| RBI Circulars February - 2026 |
|---|
| Circular Number | Date Of Issue | Department | Subject | Meant For |
|---|
RBI/2025-2026/219
DOR.CRE.REC.410/21.04.018/2025-26 | 13.2.2026 | Department of Regulation | Reserve Bank of India (Small Finance Banks – Financial Statements: Presentation and Disclosures) – Second Amendment Directions, 2026 | |
RBI/2025-2026/218
DOR.CRE.REC.409/21-01-002/2025-26 | 13.2.2026 | Department of Regulation | Reserve Bank of India (Small Finance Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 | |
RBI/2025-2026/217
DOR.CRE.REC.408/07-03-002/2025-26 | 13.2.2026 | Department of Regulation | Reserve Bank of India (Small Finance Banks - Concentration Risk Management) Amendment Directions, 2026 | |
RBI/2025-2026/216
DOR.CRE.REC.407/07-01-002/2025-26 | 13.2.2026 | Department of Regulation | Reserve Bank of India (Small Finance Banks – Credit Facilities) Amendment Directions, 2026 | |
RBI/2025-2026/215
DOR.CRE.REC.406/24-01-041/2025-26 | 13.2.2026 | Department of Regulation | Reserve Bank of India (Commercial Banks – Undertaking of Financial Services) – Amendment Directions, 2026 | |
RBI/2025-2026/214
DOR.CRE.REC.405/21.04.018/2025-26 | 13.2.2026 | Department of Regulation | Reserve Bank of India (Commercial Banks – Financial Statements: Presentation and Disclosures) – Third Amendment Directions, 2026 | |
RBI/2025-2026/213
DOR.CRE.REC.404/21-01-002/2025-26 | 13.2.2026 | Department of Regulation | Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 | |
RBI/2025-2026/212
DOR.CRE.REC.403/07-03-001/2025-26 | 13.2.2026 | Department of Regulation | Reserve Bank of India (Commercial Banks - Concentration Risk Management) Amendment Directions, 2026 | |
RBI/2025-2026/211
DOR.CRE.REC.402/07-01-001/2025-26 | 13.2.2026 | Department of Regulation | Reserve Bank of India (Commercial Banks – Credit Facilities) Amendment Directions, 2026 | |
RBI/2025-2026/210
DOR.STR.REC.413/21-07-001/2025-26 | 13.2.2026 | Department of Regulation | Reserve Bank of India (Non-Banking Financial Companies – Income Recognition, Asset Classification and Provisioning) Amendment Directions, 2026 | |
RBI/2025-2026/209
DOR.STR.REC.412/21-07-001/2025-26 | 13.2.2026 | Department of Regulation | Reserve Bank of India (Non-Banking Financial Companies – Credit Facilities) Amendment Directions, 2026 | |
RBI/2025-2026/208
DOR.STR.REC.411/21-04-048/2025-26 | 13.2.2026 | Department of Regulation | Reserve Bank of India (Rural Co-operative Banks – Income Recognition, Asset Classification and Provisioning) Amendment Directions, 2026 | |
RBI/2025-2026/207
CO.CEPD.PRS.No.S1121/13-01-008/2025-2026 | 11.2.2026 | Customer Service Department | Strengthening of Grievance Redress Mechanism in Banks – Review | All Scheduled Commercial Banks (excluding Regional Rural Banks) |
RBI/2025-2026/206
FIDD.MSME & NFS.BC.No.12/06.02.31/2025-26 | 09.2.2026 | Financial Inclusion and Development Department | Lending to Micro, Small & Medium Enterprises (MSME) Sector (Amendment) Directions, 2026 | |
RBI/2025-2026/205
A.P. (DIR Series) Circular No. 21 | 06.2.2026 | Financial Markets Regulation Department | Voluntary Retention Route – Imparting predictability and increasing ease of doing business | All Authorised Dealer Category-I banks |
RBI/2025-2026/204
DoR.CO.SOG(Leg) No.401/09.08.024/2025-26 | 03.2.2026 | Department of Regulation | All Agency Banks to remain open for public on March 31, 2026 (Tuesday) | All Agency Banks |