Regulating Non-Banking

RBI/2025-26/241 DOR.MRG.REC.No.436/21-01-002/2025-26 March 10, 2026 Reserve Bank of India (All India Financial Institutions (AIFIs) - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 Please refer to paragraph 77 on ‘Treatment of total counterparty credit risk’ of the Reserve Bank of India (All India Financial Institutions (AIFIs) - Prudential Norms on Capital Adequacy) Directions, 2025. It has been decided to amend these instructions to provide greater clarity and to largely align them with international standards.

RBI/2025-26/240 DOR.MRG.REC.No.435/21-01-002/2025-26 March 10, 2026 Reserve Bank of India (Payments Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to paragraph 52 on ‘Treatment of total Counterparty Credit Risk’ of the Reserve Bank of India (Payments Banks - Prudential

RBI/2025-26/239 DOR.MRG.REC.No.434/21-01-002/2025-26 March 10, 2026 Reserve Bank of India (Small Finance Banks - Prudential Norms on Capital Adequacy) Third Amendment Directions, 2026 Please refer to paragraph 75 on ‘Treatment of total Counterparty Credit Risk

RBI/2025-26/238 DOR.MRG.REC.No.433/21-01-002/2025-26 March 10, 2026 Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Third Amendment Directions, 2026 Please refer to paragraph 85 on ‘Treatment of total Counterparty Credit Risk’ of the Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Directions, 2025. It has been decided to amend these Directions to provide greater clarity and to largely align them with international standards.

RBI/DOR/2025-26/237 DOR.ACC.REC.No.425/21.02.067/2025-26 March 10, 2026 Reserve Bank of India (Payment Banks – Prudential Norms on Declaration of Dividends) Repeal Directions, 2026 The Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby repeals the

RBI/DOR/2025-26/236 DOR.ACC.REC.No.426/21.02.067/2025-26 March 10, 2026 Reserve Bank of India (Local Area Banks – Prudential Norms on Declaration of Dividends) Repeal Directions, 2026 The Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby repeals the Reserve

RBI/DOR/2025-26/235 DOR.ACC.REC.No.424/21.02.067/2025-26 March 10, 2026 Reserve Bank of India (Small Finance Banks – Prudential Norms on Declaration of Dividends) Repeal Directions, 2026 The Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby repeals the

RBI/DOR/2025-26/234 DOR.ACC.REC.No.423/21.02.067/2025-26 March 10, 2026 Reserve Bank of India (Commercial Banks – Prudential Norms on Declaration of Dividend and Remittance of Profit) Repeal Directions, 2026 The Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby repeals the

RBI/DOR/2025-26/233 DOR.ACC.REC.No.432/21.02.067/2025-26 March 10, 2026 Reserve Bank of India (Setting Up of Wholly Owned Subsidiaries by Foreign Banks) Amendment Guidelines, 2026

RBI/2025-26/232 DOR.CAP.REC.No.422/21.01.002/2025-26 March 10, 2026 All Standalone Primary Dealers (SPDs) Dear Sir / Madam, Reserve Bank of India (Standalone Primary Dealers) Amendment Directions, 2026

RBI/2025-26/231 DOR.CAP.REC.No.421/21.01.002/2025-26 March 10, 2026 All Asset Reconstruction Companies (ARCs) Dear Sir / Madam, Reserve Bank of India (Asset Reconstruction Companies) Amendment Directions, 2026

RBI/2025-26/230 DOR.CAP.REC.No.420/21.01.002/2025-26 March 10, 2026 All Mortgage Guarantee Companies (MGCs) Dear Sir / Madam, Reserve Bank of India (Mortgage Guarantee Companies) Amendment Directions, 2026

RBI/2025-26/229 DOR.CAP.REC.No.419/21.01.002/2025-26 March 10, 2026 All Core Investment Companies (CICs) Dear Sir / Madam, Reserve Bank of India (Core Investment Companies) Amendment Directions, 2026

RBI/2025-26/228 DOR.CAP.REC.No.418/21.01.002/2025-26 March 10, 2026 All Housing Finance Companies (HFCs) Dear Sir / Madam, Reserve Bank of India (Housing Finance Companies) Amendment Directions, 2026 The Reserve Bank had issued

RBI/2025-26/227 DOR.CAP.REC.No.417/21.01.002/2025-26 March 10, 2026 All Non-Banking Financial Companies (NBFCs) Dear Sir / Madam, Reserve Bank of India (Non-Banking Financial Companies - Concentration Risk Management) Second Amendment Directions, 2026

RBI/2025-26/226 DOR.CAP.REC.No.416/21.01.002/2025-26 March 10, 2026 All Non-Banking Financial Companies (NBFCs) Dear Sir / Madam, Reserve Bank of India (Non-Banking Financial Companies – Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 The Reserve Bank had issued the Reserve Bank of India (Non-Banking Financial Companies – Prudential Norms on Capital Adequacy) Directions, 2025 (hereinafter referred as the ‘Master Direction’), on November 28, 2025

RBI/DoR/2025-26/224 DoR.GOV.REC.No.414/18.10.008/2025-26 February 26, 2026 Reserve Bank of India (Non-Banking Financial Companies – Miscellaneous) Amendment Directions, 2026 Please refer to the Reserve Bank of India (Non-Banking Financial Companies – Miscellaneous) Directions, 2025.

RBI/2025-26/210 DOR.STR.REC.413/21-07-001/2025-26 February 13, 2026 Reserve Bank of India (Non-Banking Financial Companies – Income Recognition, Asset Classification and Provisioning) Amendment Directions, 2026 Please refer to Reserve Bank of India (Non-Banking Financial Companies – Income Recognition, Asset Classification and Provisioning) Directions, 2025 (hereinafter referred to as ‘the Directions’).

RBI/2025-26/209 DOR.STR.REC.412/21-07-001/2025-26 February 13, 2026 Reserve Bank of India (Non-Banking Financial Companies – Credit Facilities) Amendment Directions, 2026 Please refer to Reserve Bank of India (Non-Banking Financial Companies – Income Recognition, Asset Classification and Provisioning) Amendment Directions, 2026.

RBI/2025-26/191 DOR.STR.REC.392/21-01-002/2025-26 January 09, 2026 Reserve Bank of India (All India Financial Institutions (AIFIs)- Prudential Norms on Capital Adequacy) Amendment Directions, 2026

RBI/2025-26/188 DOR.CRE.REC.389/21.04.018/2025-26 January 05, 2026 Reserve Bank of India (All India Financial Institutions – Financial Statements: Presentation and Disclosures) – Amendment Directions, 2026

RBI/2025-26/187 DOR.CRE.REC.388/21.04.018/2025-26 January 05, 2026 Reserve Bank of India (Non-Banking Financial Companies – Financial Statements: Presentation and Disclosures) Directions, Amendment Directions, 2026

RBI/2025-26/169 DOR.CRE.REC.372/07-03-008/2025-26 January 1, 2026 Reserve Bank of India (Non-Banking Financial Companies - Concentration Risk Management) Amendment Directions, 2026

RBI/2025-26/168 DOR.CRE.REC.373/21-01-002/2025-26 January 1, 2026 Reserve Bank of India (Non-Banking Financial Companies – Prudential Norms on Capital Adequacy) Amendment Directions, 2026

RBI/2025-26/166 DOR.AML.REC.370/14.01.002/2025-26 December 29, 2025 Reserve Bank of India (Commercial Banks – Know Your Customer) Amendment Directions, 2025 Reserve Bank had issued Reserve Bank of India (Commercial Banks – Know Your Customer) Directions, 2025 dated November 28, 2025

RBI/2025-26/160 DOR.AML.REC.364/14.01.003/2025-26 December 29, 2025 Reserve Bank of India (Non-Banking Financial Companies – Know Your Customer) Amendment Directions, 2025 Reserve Bank had issued Reserve Bank of India (Non-Banking Financial Companies – Know Your Customer) Directions, 2025 dated November 28, 2025

RBI/2025-26/158 DOR.AML.REC.362/14.01.010/2025-26 December 29, 2025 Reserve Bank of India (Asset Reconstruction Companies – Know Your Customer) Amendment Directions, 2025 Reserve Bank had issued Reserve Bank of India (Asset Reconstruction Companies – Know Your Customer) Directions, 2025 dated November 28, 2025

RBI/2025-26/157 DOR.AML.REC.361/14.01.011/2025-26 December 29, 2025 Reserve Bank of India (All India Financial Institutions – Know Your Customer) Amendment Directions, 2025 Reserve Bank had issued Reserve Bank of India (All India Financial Institutions – Know Your Customer) Directions, 2025 dated November 28, 2025

RBI/2025-26/100 DOR.RRC.REC.302/33-01-010/2025-26 November 28, 2025 Consolidation of Regulations – Withdrawal of circulars Please refer to the press release issued on November 28, 2025 announcing the release of 244 Master Directions consolidating the instructions currently administered by the Department of Regulation (DoR) of the Reserve Bank of India.

RBI/2025-26/96 DOR.STR.REC.60/21.04.048/2025-26 November 14, 2025 Reserve Bank of India (Trade Relief Measures) Directions, 2025 Chapter I: Preliminary Preamble 1. Reserve Bank is statutorily mandated to operate the credit system of the country to its advantage. In this endeavour, and with a view to mitigating the burden of debt servicing brought about by trade disruptions caused by global headwinds and to ensure the continuity of viable businesses, Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, issues these Directions hereinafter specified.

RBI/2025-26/34 DIT.CO.No.S-106/07.71.039/2025-26 April 28, 2025 The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Cooperative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) All Primary Dealers All Non-bank Payment System Operators (PSOs) All Credit Information Companies (CICs) Madam / Dear Sir, Processing of Regulatory Authorisations/ Licenses/ Approvals through PRAVAAH

RBI/2024-25/104 Ref.No.DoS.CO.PPG/SEC.13/11.01.005/2024-25 January 17, 2025 The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks (Excluding RRBs) All Primary (Urban) Co-operative Banks All Deposit Taking NBFCs (Excluding HFCs) [Supervised Entities (SEs)] Madam / Dear Sir

RBI/2024-25/81 DoR.FIN.REC. 47/20.16.042/2024-25 October 10, 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 Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies Dear Sir/ Madam, Implementation of Credit Information Reporting Mechanism subsequent to cancellation of licence or Certificate of Registration The Credit Information Companies (Regulation) Act, 2005 (CICRA) stipulates that only Credit Institutions (CIs) can furnish credit information to Credit Information Companies (CICs). Section 17(1) of CICRA mandates that CICs can collect credit information from its member CIs or member CICs only. Therefore, only the entities that are covered under the ambit of section 2(f) of CICRA, 2005 can submit credit information to CICs.

RBI/2024-25/60 DoR.FIN.REC.No. 32/ 20.16.056/ 2024-25 August 08, 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, Frequency of reporting of credit information by Credit Institutions to Credit Information Companies Please refer to the circular DBR. No. CID. BC. 60/ 20.16.056/ 2014-15 dated January 15, 2015, inter-alia, directing the credit information companies (CICs) and credit institutions (CIs) to keep the credit information collected/maintained by them updated regularly on a monthly basis or at such shorter intervals as mutually agreed upon between the CI and the CIC.

RBI/ 2023-24/127 DOR.GOV.REC.79/18.10.006/2023-24 February 27, 2024 All Asset Reconstruction Companies Dear Sir / Madam Appointment/re-appointment of Director, Managing Director or Chief Executive Officer in Asset Reconstruction Companies

RBI/2023-24/85 DOR.STR.REC.57/21.06.001/2023-24 November 16, 2023 Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) Non-Banking Financial Companies (including HFCs) Madam/Dear Sir, Regulatory measures towards consumer credit and bank credit to NBFCs Please refer to Governor’s Statement dated October 6, 2023 flagging the high growth in certain components of consumer credit and advising banks and non-banking financial companies (NBFCs) to strengthen their internal surveillance mechanisms, address the build-up of risks, if any, and institute suitable safeguards, in their own interest. The high growth seen in consumer credit and increasing dependency of NBFCs on bank borrowings were also highlighted by Governor in the interactions with MD/CEOs of major banks and large NBFCs in July and August 2023, respectively.

RBI/2023-24/67 Ref. No.DoS.CO.PPG/SEC.05/11.01.005/2023-24 October 10, 2023 All Deposit Taking Government NBFC All Non-Deposit Taking Government NBFCs in Middle, Upper and Top Layers Dear Sir / Madam Prompt Corrective Action (PCA) Framework for Non-Banking Financial Companies (NBFCs) – Extension to Government NBFCs Reserve Bank of India introduced PCA Framework for NBFCs on December 14, 2021. The Framework has since been reviewed and it has been decided to extend the same to Government NBFCs (except those in Base Layer) with effect from October 1, 2024, based on the audited financials of the NBFC as on March 31, 2024, or thereafter.

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/2021-22/59 DOR.ACC.REC.No.23/21.02.067/2021-22 June 24, 2021 All Non-Banking Financial Companies (NBFCs) Madam / Sir, Declaration of dividends by NBFCs In order to infuse greater transparency and uniformity in practice, it has been decided to prescribe guidelines on distribution of dividend by NBFCs. Applicability 2. These guidelines shall be applicable to all NBFCs regulated by RBI1 as below: (a) Applicable NBFCs as defined in Paragraph 2(2) of Non-Banking Financ

RBI/2021-22/52 DPSS.CO.OD.No.S-182/06.07.011/2021-22 June 10, 2021 The Chairman and Managing Director / Chief Executive Officer All Scheduled Commercial Banks including RRBs / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks / Authorised ATM Network Operators / Card Payment Network Operators / White Label ATM Operators Madam / Dear Sir, Usage of Automated Teller Machines / Cash Recycler Machines – Review of Interchange Fee and

RBI/2019-20/258 DOR(NBFC)(PD)CC.No.112/03.10.001/2019-20 June 24, 2020 All Scheduled Commercial Banks (excluding RRBs) All Non-Banking Financial Companies (including Housing Finance Companies) Madam/ Dear Sir, Loans Sourced by Banks and NBFCs over Digital Lending Platforms: Adherence to Fair Practices Code and Outsourcing Guidelines It has been observed that many digital platforms have emerged in the financial sector claiming to offer hassle free loans to retail indiv

RBI/2019-20/96 DOR NBFC (PD) CC.No.104/03.10.001/2019-20 November 08, 2019 To All Regulated Entities of the Bank Madam/ Sir, Technical Specifications for all participants of the Account Aggregator (AA) ecosystem Please refer to the Master Direction – Non-Banking Financial Company - Account Aggregator (Reserve Bank) Directions, 2016 dated September 02, 2016. 2. The NBFC-AA consolidates financial information of a customer held with different financial entities, spread a

RBI/2019-20/95 DOR.NBFC (PD) CC. No.103/22.10.038/2019-20 November 08, 2019 To All Non-Banking Financial Companies-Micro Finance Institutions (NBFC-MFIs) Madam / Sir, Qualifying Assets Criteria - Review of Limits Please refer to the Statement on Developmental and Regulatory Policies issued as part of Monetary Policy Statement dated October 4, 2019 and Para 3 of the Non-Banking Financial Company - Systemically Important Non-Deposit taking Company and Deposit taking Com

RBI/2019-20/30 DNBR (PD) CC.No.101/03.10.001/2019-20 August 02, 2019 All NBFCs Madam / Dear Sir, Levy of foreclosure charges/pre-payment penalty on Floating Rate Loans by NBFCs Please refer to paragraph 30(4) of Chapter VI of Master Direction - Non-Banking Financial Company – Systemically Important Non-Deposit taking Company and Deposit taking Company (Reserve Bank) Directions, 2016 and paragraph 30(4) of Chapter V of Master Direction - Non-Banking Financial Company –

RBI/2016-17/219 DNBR.CC.PD.No. 084/22.10.038/2016-17 February 02, 2017 To All NBFC-MFIs, Madam/Sir, Review of Guidelines on “Pricing of Credit” As per extant instructions on “Pricing of Credit” issued to NBFC-MFIS under “Master Direction-Non-Banking Financial Company-Non-Systemically Important Non-Deposit taking Company (Reserve Bank) Directions, 2016” and “Master Direction - Non-Banking Financial Company-Systemically Important Non-Deposit taking Company and Deposit t

RBI/2015-16/417 DNBR.CC.PD.No.082/03.10.001/2015-16 June 02, 2016 To All Non-Banking Financial Companies Dear Sirs, Refinancing of Project Loans Please refer to circular DNBS.(PD).CC.No.371/03.05.02/2013-14 dated March 21, 2014, issued by Department of Non-Banking Supervision on Early Recognition of Financial Distress, Prompt Steps for Resolution and Fair Recovery for Lenders: Framework for Revitalising Distressed Assets in the Economy. 2. In view of the references re

RBI/2015-16/408 DNBR.CC.PD.No.081/03.10.01/2015-16 May 26, 2016 To All Non-Banking Financial Companies (NBFCs) Madam/Sir, Review of Framework for Revitalising Distressed Assets in the Economy and Strategic Debt Restructuring Mechanism The Reserve Bank of India (the Bank) has issued various guidelines aimed at revitalising the stressed assets in the economy. The measures taken by the Bank include Strategic Debt Restructuring Mechanism, Framework to Revitalise the Distr

RBI/2015-16/381 DNBR(PD).CC.No. 079/03.10.001/2015-16 April 21, 2016 All Infrastructure Debt Fund- Non-Banking Financial Companies (IDF-NBFCs) Madam/ Sir, Infrastructure Debt Funds (IDFs) Please refer to the Infrastructure Debt Fund-Non-Banking Financial Companies (Reserve Bank) Directions, 2011 issued vide Notification No.DNBS.233/CGM(US)-2011 dated November 21, 2011 (the Directions) prescribing detailed guidelines on the regulatory framework for NBFCs to sponsor IDF

RBI/2015-16/370 DNBR.CC.PD.No.078/03.10.038/2015-16 April 13, 2016 To All NBFC-MFIs, Dear Sir/Madam, Non-Banking Financial Company-Micro Finance Institutions (Reserve Bank) Directions, 2011 – Acting as Channelizing Agents for Schemes operated by Central/State Government Agencies Please refer to the Non-Banking Financial Company -Micro Finance Institutions (NBFC-MFIs) (Reserve Bank) Directions, 2011 (the Directions) issued by Reserve Bank of India (the Bank) vide Notif

RBI/2015-16/363 DNBR (PD) CC.No.077/03.10.001/2015-16 April 7, 2016 All Systemically Important Non- Deposit accepting or Holding Non-Banking Financial Companies (NBFC-NDSI) Madam/ Sir, Applicability of Concentration of Credit/ Investment Norms In terms of second proviso to sub para (1) of para 24 of the Systemically Important Non-Banking Financial (Non-Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2015, any non-banking financial c

RBI/2015-16/336 DNBR (PD) CC.No.076/03.10.001/2015-16 March 10, 2016 All Non-Banking Financial Companies (excluding RNBCs) Madam/ Sir, Review of risk weights assigned to sovereign debt In terms of the extant directions, deposit accepting NBFCs, systemically important non-deposit taking NBFCs, all NBFC-MFIs and all NBFC-IFCs shall maintain a minimum capital ratio consisting of Tier I and Tier II capital which shall not be less than 15 per cent of its aggregate risk wei