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) - 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

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.

Derivatives are an integral risk management tool for most of the business entities and financial institutions. Most of the bigger and mid-size companies in India use derivatives to manage foreign currency, interest rate and commodity price risks. Derivatives foster financial innovation and contribute to the completeness of financial markets. However, if not regulated and supervised appropriately, derivatives markets can also be a source of systemic risk. One of the le