Master Direction – Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 (Updated as on May 05, 2025)

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on May 05, 2025*)
(Updated as on February 27, 2025*)
(Updated as on October 10, 2024*)
(Updated as on March 21, 2024*)
(Updated as on December 15, 2023*)
(Updated as on October 19, 2023*)
(Updated as on August 29, 2023*)
(Updated as on June 20, 2023*)
(Updated as on December 27, 2022*)
(Updated as on September 29, 2022*)
(Updated as on August 17, 2022*)
(Updated as on July 22, 2022*)
(Updated as on June 14, 2022*)
(Updated as on April 22, 2022*)
(Updated as on April 01, 2022*)
(Updated as on December 28, 2021*)
(Updated as on October 05, 2021*)
(Updated as on August 25, 2021*)
(Updated as on July 29, 2021*)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J P Sharma)
Chief General Manager

* Since this Master Direction has been significantly amended, it has been replaced rather than showing the changes in track mode for reader convenience.

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on February 27, 2025*)
(Updated as on October 10, 2024*)
(Updated as on March 21, 2024*)
(Updated as on December 15, 2023*)
(Updated as on October 19, 2023*)
(Updated as on August 29, 2023*)
(Updated as on June 20, 2023*)
(Updated as on December 27, 2022*)
(Updated as on September 29, 2022*)
(Updated as on August 17, 2022*)
(Updated as on July 22, 2022*)
(Updated as on June 14, 2022*)
(Updated as on April 22, 2022*)
(Updated as on April 01, 2022*)
(Updated as on December 28, 2021*)
(Updated as on October 05, 2021*)
(Updated as on August 25, 2021*)
(Updated as on July 29, 2021*)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J P Sharma)
Chief General Manager

* Since this Master Direction has been significantly amended, it has been replaced rather than showing the changes in track mode for reader convenience.

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on October 10, 2024*)
(Updated as on March 21, 2024*)
(Updated as on December 15, 2023*)
(Updated as on October 19, 2023*)
(Updated as on August 29, 2023*)
(Updated as on June 20, 2023*)
(Updated as on December 27, 2022*)
(Updated as on September 29, 2022*)
(Updated as on August 17, 2022*)
(Updated as on July 22, 2022*)
(Updated as on June 14, 2022*)
(Updated as on April 22, 2022*)
(Updated as on April 01, 2022*)
(Updated as on December 28, 2021*)
(Updated as on October 05, 2021*)
(Updated as on August 25, 2021*)
(Updated as on July 29, 2021*)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J P Sharma)
Chief General Manager

* Since this Master Direction has been significantly amended, it has been replaced rather than showing the changes in track mode for reader convenience.

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on March 21, 2024)
(Updated as on December 15, 2023*)
(Updated as on October 19, 2023*)
(Updated as on August 29, 2023*)
(Updated as on June 20, 2023*)
(Updated as on December 27, 2022*)
(Updated as on September 29, 2022*)
(Updated as on August 17, 2022*)
(Updated as on July 22, 2022*)
(Updated as on June 14, 2022*)
(Updated as on April 22, 2022*)
(Updated as on April 01, 2022*)
(Updated as on December 28, 2021*)
(Updated as on October 05, 2021*)
(Updated as on August 25, 2021*)
(Updated as on July 29, 2021*)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

* Since this Master Direction has been significantly amended, it has been replaced rather than showing the changes in track mode for reader convenience.

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on December 15, 2023*)
(Updated as on October 19, 2023*)
(Updated as on August 29, 2023*)
(Updated as on June 20, 2023*)
(Updated as on December 27, 2022*)
(Updated as on September 29, 2022*)
(Updated as on August 17, 2022*)
(Updated as on July 22, 2022*)
(Updated as on June 14, 2022*)
(Updated as on April 22, 2022*)
(Updated as on April 01, 2022*)
(Updated as on December 28, 2021*)
(Updated as on October 05, 2021*)
(Updated as on August 25, 2021*)
(Updated as on July 29, 2021*)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

* Since this Master Direction has been significantly amended, it has been replaced rather than showing the changes in track mode for reader convenience.

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on October 19, 2023*)
(Updated as on August 29, 2023*)
(Updated as on June 20, 2023*)
(Updated as on December 27, 2022*)
(Updated as on September 29, 2022*)
(Updated as on August 17, 2022*)
(Updated as on July 22, 2022*)
(Updated as on June 14, 2022*)
(Updated as on April 22, 2022*)
(Updated as on April 01, 2022*)
(Updated as on December 28, 2021*)
(Updated as on October 05, 2021*)
(Updated as on August 25, 2021*)
(Updated as on July 29, 2021*)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

* Since this Master Direction has been significantly amended, it has been replaced rather than showing the changes in track mode for reader convenience.

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on August 29, 2023*)
(Updated as on June 20, 2023*)
(Updated as on December 27, 2022*)
(Updated as on September 29, 2022*)
(Updated as on August 17, 2022*)
(Updated as on July 22, 2022*)
(Updated as on June 14, 2022*)
(Updated as on April 22, 2022*)
(Updated as on April 01, 2022*)
(Updated as on December 28, 2021*)
(Updated as on October 05, 2021*)
(Updated as on August 25, 2021*)
(Updated as on July 29, 2021*)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

* Since this Master Direction has been significantly amended, it has been replaced rather than showing the changes in track mode for reader convenience.

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on December 27, 2022*)
(Updated as on September 29, 2022*)
(Updated as on August 17, 2022*)
(Updated as on July 22, 2022*)
(Updated as on June 14, 2022*)
(Updated as on April 22, 2022*)
(Updated as on April 01, 2022*)
(Updated as on December 28, 2021*)
(Updated as on October 05, 2021*)
(Updated as on August 25, 2021*)
(Updated as on July 29, 2021*)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

* Since this Master Direction has been significantly amended, it has been replaced rather than showing the changes in track mode for reader convenience.

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on September 29, 2022*)
(Updated as on August 17, 2022*)
(Updated as on July 22, 2022*)
(Updated as on June 14, 2022*)
(Updated as on April 22, 2022*)
(Updated as on April 01, 2022*)
(Updated as on December 28, 2021*)
(Updated as on October 05, 2021*)
(Updated as on August 25, 2021*)
(Updated as on July 29, 2021*)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

* Since this Master Direction has been significantly amended, it has been replaced rather than showing the changes in track mode for reader convenience.

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on August 17, 2022*)
(Updated as on July 22, 2022*)
(Updated as on June 14, 2022*)
(Updated as on April 22, 2022*)
(Updated as on April 01, 2022*)
(Updated as on December 28, 2021*)
(Updated as on October 05, 2021*)
(Updated as on August 25, 2021*)
(Updated as on July 29, 2021*)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

* Since this Master Direction has been significantly amended, it has been replaced rather than showing the changes in track mode for reader convenience.

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on July 22, 2022*)
(Updated as on June 14, 2022*)
(Updated as on April 22, 2022*)
(Updated as on April 01, 2022*)
(Updated as on December 28, 2021*)
(Updated as on October 05, 2021*)
(Updated as on August 25, 2021*)
(Updated as on July 29, 2021*)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

* Since this Master Direction has been significantly amended, it has been replaced rather than showing the changes in track mode for reader convenience.

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on June 14, 2022)
(Updated as on April 22, 2022)
(Updated as on April 01, 2022)
(Updated as on December 28, 2021)
(Updated as on October 05, 2021)
(Updated as on August 25, 2021)
(Updated as on July 29, 2021)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on April 22, 2022)
(Updated as on April 01, 2022)
(Updated as on December 28, 2021)
(Updated as on October 05, 2021)
(Updated as on August 25, 2021)
(Updated as on July 29, 2021)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on April 01, 2022)
(Updated as on December 28, 2021)
(Updated as on October 05, 2021)
(Updated as on August 25, 2021)
(Updated as on July 29, 2021)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on December 28, 2021)
(Updated as on October 05, 2021)
(Updated as on August 25, 2021)
(Updated as on July 29, 2021)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on October 05, 2021)
(Updated as on August 25, 2021)
(Updated as on July 29, 2021)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on August 25, 2021)
(Updated as on July 29, 2021)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021
(Updated as on July 29, 2021)

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

(J.P. Sharma)
Chief General Manager

fileSize=dlFileEntry.getSize() fileAssetEntry=assetEntryLocalService.getEntry("com.liferay.document.library.kernel.model.DLFileEntry", dlFileEntry.getFileEntryId()) localizePdfUrl=fileAssetEntry.getAssetRenderer().getURLDownload(themeDisplay) localizePdfUrl=localizePdfUrl?replace("/"+localizePdfUUID,"") />

RBI/2020-21/73
DOR.FIN.HFC.CC.No.120/03.10.136/2020-21

February 17, 2021

Master Direction – Non-Banking Financial Company – Housing Finance
Company (Reserve Bank) Directions, 2021

The Reserve Bank of India (the Bank), having considered it necessary in the public interest, and being satisfied that, for the purpose of enabling the Bank to regulate the financial system to the advantage of the country and to prevent the affairs of any Housing Finance Company (HFCs) from being conducted in a manner detrimental to the interest of investors and depositors or in any manner prejudicial to the interest of such HFCs, and in exercise of the powers conferred under sections 45L and 45MA of the Reserve Bank of India Act, 1934 and Sections 30, 30A, 32 and 33 of the National Housing Bank Act, 1987, hereby issues to every HFC, in supersession of the regulations/ directions as given in Chapter XVII of these directions, the Non-Banking Financial Company – Housing Finance Company (Reserve Bank) Directions, 2021 hereinafter specified.

Manoranjan Mishra
(Chief General Manager)