Connect 2 Regulate

Certain instructions on matters related to recovery of loans and engagement of recovery agents by Housing Finance Companies (HFCs) have been issued to HFCs under Chapter-X on ‘Fair Practices Code’ of the Reserve Bank of India (Housing Finance Companies) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on conduct related matters in recovery of loans and engagement of recovery agents to all NBFCs, excluding Mortgage Guarantee Companies, Core Investment Companies, NBFC-Account Aggregators, Standalone Primary Dealers, Non-Operating Financial Housing Companies, and NBFCs not having any customer interface, under the Reserve Bank of India (Non-Banking Financial Companies – Responsible Business Conduct) Directions, 2025. Accordingly, the draft “Reserve Bank of India (Housing Finance Companies) Second Amendment Directions, 2026” has been issued for public comments.

Certain instructions on matters related to recovery of loans and engagement of recovery agents by Non-Banking Financial Companies (NBFCs) have been issued to NBFCs under Chapter III on ‘Responsible Lending Conduct’ of the Reserve Bank of India (Non-Banking Financial Companies – Responsible Business Conduct) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on conduct related matters in recovery of loans and engagement of recovery agents to all NBFCs, excluding Mortgage Guarantee Companies, Core Investment Companies, NBFC-Account Aggregators, Standalone Primary Dealers, Non-Operating Financial Housing Companies, and NBFCs not having any customer interface. Accordingly, the draft “Reserve Bank of India (Non-Banking Financial Companies - Responsible Business Conduct) Second Amendment Directions, 2026” has been issued for public comments.

Certain instructions on responsibilities of an All India Financial Institution (AIFI) employing recovery agents have been issued to AIFIs under the Reserve Bank of India (All India Financial Institutions – Responsible Business Conduct) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on conduct related matters in recovery of loans and engagement of recovery agents to all AIFIs under the aforesaid Directions. Accordingly, the draft “Reserve Bank of India (All India Financial Institutions - Responsible Business Conduct) Second Amendment Directions, 2026” has been issued for public comments.

Certain instructions on matters related to engagement of recovery agents by Rural  Co-operative Banks (RCBs) have been issued to RCBs under the Reserve Bank of India (Rural Co-operative Banks – Responsible Business Conduct) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on conduct related matters in recovery of loans and engagement of recovery agents to all RCBs under the aforesaid Directions. Accordingly, the draft “Reserve Bank of India (Rural Co-operative Banks - Responsible Business Conduct) Second Amendment Directions, 2026” has been issued for public comments.

Certain instructions on matters related to engagement of recovery agents by Urban  Co-operative Banks (UCBs) have been issued to UCBs under the Reserve Bank of India (Urban Co-operative Banks – Responsible Business Conduct) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on conduct related matters in recovery of loans and engagement of recovery agents to all UCBs under the aforesaid Directions. Accordingly, the draft “Reserve Bank of India (Urban Co-operative Banks - Responsible Business Conduct) Second Amendment Directions, 2026” has been issued for public comments.

Certain instructions on matters related to engagement of recovery agents by Regional Rural Banks (RRBs) have been issued to RRBs under the Reserve Bank of India (Regional Rural Banks – Responsible Business Conduct) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on conduct related matters in recovery of loans and engagement of recovery agents to all RRBs under the aforesaid Directions. Accordingly, the draft “Reserve Bank of India (Regional Rural Banks - Responsible Business Conduct) Second Amendment Directions, 2026” has been issued for public comments.

Certain instructions on matters related to recovery of microfinance loans and engagement of recovery agents therefor by Local Area Banks (LABs) have been issued to LABs under the Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on conduct related matters in recovery of loans and engagement of recovery agents to all LABs under the aforesaid Directions. Accordingly, the draft “Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Second Amendment Directions, 2026” has been issued for public comments.

Certain instructions on matters related to engagement of recovery agents by Small Finance Banks (SFBs) have been issued to SFBs under the Reserve Bank of India (Small Finance Banks – Responsible Business Conduct) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on conduct related matters in recovery of loans and engagement of recovery agents to all SFBs under the aforesaid directions. Accordingly, the draft “Reserve Bank of India (Small Finance Banks - Responsible Business Conduct) Second Amendment Directions, 2026” has been issued for public comments.

Certain instructions on matters related to engagement of recovery agents by banks have been issued to Commercial Banks (other than Small Finance Banks, Payments Banks, Regional Rural Banks, and Local Area Banks) under the Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on conduct related matters in recovery of loans and engagement of recovery agents to all the Commercial Banks (other than Small Finance Banks, Payments Banks, Regional Rural Banks, and Local Area Banks) under the aforesaid Directions. Accordingly, the draft “Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Second Amendment Directions, 2026” has been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated February 06, 2026 that revised guidelines on KCC are proposed to be issued consolidating those on agriculture and allied activities, with a view to expand coverage, streamline operational aspects and address emerging requirements.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated February 06, 2026 that revised guidelines on KCC are proposed to be issued consolidating those on agriculture and allied activities, with a view to expand coverage, streamline operational aspects and address emerging requirements.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated February 06, 2026 that revised guidelines on KCC are proposed to be issued consolidating those on agriculture and allied activities, with a view to expand coverage, streamline operational aspects and address emerging requirements.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated February 06, 2026 that revised guidelines on KCC are proposed to be issued consolidating those on agriculture and allied activities, with a view to expand coverage, streamline operational aspects and address emerging requirements.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing undertaking of financial services issued vide Reserve Bank of India (Non-Banking Financial Companies - Undertaking of Financial Services) Directions 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for certain businesses.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing undertaking of financial services issued vide Reserve Bank of India (Rural Co-operative Banks - Undertaking of Financial Services) Directions, 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for certain businesses.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing undertaking of financial services issued vide Reserve Bank of India (Urban Co-operative Banks - Undertaking of Financial Services) Directions, 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for certain businesses.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing undertaking of financial services issued vide Reserve Bank of India (Regional Rural Banks - Undertaking of Financial Services) Directions, 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for certain businesses.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing Agency Business and Referral Services issued vide Reserve Bank of India (Payments Banks - Undertaking of Financial Services) Directions, 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for ‘Agency Business and Referral Services’.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing Agency Business and Referral Services issued vide Reserve Bank of India (Small Finance Banks - Undertaking of Financial Services) Directions, 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for ‘Agency Business and Referral Services’.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing Agency Business and Referral Services issued vide Reserve Bank of India (Commercial Banks - Undertaking of Financial Services) Directions, 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for ‘Agency Business and Referral Services’.

Reserve Bank had earlier issued instructions on ‘Advertising, Marketing and Sales’ to Housing Finance Companies (HFCs) under Chapter-X on ‘Fair Practices Code’ in Reserve Bank of India (Housing Finance Companies) Directions, 2025. The extant instructions have since been reviewed and it has been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all Non-Banking Financial Companies (NBFCs), including HFCs but excluding Core Investment Companies, NBFC-Account Aggregators and NBFCs not having any customer interface, under the Reserve Bank of India (Non-Banking Financial Companies – Responsible Business Conduct) Directions, 2025. Accordingly, the draft “Reserve Bank of India (Housing Finance Companies) Amendment Directions, 2026” has been issued for public comments.

In the context of distribution of mutual fund products by Non-Banking Financial Companies (NBFCs) and entry into insurance business by Housing Finance Companies (HFCs), certain instructions on customer appropriateness and suitability and other related matters have been issued to NBFCs under the Reserve Bank of India (Non-Banking Financial Companies – Undertaking of Financial Services) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all NBFCs, excluding Core Investment Companies, NBFC-Account Aggregators, and NBFCs not having any customer interface, under Reserve Bank of India (Non-Banking Financial Companies – Undertaking of Financial Services) Directions, 2025. Accordingly, the draft “Reserve Bank of India (Non-Banking Financial Companies - Responsible Business Conduct) Amendment Directions, 2026” has been issued for public comments.

It has been decided to issue comprehensive instructions on advertising, marketing and sales of financial products / services to all the All India Financial Institutions under the Reserve Bank of India (All India Financial Institutions – Responsible Business Conduct) Directions, 2025. Accordingly, the draft “Reserve Bank of India (All India Financial Institutions - Responsible Business Conduct) Amendment Directions, 2026” has been issued for public comments.

It has been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all Rural Co-operative Banks under the Reserve Bank of India (Rural Co-operative Banks – Responsible Business Conduct) Directions, 2025. Accordingly, the draft “Reserve Bank of India (Rural Co-operative Banks - Responsible Business Conduct) Amendment Directions, 2026” has been issued for public comments.

It has been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all Urban Co-operative Banks under the Reserve Bank of India (Urban Co-operative Banks – Responsible Business Conduct) Directions, 2025. Accordingly, the draft “Reserve Bank of India (Urban Co-operative Banks - Responsible Business Conduct) Amendment Directions, 2026” has been issued for public comments.

It has been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all Regional Rural Banks under the Reserve Bank of India (Regional Rural Banks – Responsible Business Conduct) Directions, 2025. Accordingly, the draft “Reserve Bank of India (Regional Rural Banks - Responsible Business Conduct) Amendment Directions, 2026” has been issued for public comments.

It has been decided to issue comprehensive instructions on advertising, marketing and sales of financial products / services to all Local Area Banks 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) Amendment Directions, 2026” has been issued for public comments.

In the context of insurance agency business by Payment Banks (PBs), certain instructions on customer appropriateness and suitability and other related matters have been issued to PBs under the Reserve Bank of India (Payments Banks – Undertaking of Financial Services) Directions, 2025.The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all PBs under the Reserve Bank of India (Payments Banks - Responsible Business Conduct) Directions, 2025. Accordingly, the draft “Reserve Bank of India (Payment Banks - Responsible Business Conduct) Amendment Directions, 2026” has been issued for public comments.

In the context of insurance agency business by Small Finance Banks (SFBs), certain instructions on customer appropriateness and suitability and other related matters have been issued to SFBs under the Reserve Bank of India (Small Finance Banks – Undertaking of Financial Services) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all SFBs under the Reserve Bank of India (Small Finance Banks – Responsible Business Conduct) Directions, 2025. Accordingly, the draft “Reserve Bank of India (Small Finance Banks - Responsible Business Conduct) Amendment Directions, 2026” has been issued for public comments.

In the context of insurance agency business by banks, certain instructions on customer appropriateness and suitability and other related matters have been issued to Commercial Banks (other than Small Finance Banks, Payment Banks Regional Rural Banks, and Local Area Banks) under the Reserve Bank of India (Commercial Banks – Undertaking of Financial Services) Directions, 2025. The extant instructions have since been reviewed. It has also been decided to issue comprehensive instructions on advertising, marketing and sale of financial product / service to all Commercial Banks (other than Small Finance Banks, Payments Banks, Regional Rural Banks and Local Area Banks) under the Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Directions, 2025. Accordingly, the draft “Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Amendment Directions, 2026” has been issued for public comments.

The Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated February 06, 2026, to exempt eligible ‘NBFCs not availing public funds and not having customer interface (including ‘Type I NBFCs’)’ from registration requirement with the Reserve Bank subject to certain conditions. Accordingly, the draft Reserve Bank of India (Non-Banking Financial Companies – Registration, Exemptions and Framework for Scale Based Regulation) Amendment Directions, 2026 have been issued for public comments.

In pursuance of the announcement made in the Statement on Developmental and Regulatory Policies dated February 6, 2026, the Reserve Bank of India has today issued the draft “Reserve Bank of India (Urban Co-operative Banks – Financial Statements: Presentation and Disclosures) – Second Amendment Directions, 2026” for public comments.
Additional comments or any attachments may also be submitted by email at feedbackcrg@rbi.org.in.

In pursuance of the announcement made in the Statement on Developmental and Regulatory Policies dated February 6, 2026, the Reserve Bank of India has today issued the draft “Reserve Bank of India (Urban Co-operative Banks – Credit Facilities) – Amendment Directions, 2026” for public comments.
Additional comments or any attachments may also be submitted by email at feedbackcrg@rbi.org.in.

In pursuance of the announcement made in the Statement on Developmental and Regulatory Policies dated February 6, 2026, the Reserve Bank of India has today issued the draft “Reserve Bank of India (Urban Co-operative Banks – Concentration Risk Management) – Amendment Directions, 2026” for public comments.
Additional comments or any attachments may also be submitted by email at feedbackcrg@rbi.org.in.

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.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "All India Financial Institutions - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "Regional Rural Banks - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "Regional Rural Banks - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "Regional Rural Banks - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "Urban Co-operative Banks - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "Local Area Banks - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "Small Finance Banks - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated June 08, 2023, to issue guidelines rationalising the extant prudential norms for implementation of resolution plans in respect of exposures affected by natural calamities, inter alia harmonising the regulatory instructions applicable to different Regulated Entities. Based on a comprehensive review of the existing regulatory instructions, including the scope, coverage and prudential requirements, the draft "Commercial Banks - Relief Measures in areas affected by Natural Calamities Directions, 2026" has been issued for public comments.

The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Standalone Primary Dealers) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions to ensure (i) greater alignment with the Basel Committee on Banking Supervision (BCBS) standards and (ii) consistent implementation across REs.

The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (All India Financial Institutions (AIFIs) - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions to ensure (i) greater alignment with the Basel Committee on Banking Supervision (BCBS) standards and (ii) consistent implementation across REs.

The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Rural Co-operative Banks - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions

The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Urban Co-operative Banks - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions

The extant guidelines on Net Open Position (NOP) are covered under the Reserve Bank of India (Local Area Banks - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions to ensure (i) greater alignment with the Basel Committee on Banking Supervision (BCBS) standards and (ii) consistent implementation across REs.

Date: January 14, 2026 C2R/2025-26/XX RBI invites public comments on the draft Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy

Date: January 14, 2026 C2R/2025-26/300 RBI invites public comments on the draft Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 The extant guidelines on Net Open Position (NOP) are covered under the Master Direction - Risk Management and Inter-Bank Dealings and the Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Directions, 2025. The Reserve Bank has comprehensively reviewed these instructions to ensure (i) greater alignment with the Basel Committee on Banking Supervision (BCBS)

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

Currently, NBFCs (other than NBFC-UL) and ARCs reckon Tier 1 Capital as on March 31 of the previous year for complying with Credit / Investment concentration norms. RBI has been receiving requests from NBFCs for a review of these provisions as well as for clarification on certain aspects of Owned Fund / Tier 1 Capital. Accordingly, RBI has reviewed the relevant provisions / Directions / guidelines and has proposed clarifications and revisions in the matter in form of the captioned amendment directions.

The Reserve Bank of India today placed on its website a discussion paper on licensing of UCBs. 2. Comments are invited from public / stakeholders till February 13, 2026. Comments may be submitted through the link under the ‘Connect 2 Regulate’ Section available on the Reserve Bank’s website. Alternatively, comments/feedback may also be forwarded to:

Reserve Bank of India today placed on its website the draft Reserve Bank of India (Rural Co-operative Banks - Governance) Amendment Directions, 2026. The comments / feedback on the draft directions are invited from public / stakeholders by January 30, 2026. The comments / feedback may be submitted through the link under the ‘Connect2Regulate’ Section available on the Reserve Bank’s website. Alternatively, comments / feedback may also be forwarded to:

Reserve Bank of India today placed on its website the draft Reserve Bank of India (Urban Co-operative Banks - Governance) Amendment Directions, 2026. The comments / feedback on the draft directions are invited from public / stakeholders by January 30, 2026. The comments / feedback may be submitted through the link under the ‘Connect2Regulate’ Section available on the Reserve Bank’s website. Alternatively, comments / feedback may also be forwarded to:

The Reserve Bank had undertaken a review of the extant guidelines on the prudential norms on declaration of dividend and remittance of profits by foreign banks operating in branch mode in India. Accordingly, a draft of the revised framework was issued for public comments on January 2, 2024. However, based on the stakeholder feedback and consultations, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

The Reserve Bank had undertaken a review of the extant guidelines on the prudential norms on declaration of dividend and remittance of profits by foreign banks operating in branch mode in India. Accordingly, a draft of the revised framework was issued for public comments on January 2, 2024. However, based on the stakeholder feedback and consultations, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

The Reserve Bank had undertaken a review of the extant guidelines on the prudential norms on declaration of dividend and remittance of profits by foreign banks operating in branch mode in India. Accordingly, a draft of the revised framework was issued for public comments on January 2, 2024. However, based on the stakeholder feedback and consultations, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

The Reserve Bank had undertaken a review of the extant guidelines on the prudential norms on declaration of dividend and remittance of profits by foreign banks operating in branch mode in India. Accordingly, a draft of the revised framework was issued for public comments on January 2, 2024. However, based on the stakeholder feedback and consultations, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

The Reserve Bank had undertaken a review of the extant guidelines on the prudential norms on declaration of dividend and remittance of profits by foreign banks operating in branch mode in India. Accordingly, a draft of the revised framework was issued for public comments on January 2, 2024. However, based on the stakeholder feedback and consultations, a new methodology for computing the maximum eligible dividend payout is being issued for public comments.

The Reserve Bank of India today placed on its website a draft circular on Guidelines to facilitate faster cross-border inward payments. Comments / feedback on the draft Circular are invited from banks by November 19, 2025. Additional comments or any attachments may also be submitted by email with subject line “Feedback on Draft circular on Guidelines to facilitate faster cross-border inward payments”.

Infrastructure projects that have commenced operations typically exhibit lower risk compared to those under construction. Recognizing this risk differential, the existing capital adequacy norms permit NBFCs to assign a lower risk weight to operational projects under Public-Private Partnerships (PPPs). With a view to further rationalise the risk weights for infrastructure lending by NBFCs in line with the nuanced risk-profile of operational projects, it has been decided to introduce a principle-based framework. The framework aims to align risk weights with the actual risk characteristics of operational infrastructure projects, promoting better risk assessment and capital allocation.

Capital market exposures (CME) of the regulated entities (REs) which include, inter alia, lending against securities to individuals and lending to capital market intermediaries, have been subject to prudential regulations relating to sectoral exposure limits, single borrower limits, margin requirements, etc. Further, bank finance for acquisition of shares has been generally disallowed.

Capital market exposures (CME) of the regulated entities (REs) which include, inter alia, lending against securities to individuals and lending to capital market intermediaries, have been subject to prudential regulations relating to sectoral exposure limits, single borrower limits, margin requirements, etc. Further, bank finance for acquisition of shares has been generally disallowed. There has been significant growth and development in the capital market structure, along with strengthening of the banking system in recent years. With the objective of rationalising the extant guidelines and broadening the scope for capital market lending by banks, it is proposed to inter alia

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Credit Information Companies – Managing Risks in Outsourcing) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Credit Information Companies) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Asset Reconstruction Companies – Know Your Customer) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Asset Reconstruction Companies – Treatment of Wilful Defaulters and Large Defaulters) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Asset Reconstruction Companies – Credit Information Reporting) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Asset Reconstruction Companies) Directions 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Miscellaneous) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Operating Financial Holding Companies) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Microfinance Institution) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Peer to Peer Lending Platform) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Mortgage Guarantee Companies) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies - Account Aggregator) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Core Investment Companies) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Standalone Primary Dealers) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Housing Finance Companies) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Voluntary Amalgamation) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Responsible Business Conduct) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Credit Cards: Issuance and Conduct) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Know Your Customer) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Credit Information Reporting) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Prudential Norms on Declaration of Dividends) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Financial Statements: Presentation and Disclosures) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Managing Risks in Outsourcing) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Asset Liability Management) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Classification, Valuation and Operation of Investment Portfolio) Directions 2025 has been issued for public comments.