Consumer Education and Protection

RBI/2022-2023/108  CEPD.PRD. No. S1228 /13.01.019 /2023-24 December 29, 2023 (1) Chairman/Managing Director/CEO of All Scheduled Commercial Banks (excluding RRBs) (2) Chairman/Managing Director/CEO of All NBFCs (3) Chairman/Managing Director/CEO of Non-Bank System Participants (4) Chairman/Managing Director/CEO of All Credit Information Companies

RBI/CEPD/2025-26/381 CEPD.PRD.No.S1027/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Commercial Banks - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 35A of Banking Regulation Act, 1949, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

RBI/CEPD/2025-26/383 CEPD.PRD.No. S1028 /13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Payments Banks - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 35A of Banking Regulation Act, 1949, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

RBI/CEPD/2025-26/386 CEPD.PRD.No.S1032/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Credit Information Companies - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 11 of the Credit Information Companies (Regulation) Act, 2005, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

RBI/CEPD/2025-26/385 CEPD.PRD.No.S1031/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Non-Bank Prepaid Payment Instruments Issuers - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 18 of the Payment and Settlement Systems Act, 2007, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

RBI/CEPD/2025-26/384 CEPD.PRD.No.S1030/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Non-Banking Financial Companies - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 45L read with 45M of the Reserve Bank of India Act, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

RBI/CEPD/2025-26/382 CEPD.PRD.No. S1029/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Small Finance Banks - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 35A of Banking Regulation Act, 1949, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.