Index to RBI Circulars - RBI - Reserve Bank of India
Index to RBI Circulars
| Circular Number | Date Of Issue | Department | Subject | Meant For |
|---|---|---|---|---|
| RBI/2025-2026/75 DOR.AML.REC.46 /14.01.001/2025-26 |
14.08.2025 | Department of Regulation | Reserve Bank of India (Know Your Customer (KYC)) (2nd Amendment) Directions, 2025 | |
| RBI/2025-2026/74 DoR.MCS.REC.47/01.01.028/2025-26 |
14.08.2025 | Department of Regulation | Compliance with Hon’ble Supreme Court Order dated April 30, 2025 in the matter of Pragya Prasun and Ors. vs Union of India (W.P.(C) 289 of 2024) and Amar Jain vs Union of India & Ors. (W.P.(C) 49 of 2025) | All Banks All Non-Banking Financial Companies (including Housing Finance Companies) All All-India Financial Institutions All Credit Information Companies All Payment System Providers/ System Participants All Authorised Persons in Foreign Exchange |
| RBI/2025-2026/140 DOR.STR.REC.45/13.07.010/2025-26 |
06.08.2025 | Department of Regulation | Reserve Bank of India (Non-Fund Based Credit Facilities) Directions, 2025 | Commercial Banks (including Regional Rural Banks and Local Area Banks); Primary (Urban) Co-operative Banks (UCBs)/ State Co-operative Banks (StCBs)/ Central Co-operative Banks (CCBs); All India Financial Institutions (AIFIs); Non-Banking Financial Companies (NBFCs) including Housing Finance Companies (HFCs) |
| RBI/2025-2026/139 DOR.STR.REC.44 /13.07.010/2025-26 |
06.08.2025 | Department of Regulation | Reserve Bank of India (Co-Lending Arrangements) Directions, 2025 | Commercial Banks (excluding Small Finance Banks, Local Area Banks and Regional Rural Banks); All-India Financial Institutions; and, Non-Banking Financial Companies (including Housing Finance Companies). |
| RBI/2025-2026/138 DOR.STR.REC.43/21.04.048/2025-26 |
29.07.2025 | Department of Regulation | Reserve Bank of India (Investment in AIF) Directions, 2025 | Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks), Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks, All-India Financial Institutions, Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2025-26/67 DoR.RET.REC.40/12.07.160/2025-26 |
17.07.2025 | Department of Regulation | Inclusion of “NSDL Payments Bank Limited” in the Second Schedule of the Reserve Bank of India Act, 1934 | All Banks |
| RBI/2025-2026/65 DOR.STR.REC.39/21.06.008/2025-26 |
10.07.2025 | Department of Regulation | Basel III Capital Regulations – External Credit Assessment Institutions (ECAIs) – CareEdge Global IFSC Limited | All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) |
| RBI/2025-2026/62 DoR.SOG (DEA Fund) No.37/30.01.002/2025-26 |
25.06.2025 | Department of Regulation | The Depositor Education and Awareness (DEA) Fund Scheme, 2014 – Revised Operational Guidelines | All the banks covered under the DEA Fund Scheme, viz., Commercial Banks (including RRBs, LABs, SFBs and PBs) and all Co-operative Banks |
| RBI/2025-26/61 DOR.LIC.REC.36/16.13.218/2025-26 |
20.06.2025 | Department of Regulation | Review of Priority Sector Lending norms - Small Finance Banks | All Small Finance Banks |
| RBI/2025-2026/60 DOR. AML.REC. 35 /14.06.001/2025-26 |
19.06.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Addition of 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-2026/59 DOR.STR.REC.34/21.04.048/2025-26 |
19.06.2025 | Department of Regulation | Reserve Bank of India (Project Finance) Directions, 2025 | All Commercial Banks (including Small Finance Banks but excluding Payments Banks, Local Area Banks and Regional Rural Banks), All Non-Banking Financial Companies (NBFCs) (including Housing Finance Companies), All Primary (Urban) Cooperative Banks, All India Financial Institutions (AIFIs) |
| RBI/2025-2026/58 DOR.AML.REC.33/14.06.001/2025-26 |
16.06.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Removal of 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-26/53 DOR.AML.REC. 31/14.01.001/2025-26 | 12.06.2025 | Department of Regulation | Updation/ Periodic Updation of KYC – Revised Instructions | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-26/51 DOR.SOG(LEG).REC/ 32/ 09.08.024/2025-26 |
12.06.2025 | Department of Regulation | Inoperative Accounts/ Unclaimed Deposits in Banks - Revised Instructions (Amendment) 2025 | All Commercial Banks (including RRBs) and all Co-operative Banks |
| RBI/2025-26/51 DOR.AML.REC. 30/14.01.001/2025-26 | 12.06.2025 | Department of Regulation | Reserve Bank of India (Know Your Customer (KYC)) (Amendment) Directions, 2025 | |
| RBI/2025-26/50 DOR.STR.REC.29 /21.06.008/2025-26 | 09.06.2025 | Department of Regulation | Basel III Capital Regulations - External Credit Assessment Institution (ECAI) | All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) |
| RBI/2025-26/48 DOR.CRE.REC.27/21.01.003/2025-26 |
09.06.2025 | Department of Regulation | Large Exposures Framework – Amendment in the list of exempted exposures | All Scheduled Commercial Banks (Excluding Regional Rural Banks) |
| RBI/2025-26/49 DoR.CRE.REC.28/07.10.002/2025-26 |
09.06.2025 | Department of Regulation | Non-achievement of PSL targets – Prudential treatment of contribution towards eligible funds with NABARD, NHB, SIDBI and MUDRA Ltd. | Primary (Urban) Co-operative Banks other than Salary Earners’ Banks |
| RBI/2025-26/45 DoR.RET.REC.22 /12.01.001/2025-26 | 06.06.2025 | Department of Regulation | Penal Interest on shortfall in CRR and SLR requirements-Change in Bank Rate | All banks |
| RBI/2025-26/41 DoR.RET.REC.21/12.07.160/2025-26 |
27.05.2025 | Department of Regulation | Inclusion of “The Vishweshwar Sahakari Bank Ltd., Pune” in the Second Schedule of the Reserve Bank of India Act, 1934 | All Banks, |
| RBI/2025-26/38 DoR.RET.REC.20/12.07.160/2025-26 | 21.05.2025 | Department of Regulation | Alteration in the name of “North East Small Finance Bank Limited” to “slice Small Finance Bank Limited” in the Second Schedule to the Reserve Bank of India Act, 1934 | All banks |
| RBI/2025-2026/36 DOR.STR.REC.19/21.07.001/2025-26 |
08.05.2025 | Department of Regulation | Reserve Bank of India (Digital Lending) Directions, 2025 | All Commercial Banks, All Primary (Urban) Co-operative Banks, State Co-operative Banks, Central Co-operative Banks, All Non-Banking Financial Companies (including Housing Finance Companies), and All All-India Financial Institutions. |
| RBI/2025-2026/27 DOR.LRG.REC.18/03.10.001/2025-26 |
21.04.2025 | Department of Regulation | Basel III Framework on Liquidity Standards – Liquidity Coverage Ratio (LCR) – Review of haircuts on High Quality Liquid Assets (HQLA) and review of composition and run-off rates on certain categories of deposits | All Commercial Banks (excluding Payments Banks, Regional Rural Banks and Local Area Banks) |
| RBI/2025-2026/25 DOR.MCS.REC.17/01.01.003/2025-26 |
21.04.2025 | Department of Regulation | Opening of and operation in deposit accounts of minors | All Commercial Banks All Primary (Urban) Co-operative Banks All State Co-operative Banks and District Central Co-operative Banks |
| RBI/2025-26/23 DoR.RET.REC.16/12.01.001/2025-26 |
09.04.2025 | Department of Regulation | Penal Interest on shortfall in CRR and SLR requirements-Change in Bank Rate | All banks |
| RBI/2025-2026/21 DOR.CO.SOG(Leg) No.15/09.08.024/2025-26 |
08.04.2025 | Department of Regulation | Review of Regulatory Guidelines – Withdrawal of Circulars | All Scheduled Commercial Banks All Co-operative Banks |
| RBI/DOR/2025-2026/134 DOR.SOG(SPE).REC. 8/13.03.00/2025-26 |
01.04.2025 | Department of Regulation | Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2025 | All banks authorised to operate in India |
| RBI/2025-2026/13 DOR.STR.REC.9/21.04.048/2025-26 |
01.04.2025 | Department of Regulation | Master Circular - Prudential norms on Income Recognition, Asset Classification and Provisioning pertaining to Advances | All Commercial Banks (excluding RRBs) |
| RBI/2025-2026/12 DOR.STR.REC.06/13.07.010/2025-26 |
01.04.2025 | Department of Regulation | Master Circular - Guarantees and Co-acceptances | All Scheduled Commercial Banks (excluding Payment Banks and RRBs) |
| RBI/2025-2026/10 DOR.MRG.No.4/21.04.141/2025-26 |
01.04.2025 | Department of Regulation | Reserve Bank of India (Classification, Valuation and Operation of the Investment Portfolio of Commercial Banks) Directions, 2023 | All commercial banks (excluding regional rural banks) |
| RBI/2024-25/08 DOR.CAP.REC.2/21.06.201/2024-25 | 01.04.2025 | Department of Regulation | Master Circular – Basel III Capital Regulations | All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) |
| RBI/DOR/2024-25/135 DOR.STR.REC.72/21.04.048/2024-25 |
29.03.2025 | Department of Regulation | Revised norms for Government Guaranteed Security Receipts (SRs) | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Cooperative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2024-2025/132 DoR.AUT.REC.71/23.67.001/2024-25 |
25.03.2025 | Department of Regulation | Gold Monetization Scheme (GMS), 2015 – Amendment | All Scheduled Commercial Banks (other than Regional Rural Banks) |
| RBI/2024-2025/126 DOR.ACC.REC.No.66/21.04.018/2024-25 |
20.03.2025 | Department of Regulation | Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021: Clarifications | All Commercial and Cooperative Banks |
| RBI/2024-2025/123 DOR.AML.REC.65/14.06.001/2024-25 |
15.03.2025 | 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 12 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-2025/120 DOR.STR.REC.61/21.06.001/2024-25 |
25.02.2025 | Department of Regulation | Exposures of Scheduled Commercial Banks (SCBs) to Non-Banking Financial Companies (NBFCs) – Review of Risk Weights | All Scheduled Commercial Banks (including Small Finance Banks but excluding Regional Rural Banks and Payments Banks) |
| RBI/2024-2025/119 DOR.CRE.REC.63/21.06.001/2024-25 |
25.02.2025 | Department of Regulation | Review of Risk Weights on Microfinance Loans | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) excluding Payments Banks |
| RBI/2024-25/111 DoR.RET.REC.57/12.01.001/2024-25 |
07.02.2025 | Department of Regulation | Change in Bank Rate | All Banks |
| RBI/2024-25/108 EFD.CO.No.1 /02.08.001/2024-25 | 30.01.2025 | Department of Regulation | Framework for imposing monetary penalty and compounding of offences under the Payment and Settlement Systems Act, 2007 | The Chairman / Managing Director / Chief Executive Officer, Authorised Payment System Operators / Banks |
| RBI/2024-25/106 DoR.SIG.FIN.REC. 56/26.03.001/2024-25 |
20.01.2025 | Department of Regulation | Guidelines on Settlement of Dues of borrowers by ARCs | All Asset Reconstruction Companies (ARCs) |
| RBI/2024-25/94 DoR.SPE.REC.No.51/13.03.00/2024-2025 |
06.12.2024 | Department of Regulation | Interest Rates on Foreign Currency (Non-resident) Accounts (Banks) [FCNR(B)] Deposits | All Scheduled Commercial Banks (including Regional Rural Banks) All Small Finance Banks All Local Area Banks All Payments Banks All Primary (Urban) Co-operative Banks/ DCCBs /State Cooperative Banks |
| RBI/2024-25/91 DoS.CO.PPG.SEC.12/11.01.005/2024-25 |
02.12.2024 | Department of Supervision | Inoperative Accounts / Unclaimed Deposits in banks | The Chairman / Managing Director / Chief Executive Officer All Commercial Banks (excluding Regional Rural banks) |
| RBI/2024-2025/87 DOR.AML.REC. 49 /14.01.001/2024-25 |
06.11.2024 | Department of Regulation | Amendment to the Master Direction - Know Your Customer (KYC) Direction, 2016 | All the Regulated Entities |
| RBI/2024-25/84 DOR.AML.REC.48/14.06.001/2024-25 |
19.10.2024 | Department of Regulation | Designation of one organisation under Section 35(1) (a) and 2(1) (m) of the Unlawful Activities (Prevention) Act,1967 and its listing in the First Schedule of the Act- Reg. | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/81 DoR.FIN.REC. 47/20.16.042/2024-25 | 10.10.2024 | Department of Regulation | Implementation of Credit Information Reporting Mechanism subsequent to cancellation of licence or Certificate of Registration | 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 Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2024-25/80 DOR.STR.REC.45/04.02.001/2024-25 | 09.10.2024 | 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/2024-25/76 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/2024-25/60 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/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/2024-25/50 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/2024-25/40 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/2024-25/33 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/2024-25/29 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/2024-25/23 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/2024-25/21 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/2024-25/18 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 |
| RBI/2024-25/15 DOR.RET.REC.11/12.07.160/2024-25 | 10.04.2024 | Department of Regulation | Alteration in the name of "Sonali Bank Limited" to "Sonali Bank PLC" in the Second Schedule to the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/14 DOR.RET.REC.10/12.07.160/2024-25 | 05.04.2024 | Department of Regulation | Exclusion of “Kapol Co-operative Bank Limited” from the Second Schedule to the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/12 DOR.STR.REC.8/21.04.048/2024-25 | 02.04.2024 | Department of Regulation | Master Circular - Prudential norms on Income Recognition, Asset Classification and Provisioning pertaining to Advances | All Commercial Banks (excluding RRBs) |
| RBI/2024-25/08 DOR.CAP.REC.4/21.06.201/2024-25 | 01.04.2024 | Department of Regulation | Master Circular – Basel III Capital Regulations | All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) |
| RBI/2024-25/03 DOR. STR. REC. 2/13.07.010/2024-25 | 01.04.2024 | Department of Regulation | Master Circular - Guarantees and Co-acceptances | All Scheduled Commercial Banks (excluding Payments Banks and RRBs) |
| RBI/2023-24/140 DOR.STR.REC.85/21.04.048/2023-24 | 27.03.2024 | Department of Regulation | Investments in Alternative Investment Funds (AIFs) | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) |
| 21.03.2024 | Omnibus Framework for recognising Self-Regulatory Organisations (SROs) for Regulated Entities (REs) of the Reserve Bank of India (issued by Department of Regulation on March 21, 2024) | |||
| RBI/2023-24/137 DOR.SOG (LEG).REC/84/09.08.024/2023-24 | 20.03.2024 | Department of Regulation | All Agency Banks to remain open for public on March 31, 2024 (Sunday) | All Agency banks |
| RBI/2023-24/134 DOR. AML.REC.83/14.06.001/2023-24 | 11.03.2024 | 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/2023-24/133 DOR. AML. REC. 82 /14.06.001/2023-24 | 08.03.2024 | Department of Regulation | Designation of an individual under clause (a) of Sub-section (1) and Sub-section (2) of Section 35 of the Unlawful Activities (Prevention) Act (UAPA), 1967 and listing in the Fourth Schedule of the Act- Reg | The Chairpersons / CEOs of all the Regulated Entities |
| RBI/2023-24/132 DOR.RAUG.AUT.REC.No.81/24.01.041/2023-24 | 07.03.2024 | Department of Regulation | Amendment to the Master Direction - Credit Card and Debit Card – Issuance and Conduct Directions, 2022 | The Chairperson / Managing Director / Chief Executive Officer Banks and Non-Banking Financial Companies |
| RBI/2023-24/129 DoS.CO.ARG/SEC.11/08.91.001/2023-24 | 01.03.2024 | Department of Regulation | Review of Guidelines - Withdrawal of Circulars | The Chairman / Managing Director / Chief Executive Officer, All Commercial Banks (Excluding RRBs) All Primary (Urban) Co-operative Banks (UCBs) |
| RBI/ 2023-24/128 DOR.MRG.REC.80/00-00-003/2022-23 | 28.02.2024 | Department of Regulation | Capital Adequacy Guidelines – Review of Trading Book | All Commercial Banks (excluding Regional Rural Banks) |
| RBI/2023-24/124 DOR.STR.REC.78/04.02.001/2023-24 | 22.02.2024 | 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/2023-24/121 DoR.HGG.GOV.REC.75/29.67.001/2023-24 | 09.02.2024 | Department of Regulation | Review of Fixed Remuneration granted to Non-Executive Directors (NEDs) | All the Private Sector Banks including Small Finance Banks (SFBs) and Payment Banks (PBs) as also the wholly owned subsidiaries of Foreign Banks |
| RBI/2023-24/120 DoR.AUT.REC.74/24.01.041/2023-24 | 09.02.2024 | Department of Regulation | Participation of Indian Banks on India International Bullion Exchange IFSC Limited (IIBX) | All Scheduled Commercial Banks |
| RBI/2023-24/119 DOR. AML.REC.73/14.06.001/2023-24 | 08.02.2024 | 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 85 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2023-24/111 DOR. AML.REC.69/14.06.001/2023-24 | 11.01.2024 | 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 14 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2023-24/110 DOR. AML.REC.68 /14.06.001/2023-24 | 06.01.2024 | 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 07 Entries | The Chairpersons / CEOs of all the Regulated Entities |
| RBI/2023-24/107 DOR.AML.REC. 66 /14.01.001/2023-24 | 04.01.2024 | Department of Regulation | Amendment to the Master Direction (MD) on KYC | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2023-24/106 DOR. AML. REC. 65/14.06.001/2023-24 | 02.01.2024 | Department of Regulation | Designation of 2 individuals as ‘Terrorists’ under Section 35 (1) (a) of the Unlawful Activities (Prevention) Act (UAPA), 1967 and their listing in the Schedule IV of the Act- Reg. | The Chairpersons / CEOs of all the Regulated Entities |
| RBI/2023-24/104 DoR.SPE.REC. 63 /13.03.00/2023-2024 | 01.01.2024 | Department of Regulation | Review of Instructions on Bulk Deposits for Urban Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Banks |
| RBI/2023-24/105 DOR. SOG (LEG).REC/64/09.08.024/2023-24 | 01.01.2024 | Department of Regulation | Inoperative Accounts /Unclaimed Deposits in Banks- Revised Instructions | All Commercial Banks (including RRBs) and all Co-operative Banks |
| RBI/2023-24/103 DOR.LRG.REC.62/03.10.001/2023-24 | 29.12.2023 | Department of Regulation | Basel III Framework on Liquidity Standards – Net Stable Funding Ratio (NSFR) – Review of National Development Banks | All Scheduled Commercial Banks (excluding Payments Banks and Regional Rural Banks) |
| RBI/2023-24/102 DoR.MCS.REC.61/01.01.001/2023-24 | 29.12.2023 | Department of Regulation | Fair Lending Practice - Penal Charges in Loan Accounts: Extension of Timeline for Implementation of Instructions | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, excluding Payments Banks) All Primary (Urban) Co-operative Banks All NBFCs (including HFCs) and All India Financial Institutions (EXIM Bank, NABARD, NHB, SIDBI and NaBFID) |
| - | 28.12.2023 | Department of Regulation | Framework for Dealing with Domestic Systemically Important Banks (D-SIBs) | - |
| RBI/2023-24/99 DOR.STR.REC.60/21.04.048/2023-24 | 28.12.2023 | Department of Regulation | MHP Exemption for Transfer of Receivables | All Scheduled Commercial Banks (excluding Regional Rural Banks) All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2023-24/92 DoR.RET.REC.59/12.01.001/2023-24 | 22.12.2023 | Department of Regulation | Reverse Repo transactions - Reporting in Form ‘A’ Return | The Chairperson / CEOs of all Commercial Banks |
| RBI/DOR/2023-24/90 DOR.STR.REC. 58/21.04.048/2023-24 | 19.12.2023 | Department of Regulation | Investments in Alternative Investment Funds (AIFs) | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) |
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Page Last Updated on: August 15, 2025
