companies (including Housing Finance Companies) Madam/Dear Sir, Framework for Compromise Settlements and Technical Write-offs The Reserve Bank of India has issued various inst

RBI/2023-24/14 DOR.SFG.REC.10/30.01.021/2023-24 April 11, 2023 All Scheduled Commercial Banks including Small Finance Banks (excluding Regional Rural Banks, Local Area Banks and Payments Banks) All Deposit taking Non-Banking Finance Companies (NBFCs) including Housing Finance Companies (HFCs) Madam/Dear Sir, Framework for acceptance of Green Deposits Climate change has been recognised as one of the most critical challenges faced by the global society and economy in th

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/2022-23/140 DoR.FIN.REC.82/03.10.123/2022-23 November 23, 2022 To All Regulated Entities of the Bank Madam/Dear Sir, Inclusion of Goods and Service Tax Network (GSTN) as a Financial Information Provider under Account Aggregator Framework Please refer to the Master Direction – Non-Banking Financial Company - Account Aggregator (Reserve Bank) Directions, 2016 dated September 02, 2016. 2. With a view to facilitate cash flow-based lending to MSMEs, it has been decided

RBI/2022-23/127 DOR.FIN.REC.No.73/03.10.117/2022-23 October 11, 2022 All Standalone Primary Dealers (SPDs) Dear Sir/ Madam, Diversification of activities by SPDs – Review of permissible non-core activities – Prudential regulations and other instructions Please refer to the circular DOR.FIN.REC.No.72/03.10.117/2022-23 dated October 11, 2022 allowing SPDs to undertake foreign exchange activities as part of their non-core activities. In this connection, SPDs shall adhere

RBI/2022-23/126 DOR.FIN.REC.No.72/03.10.117/2022-23 October 11, 2022 All Standalone Primary Dealers (SPDs) Dear Sir/ Madam, Diversification of activities by SPDs – Review of permissible non-core activities A reference is invited to circular DNBR (PD) CC.No.094/03.10.001/2018-19 dated July 27, 2018 in terms of which SPDs, as part of their non-core activities, are permitted to offer foreign exchange products, as allowed from time to time, to their Foreign Portfolio Inve

RBI/2022-23/111 DOR.CRE.REC.66/21.07.001/2022-23 September 02, 2022 All Commercial Banks, Primary (Urban) Co-operative Banks, State Co-operative Banks, District Central Co-operative Banks; and Non-Banking Financial Companies (including Housing Finance Companies) Madam/ Sir, Guidelines on Digital Lending A reference is invited to para 7 of the RBI Press Release “Recommendations of the Working Group on Digital Lending – Implementation” dated August 10, 2022. Detailed gu

RBI/2022-23/108 DOR.ORG.REC.65/21.04.158/2022-23 August 12, 2022 Madam/ Sir, Outsourcing of Financial Services - Responsibilities of regulated entities employing Recovery Agents The Reserve Bank of India has from time to time advised regulated entities (REs) that the ultimate responsibility for their outsourced activities vests with them and they are, therefore, responsible for the actions of their service providers including Recovery Agents (hereafter referred to as

RBI/2022-23/107 DOR.MRG.REC.64/00-00-005/2022-23 August 11, 2022 Dear Sir / Madam, Bilateral Netting of Qualified Financial Contracts - Amendments to Prudential Guidelines Please refer to the circular DOR.CAP.51/21.06.201/2020-21 dated March 30, 2021 and circular DOR.CAP.REC.No.97/21.06.201/2021-22 dated March 31, 2022 on the captioned subject. 2. At present, while computing capital requirements for counterparty credit risk, the following exposures, wherever allowed t

RBI/2022-23/37 DOR.FIN.REC.No.30/03.10.001/2022-23 May 02, 2022 All Deposit taking NBFCs (including deposit taking HFCs) Dear Sir/ Madam, Review of Minimum Investment Grade Credit Ratings for Deposits of NBFCs Please refer to para 9 of Master Direction – Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 2016 wherein the names of approved credit rating agencies and their respective minimum investment grade credit rating for the pu

RBI/2022-23/34 DOR.CRE.REC.28/21.04.048/2022-23 April 21, 2022 All Scheduled Commercial Banks (Excluding Regional Rural Banks), All India Financial Institutions, Small Finance Banks, Local Area Banks, Primary (Urban) Co-operative Banks, and Non-Banking Financial Companies (including Housing Finance Companies) Madam/Dear Sir, Legal Entity Identifier (LEI) for Borrowers Please refer to Para 3 of DBR.No.BP.BC.92/21.04.048/2017-18 dated November 2, 2017, on the captioned

RBI/2022-23/92 DoR.AUT.REC.No.27/24.01.041/2022-23 April 21, 2022 Master Direction – Credit Card and Debit Card – Issuance and Conduct Directions, 2022 In exercise of the powers conferred by Sections 35A and Section 56 of the Banking Regula

RBI/2022-23/03 DOR.SIG.FIN.REC 1/26.03.001/2022-23 April 01, 2022 (Updated as on October 14, 2022) (Updated as on August 12, 2022) All Asset Reconstruction Companies Dear Sir/Madam, Master Circular - Asset Reconstruction Companies In order to have all current instructions/guidelines on the subject at one place, the Reserve Bank of India issues updated circulars/guidelines. The instructions contained in The Asset Reconstruction Companies (Reserve Bank) Guidelines and D

RBI/2021-22/189 DOR.CAP.REC.No.97/21.06.201/2021-22 March 31, 2022 Dear Sir/ Madam, Bilateral Netting of Qualified Financial Contracts - Amendments to Prudential Guidelines The Bilateral Netting of Qualified Financial Contracts Act, 2020 (hereafter referred to as “the Act”), has been notified by the Government of India vide Gazette Notification No. S.O. 3463(E) dated October 1, 2020. The Act provides a legal framework for enforceability of bilateral netting of qualifi

RBI/DOR/2021-22/89 DoR.FIN.REC.95/03.10.038/2021-22 March 14, 2022 (Updated as on October 10, 2024) (Updated as on July 25, 2022) 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/ District Central Co-operative Banks All Non-Banking Financial Companies (including Microfinance Institutions and Housing Finance Companies) Madam/ Dear Sir, Master Direction – Reserve Bank of India (Regulatory Framework for Microfinance Loans) Directions, 2022 Please refer to paragraph 8 of the Statement on Developmental and Regulatory Policies announced as a part of the Bi-monthly Monetary Policy Statement for 2020-21 dated February 5, 2021, regarding review of the regulatory framework for microfinance.

RBI/2021-2022/125 DOR.STR.REC.68/21.04.048/2021-22 November 12, 2021 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/District Central Co-operative Banks All-India Financial Institutions (Exim Bank, NABARD, NHB and SIDBI) All Non-Banking Financial Companies (including Housing Finance Companies) Madam/Dear Sir, Prudential norms on Inco

RBI/2021-22/112 DOR.CRE.REC.No.60/03.10.001/2021-22 October 22, 2021 All Non-Banking Financial Companies Madam / Sir, Scale Based Regulation (SBR): A Revised Regulatory Framework for NBFCs The contribution of NBFCs towards supporting real economic activity and their role as a supplemental channel of credit intermediation alongside banks is well recognised. Over the years, the sector has undergone considerable evolution in terms of size, complexity, and interconnectedn

RBI/DOR/2021-22/85 DOR.STR.REC.53/21.04.177/2021-22 September 24, 2021 (Updated as on December 05, 2022) All Scheduled Commercial Banks (including Small Finance Banks but excluding Regional Rural Banks); All All-India Term Financial Institu

RBI/DOR/2021-22/86 DOR.STR.REC.51/21.04.048/2021-22 September 24, 2021 (Updated as on December 05, 2022) All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/

RBI/2021-22/74 DOR.FIN.REC.No.34/03.10.136/2021-22 July 29, 2021 All deposit taking Housing Finance Companies (HFCs) Madam/ Dear Sir, Rating of Deposits of HFCs – Approved Credit Rating Agencies and Minimum Investment Grade Credit Rating A reference is invited to Para 25.2 of Master Direction – Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021, wherein the names of five approved credit rating agencies and their minimum investment

RBI/2021-22/47 DOR.STR.REC.21/21.04.048/2021-22 June 4, 2021 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ District Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) Madam / Dear Sir, Resolution Framework - 2.0: Resolution of Covid-19 related stress of Micro, Small and

RBI/2021-22/46 DOR.STR.REC.20/21.04.048/2021-22 June 4, 2021 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ District Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) Madam / Dear Sir, Resolution Framework - 2.0: Resolution of Covid-19 related stress of Individuals and

RBI/2021-22/45 DOR. AML.REC 18 /14.01.001/2021-22 May 31, 2021 All Commercial and Co-operative Banks / Payments Banks/ Small Finance Banks / NBFCs / Payment System Providers Madam / Dear Sir, Customer Due Diligence for transactions in Virtual Currencies (VC) It has come to our attention through media reports that certain banks/ regulated entities have cautioned their customers against dealing in virtual currencies by making a reference to the RBI circular DBR.No.BP.BC

RBI/2021-22/42 DOR.RUR.REC.No.17/19.51.007/2021-22 May 24, 2021 All State and Central Cooperative Banks Dear Sir/ Madam, Amalgamation of District Central Co-operative Banks (DCCBs) with the State Co-operative Bank (StCB) - Guidelines The Banking Regulation (Amendment) Act, 2020 (39 of 2020) has been notified for the State Co-operative Banks (StCBs) and District Central Co-operative Banks (DCCBs) with effect from, April 1, 2021 vide Notification dated December 23, 2020

RBI/2021-22/32 DOR.STR.REC.12/21.04.048/2021-22 May 5, 2021 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ District Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) Madam / Dear Sir, Resolution Framework 2.0 – Resolution of Covid-19 related stress of Micro, Small and M

RBI/2021-22/31 DOR.STR.REC.11/21.04.048/2021-22 May 5, 2021 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ District Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) Madam / Dear Sir, Resolution Framework – 2.0: Resolution of Covid-19 related stress of Individuals and S

RBI/2020-21/73 DOR.FIN.HFC.CC.No.120/03.10.136/2020-21 February 17, 2021 (Updated as on May 05, 2025) (Updated as on October 10, 2024*) (Updated as on March 21, 2024*) (Updated as on December 15, 2023*) (Updated as on October 19, 2023*) (Updated as on August 29, 2023*) (Updated as on June 20, 2023*) (Updated as on December 27, 2022*) (Updated as on September 29, 2022*) (Updated as on August 17, 2022*) (Updated as on July 22, 2022*) (Updated as on June 14, 2022*) (Updated as on April 22, 2022*) (Updated as on April 01, 2022*) (Updated as on December 28, 2021*) (Updated as on October 05, 2021*) (Updated as on August 25, 2021*) (Updated as on July 29, 2021*) Master Direction – Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

RBI/2020-2021/97 DOR.CO.LIC.CC No.119/03.10.001/2020-21 February 12, 2021 To Non-Banking Financial Companies (NBFCs) (including Housing Finance Companies) andAsset Reconstruction Companies Madam / Dear Sir, Investment in NBFCs from FATF non-compliant jurisdictions The Financial Action Task Force (FATF) periodically identifies jurisdictions with weak measures to combat money laundering and terrorist financing (AML/CFT) in its following publications: i) High-Risk Jurisd

RBI/2020-21/24 DoR (NBFC) (PD) CC. No.117/03.10.001/2020-21 August 13, 2020 All Core Investment Companies (CICs) Madam/Dear Sir, Review of Guidelines for Core Investment Companies Please refer to the report of the Working Group (WG) to Review the Regulatory and Supervisory Framework for Core Investment Companies (CICs), constituted under the Chairmanship of Shri Tapan Ray, former Secretary, Ministry of Corporate Affairs, Government of India. The report of the WG was p

RBI/2020-21/15 DOR (NBFC).CC.PD.No.116/22.10.106/2020-21 July 24, 2020 To Non-Banking Financial Companiesand Asset Reconstruction Companiesimplementing Indian Accounting Standards Madam / Sir, Implementation of Indian Accounting Standards Please refer to paragraph 3 of the Annex to our circular DOR (NBFC).CC.PD.No.109/22.10.106/2019-20 dated March 13, 2020, on the captioned subject, in terms of which any net unrealised gains arising on fair valuation of financial inst

RBI/2020-21/12 DOR (NBFC).CC.PD.No.115/03.10.001/2020-21 July 10, 2020 All Non-Banking Financial Companies (NBFCs) Madam/ Dear Sir, Exemption from Registration as NBFC – Alternative Investment Fund (AIF) A reference is invited to para 5 of Master Directions on Exemptions from the provisions of RBI Act, 1934 dated August 25, 2016. Venture capital fund companies, holding a certificate of registration obtained under section 12 of the Securities and Exchange Board of Indi

RBI/2020-21/11 DoR (NBFC) (PD) CC. No. 114/03.10.001/2020-21 July 06, 2020 All Non-Banking Financial Companies (NBFCs) Madam/ Dear Sir, Extension of timeline for finalization of audited accounts Please refer to para 18(2) of the Master Direction on Systemically Important Non-Deposit taking Company and Deposit taking Company (Reserve Bank) Directions, 2016 and Non-Systemically Important Non-Deposit taking Company (Reserve Bank) Directions, 2016, as per which every appl

RBI/2019-20/170 DOR (NBFC).CC.PD.No.109/22.10.106/2019-20 March 13, 2020 To Non-Banking Financial Companies and Asset Reconstruction Companies implementing Indian Accounting Standards Madam / Sir, Implementation of Indian Accounting Standards Non-Banking Financial Companies (NBFCs) covered by Rule 4 of the Companies (Indian Accounting Standards) Rules, 2015 are required to comply with Indian Accounting Standards (Ind AS) for the preparation of their financial statemen

RBI/2019-20/131 DOR.NBFC (PD) CC.No.107/03.10.001/2019-20 December 31, 2019 All NBFCs Madam/Sir, Extension of relaxation on the guidelines to NBFCs on securitisation transactions Please refer to the circular DNBR (PD)CC.No.95/03.10.001/2018-19 dated November 29, 2018 on “Relaxation on the guidelines to NBFCs on securitisation transactions” and the circular DNBR (PD)CC.No.100/03.10.001/2018-19 dated May 29, 2019 extending the dispensation till December 31, 2019. 2. On

RBI/2019-20/121DOR.NBFC(PD) CC.No.106/03.10.124/2019-20 December 23, 2019 All Non-Banking Financial Company – Peer to Peer Lending Platforms Madam/Sir, Review of Master Directions - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 Please refer to paragraphs 7 and 9 of Master Directions - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017, dated October 04, 2017. 2. On a review, it

RBI/2019-20/98 DOR NBFC (PD) CC.No.105/03.10.136/2019-20 November 11, 2019 To All Housing Finance Companies Madam/Sir, Withdrawal of exemptions granted to Housing Finance Institutions Please refer to Para 1 of our Master Direction – Exemptions from the provisions of RBI Act, 1934. 2.@@NBSP@@ Housing Finance Institutions as defined under Clause (d) of Section 2 of the National Housing Bank Act, 1987 are currently exempt from the provisions of Chapter IIIB of Reserve Ba

RBI/2018-19/191DNBR (PD) CC. No. 100/03.10.001/2018-19 May 29, 2019 All NBFCs Madam/Sir, Extension of relaxation on the guidelines to NBFCs on securitisation transactions Please refer to the circular DNBR (PD) CC.No.95/03.10.001/2018-19 dated November 29, 2018 on “Relaxation on the guidelines to NBFCs on securitisation transactions”. 2. On a review, it has been decided to extend the dispensation provided therein till December 31, 2019. Yours faithfully, (Manoranjan Mi

RBI/2018-19/126 DBR.BP.BC.No.25/21.06.001/2018-19 February 22, 2019 All Scheduled Commercial Banks (Excluding Regional Rural Banks),Small Finance Banks Dear Sir / Madam, Risk Weights for exposures to NBFCs Please refer to para 5.8 and para 5.13.5 of the Master Circular on Basel III Capital Regulation dated July 1, 2015. At present claims on rated as well as unrated Non-deposit Taking Systemically Important Non-Banking Financial Companies (NBFC-ND-SI), other than Asset

RBI/2018-19/100 DBR.No.BP.BC.18/21.04.048/2018-19 January 1, 2019 All banks and NBFCs regulated by the Reserve Bank of India Dear Sir/ Madam, Micro, Small and Medium Enterprises (MSME) sector – Restructuring of Advances 1. Please refer to the circulars DBR.No.BP.BC.100/21.04.048/2017-18 dated February 07, 2018 and DBR.No.BP.BC.108/21.04.048/2017-18 dated June 6, 2018. In this regard, with a view to facilitate meaningful restructuring of MSME accounts {MSME as defined

RBI/2018-19/82 DNBR (PD) CC.No.95/03.10.001/2018-19 November 29, 2018 All NBFCs Madam/Sir, Relaxation on the guidelines to NBFCs on securitisation transactions Please refer to the Guidelines on Securitisation Transactions vide paragraph 102 of Master Directions on Non-Banking Financial Company - Systemically Important Non-Deposit taking Company and Deposit taking Company (Reserve Bank) Directions dated September 01, 2016 and paragraph 89 of Non-Banking Financial Compa

RBI/2018-19/70 DBR.BP.BC.No.7/21.04.142/2018-19 November 2, 2018 All Scheduled Commercial Banks(excluding RRBs) Dear Sir/Madam, Partial Credit Enhancement to Bonds Issued by Non-Banking Financial Companies and Housing Finance Companies Please refer to circular DBR.BP.BC.No.40/21.04.142/2015-16 dated September 24, 2015 on Partial Credit Enhancement to Corporate Bonds and other associated circulars issued subsequently on the subject. 2. It has now been decided to allow

RBI/2018-19/27DNBR (PD) CC.No.094/03.10.001/2018-19 July 27, 2018 All Standalone Primary Dealers Madam/Sir, Diversification of activities of Standalone Primary Dealers-Foreign Exchange Business Please refer to Para 11 of the Statement on Developmental and Regulatory Policies issued as part of the Second Bi-monthly Monetary Policy Statement for 2018-19, dated June 06, 2018, on expanding activities of Standalone Primary Dealers (SPDs). 2. In order to facilitate SPDs to

RBI/2017-18/189 DNBR (PD) CC.No.093/03.10.001/2017-18 June 07, 2018 Systemically Important Core Investment Companies (CIC-NDSI) Madam/ Sir, Investment in the units of an infrastructure investment trust (InvIT) by sponsor CIC-NDSI In order to enable Systemically Important Core Investment Companies (CIC-NDSI) to act as a sponsor of InvITs, it has been decided to permit CIC-NDSIs to hold InvIT units only as a sponsor. Exposure of such CICs towards InvITs shall be limited

RBI/2017-18/129 DBR.No.BP.BC.100/21.04.048/2017-18 February 07, 2018 All banks and NBFCs regulated by the Reserve Bank of India Madam / Dear Sir, Relief for MSME Borrowers registered under Goods and Services Tax (GST) Presently, banks and NBFCs in India generally classify a loan account as Non-Performing Asset (NPA) based on 90 day and 120 day delinquency norms, respectively. It has been represented to us that formalisation of business through registration under GST h

RBI/2017-18/45 DNBR (PD).CC.No.89/03.10.001/2017-18 August 14, 2017 All Deposit Taking NBFCs (except Residuary Non-Banking Companies) Madam/Sir, Eligible Credit Rating Agencies- Rating of Fixed Deposits by Infomerics Valuation and Rating Private Limited (IVRPL) A reference is invited to para 9 of the Master Direction DNBR. PD.002/03.10.119/2016-17 dated August 25, 2016 on Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, wherein,

RBI/2016-17/295 DNBR. PD (ARC) CC. No. 03/26.03.001/2016-17 April 28, 2017 The Chairman / Managing Director / Chief Executive Officer All registered Asset Reconstruction Companies. Dear Sir, Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 3 (1) (b) - Requirement of Net Owned Fund (NOF) for Asset Reconstruction Companies. A reference is invited to paragraph 9 of the Bank’s Monetary Policy Statement on Develo

RBI/2015-16/25 DNBR (PD) CC.No.048/03.10.119/2015-16 July 01, 2015 To All Core Investment Companies, Dear Sir/Madam, Master Circular– Regulatory Framework for Core Investment Companies (CICs) As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions related to the captioned subject contained in various circulars issued by RBI updated as on June 30, 2015

RBI/2015-16/24 DNBR (PD) CC. No. 060/03.10.119/2015-16 July 01, 2015 To All Non-Banking Finance Companies, Dear Sir/Madam, Master Circular – Opening of Branch/Subsidiary/Joint Venture/ Representative office or Undertaking Investment Abroad by NBFCs As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions related to the captioned subject contained in var

RBI/2015-16/21 DNBR (PD) CC. No.042/03.10.119/2015-16 July 01, 2015 To All Non-Banking Financial Companies (except Residuary Non-Banking Companies and Miscellaneous Non-Banking Companies), Dear Sir/Madam, Master Circular – “Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 1998” As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notificatio

RBI/2015-16/19 DNBR (PD) CC. No. 050/03.10.119/2015-16 July 01, 2015 To All Miscellaneous Non-Banking Companies, Dear Sir/Madam, Master Circular – “Miscellaneous Non-Banking Companies (Reserve Bank) Directions, 1977” As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars/notifications. The instructions related to the captioned subject contained in various circulars issued by RBI updat

RBI/2015-16/18 DNBR (PD) CC.No.046/03.10.119/2015-16 July 01, 2015 To All NBFCs, Dear Sir/Madam, Master Circular – "Infrastructure Debt Fund-Non-Banking Financial Companies (Reserve Bank) Directions, 2011" As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions related to the captioned subject contained in various circulars issued by RBI updated as on

RBI/2015-16/16 DNBR (PD) CC.No.054/03.10.119/2015-16 July 01, 2015 To All Non-Banking Financial Companies (NBFCs) and Residuary Non-Banking Companies (RNBCs), Dear Sir/Madam, Master Circular - Fair Practices Code As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions related to the captioned subject contained in various circulars issued by RBI updated

RBI/2015-16/15 DNBR (PD) CC.No.052/03.10.119/2015-16 July 01, 2015 To (i) The Secretary, Ministry of Finance (ii) The Chairman, Securities and Exchange Board of India (iii) President of the Institute of Chartered Accountants of India (iv) President of the Institute of Company Secretaries of India (v) Associations of NBFCs (vi) All Non-Banking Financial Institutions Dear Sir/Madam, Master Circular- Exemptions from the provisions of RBI Act, 1934 As you are aware, in or

RBI/2015-16/14 DNBR (PD) CC.No.059/03.10.119/2015-16 July 01, 2015 To All NBFCs, Dear Sir/Madam, Master Circular - Allied activities- Entry into insurance business, issue of credit card and marketing and distribution of certain products As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions related to the captioned subject contained in various circula

RBI/2015-16/11 DNBR (PD) CC.No.057/03.10.119/2015-16 July 01, 2015 To 1. All Non-Banking Financial Companies [Excluding RNBCs] 2. The President, Institute of Chartered Accountants of India Dear Sir/Madam, Master Circular – Non-Banking Financial Companies Auditor’s Report (Reserve Bank) Directions, 2008 As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instruc

RBI/2015-16/12 DNBR (PD) CC.No.053/03.10.119/2015-16 July 01, 2015 To All Non-Banking Financial Companies (NBFCs), Dear Sir/Madam, Master Circular – “Non-Banking Financial Companies – Corporate Governance (Reserve Bank) Directions, 2015” As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions related to the captioned subject contained in various circul

RBI/2015-16/94 DNBR.(PD).CC.No.03/SCRC/26.03.001/2015-16 July 01, 2015 Notification as amended up to June 30, 2015 - The Securitisation Companies and Reconstruction Companies (Reserve Bank) Guidelines and Directions, 2003 As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions contained in The Securitisation Companies and Reconstruction Companies (Rese

RBI/2015-16/93DNBR(PD)CC.No.04./SCRC/26.03.001/2015-16 July 01, 2015 Notification as Amended upto June 30, 2015 - Change in or Take Over of theManagement of the Business of the Borrower by SecuritisationCompanies and Reconstruction Companies (Reserve Bank) Guidelines, 2010 As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions contained in the Notific

RBI/2015-16/73DNBR.(PD-MGC).C.C.No.03/23.11.001/2015-16 July 1, 2015 The Chairman / CEOs ofAll Mortgage Guarantee Companies. Dear Sir, Notification as amended upto June 30, 2015 - "Mortgage Guarantee Companies (Reserve Bank) Guidelines, 2008" on Registration and Operations of Mortgage Guarantee Company As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instruc

RBI/2015-16/72 DNBR.(PD-MGC).C.C.No.02/23.11.001/2015-16 July 1, 2015 The Chairman / CEOs of All Mortgage Guarantee Companies Dear Sir, Notification as Amended upto June 30, 2015 'Mortgage Guarantee Companies Investment (Reserve Bank) Directions, 2008' As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions contained in the notification No.DNBS(MGC)5/C

RBI/2015-16/71DNBR.(PD-MGC).C.C.No.01/23.11.001/2015-16 July 1, 2015 The Chairman / CEOs of All Mortgage Guarantee Companies Dear Sir, Notification as amended upto June 30, 2015 - "Mortgage Guarantee Companies Prudential Norms (Reserve Bank) Directions, 2008" As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions contained in the notification No.DNBS(

RBI/2015-16/28 DNBR (PD) CC.No.055/03.10.119/2015-16 July 01, 2015 To All Non-Banking Financial Companies (NBFCs), Dear Sir/Madam, Master Circulars- Miscellaneous Instructions to NBFC- ND-SI As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions related to the captioned subject contained in various circulars issued by RBI updated as on June 30, 2015 a

RBI/2014-15/632 DNBR (PD) CC No.040/03.01.001/2014-15 June 03, 2015 To All Non-Banking Financial Companies (NBFCs), Dear Sirs, Master Circular – “Non-Banking Financial Companies – Corporate Governance (Reserve Bank) Directions, 2015” As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars/notifications. The instructions contained in the Notification No. DNBR. 019/CGM (CDS)-2015 dated A