Regulating Commercial Banking

RBI/2025-26/87 DOR.CAP.REC.No.55/21.01.002/2025-26 September 29, 2025 All Payments Banks Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025

RBI/2025-26/86 DOR.CAP.REC.No.54/21.01.002/2025-26 September 29, 2025 All Small Finance Banks Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025

RBI/2025-26/85 DOR.CAP.REC.No.53/21.01.002/2025-26 September 29, 2025 All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025

RBI/2025-26/84 DOR.CRE.REC.52/21.01.023/2025-26 September 29, 2025 Reserve Bank of India (Lending Against Gold and Silver Collateral) – (1st Amendment) Directions, 2025 Reserve Bank had issued Reserve Bank of India (Lending Against Gold and Silver Collateral) Directions, 2025 (hereinafter referred to as “the Directions”). Upon a review based on market feedback, certain amendments are envisaged with a view to clarifying certain aspects.

RBI/2025-26/83 DOR.CRE.REC.51/13.03.00/2025-26 September 29, 2025 Reserve Bank of India (Interest Rate on Advances) (Amendment Directions), 2025 Please refer to the Reserve Bank of India (Interest Rate on Advances) Directions, 2016 (‘Directions’) and the Circular on Reset of Floating Interest Rate on Equated Monthly Instalments (EMI) based Personal Loans dated August 18, 2023 (‘Circular’), read with FAQs issued on January 10, 2025 (‘FAQs’).

I. Introduction The nomination facility in deposit accounts, safe deposit lockers and articles in safe custody under the provisions of Sections 45ZA to ZF of the Banking Regulation Act, 1949 read with Section 56 of the Act ibid is intended to facilitate expeditious settlement of claims by banks upon death of a deceased customer and to minimise hardship caused to the family members. Further, in cases where nomination is not registered, the extant instructions require banks to adopt a simplified procedure for

RBI/2025-26/74 DoR.MCS.REC.47/01.01.028/2025-26 August 14, 2025 All Banks All Non-Banking Financial Companies (including Housing Finance Companies) All All-India Financial Institutions All Credit Information Companies All Payment System Providers/ System Participants All Authorised Persons in Foreign Exchange Compliance with Hon’ble Supreme Court Order dated April 30, 2025 in the matter of Pragya Prasun and Ors. vs Union of India (W.P.(C) 289 of 2024) and Amar Jain vs Union of India & Ors. (W.P.(C) 49 of 2025)

RBI/2025-26/140 DOR.STR.REC.45/13.07.010/2025-26 August 06, 2025 Reserve Bank of India (Non-Fund Based Credit Facilities) Directions, 2025 Index Chapter - I 2 Preliminary 2 A. Introduction 2 B. Applicability 2 C. Definitions 3 Chapter II 4 General Conditions 4 Chapter – III 5 A. Guarantees 5 B. Co-acceptances 6 C. Requirements for Other Specific Guarantees 6 Chapter - IV 7 Partial Credit Enhancement 7 A. Salient features of the PCE facility 8 B. Balance Sheet treatment, capital requirements, exposure and asset classification norms for exposures arising on account of providing PCE 9 C. Additional conditions for providing PCE to bonds of NBFCs and HFCs 11 D. Other Aspects of PCE 11 Chapter - V 12 Exclusions and Other Aspects 12 Chapter VI 13 Disclosures 13 Annex 1 14 Operational Risk Controls for issuance of Electronic Guarantees 14 Annex 2 16 List of Circulars repealed in respect of Scheduled Commercial Banks 16 List of Circulars repealed in respect of Urban Cooperative Banks 20

RBI/2025-26/139 DOR.STR.REC.44 /13.07.010/2025-26 August 06, 2025 Reserve Bank of India (Co-Lending Arrangements) Directions, 2025 Index Introduction 2 Short title and commencement 2 Applicability 2 Definitions 3 General Guidelines 3 Interest Rate and Other Fees/ Charges 4 Operational Arrangements 5 Reporting to credit information companies (CICs) 6 Default Loss Guarantee 7 Asset Classification Norms 7 Transfer of Loan Exposures 7 Disclosures 7 Repeal Provisions 8

RBI/2025-26/138 DOR.STR.REC.43/21.04.048/2025-26 July 29, 2025 Reserve Bank of India (Investment in AIF) Directions, 2025 The Reserve Bank had issued the circulars DOR.STR.REC.58/21.04.048/2023-24 dated December 19, 2023 and DOR.STR.REC.85/21.04.048/2023-24 dated March 27, 2024 (“existing circulars”), prescribing the regulatory guidelines in respect of investment by the regulated entities of the Reserve Bank (REs) in Alternative Investment Funds (AIFs). The above guidelines have been reviewed, inter alia, taking into account industry feedback as well as the regulations issued by the Securities and Exchange Board of India (SEBI) relating to specific due diligence of investors and investments of AIFs.