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/2024-25/27 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

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/2023-24/38 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