Auction of Government Securities: Non-Competitive Bidding Facility to retail investors - ربی - Reserve Bank of India
Auction of Government Securities: Non-Competitive Bidding Facility to retail investors
RBI/2021-2022/124 November 12, 2021 All Scheduled Commercial Banks Madam/ Dear Sir, Auction of Government Securities: Non-Competitive Bidding Facility to retail investors As part of continuing efforts to increase retail participation in government securities, the ‘RBI Retail Direct’ Scheme to facilitate investment in Government Securities by individual investors was introduced today. Under the scheme, Clearing Corporation of India Limited (CCIL) has been permitted to aggregate the bids received from ‘Retail investor’ in non-competitive segment of primary auctions of Government Securities and Treasury Bills. 2. Accordingly, the updated Scheme for Non-Competitive Bidding Facility in the auctions of Government Securities and Treasury Bills is given in Annex. Yours faithfully, (Rajendra Kumar) Scheme for Non-Competitive Bidding Facility in the auction of I. Scope: With a view to encouraging wider participation and retail holding of Government securities, retail investors are allowed participation on “non- competitive” basis in select auctions of dated Government of India (GoI) securities and Treasury Bills. II. Definitions: For the purpose of this scheme, the terms shall bear the meaning assigned to them as under:
III. Eligibility: (A) Participation on a non-competitive basis in the auctions will be open to a retail investor who:
Exceptions: a. Regional Rural Banks (RRBs) and Cooperative Banks:
b. State Governments, eligible provident funds and Others:
IV. Quantum: Allocation of non-competitive bids from retail investors will be restricted to a maximum of five percent of the aggregate nominal amount of the issue within the notified amount as specified by the Government of India, or any other percentage determined by Reserve Bank of India. V. Amount of Bid: 1. The minimum amount for bidding will be ₹10,000 (face value) and thereafter in multiples in ₹10,000 as hitherto. 2. In the auctions of GoI dated securities, the retail investors can make a single bid for an amount not more than Rupees Two crore (face value) per security per auction. VI. Other Operational Guidelines: 1. The retail investor desirous of participating in the auction under the Scheme would be required to maintain a depository account with any of the depositories or a gilt account under the constituent subsidiary general ledger (CSGL) account of the Aggregator/ Facilitator or ‘Retail Direct Gilt Account’ (RDG Account) with RBI. 2. Under the Scheme, an investor can make only a single bid in an auction. An undertaking to the effect that the investor is making only a single bid will have to obtained and kept on record by the Aggregator/Facilitator. Submission of Bids: 3. Each Aggregator/Facilitator on the basis of firm orders received from their constituents will submit a single consolidated non-competitive bid on behalf of all its constituents in electronic format on the Reserve Bank of India Core Banking Solution (E-Kuber) system. Except in extraordinary circumstances such as general failure of the Reserve Bank of India Core Banking Solution (E-Kuber) system, non-competitive bid in physical form will not be accepted. Allotment of Bids: 4. Allotment under the non-competitive segment to the Aggregator/Facilitator will be at the weighted average rate of yield/price that will emerge in the auction on the basis of the competitive bidding. The securities will be issued to the Aggregator/Facilitator against payment on the date of issue irrespective of whether they have received payment from their clients. 5. In case the aggregate amount of bid is more than the reserved amount (5% of notified amount), pro rata allotment would be made. In case of partial allotments, it will be the responsibility of the Aggregator/Facilitator to appropriately allocate securities to their clients in a transparent manner. 6. In case the aggregate amount of bids is less than the reserved amount, the shortfall will be taken to competitive portion. Issue of Security: 7. Security would be issued only in SGL form by RBI. The Aggregator/Facilitator has to clearly indicate at the time of tendering the non-competitive bids the amounts (face value) to be credited to their main SGL or CSGL account. 8. Delivery in physical form from the Main SGL account is permissible at the instance of the investor subsequently. 9. It will be the responsibility of the Aggregator/Facilitator to pass on the securities to their clients. Except in extraordinary circumstances, the transfer of securities to the clients should be completed within five working days from the date of issue. Commission/Brokerage charged to Clients 10. The Aggregator/Facilitator can recover up to six paise per ₹100 as brokerage/commission/service charges for rendering this service to their clients. Such costs may be built into the sale price or recovered separately from the clients. 11. In case, the securities are transferred subsequent to the issue date of the security, the consideration amount payable by the client to the Aggregator/Facilitator will include accrued interest from the date of issue. 12. Modalities for obtaining payment from clients towards cost of the securities, accrued interest, wherever applicable, and brokerage/commission/service charges may be worked out by the Aggregator/Facilitator as per agreement with the client. 13. It may be noted that no other costs, such as funding costs, should be built into the price or recovered from the client. VIII. Reporting Requirements: Aggregators/Facilitators will be required to furnish information relating to operations under the Scheme to the Reserve Bank of India (Bank) as may be called for from time to time within the time frame prescribed by the Bank. IX. The aforesaid guidelines are subject to review by the Bank and accordingly, if and when considered necessary, the Scheme will be modified. |