The Reserve Bank, vide Press Release dated July 14, 2026, had issued the draft "Reserve Bank of India (Acquisition and Holding of Shares or Voting Rights) Amendment Directions, 2026”, seeking comments / feedback from the regulated entities and members of public / other stakeholders on or before August 4, 2026. The draft Amendment Directions proposed to simplify approval process for subsequent acquisitions of major shareholding in a banking company by mutual funds, insurance companies and pension funds. 2. Feedback received on the above draft Amendment Directions has been examined and the consequent modifications have been suitably incorporated in the final Amendment Directions. A statement on the feedback received on the aforementioned draft Amendment Directions is provided in the Annex. 3. Accordingly, the Reserve Bank has today issued the following Amendment Directions, which shall come into immediate effect: -
Reserve Bank of India (Commercial Banks – Acquisition and Holding of Shares or Voting Rights) Amendment Directions, 2026. -
Reserve Bank of India (Small Finance Banks – Acquisition and Holding of Shares or Voting Rights) Amendment Directions, 2026. -
Reserve Bank of India (Payments Banks – Acquisition and Holding of Shares or Voting Rights) Amendment Directions, 2026. -
Reserve Bank of India (Local Area Banks – Acquisition and Holding of Shares or Voting Rights) Amendment Directions, 2026. (Brij Raj)
Chief General Manager Press Release: 2026-2027/1233 | |