Secondary market transactions in Government Securities - Short Selling - আরবিআই - Reserve Bank of India
Secondary market transactions in Government Securities - Short Selling
This circular has been superseded by Short Sale (Reserve Bank) Directions, 2018 dated July 25, 2018. RBI/2011-12/615 June 21, 2012 All market participants Dear Sir/Madam Secondary market transactions in Government Securities - Short Selling This has reference to circular IDMD.PCD.14/14.03.07/2011-12 dated December 28, 2011 on the captioned subject. 2. As per extant guidelines, banks are permitted to undertake 'notional' short sale whereby they can sell a security short from HFT portfolio even if the security is held under their AFS/HTM portfolio (circular RBI/2006-07/243 dated January 31, 2007). In view of the various scenarios under which a participant may end up with simultaneous ‘long’ and ‘short’ position in specific securities in the HFT portfolio (Annex), it has been decided to permit ‘notional’ short sale from the HFT portfolio even if the concerned security is held under the HFT portfolio subject to the condition that the participant undertaking the ‘notional’ short sale would cover the same through a subsequent outright purchase or carry the short position beyond overnight by acquiring the security under reverse repo but not use the securities already held in the HFT portfolio for delivery against the short sale. 3. All other terms and conditions contained in the aforementioned circulars remain unchanged. Yours faithfully (K K Vohra) Encl.: Annex Annex Illustration of a few scenarios that can result in simultaneous ‘long’ and ‘short’ position in G-Sec • Odd lots
• Auction routing for clients
• Securities in margin
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