The Reserve Bank of India (RBI) has today issued seven Directions/Circulars, proposing to amend some of the extant Directions/Circulars applicable to banks and other regulated entities. While three of these amendments come into effect immediately (Part A), public comments are solicited on the other four (Part B). Details of the proposals are given below. A. Directions which come into force from October 01, 2025 1. Reserve Bank of India (Interest Rate on Advances) (Amendment Directions), 2025 In terms of the extant Reserve Bank of India (Interest Rate on Advances) Directions, 2016 dated March 3, 2016, scheduled commercial banks (SCBs) are required to benchmark all floating

On a review of current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Repo (VRR) auction on Tuesday, September 30, 2025, as under:

Government of India (GoI) has announced the sale (issue) of one dated security for a notified amount of ₹32,000 crore as per the following details: Sr No Security Date of Repayment Notified Amount (₹ Crore) GoI specific Notification Auction Date Settlement Date 1 New GS 2035 October 06, 2035 32,000 F.No.4(1)-B(W&M)/2025 dated September 29, 2025 October 03, 2025 (Friday) October 06, 2025 (Monday) Total 32,000

The Reserve Bank of India (RBl) has imposed, by an order dated September 25, 2025, a monetary penalty of ₹2.25 lakh (Rupees Two Lakh Twenty Five Thousand only) on Beed District Central Co-operative Bank Ltd., Maharashtra (the bank) for contravention of provisions of Section 26A read with Section 56 of the Banking Regulation Act, 1949 (BR Act) and non-compliance with certain directions issued by RBI on ‘Membership of Credit Information Companies (CICs) by Co-operative Banks’ and ‘Know Your Customer (KYC)’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of section 47A(1)(c) read with Sections 46(4)(i) and 56 of the BR Act and Section 25 of the Credit Information Companies (Regulation) Act, 2005.

The Reserve Bank of India (RBl) has, by an order dated September 25, 2025, imposed a monetary penalty of ₹1 lakh (Rupees One Lakh only) on The Panchsheel Mercantile Co-operative Bank Limited, Dist. Surat, Gujarat (the bank) for non-compliance with certain directions issued by RBI on ‘Customer Protection - Limiting Liability of Customers of Co-operative Banks in Unauthorised Electronic Banking Transactions’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBI) has, by an order dated September 25, 2025, imposed a monetary penalty of ₹1 lakh (Rupees One Lakh only) on The Sultan’s Battery Co-operative Urban Bank Limited, Wayanad, Kerala (the bank) for non-compliance with certain directions issued by RBI on ‘Loans and advances to directors, their relatives

The Reserve Bank of India (RBI) has, by an order dated September 25, 2025, imposed a monetary penalty of ₹50,000/- (Rupees Fifty Thousand only) on The Nilambur Co-operative Urban Bank Limited, Kerala (the bank) for non-compliance with certain directions issued by RBI on ‘Co-operative Banks - Interest Rate on Deposits’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBI) has, by an order dated September 25, 2025, imposed a monetary penalty of ₹1 lakh

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 0.00 - - I. Call Money 0.00 - - II. Triparty Repo 0.00 - - III. Market Repo 0.00 - - IV. Repo in Corporate Bond 0.00 - - B. Term Segment I. Notice Money** 0.00 - -

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 0.00 - - I. Call Money 0.00 - - II. Triparty Repo 0.00 - - III. Market Repo 0.00 - - IV. Repo in Corporate Bond 0.00 - - B. Term Segment