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
May 11, 2012
Core Investment Companies - Overseas Investment (Reserve Bank) Directions, 2012
‘DRAFT DIRECTIONS’ All Core Investment Companies May , 2012 Dear Sirs, Core Investment Companies - Overseas Investment (Reserve Bank) Directions, 2012 Short title and commencement of the Directions (a) These Directions shall be known as the Core Investment Companies - Overseas Investment (Reserve Bank) Directions, 2012. (b) These Directions shall come into force with immediate effect. 2. Prior Approval of RBI in cases of Overseas investment by CICs (a) These direction
‘DRAFT DIRECTIONS’ All Core Investment Companies May , 2012 Dear Sirs, Core Investment Companies - Overseas Investment (Reserve Bank) Directions, 2012 Short title and commencement of the Directions (a) These Directions shall be known as the Core Investment Companies - Overseas Investment (Reserve Bank) Directions, 2012. (b) These Directions shall come into force with immediate effect. 2. Prior Approval of RBI in cases of Overseas investment by CICs (a) These direction
Aug 02, 2010
Discussion Paper on Engagement of 'for-profit' Companies as Business Correspondents
Introduction 1. The purpose of this paper is to seek the views / comments of banks, non-banking financial institutions, ‘for-profit’ companies, regulators, academicians, NGOs and the public at large on the discussion on whether there is a case for allowing banks to engage ‘for-profit’ companies as well as NBFCs as their Business Correspondents for expanding their banking outreach. Business Correspondent model 2. The Reserve Bank of India has taken several initiatives
Introduction 1. The purpose of this paper is to seek the views / comments of banks, non-banking financial institutions, ‘for-profit’ companies, regulators, academicians, NGOs and the public at large on the discussion on whether there is a case for allowing banks to engage ‘for-profit’ companies as well as NBFCs as their Business Correspondents for expanding their banking outreach. Business Correspondent model 2. The Reserve Bank of India has taken several initiatives
Jun 03, 2010
Securitisation Transactions by NBFCs- Draft Guidelines on Minimum Holding Period and Minimum Retention requirement
Detailed Guidelines on Securitisation of Standard Assets were issued to NBFCs vide Circular DBOD.NO.BP.BC.60/21.04.048/2005-06 dated February 01, 2006. 2. In order to prevent unhealthy practices from developing and in order to align the interest of the originator with that of the investors, it has been considered necessary that originators should retain a portion of each securitization originated, as a mechanism to better align incentives and ensure more effective scr
Detailed Guidelines on Securitisation of Standard Assets were issued to NBFCs vide Circular DBOD.NO.BP.BC.60/21.04.048/2005-06 dated February 01, 2006. 2. In order to prevent unhealthy practices from developing and in order to align the interest of the originator with that of the investors, it has been considered necessary that originators should retain a portion of each securitization originated, as a mechanism to better align incentives and ensure more effective scr
Apr 21, 2010
Proposed Regulatory Framework for Systemically Important Non Deposit Accepting Core Investment Companies(CICs-ND-SI)
DNBS (PD) CC.No. /03.10.001/2009-10 April 21, 2010 Proposed Regulatory Framework for Systemically Important Non Deposit Accepting Core Investment Companies(CICs-ND-SI) Core Investment Companies (CICs) were not considered as carrying on the business of acquisition of shares and securities in the following circumstances, namely, not less than 90% of their assets were in investments in shares for the purpose of holding stake in the investee companies; they were not tradi
DNBS (PD) CC.No. /03.10.001/2009-10 April 21, 2010 Proposed Regulatory Framework for Systemically Important Non Deposit Accepting Core Investment Companies(CICs-ND-SI) Core Investment Companies (CICs) were not considered as carrying on the business of acquisition of shares and securities in the following circumstances, namely, not less than 90% of their assets were in investments in shares for the purpose of holding stake in the investee companies; they were not tradi
Dec 05, 2008
Draft Regulatory Guidelines
DNBS/PD (SC/RC) No. /10.30.000/2008-09 December…., 2008 Draft Guidelines on Change in or Take Over of the Management of the Business of the Borrower by Securitisation Companies or Reconstruction Companies (Reserve Bank) Guidelines, 200…. The Reserve Bank of India hereby notifies these guidelines, framed under Section 9(a) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interests Act, 2002 (SARFAESI Act) to provide for the prope
DNBS/PD (SC/RC) No. /10.30.000/2008-09 December…., 2008 Draft Guidelines on Change in or Take Over of the Management of the Business of the Borrower by Securitisation Companies or Reconstruction Companies (Reserve Bank) Guidelines, 200…. The Reserve Bank of India hereby notifies these guidelines, framed under Section 9(a) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interests Act, 2002 (SARFAESI Act) to provide for the prope
Jun 02, 2008
Draft Guidelines
DNBS (PD). CC. No.____ /03.05.002 / 2007-2008 June _, 2008 All non-deposit taking NBFCs with asset size of Rs 100 crore and above (All NBFC-ND-SI) Please refer to paragraph 216 of Annual Statement on Monetary Policy for the Year 2008-09 in terms of which capital adequacy, liquidity and disclosure norms were to be reviewed in respect of NBFC-ND-SI. 2. While NBFCs-D were subject to certain bank–like prudential regulations on various aspects such as income recognition, a
DNBS (PD). CC. No.____ /03.05.002 / 2007-2008 June _, 2008 All non-deposit taking NBFCs with asset size of Rs 100 crore and above (All NBFC-ND-SI) Please refer to paragraph 216 of Annual Statement on Monetary Policy for the Year 2008-09 in terms of which capital adequacy, liquidity and disclosure norms were to be reviewed in respect of NBFC-ND-SI. 2. While NBFCs-D were subject to certain bank–like prudential regulations on various aspects such as income recognition, a
Jan 24, 2008
Draft Guidelines for extending No Objection Certificate (NoC) for opening of branch/subsidiary/Joint Venture/representative office or undertaking investment abroad by NBFCs
DNBS/PD No. 5266/03.10.001/2007-08 January 24, 2008Draft Guidelines for extending No Objection Certificate (NoC) for opening of branch/subsidiary/Joint Venture/representative office or undertaking investment abroad by NBFCs NBFCs should obtain prior approval of the Bank for opening of subsidiaries/Joint Ventures/representative office abroad or for undertaking investment in foreign entities. The guidelines in place are being reviewed. The application from the NBFC seek
DNBS/PD No. 5266/03.10.001/2007-08 January 24, 2008Draft Guidelines for extending No Objection Certificate (NoC) for opening of branch/subsidiary/Joint Venture/representative office or undertaking investment abroad by NBFCs NBFCs should obtain prior approval of the Bank for opening of subsidiaries/Joint Ventures/representative office abroad or for undertaking investment in foreign entities. The guidelines in place are being reviewed. The application from the NBFC seek
Jan 23, 2008
Guidelines on Registration and Operations of Mortgage Guarantee Company under Section 45L(1)(b) of the Reserve Bank of India Act, 1934
Reserve Bank of India Department of Non-Banking Supervision Central Office, Centre 1 World Trade Centre Cuffe Parade, Colaba Mumbai - 400 005Notification DNBS(PD)MGC No. __ /CGM (PK) - 2008 dated January ___, 2008Guidelines on Registration and Operations of Mortgage Guarantee Company under Section 45L(1)(b) of the Reserve Bank of India Act, 1934 The Reserve Bank of India, in terms of Notification No. DNBS. (MGC) 1 /CGM (PK)- 2008 dated January 15, 2008, issued in term
Reserve Bank of India Department of Non-Banking Supervision Central Office, Centre 1 World Trade Centre Cuffe Parade, Colaba Mumbai - 400 005Notification DNBS(PD)MGC No. __ /CGM (PK) - 2008 dated January ___, 2008Guidelines on Registration and Operations of Mortgage Guarantee Company under Section 45L(1)(b) of the Reserve Bank of India Act, 1934 The Reserve Bank of India, in terms of Notification No. DNBS. (MGC) 1 /CGM (PK)- 2008 dated January 15, 2008, issued in term
May 21, 2007
Draft Circular for feedback - Requirement of minimum NOF of Rs. 200 lakh for all deposit taking NBFCs
DNBS. PD. No. 7902/ 03.05.002/2006- 07May 21, 2007To all public deposit taking NBFCsDear Sir, Requirement of minimum Net Owned Fund (NOF) of Rs. 200 lakh for all public deposit taking NBFCs – under Section 45-IA of the Reserve Bank of India Act, 1934As you may be aware, prior to April 21, 1999, the minimum Net Owned Fund (NOF) requirement for the new companies for grant of Certificate of Registration (CoR) to commence business of Non-Banking Financial Institution was
DNBS. PD. No. 7902/ 03.05.002/2006- 07May 21, 2007To all public deposit taking NBFCsDear Sir, Requirement of minimum Net Owned Fund (NOF) of Rs. 200 lakh for all public deposit taking NBFCs – under Section 45-IA of the Reserve Bank of India Act, 1934As you may be aware, prior to April 21, 1999, the minimum Net Owned Fund (NOF) requirement for the new companies for grant of Certificate of Registration (CoR) to commence business of Non-Banking Financial Institution was
Apr 02, 2007
Draft Guidelines on Operations of Mortgage Guarantee Companies
DNBS No. 6625 /03.11.01/2006-07April 2, 2007Non-Banking Financial CompaniesDear Sir, Union Budget Speech for the year 2007-08Regulations for creation of mortgage guarantee companies Please refer to Paragraph 90 of Union Budget Speech – 2007-2008 - Housing Loans (copy of the paragraph enclosed as Annex 1).2. An Internal Group was constituted by the Reserve Bank to formulate regulatory guidelines and to recommend a regulatory guidelines/framework for mortgage guarantee
DNBS No. 6625 /03.11.01/2006-07April 2, 2007Non-Banking Financial CompaniesDear Sir, Union Budget Speech for the year 2007-08Regulations for creation of mortgage guarantee companies Please refer to Paragraph 90 of Union Budget Speech – 2007-2008 - Housing Loans (copy of the paragraph enclosed as Annex 1).2. An Internal Group was constituted by the Reserve Bank to formulate regulatory guidelines and to recommend a regulatory guidelines/framework for mortgage guarantee
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