Index to RBI Circulars - RBI - Reserve Bank of India
Index to RBI Circulars
| Circular Number | Date Of Issue | Department | Subject | Meant For |
|---|---|---|---|---|
| RBI/2024-25/76 DOR.STR.REC.44/04.02.001/2024-25 | 20.09.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
| RBI/2024-25/75 DOR.AML.REC.43/14.06.001/2024-25 | 19.09.2024 | Department of Regulation | Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments) | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/73 CO.FIDD.PCD.BC.No.9/04-04-003/2024-25 | 02.09.2024 | Financial Inclusion and Development Department | Review of Extant Instructions – Withdrawal of Circulars | All Scheduled Commercial Banks |
| RBI/2024-25/71 DOR.STR.REC.41/04.02.001/2024-25 | 29.08.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
| RBI/2024-2025/70 DOR.AML.REC.42/14.06.001/2024-25 |
27.08.2024 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/69 DoR.RET.REC.40/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Cessation of “Krung Thai Bank Public Company Limited” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 | All Commercial and Co-operative Banks |
| RBI/2024-25/68 DoR.RET.REC.39/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Exclusion of “Krung Thai Bank Public Company Limited” from the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/67 DoR.RET.REC.38/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Exclusion of “Credit Suisse AG” from the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/66 DoR.RET.REC.37/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Cessation of “Credit Suisse AG” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 | All Commercial and Co-operative Banks |
| RBI/2024-25/65 DoR.RET.REC.36/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Inclusion of “UBS AG” in the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/64 CO.DPSS.POLC.No. S528 / 02-14-003 / 2024-25 |
22.08.2024 | Department of Payment and Settlement Systems | Processing of e-mandates for recurring transactions | The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks, including Regional Rural Banks / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks / Payments Banks / Small Finance Banks / Local Area Banks / Non-bank Prepaid Payment Instrument issuers / Authorised Card Payment Networks / National Payments Corporation of India |
| RBI/2024-25/63 DoR.FIN.REC.35/03.10.124/2024-25 | 16.08.2024 | Department of Regulation | Review of Master Direction - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 | All Non-Banking Financial Company – Peer to Peer Lending Platforms |
| RBI/2024-25/62 DOR.CRE.REC.33/08.12.001/2024-25 | 12.08.2024 | Department of Regulation | Review of Risk Weights for Housing Finance Companies (HFCs) | Housing Finance Companies |
| RBI/2024-25/61 DOR.FIN.REC.No.34/03.10.136/2024-25 | 12.08.2024 | Department of Regulation | Review of regulatory framework for HFCs and harmonisation of regulations applicable to HFCs and NBFCs | All Housing Finance Companies (HFCs) All Non-Banking Finance Companies (NBFCs) |
| RBI/2024-25/60 DoR.FIN.REC.No. 32/ 20.16.056/ 2024-25 | 08.08.2024 | Department of Regulation | Frequency of reporting of credit information by Credit Institutions to Credit Information Companies | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, and excluding Payments Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2024-25/59 FIDD.CO.FSD.BC.No.8/05.02.001/2024-25 | 06.08.2024 | Financial Inclusion and Development Department | Modified Interest Subvention Scheme for Short Term Loans for Agriculture and Allied Activities availed through Kisan Credit Card (KCC) during the financial year 2024-25 | The Chairman/Managing Director/Chief Executive Officer All Public Sector Banks, Private Sector Banks and Small Finance Banks |
| RBI/2024-25/58 DOR.CAP.REC.No.27/09.18.201/2024-25 | 02.08.2024 | Department of Regulation | Prudential Treatment of Bad and Doubtful Debt Reserve by Co-operative Banks | All Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks |
| RBI/DPSS/2024-25/123 CO.DPSS.OVRST.No.S447/06-26-002/2024-25 | 30.07.2024 | Department of Payment and Settlement Systems | Master Directions on Cyber Resilience and Digital Payment Security Controls for non-bank Payment System Operators | The Chairman / Managing Director / Chief Executive Officer Authorised Non-bank Payment System Operators |
| RBI/2024-25/57 DOR.CAP.REC.No.30/09.18.201/2024-25 | 30.07.2024 | Department of Regulation | Guidelines on treatment of Dividend Equalisation Fund (DEF)- Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Bank |
| RBI/Dor/2024-25/122 DoR.FIN.REC.No. 31/20.16.003/2024-25 | 30.07.2024 | Department of Regulation | Master Direction on Treatment of Wilful Defaulters and Large Defaulters | All Commercial Banks including Small Finance Banks, Local Area Banks and Regional Rural Banks and excluding Payments Banks All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks All India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies including Housing Finance Companies All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2024-25/55 DOS.CO.PPG.SEC.No.8/11.01.005/2024-25 | 26.07.2024 | Department of Supervision | Prompt Corrective Action (PCA) Framework for Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/54 DOR.CRE.REC. 29/07.10.002/2024-25 | 25.07.2024 | Department of Regulation | Bank Finance against Shares and Debentures | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/53 DOR.CRE.REC. 28/07.10.002/2024-25 | 25.07.2024 | Department of Regulation | Small Value Loans – Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/52 CO.DPSS.POLC.No. S415 / 02.27.019 / 2024-25 | 24.07.2024 | Department of Payment and Settlement Systems | Domestic Money Transfer – Review of Framework | The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Participants (Banks and Non-banks) |
| RBI/2024-25/120 DOS. CO. FMG. SEC. No. 7/23.04.001/2024-25 | 15.07.2024 | Department of Supervision | Master Directions on Fraud Risk Management in Non-Banking Financial Companies (NBFCs) (including Housing Finance Companies) | The Chairman / Managing Director / Chief Executive Officer All Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2024-25/119 DOS. CO. FMG.SEC. No. 6 /23.04.001/2024-25 | 15.07.2024 | Department of Supervision | Master Directions on Fraud Risk Management in Urban Cooperative Banks (UCBs) / State Cooperative Banks (StCBs) / Central Cooperative Banks (CCBs) | The Chairman / Managing Director / Chief Executive Officer All Primary (Urban) Cooperative Banks (UCBs) All State Cooperative Banks (StCBs) and Central Cooperative Banks (CCBs) |
| RBI/2024-25/118 DOS. CO. FMG. SEC. No.5 /23.04.001/2024-25 | 15.07.2024 | Department of Supervision | Master Directions on Fraud Risk Management in Commercial Banks (including Regional Rural Banks) and All India Financial Institutions | The Chairman / Managing Director / Chief Executive Officer All Commercial Banks (including Regional Rural Banks) All India Financial Institutions (AIFIs) |
| RBI/2024-25/51 DoS.CO.PPG/SEC.4/11.01.005/2024-25 | 12.07.2024 | Department of Supervision | Withdrawal of Circulars – Internal Review | All Scheduled Commercial Banks All Foreign Banks |
| RBI/2024-25/50 DOR.STR.REC. 26/21.06.008/2024-25 | 10.07.2024 | Department of Regulation | Basel III Capital Regulations - Eligible Credit Rating Agencies (ECAI) | All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) |
| RBI/2024-25/45 DoR.RET.REC.25/12.07.160/2024-25 | 28.06.2024 | Department of Regulation | Exclusion of “Nagar Urban Co-operative Bank Limited” from the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/44 FIDD.CO.PSD.BC.No.7/04.09.01/2024-25 | 21.06.2024 | Financial Inclusion and Development Department | Priority Sector Lending – Amendments to the Master Directions | The Chairman / Managing Director/ Chief Executive Officer [All Commercial Banks including Regional Rural Banks, Small Finance Banks, Local Area Banks and Primary (Urban) Co-operative Banks other than Salary Earners’ Banks] |
| RBI/2024-25/40 DoR.SPE.REC.No.24/13.03.00/2024-2025 | 07.06.2024 | Department of Regulation | Amendment to Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 | All Scheduled Commercial Banks (excluding RRBs) All Small Finance Banks All Local Area Banks |
| RBI/2024-25/38 DOR.RET.REC.23/12.07.160/2024-25 | 24.05.2024 | Department of Regulation | Exclusion of "Fincare Small Finance Bank Limited" from the Second Schedule to the Reserve Bank of India Act, 1934 and cessation as a banking company | All Banks |
| RBI/2024-25/37 DoS.CO.PPG.SEC.2/11.01.005/2024-25 | 22.05.2024 | Department of Supervision | Internal Review – Interim Recommendations – Withdrawal of Circulars | All Scheduled Commercial Banks All Primary (Urban) Cooperative Banks |
| RBI/2024-25/35 FIDD.CO.LBS.BC. No.06/02.08.001/ 2024-25 | 16.05.2024 | Financial Inclusion and Development Department | Formation of new district in the State of Assam – Assignment of Lead Bank Responsibility | The Chairman / Managing Director & Chief Executive Officer Lead Banks Concerned |
| RBI/2024-25/33 DOR.CRE.REC.22/21.03.054/2024-25 | 03.05.2024 | Department of Regulation | Banks' Exposure to Capital Market - Issue of Irrevocable Payment Commitments (IPCs) | All Scheduled Commercial Banks (excluding RRBs) |
| RBI/2024-25/31 DOR.ORG.REC.21/14.10.001/2024-25 | 30.04.2024 | Department of Regulation | Guidance Note on Operational Risk Management and Operational Resilience | All Commercial Banks; All Primary (Urban) Co-operative Banks/State Co-operative Banks/Central Co-operative Banks; All All-India Financial Institutions (viz., Exim Bank, NABARD, NHB, SIDBI, and NaBFID); and All Non-Banking Financial Companies including Housing Finance Companies |
| RBI/2024-25/30 DoS.CO.PPG.SEC.1/11.01.005/2024-25 | 29.04.2024 | Department of Supervision | Fair Practices Code for Lenders –Charging of Interest | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) excluding Payments Banks All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ District Central Co-operative Banks All Non-Banking Financial Companies (including Microfinance Institutions and Housing Finance Companies) |
| RBI/2024-25/29 DOR. AML.REC.19/14.06.001/2024-25 | 26.04.2024 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/28 DOR.LIC.REC.20/16.13.218/2024-25 | 26.04.2024 | Department of Regulation | Voluntary transition of Small Finance Banks to Universal Banks | All Small Finance Banks |
| RBI/2024-25/26 DOR.RET.REC. 18 /12.07.160/2024-25 | 25.04.2024 | Department of Regulation | Alteration in the name of "AB Bank Limited" to "AB Bank PLC" in the Second Schedule to the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/24 DOR.CRE.REC.No.17/21.04.172/2024-25 | 24.04.2024 | Department of Regulation | Master Circular - Bank Finance to Non-Banking Financial Companies (NBFCs) | All Scheduled Commercial Banks (excluding RRBs) |
| RBI/DOR/2024-25/116 DoR.FIN.REC.16/26.03.001/2024-25 | 24.04.2024 | Department of Regulation | Master Direction – Reserve Bank of India (Asset Reconstruction Companies) Directions, 2024 | All Asset Reconstruction Companies (ARCs) |
| RBI/2024-25/23 DOR.MRG.REC.15/00.00.018/2024-25 | 23.04.2024 | Department of Regulation | Dealing in Rupee Interest Rate Derivative products - Small Finance Banks | All Small Finance Banks |
| RBI/2024-25/22 FIDD.CO.LBS.BC. No.05/02.08.001/ 2024-25 | 18.04.2024 | Financial Inclusion and Development Department | Formation of new district in the State of Assam – Assignment of Lead Bank Responsibility | The Chairman / Managing Director & Chief Executive Officer Lead Banks Concerned |
| RBI/2024-25/21 DOR. AML.REC.14 /14.06.001/2024-25 | 16.04.2024 | Department of Regulation | Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments) | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/20 FIDD.GSSD.CO.BC.No.03/09.01.003/2024-25 | 16.04.2024 | Financial Inclusion and Development Department | Master Circular – Deendayal Antyodaya Yojana - National Rural Livelihoods Mission (DAY-NRLM) | The Chairman/Managing Director & CEOPublic Sector Banks, Private Sector Banks (including Small Finance Banks) |
| RBI/2024-25/19 FIDD.CO.GSSD.BC.No.04/09.09.001/2024-25 | 16.04.2024 | Financial Inclusion and Development Department | Master Circular - Credit facilities to Scheduled Castes (SCs) & Scheduled Tribes (STs) | The Chairman/ Managing Director / Chief Executive Officer All Scheduled Commercial Banks (including Small Finance Banks) |
| RBI/2024-25/18 DOR.STR.REC.13 /13.03.00/2024-25 | 15.04.2024 | Department of Regulation | Key Facts Statement (KFS) for Loans & Advances | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, excluding Payments Banks) All Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks All Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2024-25/16 DoR.RET.REC.12/12.01.001/2024-25 | 15.04.2024 | Department of Regulation | CIMS Project Implementation - Submission of Statutory Returns (Form A, Form VIII and Form IX) on CIMS Portal | The Chairperson / CEOs of all Commercial Banks |
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Page Last Updated on: September 24, 2024
