Instructions on ‘Limiting Liability of Customers in Unauthorised Electronic Banking Transactions’ for Rural Co-operative Banks (hereinafter referred to collectively as “RCBs” and individually as an “RCB”) have been consolidated in the Reserve Bank of India (Rural Co-operative Banks – Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject. Accordingly, the draft “Reserve Bank of India (Rural Co-operative Banks - Responsible Business Conduct) Third Amendment Directions, 2026” has been issued for public comments.

Additional comments or any attachments may also be submitted by email at mcsdorfeedback@rbi.org.in.

Last date for submission of comments is April 6, 2026.

Draft Directions