RBI/2004/151
DBOD. No. Dir. BC.76/13.01.09/2003-04
April 17, 2004
All Scheduled Commercial Banks
(excluding RRBs and LABs)
Dear Sir,
Interest rates on Deposits under Non Resident
(External) Rupee Account (NRE Accounts)
Please refer to Annexures
I and Annexures
II to our Master Circular DBOD.
Dir. BC. 11/13.03.00/2003-04 dated August 14, 2003 as amended from
time to time specifying interest rates on deposits of money accepted or renewed
under different categories of deposit accounts. It has been decided to effect
the undernoted changes in the interest rate on NRE Term and Savings Deposits:
2. (i) Interest rate on NRE Term Deposit
Accounts
In terms of our circular DBOD.
No. Dir. BC. 36/13.01.09/2003-04 dated October 18, 2003 the interest
rates on Non Resident (External) Rupee (NRE) Deposits for one to three years
maturity, contracted effective close of business in India on October 18, 2003,
should not exceed 25 basis points above LIBOR/SWAP rates for US dollar of corresponding
maturity. On a review, it has now been decided that, until further notice, the
interest rates on NRE Deposits for one to three years maturity, contracted effective
close of business in India on April 17, 2004, should not exceed the LIBOR/SWAP
rates for US dollar of corresponding maturity.
The interest rates as determined above for three-year
deposits would also be applicable in case the maturity period exceeds three
years.
The changes in interest rates will also apply
to NRE deposits renewed after their present maturity period.
(ii) Interest Rate on NRE Savings Deposit
Accounts
With a view to aligning interest rates on various
categories of NRE deposits, it has been decided to link the interest rate on
NRE savings deposits also to LIBOR/SWAP rates with effect from close of business
in India on April 17, 2004.
The interest rates on NRE savings deposits should
not exceed the LIBOR/SWAP rate for six months maturity on US dollar deposits
and may be fixed quarterly on the basis of the LIBOR/SWAP rate of US dollar
on the last working day of the preceding quarter. For the quarter April-June
2004, the US dollar LIBOR/SWAP rate as on the last working day of March 2004
would be applicable.
(iii) Advance against NRE Savings Deposits
It is clarified that since the account holder
of NRE savings deposits can withdraw savings deposits at any time, banks should
not mark any type of lien, direct or indirect, against these deposits.
3. An amending directive DBOD
No. Dir. BC.75/13.01.09/2003-04 dated April 17, 2004 is enclosed.
4. The other instructions contained in our
Master
Circular DBOD. No. Dir.BC. 11/13.03.00/2003-04 dated August 14, 2003
as amended from time to time shall remain unchanged.