Notifications

DOR.MCS.REC.No. /01-01-038/2025-26 March xx, 2026 Draft Reserve Bank of India (Rural Co-operative Banks - Responsible Business Conduct) Third Amendment Directions, 2026 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.

DOR.MCS.REC.No. /01-01-037/2025-26 March xx, 2026 Draft Reserve Bank of India (Urban Co-operative Banks - Responsible Business Conduct) Third Amendment Directions, 2026 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.

DOR.MCS.REC.No. /01-01-036/2025-26 March xx, 2026 Draft Reserve Bank of India (Regional Rural Banks - Responsible Business Conduct) Third Amendment Directions, 2026 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.

DOR.MCS.REC.No. /01-01-035/2025-26 March xx, 2026 Draft Reserve Bank of India (Local Area Banks - Responsible Business Conduct) Third Amendment Directions, 2026 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.

DOR.MCS.REC.No. /01-01-034/2025-26 March xx, 2026 Draft Reserve Bank of India (Payments Banks - Responsible Business Conduct) Second Amendment Directions, 2026 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.

DOR.MCS.REC.No. /01-01-033/2025-26 March xx, 2026 Draft Reserve Bank of India (Small Finance Banks - Responsible Business Conduct) Third Amendment Directions, 2026 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.

DOR.MCS.REC.No. /01-01-032/2025-26 March xx, 2026 Draft Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Third Amendment Directions, 2026 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) (hereinafter referred to collectively as “banks” and individually as a “bank”) 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.

MARKETS REGULATION DEPARTMENT 9th FLOOR, CENTRAL OFFICE, FORT, MUMBAI 400 001 To All Authorised Persons Madam / Sir, Foreign Exchange Dealings of Authorised Persons – Draft Please refer to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 03, 2000 (Notification No. FEMA.25/RB-2000 dated May 03, 2000), as amended from time to time and the instructions contained in Part A (Section III) and Part C of the Master Direction – Risk Management and Inter-Bank Dealings dated July 05, 2016, as amended from time to time (hereinafter referred as the Master Direction).

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9th FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 To All Authorised Dealer Category-I Banks Madam / Sir, Reporting instructions for Authorised Dealer Category-I Banks – Draft Please refer to the Master Direction - Risk Management and Inter-Bank Dealings dated July 5, 2016, as amended from time to time, in terms of which Authorised Dealer Category-I (AD Cat-I) banks are required to report all over-the-counter (OTC) foreign exchange derivative contracts and foreign currency interest rate derivative contracts, undertaken by them directly or through their overseas entities to the Trade Repository (TR) of Clearing Corporation of India Ltd. (CCIL). A reference is also

RBI/2025-26/<> DOR.CRE.REC. /07.01.007/2025-26 DD-MM-YYYY Reserve Bank of India (All India Financial Institutions – Credit Facilities) Amendment Directions, 2026 – Draft for Comments Please refer to the Reserve Bank of India (All India Financial Institutions – Credit Facilities) Directions, 2025 (hereinafter referred to as ‘Directions’).