Foreign Exchange Management (Deposit) (Amendment) Regulations, 2002

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Published on November 27, 2002

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Foreign Exchange Management (Deposit) (Amendment) Regulations, 2002

Reserve Bank of India
Exchange Control Departemnt
Central Office
Mumbai-400 001

Notification No.FEMA.78/2002-RB

November 27, 2002

Foreign Exchange Management (Deposit) (Amendment) Regulations, 2002

In exercise of the powers conferred by clause (f) of sub-section (3) of Section 6 and sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in partial modification of its Notification No.FEMA 5/2000-RB dated 3^rd May, 2000, the Reserve Bank of India makes the following Regulations to amend the Foreign Exchange Management (Deposit) Regulations 2000, namely :-

1. Short title and Commencement

(i) These Regulations may be called the Foreign Exchange Management (Deposit) (Third Amendment) Regulations, 2002.

(ii) They shall come into force on their publication in the Official Gazette.

2. Amendment of the Regulations

In the Foreign Exchange Management (Deposit) Regulations 2000, in Regulation 4, in sub-regulation (3)

For the words 'diplomatic missions and personnel', the words 'diplomatic missions, diplomatic personnel and non-diplomatic staff, who are the nationals of the concerned foreign countries and hold official passport of foreign embassies' shall be substituted.

In Clause (c) the words 'and non-diplomatic staff' shall be inserted after the words 'diplomatic personnel'.

( K. J. Udeshi )
Executive Director

Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 18.03.2003 - G.S.R.No.224(E)