| RBI Circulars July - 2026 |
|---|
| Circular Number | Date Of Issue | Department | Subject | Meant For |
|---|
RBI/2026-2027/203 A.P. (DIR Series) Circular No.19 | 17.7.2026 | Foreign Exchange Department | Special Rupee Vostro Accounts (SRVAs) | All Authorised Dealer Category-I banks |
RBI/2026-2027/202 DOR.STR.REC.167/21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Local Area Banks – Income Recognition, Asset Classification and Provisioning) Second Amendment Directions, 2026 |   |
RBI/2026-2027/201 DOR.STR.REC.166/21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Regional Rural Banks – Income Recognition, Asset Classification and Provisioning) Second Amendment Directions, 2026 |   |
RBI/2026-2027/200 DOR.STR.REC.165/21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Rural Co-operative Banks – Income Recognition, Asset Classification and Provisioning) Third Amendment Directions, 2026 |   |
RBI/2026-2027/199 DOR.STR.REC.164/21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Urban Cooperative Banks – Income Recognition, Asset Classification and Provisioning) Second Amendment Directions, 2026 |   |
RBI/2026-2027/198 DOR.STR.REC.163/21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (All India Financial Institutions – Income Recognition, Asset Classification and Provisioning) Second Amendment Directions, 2026 |   |
RBI/2026-2027/197 DOR.STR.REC.162/21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Non-Banking Financial Companies Income Recognition, Asset Classification and Provisioning) Third Amendment Directions, 2026 |   |
RBI/2026-2027/196 DOR.STR.REC.161/21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Small Finance Banks – Income Recognition, Asset Classification and Provisioning) Second Amendment Directions, 2026 |   |
RBI/2026-2027/195 DOR.STR.REC.160/21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Commercial Banks – Income Recognition, Asset Classification and Provisioning) Second Amendment Directions, 2026 |   |
RBI/2026-2027/194 DOR.STR.REC.175/21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Local Area Banks – Resolution of Stressed Assets) Second Amendment Directions, 2026 |   |
RBI/2026-2027/193 DOR.STR.REC.174 /21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Regional Rural Banks – Resolution of Stressed Assets) Second Amendment Directions, 2026 |   |
RBI/2026-2027/192 DOR.STR.REC.173 /21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Rural Co-operative Banks – Resolution of Stressed Assets) Second Amendment Directions, 2026 |   |
RBI/2026-2027/191 DOR.STR.REC.172/21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Urban Co-operative Banks – Resolution of Stressed Assets) Third Amendment Directions, 2026 |   |
RBI/2026-2027/190 DOR.STR.REC.171/21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (All India Financial Institutions – Resolution of Stressed Assets) Second Amendment Directions, 2026 |   |
RBI/2026-2027/189 DOR.STR.REC.170 /21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Non-Banking Financial Companies – Resolution of Stressed Assets) Second Amendment Directions, 2026 |   |
RBI/2026-2027/188 DOR.STR.REC.169/21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Small Finance Banks – Resolution of Stressed Assets) Second Amendment Directions, 2026 |   |
RBI/2026-2027/187 DOR.STR.REC.168 /21-04-048/2026-27 | 16.7.2026 | Department of Regulation | Reserve Bank of India (Commercial Banks – Resolution of Stressed Assets) Third Amendment Directions, 2026 |   |
RBI/2026-2027/186 DOR.AML.REC.159/14.06.001/2026-27 | 15.7.2026 | Department of Regulation | Designation of 23 individuals under clause (a) of sub-section (1) and sub-section (2) of section 35 of the Unlawful Activities (Prevention) Act, 1967 and listed in the Fourth Schedule of the Act | The Chairpersons/ CEOs of the Commercial Banks, Small Finance Banks, Payment Banks, Urban Co-operative Banks, Rural Co-operative Banks, Regional Rural Banks, Local Area Banks, Non-Banking Financial Companies, Asset Reconstruction Companies, All India Financial Institutions |
RBI/2026-2027/185 DOR.STR.REC.158/21-04-048/2026-27 | 15.7.2026 | Department of Regulation | Reserve Bank of India (Urban Cooperative Banks – Credit Facilities) Second Amendment Directions, 2026 |   |
RBI/2026-2027/183 DOR.STR.REC.156/21-04-048/2026-27 | 15.7.2026 | Department of Regulation | Reserve Bank of India (Non-Banking Financial Companies – Credit Facilities) Second Amendment Directions, 2026 |   |
RBI/2026-2027/182 DOR.STR.REC.155/21-04-048/2026-27 | 15.7.2026 | Department of Regulation | Reserve Bank of India (Small Finance Banks – Credit Facilities) Fourth Amendment Directions, 2026 |   |
RBI/2026-2027/181 DOR.STR.REC.154/21-04-048/2026-27 | 15.7.2026 | Department of Regulation | Reserve Bank of India (Commercial Banks – Credit Facilities) Fifth Amendment Directions, 2026 |   |
RBI/2026-27/184 DOR.STR.REC.157/21-04-048/2026-27 | 15.7.2026 | Department of Regulation | Reserve Bank of India (All India Financial Institutions – Credit Facilities) Second Amendment Directions, 2026 |   |
RBI/2026-2027/180 DOR.HGG.GOV.153/29.67.001/2026-27 | 14.7.2026 | Department of Regulation | Reserve Bank of India (Local Area Banks – Governance) Amendment Directions, 2026 |   |
RBI/2026-2027/179 DOR.HGG.GOV.152/29.67.001/2026-27 | 14.7.2026 | Department of Regulation | Reserve Bank of India (Payments Banks – Governance) Amendment Directions, 2026 |   |
RBI/2026-2027/178 DOR.HGG.GOV.151/29.67.001/2026-27 | 14.7.2026 | Department of Regulation | Reserve Bank of India (Small Finance Banks – Governance) Amendment Directions, 2026 |   |
RBI/2026-2027/177 DOR.HGG.GOV.150/29.67.001/2026-27 | 14.7.2026 | Department of Regulation | Reserve Bank of India (Commercial Banks – Governance) Amendment Directions, 2026 |   |
RBI/2026-2027/176 DOR.AML.REC.149/14.06.001/2026-27 | 09.7.2026 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendment of 1 Entry | The Chairpersons/ CEOs of the Commercial Banks, Small Finance Banks, Payment Banks, Urban Co-operative Banks, Rural Co-operative Banks, Regional Rural Banks, Local Area Banks, Non-Banking Financial Companies, Asset Reconstruction Companies, All India Financial Institutions |