Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) (Second Amendment) Regulations, 2000

Notification No.FEMA 30 /2000-RB

dated November 17, 2000

In exercise of the powers conferred by clause (b) of Section 9 and clause (e) of 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 10/2000-RB dated 3^rd May, 2000, the Reserve Bank of India makes the following Regulations to amend the Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2000, namely:-

1. These regulations may be called the Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) (Second Amendment) Regulations, 2000.
2. The shall come into force with immediate effect.

In the Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2000 (hereinafter referred to as 'the said Regulations'),

1. in Regulation 9, for the proviso, the following proviso shall be substituted, namely:-

'Provided that the EEFC Account referred to in Regulation 4, shall be opened, held or maintained in the form of a non-interest bearing current account only;'

2. in the Schedule to the said Regulations, in paragraph (1), for the words 'up to 35 per cent' and 'up to 25 per cent', the words 'up to 70 per cent' and 'up to 50 per cent', shall be substituted.

(D.P. Sards)
Executive Director