Withdrawn Circulars - આરબીઆઈ - Reserve Bank of India
Withdrawn Circulars
RBI/2019-20/213IDMD.CDD.2730/14.04.050/2019-20 April 13, 2020 (Updated as on September 9, 2021) All Scheduled Commercial Banks (Excluding RRBs)Designated Post OfficesStock Holding Corporation of India Ltd. (SHCIL)BSE & NSEDepositories/Depository Participants Dear Sir/Madam, Sovereign Gold Bond Scheme of the Government of India (GoI)-Procedural Guidelines - Consolidated The Sovereign Gold Bond (SGB) Scheme was first launched by Government of India (GOI) on October
RBI/2019-20/213IDMD.CDD.2730/14.04.050/2019-20 April 13, 2020 (Updated as on September 9, 2021) All Scheduled Commercial Banks (Excluding RRBs)Designated Post OfficesStock Holding Corporation of India Ltd. (SHCIL)BSE & NSEDepositories/Depository Participants Dear Sir/Madam, Sovereign Gold Bond Scheme of the Government of India (GoI)-Procedural Guidelines - Consolidated The Sovereign Gold Bond (SGB) Scheme was first launched by Government of India (GOI) on October
RBI/IDMD/2017-18/54 IDMD.CDD No.8/13.01.299/2017-18 July 1, 2017 The Chairman / Managing Director Head Office (Government Accounts Department) State Bank of India All Nationalized banks (Excluding Punjab and Sind Bank & Andhra Bank) Axis Bank Ltd./ICICI Bank Ltd./HDFC Bank Ltd./ Stock Holding Corporation of India Ltd. (SHCIL) Dear Sir/Madam, Master Directions on Relief/Savings Bonds The rules and regulations applicable to Relief/Savings Bonds have been updated wit
RBI/IDMD/2017-18/54 IDMD.CDD No.8/13.01.299/2017-18 July 1, 2017 The Chairman / Managing Director Head Office (Government Accounts Department) State Bank of India All Nationalized banks (Excluding Punjab and Sind Bank & Andhra Bank) Axis Bank Ltd./ICICI Bank Ltd./HDFC Bank Ltd./ Stock Holding Corporation of India Ltd. (SHCIL) Dear Sir/Madam, Master Directions on Relief/Savings Bonds The rules and regulations applicable to Relief/Savings Bonds have been updated wit
RBI/2016-17/96 IDMD.CDD.No.892/14.04.050/2016-17 October 20, 2016 The Chairman & Managing Director All Scheduled Commercial Banks, (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India Ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bonds- Maximum Limit of Investment and Acceptance as Collateral- Clarification As you are aware, the Sovereign Gold Bond Scheme was notified by GOI
RBI/2016-17/96 IDMD.CDD.No.892/14.04.050/2016-17 October 20, 2016 The Chairman & Managing Director All Scheduled Commercial Banks, (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India Ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bonds- Maximum Limit of Investment and Acceptance as Collateral- Clarification As you are aware, the Sovereign Gold Bond Scheme was notified by GOI
RBI/2016-17/19 IDMD.CDD.No.112/14.04.050/2016-17 July 14, 2016 The Chairman & Managing Director All Scheduled Commercial Banks (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Dear Sir/Madam, Sovereign Gold Bonds, 2016-17 - Operational Guidelines This has reference to the GoI notification F.No.4(7)-W&M/2016 and RBI circular IDMD.CDD.No.2020/14.04.050/2016-1
RBI/2016-17/19 IDMD.CDD.No.112/14.04.050/2016-17 July 14, 2016 The Chairman & Managing Director All Scheduled Commercial Banks (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Dear Sir/Madam, Sovereign Gold Bonds, 2016-17 - Operational Guidelines This has reference to the GoI notification F.No.4(7)-W&M/2016 and RBI circular IDMD.CDD.No.2020/14.04.050/2016-1
RBI/2010-11/333 IDMD.PCD.25 /14.03.03/ 2010-11 December 27, 2010 All Market Participants Dear Sirs, Issuance of Non-Convertible Debentures (NCDs) A reference is invited to the Issuance of Non-Convertible Debentures (Reserve Bank) (Amendment) Directions, 2010 dated December 06, 2010 issued vide circular IDMD.PCD.24/14.03.03/2010-11 of same date covering the regulation of NCDs of maturity up to one year. 2. In this regard, it is clarified that where the issuer is: maint
RBI/2010-11/333 IDMD.PCD.25 /14.03.03/ 2010-11 December 27, 2010 All Market Participants Dear Sirs, Issuance of Non-Convertible Debentures (NCDs) A reference is invited to the Issuance of Non-Convertible Debentures (Reserve Bank) (Amendment) Directions, 2010 dated December 06, 2010 issued vide circular IDMD.PCD.24/14.03.03/2010-11 of same date covering the regulation of NCDs of maturity up to one year. 2. In this regard, it is clarified that where the issuer is: maint
RBI/2010-11/117 IDMD.DOD. 18 /11.08.38/2010-11 July 16, 2010 To All Market Participants Ready Forward Contracts in Corporate Debt Securities A reference is invited to our circular IDMD.DOD.05/11.08.38/2009-10 dated January 08, 2010 enclosing the Repo in Corporate Debt Securities (Reserve Bank) Directions, 2010 wherein it was indicated that all repo trades in corporate bonds shall be reported within 15 minutes of the trade on the FIMMDA reporting platform and also to t
RBI/2010-11/117 IDMD.DOD. 18 /11.08.38/2010-11 July 16, 2010 To All Market Participants Ready Forward Contracts in Corporate Debt Securities A reference is invited to our circular IDMD.DOD.05/11.08.38/2009-10 dated January 08, 2010 enclosing the Repo in Corporate Debt Securities (Reserve Bank) Directions, 2010 wherein it was indicated that all repo trades in corporate bonds shall be reported within 15 minutes of the trade on the FIMMDA reporting platform and also to t
RBI/2004-05/477 CO.DT.No.13.01.298 / H - 9786 / 2004-05 May 20, 2005 Vaisakha 30, 1927(S) The Chairman / Managing Director State Bank of India / Associate Banks / 17 Nationalised Banks / UTI Bank Ltd., ICICI Bank Ltd., HDFC Bank Ltd., IDBI Bank Ltd. & SHCIL Dear Sir, Committee on Procedures and Performance Audit on Public Services (CPPAPS) - Report No. 2 - Compensation structure for delay in payment of interest and / or Principal Agency banks are already aware tha
RBI/2004-05/477 CO.DT.No.13.01.298 / H - 9786 / 2004-05 May 20, 2005 Vaisakha 30, 1927(S) The Chairman / Managing Director State Bank of India / Associate Banks / 17 Nationalised Banks / UTI Bank Ltd., ICICI Bank Ltd., HDFC Bank Ltd., IDBI Bank Ltd. & SHCIL Dear Sir, Committee on Procedures and Performance Audit on Public Services (CPPAPS) - Report No. 2 - Compensation structure for delay in payment of interest and / or Principal Agency banks are already aware tha
RBI / 2004 /186 April 30, 2004Vaishakha 10, 1926 (S) Ref. DGBA CO DT No. 13.01.299 /H.6375/2003-04 The Chairman & Managing DirectorsState Bank of India and Associate banks17 Nationalized banksUTI bank Ltd., ICICI bank Ltd.,HDFC bank Ltd. and IDBI bank Ltd.Stock Holding Corporation of India Ltd.Dear Sir,Standardised application form for investments in Savings Bonds along with the Duties and Rights of Customers Please refer to our letter DGBA.CO.DT.No.13.01.299/H.62
RBI / 2004 /186 April 30, 2004Vaishakha 10, 1926 (S) Ref. DGBA CO DT No. 13.01.299 /H.6375/2003-04 The Chairman & Managing DirectorsState Bank of India and Associate banks17 Nationalized banksUTI bank Ltd., ICICI bank Ltd.,HDFC bank Ltd. and IDBI bank Ltd.Stock Holding Corporation of India Ltd.Dear Sir,Standardised application form for investments in Savings Bonds along with the Duties and Rights of Customers Please refer to our letter DGBA.CO.DT.No.13.01.299/H.62
RBI / 2004 / 181Ref. DGBA CO DT No. 13.01.299 / H-6252 / 2003-04 April 22, 2004The Chairman and Managing DirectorsState Bank of India and Associate banks17 Nationalised banksUTI bank Ltd., ICICI bank Ltd.,HDFC bank Ltd. and IDBI bank Ltd.|Stock Holding Corporation of India Ltd.Dear Sir, Standardised application form for investments in Savings Bonds along with the Duties and Rights of CustomersAs you are aware, your bank / corporation has been conducting the business o
RBI / 2004 / 181Ref. DGBA CO DT No. 13.01.299 / H-6252 / 2003-04 April 22, 2004The Chairman and Managing DirectorsState Bank of India and Associate banks17 Nationalised banksUTI bank Ltd., ICICI bank Ltd.,HDFC bank Ltd. and IDBI bank Ltd.|Stock Holding Corporation of India Ltd.Dear Sir, Standardised application form for investments in Savings Bonds along with the Duties and Rights of CustomersAs you are aware, your bank / corporation has been conducting the business o
January 16, 2004 Pausha 26, 1925Circular No. RBI / 2004 / 13Ref.DGBA.CO.DT.13.01.299/H- 3819 /2003-04The Chairman & Managing Director,SBI & Associate Banks,& 17 Nationalised Banks,UTI Bank Ltd., ICICI Bank Ltd.,HDFC Bank Ltd. IDBI Bank Ltd. &Stock Holding Corporation of India Ltd.Dear Sir, 8% Savings (Taxable) Bonds 2003 Please refer to our letter No.CO.DT.13.01.299/H-38362002-03 dated 3rd April 2003 on the captioned subject. In this connection, we adv
January 16, 2004 Pausha 26, 1925Circular No. RBI / 2004 / 13Ref.DGBA.CO.DT.13.01.299/H- 3819 /2003-04The Chairman & Managing Director,SBI & Associate Banks,& 17 Nationalised Banks,UTI Bank Ltd., ICICI Bank Ltd.,HDFC Bank Ltd. IDBI Bank Ltd. &Stock Holding Corporation of India Ltd.Dear Sir, 8% Savings (Taxable) Bonds 2003 Please refer to our letter No.CO.DT.13.01.299/H-38362002-03 dated 3rd April 2003 on the captioned subject. In this connection, we adv
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