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Sr. No. Description of Regulatory Approval Time required
1. ए) अनुमोदन मार्ग के तहत व्यापार ऋण 7 दिन
बी) स्वचालित और अनुमोदन मार्ग के तहत बाहरी वाणिज्यिक उधार (ईसीबी) / विदेशी मुद्रा परिवर्तनीय बॉन्ड (एफसीसीबी) की पोस्ट सर्विसिंग 15 दिन
c) ECB/FCCB proposals under Approval route 30 days
2. NOC/approval for

a) Employee Stock Ownership Plan(ESOP) not covered under general permission
b) Rights Issue not covered under general permission
c) Permission for investment by erstwhile Overseas Corporate Body(OCB)
d) NOC for repatriation of share application money beyond 180 days
e) Extension for retention of share application money beyond 180 days
f) Conversion of shares from non-repatriation basis to repatriation basis
g) Approval for holding share application money in foreign currency in India/ abroad
h) Approval for registration of Foreign Venture Capital Investor(FVCI)
i) Increase in holdings in a company beyond the limit to 24 % up to sectoral cap/ statutory ceiling		 30 days
j) Approval for Pledge of shares 40 days
3. Receipt of Capital Contribution 30 days
4. a)Transfer of shares from Non Resident Indian (NRI) to Non Resident(NR) 40 days
b) Gift of shares from Resident to NRI
c) Delay in reporting
d) Permission for opening of escrow account by Authorised Dealer(AD) Category – I bank beyond the period of 6 months for effecting transfer of shares		 60 days
5. a) Permission for establishment of new Liaison Office(LO)/ Branch Office(BO) in India under Approval Route 40 days
b) Approval for establishing additional LO/BO in India.
c) Permission for shifting LO/BO to another city.		 10 days on receipt of Government approval
d) Permission for opening LO/BO/ Project Office(PO) by entities from China, Hong Kong, Macau, Pakistan, Bangladesh, Afghanistan, Sri Lanka and Iran 10 days on receipt of Government approval
e) Permission for establishing PO in India which require GOI approval 10 days on receipt of Government approval
6. Permission to open foreign currency account in India 60 days
7. To open foreign currency account outside India 60 days
8. To open Non Resident Ordinary(NRO) account in consultation with the MoF, GoI 30 days on receipt of Government approval
9. To receive salary outside India in foreign currency account 90 days
10. For transfer/acquisition of immovable property not covered under general permission in terms of Foreign Exchange Management Act, 1999 or the rules/ regulations made thereunder 30 days on receipt of Government approval
11. Approvals given for proposals regarding miscellaneous external payments of permissible Current and Capital Account transactions 30 days
12. a) Investment in Overseas Joint Ventures and Wholly Owned Subsidiary(WOS) (not covered by automatic route)
b) Other overseas Investment under approval route		 40 days
c) Disinvestment of shares in Overseas Joint Ventures / Subsidiaries 40 days
d) Allotment of Unique Identification Number (UIN) Instant online allotment
13. Issue and Renewal of fresh AD Category Cat-I licence 30 days
14. Issue of fresh AD Cat-II licence 90 days
15. Issue and Renewal of fresh AD Cat-III licence 30 days
16. Issue of fresh licence to conduct Money Transfer Service Scheme(MTSS) business 45 days
17. Issue of first permission to undertake Rupee Drawing Arrangement (RDA) scheme 30 days
18. Approvals to take Insurance policies from insurance companies in foreign countries. 7 days
19. Compounding of contraventions of FEMA 180 days
20. Issue/ Renewal of Money Changer’s licence 40 days