REGULATING NON-BANKING

This role is, perhaps, the most unheralded aspect of our activities, yet it remains among the most critical. This includes ensuring credit availability to the productive sectors of the economy, establishing institutions designed to build the country’s financial infrastructure, expanding access to affordable financial services and promoting financial education and literacy.

Master Circular

Apr 03, 2023
Master Circular - Asset Reconstruction CompaniesPDF - Master Circular - Asset Reconstruction Companies
Apr 01, 2022
Master Circular - Asset Reconstruction Companies (Updated as on October 14, 2022)PDF - Master Circular - Asset Reconstruction Companies (Updated as on October 14, 2022)
Feb 10, 2022
Master Circular - Asset Reconstruction CompaniesPDF - Master Circular - Asset Reconstruction Companies
Jul 01, 2015
Master Circular – 'Know Your Customer' (KYC) Guidelines – Anti Money Laundering Standards (AML) - 'Prevention of Money Laundering Act, 2002 - Obligations of NBFCs in terms of Rules notified thereunder’PDF - Master Circular – Know Your Customer (KYC) Guidelines – Anti Money Laundering Standards (AML) - Prevention of Money Laundering Act, 2002 - Obligations of NBFCs in terms of Rules notified thereunder’
Master Circular - Miscellaneous Instructions to all Non-Banking Financial CompaniesPDF - Master Circular - Miscellaneous Instructions to all Non-Banking Financial Companies
Master Circular – Prudential Guidelines for the Primary Dealers in Government Securities MarketPDF - Master Circular – Prudential Guidelines for the Primary Dealers in Government Securities Market
Notification as amended up to June 30, 2015 - The Securitisation Companies and Reconstruction Companies (Reserve Bank) Guidelines and Directions, 2003PDF - Notification as amended up to June 30, 2015 - The Securitisation Companies and Reconstruction Companies (Reserve Bank) Guidelines and Directions, 2003
Master Circular - Returns to be submitted by NBFCsPDF - Master Circular - Returns to be submitted by NBFCs
Notification as Amended upto June 30, 2015 - Change in or Take Over of the Management of the Business of the Borrower by Securitisation Companies and Reconstruction Companies (Reserve Bank) Guidelines, 2010PDF - Notification as Amended upto June 30, 2015 - Change in or Take Over of the Management of the Business of the Borrower by Securitisation Companies and Reconstruction Companies (Reserve Bank) Guidelines, 2010
Notification as amended upto June 30, 2015 - "Mortgage Guarantee Companies (Reserve Bank) Guidelines, 2008" on Registration and Operations of Mortgage Guarantee CompanyPDF - Notification as amended upto June 30, 2015 - "Mortgage Guarantee Companies (Reserve Bank) Guidelines, 2008" on Registration and Operations of Mortgage Guarantee Company
Notification as Amended upto June 30, 2015 'Mortgage Guarantee Companies Investment (Reserve Bank) Directions, 2008'PDF - Notification as Amended upto June 30, 2015 Mortgage Guarantee Companies Investment (Reserve Bank) Directions, 2008
Notification as amended upto June 30, 2015 - "Mortgage Guarantee Companies Prudential Norms (Reserve Bank) Directions, 2008"PDF - Notification as amended upto June 30, 2015 - "Mortgage Guarantee Companies Prudential Norms (Reserve Bank) Directions, 2008"
Master Circulars- Miscellaneous Instructions to NBFC- ND-SIPDF - Master Circulars- Miscellaneous Instructions to NBFC- ND-SI
Master Circular – The Non-Banking Financial Company - Factors (Reserve Bank) Directions, 2012PDF - Master Circular – The Non-Banking Financial Company - Factors (Reserve Bank) Directions, 2012
Master Circular– Requirement for Obtaining Prior Approval of RBI in Cases of Acquisition / Transfer of Control of NBFCsPDF - Master Circular– Requirement for Obtaining Prior Approval of RBI in Cases of Acquisition / Transfer of Control of NBFCs
Master Circular– Regulatory Framework for Core Investment Companies (CICs)PDF - Master Circular– Regulatory Framework for Core Investment Companies (CICs)
Master Circular – Opening of Branch/Subsidiary/Joint Venture/ Representative office or Undertaking Investment Abroad by NBFCsPDF - Master Circular – Opening of Branch/Subsidiary/Joint Venture/ Representative office or Undertaking Investment Abroad by NBFCs
Master Circular – "Non-Systemically Important Non-Banking Financial (Non-Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2015"PDF - Master Circular – "Non-Systemically Important Non-Banking Financial (Non-Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2015"
Master Circular – “Non-Banking Financial (Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2007”PDF - Master Circular – “Non-Banking Financial (Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2007”
Master Circular – “Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 1998”PDF - Master Circular – “Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 1998”

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