RBI/2004-05/230
A.P.(DIR Series) Circular No. 19
October 20, 2004
To
All Banks Authorised to Deal in Foreign Exchange
Madam/ Sirs,
Foreign Exchange Management Act,
1999 - Amendments
Attention of Authorised Dealer
Banks is invited to the A.P.(DIR
Series) circular No.11 dated September 13, 2004, wherein it was mentioned
that necessary amendment/s to the Foreign Exchange Management Regulations, 2000
were being issued separately. The relevant amendment Notification issued by
Reserve Bank and notified by the Government in the Official Gazette, as indicated
below is enclosed.
2. A reference is also invited
to Annex I, item 11 of Master Circular No.2/2004-05 on Risk Management and Inter-Bank
Dealings, dated July 1, 2004, indicating Notification No.FEMA.105/2000-RB dated
October 21, 2003, a copy of which is enclosed.
3. Authorised Dealer Banks
may bring the contents of this circular to the notice of their constituents
and customers concerned.
4. The direction contained
in this circular has been issued under sections 10(4) and 11(1) of the Foreign
Exchange Management Act, 1999 (42 of 1999) and is without prejudice to permissions
/ approvals, if any, required under any other law.
Yours faithfully,
Grace Koshie
Chief General Manager
The Gazette of India
EXTRAORDINARY
PART II - Section 3 - Sub-section (i)
PUBLISHED BY AUTHORITY
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No.551 NEW DELHI, TUESDAY, NOVEMBER
11, 2003
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MINISTRY OF FINANCE
(Department of Economic Affairs)
(RESERVE BANK OF INDIA)
(Exchange Control Department)
(Central Office)
NOTIFICATION
Mumbai, the 21st October 2003
No.FEMA.105/2003-RB
Foreign Exchange Management (Foreign
exchange derivative contracts) (Fourth Amendment) Regulations, 2003
G.S.R.881(E)--In exercise of
the powers conferred by clause (h) of sub-section (2) of Section 47 of the Foreign
Exchange Management Act, 1999 (Act 42 of 1999) and in partial modification of
its Notification No.FEMA.25/RB-2000 dated May 3, 2000, the Reserve Bank of India
makes the following amendment in the Foreign Exchange Management (Foreign exchange
derivative contracts) Regulations, 2000, as amended from time to time, namely
:
1. Short title and commencement
(i) These Regulations may be called the Foreign
Exchange Management (Foreign exchange derivative contracts) (Fourth Amendment)
Regulations, 2003.
(ii) They shall come into force from the date
of their publication in the Official Gazette.
2. Amendment of the Regulations
In the Foreign Exchange Management
(Foreign exchange derivative contracts) Regulations, 2000, in Schedule III,
in paragraph 1, after the words 'engaged in export-import trade' the words,
'or as permitted by the Reserve Bank', shall be added.
[No.1/23/EC/2000-Vol.III]
USHA THORAT, Executive Director
The Gazette of India
EXTRAORDINARY
PART II - Section 3 - Sub-section (i)
PUBLISHED BY AUTHORITY
================================================================
No.412 NEW DELHI, TUESDAY, SEPTEMBER
21, 2004
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MINISTRY OF FINANCE
(Department of Economic Affairs)
(RESERVE BANK OF INDIA)
(Foreign Exchange Department)
(Central Office)
NOTIFICATION
Mumbai, the 30th August 2004
No.FEMA.122/2004-RB
Foreign Exchange Management (Transfer
or Issue of Security by a Person Resident Outside India) (Fourth Amendment)
Regulations, 2004
G.S.R.625(E).-- In exercise
of the powers conferred by clause (b) of sub-section (3) of Section 6 and Section
47 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in partial
modification of its Notification
No.FEMA.20/2000-RB dated 3rd May 2000, the Reserve Bank of India
makes the following amendments in the Foreign Exchange Management (Transfer
or Issue of Security by a Person Resident Outside India) Regulations, 2000,
as amended from time to time, namely :-
Short Title and Commencement
1. (i) These Regulations
may be called the Foreign Exchange Management (Transfer or Issue of Security
by a Person Resident Outside India) (Fourth Amendment) Regulations, 2004.
(2) They shall come into
force on the 30th day of August, 2004.
Amendment of the Regulations
2. In the Foreign Exchange Management
(Transfer or Issue of Security by a Person Resident Outside India) Regulations,
2000,
A. Regulation 2(vii a)
shall be substituted as under :
'NRI shall have the same meaning
assigned to him under the Foreign Exchange Management (Deposit) Regulations,
2000.'
B. In Regulation 5 in sub-regulation
(1), the words 'or Sri Lanka' shall be deleted.
[No.1/23/EM/2000-Vol.III]
SHYAMALA GOPINATH, Executive Director
Foot Note :- The Principal
Regulations were published in the Official Gazette vide No. G.S.R.406(E), dated
the 8th May 2000 in Part II, Section 3, Sub-section (i) and subsequently
amended as under :--
G.S.R.175(E) dated 13-3-2001
G.S.R.182(E) dated 14-3-2001
G.S.R.158(E) dated 2-3-2001
G.S.R.574(E) dated 19-8-2002
G.S.R.4(E) dated 2-1-2002
G.S.R.223(E) dated 18-3-2003
G.S.R.225(E) dated 18-3-2003
G.S.R.558(E) dated 22-7-2003
G.S.R.835(E) dated 23-10-2003
G.S.R.899(E) dated 22-11-2003
G.S.R.12(E) dated 7-1-2004
G.S.R.278(E) dated 23-4-2004