In order to provide greater flexibility to banks for pricing their Rupee bulk deposits, while ensuring uniformity in disclosure of interest rates on deposits, the Reserve Bank of India has today released the following draft Amendment Directions: -
Reserve Bank of India (Commercial Banks – Interest Rate on Deposits) Amendment Directions, 2026. -
Reserve Bank of India (Small Finance Banks – Interest Rate on Deposits) Amendment Directions, 2026. -
Reserve Bank of India (Regional Rural Banks – Interest Rate on Deposits) Amendment Directions, 2026. -
Reserve Bank of India (Payment Banks – Interest Rate on Deposits) Amendment Directions, 2026. -
Reserve Bank of India (Local Area Banks – Interest Rate on Deposits) Amendment Directions, 2026. -
Reserve Bank of India (Urban Co-operative Banks – Interest Rate on Deposits) Amendment Directions, 2026. 2. The comments / feedback on the draft Amendment Directions may be submitted by the regulated entities and members of public/other stakeholders on or before June 20, 2026, through the following channels: i. the ‘Connect 2 Regulate’ section on the website by following the corresponding hyperlink provided against each document in the page where they are hosted; or ii. by email with the subject line 'Feedback on (full name of the draft Amendment Directions (including the type of Regulated Entity))'. (Brij Raj) Chief General Manager Press Release: 2026-2027/399 | |