RBI/2021-22/49 DoR.RET.REC.19/12.05.009/2021-22 June 04, 2021 The Chairman / Managing Director / Chief Executive Officer All Primary (Urban) Co-operative Banks, All State Co-operative Banks and Central Co-operative Banks Madam/Sir Submission of returns under Section 31 of the Banking Regulation Act, 1949 (AACS) – Extension of time In terms of Section 31 of the Banking Regulation Act, 1949 (“the Act”), read with Section 56 of the Act, accounts and balance sheet referre

RBI/2021-22/47 DOR.STR.REC.21/21.04.048/2021-22 June 4, 2021 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ District Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) Madam / Dear Sir, Resolution Framework - 2.0: Resolution of Covid-19 related stress of Micro, Small and

RBI/2021-22/46 DOR.STR.REC.20/21.04.048/2021-22 June 4, 2021 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ District Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) Madam / Dear Sir, Resolution Framework - 2.0: Resolution of Covid-19 related stress of Individuals and

RBI/2021-22/41 CO.DPSS.POLC.No.S-106/02-14-003/2021-2022 May 21, 2021 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 PPI Issuers / Authorised Payment System Operators / Participants Madam / Dear Sir, Relaxation in timeline for complianc

RBI/2021-22/30 DoR.RET.REC.09/12.01.001/2021-22 May 05, 2021 All Scheduled Commercial Banks Madam/Sir Credit to MSME Entrepreneurs Please refer to our circular DOR.No.Ret.BC.37/12.01.001/2020-21 dated February 5, 2021, on captioned subject. 2. In terms of the above circular, Scheduled Commercial Banks were allowed to deduct the amount equivalent to credit disbursed to new MSME borrowers from their Net Demand and Time Liabilities (NDTL) for calculation of the Cash Rese

RBI/2021-22/32 DOR.STR.REC.12/21.04.048/2021-22 May 5, 2021 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ District Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) Madam / Dear Sir, Resolution Framework 2.0 – Resolution of Covid-19 related stress of Micro, Small and M

RBI/2021-22/31 DOR.STR.REC.11/21.04.048/2021-22 May 5, 2021 All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ District Central Co-operative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) Madam / Dear Sir, Resolution Framework – 2.0: Resolution of Covid-19 related stress of Individuals and S

RBI/2021-22/28 DOR.STR.REC.10/21.04.048/2021-22 May 5, 2021 All Scheduled Commercial Banks (Excluding Regional Rural Banks and Payments Banks) Dear Sir/ Madam, Utilisation of Floating Provisions/Counter Cyclical Provisioning Buffer Please refer to our circular DBOD.No.BP.BC.89/21.04.048/2005-06 dated June 22, 2006 and DBOD.No.BP.BC.68/21.04.048/2006-07 dated March 13, 2007 on creation, accounting, disclosures and utilisation of floating provisions by banks. Banks may

RBI/2021-22/27 FIDD.CO.Plan.BC.No.10/04.09.01/2021-22 May 5, 2021 The Chairman/ Managing Director Chief Executive Officer Small Finance Banks Dear Sir/Madam, Priority Sector Lending (PSL) - On-lending by Small Finance Banks (SFBs) to NBFC-MFIs As per extant guidelines, lending by Small Finance Banks (SFBs) to Micro-Finance Institutions (MFIs) for on-lending is not reckoned for priority sector lending (PSL) classification. In view of the fresh challenges brought on by

RBI/2021-22/29 DOR. AML.REC 13/14.01.001/2021-22 May 5, 2021 The Chairpersons/ CEOs of all the Regulated Entities Madam/Sir, Periodic Updation of KYC – Restrictions on Account Operations for Non-compliance Please refer to Section 38 of the Master Direction on KYC dated February 25, 2016, in terms of which Regulated Entities (REs) have to carry out periodic updation of KYC of existing customers. Keeping in view the current COVID-19 related restrictions in various parts