Index to RBI Circulars - RBI - Reserve Bank of India
Index to RBI Circulars
| Circular Number | Date Of Issue | Department | Subject | Meant For |
|---|---|---|---|---|
| RBI/2024-25/40 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/2024-25/33 DOR.CRE.REC.22/21.03.054/2024-25 | 03.05.2024 | Department of Banking Operations and Development | Banks' Exposure to Capital Market - Issue of Irrevocable Payment Commitments (IPCs) | All Scheduled Commercial Banks (excluding RRBs) |
| 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/2024-25/08 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/DOR/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 | 01.03.2024 | Department of Supervision | 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 | (excluding Regional Rural Banks) |
| RBI/2023-24/124 DOR.STR.REC.78/04.02.001/2023-24 | 22.02.2024 | Financial Inclusion and Development Department | 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 |
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Page Last Updated on: July 18, 2024
