Click here to Visit the RBI’s new website

BBBPLogo

Press Releases

PDF document (313 kb)
Date : Dec 20, 2024
Auction of State Government Securities

The following State Governments/UT have offered to sell stock by way of auction, for an aggregate amount of ₹30,600 Crore (Face Value).

Sr. No. State/UT Amount to be raised
(₹ Crore)
Tenure
(Year)
Type of Auction
1. Assam 900 10 Yield
2. Bihar 2000 10 Yield
3. Gujarat 1500 09 Yield
4. Haryana 1000 13 Yield
5. Jammu and Kashmir 400 27 Yield
6. Karnataka 2000 Re-issue of 6.90% Karnataka SDL 2029, issued on July 17, 2019 Price
2000 16 Yield
7. Madhya Pradesh 2500 17 Yield
2500 21 Yield
8. Manipur 200 15 Yield
9. Nagaland 250 10 Yield
10. Puducherry 100 Re-issue of 7.03% Puducherry SDL 2028, issued on February 12, 2020 Price
125 Re-issue of 6.96% Puducherry SDL 2030, issued on December 29, 2021 Price
125 11 Yield
11. Rajasthan 1000 Re-issue of 7.52% Rajasthan SGS 2037, issued on May 02, 2024 Price
12. Tamil Nadu 1000 05 Yield
1000 10 Yield
1000 20 Yield
2000 Re-issue of 7.10% Tamil Nadu SGS 2054, issued on December 18, 2024 Price
13. Uttar Pradesh 3000 15 Yield
14. Uttarakhand 1000 06 Yield
15. West Bengal 2500 15 Yield
2500 18 Yield
  Total 30600    

The auction will be conducted on the Reserve Bank of India Core Banking Solution (E-Kuber) system on December 24, 2024 (Tuesday). The Government Stock up to Ten per cent of the notified amount of the sale of each stock will be allotted to eligible individuals and institutions, subject to a maximum limit of One per cent of its notified amount for a single bid per stock as per the ‘Scheme for Non-competitive Bidding Facility’. Individual investors can also place bids as per the non-competitive scheme through the Retail Direct portal (https://rbiretaildirect.org.in).

Both competitive and non-competitive bids for the auction should be submitted in electronic format on the Reserve Bank of India Core Banking Solution (E-Kuber) system on December 24, 2024 (Tuesday). The competitive bids should be submitted between 10:30 A.M. and 11:30 A.M. and non-competitive bids should be submitted between 10:30 A.M. and 11:00 A.M.

In case of technical difficulties, Core Banking Operations Team may be contacted (email; Phone no: 022-69870466, 022-69870415).

For other auction related difficulties, IDMD Auction Team can be contacted (email; Phone no: 022-22702431, 022-22705125).

Only in the event of system failure, physical bids would be accepted. Such physical bids should be submitted to the Public Debt Office (email; Phone no: 022-22603456, 022-22603457, 022-22603190) in the prescribed form obtainable from RBI website (https://www.rbi.org.in/Scripts/BS_ViewForms.aspx) before the auction timing ends.

The yield percent per annum or the price as the case may be, expected by the bidder should be expressed up to two decimal points. An investor can submit more than one competitive bid at same/different rates of yield or prices in electronic format on the Reserve Bank of India Core Banking Solution (E-Kuber) system. However, the aggregate amount of bids submitted by a bidder should not exceed the notified amount for each State.

The Reserve Bank of India will determine the maximum yield / minimum price at which bids will be accepted. Stock will be issued for a minimum nominal amount of ₹10,000.00 and in multiples of ₹10,000.00 thereafter.

The results of the auction will be announced on December 24, 2024 (Tuesday) and payment by successful bidders will be made during banking hours on December 26, 2024 (Thursday) at Mumbai and at respective Regional Offices of RBI.

The new State Government Stocks will bear interest at the rates determined by RBI at the auctions. For the new stock, interest will be paid half yearly on June 26 and December 26 of each year till maturity. For the re-issued Government Stock, interest will be paid at the rate as determined on the date of original issue of Government Stock and will be paid on half yearly basis till maturity. The Stocks will be governed by the provisions of the Government Securities Act, 2006 and the Government Securities Regulations, 2007.

The investment in State Government Stocks will be reckoned as an eligible investment in Government Securities by banks for the purpose of Statutory Liquidity Ratio (SLR) under Section 24 of the Banking Regulation Act, 1949. The stocks will qualify for the ready forward facility.

Ajit Prasad           
Deputy General Manager
(Communications)    

Press Release: 2024-2025/1752


2024
2023
2022
2021
2020
2019
2018
2017
2016
2015
Archives
Top