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RBI/2005-06/357
Ref DGBA.CDD No H- 15765 / 13.01.298 / 2005
- 06
April 12, 2006
Chaitra 22, 1928 (Saka)
The General Manager
State Bank of India and Associate Banks
and 17 Nationalised Banks
The Managing Director
ICICI / IDBI / HDFC / UTI Bank and SHCIL
Madam / Dear Sir,
6.5 % Savings Bonds, 2003 (Non-Taxable)
- Premature Encashment
The captioned bonds, issued with
effect from March 24, 2003 vide Government of India Notification No. F 4 (9)-W
& M / 2003 dated March 13, 2003 are repayable on expiry of 5 years from
the date of issue. However, the scheme provides for ‘Premature Encashment’
after a minimum lock-in period of 3 years from the date of issue and, as such,
an investor can surrender the bonds at any time after 6th half-year,
but redemption payment will be on the following interest payment due date.
The amount payable per Rs. 1,000 invested will be as indicated below:
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Payable on
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Amount payable per Rs. 1,000
invested
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Non-cumulative
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Cumulative
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7th half-year
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Rs. 1016.25
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Rs. 1231.25
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8th half-year
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Rs. 1016.25
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Rs. 1271.20
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9th half-year
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Rs. 1016.25
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Rs. 1312.50
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The effective date of premature
encashment for Non-cumulative bonds will be 1st July
and 1st January every year after completion of three years and for
Cumulative bonds, the notionally 7th, half-yearly interest
payment due date (The date can be any date and not necessarily 1st
July and 1st January). However, 50% of the interest due and payable
for the last six months of the holding period will be recovered in such cases,
both in respect of cumulative and non-cumulative bonds. The bonds issued in
March 2003 have completed 3 years in March, 2006 and have become
eligible for premature encashment on July 1, 2006 (Non-cumulative)
and notionally with effect from September 24, 2006 onwards in respect of
Cumulative bond i.e. 7th half-yearly interest due date and so on.
2. In this connection, we draw
your attention to para 15 of our Loan Circular No 77 (Ref. No CO.DT.13.01.298
/ H- 3572 / 2002-03) dated March 15, 2003, wherein broad guidelines for premature
encashment were issued. In continuation thereof, we further clarify the provisions
for premature encashment as under:
i. Premature encashment means
encashment of entire amount invested through any single application for
6.5 % Savings Bonds, 2003 which has completed 3 years from the date of
issue. As such, investors can be allowed to withdraw entire amount of investment
made on any single application. In the case of BLA where there are
multiple investments on the same day, the same would be considered for pre-redemption
based on the investment number. That is, if the person has more then one investment
in the scheme with different investment numbers, then you may allow total
premature-encashment of a particular investment number as mentioned by the
investor. At the same time, the other investments in the same BLA under the
same scheme will remain untouched.
ii. Partial encashment
of amount invested on any single application is not allowed. However, if a
holder is having multiple investments in the same BLA, he can make one or
more request(s) for prematurely encashing entire amount(s) of one or more
investment(s) which has/have completed 3 years period from the date of issue.
However, for all such requests received after 6th half-year, redemption
would be made once on the due date for 7th half-yearly interest
payment. For requests received after 7th half-year, redemption
would be on 8th half-yearly interest payment due date and so on.
iii. Where post dated interest
warrants have been issued to Senior Citizens at the time of investment, they
are required to surrender the same along with request for pre-mature encashment.
iv. There is no specific form
/ declaration which the investor has to fill-up while submitting his request
for premature encashment.
v. The investor needs to submit
a request letter along with discharge certificate in usual form 1A, as
is being obtained now, for the full amount to be prematurely withdrawn.
vi. The premature encashment of investment may be
allowed even after despatch of interest warrant, but such requests, received after
despatch of interest warrants, must be accompanied with the interest warrant of
latest half-year issued to the investor. However, in cases where interest warrants
have already
been despatched, but not yet
received by the holders or not tendered by the holder, requests for premature
encashment may be accepted on the condition that 50 % of the interest due
and payable for the last six months of the holding period will be recovered
from the principal amount and credited to the Interest Account maintained
with CAS, Nagpur. In case of receipt of requests for premature encashments
well in advance, Payment Orders for redemption amount / credit to account
through EFT / NEFT / ECS will be made on due date i.e. 1st July
/ 1st January or 7th, 8th, or 9th
half-yearly interest payment due dates, as the case may be, and in case where
such request is not received well in advance, the issuing offices may take
five clear working days, as stipulated in Citizens Charter to make the payment.
3. Suitable instructions to designated
branches operating the scheme may be issued.
4. Please acknowledge receipt.
Yours faithfully,
(B. B. Sangma)
General Manager
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