RBI/2015-16/84 Master Circular No. 5/2015-16 July 1, 2015(Updated till October 8, 2015) To, All Authorised Dealers - Category I Banks Madam / Sir, Master Circular on Risk Management and Inter-Bank Dealings Foreign Exchange Derivative Contracts, Overseas Commodity & Freight Hedging, Rupee Accounts of Non-Resident Banks, Inter-Bank Foreign Exchange Dealings, etc. are governed by the provisions in Notification No. FEMA 1/2000-RB, Regulation 4(2) of Notification No. F

RBI/2015-16/57FMRD.DIRD. 03 /14.01.003/2015-16 July 1, 2015 All market participants Dear Sir/Madam, Master Circular - Guidelines for Issue of Certificates of Deposit With a view to further widening the range of money market instruments and giving investors greater flexibility in deployment of their short-term surplus funds, Certificates of Deposit (CDs) were introduced in India in 1989. Guidelines for issue of CDs are presently governed by various directives issued by

RBI/2015-16/56FMRD.DIRD.02/14.01.002/2015-16 July 1, 2015 All market participants Dear Sir/Madam, Master Circular - Guidelines for Issue of Commercial Paper Commercial Paper (CP), an unsecured money market instrument issued in the form of a promissory note, was introduced in India in 1990 with a view to enable highly rated corporate borrowers to diversify their sources of short-term borrowings and provide an additional instrument to the investors. 2. A Master Circular

RBI/2015-16/55 FMRD.DIRD. 01 /14.01.001/2015-16 July 1, 2015 The Chairmen/Chief Executives of all Scheduled Commercial Banks (excluding RRBs) / Co-operative Banks / Primary Dealers Dear Sir/Madam, Master Circular on Call/Notice Money Market Operations The Reserve Bank of India has, from time to time, issued a number of guidelines/instructions/directives to banks and the Primary Dealers in regard to call/notice money market. To enable eligible institutions to have curr

This circular has been superseded by Repurchase Transactions (Repo) (Reserve Bank) Directions, 2018 dated July 24, 2018.RBI/2014-15/454 FMRD.DIRD.5/14.03.002/2014-15 February 05, 2015 All Market Participants Dear Sir/Madam, Re-repo in Government Securities Market Please refer to paragraph 26 of the fourth bi-monthly Monetary Policy Statement 2014-15 wherein it was proposed that re-repo in Government securities will be permitted subject to appropriate control measures

This circular has been superseded by Repurchase Transactions (Repo) (Reserve Bank) Directions, 2018 dated July 24, 2018.RBI/2014-15/447 FMRD.DIRD.04/14.03.002/2014-15 February 03, 2015 To All Market Participants Ready Forward Contracts in Corporate Debt Securities Please refer to the notification no IDMD.DOD. 04/11.08.38/ 2009-10 dated January 8, 2010 as amended vide notification no. IDMD.PCD. 21/11.08.38/2010-11 dated November 9, 2010 and notification no IDMD.PCD.08/

RBI/2014-2015/403 FMOD.MAOG. No. 104/01.01.001/2014-15 January 15, 2015 All Scheduled Commercial Banks (excluding RRBs), Scheduled Urban Co-operative Banks and Standalone Primary Dealers Dear Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced by the Governor today, it has been decided to reduce the Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 8.00 per cent to 7.75 per cent with immediate effect. 2. Conseque

RBI/2014-2015/404 FMOD.MAOG.No.105/01.18.001/2014-15 January 15, 2015 All Scheduled Commercial Banks (excluding RRBs) Dear Sir, Marginal Standing Facility As announced by the Governor today, it has been decided to reduce the Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 8.00 per cent to 7.75 per cent with immediate effect. 2. Consequent to the change in the Repo rate, the Marginal Standing Facility (MSF) rate will stand adjusted to 8.

RBI/2014-15/401 A.P. (DIR Series) Circular No.58 January 14, 2015 To All Category - I Authorised Dealer Banks Madam / Sir, Risk Management and Inter Bank Dealings: Hedging under Past Performance Route- Liberalisation of Documentation Requirements in the OTC market Attention of Authorised Dealers Category-I (AD Category-I) banks is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 3, 2000 (Notification No. FE

This circular has been superseded by Short Sale (Reserve Bank) Directions, 2018 dated July 25, 2018.RBI/2014-15/365 FMRD.DIRD.02/14.03.007/2014-15 December 24, 2014 All market participants Dear Sir/Madam Secondary Market Transactions in Government Securities – Short Selling This has reference tocircular IDMD.No.03/11.01.01(B)/2005-06 dated February 28, 2006, as updated vide circulars IDMD.No/11.01.01(B)/2006-07 dated January 31, 2007, IDMD.DOD.No. 3165/ 11.01.01(B) /