Index to RBI Circulars - RBI - Reserve Bank of India
Index to RBI Circulars
| Circular Number | Date Of Issue | Department | Subject | Meant For |
|---|---|---|---|---|
| RBI/2024-25/90 A.P. (DIR Series) Circular No. 19 | 11.11.2024 | Foreign Exchange Department | Operational framework for reclassification of Foreign Portfolio Investment to Foreign Direct Investment (FDI) | All Category – I Authorised Dealer Banks |
| RBI/2024-25/89 FMRD.MIOD.07/02.05.002/2024-25 | 08.11.2024 | Financial Markets Regulation Department | Reporting of Foreign Exchange Transactions to Trade Repository | All Authorised Dealers |
| RBI/2024-25/88 FMRD.FMD.No. 06/14.01.006/2024-25 | 07.11.2024 | Financial Markets Regulation Department | ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds | All participants in Government Securities market |
| 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/2024-2025/86 DCM (NPD) No. S2193/ 09.45.000/ 2024-25 |
30.10.2024 | Department of Currency Management | Note Sorting Machines: Standards issued by the Bureau of Indian Standards | The Chairman/ Managing Director/ Chief Executive Officer All Banks |
| RBI/2024-2025/85 DPSS.CO.RLVPD.No.S789/02.07.038/2024-25 |
28.10.2024 | Department of Payment and Settlement Systems | Directions for Central Counterparties (CCPs) | Central Counterparties authorised by RBI / Central Counterparties seeking authorisation from RBI / Foreign Central Counterparties seeking recognition from RBI |
| 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/FMRD/2024-25/124 FMRD.MIOD.No.04/11.01.041/2024-25 |
18.10.2024 | Financial Markets Regulation Department | Reserve Bank of India (Access Criteria for NDS-OM) Directions, 2024 | All participants in Government Securities market |
| RBI/2024-25/83 CO.DPSS.POLC.No. S-708 / 02-12-004 / 2024-25 | 11.10.2024 | Department of Payment and Settlement Systems | Facilitating accessibility to digital payment systems for Persons with Disabilities - Guidelines | All Payment System Participants |
| RBI/2024-25/82 DoR.FIN.REC.No. 46/26.03.001/2024-25 | 10.10.2024 | Department of Regulation | Submission of information to Credit Information Companies (CICs) by ARCs | All Asset Reconstruction Companies (ARCs) |
| 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/2024-25/79 A.P. (DIR Series) Circular No. 18 | 04.10.2024 | Foreign Exchange Department | Due diligence in relation to non-resident guarantees availed by persons resident in India | |
| RBI/FED/2024-25/78 A.P. (DIR Series) Circular. No.17/2024-25 |
01.10.2024 | Foreign Exchange Department | Directions - Compounding of Contraventions under FEMA, 1999 | All Authorised Dealer Category – I banks and Authorised banks |
| RBI/2024-25/77 DoS.CO.PPG.SEC.10/11.01.005/2024-25 |
30.09.2024 | Department of Supervision | Gold loans - Irregular practices observed in grant of loans against pledge of gold ornaments and jewellery | All Commercial Banks (including Small Finance Banks but excluding Regional Rural Banks and Payments Banks) All Primary (Urban) Co-operative Banks All Non-Banking Financial Companies |
| 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/2024-25/74 A.P. (DIR Series) Circular No. 16 | 06.09.2024 | Foreign Exchange Department | Liberalised Remittance Scheme (LRS) for Resident Individuals- Discontinuation of Reporting of monthly return | |
| 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/2024-25/72 CO.FMRD.FMIA.No.S242/11-01-051/2024-2025 |
29.08.2024 | Financial Markets Regulation Department | Scheme for Trading and Settlement of Sovereign Green Bonds in the International Financial Services Centre in India | All Eligible Market Participants |
| 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/2024-25/64 CO.DPSS.POLC.No. S528 / 02-14-003 / 2024-25 |
22.08.2024 | Department of Payment and Settlement Systems | Processing of e-mandates for recurring transactions | The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks, including Regional Rural Banks / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks / Payments Banks / Small Finance Banks / Local Area Banks / Non-bank Prepaid Payment Instrument issuers / Authorised Card Payment Networks / National Payments Corporation of India |
| RBI/2024-25/63 DoR.FIN.REC.35/03.10.124/2024-25 | 16.08.2024 | Department of Regulation | Review of Master Direction - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 | All Non-Banking Financial Company – Peer to Peer Lending Platforms |
| RBI/2024-25/62 DOR.CRE.REC.33/08.12.001/2024-25 | 12.08.2024 | Department of Regulation | Review of Risk Weights for Housing Finance Companies (HFCs) | Housing Finance Companies |
| RBI/2024-25/61 DOR.FIN.REC.No.34/03.10.136/2024-25 | 12.08.2024 | Department of Regulation | Review of regulatory framework for HFCs and harmonisation of regulations applicable to HFCs and NBFCs | All Housing Finance Companies (HFCs) All Non-Banking Finance Companies (NBFCs) |
| 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/2024-25/59 FIDD.CO.FSD.BC.No.8/05.02.001/2024-25 | 06.08.2024 | Financial Inclusion and Development Department | Modified Interest Subvention Scheme for Short Term Loans for Agriculture and Allied Activities availed through Kisan Credit Card (KCC) during the financial year 2024-25 | The Chairman/Managing Director/Chief Executive Officer All Public Sector Banks, Private Sector Banks and Small Finance Banks |
| RBI/2024-25/58 DOR.CAP.REC.No.27/09.18.201/2024-25 | 02.08.2024 | Department of Regulation | Prudential Treatment of Bad and Doubtful Debt Reserve by Co-operative Banks | All Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks |
| RBI/DPSS/2024-25/123 CO.DPSS.OVRST.No.S447/06-26-002/2024-25 | 30.07.2024 | Department of Payment and Settlement Systems | Master Directions on Cyber Resilience and Digital Payment Security Controls for non-bank Payment System Operators | The Chairman / Managing Director / Chief Executive Officer Authorised Non-bank Payment System Operators |
| RBI/2024-25/57 DOR.CAP.REC.No.30/09.18.201/2024-25 | 30.07.2024 | Department of Regulation | Guidelines on treatment of Dividend Equalisation Fund (DEF)- Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Bank |
| 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/2024-25/56 FMRD.FMID.No. 03/14.01.006/2024-25 | 29.07.2024 | Financial Markets Regulation Department | ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Exclusion of new issuances in 14-year and 30-year tenor securities | All participants in Government Securities market |
| RBI/2024-25/55 DOS.CO.PPG.SEC.No.8/11.01.005/2024-25 | 26.07.2024 | Department of Supervision | Prompt Corrective Action (PCA) Framework for Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/54 DOR.CRE.REC. 29/07.10.002/2024-25 | 25.07.2024 | Department of Regulation | Bank Finance against Shares and Debentures | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/53 DOR.CRE.REC. 28/07.10.002/2024-25 | 25.07.2024 | Department of Regulation | Small Value Loans – Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Banks |
| RBI/FED/2024-25/121 FED Master Direction No.15/2024-25 | 24.07.2024 | Foreign Exchange Department | Master Direction - Overseas Investment | All Authorised Dealer Category – I banks |
| RBI/2024-25/52 CO.DPSS.POLC.No. S415 / 02.27.019 / 2024-25 | 24.07.2024 | Department of Payment and Settlement Systems | Domestic Money Transfer – Review of Framework | The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Participants (Banks and Non-banks) |
| RBI/2024-25/120 DOS. CO. FMG. SEC. No. 7/23.04.001/2024-25 | 15.07.2024 | Department of Supervision | Master Directions on Fraud Risk Management in Non-Banking Financial Companies (NBFCs) (including Housing Finance Companies) | The Chairman / Managing Director / Chief Executive Officer All Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2024-25/119 DOS. CO. FMG.SEC. No. 6 /23.04.001/2024-25 | 15.07.2024 | Department of Supervision | Master Directions on Fraud Risk Management in Urban Cooperative Banks (UCBs) / State Cooperative Banks (StCBs) / Central Cooperative Banks (CCBs) | The Chairman / Managing Director / Chief Executive Officer All Primary (Urban) Cooperative Banks (UCBs) All State Cooperative Banks (StCBs) and Central Cooperative Banks (CCBs) |
| RBI/2024-25/118 DOS. CO. FMG. SEC. No.5 /23.04.001/2024-25 | 15.07.2024 | Department of Supervision | Master Directions on Fraud Risk Management in Commercial Banks (including Regional Rural Banks) and All India Financial Institutions | The Chairman / Managing Director / Chief Executive Officer All Commercial Banks (including Regional Rural Banks) All India Financial Institutions (AIFIs) |
| RBI/2024-25/51 DoS.CO.PPG/SEC.4/11.01.005/2024-25 | 12.07.2024 | Department of Supervision | Withdrawal of Circulars – Internal Review | All Scheduled Commercial Banks All Foreign Banks |
| 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/2024-25/49 A.P. (DIR Series) Circular No. 15 | 10.07.2024 | Foreign Exchange Department | Remittances to International Financial Services Centres (IFSCs) under the Liberalised Remittance Scheme (LRS) | All Authorised Persons |
| 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/2024-25/47 A.P. (DIR Series) Circular No. 13 | 03.07.2024 | Foreign Exchange Department | Release of foreign exchange for Miscellaneous Remittances | All Authorised Dealers in Foreign Exchange |
| RBI/2024-25/46 A.P. (DIR Series) Circular No. 12 | 03.07.2024 | Foreign Exchange Department | Online submission of Form A2: Removal of limits on amount of remittance | All Authorised Dealers in Foreign Exchange |
| 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/2024-25/44 FIDD.CO.PSD.BC.No.7/04.09.01/2024-25 | 21.06.2024 | Financial Inclusion and Development Department | Priority Sector Lending – Amendments to the Master Directions | The Chairman / Managing Director/ Chief Executive Officer [All Commercial Banks including Regional Rural Banks, Small Finance Banks, Local Area Banks and Primary (Urban) Co-operative Banks other than Salary Earners’ 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/2024-25/40 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/2024-25/39 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/2024-25/38 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/2024-25/37 DoS.CO.PPG.SEC.2/11.01.005/2024-25 | 22.05.2024 | Department of Supervision | Internal Review – Interim Recommendations – Withdrawal of Circulars | All Scheduled Commercial Banks All Primary (Urban) Cooperative Banks |
| 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 |
| RBI/2024-25/35 FIDD.CO.LBS.BC. No.06/02.08.001/ 2024-25 | 16.05.2024 | Financial Inclusion and Development Department | Formation of new district in the State of Assam – Assignment of Lead Bank Responsibility | The Chairman / Managing Director & Chief Executive Officer Lead Banks Concerned |
| Notification No. FEMA 5(R)/(4)/2024-RB | 10.05.2024 | Foreign Exchange Department | Foreign Exchange Management (Deposit) (Fourth Amendment) Regulations, 2024 | - |
| RBI/2024-25/117 FMRD.DIRD.01/14.01.023/2024-25 | 08.05.2024 | Financial Markets Regulation Department | Master Direction – Reserve Bank of India (Margining for Non-Centrally Cleared OTC Derivatives) Directions, 2024 | All eligible market participants |
| RBI/2024-25/34 A. P. (DIR Series) Circular No.05 | 08.05.2024 | Financial Markets Regulation Department | Margin for Derivative Contracts | The Authorised Dealers |
| 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/2024-25/32 A. P. (DIR Series) Circular No. 04 | 03.05.2024 | Financial Markets Regulation Department | Master Direction – Risk Management and Inter-Bank Dealings: Amendments | All Authorised Persons |
| 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/2024-25/30 DoS.CO.PPG.SEC.1/11.01.005/2024-25 | 29.04.2024 | Department of Supervision | Fair Practices Code for Lenders –Charging of Interest | 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/ District Central Co-operative Banks All Non-Banking Financial Companies (including Microfinance Institutions and 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/2024-25/27 A.P. (DIR Series) Circular No. 03 | 26.04.2024 | Financial Markets Regulation Department | Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs) | All Authorized Persons |
| 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/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/2024-25/24 DOR.CRE.REC.No.17/21.04.172/2024-25 | 24.04.2024 | Department of Regulation | Master Circular - Bank Finance to Non-Banking Financial Companies (NBFCs) | All Scheduled Commercial Banks (excluding RRBs) |
| RBI/2024-25/25 A.P. (DIR Series) Circular No.02 | 24.04.2024 | Financial Markets Regulation Department | Unauthorised foreign exchange transactions | The Authorised Dealer Category – I Banks |
| RBI/DOR/2024-25/116 DoR.FIN.REC.16/26.03.001/2024-25 | 24.04.2024 | Department of Regulation | Master Direction – Reserve Bank of India (Asset Reconstruction Companies) Directions, 2024 | All Asset Reconstruction Companies (ARCs) |
| 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/2024-25/22 FIDD.CO.LBS.BC. No.05/02.08.001/ 2024-25 | 18.04.2024 | Financial Inclusion and Development Department | Formation of new district in the State of Assam – Assignment of Lead Bank Responsibility | The Chairman / Managing Director & Chief Executive Officer Lead Banks Concerned |
| 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/2024-25/20 FIDD.GSSD.CO.BC.No.03/09.01.003/2024-25 | 16.04.2024 | Financial Inclusion and Development Department | Master Circular – Deendayal Antyodaya Yojana - National Rural Livelihoods Mission (DAY-NRLM) | The Chairman/Managing Director & CEOPublic Sector Banks, Private Sector Banks (including Small Finance Banks) |
| RBI/2024-25/19 FIDD.CO.GSSD.BC.No.04/09.09.001/2024-25 | 16.04.2024 | Financial Inclusion and Development Department | Master Circular - Credit facilities to Scheduled Castes (SCs) & Scheduled Tribes (STs) | The Chairman/ Managing Director / Chief Executive Officer All Scheduled Commercial Banks (including Small Finance Banks) |
| 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/2024-25/17 A. P. (DIR Series) Circular No. 01 | 15.04.2024 | Financial Markets Regulation Department | Hedging of Gold Price Risk in Overseas Markets | All Authorised Dealer Category - I Banks |
| 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/2024-25/13 DOR.STR.REC.9 /21.04.048/2024-25 | 02.04.2024 | Department of Regulation | Master Circular - Income Recognition, Asset Classification, Provisioning and Other Related Matters - UCBs | The Chief Executive Officer All Primary (Urban) 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/2024-25/11 DOR.CRE.REC.No.07/08.12.001/2024-25 | 02.04.2024 | Department of Regulation | Master Circular – Housing Finance | All Scheduled Commercial Banks (excluding RRBs) |
| RBI/2024-25/10 DOR.CRE.REC.No.6/07.10.002/2024-25 | 02.04.2024 | Department of Regulation | Master Circular - Housing Finance for UCBs | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/09 DOR.CAP.REC.5/09.18.201/2024-25 | 01.04.2024 | Department of Regulation | Master Circular - Prudential Norms on Capital Adequacy - Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) 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/DCM/2024-25/115 DCM (FNVD)/ G4 / 16.01.05 / 2024-25 | 01.04.2024 | Department of Currency Management | Master Direction on Counterfeit Notes, 2024 – Detection, Reporting and Monitoring | |
| RBI/DCM/2024-25/114 DCM (CC) No.G-2 /03.35.01/2024-25 | 01.04.2024 | Department of Currency Management | Master Direction on Penal Provisions in reporting of transactions/ balances at Currency Chests | The Chairman/ Managing Director/Chief Executive Officer (All banks having Currency Chests) |
| RBI/DCM/2024-25/113 DCM (CC) No.G-3 /03.41.01/2024-25 | 01.04.2024 | Department of Currency Management | Master Direction on Framework of incentives for Currency Distribution & Exchange Scheme for bank branches including currency chests | The Chairman/Managing Director/Chief Executive Officers All banks |
| RBI/2024-25/07 CO.DGBA.GBD.No.S2/31-12-010/2024-2025 | 01.04.2024 | Department of Government and Bank Accounts | Master Circular on Conduct of Government Business by Agency Banks - Payment of Agency Commission | All Agency Banks |
| RBI/DCM/2024-25/112 DCM (CC) No.G-1/ 03.44.01/ 2024-25 | 01.04.2024 | Department of Currency Management | Master Direction – Scheme of Penalties for bank branches and Currency Chests for deficiency in rendering customer service to the members of public | The Chairman/Managing Director/Chief Executive Officers All banks |
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Page Last Updated on: November 18, 2024
