A.P. (DIR Series) Circular No. Date of Issue To All Category - I Authorised Dealer banks Madam/Sir, Processing and settlement of small value Export and Import related payments facilitated by Online Export-Import Facilitators (OEIF) (erstwhile OPGSP) Attention of Authorised Dealer Category-I (AD) banks is invited to the A. P. (DIR Series) Circular No. 17 dated November 16, 2010, A.P. (DIR Series) Circular No. 109 dated June 11, 2013 read with A.P. (DIR Series) Circular

DRAFT CIRCULAR RBI/2018-19/ A .P. (DIR Series) Circular No. February , 2019 To All Category - I Authorised Dealer banks Madam / Sir, Risk Management and Inter-bank Dealings: Hedging of foreign exchange risk by Residents and Non-Residents - Liberalisation Attention of Authorized 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

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.FMD. --- /CGM (TRS) - 2018 dated January __, 2018 Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions, __ The Reserve Bank of India having considered it necessary in public interest, in exercise of the powers conferred by clause (h) of sub-section (2) of section 47 of the Foreign Exchange Management Act (FEMA), 19

Draft Regulations Notification No. FEMA. _____ /2017-RB Dated: April__, 2017 Foreign Exchange Management (Cross Border Merger) Regulations, 2017 In exercise of the powers conferred by section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank makes the following regulations relating to merger, demerger, amalgamation and arrangement between Indian companies and foreign companies: 1. Short title and commencement These regulations may be calle

Participants: Resident entities with foreign currency exposures and non-resident entities with Rupee exposures, other than individuals, arising out of transactions permitted under Foreign Exchange Management Act, 1999, of up to USD 30 million or equivalent. Purpose: To hedge underlying exchange rate risk. Products: Any Over the Counter (OTC) derivatives and Exchange Traded Currency Derivatives (ETCD) permitted under FEMA, 1999, except cost reduction structures and swa

During the year 2015-16, all the 25 PSBs have exercised managerial autonomy in regard to selection and appointment of SBAs. The names of audit firms recommended by these 25 banks and approved by RBI are displayed on the web-site. While approving names of audit firms, banks were advised not to allot more than three branches per audit firm and that they should allot branches, to the extent possible, to the audit firms taking into consideration their category and audit e

Under the extant regulatory framework under FEMA, 1999 and Regulations1 thereunder, the various routes available to residents intending to hedge currency risk are as follows: Exposure based on underlying contracts Probable Exposures based on Past Performance Special Dispensation for SMEs and Individuals Under (i), the Contracted Exposure route, clients have to submit evidence of underlying foreign currency exposure to AD Cat-I banks at the time of booking the derivati

The basic objective of the extant External Commercial Borrowings (ECB) policy is to supplement domestic capital for creation of capital assets in the country, limited by considerations for capital account management. With the above objective in view, the ECB regime has been progressively liberalised over the years, allowing different entities to raise ECB. Within the overarching stance of calibrated approach to the capital account liberalisation, an attempt has now be

Issuance of Rupee linked bonds overseas Attention of members of public is invited to paragraph 31 of the first Bi-monthly Monetary Policy Statement, 2015-16 announced by the Reserve Bank on April 07, 2015 proposing to expand the scope of issuance of Rupee linked bond overseas by the international financial institutions as also permit Indian corporates, eligible to raise external commercial borrowings (ECB), issue such bonds with an appropriate regulatory framework. 2.

‘DRAFT DIRECTIONS’ All Core Investment Companies May , 2012 Dear Sirs, Core Investment Companies - Overseas Investment (Reserve Bank) Directions, 2012 Short title and commencement of the Directions (a) These Directions shall be known as the Core Investment Companies - Overseas Investment (Reserve Bank) Directions, 2012. (b) These Directions shall come into force with immediate effect. 2. Prior Approval of RBI in cases of Overseas investment by CICs (a) These direction