Index to RBI Circulars - RBI - Reserve Bank of India
Index to RBI Circulars
Circular Number | Date Of Issue | Department | Subject | Meant For |
---|---|---|---|---|
RBI/2024-2025/48 A.P. (DIR Series) Circular No. 14 | 08.07.2024 | Foreign Exchange Department | Export-Import Bank of India’s GOI-supported Line of Credit of USD 2.50 mn to the Government of Co-operative Republic of Guyana, for installation of Solar Photo Voltaic Power Plant at Cheddi Jagan International Airport | All Category – I Authorised Dealer Banks |
RBI/2024-2025/43 FED Circular No. 11 | 11.06.2024 | Foreign Exchange Department | International Trade Settlement in Indian Rupees (INR) – Opening of additional Current Account for settlement of trade transactions | All Scheduled Commercial Banks (holding AD Category-I license) |
RBI/2024-2025/42 A.P. (DIR Series) Circular No. 10 | 11.06.2024 | Foreign Exchange Department | Export-Import Bank of India (Exim Bank)’s Government of India -supported Line of Credit of USD 23.37 mn to the Government of the Co-operative Republic of Guyana (GO-GUY), for procurement of two Hindustan 228-201 aircraft from Hindustan Aeronautics Ltd. | All Category – I Authorised Dealer Banks |
RBI/2024-25/41 A.P. (DIR Series) Circular No. 09 | 07.06.2024 | Foreign Exchange Department | Foreign Exchange Management (Overseas Investment) Directions, 2022 - Investments in Overseas Funds | All Category-I Authorised Dealer Banks |
RBI/2024-25/39 A.P. (DIR Series) Circular No. 08 | 27.05.2024 | Foreign Exchange Department | Instructions on Money Changing Activities | All Authorised Persons in Foreign Exchange |
RBI/2024-25/36 A.P. (DIR Series) Circular No. 7 | 21.05.2024 | Foreign Exchange Department | Issuance of partly paid units to persons resident outside India by investment vehicles under Foreign Exchange Management (Non-debt Instruments) Rules, 2019 | All Authorised Dealer Category – I banks |
Notification No. FEMA 5(R)/(4)/2024-RB | 10.05.2024 | Foreign Exchange Department | Foreign Exchange Management (Deposit) (Fourth Amendment) Regulations, 2024 | |
25.04.2024 | Foreign Exchange Department | Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) (Amendment) Regulations, 2024 | ||
25.04.2024 | Foreign Exchange Department | Foreign Exchange Management (Mode of Payment and Reporting of Non-Debt Instruments) (Amendment) Regulations, 2024 | ||
RBI/2023-24/130 A.P. (DIR Series) Circular No.15 | 05.03.2024 | Foreign Exchange Department | Money Transfer Service Scheme - Submission of Statement on CIMS | All Authorised Persons, who are Indian Agents under Money Transfer Service Scheme |
No. FEMA 14(R)/2023-RB | 22.12.2023 | Foreign Exchange Department | Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2023 | All Category - I Authorised Dealer Banks |
RBI/2023-24/96 A.P. (DIR Series) Circular No. 10 | 22.12.2023 | Foreign Exchange Department | Trade Credit for imports into India – Submission of return on issuance of bank guarantees for Trade Credits on the Centralised Information Management System (CIMS) | All Category - I Authorised Dealer Banks |
RBI/2023-24/95 A.P. (DIR Series) Circular No.09 | 22.12.2023 | Foreign Exchange Department | Rupee Drawing Arrangement - Submission of statement/return on CIMS Portal | All Authorised Dealer Category - I Banks |
RBI/2023-24/94 A.P. (DIR Series) Circular No. 12 | 22.12.2023 | Foreign Exchange Department | CIMS Project implementation - Discontinuation of submission in legacy XBRL | All Category - I Authorised Dealer Banks |
RBI/2023-24/93 A.P. (DIR Series) Circular No.11 | 22.12.2023 | Foreign Exchange Department | Liberalised Remittance Scheme (LRS) for Resident Individuals- Reporting of monthly return and daily transactions | All Category-I Authorised Dealer Banks |
RBI/2023-2024/86 A.P. (DIR Series) Circular No. 0 | 17.11.2023 | Foreign Exchange Department | International Trade Settlement in Indian Rupees (INR) – Opening of additional Current Account for exports proceeds | All Category-I Authorised Dealer Banks |
RBI/2023-2024/83 A.P. (DIR Series) Circular No. 07 | 10.11.2023 | Foreign Exchange Department | Guidelines on import of silver by Qualified Jewellers as notified by –The International Financial Services Centres Authority (IFSCA) | All Category-I Authorised Dealer Banks |
RBI/2021-2022/38 A.P.(DIR Series) Circular No. 04 | 12.05.2021 | Foreign Exchange Department | Sponsor Contribution to an AIF set up in Overseas Jurisdiction, including IFSCs | All Category-I Authorised Dealer Banks |
Notification no. FEMA 398/RB-2020 | 18.02.2020 | Foreign Exchange Department | Foreign Exchange Management (Foreign exchange derivative contracts) Regulations, 2000 | |
No. FEMA.339/2015-RB | 07.01.2020 | Foreign Exchange Department | Foreign Exchange Management (International Financial Services Centre) Regulations, 2015 | |
Notification No. FEMA. 395/2019-RB | 17.10.2019 | Foreign Exchange Department | Foreign Exchange Management (Mode of Payment and Reporting of Non-Debt Instruments) Regulations, 2019 (Amended upto April 23, 2024) | |
RBI/FED/2018-2019/67 FED Master Direction No.5/2018-19 | 26.03.2019 | Foreign Exchange Department | Master Direction - External Commercial Borrowings, Trade Credits and Structured Obligations (Updated as on December 22, 2023)(Supersedes Master Direction - External Commercial Borrowings, Trade Credit, Borrowing and Lending in Foreign Currency by Authorised Dealers and Persons other than Authorised Dealers (Updated as on November 22, 2018)) | All Authorised Dealer Category - I banks and Authorised Banks |
FEMA 10(R)(2)/2019-RB FEMA 10(R)(2)/2019-RB | 27.02.2019 | Foreign Exchange Department | Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) (Amendment) Regulations, 2019 | |
Notification No. FEMA 6(R)/(1)/2019-RB | 26.02.2019 | Foreign Exchange Department | Foreign Exchange Management (Export and import of Currency) (Amendment) Regulations, 2019 | |
Notification No. FEMA 22 (R)/(2)/2019-RB | 21.01.2019 | Foreign Exchange Department | Foreign Exchange Management (Establishment in India of a branch office or a liaison office or a project office or any other place of business) (Amendment) Regulations, 2019 | |
RBI/2018-2019/109 A.P. (DIR Series) Circular No. 17 | 16.01.2019 | Foreign Exchange Department | External Commercial Borrowings (ECB) Policy - New ECB Framework | All Category-I Authorised Dealer Banks |
Notification No. FEMA 5 (R)(1)/2018-RB | 09.11.2018 | Foreign Exchange Department | Foreign Exchange Management (Deposit) (Amendment) Regulations, 2018 | |
Notification No. FEMA 22(R)(1)/2018-RB | 31.08.2018 | Foreign Exchange Department | Foreign Exchange Management (Establishment in India of a branch office or a liaison office or a project office or any other place of business) (Amendment) Regulations, 2018 | |
RBI/FED/2017-2018/60 FED Master Direction No. 11/2017-18 | 04.01.2018 | Foreign Exchange Department | Master Direction - Foreign Investment in India (Updated up to March 17, 2022) | All Authorised Dealer Category - I banks and Authorised banks |
RBI/FED/2016-2017/52 FED Master Direction No.1/2016-17 | 23.02.2017 | Foreign Exchange Department | Master Direction - Money Transfer Service Scheme (MTSS)(Updated as on February 29, 2024) | All Authorised Persons who are Indian Agents under the Money Transfer Service Scheme |
RBI/2016-2017/216 A.P. (DIR Series) Circular No. 28 | 25.01.2017 | Foreign Exchange Department | Prohibition on Indian Party from making direct investment in countries identified by the Financial Action Task Force (FATF) as “Non Co-operative countries and territories” | All Category- I Authorised Dealer Banks |
RBI/2016-2017/208 A.P.(DIR Series) Circular No. 24 | 03.01.2017 | Foreign Exchange Department | Exchange facility to foreign citizens | All Authorised Persons |
RBI/2016-2017/137 A.P. (DIR Series) Circular No.18 | 17.11.2016 | Foreign Exchange Department | Foreign Exchange Management (Insurance) Regulations, 2015 | All Category - I Authorised Dealer Banks |
RBI/2016-2017/88 A.P. (DIR Series) Circular No.06 | 20.10.2016 | Foreign Exchange Department | Review of sectoral caps and simplification of Foreign Direct Investment (FDI) Policy | All Category - I Authorised Dealer Banks |
Notification No.FEMA 10 (R)/2015-RB (Amended upto February 27, 2019) (Amended upto June 01, 2016) |
09.06.2016 | Foreign Exchange Department | Foreign Exchange Management (Foreign currency accounts by a person resident in India) Regulations, 2015 (Amended upto February 27, 2019) | |
RBI/2015-2016/373 A.P. (DIR Series) Circular No.61 | 13.04.2016 | Foreign Exchange Department | Overseas Direct Investment - Submission of Annual Performance Report | All Category - I Authorised Dealer Banks |
RBI//2015-2016/374 A.P. (DIR Series) Circular No.62 | 13.04.2016 | Foreign Exchange Department | Overseas Direct Investment (ODI) - Rationalization and reporting of ODI Forms | All Category-I Authorised Dealer Banks |
RBI/FED/2015-2016/12 FED Master Direction No. 17/2015-16 | 04.01.2016 | Foreign Exchange Department | Master Direction - Import of Goods and Services (Updated as on March 01, 2024) | All Authorised Dealer Category - I banks and Authorised Banks |
RBI/FED/2015-2016/13 FED Master Direction No. 18/2015-16 | 04.01.2016 | Foreign Exchange Department | Master Direction - Reporting under Foreign Exchange Management Act, 1999 (Updated as on June 20, 2024) | All Authorised Persons |
RBI/FED/2015-2016/9 FED Master Direction No. 14/2015-16 | 04.01.2016 | Foreign Exchange Department | Master Direction - Deposits and Accounts (Updated as on January 9, 2020) | All Authorised Dealer Category - I banks and Authorised banks |
RBI/FED/2015-2016/7 FED Master Direction No. 12/2015-16 | 04.01.2016 | Foreign Exchange Department | Master Direction - Acquisition or Transfer of Immovable Property under Foreign Exchange Management Act, 1999 (Updated as on September 01, 2022) | All Category - I Authorised Dealer banks and Authorised Banks |
RBI/FED/2017-2018/3 FED Master Direction No. 7/2015-16 | 04.01.2016 | Foreign Exchange Department | Master Direction - Liberalised Remittance Scheme (LRS) (Updated as on December 22, 2023) | All Authorised Persons in Foreign Exchange |
RBI/FED/2015-2016/11 FED Master Direction No.16/2015-16 | 04.01.2016 | Foreign Exchange Department | Master Direction - Export of Goods and Services (Updated as on March 23, 2016) | All Authorised Dealer Category - I banks and Authorised Banks |
RBI/FED/2015-2016/4 FED Master Direction No. 8/2015-16 | 04.01.2016 | Foreign Exchange Department | Master Direction - Other Remittance Facilities (Updated as on April 03, 2024) | All Authorised Persons in Foreign Exchange |
RBI/FED/2015-16/17 FED Master Direction No. 3/2015-16 | 04.01.2016 | Foreign Exchange Department | Master Direction - Money Changing Activities (Updated as on May 29, 2024) | Master Direction - Money Changing Activities |
RBI/FED/2015-2016/10 FED Master Direction No. 15/2015-16 | 01.01.2016 | Foreign Exchange Department | Master Direction - Direct Investment by Residents in Joint Venture (JV) / Wholly Owned Subsidiary (WOS) Abroad | All Authorised Dealer Category - I banks and Authorised banks |
Notification No.FEMA.357/2015-RB | 07.12.2015 | Foreign Exchange Department | Foreign Exchange Management (Manner of Receipt and Payment) (Amendment) Regulations, 2015 | |
Notification No.FEMA.358/2015-RB | 02.12.2015 | Foreign Exchange Department | Foreign Exchange Management (Borrowing or Lending in Foreign Exchange) (Amendment) Regulations, 2015 | |
Notification No.FEMA.359/2015-RB | 02.12.2015 | Foreign Exchange Department | Foreign Exchange Management (Transfer or Issue of Any Foreign Security) (Amendment) Regulations, 2015 | |
Notification No. FEMA. 345/2015-RB | 16.11.2015 | Foreign Exchange Department | Foreign Exchange Management (Permissible Capital Account Transactions) (Fourth Amendment) Regulations, 2015 |
Page Last Updated on: July 18, 2024