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 draft Reserve Bank of India (Commercial Banks – Acquisition and Holding of Shares or Voting Rights) Amendment Directions, 2026, have been issued for public comments.

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

Last date for submission of comments is August 4, 2026.

Draft Amendment Directions