REGULATING COMMERCIAL BANKING

Banks are fundamental to the nation's financial system. The central bank has a critical role to play in ensuring the safety and soundness of the banking system-and in maintaining financial stability and public confidence in this system.

Press Release


PDF - RBI invites comments on the draft “Reserve Bank of India (Commercial Banks – Prudential Norms on Capital Adequacy) Eleventh Amendment Directions, 2026” ()
Date : Aug 07, 2026
RBI invites comments on the draft “Reserve Bank of India (Commercial Banks – Prudential Norms on Capital Adequacy) Eleventh Amendment Directions, 2026”

The Reserve Bank of India has today released the draft Reserve Bank of India (Commercial Banks – Prudential Norms on Capital Adequacy) Eleventh Amendment Directions, 2026, which propose to amend ‘Chapter VII: Leverage Ratio framework’ of the Reserve Bank of India (Commercial Banks – Prudential Norms on Capital Adequacy) Directions, 2025. The amendment endeavours to implement the latest leverage ratio framework (‘Leverage Ratio 2017 Standard’) issued by the Basel Committee on Banking Supervision.

The comments on the draft Amendment Directions are invited till August 28, 2026. The comments / feedback may be submitted through the link under the ‘Connect 2 Regulate’ section available on the Reserve Bank’s website. Alternatively, the comments may be forwarded to:

The Chief General Manager, Balance Sheet Group
Department of Regulation, Central Office
Reserve Bank of India,
12th Floor, Central Office Building
Shahid Bhagat Singh Marg, Fort,
Mumbai – 400001

or

by email with the subject line 'Feedback on Reserve Bank of India (Commercial Banks – Prudential Norms on Capital Adequacy) Eleventh Amendment Directions, 2026'.

(Brij Raj)           
Chief General Manager

Press Release: 2026-2027/835

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