Master Directions - ربی - Reserve Bank of India
Master Directions
The Reserve Bank of India has started issuing Master Directions on all regulatory matters beginning January 2016. The Master Directions consolidate instructions on rules and regulations framed by the Reserve Bank under various Acts including banking issues and foreign exchange transactions.
The process of issuing Master Directions involves issuing one Master Direction for each subject matter covering all instructions on that subject. Any change in the rules, regulation or policy is communicated during the year by way of circulars/press releases. The Master Directions will be updated suitably and simultaneously whenever there is a change in the rules/regulations or there is a change in the policy. All the changes will get reflected in the Master Directions available on the RBI website along with the dates on which changes are made.
Explanations of rules and regulations will be issued by way of Frequently Asked Questions (FAQs) after issue of the Master Directions in easy to understand language wherever necessary. The existing set of Master Circulars issued on various subjects will stand withdrawn with the issue of the Master Direction on the subject.
Master Directions
RBI/DOR/2025-26/134 DOR.SOG(SPE).REC. 8/13.03.00/2025-26 April 01, 2025 All banks authorised to operate in India Madam/ Sir, Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2025
RBI/DOR/2025-26/134 DOR.SOG(SPE).REC. 8/13.03.00/2025-26 April 01, 2025 All banks authorised to operate in India Madam/ Sir, Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2025
پی ڈی ایف (RBI/2025-26/133 DCM (NE) No.G-5 /08.07.18/2025-26 April 01, 2025 The Chairman / Managing Director / Chief Executive Officer All Banks Madam / Dear Sir, Master Direction – Facility for Exchange of Notes and Coins In exercise of the powers conferred under Section 35A of the Banking Regulation Act, 1949, read with sections 28, 38, 39, 58(1) and 58(2)(q) of the Reserve Bank of India Act, 1934, Reserve Bank of India (RBI), from time-to-time issues guidelines / instructions / directives to the banks on provision of Facility for Exchange of Notes and Coins to members of public.
RBI/2025-26/133 DCM (NE) No.G-5 /08.07.18/2025-26 April 01, 2025 The Chairman / Managing Director / Chief Executive Officer All Banks Madam / Dear Sir, Master Direction – Facility for Exchange of Notes and Coins In exercise of the powers conferred under Section 35A of the Banking Regulation Act, 1949, read with sections 28, 38, 39, 58(1) and 58(2)(q) of the Reserve Bank of India Act, 1934, Reserve Bank of India (RBI), from time-to-time issues guidelines / instructions / directives to the banks on provision of Facility for Exchange of Notes and Coins to members of public.
RBI/2025-26/132 DCM (FNVD)/G4/16.01.05/2025-26 April 01, 2025 The Chairman / Managing Director / Chief Executive Officer All Banks Madam / Dear Sir, Master Direction on Counterfeit Notes, 2025 – Detection, Reporting and Monitoring
RBI/2025-26/132 DCM (FNVD)/G4/16.01.05/2025-26 April 01, 2025 The Chairman / Managing Director / Chief Executive Officer All Banks Madam / Dear Sir, Master Direction on Counterfeit Notes, 2025 – Detection, Reporting and Monitoring
RBI/DCM/2025-26/131 DCM (CC) No.G-1/03.44.001/2025-26 April 01, 2025 The Chairman / Managing Director / Chief Executive Officer All banks Madam / Dear Sir, Master Direction – Scheme of Penalties for bank branches and currency chests for deficiency in rendering customer service to the members of public
RBI/DCM/2025-26/131 DCM (CC) No.G-1/03.44.001/2025-26 April 01, 2025 The Chairman / Managing Director / Chief Executive Officer All banks Madam / Dear Sir, Master Direction – Scheme of Penalties for bank branches and currency chests for deficiency in rendering customer service to the members of public
RBI/DCM/2025-26/130 DCM (CC) No.G-2/03.35.01/2025-26 April 01, 2025 The Chairman / Managing Director / Chief Executive Officer (All banks having Currency Chests) Madam / Dear Sir, Master Direction on Penal Provisions in reporting of transactions / balances at Currency Chests
RBI/DCM/2025-26/130 DCM (CC) No.G-2/03.35.01/2025-26 April 01, 2025 The Chairman / Managing Director / Chief Executive Officer (All banks having Currency Chests) Madam / Dear Sir, Master Direction on Penal Provisions in reporting of transactions / balances at Currency Chests
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صفحے پر آخری اپ ڈیٹ: اپریل 01, 2025
