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/2024-25/88 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/2024-25/72 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/2024-25/56 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/2024-25/34 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/2024-25/32 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/2024-25/27 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/2024-25/24 A.P. (DIR Series) Circular No.02 April 24, 2024 To, The Authorised Dealer Category – I Banks Madam / Sir, Unauthorised foreign exchange transactions

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.

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/2023-24/221 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/2023-24/97FMRD.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/2023-24/81 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

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')

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

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')