RBI/2011-12/277
RPCD.CO.RRB.BC.No. 36/03.05.33 (C) /2011-12

November 24, 2011

The Chairmen
All Regional Rural Banks

Dear Sir,

Interest Rates on Non-Resident (External) Rupee (NRE) Deposits and FCNR (B) Deposits

1. Interest Rates on Non-Resident (External) Rupee (NRE) Deposits

Please refer to paragraph 1 of our circular RPCD.CO.RRB.BC.No. 63/03.05.33(C) /2008-09 dated November 17, 2008 on Interest Rates on Deposits held in Non-Resident (External) Rupee (NRE) Accounts. In view of the prevailing market conditions, it has been decided that until further notice and with effect from close of business in India as on November 23, 2011, the interest rates on Non-Resident (External) Rupee (NRE) Term Deposits will be as under:

Interest rates on fresh Non-Resident (External) Rupee (NRE) Term Deposits for one to three years maturity should not exceed the LIBOR / SWAP rates plus 275 basis points, as on the last working day of the previous month, for US dollar of corresponding maturities (as against LIBOR / SWAP rates plus 175 basis points effective from the close of business on November 15,2008).The interest rates as determined above for three year deposits will 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.

2. Interest Rates on FCNR (B) Deposits

Please refer to paragraph 2 of our circular  RPCD.CO.RRB.BC.No. 63/03.05.33(C) / 2008-09 dated November 17, 2008 on Interest Rates on Deposits held in FCNR (B) Accounts. It has also been decided that until further notice and with effect from the close of business in India as on November 23, 2011, the interest rates on FCNR (B) Deposits will be as under:

In respect of FCNR (B) deposits of all maturities contracted effective from the close of business in India as on November 23, 2011, interest shall be paid within the ceiling rate of LIBOR/SWAP rates plus 125 basis points for the respective currency/corresponding maturities (as against LIBOR/SWAP rates plus 100 basis points effective from close of business on November 15, 2008). On floating rate deposits, interest shall be paid within the ceiling of SWAP rates for the respective currency/maturity plus 125 basis points. For floating rate deposits, the interest reset period shall be six months

3.   All other instructions issued earlier shall remain unchanged.

4. An amending directive RPCD.CO.RRB.Dir.No.35/03.05.33(C)/2011-12 dated November 24, 2011 is enclosed.

Yours faithfully,

(C.D. Srinivasan)
Chief General Manager

RPCD.CO.RRB.Dir.No.35/03.05.33 (C) /2011-12

November 24, 2011

Interest Rates on Non-Resident (External) Rupee (NRE) Deposits and FCNR (B) Deposits

In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, and in modification of the directive RPCD.CO.RRB.Dir.No.62/03.05.33(C)/2008-09 dated November 17, 2008 on Interest Rates on Deposits held in Non-Resident (External) (NRE) Accounts and FCNR(B) Accounts, the Reserve Bank of India being satisfied that it is necessary and expedient in the public interest so to do, hereby directs that Interest Rates on Non-Resident (External) Rupee (NRE) Deposits and FCNR(B) deposits shall be as under:

Interest Rates on Non-Resident (External) Rupee (NRE) Deposits

“With effect from close of business as on November 23, 2011, interest rates on fresh Non-Resident (External) Rupee (NRE) Term Deposits for one to three years maturity should not exceed the LIBOR/SWAP rates plus 275 basis points, as on the last working day of the previous month, for US dollar of corresponding maturities (as against LIBOR/SWAP rates plus 175 basis points effective from the close of business on November 15, 2008). The interest rates as determined above for three year deposits will 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.”

Interest Rates on FCNR (B) deposits

“In respect of FCNR (B) deposits of all maturities contracted effective from the close of business in India as on November 23, 2011, interest shall be paid within the ceiling rate of LIBOR/SWAP rates plus 125 basis points for the respective currency/corresponding maturities (as against LIBOR/SWAP rates plus 100 basis points effective from the close of business on November 15, 2008). On floating rate deposits, interest shall be paid within the ceiling of SWAP rates for the respective currency/maturity plus 125 basis points. For floating rate deposits, the interest reset period shall be six months.”

(V.K.Sharma)
Executive Director