RBI/2026-27/ __
DOR.SOG(SPE).REC. XX/13.03.00/ 2026-27 XX, 2026 Draft Reserve Bank of India (Small Finance Banks – Interest Rate on Deposits) Amendment Directions, 2026 Please refer to the Reserve Bank of India (Small Finance Banks – Interest Rate on Deposits) Directions, 2025 (hereinafter referred to as 'Directions'), dated November 28, 2025. On a review, it has been decided to issue revised instructions pertaining to interest rate on Rupee bulk deposits and disclosure of interest rates on deposits. 2. Accordingly, in exercise of the powers conferred by Section 35A of the Banking Regulation Act,1949 and all other laws enabling the Reserve Bank India (RBI) in this regard, the RBI, being satisfied that it is necessary and expedient in public interest so to do, hereby issues the Amendment Directions hereinafter specified. 3. These Amendment Directions shall be called the Reserve Bank of India (Small Finance Banks – Interest Rate on Deposits) Amendment Directions, 2026. 4. These Amendment Directions shall come into effect from the date of issue. 5. These Amendment Directions shall modify the Directions as under: (1) In Chapter II on 'General Guidelines (Interest Rate Framework)', the paragraph 6(3) shall be substituted by the following, namely: 'Interest rates payable on deposits shall be strictly as per the schedule of interest rates disclosed in advance on the bank's website, before the commencement of the Business Day'. (2) In Chapter III on 'Domestic Rupee Deposits', after sub-paragraph 9(3), the following new sub-paragraph shall be inserted, namely: 9(4) Applicable run-off rates under Liquidity Coverage Ratio (LCR) framework A bank shall have the freedom to offer differential interest rate on bulk deposits, by considering the differential run-off rate applicable to deposits or unsecured wholesale funding from retail or non-retail customers, respectively under the LCR framework, as specified in the 'Reserve Bank of India (Small Finance Banks – Asset Liability Management) Directions, 2025. (3) In Chapter IV on 'Rupee Deposits of Non-Residents', after sub-paragraph 26(3)(iii), the following new sub-paragraph shall be inserted, namely: 26(3)(iv) Applicable run-off rates under Liquidity Coverage Ratio (LCR) framework A bank shall have the freedom to offer differential interest rate on bulk deposits, by considering the differential run-off rate applicable to deposits or unsecured wholesale funding from retail or non-retail customers, respectively under the LCR framework, as specified in the 'Reserve Bank of India (Small Finance Banks – Asset Liability Management) Directions, 2025. (Dr. Sudarsana Sahoo)
Chief General Manager |