 | Core Investment Companies (Reserve Bank) Directions, 2011 – Clarification on CICs Issuing Guarantees | | 50 kb |
 | NBFCs - Rating of Fixed Deposits by Brickwork Ratings Pvt Ltd | | 50 kb |
 | Infrastructure Finance Companies - Eligible Credit Rating Agencies - Brickwork Ratings India Pvt. Ltd. | | 35 kb |
 | Guidelines on Fair Practices Code for NBFCs | | 47 kb |
 | Implementation of Section 51-A of UAPA, 1967-Updates of the UNSCR 1267 (1999) /2989 (2011) Committee's Al Qaida Sanctions List | | 32 kb |
 | NBFCs - KYC Norms/AML Standards/Combating Financing of Terrorism/Obligation of banks under PMLA, 2002- Assessment and Monitoring of Risk | | 20 kb |
 | NBFCs - Lending Against Security of Single Product – Gold Jewellery | | 61 kb |
 | Implementation of Section 51-A of UAPA, 1967- Splitting of UNSC 1267 Committee's list of individuals and entities linked to Al-Qaida and Taliban | | 35 kb |
 | Non- Reckoning Fixed Deposits with Banks as Financial Assets | | 80 kb |
 | Implementation of UNSCR 1929 (2010) on Non-proliferation –Government of India Order of November 04, 2011 | | 31 kb |
 | Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) - Standards | | 33 kb |
 | Monitoring of frauds | | 18 kb |
 | Revised Capital Adequacy Framework for Off-Balance Sheet Items for NBFCs-Clarification | | 63 kb |
 | Issuance of Non-Convertible Debentures (NCDs) | | 16 kb |
 | Introduction of New Category of NBFCs - ‘Non Banking Financial Company-Micro Finance Institutions’ (NBFC-MFIs) - Directions | | 84 kb |
 | NBFCs - Infrastructure Debt Funds | | 76 kb |
 | Implementation of Green Initiative of the Government | | 16 kb |
 | KYC Guidelines – AML Standards -Prevention of Money Laundering Act, 2002 - Obligations of NBFCs – Revised Reporting Format | | 20 kb |
 | List of Terrorist Individuals / Organisations- under UNSCR 1267 (1999) and 1822(2008) on Taliban /AL-Qaida Organisation – NBFCs/RNBCs | | 19 kb |
 | Attempt to defraud using fake bank guarantee-modus operandi | | 34 kb |
 | List of Terrorist Individuals / Organisations- under UNSCR 1267 (1999) and 1822(2008) on Taliban /AL-Qaida Organisation | | 20 kb |
 | NBFCs/RNBCs - List of Terrorist Individuals / Organisations- under UNSCR 1267 (1999)and 1822(2008) on Taliban /AL-Qaida Organisation | | 19 kb |
 | Review of Guidelines on entry of NBFCs into Insurance Business | | 18 kb |
 | Setting up of Central Electronic Registry under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002 | | 23 kb |
 | NBFCs/RNBCs - List of Terrorist Individuals / Organisations- under UNSCR 1267 (1999)and 1822(2008) on Taliban /AL-Qaida Organisation | | 18 kb |
 | NBFCs/RNBCs - Anti- Money Laundering/Combating Financing of Terrorism Standards | | 18 kb |
 | KYC Norms/Anti- Money Laundering Standards/Combating Financing of Terrorism – NBFCs/RNBCs | | 52 kb |
 | List of terrorist individuals/organisations – NBFCs/RNBCs | | 52 kb |
 | Operation of deposit account with NBFCs and money mules | | 18 kb |
 | Know Your Customer (KYC) norms /Anti-Money Laundering (AML) standards/Combating of Financing of Terrorism (CFT) Obligation of NBFCs under PMLA, 2002 | | 11 kb |
 | All Deposit Taking NBFCs - CRAR Fifteen percent w.e.f March 31, 2012 | | 34 kb |
 | NBFCs/RNBCs - Anti- Money Laundering/Combating Financing of Terrorism Standards | | 20 kb |
 | Services to Persons with Disability - Training Programme for Employees | | 32 kb |
 | Provision of 0.25% for standard assets of NBFCs | | 18 kb |
 | Regulatory Framework for Core Investment Companies | | 171 kb |
 | Submission of Balance sheet and Profit and Loss Account | | 15 kb |
 | Submission of information to Credit Information Companies | | 42 kb |
 | Long Term Infrastructure Finance Bonds issued by Infrastructure Finance Companies (IFCs) under Section 80CCF of the Income Tax Act, 1961- Exemption from the definition of “public deposit” | | 13 kb |
 | Regulatory Framework for Core Investment Companies (CICs) | | 39 kb |
 | Ready Forward Contracts in Corporate Debt Securities | | 13 kb |
 | NBFCs - KYC Norms/Anti-Money Laundering Standards | | 13 kb |
 | NBFCs - KYC Norms/Anti-Money Laundering Standards | | 13 kb |
 | NBFCs - KYC Norms/Anti-Money Laundering Standards | | 14 kb |
 | Participation in Currency Futures | | 11 kb |
 | Auction of Government of India Dated Securities | | 22 kb |
 | NBFCs-ND-SI issuing guarantees - Applicability of exemption from Concentration norms | | 13 kb |
 | NBFCs - Prevention of Money Laundering Amendment Rules, 2009 – Obligation of Banks/FIs | | 13 kb |
 | Know Your Customer (KYC) Norms/ Anti- Money Laundering (AML) Standards/Combating of Financing of Terrorism (CFT) | | 15 kb |
 | List of Terrorist Individuals / Organisations- under UNSCR 1267 (1999) and 1822(2008) on Taliban /Al-Qaida Organisation | | 13 kb |
 | NBFCs - Prevention of Money-laundering Amendment Rules, 2009 – Obligation of Banks/FIs | | 14 kb |
 | The Securitisation Companies and Reconstruction Companies (Reserve Bank) Guidelines and Directions, 2003 – Amendments | | 55 kb |
 | The Securitisation Companies and Reconstruction Companies (Reserve Bank) Guidelines and Directions, 2003 – Amendments | | 55 kb |
 | Infrastructure Finance Companies | | 21 kb |
 | Risk weights and exposure norms in respect of bank exposure to NBFCs categorised as ‘Infrastructure Finance Companies’ | | 38 kb |
 | Compliance with FDI norms-Half yearly certificate from Statutory Auditors of NBFCs | | 10 kb |
 | NBFCs - KYC Norms/AML Standards/Combating Financing of Terrorism | | 14 kb |
 | Capital Adequacy - Risk weightage on Lending through Collateralized Borrowing and Lending Obligation (CBLO) | | 15 kb |
 | NBFCs – KYC/AML Standards | | 16 kb |
 | NBFCs – PMLA, 2002 – Obligations of NBFCs | | 16 kb |
 | Auction of Government of India Dated Securities | | 22 kb |
 | Submission of certificate from Statutory Auditor to the Bank | | 16 kb |
 | Introduction of Interest Rate Futures- NBFCs | | 13 kb |
 | RBI approval required for acquisition/transfer of control of NBFCs accepting deposits | | 16 kb |
 | Acceptance of Deposits by Chit Fund Companies | | 16 kb |
 | NBFCs - Treatment of Deferred Tax Assets/Deferred Tax Liabilities for Computaion of Capital | | 16 kb |
 | Applicability of NBFCs-ND-SI regulations | | 15 kb |
 | Increase in CRAR- Extension of time | | 14 kb |
 | Resolution of acquired assets - Extension in time frame for redemption of security receipts (SRs) issued | | 14 kb |
 | Increase in CRAR- Extension of time | | 13 kb |
 | Clarification regarding repossession of vehicles financed by NBFCs | | 13 kb |
 | Acquisition of Financial Assets by Securitisation Companies/Reconstruction Companies (SC/RCs) - Clarifications | | 8 kb |
 | Need for Bank Branches / ATMs to be made accessible to persons with disabilities | | 43 kb |
 | Monitoring Framework for non-deposit taking NBFCs | | 11 kb |
 | Framework for addressing the liquidity constraints of NBFCs | | 12 kb |
 | Reserve Bank of India (Non-Banking Financial Companies) Specifications 2009 | | 12 kb |
 | Ratings of NBFCs | | 10 kb |
 | Regulation of excessive interest charged by NBFCs | | 11 kb |
 | Raising of Short Term foreign currency Borrowings - NBFCs-ND-SI | | 11 kb |
 | Quarterly Statement to be submitted by Securitisation Companies/Reconstruction Companies registered with the Reserve Bank of India under Section 3(4) of the SARFAESI Act | | 21 kb |
 | Non-Banking Financial Companies Auditor’s Report (Reserve Bank) Directions, 2008 | | 30 kb |
 | Reclassification of NBFCs | | 14 kb |
 | Frauds – Future approach towards monitoring of frauds in NBFCs | | 77 kb |
 | PMLA,2002 - Obligation of NBFCs | | 84 kb |
 | Accounting for taxes on income- Accounting Standard 22- Treatment of deferred tax assets (DTA) and deferred tax liabilities (DTL) for computation of capital | | 10 kb |
 | Section 45-IA, 45K and 45L of the RBI Act – Grant of CoR – Requirement of minimum NOF of Rs. 200 lakh for all deposit taking NBFCs | | 15 kb |
 | Regulation of SCs/RCs-submission of returns and audited balance sheet by SCs/RCs | | 49 kb |
 | Frauds – Future approach towards monitoring of frauds in NBFCs | | 139 kb |
 | Regulatory Framework for Mortgage Guarantee Company | | 377 kb |
 | Guidelines on Fair Practices Code for Non-Banking Financial Companies | | 9 kb |
 | Future approach towards monitoring of frauds in NBFCs | | 123 kb |
 | Guidelines on Corporate Governance for NBFCs | | 49 kb |
 | Guidelines on declaration of Net Asset Value of Security Receipts issued by Securitisation Company/ Reconstruction Company | | 7 kb |
 | Complaints about excessive interest charged by NBFCs | | 49 kb |
 | Guidelines on Corporate Governance | | 68 kb |
 | Amendments to NBFC Regulations - Ceiling on rate of interest | | 58 kb |
 | Misuse of Bank Finance for hoarding – Status and Action | | 50 kb |
 | Submission of returns by Mutual Benefit Financial Companies (MBFCs) and Mutual Benefit Companies (MBCs) | | 47 kb |
 | Financial Regulation of Systemically Important NBFCs and Banks’ Relationship with them – for NBFCs’ | | 96 kb |
 | Re-classification of NBFCs | | 46 kb |
 | Distribution of Mutual Fund products by NBFCs | | 51 kb |
 | Issue of Co-branded Credit Cards | | 51 kb |
 | Financial Regulation of Systemically Important NBFCs and Banks’ Relationship with them | | 103 kb |
 | Mid-Term Review of Annual Policy Statement for the Year 2006-07- Financial Regulation of Systemically Important NBFCs and Banks' Relationship with them | | 149 kb |
 | Prior Public Notice about change in control / management | | 39 kb |
 | Amendment to NBFC regulations - Certificate of Registration (CoR) issued under Section 45-IA of the RBI Act, 1934 – Continuation of business of NBFI - Submission of Statutory Auditors Certificate - Clarification | | 51 kb |
 | Guidelines on Fair Practices Code for Non-Banking Financial Companies | | 49 kb |
 | The Securitisation Companies and Reconstruction Companies (Reserve Bank) Guidelines and Directions, 2003 | | 46 kb |
 | Amendments to Non-Banking Financial Companies Prudential Norms (Reserve Bank) Directions, 1998 - Treatment of security deposit for computation of risk weight adjusted value of assets | | 63 kb |
 | Census of Non deposit accepting NBFCs-Forms on RBI website | | 41 kb |
 | Monthly Returns - NBFCs not accepting/holding Public Deposits | | 39 kb |
 | NBFCs not accepting/ holding public deposits and having assets size of Rs. 100 crore and above - format of monthly returns revised | | 45 kb |
 | PMLA, 2002 - Obligations of NBFCs | | 77 kb |
 | Maintenance of directed investments by RNBCs- Clarification | | 38 kb |
 | Maintenance of directed investments by RNBCs | | 60 kb |
 | Prior Public Notice about change in control/management | | 41 kb |
 | Rotation of partners of the statutory auditors audit firm - with public deposits/deposits of Rs 50 crore and above | | 37 kb |
 | NBFCs not Accepting/Holding Public Deposits to submit Monthly Returns | | 44 kb |
 | Master Circular- Exemptions from the provisions of RBI Act, 1934 | | 95 kb |
 | Master Circular - Non-Banking Financial Companies Auditor’s Report (Reserve Bank) Directions, 1998 | | 13 kb |
 | Master Circular - Regulations relating to Maintenance of Liquid Assets by NBFCs/RNBCs | | 15 kb |
 | Master Circular - NBFC's - Acceptance of Public Deposits | | 142 kb |
 | Master Circular - Miscellaneous Non - Banking Companies [RBI Directions 1977] | | 122 kb |
 | Master Circular - Residuary Non - Banking Companies [RBI Directions 1987] | | 115 kb |
 | Master Circular - Non-Banking Financial Companies Prudential Norms (Reserve Bank) Directions, 1998 | | 117 kb |
 | NBFCs/RNBCs - Instructions relating to Government Securities Transactions relaxed | | 4 kb |
 | NBFCs/MNBCs/RNBCs - KYC Guidelines/Anti-Money Laundering Standards | | 38 kb |
 | Cover for ‘public deposits’ | | 27 kb |
 | Banks permitted to Finance NBFCs against Second Hand Assets | | 37 kb |
 | Quarterly Return on important financial parameters of Non-Banking Financial Companies (NBFCs) not accepting/holding public deposits and having assets size of Rs.500 crore and above | | 3959 kb |
 | Premature Repayment of Public Deposits by NBFCs/RNBCs/MNBCs | | 14 kb |
 | Issue of credit card | | 6 kb |
 | Amendment to Prudential Norms for NBFCs/RNBCs | | 13 kb |
 | Collection of interest on SLR securities | | 6 kb |
 | Non-Banking Financial Companies, Miscellaneous Non-Banking Companies and Residuary Non-Banking Companies - Interest rate on NRI deposits | | 27 kb |
 | Entry of NBFCs into Insurance Business | | 7 kb |