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.

Additional comments or any attachments may also be submitted by email at teamcordor@rbi.org.in.

Last date for submission of comments is February 27, 2026.