Draft Notifications - Regulating Non-Banking - RBI - Reserve Bank of India
Draft Notifications
Jan 15, 2024
Draft circular - “Credit/investment Concentration Norms – Government owned NBFCs”
Please refer to paragraph 91.7 of Master Direction – Reserve Bank of India (Non-Banking Financial Company – Scale Based Regulation) Directions, 2023 dated October 19, 2023 as per which Government owned NBFCs set up to serve specific sectors are permitted to approach the Reserve Bank for exemptions, if any, from credit/investment concentration norms.
Please refer to paragraph 91.7 of Master Direction – Reserve Bank of India (Non-Banking Financial Company – Scale Based Regulation) Directions, 2023 dated October 19, 2023 as per which Government owned NBFCs set up to serve specific sectors are permitted to approach the Reserve Bank for exemptions, if any, from credit/investment concentration norms.
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Jan 15, 2024
Review of regulatory framework for HFCs and harmonisation of regulations applicable to HFCs and NBFCs
Please refer to our circular DOR.NBFC (HFC).CC.No.118/03.10.136/2020-21 dated October 22, 2020, issued after examination of inputs received on the draft regulatory framework for HFCs, which was placed in public domain on June 17, 2020. Reference is invited to para 4 of the above circular advising that further harmonisation between the regulations of HFCs and NBFCs will be taken up in a phased manner in the next two years so as to ensure that the transition is achieved with least disruption.
Please refer to our circular DOR.NBFC (HFC).CC.No.118/03.10.136/2020-21 dated October 22, 2020, issued after examination of inputs received on the draft regulatory framework for HFCs, which was placed in public domain on June 17, 2020. Reference is invited to para 4 of the above circular advising that further harmonisation between the regulations of HFCs and NBFCs will be taken up in a phased manner in the next two years so as to ensure that the transition is achieved with least disruption.
Jun 23, 2022
Draft Master Direction on Outsourcing of IT Services
RBI/2022-23/xx DoS.CO.CSITEG/SEC.xx/31.01.015/2022-23 June 23, 2022 The Chairman/Managing Director/Chief Executive Officer Scheduled Commercial Banks (excluding Regional Rural Banks); Local Area Banks; Small Finance Banks; Payments Banks; Primary (Urban) Co-operative Banks having asset size of ₹1000 crore and above; Non-Banking Financial Companies in Top, Upper and Middle Layers; Credit Information Companies; and All India Financial Institutions (NHB, NABARD, SIDBI, E
RBI/2022-23/xx DoS.CO.CSITEG/SEC.xx/31.01.015/2022-23 June 23, 2022 The Chairman/Managing Director/Chief Executive Officer Scheduled Commercial Banks (excluding Regional Rural Banks); Local Area Banks; Small Finance Banks; Payments Banks; Primary (Urban) Co-operative Banks having asset size of ₹1000 crore and above; Non-Banking Financial Companies in Top, Upper and Middle Layers; Credit Information Companies; and All India Financial Institutions (NHB, NABARD, SIDBI, E
Dec 09, 2020
Declaration of Dividend by NBFCs
Draft Circular All Non-Banking Financial Companies (NBFCs) Madam / Dear Sir, Declaration of Dividend by NBFCs In order to infuse greater transparency and uniformity in practice, it has been decided to prescribe guidelines on distribution of dividend by NBFCs. NBFCs may declare dividend, subject to compliance with the guidelines laid down below: 2. Eligibility criteria for declaration of dividend Only those NBFCs, which comply with the following minimum prudential requ
Draft Circular All Non-Banking Financial Companies (NBFCs) Madam / Dear Sir, Declaration of Dividend by NBFCs In order to infuse greater transparency and uniformity in practice, it has been decided to prescribe guidelines on distribution of dividend by NBFCs. NBFCs may declare dividend, subject to compliance with the guidelines laid down below: 2. Eligibility criteria for declaration of dividend Only those NBFCs, which comply with the following minimum prudential requ
Dec 04, 2020
Draft Call, Notice and Term Money Markets (Reserve Bank) Directions, 2020
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.DIRD.XX /XX.XX.XXX/2020-21 dated December 4, 2020 Draft Call, Notice and Term Money Markets (Reserve Bank) Directions, 2020 In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in supersession of Section I of the Directions No. FMRD. Master Direction No. 2/2016-17 dated July 07, 2016 and FMRD.DIRD.09/14
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.DIRD.XX /XX.XX.XXX/2020-21 dated December 4, 2020 Draft Call, Notice and Term Money Markets (Reserve Bank) Directions, 2020 In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in supersession of Section I of the Directions No. FMRD. Master Direction No. 2/2016-17 dated July 07, 2016 and FMRD.DIRD.09/14
May 24, 2019
Liquidity Risk Management Framework for Non-Banking Financial companies and Core Investment Companies – Draft Guidelines for public comments
Draft Guidelines All Non-Banking Financial Companies (NBFCs) including Core Investment Companies (CICs) Madam/ Sir, Liquidity Risk Management Framework for Non-Banking Financial companies and Core Investment Companies – Draft Guidelines for public comments Please refer to paragraph 107 and paragraph 94 of Master Direction - Non-Banking Financial Company - Systemically Important Non-Deposit taking Company and Deposit taking Company (Reserve Bank) Directions, 2016, and
Draft Guidelines All Non-Banking Financial Companies (NBFCs) including Core Investment Companies (CICs) Madam/ Sir, Liquidity Risk Management Framework for Non-Banking Financial companies and Core Investment Companies – Draft Guidelines for public comments Please refer to paragraph 107 and paragraph 94 of Master Direction - Non-Banking Financial Company - Systemically Important Non-Deposit taking Company and Deposit taking Company (Reserve Bank) Directions, 2016, and
Apr 28, 2016
Consultation Paper on Peer to Peer Lending
INDEX 1. Introduction 2. P2P Lending Globally 3. P2P Lending India 4. Arguments for and against Regulating the Sector 5. The Way Forward 6. Feedback/Comments Introduction The financial sector is not immune from the advent of online industry and its potential impact. For this reason, it is attracting attention of analysts, investors, customers, businesses and regulators in a major way. Peer-to-Peer (P2P) lending is one such business model that has gathered momentum glo
INDEX 1. Introduction 2. P2P Lending Globally 3. P2P Lending India 4. Arguments for and against Regulating the Sector 5. The Way Forward 6. Feedback/Comments Introduction The financial sector is not immune from the advent of online industry and its potential impact. For this reason, it is attracting attention of analysts, investors, customers, businesses and regulators in a major way. Peer-to-Peer (P2P) lending is one such business model that has gathered momentum glo
Mar 03, 2016
Directions regarding Registration and Operations of NBFC - Account Aggregators under section 45-IA of the Reserve Bank of India Act, 1934
The Reserve Bank of India, (the Bank) issued a Notification No..........DNBS.(AA) / CGM (CDS)-2016 dated XXXX 2016 in terms of sub-clause (iii) of clause(f) of section 45I of the Reserve Bank of India Act, 1934 (hereinafter referred to “the Act”) and on being satisfied that it is necessary to do so, in exercise of the powers conferred under section 45JA of the Act, and of all the powers enabling it in this behalf, hereby issues these directions for compliance of the s
The Reserve Bank of India, (the Bank) issued a Notification No..........DNBS.(AA) / CGM (CDS)-2016 dated XXXX 2016 in terms of sub-clause (iii) of clause(f) of section 45I of the Reserve Bank of India Act, 1934 (hereinafter referred to “the Act”) and on being satisfied that it is necessary to do so, in exercise of the powers conferred under section 45JA of the Act, and of all the powers enabling it in this behalf, hereby issues these directions for compliance of the s
Apr 10, 2015
Guidelines on Managing Risks and Code of Conduct in Outsourcing of Financial Services by NBFCs
1. Introduction 1.1 NBFCs have been outsourcing various activities and are hence exposed to various risks as detailed in para 1.2. Further, the outsourcing activities are to be brought within regulatory purview to a) protect the interest of the customers of NBFCs and b) to ensure that the NBFC concerned and the Reserve Bank of India have access to all books, records and information available with service provider. Typically outsourced financial services include applic
1. Introduction 1.1 NBFCs have been outsourcing various activities and are hence exposed to various risks as detailed in para 1.2. Further, the outsourcing activities are to be brought within regulatory purview to a) protect the interest of the customers of NBFCs and b) to ensure that the NBFC concerned and the Reserve Bank of India have access to all books, records and information available with service provider. Typically outsourced financial services include applic
Dec 12, 2012
Review of NBFC Regulatory Framework – Recommendations of the Working Group on Issues and Concerns in the NBFC Sector
Corporate Governance and Disclosures for NBFCs Entry Point Norms, Principal Business Criteria (PBC), Multiple and Captive NBFCs Liquidity Management for NBFCs Prudential Regulations
Corporate Governance and Disclosures for NBFCs Entry Point Norms, Principal Business Criteria (PBC), Multiple and Captive NBFCs Liquidity Management for NBFCs Prudential Regulations
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Page Last Updated on: July 11, 2024
