7% Savings Bonds 2002, 6.5% Savings Bonds 2003 (Non-taxable) & 8% Savings (Taxable) Bonds 2003 - Collateral facility - UCBs - RBI - Reserve Bank of India
7% Savings Bonds 2002, 6.5% Savings Bonds 2003 (Non-taxable) & 8% Savings (Taxable) Bonds 2003 - Collateral facility - UCBs
RBI/2008-2009/225 October 15 , 2008 The Chief Executive Officer of Dear Sir / Madam, 7% Savings Bonds 2002, 6.5% Savings Bonds 2003 (Non-taxable) & As you are aware of, in terms of relevant Government of India Notifications, Savings Bonds issued under the captioned schemes, were not eligible as collateral for loans from banks, financial institutions and non banking financial companies etc 2. It has now been decided by the Government of India to allow for pledge or hypothecation or lien of the bonds issued under the captioned schemes as collateral for obtaining loans from scheduled banks. Accordingly, the holders of the said bonds will be entitled to create pledge or hypothecation or lien in favour of scheduled banks in accordance with section 28 of the Government Securities Act, 2006 (the G S Act) and regulations 21 and 22 of the Government Securities Regulations, 2007 (the G S Regulations). Copies of the following amending notifications issued by the Government of India are enclosed: a.) No. F.4(13)-W & M/2002 dated August 19, 2008 for 7% Savings Bonds, 2002 3. In view of the above amendments, you may please advise the designated branches suitably for facilitating extension of collateral facility through pledge or hypothecation or lien as per the procedure laid down in Section 28 of the GS Act and Regulations 21 and 22 of the GS Regulations. You may also arrange to put in place necessary systems, controls and procedures at the issuing offices for recording pledge or hypothecation or lien as also invocation of the same. Relevant extracts of the Act / Regulations along with the forms and the relative press release issued by the Government of India are enclosed for ready reference. 4. It may be noted that collateral facility is available only for the loans extended to the holders of the bonds and, as such, the facility is not available in respect of the loans extended to third parties. 5. Please acknowledge receipt to Regional Office concerned. Yours faithfully, (A.K.Khound) Extract from the Government Securities Act, 2006 28. Pledge, hypothecation or lien (1) Subject to such terms and conditions as may be prescribed, the holder of a Government security may create a pledge or hypothecation or lien in respect of such security. (2) On receipt of notice of pledge or hypothecation or lien from the holder of the Government security, the Bank or any agent maintaining the account in respect of such security shall make necessary entry in its record and such entry shall be evidence of the pledge, hypothecation or lien thereof, as the case may be. Extract from the Government Securities Regulatios,2007 (1) The holder of a Government security may create a pledge, hypothecation or lien in respect of a Government security by – (b) submitting the stock certificate and the duly executed Form-III in relation thereto; or the duly executed Forms-III, IV or V, as may be applicable to the Government security, where a pledge, hypothecation, or lien is to be created for the Government security held in subsidiary general ledger account or constituents' subsidiary general ledger account or bond ledger account, as the case may be. (2) The Bank, or, as the case may be, its agent may on receipt of the notice as referred to in clause (a) of sub-regulation (1), - (a) record the pledge, hypothecation or lien in its records and confirm the same on the duplicate and triplicate of the Form-XIV and such confirmation shall be conclusive proof of the creation of pledge, hypothecation or lien; and (b) where any discrepancy is found in the Form - XIV, issue a return memo on the duplicate and triplicate of the notice in Form - XIV, stating the reasons for not recording the pledge, hypothecation or lien. (3) The pledgee or creditor, at any time, when wants to invoke the pledge, hypothecation or lien may file an application in Form-XV in duplicate, to the Bank, or, as the case may be, its agent for transferring the Government securities in his favour alongwith the following documents, namely, - (a) the stock certificate, if any; (b) Form-XIV wherein the Bank, or, as the case may be, its agent has confirmed the recording of pledge; and (c) Forms - III, IV or V which may be applicable to the Government security and was executed at the time of creation of pledge, hypothecation or lien by the holder of the Government security. (4) The Bank, or, as the case may be, its agent may on receipt of the application under sub- regulation (3) – (a) record in its books, the invocation of pledge, hypothecation or lien and transfer of the securities in favour of the pledgee or the creditor and confirm the same on the duplicate of the application in Form - XV; or (b) issue a return memo to the pledgee or creditor on the duplicate of the application in Form - XV, if any discrepancy is found, stating the reasons for not transferring the securities in the name of the pledgee or the creditor. (5) The pledgee or the creditor may, at any time, before the registration of transfer of the Government securities in the books of the Bank or its agent in his favour, apply to the Bank, or, as the case may be, its agent in Form-XVI in triplicate for cancellation of such pledge, hypothecation or lien application registration. (6) The Bank, or, as the case may be, its agent may on receipt of the application under sub-regulation (5) – (a) record the cancellation of pledge, hypothecation or lien registered in its books and confirm the cancellation on the duplicate and triplicate of the application in Form-XVI; and (b) issue a return memo on the duplicate and triplicate of the application in Form - XVI to the pledgee or the creditor, stating therein the reasons for not cancelling the pledge, hypothecation or lien. (7) The Forms - III, IV or V executed at the time of creation of pledge, hypothecation or lien, shall be valid during the currency of the pledge, hypothecation or lien created in respect of the Government security. (8) Subject to the forms prescribed in this regulation, the transfer form, notice of pledge, hypothecation or lien, confirmation of pledge, hypothecation or lien, application for cancellation or invocation of pledge, hypothecation or lien, or return memo, may be executed in electronic form under digital signature, as defined in clause (p) of Section 2 of the Information Technology Act, 2000 (21 of 2000). 22. General provisions relating to pledge, hypothecation and lien (1) The Bank or, as the case may be, the Government shall not be responsible to any person creating pledge, hypothecation or lien or party to thereof for any loss caused to him on account of the invocation of the pledge, hypothecation or lien by the pledgee or the creditor in violation of the terms of pledge, hypothecation or lien or the provisions of any other law for the time being in force. (2) The Bank or, as the case may be, its agent shall (a) not take cognizance of any notice or claim of any person that may be received by it before it has taken the steps required to be taken under regulation 21 on receipt of Forms-XIV, XV or XVI; (b) take the steps required under regulation 21 as if it had not received such notice or claim. (3) No transfer by the holder of any Government security in respect of which pledge, hypothecation or lien is in force shall be effected by the Bank or its agent without the prior concurrence of the pledgee or the creditor, as the case may be. (4) The Government security in respect of which pledge, hypothecation or lien has been recorded in the books of the Bank or its agent, as the case may be, matures for repayment, the maturity proceeds shall not be payable to the holder of the security, without the written concurrence of the pledgee or creditor along with duly executed Form - XVI .Explanation : For the purpose of regulation 21 and this regulation, : (a) 'pledgee' means a person in whose favour the Government security has been pledged; (b) 'creditor' means a person in whose favour the Government security has been hypothecated or a lien in respect thereof has been created. FORM - III I/We* ………………………. (transferee/s) hereby request that on my/our* being registered as the holder/s of the stock transferred to me/us*, the above stock certificate to the extent it has been transferred to me/us* may be renewed in my/our* name (s)/converted in my/our* name(s). @I/We*………………………. (transferor/s) hereby request that on the above transferee(s) being registered as the holder/s of the stock hereby transferred to him/them*, the aforesaid stock certificate to the extent it has not been transferred to him/them* may be renewed in my/our* name (s).
*: Delete whichever is not applicable. @: This paragraph is to be used only when a portion of the Certificate is transferred. Transferred: Stock Certificate issued No/s …………………. dated …………………………….. Manager, Reserve Bank of India, ………………………….. FORM - IV
5. Particulars of Government securities:
(B) Transaction Details - Applicable for both outright and first leg of Repo transactions 1. Type of transaction- Outright / Repo 2. Is it RBI or inter-bank Repo (C) Details in respect of Repo transactions: 1. Date of Repurchase: 2. Repurchase agreement rate Notes: 1. The form should be submitted to RBI within one working day after the date of signing the transfer form and on or before the settlement date, failing which, it is liable to be rejected. 2. All the instructions in the form should be complied with, failing which the form is liable to be rejected. 3. The Current Account designated or linked to the SGL or CSGL Account as per the mandate will be operated. 4. In case of Repo transactions, this form will be considered for effecting the repurchase leg of the transaction as per the details given under item (C) above. 5. The transactions conducted on behalf of the constituents should be given effect to in the constituents' account maintained with the principal (SGL account holder) immediately. FORM - V
*: Delete whichever is not applicable. FORM - XIV
Dear Sir,
Schedule 'A'
Note: (i) This form has to be submitted in triplicate. Counter receipt will be issued if submitted at the counter. The Public Debt Office will retain the original. Confirmation of having recorded the pledge/hypothecation/lien in the books of Public Debt Office will be issued on the duplicate and triplicate. Holder(s)/borrower(s) or pledge(s)/creditor(s) shall arrange to collect the same by surrendering the counter receipt duly discharged. (ii) If this Form is submitted otherwise than at the counter, the duplicate and triplicate of the Form shall be dispatched by Post/Courier at the mailing addresses. ________________________________________________________________ 1 Strike out in the case of hypothecation, lien on securities held in SGL, CSGL A/c or BLA. 2 Strike out in the case of hypothecation or lien. For Office use only: Return Memo Notice of pledge/hypothecation/lien could not be recoded in the books of account of Public Debt Office for the following reason(s). �� Discrepancies in the particulars of securities/Account No(s). Confirmation Confirmed that the notice of pledge/hypothecation/lien is recoded in the books of FORM - XV
Dear Sir, (1) Original scrips1 Yours faithfully, Schedule 'A'
Note: (i) This form has to be submitted in duplicate. Counter receipt will be issued if submitted at the counter. The Public Debt Office will retain the original. Confirmation of having transferred the securities in favour of the Creditor(s) in the books of Public Debt Office will be issued on the duplicate. Creditor(s) shall arrange to collect the same by surrendering the counter receipt duly discharged. (ii) If this Form is submitted otherwise than at the counter, the duplicate of the Form shall be dispatched by Post / Courier at the mailing addresses. ______________________________________________________________________________________ For Office use only: Return Memo Securities could not be transferred in the books of account of PDO in favour of the �� Discrepancies in the particulars of securities/account no(s). Authorised Officer FORM - XVI
Dear Sir, The holder(s) of the Government securities listed in Schedule ‘A’ had created Yours faithfully, Schedule 'A'
Note: (i) This form has to be submitted in triplicate. Counter receipt will be issued if submitted at the counter. The Public Debt Office will retain the original. Confirmation of having cancelled the pledge/hypothecation/lien in the books of Public Debt Office will be issued on the duplicate and triplicate. Holder(s)/borrower(s) or pledgee(s)/creditor(s) shall arrange to collect the same within by surrendering the counter receipt duly discharged. (ii) If this Form is submitted otherwise than at the counter, the duplicate and triplicate of the Form shall be dispatched by Post/Courier at the mailing addresses. For Office use only: Return Memo Cancellation of pledge/hypothecation/lien could not be recorded in the books of Authorised Officer
PRESS COMMUNIQUE Government of India have amended the notifications relating to 7% Savings Bonds, 2002, 6.5% Savings (Non-Taxable) Bonds, 2003, and 8% Savings (Taxable) Bonds, 2003 Schemes, to allow for pledge/lien/hypothecation of the said Bonds as collateral for obtaining loans from Scheduled Banks. Accordingly, the holders of the said Bonds will be entitled to create pledge or hypothecation or lien in favour of scheduled banks in accordance with section 28 of the Government Securities Act, 2006 and regulations 21 and 22 of the Government Securities Regulations, 2007. 2. All other terms and conditions in respect of the said Bonds continue without GOVRNMENT OF INDIA Government of India No. F 4(13)-W&M/2002: The Government of India hereby notifies that with effect from the date of this Notification, the following modifications shall be effected in Notification No. F. 4 (13)- W& M/2002 dated 5th September 2002 (Notification). 1. For the existing paragraph number 12 of the Notification the following paragraph shall be substituted, namely, 2. For the existing, paragraph number 14 of the Notification the following paragraph shall be substituted, namely, “The Bonds shall not be tradable in the secondary market. However, the Bonds shall be eligible as collateral for loans from scheduled banks, and the holders of the said Bonds shall be entitled to create pledge or hypothecation or lien in favour of scheduled banks in accordance with Section 28 of the Government Securities Act, 2006 and Regulations 21 and 22 of Government Securities Regulations, 2007.” By Order of the President of India (L. M. Vas) Government of India
1. For the existing paragraph number 12 of the Notification the following paragraph shall be substituted, namely, 2. For the existing, paragraph number 14 of the Notification the following paragraph shall be substituted, namely, “The Bonds shall not be tradable in the secondary market. However, the Bonds shall be eligible as collateral for loans from scheduled banks, and the holders of the said Bonds shall be entitled to create pledge or hypothecation or lien in favour of scheduled banks in accordance with Section 28 of the Government Securities Act, 2006 and Regulations 21 and 22 of Government Securities Regulations, 2007.” By Order of the President of India (L. M. Vas)
Government of India No. F 4(10)-W&M/2003: The Government of India hereby notifies that with effect from the date of this Notification, the following modifications shall be effected in Notification No. F.4 (10)-W & M/2003 dated 21st March 2003 (Notification). 1. For the existing paragraph number 12 of the Notification the following paragraph shall be substituted, namely,
(L. M. Vas) |