Draft Notifications - Financial Markets - ആർബിഐ - Reserve Bank of India
draft.notifications
ഡിസം 28, 2023
Reserve Bank of India (Bond Forwards) Directions, 2023 - Draft
Reserve Bank of India (Bond Forwards) Directions, 2023 - Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions.
Reserve Bank of India (Bond Forwards) Directions, 2023 - Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions.
പിഡിഎഫ് (
ഫെബ്രു 17, 2023
Reserve Bank of India (Government Securities Lending) Directions, 2023 - Draft
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9th FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 Reserve Bank of India (Government Securities Lending) Directions, 2023 - Draft In exercise of the powers conferred under section 45-W of the Reserve Bank of India Act, 1934 (hereinafter called ‘the Act’) read with section 45-U of the Act, the Reserve Bank of India (hereinafter called the ‘Reserve Bank’) hereby issues the following Directions to all agencies dea
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9th FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 Reserve Bank of India (Government Securities Lending) Directions, 2023 - Draft In exercise of the powers conferred under section 45-W of the Reserve Bank of India Act, 1934 (hereinafter called ‘the Act’) read with section 45-U of the Act, the Reserve Bank of India (hereinafter called the ‘Reserve Bank’) hereby issues the following Directions to all agencies dea
ജൂൺ 16, 2022
Master Direction – Reserve Bank of India (Margining for Non-Centrally Cleared OTC Derivatives) Directions, 2022 – Draft
FINANCIAL MARKETS REGULATION DEPARTMENT Master Direction – Reserve Bank of India (Margining for Non-Centrally Cleared OTC Derivatives) Directions, 2022 – Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (02 of 1934) (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions. A reference is invited to the Foreign E
FINANCIAL MARKETS REGULATION DEPARTMENT Master Direction – Reserve Bank of India (Margining for Non-Centrally Cleared OTC Derivatives) Directions, 2022 – Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (02 of 1934) (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions. A reference is invited to the Foreign E
ഓഗ 09, 2021
Draft Foreign Exchange Management (Non-debt Instruments - Overseas Investment) Rules, 2021
CHAPTER I PRELIMINARY 1. Short Title and Commencement (i) These rules shall be called the Foreign Exchange Management (Non-debt Instruments - Overseas Investment) Rules, 2021. (ii) Save as otherwise provided in these rules, they shall come into force from the date of their publication in the Official Gazette. (iii) These rules shall not apply to any investment made outside India by a unit set up in an “International Financial Services Centre (IFSC)”. 2. Definitions In
CHAPTER I PRELIMINARY 1. Short Title and Commencement (i) These rules shall be called the Foreign Exchange Management (Non-debt Instruments - Overseas Investment) Rules, 2021. (ii) Save as otherwise provided in these rules, they shall come into force from the date of their publication in the Official Gazette. (iii) These rules shall not apply to any investment made outside India by a unit set up in an “International Financial Services Centre (IFSC)”. 2. Definitions In
ഫെബ്രു 16, 2021
Reserve Bank of India (Credit Derivatives) Directions, 2021 – Draft
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE BUILDING, FORT MUMBAI 400 001 Reserve Bank of India (Credit Derivatives) Directions, 2021 – Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in supersession of Circular No. IDMD.PCD.No.10/14.03.04/2012-13 dated January 07, 2013, the Reserve Bank of India (hereinafter
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE BUILDING, FORT MUMBAI 400 001 Reserve Bank of India (Credit Derivatives) Directions, 2021 – Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in supersession of Circular No. IDMD.PCD.No.10/14.03.04/2012-13 dated January 07, 2013, the Reserve Bank of India (hereinafter
ഡിസം 04, 2020
Draft Reserve Bank of India (Market-makers in OTC Derivatives) Directions, 2020
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.FMD.XX/2020-21 dated December XX, 2020 Draft Reserve Bank of India (Market-makers in OTC Derivatives) Directions, 2020 In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in suppression of Directions no. DBOD.No.BP.BC.86/21.04.157/2006-07 dated April 20, 2007, the Reserve Bank of India (hereinafter cal
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.FMD.XX/2020-21 dated December XX, 2020 Draft Reserve Bank of India (Market-makers in OTC Derivatives) Directions, 2020 In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in suppression of Directions no. DBOD.No.BP.BC.86/21.04.157/2006-07 dated April 20, 2007, the Reserve Bank of India (hereinafter cal
സെപ്റ്റം 15, 2020
Draft Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2020
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.DIRD.XX /2020 dated June XX, 2020 Draft Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2020 In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in supersession of Directions No. FMRD.DIRD.19/14.03.046/2018-19 dated June 26, 2019 and FMRD.DIRD.6/14.03.001/2017-18 dated March 01, 2018, the Re
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.DIRD.XX /2020 dated June XX, 2020 Draft Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2020 In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in supersession of Directions No. FMRD.DIRD.19/14.03.046/2018-19 dated June 26, 2019 and FMRD.DIRD.6/14.03.001/2017-18 dated March 01, 2018, the Re
സെപ്റ്റം 07, 2020
Variation Margin (Reserve Bank) Directions, 2020 - Draft
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE BUILDING, FORT MUMBAI 400 001 Variation Margin (Reserve Bank) Directions, 2020 - Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions. A reference is also invited to the Fo
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE BUILDING, FORT MUMBAI 400 001 Variation Margin (Reserve Bank) Directions, 2020 - Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions. A reference is also invited to the Fo
ഏപ്രി 03, 2019
Draft Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2019
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.DIRD.XX /2019 dated April XX, 2019 Draft Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2019 The Reserve Bank of India (hereinafter called the Reserve Bank) having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (RBI Act) and of all the pow
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.DIRD.XX /2019 dated April XX, 2019 Draft Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2019 The Reserve Bank of India (hereinafter called the Reserve Bank) having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (RBI Act) and of all the pow
ഡിസം 05, 2018
Non-resident Participation in Rupee Interest Rate Derivatives Markets (Reserve Bank) Directions, 2018
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 Notification No. FMRD.DIRD. /CGM (TRS)-2018 dated December 05, 2018 Non-resident Participation in Rupee Interest Rate Derivatives Markets (Reserve Bank) Directions, 2018 The Reserve Bank of India (hereinafter called ‘the Reserve Bank”) having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exer
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 Notification No. FMRD.DIRD. /CGM (TRS)-2018 dated December 05, 2018 Non-resident Participation in Rupee Interest Rate Derivatives Markets (Reserve Bank) Directions, 2018 The Reserve Bank of India (hereinafter called ‘the Reserve Bank”) having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exer
സെപ്റ്റം 28, 2018
Reserve Bank of India (Prohibition of Market Abuse) Directions, 2018 - Draft
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, MAIN BUILDING, CENTRAL OFFICE, FORT MUMBAI-400 001 Reserve Bank of India (Prohibition of Market Abuse) Directions, 2018 - Draft Whereas under the Reserve Bank of India Act, 1934, (the RBI Act), the Reserve Bank of India (the Bank) is authorised to determine the benchmark policy rate through its Monetary Policy Committee; and Whereas the object of monetary policy and fixation of the policy rate is
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, MAIN BUILDING, CENTRAL OFFICE, FORT MUMBAI-400 001 Reserve Bank of India (Prohibition of Market Abuse) Directions, 2018 - Draft Whereas under the Reserve Bank of India Act, 1934, (the RBI Act), the Reserve Bank of India (the Bank) is authorised to determine the benchmark policy rate through its Monetary Policy Committee; and Whereas the object of monetary policy and fixation of the policy rate is
ജൂൺ 20, 2018
Draft Directions on requirement of Legal Entity Identifier Code for participation in non-derivative markets
RBI/2017-18/ --- FMRD.FMID. No. /11.01.007/2017-18 June 20, 2018 To All eligible market participants Dear Sir/Madam Draft Directions on requirement of Legal Entity Identifier Code for participation in non-derivative markets Please refer to Paragraph 8 of the Statement on Developmental and Regulatory Policies, First Bi-monthly Monetary Policy Statement for 2018-19, dated April 05, 2018, wherein, it was proposed to implement the Legal Entity Identifier (LEI) mechanism f
RBI/2017-18/ --- FMRD.FMID. No. /11.01.007/2017-18 June 20, 2018 To All eligible market participants Dear Sir/Madam Draft Directions on requirement of Legal Entity Identifier Code for participation in non-derivative markets Please refer to Paragraph 8 of the Statement on Developmental and Regulatory Policies, First Bi-monthly Monetary Policy Statement for 2018-19, dated April 05, 2018, wherein, it was proposed to implement the Legal Entity Identifier (LEI) mechanism f
മാർ 01, 2018
Repurchase transactions (Repo) (Reserve Bank) Directions, 2018- Draft
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.DIRD./CGM (TRS)-2018 dated March 1, 2018 Repurchase transactions (Repo) (Reserve Bank) Directions, 2018- Draft The Reserve Bank of India having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (RBI Act
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.DIRD./CGM (TRS)-2018 dated March 1, 2018 Repurchase transactions (Repo) (Reserve Bank) Directions, 2018- Draft The Reserve Bank of India having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (RBI Act
ജനു 12, 2018
Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions
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
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
ഏപ്രി 11, 2017
Draft Tri-Party Repo (Reserve Bank) Directions, 2017
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.DIRD./CGM(TRS) - 2017 dated April 11, 2017 Draft Tri-Party Repo (Reserve Bank) Directions, 2017 The Reserve Bank of India having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exercise of the powers conferred by section 45W of the Reserve Bank of India Act, 1934 and of all the powers enab
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.DIRD./CGM(TRS) - 2017 dated April 11, 2017 Draft Tri-Party Repo (Reserve Bank) Directions, 2017 The Reserve Bank of India having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exercise of the powers conferred by section 45W of the Reserve Bank of India Act, 1934 and of all the powers enab
ഫെബ്രു 02, 2017
Reserve Bank Commercial Paper Directions, 2017
DRAFT DIRECTIONS RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE FORT MUMBAI 400 001 FMRD.DIRD./CGM(TRS) - 2017 dated February 2, 2017 Reserve Bank Commercial Paper Directions, 2017 Whereas the Reserve Bank of India, in exercise of the powers conferred by Sections 45J, 45K, 45L of the Reserve Bank of India Act, 1934, and of all the powers enabling it in this behalf, notified the Non-Banking Companies (Acceptance of Deposits thro
DRAFT DIRECTIONS RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE FORT MUMBAI 400 001 FMRD.DIRD./CGM(TRS) - 2017 dated February 2, 2017 Reserve Bank Commercial Paper Directions, 2017 Whereas the Reserve Bank of India, in exercise of the powers conferred by Sections 45J, 45K, 45L of the Reserve Bank of India Act, 1934, and of all the powers enabling it in this behalf, notified the Non-Banking Companies (Acceptance of Deposits thro
നവം 04, 2016
Centralized Hedging Facility for Indian subsidiaries of Non-resident Companies
1. Purpose To provide greater flexibility for hedging the currency risk arising out of current account transactions of Indian subsidiaries of Multi-National Companies (MNCs) by the parent or any non-resident group entity. 2. Users Non-resident parent or its centralised treasury or any other related entity hedging on behalf of the Indian subsidiary. 3. Products All FCY-INR derivatives, OTC as well exchange traded that the Indian subsidiary is eligible to undertake. 4.
1. Purpose To provide greater flexibility for hedging the currency risk arising out of current account transactions of Indian subsidiaries of Multi-National Companies (MNCs) by the parent or any non-resident group entity. 2. Users Non-resident parent or its centralised treasury or any other related entity hedging on behalf of the Indian subsidiary. 3. Products All FCY-INR derivatives, OTC as well exchange traded that the Indian subsidiary is eligible to undertake. 4.
മേയ് 16, 2016
Investment by Foreign Portfolio Investors (FPI) in Corporate Debt Securities
Draft Circular RBI/2015-16/…. A.P. (DIR Series) Circular No. … ..…, 2016 To, All Category – I Authorised Dealer banks Madam / Sir, Investment by Foreign Portfolio Investors (FPI) in Corporate Debt Securities Attention of Authorised Dealers Category – I (AD Category - I) banks is invited to paragraph 1 of Schedule 5 to the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2000 notified vide Notification No. FEMA
Draft Circular RBI/2015-16/…. A.P. (DIR Series) Circular No. … ..…, 2016 To, All Category – I Authorised Dealer banks Madam / Sir, Investment by Foreign Portfolio Investors (FPI) in Corporate Debt Securities Attention of Authorised Dealers Category – I (AD Category - I) banks is invited to paragraph 1 of Schedule 5 to the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2000 notified vide Notification No. FEMA
ഏപ്രി 07, 2016
Proposal to ease documentation requirements on residents for hedging of currency risk arising out of trade transactions under the Contracted Exposure route
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
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
ജൂൺ 25, 2015
Draft Guidelines on Writing of plain vanilla European Call and Put currency options by resident exporters and importers of goods and services
Under the existing regulatory framework, persons resident in India are permitted to buy plain vanilla European call or put options to hedge foreign currency exposures in accordance with Schedule I of Notification No. FEMA/25/RB‐2000 dated May 3, 2000 as amended from time to time from any AD Category‐I bank who has been accorded onetime approval by the Reserve Bank to run a FCY-INR options book. Writing of options by the users, on a standalone basis, is not permitted.
Under the existing regulatory framework, persons resident in India are permitted to buy plain vanilla European call or put options to hedge foreign currency exposures in accordance with Schedule I of Notification No. FEMA/25/RB‐2000 dated May 3, 2000 as amended from time to time from any AD Category‐I bank who has been accorded onetime approval by the Reserve Bank to run a FCY-INR options book. Writing of options by the users, on a standalone basis, is not permitted.
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