RBI/2015-16/115
FMRD.FMSD.No.03/03.01.006/2015-16

July 02, 2015

All market participants

Dear Sir/Madam,

Financial Benchmarks India Pvt. Ltd.(FBIL)- Benchmark Administrator

Please refer to our circular FMD.FSRG.No.102/02.18.002/2013-14 dated April 16, 2014 on “Financial Benchmark- Governance Framework for Benchmark Submitters” wherein it was stated that in order to overcome the possible conflicts of interest in the benchmark setting process arising out of the current governance structure of the Fixed Income Money Market and Derivative Association of India (FIMMDA) and Foreign Exchange Dealers’ Association of India (FEDAI) an independent body will be formed, either separately or jointly, by the FIMMDA and the FEDAI for administration of the benchmarks.

2. An independent company named ‘Financial Benchmarks India Pvt. Ltd.(FBIL), jointly floated by the FIMMDA, the FEDAI and the IBA has since been incorporated. The FBIL will act as an independent benchmark administrator and gradually take over the benchmarks currently being disseminated by other agencies.

3. FBIL has since announced taking over the administration of the benchmark for the overnight inter-bank rate to be based on the actual traded rate from July 22, 2015, replacing the existing “FIMMDA-NSE Overnight MIBID/MIBOR” by “FBIL- Overnight MIBOR”. FBIL proposes to take over administration of foreign exchange benchmarks and other Indian Rupee interest rate benchmarks over a period of time in consultation with the stakeholders. FIMMDA and FEDAI would continue to act as administrators for these Rupee interest rate and foreign exchange benchmarks respectively till they are shifted to the FBIL.

Yours faithfully

(R. Subramanian)
Chief General Manager