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Appendix Table I.1: WTO and India - Schedule of Specific Commitments


Sector or Sub-Sector


Limitations on Market Access


Limitations on National Treatment


Financial Services


 
 
 
 

The commitments in financial services1 are made in accordance with the General Agreement on Trade in Services and the Annex on Financial Services. All the commitments are subject to entry requirements, domestic laws, rules and regulations and the terms and conditions of the Reserve Bank of India, Securities and Exchange Board of India and any other competent authority in India.


A. Insurance and Insurance related services


Non-life, limited to

(1)

Unbound except in the case of insurance

(1)

Unbound.

insurance of freight

 

of freight, where there is no requirement

  

Ex.5(a)(i)(B)

 

that goods in transit to and from India

  
  

should be insured with Indian insurance

  
  

companies only. Insurance is taken by the

  
  

buyer or seller in accordance with the

  
  

terms of the contract. This position will

  
  

be maintained. Once under a contract the

  
  

Indian importer or exporter agrees to

  
  

assume the responsibility for insurance

  
  

such as in the case of f.o.b. contracts for

  
  

imports into India or c.i.f. contracts for

  
  

exports from India, insurance has to be

  
  

taken only with an Indian insurance

  
  

company.

  
     
 

(2)

Unbound.

(2)

Unbound.

     
 

(3)

Unbound.

(3)

Unbound.

     
 

(4)

Unbound except as indicated in the

(4)

Unbound except as indicated in the

 
 

horizontal section.


 

horizontal section.


 

(1),

(2)

Reinsurance can be taken with foreign

(1)

Unbound.

Reinsurance and

  

reinsurers to the extent of the residual

  

retrocession

  

uncovered risk after obligatory or

(2)

Unbound.

5(a) (ii)

  

statutory placements domestically

  
   

with Indian insurance companies.

  
     
 

(3)

Unbound.

(3)

Unbound.

     
 

(4)

Unbound except as indicated in the

(4)

Unbound except as indicated in the

 
 

horizontal section.


 

horizontal section.


Insurance intermediation

(1),

(2)

Reinsurance of domestic risks can be

(1)

Unbound.

limited to reinsurance

  

placed with foreign reinsurers

  

Ex.5(a)(iii).

  

through overseas brokers, to the

(2)

Unbound.

   

extent mentioned under reinsurance

  
   

and retrocession.

  
      
 

(3)

(i)

Overseas brokers are allowed to have

(3)

Unbound.

   

resident representatives and

  
   

representative offices who can

  
   

procure reinsurance business from

  
   

Indian insurance companies to the

  
   

extent mentioned above. They can

  
   

also place reinsurance business from

  
   

abroad with Indian insurance

  
   

companies.

  
      
  

(ii)

Except for the business indicated

  
   

above, the resident representatives

  
   

and representative offices cannot un-

  
   

dertake any other activity in India.

  
      
  

(iii)

All expenses of the resident repre-

  
   

sentatives and representatives offices

  
   

have to be met by remittances from

  
   

abroad and no income can be re-

  
   

ceived in India from Indian residents.

  
 

(4)

 

Unbound except as indicated in the

(4)

Unbound except as indicated in the

 
 
 

horizontal section.


 

horizontal section.


B. Banking and other financial services (excluding insurance)


1.

(i)

Acceptance of

(1)

 

Unbound.

(1)

 

Unbound.

  

deposits and other

      
  

repayable funds

(2)

 

Unbound.

(2)

 

Unbound.

  

from the public

      
  

5(a)(v).

(3)

(i)

Only through branch operations of a

(3)

(i)

Foreign Banks are required to

     

foreign bank licensed and supervised

  

constitute Local Advisory

 

(ii)

Lending of all

  

as a bank in its home country.

  

Boards consisting, inter alia,

  

types including

     

of professionals and persons

  

consumer credit,

 

(ii)

Grant of licence as permissible under

  

having expertise in areas such

  

mortgage credit

  

existing laws.

  

as small-scale industry and

  

and financing

     

exports. The Chairman and

  

of commercial

 

(iii)

A limit of twelve licences per year

  

members of the Local

  

transactions but

  

both for new entrants and existing

  

Advisory Board must be

  

excluding

  

banks.

  

resident Indian nationals

  

factoring.

     

except for the Chief Executive

  

Ex.5(a) (vi)

 

(iv)

Banks are allowed to install ATMs

  

Officer who may be a foreign

     

at branches and at other places

  

national The appointment of

 

(iii)

All payment and

  

identified by them. Installation of

  

Chairman and members of the

  

money

  

ATM at a place other than in licensed

  

Board requires Reserve Bank

  

transmission

  

branches is treated as a new place of

  

of India's approval

  

services including

  

business and requires a licence.

   
  

credit, charge and

  

Licences issued for ATMs installed

 

(ii)

Foreign banks are required to

  

debit cards,

  

by foreign banks will not be included

  

publish consolidated financial

  

travellers cheques

  

in the ceiling of twelve licences

  

statements of the Indian

  

and bankers’ draft.

  

referred to in item (iii) above.

  

branches as at March 31 every

  

5(a) (viii)

     

year.

    

(v)

Investments in other financial services

   
 

(iv)

Guarantees and

  

companies by branches of foreign

 

(iii)

Public sector enterprises can

  

commitments.

  

banks licensed to do banking business

  

invest surplus funds in term

  

5(a)(ix)

  

in India individually not to exceed 10

  

deposits only with scheduled

     

per cent of owned funds or 30 per

  

commercial banks

 

(v)

Trading for own

  

cent of the invested company’s

  

incorporated in India.

  

account of:

  

capital, whichever is lower.

   
         
 

(a)

money market

 

(vi)

Licences for new foreign banks may

   
  

instruments.

  

be denied when the maximum share

   
     

of assets in India both on and off

   
 

(b)

foreign exchange.

  

balance sheet of foreign banks to total

   
     

assets both on and off balance sheet

   
 

(c)

transferable

  

of the banking system exceeds 15 per

   
  

securities

  

cent.

   
  

Ex.5(a)(x)(A)

      
  

(B)(E).

 

(vii)

Foreign banks are subject to non-

   
     

discriminatory resource allocation

   
 

(vii)

Portfolio

  

requirements.

   
  

management,

      
  

custodial and trust

(4)

 

unbound except as indicated in the

(4)

 

Unbound except as indicated

  

services.

  

horizontal section.

  

in the horizontal section.

  

Ex. 5(a)(xiii)

      
         
 

(vii)

Clearing services

      
  

for other banks for

      
  

cheques, drafts and

      
  

other instruments.

      
 
 

Ex. 5(a)(xiv)


 
 
 
 
 
 

2.

 

Participation in

(1)

 

Unbound.

(1)

 

Unbound.

  

issues of all kinds

      
  

of securities,

(2)

 

Unbound.

(2)

 

Unbound.

  

including

      
  

underwriting and

 

(i)

Allowed for foreign bank branches

(3)

 

Unbound except for entities

  

placement as agent

  

licensed to do banking business in

  

established in accordance with

  

(whether publicly

  

India.

  

the limitations specified in the

  

or privately) and

     

market access column.

  

provision of

 

(ii)

Allowed for foreign financial services

   
  

services related to

  

companies (including banks ) through

   
  

such issues.

  

incorporation with foreign equity not

   
  

5(a)(xi)

  

exceeding 51 per cent.

   
         
   

(4)

 

Unbound except as indicated in the

(4)

 

Unbound except as indicated

 
 
 
 
 

horizontal section.


 
 

in the horizontal section.


3.

 

Stock broking

(1)

 

Unbound.

(1)

 

Unbound.

  

Ex.5(a)(x)(E)

      
   

(2)

 

Unbound.

(2)

 

Unbound.

         
   

(3)

 

Through establishment of locally

(3)

 

Unbound except for entities

     

incorporated joint venture company

  

established in accordance with

     

with foreign equity not exceeding 49

  

the limitations specified in the

     

per cent. The foreign equity

  

market access column.

     

participation will be limited to

   
     

recognized foreign stock broking

   
     

companies.

   
         
   

(4)

 

Unbound except as indicated in the

(4)

 

Unbound except as indicated

 
 
 
 
 

horizontal section.


 
 

in the horizontal section.


4.

 

Financial

(1)

 

Unbound.

(1)

 

Unbound.

  

consultancy

      
  

services, i.e.

(2)

 

Unbound.

(2)

 

Unbound.

  

financial advisory

      
  

services provided

 

(i)

Allowed for foreign banks branches

(3)

 

Unbound except for entities

  

by financial

  

licensed to do banking business in

  

established in accordance with

  

advisers, etc. to

  

India.

  

the limitations specified in the

  

customers on

     

market access column.

  

financial matters,

 

(ii)

Allowed for foreign financial services

   
  

investment and

  

companies (including banks ) through

   
  

portfolio research

  

incorporation with foreign equity not

   
  

and advice, advice

  

exceeding 51 per cent.

   
  

on acquisitions and

      
  

on corporate

      
  

restructuring and

(4)

 

Unbound except as indicated in the

(4)

 

Unbound except as indicated

  

strategy.

  

horizontal section.

  

in the horizontal section.

 
 

Ex. 5(a)(xvi)


 
 
 
 
 
 

5.

 

Factoring

(1)

 

Unbound.

(1)

 

Unbound.

  

Ex.5(a) (iv)

      
   

(2)

 

Unbound.

(2)

 

Unbound.

         
   

(3)

 

Allowed for foreign financial services

(3)

 

Unbound except for entities

     

companies (including banks ) through

  

established in accordance with

     

incorporation with foreign equity not

  

the limitations specified in the

     

exceeding 51 per cent.

  

market access column.

         
   

(4)

 

Unbound except as indicated in the

(4)

 

Unbound except as indicated

 
 
 
 
 

horizontal section.


 
 

in the horizontal section.


6.

 

Financial leasing.

(1)

 

Unbound.

(1)

 

Unbound.

  

5(a)(vii)

      
   

(2)

 

Unbound.

(2)

 

Unbound.

         
   

(3)

 

Allowed for foreign financial services

(3)

 

Unbound except for entities

     

companies (including banks) through

  

established in accordance with

     

incorporation with foreign equity not

  

the limitations specified in the

     

exceeding 51 per cent.

  

market access column.

         
   

(4)

 

Unbound except as indicated in the

(4)

 

Unbound except as indicated

 
 
 
 
 

horizontal section.


 
 

in the horizontal section.


7.

 

Venture capital

(1)

 

Unbound.

(1)

 

Unbound.

         
   

(2)

 

Unbound.

(2)

 

Unbound.

         
   

(3)

(i)

Allowed for foreign financial services

(3)

 

Unbound except for entities

     

companies (including banks) through

  

established in accordance with

     

incorporation with foreign equity not

  

the limitations specified in the

     

exceeding 51 per cent.

  

market access column.

         
    

(ii)

funding has to be entirely out of

   
     

equity.

   
         
   

(4)

 

Unbound except as indicated in the

(4)

 

Unbound except as indicated

 
 
 
 
 

horizontal section.


 
 

in the horizontal section.


Note:

The modes of supply are: (1) Cross-border supply; (2) Consumption abroad; (3) Commercial presence; and (4) Presence of natural persons.

References

Mattoo, A. (1998), 'Financial Services and the WTO: Liberalization in the Developing and Transition Economies', Geneva, Switzerland: World Trade Organisation.


 
 

1.

Financial services under GATS consist of insurance services and banking and other financial services. Insurance services encompass direct insurance (life and non-life), reinsurance and retrocession, insurance intermediation, and auxiliary insurance services (including consultancy, actuarial, risk assessment and claim settlement services). Banking and other financial services are defined under GATS to include acceptance of deposits, lending, financial leasing, payment and money transmission services, guarantees and commitments, trading (in money market instruments, foreign exchange, derivative products, exchange rate and interest rate instruments, transferable securities, and other negotiable instruments and financial assets),participation in issues of securities, money broking, asset management, settlement and clearing services, provision and transfer of financial information (including data processing), and advisory and intermediation services.

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