Connect 2 Regulate

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated February 06, 2026 that revised guidelines on KCC are proposed to be issued consolidating those on agriculture and allied activities, with a view to expand coverage, streamline operational aspects and address emerging requirements.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated February 06, 2026 that revised guidelines on KCC are proposed to be issued consolidating those on agriculture and allied activities, with a view to expand coverage, streamline operational aspects and address emerging requirements.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated February 06, 2026 that revised guidelines on KCC are proposed to be issued consolidating those on agriculture and allied activities, with a view to expand coverage, streamline operational aspects and address emerging requirements.

Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated February 06, 2026 that revised guidelines on KCC are proposed to be issued consolidating those on agriculture and allied activities, with a view to expand coverage, streamline operational aspects and address emerging requirements.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing undertaking of financial services issued vide Reserve Bank of India (Non-Banking Financial Companies - Undertaking of Financial Services) Directions 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for certain businesses.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing undertaking of financial services issued vide Reserve Bank of India (Rural Co-operative Banks - Undertaking of Financial Services) Directions, 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for certain businesses.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing undertaking of financial services issued vide Reserve Bank of India (Urban Co-operative Banks - Undertaking of Financial Services) Directions, 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for certain businesses.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing undertaking of financial services issued vide Reserve Bank of India (Regional Rural Banks - Undertaking of Financial Services) Directions, 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for certain businesses.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing Agency Business and Referral Services issued vide Reserve Bank of India (Payments Banks - Undertaking of Financial Services) Directions, 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for ‘Agency Business and Referral Services’.

In view of the release of the draft Amendment Directions on Responsible Business Conduct (“Directions on RBC”), extant regulations governing Agency Business and Referral Services issued vide Reserve Bank of India (Small Finance Banks - Undertaking of Financial Services) Directions, 2025, have also been reviewed and amended. The revised draft regulatory framework aligns the instructions with the “Directions on RBC” and also put in place additional prudential norms for ‘Agency Business and Referral Services’.