Reserve Bank of India has today issued the following draft Amendment Directions for public comments: -
Reserve Bank of India (Commercial Banks – Governance) Second Amendment Directions, 2026 -
Reserve Bank of India (Small Finance Banks – Governance) Second Amendment Directions, 2026 -
Reserve Bank of India (Payments Banks – Governance) Second Amendment Directions, 2026 -
Reserve Bank of India (Local Area Banks – Governance) Second Amendment Directions, 2026 -
Reserve Bank of India (Regional Rural Banks – Governance) Amendment Directions, 2026 -
Reserve Bank of India (All India Financial Institutions – Miscellaneous) Amendment Directions, 2026 -
Reserve Bank of India (Urban Co-operative Banks – Governance) Second Amendment Directions, 2026 -
Reserve Bank of India (Rural Co-operative Banks – Governance) Second Amendment Directions, 2026 -
Reserve Bank of India (Non-Banking Financial Companies – Governance) Amendment Directions, 2026 -
Reserve Bank of India (Credit Information Companies) Amendment Directions, 2026 -
Reserve Bank of India (Asset Reconstruction Companies) Second 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 July 9, 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)], as under: | Regulated Entity | Email | | Commercial Banks, Small Finance Banks, Payments Banks, Local Area Banks, Regional Rural Banks and All India Financial Institutions | email | | Urban Co-operative Banks, Rural Co-operative Banks, Non-Banking Financial Companies, Credit Information Companies and Asset Reconstruction Companies | email | (Brij Raj)
Chief General Manager Press Release: 2026-2027/431 | |