Connect 2 Regulate

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.

The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Standalone Primary Dealers) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions to ensure (i) greater alignment with the Basel Committee on Banking Supervision (BCBS) standards and (ii) consistent implementation across REs.

The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (All India Financial Institutions (AIFIs) - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions to ensure (i) greater alignment with the Basel Committee on Banking Supervision (BCBS) standards and (ii) consistent implementation across REs.

The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions

The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Urban Co-operative Banks - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions

The extant guidelines on Net Open Position (NOP) are covered under the Reserve Bank of India (Local Area Banks - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions to ensure (i) greater alignment with the Basel Committee on Banking Supervision (BCBS) standards and (ii) consistent implementation across REs.

Date: January 14, 2026 C2R/2025-26/XX RBI invites public comments on the draft Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy

Date: January 14, 2026 C2R/2025-26/300 RBI invites public comments on the draft Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions to ensure (i) greater alignment with the Basel Committee on Banking Supervision (BCBS)

Reserve Bank of India today placed on its website the draft Reserve Bank of India (Rural Co-operative Banks - Governance) Amendment Directions, 2026. The comments / feedback on the draft directions are invited from public / stakeholders by January 30, 2026. The comments / feedback may be submitted through the link under the ‘Connect2Regulate’ Section available on the Reserve Bank’s website. Alternatively, comments / feedback may also be forwarded to:

Reserve Bank of India today placed on its website the draft Reserve Bank of India (Urban Co-operative Banks - Governance) Amendment Directions, 2026. The comments / feedback on the draft directions are invited from public / stakeholders by January 30, 2026. The comments / feedback may be submitted through the link under the ‘Connect2Regulate’ Section available on the Reserve Bank’s website. Alternatively, comments / feedback may also be forwarded to: