Index to RBI Circulars - RBI - Reserve Bank of India
Index to RBI Circulars
| Circular Number | Date Of Issue | Department | Subject | Meant For |
|---|---|---|---|---|
| RBI/2024-25/91 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/2024-25/90 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/2024-2025/85 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/2024-25/82 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/2024-25/79 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 | |
| - | 28.12.2023 | Department of Regulation | Framework for Dealing with Domestic Systemically Important Banks (D-SIBs) | - |
| RBI/2023-24/56 DOR.AML.REC.33/14.06.001/2023-24 | 18.08.2023 | 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/2023-24/50 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/2023-2024/48 DOR.AML.REC.24/14.06.001/2023-24 | 04.07.2023 | 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/2023-2024/31 DOR.CAP.REC.15/21.06.201/2023-24 | 12.05.2023 | Department of Regulation | Master Circular - Basel III Capital Regulations | All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) |
| RBI/2023-2024/24 DOR.AML.REC.111/14.01.001/2023-24 | 28.04.2023 | Department of Regulation | Amendment to the Master Direction (MD) on KYC | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/DBR/2015-2016/18 Master Direction DBR.AML.BC.No.81/14.01.001/2015-16 | 25.02.2016 | Department of Banking Regulation | Master Direction - Know Your Customer (KYC) Direction, 2016 (Updated as on November 06, 2024) | RBI |
| RBI/2014-2015/383 DNBR(PD).CC.No.009/03.10.42/2014-15 | 02.01.2015 | Department of Non Banking Regulation | Obligation of NBFCs under Prevention of Money laundering Act, 2002 - Client Due Diligence measures | All NBFCs |
| RBI/ 2010-2011/169 DPSS (CO) RTGS No. 341 / 04.04.002 / 2010-2011 | 13.08.2010 | Department of Payment and Settlement System | RTGS / NEFT Return Transactions - Information for Account Statement | Chairman and Managing Director / Chief Executive Officer of all banks participating in RTGS and NEFT |
| RBI/2009-2010/226 DPSS (CO) RTGS No.991/04.04.002/2009 - 2010 | 17.11.2009 | Department of Payment and Settlement System | RTGS System - Government Receipts | Chairman and Managing Director / Chief Executive Officer of all banks participating in RTGS |
| RBI/2009-2010/216 DPSS (CO) EPPD No. 893/04.03.02/2009-10 | 11.11.2009 | Department of Payment and Settlement System | NEFT - Contact Details of Customer Facilitation Centres | The Chairman and Managing Director/Chief Executive Officer of all banks participating in NEFT |
| RBI/2004-2005/236 RPCD.PLNFS.BC.No. 43 /06.02.31/2004-05 | 26.10.2004 | Rural Planning and Credit Department | Banks' Investments in Securitised Assets to be treated as Direct Lending to SSI Sector | The Chairman/Managing Director All Scheduled Commercial Banks (Including RRBs & Local Area Banks) |
| RBI/2004-2005/191 RPCD.PLNFS.BC. No. 36 / 09.04.01 /2004-2005 | 24.09.2004 | Rural Planning and Credit Department | Revised Target under PMRY for 2004-05 | The Chairman/ Managing Director All Indian Scheduled Commercial Banks (Excluding RRBs) |
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Page Last Updated on: December 03, 2024
