SCBs - Interest Rates on NRE Deposits Raised - ఆర్బిఐ - Reserve Bank of India
SCBs - Interest Rates on NRE Deposits Raised
RBI/2004-05/256
DBOD No. Dir. 53/13.03.00/2004-05
November 1, 2004
All Scheduled Commercial Banks
(Excluding RRBS)
Dear Sir,
Interest Rate on Non-Resident (External) Rupee (NRE) Deposits
Please refer to the paragraph 71 of the statement on 'Mid-term Review of the Annual Policy Statement for the year 2004-05' enclosed to Governor’s letter MPD.No.256/ 07.01.279/2004-05 dated October 26, 2004 (copy of the paragraph enclosed).
2. In this context, please refer to item (iii) (a) of Annexure II of our Master Circular DBOD. No.Dir.BC. 9/13.03.00/ 2004-05 dated July 16, 2004 on the interest rates on NRE deposits. On a review, it has been decided that until further notice, the interest rates on NRE deposits for one to three years maturity contracted with effect from November 1, 2004 should not exceed the LIBOR/SWAP rates, as on the last working day of the previous month, for US dollar of corresponding maturity plus 50 basis points. The interest rates as determined above for three year deposits would also be applicable in case the maturity period exceeds three years. The changes in interest rates will also apply to NRE deposits renewed after their present maturity period.
3. An amending directive DBOD No. Dir. BC. 52/13.03.00/2004-05 dated November 1, 2004 is enclosed.
(P. Vijaya Bhaskar)
Chief General Manager
Extract of Mid- term Review of Annual Policy Statement for the year 2004-05
Interest Rate Policy
(a) Ceiling on Interest Rates on NRE Deposits
71. With a view to aligning interest rates on Non-Resident (External) Rupee (NRE) deposits with international interest rates, ceiling on NRE deposit rates linked to the US dollar LIBOR/SWAP rates of corresponding maturities was introduced effective July 17, 2003. The ceiling interest rates on NRE deposits have since been revised from time to time. On a review, it is proposed:
- To raise the ceiling on NRE interest rates to LIBOR/SWAP rates of US dollar of corresponding maturities plus 50 basis points from the existing level of US dollar LIBOR/SWAP rates.
DBOD No. Dir.BC. 52/13.03.00/2004/05
November 1, 2004
Interest Rate on Non-Resident (External) Rupee (NRE) Deposits
In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, and in modification of the Master Circular DBOD No.Dir.BC.9/13.03.00/2004-05 dated July 16, 2004, as amended from time to time, on interest rates on deposits, the Reserve Bank of India being satisfied that it is necessary and expedient in the public interest so to do, hereby directs that item (iii)(a) of the Annexure II relating to the interest rates on NRE deposits shall be substituted by the following :
2. The interest rates on Non-Resident (External) Rupee (NRE) Deposits for one to three years maturity contracted with effect from November 1, 2004 shall not exceed the LIBOR/ SWAP rates of the last working day pf the previous month for US dollar of corresponding maturities plus 50 basis points. The interest rate as determined above shall also be applicable in case the maturity period exceeds three years. The above changes in interest rates will also apply to NRE term deposits renewed after their present maturity period.
(Usha Thorat)
Executive Director