RBI/2026-27/31
DOR.STR.REC.14/16-13-218/2026-27 April 27, 2026 Reserve Bank of India (Non-Operative Financial Holding Companies)- Amendment Directions, 2026 Please refer to Reserve Bank of India (Non-Operative Financial Holding Companies) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. Consequent to the issuance of Reserve Bank of India (Commercial Banks - Asset Classification, Provisioning and Income Recognition) Directions, 2026 and in exercise of the powers conferred by the section 35A of the Banking Regulation Act, 1949 and all other laws enabling the Reserve Bank in this regard, the Reserve Bank being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified. 3. The Amendment Directions shall modify paragraph 20 as below: “Prudential norms on Income Recognition, Asset Classification and Provisioning pertaining to Advances as specified under Reserve Bank of India (Commercial Banks - Asset Classification, Provisioning and Income Recognition) Directions, 2026.” 4. The above amendments shall come into force from April 01, 2027. (Vaibhav Chaturvedi)
Chief General Manager | |