Based on a review undertaken in light of representations received from Asset Management Companies (AMCs) and in order to simplify approval process for subsequent acquisitions of major shareholding in a banking company by mutual funds, insurance companies and pension funds, the Reserve Bank of India has released today the following draft Amendment Directions:
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.
2. The comments / feedback on the said draft Amendment Directions may be submitted by the regulated entities and members of public / other stakeholders on or before August 4, 2026, through the following channels:
the 'Connect 2 Regulate' Section available on the Reserve Bank's website by following the corresponding hyperlink provided against each document in the page where they are hosted; or
by email with the subject line 'Feedback on (full name of the draft Amendment Directions (including the type of Regulated Entity))'.
(Brij Raj) Chief General Manager
Press Release: 2026-2027/667