Reserve Bank of India
Exchange Control Departemnt
Central Office
Mumbai-400 001
Notification No.FEMA.78/2002-RB
November 27, 2002
Foreign Exchange Management (Deposit)
(Amendment) Regulations, 2002
In exercise of the powers conferred
by clause (f) of sub-section (3) of Section 6 and sub-section (2) of Section
47 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in partial
modification of its Notification No.FEMA 5/2000-RB dated 3rd May,
2000, the Reserve Bank of India makes the following Regulations to amend the
Foreign Exchange Management (Deposit) Regulations 2000, namely :-
1. Short title and Commencement
(i) These Regulations may
be called the Foreign Exchange Management (Deposit) (Third Amendment) Regulations,
2002.
(ii) They shall come into
force on their publication in the Official Gazette.
2. Amendment of the Regulations
In the Foreign Exchange Management
(Deposit) Regulations 2000, in Regulation 4, in sub-regulation (3)
- For the words 'diplomatic missions and personnel',
the words 'diplomatic missions, diplomatic personnel and non-diplomatic staff,
who are the nationals of the concerned foreign countries and hold official
passport of foreign embassies' shall be substituted.
- In Clause (c) the words 'and non-diplomatic
staff' shall be inserted after the words 'diplomatic personnel'.
( K. J. Udeshi )
Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 18.03.2003 - G.S.R.No.224(E)
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