Report of the Committee to Review the Facilities for Individuals Under FEMA, 1999 - আরবিআই - Reserve Bank of India
Report of the Committee to Review the Facilities for Individuals Under FEMA, 1999
August 5, 2011 Dr. D. Subbarao Dear Sir, We herewith submit the Report of the Committee to Review the facilities for Individuals under FEMA, 1999. The Committee's recommendations for rationalization and streamlining of existing instructions and procedures have been made with the twin objectives of being in harmony with the existing current account convertibility and the move toward fuller capital account convertibility as also of facilitating a shift from the micro management of forex transactions of individuals to the monitoring of flows arising from the forex transactions of residents, Non-Resident Indians and Persons of Indian Origin. The Committee wishes to convey its sincere thanks for this opportunity given by the Reserve Bank.
In the Annual Monetary Policy Statement for 2011-12, Governor, Dr.D.Subbarao indicated that:
1.2 The Committee thus constituted comprised external experts, representatives from select Authorized Dealer (AD) banks, Foreign Exchange Dealers Association of India and Indian Banks’ Association as listed in Annex I. The Committee commenced its work from May 6, 2011 and was expected to submit its report in three month’s time. 1.3 The terms of reference of the Committee were: i. To review the current regulatory framework under FEMA for individuals – Residents as well as NRIs/PIOs (except in the areas of Forex Markets and Risk Management); ii. To identify areas where further streamlining and simplification of procedure is possible and recommend measures to remove operational impediments so as to make the liberalization measures more meaningful; iii. To examine the level of efficiency in the functioning of the Authorised Persons, including infrastructure created by them, in discharging of the powers delegated to them with regard to the facilities available to Residents as well as NRIs/PIOs; and iv. To consider any other matter of relevance to the above. 1.4 The Committee commenced its work from May 6, 2011 and the then Executive Director and presently Deputy Governor, RBI, Shri H R Khan, addressed the Committee at its first meeting on May 6, 2011. The Committee also had the privilege of interacting and having comprehensive discussions with the then Deputy Governor, Smt.Shyamala Gopinath, Deputy Governor, Shri Anand Sinha, and Executive Director, Shri G Padmanabhan, The Committee is deeply appreciative of insights provided by the top management of the Reserve Bank. 1.5 The Reserve Bank issued a Press Release (Annex II) on May 10, 2011 at the request of the Committee, to invite comments/suggestions from the members of the public and other stake holders on the foreign exchange related schemes/facilities available to individuals – Residents, NRIs/PIOs. In particular, the Committee is thankful to the Bombay Chartered Accountants’ Society, The Chamber of Tax Consultants and the users of the forex facilities in general, both in India and overseas, who shared their views/suggestions with the Committee. 1.6 As the majority of the Committee members were bankers, the Committee had to rely on the services of RBI to undertake visits to branches of ADs in Mumbai, New Delhi, Kolkata, Chennai, Ahmedabad, Bangalore, Hyderabad, Kochi and Chandigarh in order to examine their efficiency in discharging the powers delegated to them. The Committee is thankful to the RBI officials for their invaluable assistance in undertaking this task and submitting their findings expeditiously. 1.7 The Committee held in all seven meetings and all Members evinced keen interest in the deliberations and extended their unreserved support in flagging issues and providing fresh insights. 1.8 The Committee is appreciative of the unstinted support provided by the officials of the Foreign Exchange Department, RBI and in particular Smt. Sujatha Prasad, S/Shri Ajay Kumar, Aditya Gaiha, Ajay Vij, D.K. Srivastava and Ms Anjali Parikh. 1.9 The Committee is also appreciative of the herculean efforts of Smt. S.A. Talpade, Private Secretary, Banking Codes and Standards Board of India for providing secretarial services to the Committee. This year marks the twentieth anniversary of the dramatic opening up of the Indian economy. The past two decades have witnessed a huge transformation across sectors such as industry, external trade, banking and finance. This is also a period when the economy has become globalized, in terms of flows of goods and services, investments, capital, people, technology and ideas. In the area of foreign exchange the country has certainly moved away from an older paradigm of managing scarcity, to a more liberal and flexible regime. In fact there has been occasional concern that the recent stock of foreign exchange is excessive for the country. As the trade to GDP ratio has steadily climbed to almost 40 per cent, the inward flow of foreign direct investment has also risen substantially. The accumulated stock of foreign exchange reserves is largely attributable to non-debt creating inflows. 2.2 As a part of the liberalization process, and as part of the obligations under Article VIII of the charter of its membership of International Monetary Fund, India accepted the move to current account convertibility in August 1994. Barring a few exceptions, all quantitative and sectoral restrictions were removed for all current account transactions. In subsequent years a significant element of capital account convertibility has also been introduced with an unprecedented liberalization of outflows by residents. 2.3 To facilitate cross border transactions involving foreign exchange, and to better reflect India’s growing and robust international engagement, a major legal transition took place. In 1999 India’s Parliament passed a new law “FEMA” which replaced the older version of FERA 1973. In the nomenclature itself, the world “Control” was replaced by “Management”. This change along with other major features of FEMA signaled a move away from the earlier “scarcity” and “control” mindset of FERA. The RBI was given the authority to frame rules under FEMA, and the first set of comprehensive rules and regulations were published in May 2000. Thereafter, the RBI has continued to issue new guidelines and rules, with a view to be in tune with changing times and requirements, and also to reflect the direction of greater liberalization. 2.4 As such, FEMA governs any transactional relationship between a resident and a non-resident entity. The rules under FEMA broadly indicate that (a) all current account transactions should be enabled and facilitated; and, (b) specified capital account transactions be enabled, with necessary references to the approving authority. FEMA also gave substantial delegated powers to Authorised Dealers for better functioning of FEMA. 2.5 FEMA has now been in existence for more than a decade. Various experiences both positive and negative have been gathered during this period. There has been a major concern that the application of FEMA to transactions between individuals (as against corporates), has been unnecessarily burdensome.It is as if the functioning of a law, which was aimed at liberalizing has become constrained by excessive regulation. 2.6 In 2004, the Committee on Procedures and Performance Audit on Public Services (CPPAPS), set up by RBI, attempted “to look at whether, within the overarching framework of policy intent, the policy contents were such as to enable a seamless flow of services”.The CPPAPS made several recommendations, mainly to adopt “procedures, wherein at least for individuals, foreign exchange transactions would have the same ease of operations as rupee transactions”, and not be unnecessarily burdensome. 2.7 The RBI Committee, on Fuller Capital Account Convertibility (FCAC) in 2006 had stated that, “there is a need to break out of the “control mindset, and substantive policy issues should be de-linked from procedural issues”. In this regard, the FCAC Committee recommended, inter alia, the setting up of an internal RBI Task Force to review items identified as procedural / operational matters, so as to examine the efficacy in the functioning of the powers delegated to Authorised Persons and Regional Offices of the RBI. The Task Force which was set up, submitted its findings and recommendations in 2007. Although the Task Force addressed a number of issues, a large number of anomalies remain. 2.8 As several committees, including the present one, have dealt with procedural infelicities, it is worth highlighting some of the main areas which have created difficulties in the functioning of FEMA. 2.9 Mindset: The regime under the older FERA was characterized by a mindset of “control”. This was a consequence of having to manage scarcity. Even the concerned Department at the RBI was named as the “Exchange Control Department” (ECD). The abatement of foreign exchange scarcity and the passage of the new law (FEMA) unfortunately did not wipe away all traces of the control mindset. The operations of FEMA still betray a fear of compensatory payments between non-residents and residents, harking back to the FERA days. Thus it is not uncommon to find current account transactions often being subject to additional document requirements to establish bonafides, where none is necessary.This is a case of liberalization or reform being defeated by intricate rules and regulations. 2.10 When in Doubt, Say NO! Even though FEMA has many enabling features, and delegation of powers to Authorized Dealers (ADs), it is often the case that the bias is toward using the older restrictive approach.This is possibly a consequence of the lack of clarity in some of the regulations itself, causing the ADs to adopt a “safer” and older route of just saying NO! 2.11 Incentives for Frontline Staff of ADs: The structure of incentives, and the level of preparedness of the frontline staff of many ADs results in situations that users face unnecessary hardships in executing even the simplest FEMA compliant transactions.Since there are harsh individual penalties for the staff at the counter in case of a wrongly given permission (Type 1 error), and none for a Type 2 error (i.e. giving a wrong denial), this results in impediments for customers.It is as if the staff has no incentive to say “yes” whereas saying a “no” is safer. 2.12 Use of FEMA for Non FEMA Regulations: The regulations under FEMA have also been burdened with the additional responsibility, which are not the domain of RBI, which contaminate the functioning of FEMA. Some of these domains are: (a) Foreign Policy: since interaction and transaction with Bangladeshis / Pakistanis / Sri Lankans have other foreign policy implications, FEMA operations have to include necessary checks. (b) Tax Policy: This requires that no cross border transaction take place without confirmation that appropriate tax has been paid to Indian tax authorities. FEMA is charged with this tax compliance. (c) Internal Security: Issues like KYC, money laundering are not really in the purview of FEMA, but nevertheless constrain the freer functioning, due to their compliance requirement. (d) FDI Policy/ Takeover Code: Since India has sectoral caps for foreign investment, as also limits on holdings of non-resident Indians in listed Indian companies, the actual daily monitoring of these holdings has been charged to FEMA regulators. Some of these anomalies can surely be corrected by shifting the relevant compliance responsibility to the appropriate regulator, such as SEBI, stock exchanges or CBDT. 2.13 Multiple Regulators: Since powers have been delegated to Authorized Dealers (ADs), it is as if instead of an erstwhile single regulator (the RBI), we now have a multitude of regulators, each interpreting FEMA in his own way! e.g. terms like “legitimate dues” and “bonafides” have multiple interpretations, even across branches of the same bank! 2.14 Concept of Non-Repatriability: There is no longer a need for distinction between repatriable and non-repatriable funds for non-residents. Since non-residents have been given the freedom to remit US $ 1 million annually, it makes little sense to maintain procedures under FEMA that continue to treat these two categories separately. 2.15 Holding of Joint Accounts between Residents and Non-Residents: The very status of being resident or not has become fluid, and can change several times in any person’s lifetime. Furthermore the presence of a large Indian diaspora, with near relatives spread across the resident and non-resident divide, it makes little sense to prohibit the joint account holding between these two categories of individuals, at least for those that are close relatives. 2.16 Inherent Inconsistencies: Over a period of time, the FEMA rules now contain contradictory provisions, e.g. a resident can remit money as a gift to a non-resident through the Liberalized Remittance Scheme, but cannot gift in rupees to that same non-resident in India. 2.17 Restraints on Individuals setting up Business Abroad: The current FEMA regime explicitly prohibits individuals from setting up businesses overseas or having a controlling or majority stake in an overseas company. This restriction is an unfair handicap when the entrepreneurial skills of Indians have been recognized worldwide. 2.18 Consistency of Definitions under FEMA: There are several instances wherein the definition of certain terms varies across sections e.g. the term “Person of Indian Origin” (PIO) differs according to the investment purpose; the definition of “real estate” varies under various regulations. There is a need to make definitions uniform and consistent across FEMA. 2.19 Approach of the Committee: The Committee received a multitude of suggestions from several individuals resident in India and abroad as also ADs and various associations and entities and the issues examined in this Report emanate from these. The approach of the Committee has been towards doing away with transaction by transaction approval at the AD level so as to leave no scope for arbitrariness or rent-seeking and towards bringing more clarity and transparency, so that law abiding citizens, Residents NRIs and PIOs can benefit from a liberalized regime. 2.20 The Committee is of the considered view that the procedural “knots” in the system need to be untied to enable the present forex liberalization to be effective and in the absence of untying of these knots, any further forex liberalization will not be meaningful. The Committee is of the view that the implementation of its recommendations would bring about a significant improvement in the functioning of the forex regime as applicable to individuals and these recommendations can be implemented in the current financial year (2011-12). The rest of the Report addresses specific issues of procedures which need to be amended or totally scrapped. Chapter III: Resident Individuals In August 1994 India became a signatory to Article VIII of the IMF and accepted full convertibility on the current account. While liberalizing payments on the current account, the RBI set out, certain limits under which residents could make remittances freely for current account transactions.These limits are “indicative limits” in the sense that if higher amounts needed to be remitted all that the resident needs to do is to satisfy the RBI with documentary evidence about the need thereof. Basically, therefore the “reasonableness” of the current account remittance is determined by the user. 3.2 Liberalisation on the capital account for resident individuals came much later in 2004.The year 2004 is a watershed inasmuch as for the first time resident individuals were permitted to remit an amount upto US $ 25,000 p.a. on the capital account. This was later raised to US $ 2,00,000 per financial year which continues till date. 3.3 Notwithstanding the significant liberalization for resident individuals, on both current and capital account, the system is heavily knotted up with delegated powers being exercised differently by ADs, procedural hassles, reporting requirements and above all lack of clarity among all parties to the transactions. 3.4 The need of the hour is therefore to bring about rationalization in sync with the overall liberalized foreign exchange system now prevailing. The Committee has based its recommendations keeping in view the need to avoid, as far as possible, RBI/ADs from giving case-by-case approvals and bringing about greater clarity and transparency so as to reduce the scope for benami transactions. To attain this objective, the Committee has undertaken an itemized examination of the prevailing position and set out the reasons for change as follows: Requirement that a resident shall submit Form 15CA/15 CB (Annex III) signed by the remitter and a Chartered Accountant, for making any remittance abroad 3.5 FEMA Regulation: NIL 3.6 Reasons for Change: Section 195 of the Income Tax Act 1961 mandates deduction of tax from payments made or credit given to non-residents at the rates in force and CBDT circular No.4/2009 (Annex IV) dated June 29, 2009 provides that an undertaking in Form 15 CA accompanied by Chartered Accountant’s certificate in Form 15 CB needs to be furnished by the person making the remittance or giving credit to a non-resident. 3.7 Basically, any non-business related expenditure or payment does not attract TDS. Therefore, if the remittance is not related to any business transaction or the remitter is not claiming it as business expenditure and the payment is by debit to the bank account of the resident individual the question of submitting Form 15 CA/CB does not arise. 3.8 In view of this and as the submission of Form 15 CA/CB is not related to FEMA but is contrary to the avowed objective of FEMA viz. facilitating external payments, RBI, which had been issuing circulars to ADs based on the CBDT instructions/ Notifications till 2002, discontinued this practice but has not issued any suitable instructions thereafter. As a result there is no clarity or uniformity among ADs and while some ADs insist on the submission of the Form 15 CA/CB for remittances under the Liberalised Remittance Scheme (LRS), some insist only for remittances above US $ 5000/- and some don’t obtain Form 15 CA/CB at all. This is borne out by the survey results (Annex V) and is not an acceptable situation as it means some residents are subjected to unnecessary costs and harassment while others are not. Recommendation: 3.9 To enable hassle-free remittances by resident individuals banks may be advised by RBI not to insist on the submission of form 15 CA/15 CB for any remittances under the Liberalised Remittance Scheme (LRS).ADs may obtain a suitable self-declaration from the resident for such remittances as follows:
Hassle-free current account foreign exchange transactions by resident/ individuals 3.10 FEMA Regulation: The Government of India has issued a Notification No. GSR 381(E) dated May 3, 2000 notifying the Foreign Exchange Management (Current Account Transactions) Rules 2000 in terms of which drawal of exchange for certain transactions included in Schedule I (Annex VI) thereto has been prohibited and exchange facilities for transactions included in Schedule II (Annex VII) to the Rules may be permitted by ADs provided the applicant has secured the approval from the Ministry/Department of Government of India indicated against the transactions. 3.11 Remittances for transactions included in Schedule III (Annex VIII) may be permitted by ADs upto the ceilings prescribed therein. In respect of transactions included in Schedule III where the remittance applied for exceeds the limit, if any, indicated in the schedule, prior approval of RBI is required. 3.12 Remittances for all other current transactions which are not specifically prohibited under the Rules or which are not included in Schedule II or III may be permitted by ADs without any monetary/percentage ceilings subject to compliance with the provisions of sub-section (5) of Section 10 of FEMA, 1999. 3.13 Sub-Section (5) of Section 10 of FEMA 1999 stipulates:
3.14 Reasons for Change: India became a signatory to Article VIII of the IMF way back in August 1994 and accepted full convertibility on the current account. “Indicative limits” for remittances on the current account were introduced then with the intent that if higher amounts needed to be remitted by the resident individual he could do so with the RBI’s approval. The basic premise being that the “reasonableness” of the amount to be remitted on the current account is to be determined by the user. 3.15 However, through the draconian sub-section (5) of Section 10 of FEMA 1999, RBI has effectively created a system of case-by-case approval by hundreds of ADs with diverse discretionary authority to sit in judgement over the legitimacy of the current account transactions. In 2004, the Committee on Procedures and Performance Audit on Public Services (CPPAPS) set up by the RBI and chaired by former Deputy Governor, Shri S.S. Tarapore had recommended that the RBI should adopt “procedures wherein foreign exchange transactions at least for individuals, would have the same ease of operations as Rupee transactions”. For example, a resident should be able to transfer money to London for maintenance expenses with the same ease as transferring money for the same purpose to Patna. If we say we are convertible on the current account such ease of operations must necessarily follow. However, the compliance requirement on ADs makes it impossible to give effect to this recommendation of CPPAPS and thereby current account transactions for individuals still remain an unnecessary hassle. Recommendation: 3.16 Resident individuals should be enabled to undertake any current account transaction other than those included under Scheme I & II of GOI Notification No. GSR 381(E) dated May 3, 2000 upto US $ 2,00,000/- per financial year on the basis of a simple application form (Annex X) presently used for remittances under LRS without banks insisting on any documentary evidence or a Chartered Accountant’s certificate in Form 15 CA/15CB. If the recommendation at para 3.9 above is accepted, the Application Form may be amended to include the proposed declaration. 3.17 Regulation 5 of Section 10 of FEMA 1999 may be amended suitably so that any current account transaction can be carried out on the basis of a simple declaration as indicated in the recommendation at para 3.9 above. Resident individuals gifting money or paying for medical expenses of NRI/ PIO visiting India 3.18 FEMA Regulation: Such transactions in Rupees in India would be contravening Section 3 of FEMA ( - Receipt from and payment to a person resident outside India) as no general or specific permission exists for these transactions. 3.19 Reasons for Change: In terms of the provisions of FEMA Notification No. 16/RB-2000 dated May 3, 2000, a person resident in India is permitted to make any payment in rupees towards meeting expenses on account of boarding, lodging and services related thereto or travel to and from and within India, of a person resident outside India who is on a visit to India. It may be noted that the expenditure being borne is not relating to only NRIs or PIOs but includes all foreigners. However, if a parent were to gift money in India to his NRI child or bear the medical expenses in India of his children or close relatives it would be in contravention of FEMA regulations. If an NRI/PIO gets married in India, gifts made to such NRI/PIO are in contravention of FEMA. Keeping in view the existing liberalization provided vide the above said FEMA Notification No.16 dated May 3, 2000 and the fact that a resident individual can remit upto US $ 2,00,000/- p.a. under LRS, there is every reason to permit residents to gift to or bear the medical expenses of NRIs/PIOs in Rupees freely in India without the fear of having contravened FEMA. Recommendation: 3.20 The ambit of FEMA Notification No.16/RB-2000 dated May 3, 2000 may be expanded to include permission to residents making gifts to and bearing medical expenses of visiting NRIs/PIOs. Resident individual gifting shares to NRI/PIO close relative 3.21 FEMA Regulation: Para 10 of Notification No. FEMA 20/2000-RB stipulates that the resident shall apply to the Reserve Bank for approval to gift the shares and the RBI may grant such approval on being satisfied of the following:
3.22 Reasons for Change: Since the limit under LRS has been revised from US $ 25,000 to US $ 2,00,000 the limit for gifting of shares too may be revised to US $ 2,00,000/-. 3.23 As regards the condition at (b) above, this issue has been dealt with in detail [cf. Chapter IV para 4.22(1)] and one sees no relevance in continuing with the imposition of this condition. Recommendation: 3.24 General permission may be made available to resident individuals to gift shares/securities/convertible debentures etc. to their NRI/PIO close relative, as defined in Section 6 of the Companies Act, 1956, subject to the following conditions: (i) The NRI/PIO donee is ‘eligible to hold such a security under Sections 1,4 and 5 of Regulations (ii) The value of the security to be transferred by the donor together with any security transferred to any person residing outside India as gift in the calendar year does not exceed the Rupee equivalent of US $ 2,00,000. Restrictions on resident individuals acquiring “qualification” shares in companies abroad for holding the post of a director in the company 3.25 FEMA Regulation: Vide Regulation 24(1)(a) of Notification No. FEMA 120/2004-RB dated July 7, 2004 the “qualification shares” to be acquired should not exceed 1% of the paid-up capital of the overseas company and the amount to be remitted for such shares should not exceed US $ 20,000 in a calendar year. 3.26 Reasons for Change: Under LRS a resident individual can remit upto US $ 2,00,000 per financial year for permitted current and capital account transactions which include purchase of securities outside India. But FEMA Notification No. 120 prohibits a resident from remitting more than US $ 20,000/- p.a. for acquiring “qualification shares” for holding the post of a director in companies abroad. This is anomalous. Considering that we are not living in times of scarce foreign exchange resources there is no rationale for putting any constraints on Indian residents acquiring “qualification shares” in companies abroad. Recommendation: 3.27 General permission may be granted to resident individuals to acquire qualification shares of an overseas company for holding the post of a director without the existing limitations. Resident individuals acquiring shares of a foreign company in part/full consideration of professional services rendered to the foreign company or in lieu of Director’s remuneration 3.28 FEMA Regulation: Approval is given by RBI on a case-by-case basis, based on the following factors:
3.29 Reasons for Change: Against the backdrop of the move to fuller capital account convertibility, a liberalized scenario and increasing overseas recognition of Indian professional and entrepreneurial abilities, general permission should be available for this. Recommendation: 3.30 General permission may be granted to resident individuals to acquire shares of a foreign company in part/full consideration of professional services rendered to the foreign company or in lieu of Director’s remuneration. Resident individuals acquiring shares through ESOP scheme in a foreign company which does not hold 51% shareholding (directly or indirectly) in the Indian subsidiary 3.31 FEMA Regulation: Regulation 22(2) of Notification No FEMA 120/2004-RB dated July 7, 2004 permits an Indian resident employee to accept shares offered under ESOP only from a foreign company holding 51% and above equity stake in an Indian company. 3.32 Reasons for Change: There is no stipulation that an Indian company must hold 51% stake or above in a joint venture abroad for offering its shares under ESOP to its overseas employees. But a resident Indian employee or director is prohibited from accepting shares offered under ESOP Scheme, globally, on uniform basis, by a foreign company which may be holding less than 51% equity stake in the Indian company. There are no grounds under FEMA for continuing such treatment to Indian residents. Recommendation: 3.33 Indian resident employees or directors may be permitted to accept shares offered through an ESOP Scheme globally, on uniform basis, in a foreign company which has an equity stake, directly or indirectly, in the Indian company. Resident individuals investing in joint ventures or setting up proprietary/partnership firms abroad 3.34 FEMA Regulation: FEMA Notification No.120 covers overseas investments by “Indian party” which term excludes individuals. 3.35 Reasons for Change: Under LRS a resident individual can remit upto US $ 2,00,000 per financial year for permitted current and capital account transactions; which include purchase of securities outside India. Resident individuals ignorant of the exclusion under FEMA Notification No.120 have, through remittances under LRS set up or acquired majority stake in companies abroad and several such cases have come up for compounding. With the move towards fuller capital account convertibility and international recognition of Indian entrepreneurial talent it is time we recognized the need to allow Indian resident individuals to set up or acquire a majority stake in a company abroad by making remittances within a specified limit. Recommendation: 3.36 Resident individuals may be permitted to set up or acquire a majority stake in a company abroad or invest in a partnership firm and make remittances for this purpose within specified limits. Resident individuals holding RFC/EEFC account jointly with a resident close relative (as defined in terms of Section 6 of the Companies Act, 1956) 3.37 FEMA Regulation: FEMA Notification No. FEMA 10/2000-RB dated May 3, 2000 – No provision exists for holding joint accounts. 3.38 Reasons for Change: In the current liberalised facilities available to residents the fears if any of misuse of the facility have no basis. Allowing a resident individual to hold his foreign exchange earnings account jointly with his own resident “close relative” (as defined in terms of Section 6 of the Companies Act, 1956) would provide a degree of comfort and assurance to the foreign exchange earning resident that after his death the resident joint holder can get ownership of the funds in this account without any hassles. Recommendation: 3.39 RFC / EEFC accounts may be permitted to be held jointly with a resident close relative, as defined in Section 6 of the Companies Act, 1956. Resident individuals holding bank accounts in India jointly with non-resident close relative 3.40 FEMA Regulation: NIL 3.41 Reasons for Change: Currently, if a resident individual holds a bank account jointly with his/her non-resident son/daughter or close relative, it gets qualified as a Non-Resident Ordinary account under the extant regulations and all the relevant regulations as applicable to an NRO account would be applicable to such an account as well. 3.42 It is a common feature across the country that a very large number of residents have their children or kith and kin residing abroad and this prohibition is either unknown or is observed more in the breach. RBI has been instructing banks to advise all their account holders about the benefits of opening joint accounts on an “either or survivor” basis and yet if a family member is a non-resident his/her name cannot be included as a joint holder. Such a restriction is irrational in the current scenario. Indian Residents must be provided with the assurance and degree of comfort that a joint account provides that their NRI/PIO children or close relative will be able to get ownership of the account without any hassles. 3.43 The joint account should be permitted on an “Either or Survivor” basis as the vast majority of law abiding citizens should not be penalized on account of “fears” that the facility may be misused by a few. Recommendation: 3.44 Resident individuals may be permitted to include non resident close relative(s) as defined in the Companies Act, 1956 as a joint holder (s) in their resident bank accounts. Resident individual lending to NRI/PIO close relative in Rupees in India 3.45 FEMA Regulation: No general or specific permission available under para no. 3 of Notification No. FEMA 3/2000-RB dated May 3, 2000, on prohibition to Borrow or Lend in Foreign Exchange. 3.46 Reasons for Change: A transaction whereby an Indian resident can be permitted to lend to a non-resident close relative has not been considered so far as the thinking has always been that such a transaction would lead to compensatory payments. Now that we are operating in a liberalized scenario wherein a resident individual is free to gift upto US $ 2,00,000 per financial year he should be equally free to lend in Rupees in India to an NRI/PIO close relative and general permission should be available for this. Recommendation: 3.47 Resident may be granted general permission to lend in Rupees to their close relative (as defined under the Companies Act, 1956) for any personal purpose or business activities other than agricultural/plantation activities or real estate or relending business. Residents repaying loans availed of by NRIs in Rupees in India 3.48 FEMA Regulation: Regulation 8 of Notification No. FEMA 4/2000-RB dated 3-5-2000. 3.49 Reasons for Change: A resident can remit upto US $ 2,00,000 per financial year to a non resident by way of gift.A resident can also repay a loan availed of by an NRI/PIO from an AD or a housing financial institution for acquisition of a residential accommodation in India but he cannot repay a loan availed of by an NRI/PIO for any other purpose. In the current scenario this is irrational. Recommendation: 3.50 Resident individuals may be granted general permission to repay loans availed of from banks in Rupees in India by their close relatives as defined under Section 6 of the Companies Act. Chapter IV: Non-Residents and Persons of Indian Origin The facility available to NRIs and PIOs of opening and maintaining NRE accounts in Rupees and FCNR(B) account in foreign currency, with full repatriability, has been there since the 1970s. Although, these accounts enjoy tax benefits the interest earned on the balances is minimal. In fact the balances in these accounts are dwindling over the last 3 years (Annex IX). 4.2 Non-residents were not permitted to transfer their assets out of India and these had to be maintained in an NRO account. The balances in the NRO account could be utilized only to meet the expenses of NRIs/PIOs on visits to India, or for meeting some utility expenses. Thus, during the era of stringent foreign exchange restrictions, funds of NRIs/PIOs were strictly classified as “repatriable” and “non-repatriable” and this classification also permeated into other financial market regulations e.g. SEBI. With the granting of repatriable rights upto US $ 1 million per financial year to NRIs/PIOs in January 2003 the classification of funds as “non-repatriable” is no longer meaningful. 4.3 The need for rationalization in foreign exchange transactions relating to NRIs/PIOs stems not only from the above, but also the completely changed scenario of liberalised remittance facilities available to residents. Credits to NRO account 4.4 FEMA Regulation: In terms of para 3A of Schedule 3 of the Foreign Exchange Management (Deposit) Regulations, 2000 (FEMA 5/2000-RB, dated May 3, 2000) following are the permissible credits to NRO account. (i) Proceeds of remittances received in any permitted currency from outside India through normal banking channels or any permitted currency tendered by the account holder during his temporary visit to India or transfers from rupee accounts of non-resident banks. (ii) “Legitimate dues” in India of the account holder. 4.5 Reasons for Change: There are two issues relating to the credit of “legitimate dues”. The first issue is an operational one. When a credit is initiated through clearing or through electronic funds transfers, banks are unable to ascertain the nature of the transaction at the time of credit to NRO account due to availability of limited time window available to banks to afford the credit to an NRO account or reject the transaction. As a result banks credit the amount and at the time of repatriation of funds, which is often later, banks question the “legitimacy” of the credit. It is legally and technically inappropriate for an Authorised Dealer to credit funds to an NRO account and then at the time of repatriation ask the account holder to produce probate or succession certificate etc. as proof that he is the owner through inheritance or other appropriate receipts. 4.6 In the case of credits to NRE accounts the RTGS/NEFT guidelines stipulate that the remitting bank has to ensure adherence to FEMA guidelines before initiating the credit into the NRE account of the beneficiary. The same operating guidelines should also be made applicable in the case of electronic credits to NRO accounts so that NRIs/PIOs are not hassled at the time of repatriation of funds. 4.7 The second issue relates to the word “legitimate”. In effect, this results in a transaction by transaction approval by hundreds of Authorised Dealers with diverse discretionary judgement as to what is “legitimate” leading to an unfair, inequitable and inappropriate system of allowing credits to an NRO account. NRIs/PIOs should not be left at the mercy of Authorised Dealers in this fashion. 4.8 Credits to an NRO account, other than remittances from abroad, should be permitted on declaration basis accompanied by suitable documentary evidence in support of ownership of the funds for record purposes. Recommendation: 4.9 (i) Suitable instructions through the RTGS/NEFT guidelines may be issued by RBI to ensure that the remitting bank ensures adherence to FEMA guidelines before initiating credit into an NRO account. (ii) Credits to an NRO account other than through remittances from abroad may be permitted on declaration basis accompanied by documentary evidence in support of ownership of funds and (iii) All such credits may be subjected to 100% internal audit in the bank and the RBI may also do a sample check during the regular bank inspections. Facility of transfer of funds from NRO to NRE account within the ceiling of USD 1 million per financial year 4.10 FEMA Regulation: Para 3 of Schedule 1 of FEMA 5/2000-RB, dated May 3, 2000 lists the permitted credits to NRE accounts and para 3B of Schedule 3 lists the eligible debits to an NRO account. The facility of transfer of funds from an NRO account to an NRE account is not available under the current dispensation. 4.11 Reasons for Change: In the absence of a specific provision that allows transfers from NRO to NRE account, if an NRI/PIO wants to transfer the funds from his NRO account to an NRE account, the said individual has to compulsorily repatriate the funds outside India from the NRO account to an account outside India and then remit it back into the NRE account thereby incurring exchange loss and unnecessary bank charges. 4.12 The existing regulations were framed when NRIs/PIOs did not have the facility of remitting funds upto US $ 1 million from their NRO account. In the current liberalized scenario it is hard to defend a regulation which permits an NRI to remit his funds out of India from an NRO account and bring the funds back to India freely for credit to an NRE account but he is not permitted to directly transfer these repatriable funds from one account to another in India. Recommendation: 4.13 NRIs/PIOs may be permitted, subject to payment of applicable taxes, to transfer repatriable funds from their NRO account within the overall ceiling of US $ 1 million per financial year, for credit to their NRE account in India. Transfer of funds from one NRO account to an NRO account of another NRI/PIO 4.14 FEMA Regulation: FEMA 5/2000-RB dated May 3, 2000. 4.15 Reasons for Change: As on date the following transactions are permissible:
4.16 The Committee has also recommended the permitting of transfer of funds repatriable within the US $1 million window from NRO account to NRE account (para 4.13). Since the concept of “non-repatriability” of funds no longer exists, NRIs/PIOs may be freely permitted to transfer funds to any other NRI/PIO through the NRO accounts. It is likely that some may hold the view that this move would enable NROs to repatriate more than the $ 1 million p.a. facility available to them. In this context, reference may be drawn to an observation made in the Report of the CPPAPS in January 2004.
Further, it has been observed in the Report of the Fuller Capital Account Convertibility in 2007 that effective liberalization results in net inflows being higher rather than large outflows. Recommendation: 4.17 Transfer of funds from one NRO account to another NRO account of the same individual or any other NRI/PIO may be freely permitted. Investment in shares/exchange traded derivative contracts approved by SEBI, etc. by an NRI on non-repatriation basis 4.18. FEMA Regulation: Foreign Exchange Management (Transfer or issue of Security by a Person Resident outside India) Regulations, 2000 (FEMA 20/2000-RB dated May 3, 2000) 4.19 Under various regulatory guidelines, certain investments e.g. exchange traded derivatives etc. or investments made out of funds held in an NRO account are permissible on a non-repatriation basis. Since sale proceeds of such investments have to necessarily be credited to an NRO account and since an amount upto US $ 1 million per financial year is repatriable out of balances in NRO accounts, the concept of such investments being made on a non-repatriation basis is meaningless, apart from being confusing to NRIs/PIOs and thereby acting as a deterrent to NRIs/PIOs investing in India. Recommendation: 4.20. The concept of “non-repatriation basis” or “non-repatriable funds” is out dated and all the relevant regulatory guidelines especially with reference to “Investments” need to be amended forthwith to indicate limited repatriability in accordance with the directions and upto the limits as may be specified by the RBI from time to time. Operation of the Portfolio Investment Scheme (PIS) for NRI/PIOs 4.21. FEMA Regulation: NRIs/PIOs intending to buy and sell equity shares/convertible debentures of Indian companies have to necessarily do so under the Portfolio Investment Scheme which stipulates:
4.22 Reasons for Change: The above PIO rules were framed in 1999 and much water has flown under the bridge since then, making these rules archaic as set out below. (i) The limit on total holding in a single company not exceeding 5% of the paid-up capital relates back to the days of the Escorts case and the imminent threat of a take-over by a non-resident. This issue has undergone a sea-change and “take-overs” are now taken care of under the ambit of SEBI regulations and using FEMA for this purpose is superfluous and an unnecessary cost and hassle to both the non-resident investor and the Authorised Dealer alike. The same argument applies to the monitoring by RBI of the overall limit of 24% shareholding by NRIs under PIS. All that needs monitoring is the total “foreign” holding comprising FIIs, NRIs/PIOs and others and the onus for this lies squarely on the company and not the Authorised Dealer or the Reserve Bank of India. In fact in those sectors where 100% FDI is permissible there is no rationale for monitoring the portfolio investments of NRIs/PIOs. (ii) The submission of applications by the NRI/PIO investor in 2 separate forms – one for repatriable basis and the other for non-repatriable basis – is meaningless under the current scenario wherein all sale proceeds are repatriable through the US $ 1 million window. (iii) Opening and maintaining exclusive and separate NRE/NRO accounts for operating Portfolio investments is not only tedious but also expensive and serves absolutely no purpose. (iv) That the investor should only deal through a designated branch of a bank may compel an investor to put up with shoddy services but it certainly effectively rules out competitive charges/fees. With technological developments reporting can be obtained through any Authorised Dealer once the argument at (1) above is accepted. (v) Under the existing Portfolio Investment Scheme (PIS) an investor may end up having to necessarily maintain 3 Demat accounts. (a) Original Demat account which he had before becoming non-resident; (b) Demat account for PIS transactions; and (c) Demat account for purchase / sale through modes other than PIS such as underlying shares acquired on conversion of ADRs / GDRs,shares acquired under FDI schemes, shares purchased outside India from other NRIs / foreign companies / PIOs /rights / bonus etc. (vi) Lastly, the existing rules do not provide any scope for on-line trading by NRI investors Recommendation: 4.23 (1) The Portfolio Investment Scheme needs to be reviewed in its entirety for the reasons as stated above and the recommendation is that there is no need for continuation of the existing scheme. (2) SEBI must also be advised by RBI to review the position with regard to the requirement of an NRI/PIO having as many as three Demat accounts. NRIs/PIOs holding their NRE/FCNR(B) accounts jointly with Indian resident close relative 4.24 FEMA Regulation: In Regulation 5(1) (ii), Sch 2 of FEMA (Deposit) Regulations 2000 it is stated that “terms and conditions as applicable to NRE accounts (cf. Schedule 1) in respect of joint accounts, repatriation of funds, opening accounts during temporary visit, operation by power of attorney, loans/overdrafts against security of funds held in accounts, shall apply, mutatis mutandis, to FCNR (B) accounts.” 4.25 In terms of the stipulation laid down for NRE accounts Schedule 1 (Regulation 5(1) (i)) under the item No. 9 Miscellaneous, Sr.No.9 (a) joint accounts it is stated that “Joint accounts in the names of two or more non-resident individuals may be opened provided all the account holders are persons of Indian nationality or origin. Where one of the joint holders becomes resident, the authorised dealer may either delete his name or allow the account to continue as NRE account or redesignate the account as a resident account, at the option of the account holders. Opening of these accounts by a non-resident jointly with a resident is not permissible.” 4.26 Reasons for Change: NRIs/PIOs are currently permitted to allow residents to operate their NRE accounts through granting a Power of Attorney to the resident. Therefore, the issue is not one of facilitating operations on the account but the general issue of assuring NRIs/PIOs that after their death their close relative in India (as defined under the Companies Act 1956) can get ownership of the funds in these accounts without any hassles. Recommendation: 4.27 The opening of joint FCNR/NRE account with a resident close relative as defined under the Companies Act, 1956 may be permitted. Opening FCNR (B) account in any freely convertible currency 4.28 FEMA Regulation: In terms of para 2 of schedule 2 to FEMA Notification No. 5 on Designated Currencies, it is stated that “Deposit of funds in the accounts may be accepted in such permissible currencies as may be designated by the Reserve Bank from time to time.“ 4.29 Reasons for Change: The FCNR(B) scheme was introduced with effect from May 15, 1993 and presently six currencies namely US Dollar, Great Britain Pound, Euro, Canadian Dollar, Australian Dollar and Japanese Yen are designated currencies. 4.30 NRIs from Singapore, Hong Kong, New Zealand, GCC Countries etc. have to convert their remittances into the six permissible currencies for opening FCNR(B) accounts in India for which they have to bear exchange / swap loss and incur Bank charges. The FCNR (B) interest rate is regulated by RBI. In extending this facility there would be no downside risk as such but a definite positive change in favour of NRIs/PIOs. Recommendation: 4.31 FCNR(B) accounts may be permitted to be opened in any freely convertible currency. Quantum of Rupee Loans in India or foreign currency loan outside India to the Account holder and to third parties against balances held in NRE/FCNR(B) accounts 4.32 FEMA Regulation: Schedule 1 of Regulation 5(1)(i) and Schedule 2 of Regulation 5(1)(ii) for NRE & FCNR(B) deposits respectively. In terms of Annual Statement on Monetary Policy 2009-10 (para 111) the cap on quantum of loans against NRE and FCNR(B) balances either to the depositor or third parties was enhanced from Rs.20 lacs to Rs.100 lacs with effect from April 28, 2009. 4.33 Reasons for Change: The cap on the quantum of loan compels the NRI/PIO account holder to prematurely withdraw the deposit and therefore does not prevent the flow of money into the market and only serves to benefit the bank while putting the account holder to exchange loss and loss of interest plus penal charges, if any. Further, if the loan is granted by the AD outside India, the cap on the quantum of loan is an unnecessary restriction. Recommendation: 4.34 Banks may sanction Rupee loans in India or foreign currency loan outside India to either the account holder or third party to the extent of the balance in the NRE/FCNR(B) account subject to margin requirements. The benefit of additional interest may be permitted to be made available to NRI senior citizens also 4.35 FEMA Regulation: Nil. Interest rate on NRO deposits is deregulated. 4.36 Reasons for Change: Under the extant regulations, a bank is permitted to formulate fixed deposit schemes specifically for senior citizens offering higher and fixed rates of interest as compared to normal deposits of any size. 4.37 The benefit of higher rate of interest on deposit schemes is, however, not offered to NRI/PIO senior citizens. To deny them this facility on the ground that it increases the amount of remittances out of India is specious. Recommendation: 4.38 Banks may be permitted to extend the benefit of higher rate of interest to NRI/PIO senior citizens also in respect of NRO deposits. NRI/PIO shareholders should be enabled to receive “in specie” distribution of the assets of a company which is under Voluntary Liquidation 4.39 FEMA Regulation: AP (DIR SERIES) (2006-07) No. 65 Dt. 31-5-2007, AD Category. 4.40 Reasons for Change: The RBI’s circular permits distribution of sale proceeds of a Company under voluntary liquidation to non-resident shareholders only after the Official Liquidator’s Order is received. 4.40. In the case of resident shareholders the liquidator can directly distribute the property, in specie to the shareholder without selling the Company’s property but in the case of the non-resident shareholders they have to perforce wait and get only the distribution of sale proceeds of the assets because of the RBI instructions. However, this creates a practical problem since one cannot get an Official Liquidator’s Order until the distribution is made. 4.41 From the FEMA angle there can be no objection to non-resident shareholders also being permitted to receive in specie distribution of the assets of a Company which is under voluntary liquidation when these non-resident shareholders can under existing regulations receive the monetary value thereof. This change, if effected, will also enable the non-resident to hold the assets received by way of in specie distribution instead of it being compulsorily sold by the liquidator, putting the non-resident shareholder to loss. Recommendation: 4.42 General permission may be available to the non-resident shareholders of a Company under Voluntary Liquidation to receive in specie distribution of the Company’s assets from the liquidator, without the Official Liquidator’s Order so as to bring the treatment to non-resident shareholders on par with resident shareholders. One of the terms of reference of the Committee was “to examine the level of efficiency in the functioning of Authorised Persons, including infrastructure created by them, in discharging of the powers delegated to them with regard to the facilities available to Residents as well as NRIs/PIOs”. Since a significant majority of the members of the Committee are bankers, the Committee had to perforce rely on the services of RBI to undertake a quick survey of branches of banks in Mumbai, New Delhi, Kolkata, Chennai, Ahmedabad, Bangalore, Hyderabad, Kochi and Chandigarh. In all 47 branches of banks, both in the public and private sector, were visited. The composite summary of the findings arising out of these visits are enumerated in Annex V. 5.2 The results of the quick survey reveal that;
5.3 The divergence in the dealings of ADs arise mainly due to lack of requisite knowledge of foreign exchange rules and regulations and lack of clarity and transparency in the foreign exchange rules and regulations itself. Recommendation:
The Committee has listed below some of the other general issues and recommendations in this regard. Declaration to be obtained by ADs from resident individuals applying for making miscellaneous remittances and remittances under LRS 5.5 Reasons for Change: Over the years, with every move toward simplifying procedures, the position has regrettably become more confusing as may be seen from the following position which exists to-day. 5.6 ADs are required to obtain:
5.7 As a result of the above, ADs follow different procedures at different times and at different places. What is worse is that the demeaning declaration required to be given by residents in earlier times is still enforced by some ADs even though the RBI and FEDAI issued instructions that this declaration should not be obtained. 5.8 It is pertinent to note that remittances under LRS upto US $ 2,00,000/- can be effected for any “permissible capital and current account transactions” and that a simple application-cum-declaration has been prescribed by the RBI for this purpose. The dummy A2 form has to be prepared by the AD himself. In view of this the instructions as at (a),(b) and (c) should be rescinded. Recommendation: 5.9 There should be only one Application-cum-Declaration Form (Annex VI) to be submitted by resident individuals for any permissible current and capital account remittances upto US $ 2,00,000 and the AD should prepare the dummy A2 Form for record if the remittance exceeds US $ 5000/-. Please also see the recommendation at para 3.16. A2 form submission by RFC & EEFC account holders for making outward remittances from these accounts 5.10 Reasons for Change: Both these accounts are held by residents in foreign currency and opened and maintained out of foreign exchange earnings of individuals and exporters. There is no question of “purchase of foreign currency” for making outward remittances and as such no A2 Form or any declaration should be obtained from these account holders. While this issue may seem trivial it is an irritant, none the less, because it smacks of meaningless paper work, especially, in the context of the existing position indicated as at para 5.5 (d) above. Recommendation: 5.11 No A2 Form should be obtained from RFC/EEFC account holders when they debit their accounts for making outward remittances. (a) Repatriation of income and sale proceeds of assets acquired abroad through remittances under LRS (b) Repatriation of income and sale proceeds of assets held abroad by NRIs who have returned to India for permanent settlement. 5.12 Reasons for Change: Unfortunately there has been no ruling on this from the RBI in both cases. Regarding (a) the position has been sought to be clarified through FAQs in the Department’s page on the RBI website and regarding (b) the position has been clarified in para 13.10 in the Master Circular relating to “Miscellaneous Remittances from India – Facilities for Residents.” A Master Circular is supposed to be a consolidation of existing instructions but in this case para 13.10 clarifies a critical issue for which there are no existing instructions and so also FAQs cannot be said to provide any degree of comfort to residents if they do not have any legal sanctity. Clearly, this issue needs to be addressed appropriately through issue of suitable instructions by RBI. Recommendation: 5.13 1) Instructions may be issued forthwith clarifying the position that income and sale proceeds of assets held abroad as at (a) and (b) above need not be repatriated. 2) Master circular should contain only a consolidation of existing instructions and 3) Critical issues which are addressed through FAQs must have the legal backing of regulatory instructions. Definition of the term “real estate business” 5.14 FEMA Regulation: Notification No. FEMA 5/RB-2000 dated 3-5-2000
In this context, it is pertinent to note that this same recommendation would apply to other terms also which have different definitions e.g. “Person of Indian Origin” has a different definition for different investment purposes. So also the terms ‘close relative’. Recommendation: 5.15 The term “real estate business”, “PIO”, “close relative” etc. referred to under various FEMA regulations should carry a common definition. Reference rate for fixing interest rate on NRE deposits 5.16 FEMA Regulation: In terms of para 5 of Schedule 1 of FEMA Notification No. 5 on NRE Scheme “Rate of interest applicable to these accounts shall be in accordance with the directions/instructions issued by the Reserve Bank from time to time.” The interest rate is subject to a cap stipulated by RBI (presently 175 basis points over LIBOR/SWAP rates in terms of RBI Circular No.DBOD.No. Dir.BC 82/13.03.00/2008-09 dated 15th November 2008). 5.17 Reasons for Change: The NRE account being a rupee deposit account, the LIBOR/SWAP rate is not perceived as a suitable Reference rate. Recommendation: 5.18 RBI may replace the LIBOR/SWAP rate as a Reference rate for fixing interest rates on NRE deposits by a more suitable Rupee benchmark rate. Resident Foreign Currency (Domestic) [RFC(D)] account 5.19 FEMA Regulation: Regulation 5A of RBI Notification No. FEMA 10/2000-RB dated 3rd May 2000. 5.20 Reasons for Change: A person resident in India can open an RFC (D) account with an AD to which certain credits by way of exchange earnings from services, honorarium, etc. can be afforded. 5.21 A person resident in India can also open an Exchange Earners’ Foreign Currency (EEFC) account with an AD for crediting his foreign exchange earnings. 5.22 Neither of these two accounts earns any interest. 5.23 As the provisions in respect of both the accounts are more or less similar as also since both the accounts are held by residents, we may consider the merger of RFC (D) into EEFC account. Recommendation: 5.24 Existing Resident Foreign Currency (Domestic) Accounts may be converted to EEFC accounts and the EEFC account scheme may be enlarged to include resident individuals meeting the eligibility criteria of RFC(D) accounts. Credit of sale proceeds of FDI investments to NRE/FCNR accounts 5.25 FEMA Regulation: Regulation 11 of FEMA Notification No.20/RB-2000 dated 3-5.2000 5.26 Reasons for Change: Regulation 11 refers only to the remittance of sale proceeds of investments made by a person resident outside India. NRIs are permitted to invest under FDI by debit to their NRE/FCNR account but there is no provision under Regulation 11 for credit of the sale proceeds of FDI investments into NRE/FCNR accounts. Perhaps, this is a lapse as there seems to be no reason for not allowing this. Recommendation: 5.27 Sale proceeds of FDI investments may be permitted to be credited to NRE/FCNR accounts. CHAPTER VI: OBSERVATIONS & RECOMMENDATIONS 6.1 The operations of FEMA still betray a “fear” of compensatory payments between non-residents and residents, harking back to the FERA days. (Para 2.9) 6.2 The structure of incentives, and the level of preparedness of the frontline staff of many ADs results in situations that users face unnecessary hardships in executing even the simplest FEMA compliant transactions. (Para 2.11) 6.3 The regulations under FEMA have also been burdened with the additional responsibility, which are not the domain of RBI, which contaminate the functioning of FEMA. (Para 2.12) 6.4 Since powers have been delegated to Authorized Dealers (ADs), it is as if instead of an erstwhile single regulator (the RBI), we now have a multitude of regulators, each interpreting FEMA in his own way! (Para 2.13) 6.5 Since non-residents have been given the freedom to remit US $ 1 million annually, it makes little sense to maintain procedures under FEMA that continue to treat these two categories, (repatriable and non-repatriable funds) separately. (Para 2.14) 6.6 Over a period of time, the FEMA rules now contain contradictory provisions and there is also a need to make definitions uniform and consistent across FEMA. (Paras 2.16 & 2.18) 6.7 The procedural “knots” in the system need to be untied to enable the present forex liberalization to be effective and in the absence of untying of these knots, any further forex liberalization will not be meaningful. (Para 2.20) 6.8 Through the draconian sub-section (5) of Section 10 of FEMA 1999, RBI has effectively created a system of case-by-case approval by hundreds of ADs with diverse discretionary authority to sit in judgement over the legitimacy of the current account transactions. (Para 3.15) 6.9 The limit on total holding in a single company not exceeding 5% of the paid-up capital relates back to the days of the Escorts case and the imminent threat of a take-over by a non-resident. This issue has undergone a sea-change and “take-overs” are now taken care of under the ambit of SEBI regulations and using FEMA for this purpose is superfluous and an unnecessary cost and hassle to both the non-resident investor and the Authorised Dealer alike. The same argument applies to the monitoring by RBI of the overall limit of 24% shareholding by NRIs under PIS. All that needs monitoring is the total “foreign” holding comprising FIIs, NRIs/PIOs and others and the onus for this lies squarely on the company and not the Authorised Dealer or the Reserve Bank of India. In fact in those sectors where 100% FDI is permissible there is no rationale for monitoring the portfolio investments of NRIs/PIOs. (Para 4.22(i)) 6.10 To enable hassle-free remittances by resident individuals banks may be advised by RBI not to insist on the submission of form 15 CA/15 CB for any remittances under the Liberalised Remittance Scheme (LRS). ADs may obtain a suitable self-declaration from the resident for such remittances as follows:
6.11 Resident individuals should be enabled to undertake any current account transaction other than those included under Scheme I & II of GOI Notification No. GSR 381(E) dated 3rd May 2000 upto US $2,00,000/- per financial year on the basis of a simple application form (Annex X) presently used for remittances under LRS without banks insisting on any documentary evidence or a Chartered Accountant’s certificate in Form 15 CA/15CB. (Para 3.16) 6.12 Regulation 5 of Section 10 of FEMA 1999 may be amended suitably so that any current account transaction can be carried out on the basis of a simple declaration as indicated in the recommendation at Para 3.9. (Para 3.17) 6.13 The ambit of FEMA Notification No.16/RB-2000 dated 3rd May 2000 may be expanded to include permission to residents making gifts to and bearing medical expenses of visiting NRIs/PIOs. (Para 3.20) 6.14 General permission may be available to resident individuals to gift shares/securities/convertible debentures etc. to their NRI/PIO close relative as defined in Section 6 of the Companies Act, 1956 subject to the following conditions: (i) The NRI/PIO donee is ‘eligible to hold such a security under Schedule 1,4 and 5 of Notification No. 20 of FEMA. (ii) The value of the security to be transferred by the donor together with any security transferred to any person residing outside India as gift in the calendar year does not exceed the Rupee-equivalent of US $ 2,00,000. (Para 3.24) 6.15 General permission may be granted to resident individuals to acquire qualification shares of an overseas company for holding the post of a director without the existing limitations. (Para 3.27) 6.16 General permission may be granted to resident individuals to acquire shares of a foreign company in part/full consideration of professional services rendered to the foreign company or in lieu of Director’s remuneration. (Para 3.30) 6.17 Indian resident employees or directors may be permitted to accept shares offered through an ESOP Scheme globally, on uniform basis, in a foreign company which has an equity stake, directly or indirectly, in the Indian company. (Para 3.33) 6.18. Resident individuals may be permitted to set up or acquire a majority stake in a company abroad or invest in a partnership firm and make remittances for this purpose within specified limits. (Para 3.36) 6.19 EEFC accounts may be permitted to be held jointly with a resident close relative as defined in Section 6 of the Companies Act, 1956. (Para 3.39) 6.20 Resident individuals may be permitted to include non resident close relative(s) as defined in the Companies Act, 1956 as a joint holder(s) in their resident bank accounts. (Para 3.44) 6.21 Resident may be granted general permission to lend in Rupees to their close relative (as defined under the Companies Act, 1956) for any personal purpose or business activities other than agricultural/plantation activities or real estate or relending business. (Para 3.47) 6.22. Resident individuals may be granted general permission to repay loans availed of from banks in Rupees in India by their close relatives as defined under Section 6 of the Companies Act. (Para 3.50) 6.23 Suitable instructions through the RTGS/NEFT guidelines may be issued by RBI to ensure that the remitting bank ensures adherence to FEMA guidelines before initiating credit into an NRO account. (Para 4.9 (i)) 6.24 Credits to an NRO account other than through remittances from abroad may be permitted on declaration accompanied by documentary evidence in support of ownership of funds. (Para 4.9(ii)) 6.25 All such credits may be subjected to 100% internal audit in the bank and the RBI may also do a sample check during the regular bank inspections. (Para 4.9 (iii)) 6.26 NRIs/PIOs may be permitted, subject to payment of applicable taxes, to transfer repatriable funds from their NRO account within the overall ceiling of US $ 1 million per financial year, for credit to their NRE account in India. (Para 4.13) 6.27 Transfer of funds from one NRO account to another NRO account of the same individual or any other NRI/PIO may be freely permitted. (Para 4.17) 6.28 The concept of “non-repatriation basis” or “non-repatriable funds” is out dated and all the relevant regulatory guidelines especially with reference to “Investments” need to be amended forthwith to indicate limited repatriability in accordance with the directions and upto the limits as may be specified by the RBI from time to time. (Para 4.20) 6.29 The Portfolio Investment Scheme needs to be reviewed in its entirety for the reasons as stated above and the recommendation is that there is no need for continuation of the existing scheme. (Para 4.23 (1)) 6.30 SEBI must also be advised by RBI to review the position with regard to the requirement of an NRI/PIO having as many as 3 Demat accounts. (Para 4.23(2)) 6.31 The opening of joint FCNR/NRE account with a resident close relative as defined under the Companies Act, 1956 may be permitted. (Para 4.27) 6.32 FCNR (B) accounts may permitted to be opened in any freely convertible currency. (Para 4.31) 6.33 Banks may sanction Rupee loans in India or foreign currency loan outside India to either the account holder or third party to the extent of the balance in the NRE/FCNR(B) account subject to margin requirements. (Para 4.34) 6.34 Banks may be permitted to extend the benefit of higher rate of interest offered to resident for senior citizens to NRI/PIO Senior citizens also in respect of NRO deposits. (Para 4.38) 6.35 General permission may be available to the non-resident shareholders of a Company under Voluntary Liquidation to receive in specie distribution of the Company’s assets from the liquidator, without the Official Liquidator’s Order so as to bring the treatment to non-resident shareholders on par with resident shareholders. (Para 4.42) 6.36 RBI may instruct banks to ensure that frontline staff at branches dealing with forex facilities must necessarily have undergone suitable training. (Para 5.4 (i)) 6.37 The Indian Institute of Banking and Finance (IIBF) may be requested to prepare a Certificate Course on Foreign Exchange Facilities and conduct an examination on-line on the same lines, as has been done by them on “Customer Service and Banking Codes and Standards”. (Para 5.4(ii)) 6.38 There should be only one Application-cum-Declaration Form (Annex X) to be submitted by resident individuals for any permissible current and capital account remittances upto US $ 2,00,000 and the AD should prepare the dummy A2 Form for record if the remittance exceeds US $ 5000/-. Please also see the recommendation at para 3.16. (Para 5.9) 6.39 No A2 Form should be obtained from RFC/EEFC account holders when they debit their accounts for making outward remittances. (Para 5.11) 6.40 Instructions may be issued forthwith clarifying the position that income and sale proceeds of assets held abroad need not be repatriated. (Para 5.13 (1)) 6.41 Master circular should contain only a consolidation of existing instructions. (Para 5.13 (2)) 6.42 Critical issues which are addressed through FAQs must have the legal backing of regulatory instructions. (Para 5.13 (3)) 6.43 The term “real estate business”, “PIO”, “close relative” etc. referred to under various FEMA regulations should carry a common definition. (Para 5.15) 6.44 RBI may replace the LIBOR/SWAP rate as a Reference rate for fixing in rates on NRE deposits by a more suitable Rupee benchmark rate. (Para 5.18) 6.45 Existing Resident Foreign Currency (Domestic) Accounts may be converted to EEFC accounts and the EEFC account scheme may be enlarged to include resident individuals meeting the eligibility criteria of RFC(D) accounts. (Para 5.24) 6.46 Sale proceeds of FDI investments may be permitted to be credited to NRE/FCNR accounts. (Para 5.27) |
|||||||||||||||||||||
রিজার্ভ ব্যাঙ্ক অফ ইন্ডিয়া মোবাইল অ্যাপ্লিকেশন ইনস্টল করুন এবং সাম্প্রতিক সংবাদগুলিতে দ্রুত অ্যাক্সেস পান!
