Public Consultation No. C2R/2025-26/291
RBI invites comments on the draft “Reserve Bank of India (Rural Co-operative Banks - Governance) Amendment Directions, 2026”
These Directions shall be called the Reserve Bank of India (Rural Co-operative Banks - Governance) Amendment Directions, 2026.
These Directions shall come into force with immediate effect.
These Directions shall modify the Reserve Bank of India (Rural Co-operative Banks - Governance) Directions, 2025 in the manner as specified hereinafter.
After paragraph 7 of the Reserve Bank of India (Rural Co-operative Banks - Governance) Directions, 2025, the following shall be inserted:
7A. A director on the Board of a StCB / CCB, after completing a continuous tenure of 10 years in office, shall be eligible to be re-appointed, whether by election or co-option or in any other manner, as a director on the Board of the same StCB / CCB only after undergoing a minimum cooling-off period of three years. During the cooling-off period, the said director shall not be associated with the StCB / CCB in any capacity / manner other than as a member / customer. This, however, shall not preclude him / her from being appointed as a director on the Board of another bank.
Explanation:
For calculating the period of continuous tenure, the total time served on the Board of the StCB / CCB including the period of directorship preceding an interruption of less than three years but excluding the period of directorship preceding at least a three-year interruption shall be reckoned.