Repayment of 7 % Savings Bonds, 2002 - আৰবিআই - Reserve Bank of India
Repayment of 7 % Savings Bonds, 2002
RBI No. 2008-2009 / 156 September 5, 2008 The General Manager Dear Sir, Repayment of 7 % Savings Bonds, 2002 Please refer to our Loan Circular CO.DT. 13.01.289 / H-1043 /2002-03 dated September 6, 2002 regarding issue of 7 % Savings Bonds, 2002. The said bonds issued in terms of Government of India Notification No. F. 4 (13) - W&M / 2002 dated Sept 5, 2002 will mature for repayment from October 1, 2008 onwards according to the date of individual investments. The Press Communiqué dated September 4, 2008 issued by Government of India, Ministry of Finance, Department of Economic Affairs, New Delhi is enclosed for information. The general procedures to be strictly adhered to by the Agency banks in connection with the repayment of the bonds held under Bond Ledger Accounts (BLAs) are given below: 1. Issue of Advices to Investors: The attention of the holders may be drawn to the ensuing maturity of their bonds one month before the date on which investment in the BLA is due for repayment as per the format given in Annexure I (copy enclosed). The advices to the holders should be sent by Registered / Speed Post. It should be ensured that the advices are sent only in respect of BLAs which are free from stoppage. 2. Post Maturity Interest: As stated in Para 14 of our Loan Circular dated September 6, 2002 the bonds shall be repayable on expiry of six years from the date of issue. No interest would accrue after the maturity of the bond. We, therefore, advise you to intimate to the investors that the investment does not carry Post Maturity Interest, prominently in the above advices. 3. Discharge of Certificates by the investors (i) As per Regulation 24 (2) (b) of Government Securities Regulations, 2007, (copy of which was forwarded to you vide our letter DGBA.CDD.H-6289/11.29.002/2007-08 dated December 7, 2007) payment of maturity proceeds to the registered holder of a Government Security, held in the form of Bond Ledger Account (BLA) shall be made by pay order or by credit to the account of the holder in any bank having facility of receipt of funds through electronic means. For this purpose, in terms of Regulations 24(2) (d) bond holders are required to submit relevant particulars of their bank account to the Agency banks. This regulation in effect obviates the necessity of the investor submitting Annexure 1A seeking repayment of bonds and enables Agency banks to automatically redeem the matured bonds on due date and despatch the payment advice. To facilitate the automatic redemption on due dates, holders of BLAs whose bank account details are not available with you, may be asked to furnish the relevant particulars and a mandate as per Annexure 1B (copy enclosed) for crediting the proceeds electronically to their account. It may also be noted that in the absence of mandate, repayment will be made on receipt of discharge in Annexure 1A, as hitherto. The maturity intimation advice (Annexure I) has been suitably modified incorporating the above changes and a copy each of the said advice and mandate form to be furnished by the investors is enclosed. ii) As per extant instructions, the investor is required to furnish the particulars of his PAN / GIR number, or a declaration in Form No. 60, in case the investor does not have PAN / GIR No, if the amount of repayment exceeds Rs. 1 lakh. 4. Payment to the Investors (i) Although the Receipt (Annexure 1A) is submitted well in advance for repayment, it should be ensured that actual payment of discharge value is made only on the due date, and if payment is made through electronic mode, the investor’s account should be credited on due date only and not before that. In the event of holiday being declared by the State Government under the Negotiable Instruments Act, 1881 on the maturity date or maturity date being Sunday, the maturity proceeds may be made on the previous working day. (ii) The repayment should be made only by the bank branch concerned, maintaining the BLA. Details of closure of the investment(s) i.e. date(s) and amount(s) etc. should be maintained and invariably be indicated in the BLA, wherever applicable duly authenticated by the Supervising Official. (iii) If multiple investments are made against the same BLA, the redemption of individual investment should be reflected therein and a fresh statement of holding duly indicating the BLA number, date of maturity and amounts in respect of individual investments may be generated and given to the investor. It should be ensured that the outstanding balance appearing in the BLA and the statement of holding are the same. 5. Delivery of Payment Order: In case of repayment by issuance of Payment Order it should be ensured that the payment orders bearing the dates of redemption are prepared and kept ready / despatched (in case of request to send by post) so as to reach the holder at least one day in advance and for senior citizens, three days in advance. The payment order may be despatched by speed/registered post. 6. Interest payments: As regards investments held under non-cumulative scheme, the interest for the broken period/last half-year should be paid along with the principal, if bank account details are available or duly discharged bond is submitted well in advance. If bank account details are not available or duly discharged bond is not submitted well in advance by the investor, then the interest warrants for the broken period / last half-year pertaining to such investments should be despatched on the due date of maturity. While despatching such interest warrants of matured investments, the covering letter addressed to the investor should invite his attention to maturity intimation advice issued in terms of para 1 above and indicate that the investment has matured on the specific date. As regards payment of interest on investments held under cumulative scheme, interest on bond should be paid along with the principal. The advices to the investors should invariably contain the legend “Interest will not accrue on the investment after ----/ ----/ ---- (date of maturity)”. 7. Accounting: The Principal and the interest should be separately accounted for and the scrolls drawn separately and kept on records for audit / verification in terms of the extant instructions issued from time to time. 8. Reporting to Government of India: The designated branches should submit a statement showing the payments and outstanding in respect of the BLAs under the scheme on monthly basis to the Controller of Accounts, Department of Economic Affairs, Ministry of Finance, Government of India, New Delhi through their Link Office. The repayment scrolls pertaining to the principal and the interest should be drawn separately as per Appendix XI & XII of MOP for this purpose. 9. Reporting to PDO of jurisdiction: The monthly report sent to the PDO of jurisdiction should invariably contain the details of repayments in part D of Appendix IV. The repayment scrolls pertaining to the principal and the interest drawn separately as per Appendix XII of MOP for the month as above may also be submitted alongside. 10. Reimbursement from CAS Nagpur: The Agency banks may prefer claims for reimbursement as per paragraph 1.14 and 1.18 (section I) of MOP only in respect of the repayments effected by them. Such claims may be submitted in the usual manner to CAS, Nagpur through the respective link cells along with the consolidated scrolls separately for principal and interest. The claims should be duly supported by a certificate from the Internal / Concurrent Auditors to the effect that the repayment figures have been checked 100% and that the amount has already been paid to the investors. 11. Preservation of Records: The instructions vide paragraph 1.22 of MOP regarding preservation of records should be followed meticulously. 12. Advice to designated Banks: Since most of the branches have computerized their operations, the requisite system changes required to comply with the above instructions, may please be made well in advance to avoid any hassles at the operational level and to render better customer service to the investors. The contents of this circular may please be brought to the notice of the designated branches concerned urgently. 13. The above instructions are illustrative and not exhaustive and should be read with the instructions in the MOP, Government Securities Act, 2006 and Government Securities Regulations, 2007. In case of any specific doubts or queries on the above, the designated banks / branches may please contact the PDO of jurisdiction. 14. Please acknowledge receipt and monitor compliance. Yours faithfully, (Dr. Balu K)
To, Madam / Dear Sir, Repayment 7 % Savings Bond,2002 We advise that the investment(s) made by you under the captioned scheme is/are due for repayment on maturity as shown below:
2. In terms of Regulation 24 of Government Securities Regulations, 2007, if bank account details are already furnished by the investors, the above investment/s will be automatically redeemed and proceeds will be credited to your bank account on the maturity date through electronic mode. No separate application/discharge and submission of original Certificate of Holding is required for seeking repayment. 3. Those investors who have not furnished bank account details are requested to furnish the same as per the mandate form enclosed (ANNEXURE 1B) duly filled in and certified by the bank concerned, wherever necessary. 4. If bank details in the mandate form are not furnished by the investors, they are required to return the attached ANNEXURE 1A, completed in all respects, and the receipt (Acquittance) duly discharged, after affixing the revenue stamp at the place provided for, to enable us to issue Payment Order. 5. As per extant instructions, the investor is required to furnish the particulars of his PAN / GIR number, (or a declaration in Form No 60, in case the investor does not have PAN / GIR No), if the amount of repayment exceeds Rs. one lakh. 6. As per GOI Notification No. F. 4 (5) - W&M / 2002 dated February 28, 2003 Interest will not accrue on the investments from and after the date of maturity indicated above. 7. Kindly note to submit the applicable document(s)/information 20 days in advance so that the repayment is made on the due date itself. Yours faithfully, Signature From To The Branch Manager Dear Sir, Repayment of 7 % Savings Bond, 2002 I / We request and authorize that the following investment in my / our BLA under 7 % Savings Bond, 2002 may please be paid by a Payment Order.
Yours faithfully
* I / We desire that the Payment Order may please be sent by Post / Courier Service at my risk and responsibility and it may be delivered to any person available at my / our residence in my / our absence. ACQUITTANCE Received from (Name of designated bank / branch) Rs. (Rupees-----------------------------------------------------------------------------------------------only), being the principal amount with accrued interest due on 7 % Savings Bonds, 2002 against my /our BLA as per details given above. No. Name (s) Income Tax PAN
Electronic Clearing Service (Credit Clearing) Mandate Form (Investor(s) / customer(s)’s option to receive redemption proceeds / interest payments 1) Investor/customer’s name(s) : (b) PAN/GIR No.* : A Name of the Bank : 4) Date of effect :
(In case of joint holding, all the investors, whose signatures are registered with Agency bank, should sign here) Bank’s Stamp: .....…..............................) *: compulsory for investors due to receive maturity proceeds exceeding Rs. one lakh PRESS COMMUNIQUE The 7 % Savings Bonds, 2002 issued in terms of Government of India, Ministry of Finance, Department of Economic Affairs Notification No. F. 4 (13) - W&M / 2002 dated Sept 5, 2002 will start maturing for repayment with effect from October 1, 2008. The holders may note that "no interest would be payable on the Bonds after maturity". 2. As per sub-regulations 24 (2) and 24 (23) of Government Securities Regulations, 2007, payment of maturity proceeds to the registered holder of a Government security, held in the form of Bond Ledger Account (BLA) and Stock Certificate (SC), shall be made by a pay order incorporating the relevant particulars of his bank account or by credit to the account of the holder in any bank having facility of receipt of funds through electronic means. To facilitate repayment of the above bonds on the due dates, holders of BLAs / SCs may furnish the relevant particulars of their bank account to the issuing offices well in advance so that the automatic redemption of BLAs / SCs can be made on due date without requiring to give any discharge upon the security / Annexure 1A. Holders may, therefore, submit the relevant particulars of their bank account for automatic redemption of the maturity value on the due date. However, in the absence of relevant particulars of bank account / mandate for receipt of funds through electronic means, repayment will be made on receipt of discharge upon the security (in case of SC) and on Annexure 1A (in case of BLA). 3. Full details of the procedure for receiving discharge value may be obtained from the Public Dept Office of Reserve Bank of India or Agency Bank concerned. Place: New Delhi Government of India |
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