Connect 2 Regulate

The Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated February 06, 2026, to exempt eligible ‘NBFCs not availing public funds and not having customer interface (including ‘Type I NBFCs’)’ from registration requirement with the Reserve Bank subject to certain conditions. Accordingly, the draft Reserve Bank of India (Non-Banking Financial Companies – Registration, Exemptions and Framework for Scale Based Regulation) Amendment Directions, 2026 have been issued for public comments.

In pursuance of the announcement made in the Statement on Developmental and Regulatory Policies dated February 6, 2026, the Reserve Bank of India has today issued the draft “Reserve Bank of India (Urban Co-operative Banks – Financial Statements: Presentation and Disclosures) – Second Amendment Directions, 2026” for public comments.
Additional comments or any attachments may also be submitted by email at feedbackcrg@rbi.org.in.

In pursuance of the announcement made in the Statement on Developmental and Regulatory Policies dated February 6, 2026, the Reserve Bank of India has today issued the draft “Reserve Bank of India (Urban Co-operative Banks – Credit Facilities) – Amendment Directions, 2026” for public comments.
Additional comments or any attachments may also be submitted by email at feedbackcrg@rbi.org.in.

In pursuance of the announcement made in the Statement on Developmental and Regulatory Policies dated February 6, 2026, the Reserve Bank of India has today issued the draft “Reserve Bank of India (Urban Co-operative Banks – Concentration Risk Management) – Amendment Directions, 2026” for public comments.
Additional comments or any attachments may also be submitted by email at feedbackcrg@rbi.org.in.

The extant guidelines on opening and closure of branches of NBFCs are prescribed under the Reserve Bank of India (Non-Banking Financial Companies – Branch Authorisation) Directions, 2025, applicable to various categories of NBFCs (including HFCs). Based on a comprehensive review and taking into consideration the evolving regulatory landscape, it has been decided to dispense with the requirement of prior approval/intimation for opening of branches in India by the NBFCs. Accordingly, the draft amendment directions have been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "All India Financial Institutions - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "Regional Rural Banks - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "Regional Rural Banks - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "Regional Rural Banks - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "Urban Co-operative Banks - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.