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भारतीय रिज़र्व बैंक ने जनवरी 2016 से सभी विनियामकीय मामलों पर मास्टर निदेश जारी करना शुरू किया है। मास्टर निदेशों में रिज़र्व बैंक बैंकिंग मुद्दों और विदेशी विनिमय लेनदेनों सहित विभिन्न अधिनियमों के अंतर्गत नियमों और विनियमों पर अनुदेश समेकित करता है।

मास्टर निदेश जारी करने की प्रक्रिया में प्रत्येक विषय के लिए एक मास्टर निदेश जारी करना शामिल है जिसमें उस विषय पर सभी अनुदेशों को कवर किया जाता है। वर्ष के दौरान नियमों, विनियमनों या नीति में किसी प्रकार के परिवर्तन की सूचना परिपत्रों/प्रेस प्रकाशनियों के माध्यम से दी जाती है। मास्टर निदेशों को उचित रूप से और नियमों/विनियमों में किसी प्रकार का बदलाव होने या नीति में किसी प्रकार का बदलाव होने के साथ ही अद्यतन किया जाएगा। सभी प्रकार के परिवर्तनों को भारतीय रिज़र्व बैंक की वेबसाइट पर उपलब्ध मास्टर निदेशों में दर्शाया जाएगा और इसके साथ परिवर्तन होने वाली तारीख भी दर्शाई जाएगी।

मास्टर निदेशों के जारी होने के बाद बारंबार पूछे जाने वाले प्रश्नों (एफएक्यू) के माध्यम से नियमों और विनियमों के स्पष्टीकरणों को समझने में आसान भाषा में जारी किया जाएगा जहां आवश्यक होगा। विभिन्न विषयों पर जारी मौजूदा मास्टर परिपत्र उस विषय पर मास्टर निदेश के जारी होने के साथ ही वापस लिए माने जाएंगे।

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जनवरी 14, 2026
हिंदी सामग्री शीघ्र ही अद्यतन की जाएगी।
Reserve Bank of India (Credit Information Companies - Internal Ombudsman) Directions, 2026

RBI/CEPD/2025-26/386 CEPD.PRD.No.S1032/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Credit Information Companies - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 11 of the Credit Information Companies (Regulation) Act, 2005, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

RBI/CEPD/2025-26/386 CEPD.PRD.No.S1032/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Credit Information Companies - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 11 of the Credit Information Companies (Regulation) Act, 2005, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

जनवरी 14, 2026
हिंदी सामग्री शीघ्र ही अद्यतन की जाएगी।
Reserve Bank of India (Non-Bank Prepaid Payment Instruments Issuers - Internal Ombudsman) Directions, 2026

RBI/CEPD/2025-26/385 CEPD.PRD.No.S1031/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Non-Bank Prepaid Payment Instruments Issuers - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 18 of the Payment and Settlement Systems Act, 2007, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

RBI/CEPD/2025-26/385 CEPD.PRD.No.S1031/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Non-Bank Prepaid Payment Instruments Issuers - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 18 of the Payment and Settlement Systems Act, 2007, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

जनवरी 14, 2026
हिंदी सामग्री शीघ्र ही अद्यतन की जाएगी।
Reserve Bank of India (Non-Banking Financial Companies - Internal Ombudsman) Directions, 2026

RBI/CEPD/2025-26/384 CEPD.PRD.No.S1030/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Non-Banking Financial Companies - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 45L read with 45M of the Reserve Bank of India Act, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

RBI/CEPD/2025-26/384 CEPD.PRD.No.S1030/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Non-Banking Financial Companies - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 45L read with 45M of the Reserve Bank of India Act, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

जनवरी 14, 2026
हिंदी सामग्री शीघ्र ही अद्यतन की जाएगी।
Reserve Bank of India (Payments Banks - Internal Ombudsman) Directions, 2026

RBI/CEPD/2025-26/383 CEPD.PRD.No. S1028 /13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Payments Banks - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 35A of Banking Regulation Act, 1949, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

RBI/CEPD/2025-26/383 CEPD.PRD.No. S1028 /13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Payments Banks - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 35A of Banking Regulation Act, 1949, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

जनवरी 14, 2026
हिंदी सामग्री शीघ्र ही अद्यतन की जाएगी।
Reserve Bank of India (Small Finance Banks - Internal Ombudsman) Directions, 2026

RBI/CEPD/2025-26/382 CEPD.PRD.No. S1029/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Small Finance Banks - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 35A of Banking Regulation Act, 1949, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

RBI/CEPD/2025-26/382 CEPD.PRD.No. S1029/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Small Finance Banks - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 35A of Banking Regulation Act, 1949, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

जनवरी 14, 2026
हिंदी सामग्री शीघ्र ही अद्यतन की जाएगी।
Reserve Bank of India (Commercial Banks - Internal Ombudsman) Directions, 2026

RBI/CEPD/2025-26/381 CEPD.PRD.No.S1027/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Commercial Banks - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 35A of Banking Regulation Act, 1949, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

RBI/CEPD/2025-26/381 CEPD.PRD.No.S1027/13.01.019/2025-26 January 14, 2026 Reserve Bank of India (Commercial Banks - Internal Ombudsman) Directions, 2026 In exercise of the powers conferred by Section 35A of Banking Regulation Act, 1949, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified.

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