Notifications - Financial Markets - RBI - Reserve Bank of India
Notifications
Nov 08, 2024
Reporting of Foreign Exchange Transactions to Trade Repository
RBI/2024-25/89 FMRD.MIOD.07/02.05.002/2024-25 November 08, 2024 To, All Authorised Dealers Madam/Sir, Reporting of Foreign Exchange Transactions to Trade Repository Please refer to the Master Direction – Risk Management and Inter-Bank Dealings dated July 5, 2016, as amended from time to time, which requires, inter-alia, Authorised Dealers to report all over-the-counter (OTC) foreign exchange derivative contracts and foreign currency interest rate derivative contracts, undertaken by them directly or through their overseas entities (including overseas branches, IFSC Banking Units, wholly owned subsidiaries and joint ventures of Authorised Dealers), to the Trade Repository (TR) of Clearing Corporation of India Ltd. (CCIL).
RBI/2024-25/89 FMRD.MIOD.07/02.05.002/2024-25 November 08, 2024 To, All Authorised Dealers Madam/Sir, Reporting of Foreign Exchange Transactions to Trade Repository Please refer to the Master Direction – Risk Management and Inter-Bank Dealings dated July 5, 2016, as amended from time to time, which requires, inter-alia, Authorised Dealers to report all over-the-counter (OTC) foreign exchange derivative contracts and foreign currency interest rate derivative contracts, undertaken by them directly or through their overseas entities (including overseas branches, IFSC Banking Units, wholly owned subsidiaries and joint ventures of Authorised Dealers), to the Trade Repository (TR) of Clearing Corporation of India Ltd. (CCIL).
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Nov 07, 2024
‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds
RBI/2024-25/88 FMRD.FMD.No. 06/14.01.006/2024-25 November 07, 2024 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds A reference is invited to the Press Release on ‘Issuance Calendar for Marketable Dated Securities for October 2024 - March 2025’ dated September 26, 2024, issued by the Reserve Bank, notifying, inter alia, the issuance calendar for Sovereign Green Bonds for the second half of the fiscal year 2024-25. Attention is also invited to the Fully Accessible Route (FAR) introduced by the Reserve Bank, vide A.P. (DIR Series) Circular No. 25 dated March 30, 2020, wherein certain specified categories of Central Government securities were opened fully for non-resident investors without any restrictions, apart from being available to domestic investors as well.
RBI/2024-25/88 FMRD.FMD.No. 06/14.01.006/2024-25 November 07, 2024 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds A reference is invited to the Press Release on ‘Issuance Calendar for Marketable Dated Securities for October 2024 - March 2025’ dated September 26, 2024, issued by the Reserve Bank, notifying, inter alia, the issuance calendar for Sovereign Green Bonds for the second half of the fiscal year 2024-25. Attention is also invited to the Fully Accessible Route (FAR) introduced by the Reserve Bank, vide A.P. (DIR Series) Circular No. 25 dated March 30, 2020, wherein certain specified categories of Central Government securities were opened fully for non-resident investors without any restrictions, apart from being available to domestic investors as well.
Aug 29, 2024
Scheme for Trading and Settlement of Sovereign Green Bonds in the International Financial Services Centre in India
RBI/2024-25/72 CO.FMRD.FMIA.No.S242/11-01-051/2024-2025 August 29, 2024 To All Eligible Market Participants Madam / Sir Scheme for Trading and Settlement of Sovereign Green Bonds in the International Financial Services Centre in India Please refer to Paragraph 1 of the Statement on Developmental and Regulatory Policies announced as a part of the Bi-monthly Monetary Policy Statement for 2024-25 dated April 05, 2024, on the issuance of a scheme for investment and trading in Sovereign Green Bonds (SGrBs) by eligible foreign investors in the International Financial Services Centre (IFSC) in India.
RBI/2024-25/72 CO.FMRD.FMIA.No.S242/11-01-051/2024-2025 August 29, 2024 To All Eligible Market Participants Madam / Sir Scheme for Trading and Settlement of Sovereign Green Bonds in the International Financial Services Centre in India Please refer to Paragraph 1 of the Statement on Developmental and Regulatory Policies announced as a part of the Bi-monthly Monetary Policy Statement for 2024-25 dated April 05, 2024, on the issuance of a scheme for investment and trading in Sovereign Green Bonds (SGrBs) by eligible foreign investors in the International Financial Services Centre (IFSC) in India.
Jul 29, 2024
‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Exclusion of new issuances in 14-year and 30-year tenor securities
RBI/2024-25/56 FMRD.FMID.No. 03/14.01.006/2024-25 July 29, 2024 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Exclusion of new issuances in 14-year and 30-year tenor securities A reference is invited to the Fully Accessible Route introduced by the Reserve Bank, vide A.P. (DIR Series) Circular No. 25 dated March 30, 2020, wherein certain specified categories of Central Government securities were opened fully for non-resident investors without any restrictions, apart from being available to domestic investors as well.
RBI/2024-25/56 FMRD.FMID.No. 03/14.01.006/2024-25 July 29, 2024 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Exclusion of new issuances in 14-year and 30-year tenor securities A reference is invited to the Fully Accessible Route introduced by the Reserve Bank, vide A.P. (DIR Series) Circular No. 25 dated March 30, 2020, wherein certain specified categories of Central Government securities were opened fully for non-resident investors without any restrictions, apart from being available to domestic investors as well.
May 08, 2024
Margin for Derivative Contracts
RBI/2024-25/34 A. P. (DIR Series) Circular No.05 May 08, 2024 To, The Authorised Dealers Madam/Sir, Margin for Derivative Contracts Attention of Authorised Dealers is invited to the Foreign Exchange Management (Margin for Derivative Contracts) Regulations, 2020 notified in the Gazette of India vide notification no. FEMA.399/RB-2020 dated October 23, 2020, the amendment to the Foreign Exchange Management (Margin for Derivative Contracts) Regulations, 2020 notified in the Gazette of India vide notification no. FEMA.399(1)/2024-RB dated April 30, 2024 and the A. P. (DIR Series) Circular No. 10 dated February 15, 2021 on Margin for Derivative Contracts.
RBI/2024-25/34 A. P. (DIR Series) Circular No.05 May 08, 2024 To, The Authorised Dealers Madam/Sir, Margin for Derivative Contracts Attention of Authorised Dealers is invited to the Foreign Exchange Management (Margin for Derivative Contracts) Regulations, 2020 notified in the Gazette of India vide notification no. FEMA.399/RB-2020 dated October 23, 2020, the amendment to the Foreign Exchange Management (Margin for Derivative Contracts) Regulations, 2020 notified in the Gazette of India vide notification no. FEMA.399(1)/2024-RB dated April 30, 2024 and the A. P. (DIR Series) Circular No. 10 dated February 15, 2021 on Margin for Derivative Contracts.
May 03, 2024
Master Direction – Risk Management and Inter-Bank Dealings: Amendments
RBI/2024-25/32 A. P. (DIR Series) Circular No. 04 May 03, 2024 To, All Authorised Persons Madam/Sir, Master Direction – Risk Management and Inter-Bank Dealings: Amendments Attention of Authorised Persons is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 03, 2000 [Notification no. FEMA.25/RB-2000 dated May 03, 2000], as amended from time to time and Master Direction - Risk Management and Inter-Bank Dealings dated July 05, 2016, as amended from time to time (hereinafter referred as ‘Master Direction’).
RBI/2024-25/32 A. P. (DIR Series) Circular No. 04 May 03, 2024 To, All Authorised Persons Madam/Sir, Master Direction – Risk Management and Inter-Bank Dealings: Amendments Attention of Authorised Persons is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 03, 2000 [Notification no. FEMA.25/RB-2000 dated May 03, 2000], as amended from time to time and Master Direction - Risk Management and Inter-Bank Dealings dated July 05, 2016, as amended from time to time (hereinafter referred as ‘Master Direction’).
Apr 26, 2024
Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs)
RBI/2024-25/27 A.P. (DIR Series) Circular No. 03 April 26, 2024 To, All Authorized Persons Madam / Sir Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs) Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA. 396/2019-RB dated October 17, 2019 as amended from time to time and the relevant Directions issued thereunder.
RBI/2024-25/27 A.P. (DIR Series) Circular No. 03 April 26, 2024 To, All Authorized Persons Madam / Sir Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs) Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA. 396/2019-RB dated October 17, 2019 as amended from time to time and the relevant Directions issued thereunder.
Apr 24, 2024
Unauthorised foreign exchange transactions
RBI/2024-25/24 A.P. (DIR Series) Circular No.02 April 24, 2024 To, The Authorised Dealer Category – I Banks Madam / Sir, Unauthorised foreign exchange transactions
RBI/2024-25/24 A.P. (DIR Series) Circular No.02 April 24, 2024 To, The Authorised Dealer Category – I Banks Madam / Sir, Unauthorised foreign exchange transactions
Apr 15, 2024
Hedging of Gold Price Risk in Overseas Markets
Please refer to Paragraph 2 of the Statement on Developmental and Regulatory Policies announced as a part of the Bi-monthly Monetary Policy Statement for 2023-24 dated February 08, 2024, regarding hedging of price risk of gold in overseas markets. Attention is also invited to the Master Direction – Foreign Exchange Management (Hedging of Commodity Price Risk and Freight Risk in Overseas Markets) Directions, 2022.
Please refer to Paragraph 2 of the Statement on Developmental and Regulatory Policies announced as a part of the Bi-monthly Monetary Policy Statement for 2023-24 dated February 08, 2024, regarding hedging of price risk of gold in overseas markets. Attention is also invited to the Master Direction – Foreign Exchange Management (Hedging of Commodity Price Risk and Freight Risk in Overseas Markets) Directions, 2022.
Jan 05, 2024
Risk Management and Inter-Bank Dealings – Hedging of foreign exchange risk
RBI/2023-24/108 A. P. (DIR Series) Circular No. 13 January 5, 2024 Authorised Persons Madam / Sir, Risk Management and Inter-Bank Dealings – Hedging of foreign exchange risk Attention of Authorised Persons is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 03, 2000 (Notification No. FEMA.25/RB-2000 dated May 03, 2000), as amended from time to time and Master Direction – Risk Management and Inter-Bank Dealings dated July 05, 2016, as amended from time to time.
RBI/2023-24/108 A. P. (DIR Series) Circular No. 13 January 5, 2024 Authorised Persons Madam / Sir, Risk Management and Inter-Bank Dealings – Hedging of foreign exchange risk Attention of Authorised Persons is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 03, 2000 (Notification No. FEMA.25/RB-2000 dated May 03, 2000), as amended from time to time and Master Direction – Risk Management and Inter-Bank Dealings dated July 05, 2016, as amended from time to time.
Dec 28, 2023
Reserve Bank of India (Financial Benchmark Administrators) Directions, 2023
RBI/2023-24/221 FMRD.FMSD.07/03.07.35/2023-24 December 28, 2023 To All eligible market participants Madam/Sir Reserve Bank of India (Financial Benchmark Administrators) Directions, 2023
RBI/2023-24/221 FMRD.FMSD.07/03.07.35/2023-24 December 28, 2023 To All eligible market participants Madam/Sir Reserve Bank of India (Financial Benchmark Administrators) Directions, 2023
Dec 27, 2023
Reserve Bank of India (Government Securities Lending) Directions, 2023
RBI/2023-24/97FMRD.DIRD.No.05/14.03.061/2023-2024 December 27, 2023 All participants in Government Securities market Madam/Sir, Reserve Bank of India (Government Securities Lending) Directions, 2023
RBI/2023-24/97FMRD.DIRD.No.05/14.03.061/2023-2024 December 27, 2023 All participants in Government Securities market Madam/Sir, Reserve Bank of India (Government Securities Lending) Directions, 2023
Nov 08, 2023
‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds
RBI/2023-24/81 FMRD.FMID.No. 04/14.01.006/2023-24 November 08, 2023 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds A reference is invited to the Press Release on
RBI/2023-24/81 FMRD.FMID.No. 04/14.01.006/2023-24 November 08, 2023 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds A reference is invited to the Press Release on
Oct 16, 2023
Foreign Exchange Management (Debt Instruments) (Second Amendment) Regulations, 2023
RESERVE BANK OF INDIA (Financial Markets Regulation Department) (CENTRAL OFFICE) NOTIFICATION MUMBAI, the 16th October, 2023 Foreign Exchange Management (Debt Instruments) (Second Amendment) Regulations, 2023 No. FEMA.396(2)/2023-RB. — In exercise of the powers conferred by clause (a) of sub-section (2) of section 6 and section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 (Notification No. FEMA.396/2019-RB dated October 17, 2019) (hereinafter referred to as 'the Principal Regulation')
RESERVE BANK OF INDIA (Financial Markets Regulation Department) (CENTRAL OFFICE) NOTIFICATION MUMBAI, the 16th October, 2023 Foreign Exchange Management (Debt Instruments) (Second Amendment) Regulations, 2023 No. FEMA.396(2)/2023-RB. — In exercise of the powers conferred by clause (a) of sub-section (2) of section 6 and section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 (Notification No. FEMA.396/2019-RB dated October 17, 2019) (hereinafter referred to as 'the Principal Regulation')
Jun 23, 2023
Status of MIFOR as a Significant Benchmark
RBI/2023-24/46FMRD.FMSD.03/03.07.25/2023-24 June 23, 2023 To All the Financial Benchmark Administrators Madam/Sir Status of MIFOR as a Significant Benchmark Please refer to the RBI circular dated January 01, 2020 and December 01, 2022, notifying, inter-alia, the financial benchmarks administered by Financial Benchmarks India Pvt. Ltd. (FBIL) viz., Mumbai Interbank Forward Outright Rate (MIFOR) and Modified Mumbai Interbank Forward Outright Rate (MMIFOR) as ‘significan
RBI/2023-24/46FMRD.FMSD.03/03.07.25/2023-24 June 23, 2023 To All the Financial Benchmark Administrators Madam/Sir Status of MIFOR as a Significant Benchmark Please refer to the RBI circular dated January 01, 2020 and December 01, 2022, notifying, inter-alia, the financial benchmarks administered by Financial Benchmarks India Pvt. Ltd. (FBIL) viz., Mumbai Interbank Forward Outright Rate (MIFOR) and Modified Mumbai Interbank Forward Outright Rate (MMIFOR) as ‘significan
Jun 08, 2023
Reserve Bank of India (Call, Notice and Term Money Markets) Directions, 2021-Review
RBI/2023-24/38 FMRD.DIRD.02/14.01.001/2023-24 June 08, 2023 To All Eligible Market Participants Madam / Sir Reserve Bank of India (Call, Notice and Term Money Markets) Directions, 2021-Review Please refer to Paragraph 1 of the Statement on Developmental and Regulatory Policies, announced as a part of the Bi-monthly Monetary Policy Statement for 2023-24 dated June 08, 2023, regarding Borrowing in Call and Notice Money Markets by Scheduled Commercial Banks. Attention is
RBI/2023-24/38 FMRD.DIRD.02/14.01.001/2023-24 June 08, 2023 To All Eligible Market Participants Madam / Sir Reserve Bank of India (Call, Notice and Term Money Markets) Directions, 2021-Review Please refer to Paragraph 1 of the Statement on Developmental and Regulatory Policies, announced as a part of the Bi-monthly Monetary Policy Statement for 2023-24 dated June 08, 2023, regarding Borrowing in Call and Notice Money Markets by Scheduled Commercial Banks. Attention is
Jun 06, 2023
Risk Management and Inter-Bank Dealings - Non-deliverable derivative contracts (NDDCs)
RBI/2023-24/36 A. P. (DIR Series) Circular No. 05 June 06, 2023 All Authorised Dealer Category – I Banks Madam / Sir, Risk Management and Inter-Bank Dealings - Non-deliverable derivative contracts (NDDCs) Please refer to Paragraph 1 of the Statement on Developmental and Regulatory Policies announced as a part of the first Bi-monthly Monetary Policy Statement for 2023-24 dated April 06, 2023 regarding development of the onshore non-deliverable derivative market. Attent
RBI/2023-24/36 A. P. (DIR Series) Circular No. 05 June 06, 2023 All Authorised Dealer Category – I Banks Madam / Sir, Risk Management and Inter-Bank Dealings - Non-deliverable derivative contracts (NDDCs) Please refer to Paragraph 1 of the Statement on Developmental and Regulatory Policies announced as a part of the first Bi-monthly Monetary Policy Statement for 2023-24 dated April 06, 2023 regarding development of the onshore non-deliverable derivative market. Attent
May 12, 2023
LIBOR Transition
RBI/2023-24/30CO.FMRD.DIRD.01/14.02.001/2023-24 May 12, 2023 To The Chief Executive Officer/ Chairman/Managing Director,All Commercial and Co-operative Banks / All India Financial Institutions /Non-Banking Financial Companies including Housing Finance Companies and Standalone Primary Dealers Madam / Dear Sir LIBOR Transition Attention of banks/financial institutions (FIs) is drawn to the Reserve Bank advisory on “Roadmap for LIBOR Transition” dated July 08, 2021 where
RBI/2023-24/30CO.FMRD.DIRD.01/14.02.001/2023-24 May 12, 2023 To The Chief Executive Officer/ Chairman/Managing Director,All Commercial and Co-operative Banks / All India Financial Institutions /Non-Banking Financial Companies including Housing Finance Companies and Standalone Primary Dealers Madam / Dear Sir LIBOR Transition Attention of banks/financial institutions (FIs) is drawn to the Reserve Bank advisory on “Roadmap for LIBOR Transition” dated July 08, 2021 where
Feb 08, 2023
Standing Liquidity Facility for Primary Dealers
RBI/2022-23/173 REF.No.MPD.BC.397/07.01.279/2022-23 February 08, 2023 All Primary Dealers, Standing Liquidity Facility for Primary Dealers As announced in the Monetary Policy Statement 2022-23 today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.25 per cent to 6.50 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provided
RBI/2022-23/173 REF.No.MPD.BC.397/07.01.279/2022-23 February 08, 2023 All Primary Dealers, Standing Liquidity Facility for Primary Dealers As announced in the Monetary Policy Statement 2022-23 today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.25 per cent to 6.50 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provided
Feb 08, 2023
Liquidity Adjustment Facility - Change in rates
RBI/2022-23/175 FMOD.MAOG.No.149/01.01.001/2022-23 February 08, 2023 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility - Change in rates As announced in the@@NBSP@@Monetary Policy Statement dated February 08, 2023, it has been decided by the Monetary Policy Committee (MPC) to increase the policy repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.25 per cent to@@NBSP@@6.50 per cent@@NBSP@@with i
RBI/2022-23/175 FMOD.MAOG.No.149/01.01.001/2022-23 February 08, 2023 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility - Change in rates As announced in the@@NBSP@@Monetary Policy Statement dated February 08, 2023, it has been decided by the Monetary Policy Committee (MPC) to increase the policy repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.25 per cent to@@NBSP@@6.50 per cent@@NBSP@@with i
Jan 23, 2023
‘Fully Accessible Route’ for Investment by Non-residents in Government Securities - Inclusion of Sovereign Green Bonds
RBI/2022-23/169 FMRD.FMID.No.07/14.01.006/2022-23 January 23, 2023 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds A reference is invited to the Press Release on Issuance Calendar for Marketable Sovereign Green Bonds: FY 2022-23 dated January 06, 2023, issued by the Reserve Bank, notifying the issuance calendar for Sovereign Green Bonds
RBI/2022-23/169 FMRD.FMID.No.07/14.01.006/2022-23 January 23, 2023 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds A reference is invited to the Press Release on Issuance Calendar for Marketable Sovereign Green Bonds: FY 2022-23 dated January 06, 2023, issued by the Reserve Bank, notifying the issuance calendar for Sovereign Green Bonds
Dec 12, 2022
Hedging of Gold Price Risk in Overseas Markets
RBI/2022-23/151 A. P. (DIR Series) Circular No. 19 December 12, 2022 All Authorised Dealer Category – I Banks Madam / Sir, Hedging of Gold Price Risk in Overseas Markets Please refer to Paragraph 4 of the Statement on Developmental and Regulatory Policies announced as a part of the Bi-monthly Monetary Policy Statement for 2022-23 dated December 07, 2022 regarding hedging of price risk of gold in overseas markets. Attention is also invited to the Hedging of Commodity P
RBI/2022-23/151 A. P. (DIR Series) Circular No. 19 December 12, 2022 All Authorised Dealer Category – I Banks Madam / Sir, Hedging of Gold Price Risk in Overseas Markets Please refer to Paragraph 4 of the Statement on Developmental and Regulatory Policies announced as a part of the Bi-monthly Monetary Policy Statement for 2022-23 dated December 07, 2022 regarding hedging of price risk of gold in overseas markets. Attention is also invited to the Hedging of Commodity P
Dec 07, 2022
Standing Liquidity Facility for Primary Dealers
RBI/2022-23/149 REF.No.MPD.BC.396/07.01.279/2022-23 December 07, 2022 All Primary Dealers, Standing Liquidity Facility for Primary Dealers As announced in the Monetary Policy Statement 2022-23 today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy repo rate under the Liquidity Adjustment Facility (LAF) by 35 basis points from 5.90 per cent to 6.25 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provided
RBI/2022-23/149 REF.No.MPD.BC.396/07.01.279/2022-23 December 07, 2022 All Primary Dealers, Standing Liquidity Facility for Primary Dealers As announced in the Monetary Policy Statement 2022-23 today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy repo rate under the Liquidity Adjustment Facility (LAF) by 35 basis points from 5.90 per cent to 6.25 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provided
Dec 07, 2022
Liquidity Adjustment Facility- Change in rates
RBI/2022-23/147 FMOD.MAOG.No.148/01.01.001/2022-23 December 07, 2022 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility- Change in rates As announced in the Monetary Policy Statement dated December 07, 2022, it has been decided by the Monetary Policy Committee (MPC) to increase the policy repo rate under the Liquidity Adjustment Facility (LAF) by 35 basis points from 5.90 per cent to 6.25 per cent with immediate effect. 2. Co
RBI/2022-23/147 FMOD.MAOG.No.148/01.01.001/2022-23 December 07, 2022 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility- Change in rates As announced in the Monetary Policy Statement dated December 07, 2022, it has been decided by the Monetary Policy Committee (MPC) to increase the policy repo rate under the Liquidity Adjustment Facility (LAF) by 35 basis points from 5.90 per cent to 6.25 per cent with immediate effect. 2. Co
Dec 01, 2022
Notification of Significant Benchmark
RBI/2022-23/142 FMRD.FMSD.06/03.07.25/2022-23 December 01, 2022 To All the Financial Benchmark Administrators Madam/Sir Notification of Significant Benchmark Please refer to the Financial Benchmark Administrators (Reserve Bank) Directions, 2019 (hereinafter referred to as ‘the Directions’), dated June 26, 2019 and RBI circular dated January 01, 2020, notifying six financial benchmarks administered by Financial Benchmarks India Pvt. Ltd. (FBIL) as ‘significant benchmar
RBI/2022-23/142 FMRD.FMSD.06/03.07.25/2022-23 December 01, 2022 To All the Financial Benchmark Administrators Madam/Sir Notification of Significant Benchmark Please refer to the Financial Benchmark Administrators (Reserve Bank) Directions, 2019 (hereinafter referred to as ‘the Directions’), dated June 26, 2019 and RBI circular dated January 01, 2020, notifying six financial benchmarks administered by Financial Benchmarks India Pvt. Ltd. (FBIL) as ‘significant benchmar
Oct 11, 2022
Diversification of activities by SPDs - Review of permissible non-core activities - Prudential regulations and other instructions
RBI/2022-23/127 DOR.FIN.REC.No.73/03.10.117/2022-23 October 11, 2022 All Standalone Primary Dealers (SPDs) Dear Sir/ Madam, Diversification of activities by SPDs – Review of permissible non-core activities – Prudential regulations and other instructions Please refer to the circular DOR.FIN.REC.No.72/03.10.117/2022-23 dated October 11, 2022 allowing SPDs to undertake foreign exchange activities as part of their non-core activities. In this connection, SPDs shall adhere
RBI/2022-23/127 DOR.FIN.REC.No.73/03.10.117/2022-23 October 11, 2022 All Standalone Primary Dealers (SPDs) Dear Sir/ Madam, Diversification of activities by SPDs – Review of permissible non-core activities – Prudential regulations and other instructions Please refer to the circular DOR.FIN.REC.No.72/03.10.117/2022-23 dated October 11, 2022 allowing SPDs to undertake foreign exchange activities as part of their non-core activities. In this connection, SPDs shall adhere
Oct 11, 2022
Diversification of activities by SPDs - Review of permissible non-core activities
RBI/2022-23/126 DOR.FIN.REC.No.72/03.10.117/2022-23 October 11, 2022 All Standalone Primary Dealers (SPDs) Dear Sir/ Madam, Diversification of activities by SPDs – Review of permissible non-core activities A reference is invited to circular DNBR (PD) CC.No.094/03.10.001/2018-19 dated July 27, 2018 in terms of which SPDs, as part of their non-core activities, are permitted to offer foreign exchange products, as allowed from time to time, to their Foreign Portfolio Inve
RBI/2022-23/126 DOR.FIN.REC.No.72/03.10.117/2022-23 October 11, 2022 All Standalone Primary Dealers (SPDs) Dear Sir/ Madam, Diversification of activities by SPDs – Review of permissible non-core activities A reference is invited to circular DNBR (PD) CC.No.094/03.10.001/2018-19 dated July 27, 2018 in terms of which SPDs, as part of their non-core activities, are permitted to offer foreign exchange products, as allowed from time to time, to their Foreign Portfolio Inve
Sep 30, 2022
Standing Liquidity Facility for Primary Dealers
RBI/2022-23/121 REF.No.MPD.BC.395/07.01.279/2022-23 September 30, 2022 All Primary Dealers, Standing Liquidity Facility for Primary Dealers As announced in the Monetary Policy Statement 2022-23 today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy repo rate under the Liquidity Adjustment Facility (LAF) by 50 basis points from 5.40 per cent to 5.90 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provide
RBI/2022-23/121 REF.No.MPD.BC.395/07.01.279/2022-23 September 30, 2022 All Primary Dealers, Standing Liquidity Facility for Primary Dealers As announced in the Monetary Policy Statement 2022-23 today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy repo rate under the Liquidity Adjustment Facility (LAF) by 50 basis points from 5.40 per cent to 5.90 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provide
Sep 30, 2022
Liquidity Adjustment Facility- Change in rates
RBI/2022-2023/120 FMOD.MAOG.No.147/01.01.001/2022-23 September 30, 2022 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility- Change in rates As announced in the Monetary Policy Statement dated September 30, 2022, it has been decided by the Monetary Policy Committee (MPC) to increase the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 50 basis points from 5.40 per cent to 5.90 per cent with immediate effect. 2
RBI/2022-2023/120 FMOD.MAOG.No.147/01.01.001/2022-23 September 30, 2022 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility- Change in rates As announced in the Monetary Policy Statement dated September 30, 2022, it has been decided by the Monetary Policy Committee (MPC) to increase the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 50 basis points from 5.40 per cent to 5.90 per cent with immediate effect. 2
Aug 08, 2022
Rupee Interest Rate Derivatives (Reserve Bank) Directions - Review
RBI/2022-23/105FMRD.DIRD.05/14.03.046/2022-23 August 08, 2022 To, All Eligible Market Participants Madam / Sir, Rupee Interest Rate Derivatives (Reserve Bank) Directions - Review Please refer to Paragraph 4 of the Statement on Developmental and Regulatory Policies, issued as a part of the Bi-monthly Monetary Policy Statement for 2022-23 dated August 05, 2022 regarding permitting stand-alone primary dealers (SPDs) in India to deal in Foreign Currency Settled Overnight
RBI/2022-23/105FMRD.DIRD.05/14.03.046/2022-23 August 08, 2022 To, All Eligible Market Participants Madam / Sir, Rupee Interest Rate Derivatives (Reserve Bank) Directions - Review Please refer to Paragraph 4 of the Statement on Developmental and Regulatory Policies, issued as a part of the Bi-monthly Monetary Policy Statement for 2022-23 dated August 05, 2022 regarding permitting stand-alone primary dealers (SPDs) in India to deal in Foreign Currency Settled Overnight
Aug 05, 2022
Standing Liquidity Facility for Primary Dealers
RBI/2022-23/102 REF.No.MPD.BC.394/07.01.279/2022-23 August 05, 2022 All Primary Dealers, Standing Liquidity Facility for Primary Dealers As announced in the Monetary Policy Statement 2022-23 today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy repo rate under the Liquidity Adjustment Facility (LAF) by 50 basis points from 4.90 per cent to 5.40 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provided t
RBI/2022-23/102 REF.No.MPD.BC.394/07.01.279/2022-23 August 05, 2022 All Primary Dealers, Standing Liquidity Facility for Primary Dealers As announced in the Monetary Policy Statement 2022-23 today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy repo rate under the Liquidity Adjustment Facility (LAF) by 50 basis points from 4.90 per cent to 5.40 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provided t
Aug 05, 2022
Liquidity Adjustment Facility- Change in rates
RBI/2022-23/101 FMOD.MAOG.No.146/01.01.001/2022-23 August 05, 2022 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility- Change in rates As announced in the Monetary Policy Statement dated August 05, 2022, it has been decided by the Monetary Policy Committee (MPC) to increase the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 50 basis points from 4.90 per cent to 5.40 per cent with immediate effect. 2. Conseq
RBI/2022-23/101 FMOD.MAOG.No.146/01.01.001/2022-23 August 05, 2022 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility- Change in rates As announced in the Monetary Policy Statement dated August 05, 2022, it has been decided by the Monetary Policy Committee (MPC) to increase the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 50 basis points from 4.90 per cent to 5.40 per cent with immediate effect. 2. Conseq
Jul 07, 2022
‘Fully Accessible Route’ for Investment by Non-residents in Government Securities - Additional specified securities
RBI/2022-23/86 FMRD.FMID.No.04/14.01.006/2022-23 July 07, 2022 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Additional specified securities Please refer to paragraph 3 of the press release on “Liberalisation of Forex Flows” dated July 06, 2022 regarding inclusion of additional ‘specified securities’ under the Fully Accessible Route (FAR) for investments in Government
RBI/2022-23/86 FMRD.FMID.No.04/14.01.006/2022-23 July 07, 2022 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Additional specified securities Please refer to paragraph 3 of the press release on “Liberalisation of Forex Flows” dated July 06, 2022 regarding inclusion of additional ‘specified securities’ under the Fully Accessible Route (FAR) for investments in Government
Jul 07, 2022
Overseas foreign currency borrowings of Authorised Dealer Category-I banks
RBI/2022-23/88 A. P. (DIR Series) Circular No. 08 July 07, 2022 All Authorised Dealer Category-I Banks Madam/Sir, Overseas foreign currency borrowings of Authorised Dealer Category-I banks Attention of Authorised Dealer Category-I (AD Cat-I) banks is invited to the Foreign Exchange Management (Borrowing and Lending) Regulations, 2018 [Notification no. FEMA 3(R)/2018-RB dated December 17, 2018] and Master Direction - Risk Management and Inter-Bank Dealings dated July 0
RBI/2022-23/88 A. P. (DIR Series) Circular No. 08 July 07, 2022 All Authorised Dealer Category-I Banks Madam/Sir, Overseas foreign currency borrowings of Authorised Dealer Category-I banks Attention of Authorised Dealer Category-I (AD Cat-I) banks is invited to the Foreign Exchange Management (Borrowing and Lending) Regulations, 2018 [Notification no. FEMA 3(R)/2018-RB dated December 17, 2018] and Master Direction - Risk Management and Inter-Bank Dealings dated July 0
Jul 07, 2022
Investment by Foreign Portfolio Investors (FPI) in Debt - Relaxations
RBI/2022-23/87 A.P. (DIR Series) Circular No.07 July 07, 2022 To All Authorised Persons Madam/Sir, Investment by Foreign Portfolio Investors (FPI) in Debt - Relaxations Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to the paragraph 3 of the press release on “Liberalisation of Forex Flows” dated July 06, 2022 regarding relaxations in the regulatory regime under the Medium-Term Framework. A reference is also invited to: the Foreign Exchange
RBI/2022-23/87 A.P. (DIR Series) Circular No.07 July 07, 2022 To All Authorised Persons Madam/Sir, Investment by Foreign Portfolio Investors (FPI) in Debt - Relaxations Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to the paragraph 3 of the press release on “Liberalisation of Forex Flows” dated July 06, 2022 regarding relaxations in the regulatory regime under the Medium-Term Framework. A reference is also invited to: the Foreign Exchange
Jun 08, 2022
Liquidity Adjustment Facility - Change in rates
RBI/2022-23/63 FMOD.MAOG.No.145/01.01.001/2022-23 June 08, 2022 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility - Change in rates As announced in the Monetary Policy Statement, 2022-23, today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 50 basis points from 4.40 per cent to 4.90 per cent with immediate effect. 2. Consequently,
RBI/2022-23/63 FMOD.MAOG.No.145/01.01.001/2022-23 June 08, 2022 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility - Change in rates As announced in the Monetary Policy Statement, 2022-23, today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 50 basis points from 4.40 per cent to 4.90 per cent with immediate effect. 2. Consequently,
May 04, 2022
Standing Liquidity Facility for Primary Dealers
RBI/2022-23/44 REF.No.MPD.BC.S33/07.01.279/2022-23 May 4, 2022 All Primary Dealers, Standing Liquidity Facility for Primary Dealers In the Monetary Policy Statement 2022-23, dated May 4, 2022, the policy repo rate under the Liquidity Adjustment Facility (LAF) has been increased by 40 basis points to 4.40 per cent from 4.00 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provided to Primary Dealers (PDs) (collateralised liquidity support
RBI/2022-23/44 REF.No.MPD.BC.S33/07.01.279/2022-23 May 4, 2022 All Primary Dealers, Standing Liquidity Facility for Primary Dealers In the Monetary Policy Statement 2022-23, dated May 4, 2022, the policy repo rate under the Liquidity Adjustment Facility (LAF) has been increased by 40 basis points to 4.40 per cent from 4.00 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provided to Primary Dealers (PDs) (collateralised liquidity support
May 04, 2022
Liquidity Adjustment Facility- Change in rates
RBI/2022-23/42 FMOD.MAOG.No.144/01.01.001/2022-23 May 04, 2022 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility- Change in rates As announced in the Monetary Policy Statement, 2022-23, today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 40 basis points from 4.00 per cent to 4.40 per cent with immediate effect. 2. Consequently, th
RBI/2022-23/42 FMOD.MAOG.No.144/01.01.001/2022-23 May 04, 2022 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility- Change in rates As announced in the Monetary Policy Statement, 2022-23, today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 40 basis points from 4.00 per cent to 4.40 per cent with immediate effect. 2. Consequently, th
May 02, 2022
Regulations Review Authority (RRA 2.0) - Interim Recommendations - Withdrawal of Circulars
RBI/2022-23/41 FMRD.DIRD.01/14.03.059/2022-23 May 02, 2022 To All Eligible Market Participants Madam / Sir Regulations Review Authority (RRA 2.0) – Interim Recommendations – Withdrawal of Circulars Please refer to the Press Release dated May 02, 2022 issued on the captioned subject. 2. The circulars listed in the Annex are withdrawn with effect from close of business today. Yours faithfully (Dimple Bhandia) Chief General Manager Encl: As above Annex List of Circulars
RBI/2022-23/41 FMRD.DIRD.01/14.03.059/2022-23 May 02, 2022 To All Eligible Market Participants Madam / Sir Regulations Review Authority (RRA 2.0) – Interim Recommendations – Withdrawal of Circulars Please refer to the Press Release dated May 02, 2022 issued on the captioned subject. 2. The circulars listed in the Annex are withdrawn with effect from close of business today. Yours faithfully (Dimple Bhandia) Chief General Manager Encl: As above Annex List of Circulars
Apr 19, 2022
Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs)
RBI/2022-23/28 A.P. (DIR Series) Circular No. 01 (revised number) April 19, 2022 To, All Authorized Persons Madam / Sir Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs) Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified, vide Notification No. FEMA. 396/2019-RB dated October 17, 2019, as amended from
RBI/2022-23/28 A.P. (DIR Series) Circular No. 01 (revised number) April 19, 2022 To, All Authorized Persons Madam / Sir Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs) Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified, vide Notification No. FEMA. 396/2019-RB dated October 17, 2019, as amended from
Feb 18, 2022
Regulations Review Authority (RRA 2.0) - Interim Recommendations - Online Submission of Returns
RBI/2021-22/173 FMRD.DIRD.13/14.03.59/2021-22 February 18, 2022 To All Eligible Market Participants Madam / Dear Sir Regulations Review Authority (RRA 2.0) – Interim Recommendations – Online Submission of Returns Please refer to the@@NBSP@@press release dated February 18, 2022 issued on the captioned subject. 2. As part of the implementation of the interim recommendations of the RRA 2.0, it is proposed to convert the paper based/ e-mail-based returns listed in the Ann
RBI/2021-22/173 FMRD.DIRD.13/14.03.59/2021-22 February 18, 2022 To All Eligible Market Participants Madam / Dear Sir Regulations Review Authority (RRA 2.0) – Interim Recommendations – Online Submission of Returns Please refer to the@@NBSP@@press release dated February 18, 2022 issued on the captioned subject. 2. As part of the implementation of the interim recommendations of the RRA 2.0, it is proposed to convert the paper based/ e-mail-based returns listed in the Ann
Feb 10, 2022
Rupee Interest Rate Derivatives (Reserve Bank) Directions - Review
RBI/2021-22/157 FMRD.DIRD.12/14.03.046/2021-22 February 10, 2022 To, All Eligible Market Participants Madam / Sir, Rupee Interest Rate Derivatives (Reserve Bank) Directions - Review Please refer to Paragraph 5 of the Statement on Developmental and Regulatory Policies, issued as a part of the sixth Bi-monthly Monetary Policy Statement for 2021-22 dated February 10, 2022 regarding permitting banks in India to deal in foreign currency settled Overnight Indexed Swaps (OIS
RBI/2021-22/157 FMRD.DIRD.12/14.03.046/2021-22 February 10, 2022 To, All Eligible Market Participants Madam / Sir, Rupee Interest Rate Derivatives (Reserve Bank) Directions - Review Please refer to Paragraph 5 of the Statement on Developmental and Regulatory Policies, issued as a part of the sixth Bi-monthly Monetary Policy Statement for 2021-22 dated February 10, 2022 regarding permitting banks in India to deal in foreign currency settled Overnight Indexed Swaps (OIS
Feb 10, 2022
‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt
RBI/2021-22/156 A.P. (DIR Series) Circular No. 22 February 10, 2022 To All Authorized Persons Madam / Sir ‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt Please refer to paragraph 3 of the Statement on Developmental and Regulatory Policies dated February 10, 2022 regarding enhancement of the investment limit under the Voluntary Retention Route (VRR). 2. Attention of Authorised Dealer Category-I (AD Category-I) banks is invit
RBI/2021-22/156 A.P. (DIR Series) Circular No. 22 February 10, 2022 To All Authorized Persons Madam / Sir ‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt Please refer to paragraph 3 of the Statement on Developmental and Regulatory Policies dated February 10, 2022 regarding enhancement of the investment limit under the Voluntary Retention Route (VRR). 2. Attention of Authorised Dealer Category-I (AD Category-I) banks is invit
Feb 10, 2022
Transactions in Credit Default Swap (CDS) by Foreign Portfolio Investors - Operational Instructions
RBI/2021-22/155 A.P. (DIR Series) Circular No. 23 February 10, 2022 To, All Authorised Persons Madam / Sir Transactions in Credit Default Swap (CDS) by Foreign Portfolio Investors – Operational Instructions Attention of Authorised Persons is invited to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 [Notification No. FEMA. 396/2019-RB dated October 17, 2019], as amended from time to time. A reference is also invited to A.P. (DIR Series) Circular N
RBI/2021-22/155 A.P. (DIR Series) Circular No. 23 February 10, 2022 To, All Authorised Persons Madam / Sir Transactions in Credit Default Swap (CDS) by Foreign Portfolio Investors – Operational Instructions Attention of Authorised Persons is invited to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 [Notification No. FEMA. 396/2019-RB dated October 17, 2019], as amended from time to time. A reference is also invited to A.P. (DIR Series) Circular N
Nov 16, 2021
Regulations Review Authority (RRA 2.0) - Interim Recommendations - Withdrawal of Circular
RBI/2021-22/130 A.P. (DIR Series) Circular No.18 November 16, 2021 To All Authorised Persons Madam / Sir, Regulations Review Authority (RRA 2.0) – Interim Recommendations – Withdrawal of Circular Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to the announcement on setting up of a new Regulations Review Authority (RRA 2.0), vide press release dated April 15, 2021 and the publication of the interim recommendations of the RRA 2.0, vide press
RBI/2021-22/130 A.P. (DIR Series) Circular No.18 November 16, 2021 To All Authorised Persons Madam / Sir, Regulations Review Authority (RRA 2.0) – Interim Recommendations – Withdrawal of Circular Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to the announcement on setting up of a new Regulations Review Authority (RRA 2.0), vide press release dated April 15, 2021 and the publication of the interim recommendations of the RRA 2.0, vide press
Nov 16, 2021
Regulations Review Authority (RRA 2.0) - Interim Recommendations - Withdrawal of Circulars
RBI/2021-22/129 FMRD.DIRD.09/14.03.059/2021-22 November 16, 2021 To, All Eligible Market Participants Madam/Sir, Regulations Review Authority (RRA 2.0) – Interim Recommendations – Withdrawal of Circulars Reference is invited to the announcement on setting up of a new Regulations Review Authority (RRA 2.0), vide press release dated April 15, 2021 and the publication of the interim recommendations of the RRA 2.0, vide press release dated November 16, 2021. 2. As part of
RBI/2021-22/129 FMRD.DIRD.09/14.03.059/2021-22 November 16, 2021 To, All Eligible Market Participants Madam/Sir, Regulations Review Authority (RRA 2.0) – Interim Recommendations – Withdrawal of Circulars Reference is invited to the announcement on setting up of a new Regulations Review Authority (RRA 2.0), vide press release dated April 15, 2021 and the publication of the interim recommendations of the RRA 2.0, vide press release dated November 16, 2021. 2. As part of
Nov 08, 2021
Investment by Foreign Portfolio Investors (FPIs) in Debt - Review
RBI/2021-22/120 A.P. (DIR Series) Circular No. 16 November 08, 2021 To All Authorised Persons Madam / Sir Investment by Foreign Portfolio Investors (FPIs) in Debt – Review Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA.396/2019-RB dated October 17, 2019, as amended from time to time and the relevant Directions issued the
RBI/2021-22/120 A.P. (DIR Series) Circular No. 16 November 08, 2021 To All Authorised Persons Madam / Sir Investment by Foreign Portfolio Investors (FPIs) in Debt – Review Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA.396/2019-RB dated October 17, 2019, as amended from time to time and the relevant Directions issued the
Oct 13, 2021
Foreign Exchange Management (Debt Instruments) (First Amendment) Regulations, 2021
RESERVE BANK OF INDIA (Financial Markets Regulation Department) CENTRAL OFFICE NOTIFICATION MUMBAI, the 13th October, 2021 Foreign Exchange Management (Debt Instruments) (First Amendment) Regulations, 2021 No. FEMA.396(1)/2021-RB. — In exercise of the powers conferred by clause (a) of sub-section (2) of section 6 and section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 (Notification No. FEMA.396/2019-RB dated October 17, 2019) (hereinafter referred to as 'the Principal Regulation')
RESERVE BANK OF INDIA (Financial Markets Regulation Department) CENTRAL OFFICE NOTIFICATION MUMBAI, the 13th October, 2021 Foreign Exchange Management (Debt Instruments) (First Amendment) Regulations, 2021 No. FEMA.396(1)/2021-RB. — In exercise of the powers conferred by clause (a) of sub-section (2) of section 6 and section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 (Notification No. FEMA.396/2019-RB dated October 17, 2019) (hereinafter referred to as 'the Principal Regulation')
Jul 08, 2021
Roadmap for LIBOR Transition
RBI/2021-22/69 CO.FMRD.DIRD.S39/14.02.001/2021-22 July 08, 2021 To The Chief Executive Officer/ Chairman/Managing Director, All Commercial and Co-operative Banks / All India Financial Institutions / Non-Banking Financial Companies including Housing Finance Companies and Standalone Primary Dealers @@NBSP@@ Madam / Dear Sir Roadmap for LIBOR Transition The Reserve Bank of India had, in August 2020, requested banks to frame a Board-approved plan, outlining an assessment
RBI/2021-22/69 CO.FMRD.DIRD.S39/14.02.001/2021-22 July 08, 2021 To The Chief Executive Officer/ Chairman/Managing Director, All Commercial and Co-operative Banks / All India Financial Institutions / Non-Banking Financial Companies including Housing Finance Companies and Standalone Primary Dealers @@NBSP@@ Madam / Dear Sir Roadmap for LIBOR Transition The Reserve Bank of India had, in August 2020, requested banks to frame a Board-approved plan, outlining an assessment
Jun 25, 2021
Reserve Bank of India (Call, Notice and Term Money Markets) Directions, 2021
RBI/2021-22/61FMRD.DIRD.06/14.01.001/2021-22 June 25, 2021 To All Eligible Market Participants Madam / Sir Reserve Bank of India (Call, Notice and Term Money Markets) Directions, 2021 Please refer to the Master Direction – Reserve Bank of India (Call, Notice and Term Money Markets) Directions, 2021 dated April 01, 2021 (hereinafter referred as ‘Master Directions’). 2. On a review based on representations received, the prudential borrowing limits for transactions in Ca
RBI/2021-22/61FMRD.DIRD.06/14.01.001/2021-22 June 25, 2021 To All Eligible Market Participants Madam / Sir Reserve Bank of India (Call, Notice and Term Money Markets) Directions, 2021 Please refer to the Master Direction – Reserve Bank of India (Call, Notice and Term Money Markets) Directions, 2021 dated April 01, 2021 (hereinafter referred as ‘Master Directions’). 2. On a review based on representations received, the prudential borrowing limits for transactions in Ca
Jun 07, 2021
Transactions in Government securities by Foreign Portfolio Investors: Reporting
RBI/2021-22/50 FMRD.FMID.No.05/14.01.006/2021-22 June 7, 2021 To All participants in Government securities market Madam/Sir, Transactions in Government securities by Foreign Portfolio Investors: Reporting Over the counter (OTC) transactions in Government securities (including State Development Loans and Treasury Bills) undertaken by market participants other than on the Negotiated Dealing System – Order Matching (NDS-OM) platform are required to be reported to the ‘ND
RBI/2021-22/50 FMRD.FMID.No.05/14.01.006/2021-22 June 7, 2021 To All participants in Government securities market Madam/Sir, Transactions in Government securities by Foreign Portfolio Investors: Reporting Over the counter (OTC) transactions in Government securities (including State Development Loans and Treasury Bills) undertaken by market participants other than on the Negotiated Dealing System – Order Matching (NDS-OM) platform are required to be reported to the ‘ND
Jun 04, 2021
Payment of margins for transactions in Government Securities by Foreign Portfolio Investors
RBI/2021-22/48 A.P. (DIR Series) Circular No.06 June 4, 2021 To All Authorised Persons Madam / Sir Payment of margins for transactions in Government Securities by Foreign Portfolio Investors Please refer to Paragraph 4 of the Statement on Developmental and Regulatory Policies, issued as a part of the second Bi-monthly Monetary Policy Statement for 2021-22 dated June 04, 2021 regarding placement of margins for Government securities transactions on behalf of Foreign Por
RBI/2021-22/48 A.P. (DIR Series) Circular No.06 June 4, 2021 To All Authorised Persons Madam / Sir Payment of margins for transactions in Government Securities by Foreign Portfolio Investors Please refer to Paragraph 4 of the Statement on Developmental and Regulatory Policies, issued as a part of the second Bi-monthly Monetary Policy Statement for 2021-22 dated June 04, 2021 regarding placement of margins for Government securities transactions on behalf of Foreign Por
May 31, 2021
Investment by Foreign Portfolio Investors (FPI) in Government Securities: Medium Term Framework (MTF)
RBI/2021-22/44 A.P. (DIR Series) Circular No. 05 May 31, 2021 To, All Authorized Persons Madam / Sir Investment by Foreign Portfolio Investors (FPI) in Government Securities: Medium Term Framework (MTF) Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified, vide Notification No. FEMA. 396/2019-RB dated October 17, 2019, as amended from time to time and t
RBI/2021-22/44 A.P. (DIR Series) Circular No. 05 May 31, 2021 To, All Authorized Persons Madam / Sir Investment by Foreign Portfolio Investors (FPI) in Government Securities: Medium Term Framework (MTF) Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified, vide Notification No. FEMA. 396/2019-RB dated October 17, 2019, as amended from time to time and t
Mar 31, 2021
Investment by Foreign Portfolio Investors (FPI): Investment limits
RBI/2020-21/116 A.P. (DIR Series) Circular No. 14 March 31, 2021 To, All Authorized Persons Madam / Sir Investment by Foreign Portfolio Investors (FPI): Investment limits Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA.396/2019-RB dated October 17, 2019, as amended from time to time and the relevant Directions issued ther
RBI/2020-21/116 A.P. (DIR Series) Circular No. 14 March 31, 2021 To, All Authorized Persons Madam / Sir Investment by Foreign Portfolio Investors (FPI): Investment limits Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA.396/2019-RB dated October 17, 2019, as amended from time to time and the relevant Directions issued ther
Feb 26, 2021
Investment by Foreign Portfolio Investors (FPI) in Defaulted Bonds - Relaxations
RBI/2020-21/105 A.P. (DIR Series) Circular No. 12 February 26, 2021 To All Authorised persons Madam / Sir, Investment by Foreign Portfolio Investors (FPI) in Defaulted Bonds - Relaxations Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA. 396/2019-RB dated October 17, 2019, as amended from time to time, and the relevant directions issued the
RBI/2020-21/105 A.P. (DIR Series) Circular No. 12 February 26, 2021 To All Authorised persons Madam / Sir, Investment by Foreign Portfolio Investors (FPI) in Defaulted Bonds - Relaxations Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA. 396/2019-RB dated October 17, 2019, as amended from time to time, and the relevant directions issued the
Feb 15, 2021
Margin for Derivative Contracts
RBI/2020-21/98 A. P. (DIR Series) Circular No. 10 February 15, 2021 All Authorised Dealer Category-I Banks Madam/Sir, Margin for Derivative Contracts Attention of Authorised Dealer Category-I (AD Cat-I) banks is invited to the Foreign Exchange Management (Margin for Derivative Contracts) Regulations, 2020 notified in the Gazette of India vide notification no. FEMA.399/RB-2020 dated October 23, 2020 (Annex I). Accordingly, directions are being issued to allow posting a
RBI/2020-21/98 A. P. (DIR Series) Circular No. 10 February 15, 2021 All Authorised Dealer Category-I Banks Madam/Sir, Margin for Derivative Contracts Attention of Authorised Dealer Category-I (AD Cat-I) banks is invited to the Foreign Exchange Management (Margin for Derivative Contracts) Regulations, 2020 notified in the Gazette of India vide notification no. FEMA.399/RB-2020 dated October 23, 2020 (Annex I). Accordingly, directions are being issued to allow posting a
Dec 04, 2020
Regional Rural Banks - Access to Call/Notice/Term Money Market
RBI/2020-21/78 FMRD.DIRD.01/14.01.001/2020-21 December 04, 2020 All Eligible Market Participants Madam/Sir, Regional Rural Banks- Access to Call/Notice/Term Money Market A reference is invited to the Statement of Developmental and Regulatory Policies dated December 4, 2020 wherein it was announced that Regional Rural Banks (RRBs) shall be permitted to participate in the call/notice/term money market. 2. Accordingly, RRBs shall be permitted to participate in the call/n
RBI/2020-21/78 FMRD.DIRD.01/14.01.001/2020-21 December 04, 2020 All Eligible Market Participants Madam/Sir, Regional Rural Banks- Access to Call/Notice/Term Money Market A reference is invited to the Statement of Developmental and Regulatory Policies dated December 4, 2020 wherein it was announced that Regional Rural Banks (RRBs) shall be permitted to participate in the call/notice/term money market. 2. Accordingly, RRBs shall be permitted to participate in the call/n
Oct 23, 2020
Foreign Exchange Management (Margin for Derivative Contracts) Regulations, 2020
RESERVE BANK OF INDIA (Financial Markets Regulation Department) (CENTRAL OFFICE) NOTIFICATION Mumbai, the 23rd October, 2020 Foreign Exchange Management (Margin for Derivative Contracts) Regulations, 2020 No. FEMA.399/RB-2020.– In exercise of the powers conferred by clause (h) of sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank makes the following regulations, to promote orderly development and maintenance of fo
RESERVE BANK OF INDIA (Financial Markets Regulation Department) (CENTRAL OFFICE) NOTIFICATION Mumbai, the 23rd October, 2020 Foreign Exchange Management (Margin for Derivative Contracts) Regulations, 2020 No. FEMA.399/RB-2020.– In exercise of the powers conferred by clause (h) of sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank makes the following regulations, to promote orderly development and maintenance of fo
May 22, 2020
‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt - relaxations
RBI/2019-20/239A.P.(DIR Series) Circular No.32 May 22, 2020 To All Authorised persons Madam / Sir, ‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt - relaxations Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA.396/2019-RB dated October 17, 2019, as amended from time to time, and relevant direc
RBI/2019-20/239A.P.(DIR Series) Circular No.32 May 22, 2020 To All Authorised persons Madam / Sir, ‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt - relaxations Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA.396/2019-RB dated October 17, 2019, as amended from time to time, and relevant direc
May 22, 2020
Standing Liquidity Facility for Primary Dealers
RBI/2019-20/238 REF.No.MPD.BC.391/07.01.279/2019-20 May 22, 2020 All Primary Dealers, Standing Liquidity Facility for Primary Dealers In the Monetary Policy Statement 2020-21 dated May 22, 2020, the policy repo rate under the Liquidity Adjustment Facility (LAF) has been reduced by 40 basis points to 4.00 per cent from 4.40 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provided to Primary Dealers (PDs) (collateralised liquidity support
RBI/2019-20/238 REF.No.MPD.BC.391/07.01.279/2019-20 May 22, 2020 All Primary Dealers, Standing Liquidity Facility for Primary Dealers In the Monetary Policy Statement 2020-21 dated May 22, 2020, the policy repo rate under the Liquidity Adjustment Facility (LAF) has been reduced by 40 basis points to 4.00 per cent from 4.40 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provided to Primary Dealers (PDs) (collateralised liquidity support
May 22, 2020
Liquidity Adjustment Facility - Repo and Reverse Repo Rates
RBI/2019-20/237 FMOD.MAOG.No.142/01.01.001/2019-20 May 22, 2020 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced in the Monetary Policy Statement, 2020-21, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 40 basis points from 4.40 per cent to 4.00 per cent with immediate effect. 2. Cons
RBI/2019-20/237 FMOD.MAOG.No.142/01.01.001/2019-20 May 22, 2020 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced in the Monetary Policy Statement, 2020-21, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 40 basis points from 4.40 per cent to 4.00 per cent with immediate effect. 2. Cons
May 22, 2020
Marginal Standing Facility
RBI/2019-20/236 FMOD.MAOG.No.143/01.18.001/2019-20 May 22, 2020 All Marginal Standing Facility (MSF) participants Madam/Sir, Marginal Standing Facility As announced in the Monetary Policy Statement, 2020-21 today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 40 basis points from 4.40 per cent to 4.00 per cent with immediate effect. 2. Consequently, the Marginal Standing Facil
RBI/2019-20/236 FMOD.MAOG.No.143/01.18.001/2019-20 May 22, 2020 All Marginal Standing Facility (MSF) participants Madam/Sir, Marginal Standing Facility As announced in the Monetary Policy Statement, 2020-21 today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 40 basis points from 4.40 per cent to 4.00 per cent with immediate effect. 2. Consequently, the Marginal Standing Facil
May 18, 2020
Reporting Platform for OTC Derivatives - Transactions undertaken by IFSC Banking Units (IBUs) and non-deliverable derivative contracts (involving Rupee or otherwise)
RBI/2019-20/233FMRD.FMID.26/02.05.002/2019-20 May 18, 2020 All Authorised Dealer Category-I Banks Madam/Sir, Reporting Platform for OTC Derivatives – Transactions undertaken by IFSC Banking Units (IBUs) and non-deliverable derivative contracts (involving Rupee or otherwise) In terms of A.P. (DIR Series) circular no.23 dated March 27, 2020, banks in India having an Authorised Dealer Category-1 license under FEMA, 1999, and operating IBUs have been permitted, with effec
RBI/2019-20/233FMRD.FMID.26/02.05.002/2019-20 May 18, 2020 All Authorised Dealer Category-I Banks Madam/Sir, Reporting Platform for OTC Derivatives – Transactions undertaken by IFSC Banking Units (IBUs) and non-deliverable derivative contracts (involving Rupee or otherwise) In terms of A.P. (DIR Series) circular no.23 dated March 27, 2020, banks in India having an Authorised Dealer Category-1 license under FEMA, 1999, and operating IBUs have been permitted, with effec
May 18, 2020
Risk Management and Inter-bank Dealings - Hedging of Foreign Exchange Risk-Date of Implementation
RBI/2019-20/232 A.P.(DIR Series) Circular No.31 May 18, 2020 To Authorised Dealers Category – I Madam/Sir, Risk Management and Inter-bank Dealings – Hedging of Foreign Exchange Risk-Date of Implementation A reference is invited to the Directions on Hedging of Foreign Exchange Risk issued vide A.P. (DIR Series) Circular No. 29 dated April 7, 2020. The Directions were to come into effect from June 1, 2020. 2. Based on the requests received from market participants and i
RBI/2019-20/232 A.P.(DIR Series) Circular No.31 May 18, 2020 To Authorised Dealers Category – I Madam/Sir, Risk Management and Inter-bank Dealings – Hedging of Foreign Exchange Risk-Date of Implementation A reference is invited to the Directions on Hedging of Foreign Exchange Risk issued vide A.P. (DIR Series) Circular No. 29 dated April 7, 2020. The Directions were to come into effect from June 1, 2020. 2. Based on the requests received from market participants and i
Apr 17, 2020
Liquidity Adjustment Facility - Reverse Repo Rate
RBI/2019-2020/215 FMOD.MAOG.No.141/01.01.001/2019-20 April 17, 2020 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Reverse Repo Rate As announced in Governor’s Statement today, it has been decided to reduce the interest rate on fixed rate reverse repo under the Liquidity Adjustment Facility (LAF) by 25 basis points from 4.00 per cent to@@NBSP@@3.75 per cent@@NBSP@@with immediate effect. 2. The policy repo rate under the
RBI/2019-2020/215 FMOD.MAOG.No.141/01.01.001/2019-20 April 17, 2020 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Reverse Repo Rate As announced in Governor’s Statement today, it has been decided to reduce the interest rate on fixed rate reverse repo under the Liquidity Adjustment Facility (LAF) by 25 basis points from 4.00 per cent to@@NBSP@@3.75 per cent@@NBSP@@with immediate effect. 2. The policy repo rate under the
Apr 15, 2020
Investment by Foreign Portfolio Investors (FPI) in Government Securities: Medium Term Framework (MTF)
RBI/2019-20/214 A.P. (DIR Series) Circular No. 30 April 15, 2020 To, All Authorized Persons Madam / Sir Investment by Foreign Portfolio Investors (FPI) in Government Securities: Medium Term Framework (MTF) Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA. 396/2019-RB dated October 17, 2019, as amended from time to time and
RBI/2019-20/214 A.P. (DIR Series) Circular No. 30 April 15, 2020 To, All Authorized Persons Madam / Sir Investment by Foreign Portfolio Investors (FPI) in Government Securities: Medium Term Framework (MTF) Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA. 396/2019-RB dated October 17, 2019, as amended from time to time and
Apr 07, 2020
Risk Management and Inter-bank Dealings - Hedging of foreign exchange risk
RBI/2019-20/210 A.P.(DIR Series) Circular No. 29 April 7, 2020 To, Authorised Dealers Category – I Madam / Sir, Risk Management and Inter-bank Dealings – Hedging of foreign exchange risk 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.FEMA.25/RB-2000 dated May 3, 2000), as amended from time to time and Master D
RBI/2019-20/210 A.P.(DIR Series) Circular No. 29 April 7, 2020 To, Authorised Dealers Category – I Madam / Sir, Risk Management and Inter-bank Dealings – Hedging of foreign exchange risk 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.FEMA.25/RB-2000 dated May 3, 2000), as amended from time to time and Master D
Mar 30, 2020
‘Fully Accessible Route’ for Investment by Non-residents in Government Securities - (specified securities)
RBI/2019-20/201 FMRD.FMSD.No.25/14.01.006/2019-20 March 30, 2020 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities A reference is invited to the announcement made in the Union Budget 2020-21 that certain specified categories of Central Government securities would be opened fully for non-resident investors without any restrictions, apart from being available to domestic inves
RBI/2019-20/201 FMRD.FMSD.No.25/14.01.006/2019-20 March 30, 2020 To All participants in Government Securities market Madam/Sir, ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities A reference is invited to the announcement made in the Union Budget 2020-21 that certain specified categories of Central Government securities would be opened fully for non-resident investors without any restrictions, apart from being available to domestic inves
Mar 30, 2020
‘Fully Accessible Route’ for Investment by Non-residents in Government Securities
RBI/2019-20/200 A.P. (DIR Series) Circular No. 25 March 30, 2020 To All Authorized Persons Madam / Sir ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to the following regulations / directions, as amended from time to time, and the relevant directions issued thereunder: Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification
RBI/2019-20/200 A.P. (DIR Series) Circular No. 25 March 30, 2020 To All Authorized Persons Madam / Sir ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to the following regulations / directions, as amended from time to time, and the relevant directions issued thereunder: Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification
Mar 30, 2020
Investment by Foreign Portfolio Investors (FPI): Investment limits
RBI/2019-20/199 A.P. (DIR Series) Circular No. 24 March 30, 2020 To, All Authorized Persons Madam / Sir Investment by Foreign Portfolio Investors (FPI): Investment limits Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No.FEMA.396/2019-RB dated October 17, 2019, as amended from time to time and the relevant directions issued there
RBI/2019-20/199 A.P. (DIR Series) Circular No. 24 March 30, 2020 To, All Authorized Persons Madam / Sir Investment by Foreign Portfolio Investors (FPI): Investment limits Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No.FEMA.396/2019-RB dated October 17, 2019, as amended from time to time and the relevant directions issued there
Mar 27, 2020
Risk Management and Inter-bank Dealings- Participation of Banks in Offshore Non-deliverable Rupee Derivative Markets
RBI/2019-20/193 A.P. (DIR Series) Circular No.23 March 27, 2020 All Authorised Dealer Category-I Banks Madam / Sir, Risk Management and Inter-bank Dealings- Participation of Banks in Offshore Non-deliverable Rupee Derivative Markets Attention is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 (Notification no. FEMA.25/RB-2000 dated May 3, 2000), as amended from time to time, and Master Direction- Risk Management and
RBI/2019-20/193 A.P. (DIR Series) Circular No.23 March 27, 2020 All Authorised Dealer Category-I Banks Madam / Sir, Risk Management and Inter-bank Dealings- Participation of Banks in Offshore Non-deliverable Rupee Derivative Markets Attention is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 (Notification no. FEMA.25/RB-2000 dated May 3, 2000), as amended from time to time, and Master Direction- Risk Management and
Mar 27, 2020
Legal Entity Identifier: Extension of deadline
RBI/2019-20/185 FMRD.FMID.No.24/11.01.007/2019-20 March 27, 2020 To All eligible market participants Dear Sir/Madam, Legal Entity Identifier: Extension of deadline A reference is invited to circular FMRD.FMID.No.10/11.01.007/2018-19 dated November 29, 2018 issued by Reserve Bank of India on requirement of Legal Entity Identifier (LEI) for participation in non-derivative markets. Reference is also invited to circular FMRD.FMID.No.15/11.01.007/2018-19 dated April 26, 20
RBI/2019-20/185 FMRD.FMID.No.24/11.01.007/2019-20 March 27, 2020 To All eligible market participants Dear Sir/Madam, Legal Entity Identifier: Extension of deadline A reference is invited to circular FMRD.FMID.No.10/11.01.007/2018-19 dated November 29, 2018 issued by Reserve Bank of India on requirement of Legal Entity Identifier (LEI) for participation in non-derivative markets. Reference is also invited to circular FMRD.FMID.No.15/11.01.007/2018-19 dated April 26, 20
Mar 27, 2020
Standing Liquidity Facility for Primary Dealers
RBI/2019-20/184 REF.No.MPD.BC.390/07.01.279/2019-20 March 27, 2020 All Primary Dealers, Standing Liquidity Facility for Primary Dealers In the Seventh Bi-monthly Monetary Policy Statement 2019-20 of the Monetary Policy Committee (MPC) of March 27, 2020, the policy repo rate under the Liquidity Adjustment Facility (LAF) has been reduced by 75 basis points to 4.40 per cent from 5.15 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provided
RBI/2019-20/184 REF.No.MPD.BC.390/07.01.279/2019-20 March 27, 2020 All Primary Dealers, Standing Liquidity Facility for Primary Dealers In the Seventh Bi-monthly Monetary Policy Statement 2019-20 of the Monetary Policy Committee (MPC) of March 27, 2020, the policy repo rate under the Liquidity Adjustment Facility (LAF) has been reduced by 75 basis points to 4.40 per cent from 5.15 per cent with immediate effect. 2. Accordingly, the Standing Liquidity Facility provided
Mar 27, 2020
Marginal Standing Facility
RBI/2019-2020/183FMOD.MAOG.No.139/01.18.001/2019-20 March 27, 2020 All Marginal Standing Facility (MSF) participants Madam/Sir, Marginal Standing Facility As announced in the Seventh Bi-monthly Monetary Policy Statement, 2019-20 today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 75 basis points from 5.15 per cent to 4.40 per cent with immediate effect. 2. Consequently, the M
RBI/2019-2020/183FMOD.MAOG.No.139/01.18.001/2019-20 March 27, 2020 All Marginal Standing Facility (MSF) participants Madam/Sir, Marginal Standing Facility As announced in the Seventh Bi-monthly Monetary Policy Statement, 2019-20 today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 75 basis points from 5.15 per cent to 4.40 per cent with immediate effect. 2. Consequently, the M
Mar 27, 2020
Liquidity Adjustment Facility - Repo and Reverse Repo Rates
RBI/2019-2020/182 FMOD.MAOG.No.140/01.01.001/2019-20 March 27, 2020 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced in the Seventh Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 75 basis points from 5.15 per cent to 4.40 per cent with im
RBI/2019-2020/182 FMOD.MAOG.No.140/01.01.001/2019-20 March 27, 2020 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced in the Seventh Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 75 basis points from 5.15 per cent to 4.40 per cent with im
Jan 23, 2020
‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt - relaxations
RBI/2019-20/151 A.P. (DIR Series) Circular No.19 January 23, 2020 To All Authorised persons Madam / Sir, ‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt – relaxations Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA. 396/2019-RB dated October 17, 2019, as amended from time to time, and relevan
RBI/2019-20/151 A.P. (DIR Series) Circular No.19 January 23, 2020 To All Authorised persons Madam / Sir, ‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt – relaxations Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA. 396/2019-RB dated October 17, 2019, as amended from time to time, and relevan
Jan 23, 2020
Investment by Foreign Portfolio Investors (FPI) in Debt
RBI/2019-20/150 A.P. (DIR Series) Circular No.18 January 23, 2020 To All Authorised persons Madam / Sir, Investment by Foreign Portfolio Investors (FPI) in Debt Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA. 396/2019-RB dated October 17, 2019, as amended from time to time, and the relevant directions issued thereunder. A reference is als
RBI/2019-20/150 A.P. (DIR Series) Circular No.18 January 23, 2020 To All Authorised persons Madam / Sir, Investment by Foreign Portfolio Investors (FPI) in Debt Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Foreign Exchange Management (Debt Instruments) Regulations, 2019 notified vide Notification No. FEMA. 396/2019-RB dated October 17, 2019, as amended from time to time, and the relevant directions issued thereunder. A reference is als
Jan 20, 2020
Introduction of Rupee derivatives at International Financial Services Centres (IFSC)
RBI/2019-20/145 A.P. (DIR Series) Circular No.17 January 20, 2020 All Authorised Dealers Madam / Sir, Introduction of Rupee derivatives at International Financial Services Centres (IFSC) Attention of Authorised Dealers is invited to the Foreign Exchange Management (International Financial Services Centre) Regulations, 2015 (Notification No. FEMA. 339/2015-RB dated 2nd March, 2015). 2. As announced in the statement on Developmental and Regulatory Policies dated October
RBI/2019-20/145 A.P. (DIR Series) Circular No.17 January 20, 2020 All Authorised Dealers Madam / Sir, Introduction of Rupee derivatives at International Financial Services Centres (IFSC) Attention of Authorised Dealers is invited to the Foreign Exchange Management (International Financial Services Centre) Regulations, 2015 (Notification No. FEMA. 339/2015-RB dated 2nd March, 2015). 2. As announced in the statement on Developmental and Regulatory Policies dated October
Jan 15, 2020
Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions, 2018 - Amendment
RBI/2019-20/143 A.P. (DIR Series) Circular No. 16 January 15, 2020 All Authorised Dealer Category – I Banks Madam / Sir, Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions, 2018 - Amendment Please refer to Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 (Notification No. FEMA 25/RB-2000 dated May 3, 2000), as amended from time to time, and Hedging of Commodity Price Risk and Freight Risk
RBI/2019-20/143 A.P. (DIR Series) Circular No. 16 January 15, 2020 All Authorised Dealer Category – I Banks Madam / Sir, Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions, 2018 - Amendment Please refer to Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 (Notification No. FEMA 25/RB-2000 dated May 3, 2000), as amended from time to time, and Hedging of Commodity Price Risk and Freight Risk
Jan 06, 2020
Risk Management and Inter-bank Dealings- Permitting AD Cat-I banks to voluntarily undertake user and Inter-Bank transactions beyond onshore market hours
RBI/2019-20/136 A.P. (DIR Series) Circular No. 15 January 6, 2020 All Authorised Dealers Category-I Madam/Sir, Risk Management and Inter-bank Dealings- Permitting AD Cat-I banks to voluntarily undertake user and Inter-Bank transactions beyond onshore market hours Attention of Authorised Dealers (ADs) is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 notified vide Notification No. FEMA.25/RB-2000 dated May 3, 2000)
RBI/2019-20/136 A.P. (DIR Series) Circular No. 15 January 6, 2020 All Authorised Dealers Category-I Madam/Sir, Risk Management and Inter-bank Dealings- Permitting AD Cat-I banks to voluntarily undertake user and Inter-Bank transactions beyond onshore market hours Attention of Authorised Dealers (ADs) is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 notified vide Notification No. FEMA.25/RB-2000 dated May 3, 2000)
Jan 01, 2020
Financial Benchmark Administrators (Reserve Bank) Directions, 2019
RBI/2019-20/133 FMRD.FMSD.22/03.07.035/2019-20 January 01, 2020 To All the Financial Benchmark Administrators Dear Sir/Madam Financial Benchmark Administrators (Reserve Bank) Directions, 2019 Please refer to the Financial Benchmark Administrators (Reserve Bank) Directions, 2019, dated June 26, 2019. 2. As provided in paragraph 3(i) of the above directions, the Reserve Bank hereby notifies the following benchmarks administered by Financial Benchmarks India Pvt. Ltd. (F
RBI/2019-20/133 FMRD.FMSD.22/03.07.035/2019-20 January 01, 2020 To All the Financial Benchmark Administrators Dear Sir/Madam Financial Benchmark Administrators (Reserve Bank) Directions, 2019 Please refer to the Financial Benchmark Administrators (Reserve Bank) Directions, 2019, dated June 26, 2019. 2. As provided in paragraph 3(i) of the above directions, the Reserve Bank hereby notifies the following benchmarks administered by Financial Benchmarks India Pvt. Ltd. (F
Jan 01, 2020
Reporting of OTC Currency Derivative transactions to trade repository
RBI/2019-20/132 FMRD.FMID No.23/02.05.002/2019-20 January 01, 2020 All Category-I Authorised Dealer Banks Madam/Sir, Reporting of OTC Currency Derivative transactions to trade repository Please refer to our circular FMD.MSRG.No.94/02.05.002/2013-14 dated December 04, 2013 on the captioned subject, wherein a threshold of USD 1 million, and equivalent thereof in other currencies, was stipulated for reporting client transactions in currency derivatives (currency swaps an
RBI/2019-20/132 FMRD.FMID No.23/02.05.002/2019-20 January 01, 2020 All Category-I Authorised Dealer Banks Madam/Sir, Reporting of OTC Currency Derivative transactions to trade repository Please refer to our circular FMD.MSRG.No.94/02.05.002/2013-14 dated December 04, 2013 on the captioned subject, wherein a threshold of USD 1 million, and equivalent thereof in other currencies, was stipulated for reporting client transactions in currency derivatives (currency swaps an
Dec 13, 2019
Liquidity Support (LS) Facility - NEFT 24 x 7
RBI/2019-20/115 FMOD.MAOG.No.138/01.01.001/2019-20 December 13, 2019 The Chairman / Managing Director / Chief Executive Officers of member banks participating in NEFT payment system Madam / Dear SirLiquidity Support (LS) Facility - NEFT 24 x 7 As announced in the Statement on Developmental and Regulatory Policies dated October 4, 2019, in order to facilitate smooth settlement of NEFT transactions in the accounts of the member banks maintained with the Reserve Bank in
RBI/2019-20/115 FMOD.MAOG.No.138/01.01.001/2019-20 December 13, 2019 The Chairman / Managing Director / Chief Executive Officers of member banks participating in NEFT payment system Madam / Dear SirLiquidity Support (LS) Facility - NEFT 24 x 7 As announced in the Statement on Developmental and Regulatory Policies dated October 4, 2019, in order to facilitate smooth settlement of NEFT transactions in the accounts of the member banks maintained with the Reserve Bank in
Nov 28, 2019
Repurchase Transactions (Repo) (Reserve Bank) Directions, 2018 - Amendment
RBI/2019-20/107 FMRD.DIRD.21/14.03.038/2019-20 November 28, 2019 To All participants in repo market Dear Sir/Madam Repurchase Transactions (Repo) (Reserve Bank) Directions, 2018 - Amendment Please refer to Repurchase Transactions (Repo) (Reserve Bank) Directions, 2018 dated July 24, 2018. 2. Units of Debt Exchange Traded Funds (Debt ETFs) shall henceforth be eligible securities for repo transactions. 3. The Directions, revised as above, are enclosed. Yours faithfully
RBI/2019-20/107 FMRD.DIRD.21/14.03.038/2019-20 November 28, 2019 To All participants in repo market Dear Sir/Madam Repurchase Transactions (Repo) (Reserve Bank) Directions, 2018 - Amendment Please refer to Repurchase Transactions (Repo) (Reserve Bank) Directions, 2018 dated July 24, 2018. 2. Units of Debt Exchange Traded Funds (Debt ETFs) shall henceforth be eligible securities for repo transactions. 3. The Directions, revised as above, are enclosed. Yours faithfully
Oct 17, 2019
Foreign Exchange Management (Debt Instruments) Regulations, 2019
RESERVE BANK OF INDIA (FINANCIAL MARKETS REGULATION DEPARTMENT) (CENTRAL OFFICE) NOTIFICATION Mumbai, the 17th October, 2019 No. FEMA 396/2019-RBForeign Exchange Management (Debt Instruments) Regulations, 2019 G.S.R. 796(E). - In exercise of the powers conferred by clause (a) of sub-section (2) of section 6 and section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in supersession of the Foreign Exchange Management (Transfer of Issue of Security by
RESERVE BANK OF INDIA (FINANCIAL MARKETS REGULATION DEPARTMENT) (CENTRAL OFFICE) NOTIFICATION Mumbai, the 17th October, 2019 No. FEMA 396/2019-RBForeign Exchange Management (Debt Instruments) Regulations, 2019 G.S.R. 796(E). - In exercise of the powers conferred by clause (a) of sub-section (2) of section 6 and section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in supersession of the Foreign Exchange Management (Transfer of Issue of Security by
Oct 04, 2019
Marginal Standing Facility
RBI/2019-2020/76 FMOD.MAOG.No.137/01.18.001/2019-20 October 4, 2019 All Marginal Standing Facility (MSF) participants Madam/Sir, Marginal Standing Facility As announced in the Fourth Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 5.40 per cent to 5.15 per cent with immediate effect. 2. Consequently, the
RBI/2019-2020/76 FMOD.MAOG.No.137/01.18.001/2019-20 October 4, 2019 All Marginal Standing Facility (MSF) participants Madam/Sir, Marginal Standing Facility As announced in the Fourth Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 5.40 per cent to 5.15 per cent with immediate effect. 2. Consequently, the
Oct 04, 2019
Liquidity Adjustment Facility - Repo and Reverse Repo Rates
RBI/2019-2020/75 FMOD.MAOG. No.136/01.01.001/2019-20 October 4, 2019 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced in the Fourth Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 5.40 per cent to 5.15 per cent with im
RBI/2019-2020/75 FMOD.MAOG. No.136/01.01.001/2019-20 October 4, 2019 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced in the Fourth Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 5.40 per cent to 5.15 per cent with im
Aug 07, 2019
Marginal Standing Facility
RBI/2019-2020/34 FMOD.MAOG. No.135/01.18.001/2019-20 August 7, 2019 All Marginal Standing Facility (MSF) participants Madam/Sir, Marginal Standing Facility As announced in the Third Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 35 basis points from 5.75 per cent to 5.40 per cent with immediate effect. 2. Consequently, the M
RBI/2019-2020/34 FMOD.MAOG. No.135/01.18.001/2019-20 August 7, 2019 All Marginal Standing Facility (MSF) participants Madam/Sir, Marginal Standing Facility As announced in the Third Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 35 basis points from 5.75 per cent to 5.40 per cent with immediate effect. 2. Consequently, the M
Aug 07, 2019
Liquidity Adjustment Facility - Repo and Reverse Repo Rates
RBI/2019-2020/33 FMOD.MAOG. No.134/01.01.001/2019-20 August 7, 2019 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced in the Third Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 35 basis points from 5.75 per cent to 5.40 per cent with imme
RBI/2019-2020/33 FMOD.MAOG. No.134/01.01.001/2019-20 August 7, 2019 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced in the Third Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 35 basis points from 5.75 per cent to 5.40 per cent with imme
Jun 26, 2019
Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2019 (Updated as on August 08, 2022)
RBI/2018-19/222 FMRD.DIRD.19/14.03.046/2018-19 June 26, 2019(Updated as on August 08, 2022) (Updated as on February 10, 2022) To All participants in Rupee interest rate derivatives markets Dear Sir/Madam Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2019 Please refer to Paragraph 8 of the Statement on Developmental and Regulatory Policies, Reserve Bank of India, issued as part of the sixth Bi-monthly Monetary Policy Statement for 2018-19 dated February 07
RBI/2018-19/222 FMRD.DIRD.19/14.03.046/2018-19 June 26, 2019(Updated as on August 08, 2022) (Updated as on February 10, 2022) To All participants in Rupee interest rate derivatives markets Dear Sir/Madam Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2019 Please refer to Paragraph 8 of the Statement on Developmental and Regulatory Policies, Reserve Bank of India, issued as part of the sixth Bi-monthly Monetary Policy Statement for 2018-19 dated February 07
Jun 26, 2019
Financial Benchmark Administrators (Reserve Bank) Directions, 2019
RBI/2018-19/221 FMRD.FMSD.17/03.07.035/2018-19 June 26, 2019 To All eligible market participants Dear Sir/Madam Financial Benchmark Administrators (Reserve Bank) Directions, 2019 Please refer to Paragraph 2 of the Statement on Developmental and Regulatory Policies of the Fourth Bi-monthly Monetary Policy Statement for 2018-19 dated October 05, 2018, wherein it was announced that the Reserve Bank will introduce a regulatory framework for financial benchmarks, to improv
RBI/2018-19/221 FMRD.FMSD.17/03.07.035/2018-19 June 26, 2019 To All eligible market participants Dear Sir/Madam Financial Benchmark Administrators (Reserve Bank) Directions, 2019 Please refer to Paragraph 2 of the Statement on Developmental and Regulatory Policies of the Fourth Bi-monthly Monetary Policy Statement for 2018-19 dated October 05, 2018, wherein it was announced that the Reserve Bank will introduce a regulatory framework for financial benchmarks, to improv
Jun 20, 2019
Rollout of the foreign exchange trading platform for retail participants - FX-Retail
RBI/2018-19/217FMRD.FMD.16/02.03.225/2018-19 June 20, 2019 All Eligible Market Participants Dear Sir/Madam, Rollout of the foreign exchange trading platform for retail participants – FX-Retail Please refer to the Statement on Developmental and Regulatory Policies dated June 06, 2019, announcing the introduction of an electronic trading platform for buying/selling foreign exchange by retail customers of banks. The platform, FX-Retail, is ready for rollout by the Cleari
RBI/2018-19/217FMRD.FMD.16/02.03.225/2018-19 June 20, 2019 All Eligible Market Participants Dear Sir/Madam, Rollout of the foreign exchange trading platform for retail participants – FX-Retail Please refer to the Statement on Developmental and Regulatory Policies dated June 06, 2019, announcing the introduction of an electronic trading platform for buying/selling foreign exchange by retail customers of banks. The platform, FX-Retail, is ready for rollout by the Cleari
Jun 06, 2019
Liquidity Adjustment Facility - Repo and Reverse Repo Rates
RBI/2018-2019/197 FMOD.MAOG.No.132/01.01.001/2018-19 June 6, 2019 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced in the Second Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.00 per cent to 5.75 per cent with immed
RBI/2018-2019/197 FMOD.MAOG.No.132/01.01.001/2018-19 June 6, 2019 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced in the Second Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.00 per cent to 5.75 per cent with immed
Jun 06, 2019
Marginal Standing Facility
RBI/2018-2019/198 FMOD.MAOG. No.133/01.18.001/2018-19 June 6, 2019 All Marginal Standing Facility (MSF) participants Madam/Sir, Marginal Standing Facility As announced in the Second Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.00 per cent to 5.75 per cent with immediate effect. 2. Consequently, the M
RBI/2018-2019/198 FMOD.MAOG. No.133/01.18.001/2018-19 June 6, 2019 All Marginal Standing Facility (MSF) participants Madam/Sir, Marginal Standing Facility As announced in the Second Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.00 per cent to 5.75 per cent with immediate effect. 2. Consequently, the M
May 24, 2019
‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt (Updated up to January 23, 2020)
RBI/2018-19/187 A.P. (DIR Series) Circular No.34 May 24, 2019(Updated up to January 23, 2020) To All Authorized Persons Madam / Sir ‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to the following regulations, as amended from time to time, and the relevant directions issued under these regulations. Foreign Exchange Management (Permissible Capital Acco
RBI/2018-19/187 A.P. (DIR Series) Circular No.34 May 24, 2019(Updated up to January 23, 2020) To All Authorized Persons Madam / Sir ‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to the following regulations, as amended from time to time, and the relevant directions issued under these regulations. Foreign Exchange Management (Permissible Capital Acco
Apr 26, 2019
Legal Entity Identifier: Extension of deadline
RBI/2018-19/177 FMRD.FMID.No.15/11.01.007/2018-19 April 26, 2019 To All eligible market participants Dear Sir/Madam, Legal Entity Identifier: Extension of deadline A reference is invited to circular FMRD.FMID.No.10/11.01.007/2018-19 dated November 29, 2018 issued by the Reserve Bank on requirement of Legal Entity Identifier (LEI) for participation in non-derivative markets. 2. Based on the feedback and requests received from market participants, and with a view to ena
RBI/2018-19/177 FMRD.FMID.No.15/11.01.007/2018-19 April 26, 2019 To All eligible market participants Dear Sir/Madam, Legal Entity Identifier: Extension of deadline A reference is invited to circular FMRD.FMID.No.10/11.01.007/2018-19 dated November 29, 2018 issued by the Reserve Bank on requirement of Legal Entity Identifier (LEI) for participation in non-derivative markets. 2. Based on the feedback and requests received from market participants, and with a view to ena
Apr 25, 2019
Investment by Foreign Portfolio Investors (FPI) in Debt - Review
RBI/2018-19/176A.P. (DIR Series) Circular No. 33 April 25, 2019 To All Authorised Persons Madam / Sir Investment by Foreign Portfolio Investors (FPI) in Debt - Review Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 5 to the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2017 notified vide Notification No. FEMA 20(R)/2017-RB dated November 07, 2017, as amended from time
RBI/2018-19/176A.P. (DIR Series) Circular No. 33 April 25, 2019 To All Authorised Persons Madam / Sir Investment by Foreign Portfolio Investors (FPI) in Debt - Review Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 5 to the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2017 notified vide Notification No. FEMA 20(R)/2017-RB dated November 07, 2017, as amended from time
Apr 04, 2019
Liquidity Adjustment Facility - Repo and Reverse Repo Rates
RBI/2018-2019/160 FMOD.MAOG.No.130/01.01.001/2018-19 April 4, 2019 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced in the First Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.25 per cent to 6.00 per cent with immed
RBI/2018-2019/160 FMOD.MAOG.No.130/01.01.001/2018-19 April 4, 2019 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility – Repo and Reverse Repo Rates As announced in the First Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.25 per cent to 6.00 per cent with immed
Apr 04, 2019
Marginal Standing Facility
RBI/2018-2019/161 FMOD.MAOG. No.131/01.18.001/2018-19 April 4, 2019 All Marginal Standing Facility (MSF) participants Madam/Sir, Marginal Standing Facility As announced in the First Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.25 per cent to 6.00 per cent with immediate effect. 2. Consequently, the M
RBI/2018-2019/161 FMOD.MAOG. No.131/01.18.001/2018-19 April 4, 2019 All Marginal Standing Facility (MSF) participants Madam/Sir, Marginal Standing Facility As announced in the First Bi-monthly Monetary Policy Statement, 2019-20, today, it has been decided by the Monetary Policy Committee (MPC) to reduce the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.25 per cent to 6.00 per cent with immediate effect. 2. Consequently, the M
Mar 27, 2019
Investment by Foreign Portfolio Investors (FPI) in Government Securities Medium Term Framework
RBI/2018-19/152 A.P. (DIR Series) Circular No. 26 March 27, 2019 To, All Authorised Persons Madam / Sir Investment by Foreign Portfolio Investors (FPI) in Government Securities Medium Term Framework Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 5 to the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2017 notified vide Notification No. FEMA.20(R)/2017-RB dated November
RBI/2018-19/152 A.P. (DIR Series) Circular No. 26 March 27, 2019 To, All Authorised Persons Madam / Sir Investment by Foreign Portfolio Investors (FPI) in Government Securities Medium Term Framework Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 5 to the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2017 notified vide Notification No. FEMA.20(R)/2017-RB dated November
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Page Last Updated on: November 12, 2024
