Index to RBI Circulars - RBI - Reserve Bank of India
Index to RBI Circulars
| Circular Number | Date Of Issue | Department | Subject | Meant For |
|---|---|---|---|---|
| RBI/2025-2026/62 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/2025-2026/58 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/2025-26/52 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/2025-26/49 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/2025-26/48 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/2025-26/45 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/2025-2026/26 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.4/21.06.201/2024-25 | 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/2024-25/132 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 | Enforcement Department | 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/2024-25/38 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/2024-25/26 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/2024-25/14 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/2023-24/134 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/2023-24/132 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/2023-24/119 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/2023-24/102 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/2023-24/85 DOR.STR.REC.57/21.06.001/2023-24 | 16.11.2023 | Department of Regulation | Regulatory measures towards consumer credit and bank credit to NBFCs | Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) Non-Banking Financial Companies (including HFCs) |
| RBI/2023-24/84 DOR. AML.REC.56 /14.06.001/2023-24 | 15.11.2023 | 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 05 Entries | The Chairpersons / CEOs of all the Regulated Entities |
| RBI/2023-24/107 DoS.CO.CSITEG/SEC.7/31.01.015/2023-24 | 07.11.2023 | Department of Supervision | Master Direction on Information Technology Governance, Risk, Controls and Assurance Practices | The Chairman/Managing Director/Chief Executive Officer Scheduled Commercial Banks (excluding Regional Rural Banks); Small Finance Banks; Payments Banks; Non-Banking Financial Companies; Credit Information Companies; and All India Financial Institutions (EXIM Bank, NABARD, NaBFID, NHB and SIDBI) |
| RBI/2023-24/78 DoR.REG/LIC.No.54/19.51.052/2023-24 | 30.10.2023 | Department of Regulation | Clarification regarding Shifting of Branches/Offices/Extension Counters within the same city, town or village by District Central Co-operative Banks (DCCBs) and Guidelines on Closure of Branches and Extension Counters by DCCBs | All District Central Co-operative Banks |
| RBI/2023-24/75 DoR.SPE.REC.50/13.03.00/2023-2024 | 26.10.2023 | Department of Regulation | Review of Instructions on Bulk Deposits for Regional Rural Banks (RRBs) | All Regional Rural Banks |
| RBI/2023-24/73 DoR.FIN.REC.49/20.16.003/2023-24 | 26.10.2023 | Department of Regulation | Strengthening of customer service rendered by Credit Information Companies and Credit Institutions | 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-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Asset Reconstructions Companies All Credit Information Companies |
| RBI/2023-24/74 DOR.SPE. REC. No 51/13.03.000/2023-24 | 26.10.2023 | Department of Regulation | Non-Callable Deposits - Master Direction on Interest Rate on Deposits | All Commercial Banks and Co-operative Banks |
| RBI/2023-24/72 DoR.FIN.REC.48/20.16.003/2023-24 | 26.10.2023 | Department of Regulation | Framework for compensation to customers for delayed updation/ rectification of credit information | 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-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2023-24/71 DOR.ACC.47/21.04.018/2023-24 | 25.10.2023 | Department of Regulation | Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021: Presentation of unclaimed liabilities transferred to Depositor Education and Awareness (DEA) Fund | All commercial and cooperative banks |
| RBI/2023-24/69 DOR.AML.REC.44/14.01.001/2023-24 | 17.10.2023 | Department of Regulation | Amendment to the Master Direction (MD) on KYC | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2023-24/60 DoR.MCS.REC.38/01.01.001/2023-24 | 13.09.2023 | Department of Regulation | Responsible Lending Conduct – Release of Movable / Immovable Property Documents on Repayment/ Settlement of Personal Loans | All Commercial Banks (including Small Finance Banks and Regional Rural Banks, excluding Payments Banks) All Local Area Banks All Primary (Urban) Co-operative Banks All State Co-operative Banks and District Central Co-operative Banks All NBFCs (including HFCs) All Asset Reconstruction Companies |
| RBI/DOR/2023-24/104 DOR.MRG.36/21.04.141/2023-24 | 12.09.2023 | Department of Regulation | Master Direction - Classification, Valuation and Operation of Investment Portfolio of Commercial Banks (Directions), 2023 (Updated as on April 01, 2025) | All Commercial Banks (excluding Regional Rural Banks) |
| RBI/2023-24/53 DoR.MCS.REC.28/01.01.001/2023-24 | 18.08.2023 | Financial Markets Regulation Department | Fair Lending Practice - Penal Charges in Loan Accounts | 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) |
| RBI/2023-24/55 DOR.MCS.REC.32/01.01.003/2023-24 | 18.08.2023 | Financial Markets Regulation Department | Reset of Floating Interest Rate on Equated Monthly Instalments (EMI) based Personal Loans | All Scheduled Commercial Banks Regional Rural Banks Primary (Urban) Co-operative Banks State Co-operative Banks and District Central Co-operative Banks Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2023-24/51 DOR.CRE.REC.No.27/07.10.002/2023-24 | 25.07.2023 | Department of Regulation | Master Circular - Management of Advances - UCBs | All Primary (Urban) Co-operative Banks |
| RBI/2023-24/50 DOR. AML.REC.26 /14.06.001/2023-24 | 24.07.2023 | 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 02 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/DOR/2023-2024/103 DOR.ORG.REC.22/21.06.050/2023-24 | 26.06.2023 | Department of Regulation | Master Direction on Minimum Capital Requirements for Operational Risk | RBI |
| 16.01.2023 | Department of Regulation | Guidelines on Acquisition and Holding of Shares or Voting Rights in Banking Companies | ||
| RBI/2018-2019/204 DBR.No.BP.BC.46/21.04.141/2018-19 | 10.06.2019 | Department of Banking Regulation | Prudential Norms for Classification, Valuation and Operation of Investment Portfolio by Banks - Sale of investments held under Held to Maturity (HTM) category | All Commercial Banks (excluding RRBs) |
| RBI/DBR/2015-2016/18 Master Direction DBR.AML.BC.No.81/14.01.001/2015-16 | 29.05.2019 | Department of Banking Regulation | Master Direction - Know Your Customer (KYC) Direction, 2016 (Updated as on June 12, 2025) | RBI |
| RBI/2017-2018/200 DBR.No.BP.BC.113 /21.04.048/2017-18 | 15.06.2018 | Department of Banking Regulation | Prudential Norms for Classification, Valuation and Operation of Investment Portfolio by Banks - Spreading of MTM losses and creation of Investment Fluctuation Reserve (IFR) | All Scheduled Commercial Banks & Small Finance Banks (SFBs) |
| RBI/2017-2018/147 DBR.No.BP.BC.102/21.04.141/2017-18 | 02.04.2018 | Department of Banking Regulation | Prudential Norms for Classification, Valuation and Operation of Investment Portfolio by Banks - Spreading of MTM losses and creation of Investment Fluctuation Reserve (IFR) | All Scheduled Commercial Banks (Excluding Regional Rural Banks), Small Finance Banks |
| RBI/2017-2018/89 DBR.No.Leg.BC.96/09.07.005/2017-18 | 09.11.2017 | Department of Banking Regulation | Statement on Developmental and Regulatory Policies - October 4, 2017- Banking Facility for Senior Citizens and Differently abled Persons | All Scheduled Commercial Banks (including RRBs) All Small Finance Banks and Payments Banks |
| RBI/2016-2017/280 DBR.No.FSD.BC.62/24.01.040/2016-17 | 18.04.2017 | Department of Banking Regulation | Prudential Guidelines - Banks’ investment in units of REITs and InvITs | All Scheduled Commercial Banks (excluding RRBs) |
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Page Last Updated on: July 02, 2025
