RBI/2024-25/69 DoR.RET.REC.40/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, 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 It is advised that the “Krung Thai Bank Public Company Limited” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DoR.LIC.No.S1999/23.13.066/2024-25 dated July 3, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17 – August 23, 2023.

RBI/2024-25/68 DoR.RET.REC.39/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Exclusion of “Krung Thai Bank Public Company Limited” from the Second Schedule of the Reserve Bank of India Act, 1934 It is advised that “Krung Thai Bank Public Company Limited” has been excluded from the Second Schedule of the Reserve Bank of India Act, 1934 vide Notification DoR.LIC.No.S1998/23.13.066/2024-25 dated July 3, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17- August 23, 2024.

RBI/2024-25/67 DoR.RET.REC.38/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Exclusion of “Credit Suisse AG” from the Second Schedule of the Reserve Bank of India Act, 1934 It is advised that “Credit Suisse AG” has been excluded from the Second Schedule of the Reserve Bank of India Act, 1934 vide Notification DoR.LIC.No.S1373/23.03.025/2024-25 dated June 4, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17- August 23, 2024.

RBI/2024-25/66 DoR.RET.REC.37/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, 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 It is advised that the “Credit Suisse AG” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DoR.LIC.No. S1372/23.03.025/2024-25 dated June 4, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17 – August 23, 2024.

RBI/2024-25/65 DoR.RET.REC.36/12.07.160/2024-25 August 22, 2024 All Commercial and Co-operative Banks Madam / Dear Sir, Inclusion of “UBS AG” in the Second Schedule of the Reserve Bank of India Act, 1934 It is advised that “UBS AG” has been included in the Second Schedule of the Reserve Bank of India Act, 1934 vide Notification DoR.LIC.No.S1371/23.03.025/2024-25 dated June 4, 2024 and published in the Gazette of India (Part III - Section 4) dated August 17 - August 23, 2024.

RBI/2024-25/60 DoR.FIN.REC.No. 32/ 20.16.056/ 2024-25 August 08, 2024 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 Dear Sir/ Madam, Frequency of reporting of credit information by Credit Institutions to Credit Information Companies Please refer to the circular DBR. No. CID. BC. 60/ 20.16.056/ 2014-15 dated January 15, 2015, inter-alia, directing the credit information companies (CICs) and credit institutions (CIs) to keep the credit information collected/maintained by them updated regularly on a monthly basis or at such shorter intervals as mutually agreed upon between the CI and the CIC.

All Commercial and Co-operative Banks
Madam / Dear Sir,Exclusion of “Nagar Urban Co-operative Bank Limited” from the Second Schedule of the Reserve Bank of India Act, 1934It is advised that “Nagar Urban Co-operative Bank Limited” has been excluded from the Second Schedule to the Reserve Bank of India Act, 1934 vide Notification DoR.REG/LIC.No.S8/08.27.159/2024-25 dated April 1, 2024, which is published in the Gazette of India (Part III - Section 4) dated May 14, 2024

RBI/2024-25/40 DoR.SPE.REC.No.24/13.03.00/2024-2025 June 07, 2024 All Scheduled Commercial Banks (excluding RRBs) All Small Finance Banks All Local Area Banks Madam / Sir, Amendment to Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 Please refer to paragraph 3(a)(i) of the Master Direction - Reserve Bank of India (Interest Rate on Deposits) Directions, 2016 dated March 03, 2016, wherein the definition of “Bulk Deposits” has been prescribed. 

RBI/2024-25/38
DOR.RET.REC.23/12.07.160/2024-25

May 24, 2024

All Banks

Madam / Dear Sir,

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

It is informed that "Fincare Small Finance Bank Limited" has been excluded from the Second Schedule to the Reserve Bank of India Act, 1934 with effect from April 01, 2024, as the bank has ceased to carry on banking business with effect from April 01, 2024 vide Notification DOR.HOL.No.S173/16-02-003/2024-25 dated April 08, 2024, which is published in the Gazette of India (Part III - Section 4) dated May 14, 2024

RBI/2024-25/33 DOR.CRE.REC.22/21.03.054/2024-25 May 03, 2024 All Scheduled Commercial Banks (excluding RRBs) Madam/ Dear Sir, Banks' Exposure to Capital Market - Issue of Irrevocable Payment Commitments (IPCs) Please refer to circular DBOD.Dir.BC. 68 /13.03.00/2011-12 dated December 27, 2011 on “Banks' Exposure to Capital Market - Issue of Irrevocable Payment Commitments (IPCs)” and mailbox clarification dated September 11, 2012 on “Applicability of Irrevocable Payment Commitments”.