Connect 2 Regulate

Instructions on ‘Limiting Liability of Customers in Unauthorised Electronic Banking Transactions’ for Rural Co-operative Banks (hereinafter referred to collectively as “RCBs” and individually as an “RCB”) have been consolidated in the Reserve Bank of India (Rural Co-operative Banks – Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject. Accordingly, the draft “Reserve Bank of India (Rural Co-operative Banks - Responsible Business Conduct) Third Amendment Directions, 2026” has been issued for public comments.

Instructions on ‘Limiting Liability of Customers in Unauthorised Electronic Banking Transactions’ for Urban Co-operative Banks (hereinafter referred to collectively as “UCBs” and individually as a “UCB”) have been consolidated in the Reserve Bank of India (Urban Co-operative Banks – Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject. Accordingly, the draft “Reserve Bank of India (Urban Co-operative Banks - Responsible Business Conduct) Third Amendment Directions, 2026” has been issued for public comments.

Instructions on ‘Customer Protection - Limiting Liability of Customers in Unauthorised Electronic Banking Transactions’ for Regional Rural Banks (hereinafter referred to collectively as “RRBs” and individually as an “RRB”) have been consolidated in the Reserve Bank of India (Regional Rural Banks – Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject. Accordingly, the draft “Reserve Bank of India (Regional Rural Banks - Responsible Business Conduct) Third Amendment Directions, 2026” has been issued for public comments.

It has been decided to issue instructions on ‘Customer Protection in Electronic Banking Transactions’ to Local Area Banks (hereinafter referred to collectively as “LABs” and individually as an “LAB”) under the Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Directions, 2025. Accordingly, the draft “Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Third Amendment Directions, 2026” has been issued for public comments.

Instructions on ‘Limiting Liability of Customers in Unauthorised Electronic Banking Transactions’ for Payments Banks (hereinafter referred to collectively as “PBs” and individually as an “PB”) have been consolidated in the Reserve Bank of India (Payments Banks - Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject. Accordingly, the draft “Reserve Bank of India (Payment Banks - Responsible Business Conduct) Second Amendment Directions, 2026” has been issued for public comments.

Instructions on ‘Limiting Liability of Customers in Unauthorised Electronic Banking Transactions’ for Small Finance Banks (hereinafter referred to collectively as “SFBs” and individually as an “SFB”) have been consolidated in the Reserve Bank of India (Small Finance Banks – Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject. Accordingly, the draft “Reserve Bank of India (Small Finance Banks - Responsible Business Conduct) Third Amendment Directions, 2026” has been issued for public comments.

Instructions on ‘Limiting Liability of Customers in Unauthorised Electronic Banking Transactions’ for Commercial Banks (other than Small Finance Banks, Payments Banks, Regional Rural Banks, and Local Area Banks) have been consolidated in the Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject. Accordingly, the draft “Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Third Amendment Directions, 2026” has been issued for public comments.