Draft Notifications - Foreign Exchange Management - ربی - Reserve Bank of India
Foreign Exchange Management Act Announcement
draft.notifications
اپریل 07, 2022
Processing and settlement of small value Export and Import related payments facilitated by Online Export-Import Facilitators (OEIF) (erstwhile OPGSP)
A.P. (DIR Series) Circular No. Date of Issue To All Category - I Authorised Dealer banks Madam/Sir, Processing and settlement of small value Export and Import related payments facilitated by Online Export-Import Facilitators (OEIF) (erstwhile OPGSP) Attention of Authorised Dealer Category-I (AD) banks is invited to the A. P. (DIR Series) Circular No. 17 dated November 16, 2010, A.P. (DIR Series) Circular No. 109 dated June 11, 2013 read with A.P. (DIR Series) Circular
A.P. (DIR Series) Circular No. Date of Issue To All Category - I Authorised Dealer banks Madam/Sir, Processing and settlement of small value Export and Import related payments facilitated by Online Export-Import Facilitators (OEIF) (erstwhile OPGSP) Attention of Authorised Dealer Category-I (AD) banks is invited to the A. P. (DIR Series) Circular No. 17 dated November 16, 2010, A.P. (DIR Series) Circular No. 109 dated June 11, 2013 read with A.P. (DIR Series) Circular
پی ڈی ایف (
فروری 15, 2019
Risk Management and Inter-bank Dealings: Hedging of foreign exchange risk by Residents and Non-Residents - Liberalisation
DRAFT CIRCULAR RBI/2018-19/ A .P. (DIR Series) Circular No. February , 2019 To All Category - I Authorised Dealer banks Madam / Sir, Risk Management and Inter-bank Dealings: Hedging of foreign exchange risk by Residents and Non-Residents - Liberalisation Attention of Authorized Dealers Category – I (AD Category – I) banks is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 3, 2000 (Notification No. FEMA. 25
DRAFT CIRCULAR RBI/2018-19/ A .P. (DIR Series) Circular No. February , 2019 To All Category - I Authorised Dealer banks Madam / Sir, Risk Management and Inter-bank Dealings: Hedging of foreign exchange risk by Residents and Non-Residents - Liberalisation Attention of Authorized Dealers Category – I (AD Category – I) banks is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 3, 2000 (Notification No. FEMA. 25
جنوری 12, 2018
Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.FMD. --- /CGM (TRS) - 2018 dated January __, 2018 Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions, __ The Reserve Bank of India having considered it necessary in public interest, in exercise of the powers conferred by clause (h) of sub-section (2) of section 47 of the Foreign Exchange Management Act (FEMA), 19
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.FMD. --- /CGM (TRS) - 2018 dated January __, 2018 Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions, __ The Reserve Bank of India having considered it necessary in public interest, in exercise of the powers conferred by clause (h) of sub-section (2) of section 47 of the Foreign Exchange Management Act (FEMA), 19
اپریل 26, 2017
Foreign Exchange Management (Cross Border Merger) Regulations, 2017
Draft Regulations Notification No. FEMA. _____ /2017-RB Dated: April__, 2017 Foreign Exchange Management (Cross Border Merger) Regulations, 2017 In exercise of the powers conferred by section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank makes the following regulations relating to merger, demerger, amalgamation and arrangement between Indian companies and foreign companies: 1. Short title and commencement These regulations may be calle
Draft Regulations Notification No. FEMA. _____ /2017-RB Dated: April__, 2017 Foreign Exchange Management (Cross Border Merger) Regulations, 2017 In exercise of the powers conferred by section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank makes the following regulations relating to merger, demerger, amalgamation and arrangement between Indian companies and foreign companies: 1. Short title and commencement These regulations may be calle
اپریل 12, 2017
Simplified Hedging Facility- Draft Guidelines
Participants: Resident entities with foreign currency exposures and non-resident entities with Rupee exposures, other than individuals, arising out of transactions permitted under Foreign Exchange Management Act, 1999, of up to USD 30 million or equivalent. Purpose: To hedge underlying exchange rate risk. Products: Any Over the Counter (OTC) derivatives and Exchange Traded Currency Derivatives (ETCD) permitted under FEMA, 1999, except cost reduction structures and swa
Participants: Resident entities with foreign currency exposures and non-resident entities with Rupee exposures, other than individuals, arising out of transactions permitted under Foreign Exchange Management Act, 1999, of up to USD 30 million or equivalent. Purpose: To hedge underlying exchange rate risk. Products: Any Over the Counter (OTC) derivatives and Exchange Traded Currency Derivatives (ETCD) permitted under FEMA, 1999, except cost reduction structures and swa
جولائی 07, 2016
Statutory Branch Auditors recommended for appointment in Public Sector Banks – 2015-16
During the year 2015-16, all the 25 PSBs have exercised managerial autonomy in regard to selection and appointment of SBAs. The names of audit firms recommended by these 25 banks and approved by RBI are displayed on the web-site. While approving names of audit firms, banks were advised not to allot more than three branches per audit firm and that they should allot branches, to the extent possible, to the audit firms taking into consideration their category and audit e
During the year 2015-16, all the 25 PSBs have exercised managerial autonomy in regard to selection and appointment of SBAs. The names of audit firms recommended by these 25 banks and approved by RBI are displayed on the web-site. While approving names of audit firms, banks were advised not to allot more than three branches per audit firm and that they should allot branches, to the extent possible, to the audit firms taking into consideration their category and audit e
اپریل 07, 2016
Proposal to ease documentation requirements on residents for hedging of currency risk arising out of trade transactions under the Contracted Exposure route
Under the extant regulatory framework under FEMA, 1999 and Regulations1 thereunder, the various routes available to residents intending to hedge currency risk are as follows: Exposure based on underlying contracts Probable Exposures based on Past Performance Special Dispensation for SMEs and Individuals Under (i), the Contracted Exposure route, clients have to submit evidence of underlying foreign currency exposure to AD Cat-I banks at the time of booking the derivati
Under the extant regulatory framework under FEMA, 1999 and Regulations1 thereunder, the various routes available to residents intending to hedge currency risk are as follows: Exposure based on underlying contracts Probable Exposures based on Past Performance Special Dispensation for SMEs and Individuals Under (i), the Contracted Exposure route, clients have to submit evidence of underlying foreign currency exposure to AD Cat-I banks at the time of booking the derivati
ستمبر 23, 2015
Draft framework on External Commercial Borrowings (ECB)
The basic objective of the extant External Commercial Borrowings (ECB) policy is to supplement domestic capital for creation of capital assets in the country, limited by considerations for capital account management. With the above objective in view, the ECB regime has been progressively liberalised over the years, allowing different entities to raise ECB. Within the overarching stance of calibrated approach to the capital account liberalisation, an attempt has now be
The basic objective of the extant External Commercial Borrowings (ECB) policy is to supplement domestic capital for creation of capital assets in the country, limited by considerations for capital account management. With the above objective in view, the ECB regime has been progressively liberalised over the years, allowing different entities to raise ECB. Within the overarching stance of calibrated approach to the capital account liberalisation, an attempt has now be
جون 09, 2015
Draft Framework on Issuance of Rupee linked Bonds Overseas
Issuance of Rupee linked bonds overseas Attention of members of public is invited to paragraph 31 of the first Bi-monthly Monetary Policy Statement, 2015-16 announced by the Reserve Bank on April 07, 2015 proposing to expand the scope of issuance of Rupee linked bond overseas by the international financial institutions as also permit Indian corporates, eligible to raise external commercial borrowings (ECB), issue such bonds with an appropriate regulatory framework. 2.
Issuance of Rupee linked bonds overseas Attention of members of public is invited to paragraph 31 of the first Bi-monthly Monetary Policy Statement, 2015-16 announced by the Reserve Bank on April 07, 2015 proposing to expand the scope of issuance of Rupee linked bond overseas by the international financial institutions as also permit Indian corporates, eligible to raise external commercial borrowings (ECB), issue such bonds with an appropriate regulatory framework. 2.
مئی 11, 2012
Core Investment Companies - Overseas Investment (Reserve Bank) Directions, 2012
‘DRAFT DIRECTIONS’ All Core Investment Companies May , 2012 Dear Sirs, Core Investment Companies - Overseas Investment (Reserve Bank) Directions, 2012 Short title and commencement of the Directions (a) These Directions shall be known as the Core Investment Companies - Overseas Investment (Reserve Bank) Directions, 2012. (b) These Directions shall come into force with immediate effect. 2. Prior Approval of RBI in cases of Overseas investment by CICs (a) These direction
‘DRAFT DIRECTIONS’ All Core Investment Companies May , 2012 Dear Sirs, Core Investment Companies - Overseas Investment (Reserve Bank) Directions, 2012 Short title and commencement of the Directions (a) These Directions shall be known as the Core Investment Companies - Overseas Investment (Reserve Bank) Directions, 2012. (b) These Directions shall come into force with immediate effect. 2. Prior Approval of RBI in cases of Overseas investment by CICs (a) These direction
نومبر 12, 2009
Comprehensive Guidelines on Foreign Exchange Derivatives and Hedging Commodity Price Risk and Freight Risk Overseas
ANNEX I Comprehensive Guidelines on Foreign Exchange Derivatives and Hedging Commodity Price Risk and Freight Risk Overseas Given below is a description of the categories of persons who are permitted to access the OTC foreign exchange market in India for managing exchange rate risks as also the menu of permitted products that can be used for hedging different categories of exchange rate exposures. Additionally, the facilities for residents to hedge commodity price ris
ANNEX I Comprehensive Guidelines on Foreign Exchange Derivatives and Hedging Commodity Price Risk and Freight Risk Overseas Given below is a description of the categories of persons who are permitted to access the OTC foreign exchange market in India for managing exchange rate risks as also the menu of permitted products that can be used for hedging different categories of exchange rate exposures. Additionally, the facilities for residents to hedge commodity price ris
دسمبر 19, 2008
Reporting under FDI Scheme – Transfer of Shares/Convertible Debentures - Revised procedure
RBI/2008-09/A. P. (DIR Series) Circular No.December , 2008ToAll Category - I Authorised Dealer BanksMadam / Sir, Reporting under FDI Scheme – Transfer of Shares/Convertible Debentures - Revised procedureAttention of Authorised Dealer Category - I (AD Category - I) banks is invited to A. P. (DIR Series) Circular No.16 dated October 4, 2004 wherein, it has been stipulated that in case of transfer of shares or convertible debentures of an Indian Company from a resident t
RBI/2008-09/A. P. (DIR Series) Circular No.December , 2008ToAll Category - I Authorised Dealer BanksMadam / Sir, Reporting under FDI Scheme – Transfer of Shares/Convertible Debentures - Revised procedureAttention of Authorised Dealer Category - I (AD Category - I) banks is invited to A. P. (DIR Series) Circular No.16 dated October 4, 2004 wherein, it has been stipulated that in case of transfer of shares or convertible debentures of an Indian Company from a resident t
ستمبر 26, 2008
Memorandum of Instructions governing money changing activities
RBI/2008-09/ A. P. (DIR Series) Circular No. A. P. (FL/RL Series) Circular No. September 26, 2008 To, All Authorized Persons in Foreign Exchange Madam / Sir, Memorandum of Instructions governing money changing activities Attention of Authorized Persons is invited to the Memorandum of Instructions to Authorized Money Changers (AMCs), issued vide A. P. (DIR Series) Circular No. 43 (A.P. (FL Series) Circular No. 1) dated November 12, 2002 and other relevant instructions
RBI/2008-09/ A. P. (DIR Series) Circular No. A. P. (FL/RL Series) Circular No. September 26, 2008 To, All Authorized Persons in Foreign Exchange Madam / Sir, Memorandum of Instructions governing money changing activities Attention of Authorized Persons is invited to the Memorandum of Instructions to Authorized Money Changers (AMCs), issued vide A. P. (DIR Series) Circular No. 43 (A.P. (FL Series) Circular No. 1) dated November 12, 2002 and other relevant instructions
مئی 06, 2008
Establishment of Branch/Liaison Offices in India by foreign entities- Eligibility Criteria and Procedural Guidelines
RBI/2007-2008/A. P. (DIR Series) Circular No.May , 2008ToAll Authorised Dealers Category - I banksMadam / Sir,Establishment of Branch/Liaison Offices in India by foreign entities-Eligibility Criteria and Procedural GuidelinesAttention of Authorised Dealer Category - I (AD Category - I) banks is invited to Notification No. FEMA 22/2000-RB dated May 3, 2000, as amended from time to time, in terms of which a person resident outside India requires prior approval of the Re
RBI/2007-2008/A. P. (DIR Series) Circular No.May , 2008ToAll Authorised Dealers Category - I banksMadam / Sir,Establishment of Branch/Liaison Offices in India by foreign entities-Eligibility Criteria and Procedural GuidelinesAttention of Authorised Dealer Category - I (AD Category - I) banks is invited to Notification No. FEMA 22/2000-RB dated May 3, 2000, as amended from time to time, in terms of which a person resident outside India requires prior approval of the Re
اکتوبر 11, 2007
Draft Circular on Booking of Forward Contracts - Liberalisation
RBI/2006-2007/ A. P. (DIR Series) Circular No. June 01, 2007 To, All Authorised Dealer Category - I banks Madam / Sir Draft Circular on Booking of Forward Contracts - Liberalisation Attention of Authorised Dealer Category - I (AD Category - I) banks is invited to A. P. (DIR Series) Circular No.19 dated January 24, 2002, A. P. (DIR Series) Circular No. 63 dated December 21, 2002, A. P. (DIR Series) Circular No. 26 dated November 1, 2004, A. P. (DIR Series) Circular No.
RBI/2006-2007/ A. P. (DIR Series) Circular No. June 01, 2007 To, All Authorised Dealer Category - I banks Madam / Sir Draft Circular on Booking of Forward Contracts - Liberalisation Attention of Authorised Dealer Category - I (AD Category - I) banks is invited to A. P. (DIR Series) Circular No.19 dated January 24, 2002, A. P. (DIR Series) Circular No. 63 dated December 21, 2002, A. P. (DIR Series) Circular No. 26 dated November 1, 2004, A. P. (DIR Series) Circular No.
اکتوبر 11, 2007
Booking of Forward Contracts - Liberalisation
RBI/2007-2008/A. P. (DIR Series) Circular No.October 10, 2007To,All Authorised Dealer Category - I banksMadam / SirBooking of Forward Contracts - LiberalisationAttention of Authorised Dealer Category - I (AD Category - I) banks is invited to A. P. (DIR Series) Circular No.19 dated January 24, 2002, A. P. (DIR Series) Circular No. 63 dated December 21, 2002, A. P. (DIR Series) Circular No. 26 dated November 1, 2004, A. P. (DIR Series) Circular No. 22 dated December 13,
RBI/2007-2008/A. P. (DIR Series) Circular No.October 10, 2007To,All Authorised Dealer Category - I banksMadam / SirBooking of Forward Contracts - LiberalisationAttention of Authorised Dealer Category - I (AD Category - I) banks is invited to A. P. (DIR Series) Circular No.19 dated January 24, 2002, A. P. (DIR Series) Circular No. 63 dated December 21, 2002, A. P. (DIR Series) Circular No. 26 dated November 1, 2004, A. P. (DIR Series) Circular No. 22 dated December 13,
مارچ 13, 2003
Introduction of Foreign currency-Rupee Options
Reserve Bank of IndiaExchange Control DepartmentIntroduction of Foreign currency-Rupee OptionsA draft circular on " Foreign currency-Rupee Options " is annexed herewith. Authorised Dealers may forward their comments to the Chief General Manager, Exchange Control Department. Forex Markets Division, Reserve Bank of India, Central Office, Mumbai 400 001, by FAX (022- 22611427), by 20th March 2003.A.RajalakshmiAsst. General ManagerDraft Circular for Comments Reserve Bank
Reserve Bank of IndiaExchange Control DepartmentIntroduction of Foreign currency-Rupee OptionsA draft circular on " Foreign currency-Rupee Options " is annexed herewith. Authorised Dealers may forward their comments to the Chief General Manager, Exchange Control Department. Forex Markets Division, Reserve Bank of India, Central Office, Mumbai 400 001, by FAX (022- 22611427), by 20th March 2003.A.RajalakshmiAsst. General ManagerDraft Circular for Comments Reserve Bank
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صفحے پر آخری اپ ڈیٹ: ستمبر 05, 2024
