Upon a review and to ensure greater consistency with the Basel Pillar 3 disclosure requirements, the Reserve Bank of India has today released the following draft Amendment Directions on Pillar 3 disclosure requirements: -
Reserve Bank of India (Commercial Banks – Prudential Norms on Capital Adequacy) Seventh Amendment Directions, 2026 -
Reserve Bank of India (Small Finance Banks – Prudential Norms on Capital Adequacy) Fifth Amendment Directions, 2026 The comments on the draft Directions are invited till June 2, 2026. The comments / feedback may be submitted through the link under the ‘Connect2Regulate’ Section available on the Reserve Bank’s website. Alternatively, the comments may be forwarded to The Chief General Manager, Balance Sheet Group
Department of Regulation, Central Office
Reserve Bank of India,
12th Floor, Central Office Building
Shahid Bhagat Singh Marg, Fort,
Mumbai – 400001 or by email with the subject line 'Feedback on (full name of the draft Amendment Directions)'. (Brij Raj)
Chief General Manager Press Release: 2026-2027/290 |
|