Index to RBI Circulars - RBI - Reserve Bank of India
Index to RBI Circulars
| Circular Number | Date Of Issue | Department | Subject | Meant For |
|---|---|---|---|---|
| RBI/2025-2026/72 A.P. (DIR Series) Circular No. 09 |
12.08.2025 | Financial Markets Regulation Department | Investment in Government Securities by Persons Resident Outside India through Special Rupee Vostro account | All Authorised Dealer Category-I banks |
| 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/2025-26/70 DoR.RET.REC.42/12.07.160/2025-26 |
25.07.2025 | Department of Regulation | Inclusion of “Deogiri Nagari Sahakari Bank Ltd., Chhatrapati Sambhajinagar” in the Second Schedule of the Reserve Bank of India Act, 1934 | All 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/2025-2026/36 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/2024-2025/126 FMRD.FMD.No.10/14.01.006/2024-25 |
07.01.2025 | Financial Markets Regulation Department | Master Direction - Reserve Bank of India (Non-resident Investment in Debt Instruments) Directions, 2025 (Updated as on August 12, 2025) | All Authorised Persons |
| 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/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) |
Install the RBI mobile application and get quick access to the latest news!
Page Last Updated on: August 12, 2025
