RBI/2006-2007/344
DBOD. No. Dir. BC. 89 /13.03.00/2006-07 April
24, 2007 All Scheduled
Commercial Banks (Excluding RRBs) Dear
Sir, Interest
Rates on Non-Resident (External) Rupee (NRE) Deposits and FCNR(B) deposits Please
refer to paragraphs 114, 115 and 116 of the Annual Policy Statement for the year
2007-08 announced by Governor on April 24, 2007 (copy of the paragraphs
enclosed). 2.
Interest Rates on Non-Resident (External) Rupee (NRE) Deposits Please
refer to paragraph 2 of our circular DBOD.No.Dir.BC.55/13.03.00/2006-07
dated January 31, 2007 on Interest Rates on Deposits held in Non-Resident
(External) (NRE) Accounts. On a review, it has been decided that until further
notice and with effect from close of business in India as on April 24, 2007, the
interest rates on Non-Resident (External) Rupee (NRE) Term Deposits will be as
under: The
interest rates on fresh Non-Resident (External) Rupee (NRE) Term Deposits for
one to three years maturity should not exceed the LIBOR / SWAP rates, as on the
last working day of the previous month, for US dollar of corresponding maturities.
(as against LIBOR / SWAP rates plus 50 basis points effective from close of business
on January 31, 2007). The interest rates as determined above for three year deposits
will 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. 3.
Interest Rates on FCNR(B) Deposits Please
refer to paragraph 3 of our circular dated January 31, 2007 on Interest Rates
on Deposits held in FCNR (B) Accounts. On a review, it has been decided that until
further notice and with effect from the close of business in India as on April
24, 2007, the interest rates on FCNR(B) Deposits will be as under: In
respect of FCNR (B) deposits of all maturities contracted effective from the close
of business in India as on April 24, 2007, interest shall be paid within the ceiling
rate of LIBOR / SWAP rates for the respective currency / corresponding maturities
minus 75 basis points (as against LIBOR/ SWAP rates minus 25 basis points effective
from close of business on January 31, 2007). On floating rate deposits, interest
shall be paid within the ceiling of SWAP rates for the respective currency / maturity
minus 75 basis points. For floating rate deposits, the interest reset period shall
be six months. 4. The
other instructions, as contained in our Master Circulars DBOD.
Dir. BC.6 & 7/13.03.00/2006-07 dated July 1, 2006 as amended from time
to time shall remain unchanged. An amending directive DBOD.No.Dir.BC.88
/13.03.00/2005-06 dated April 24, 2007 is enclosed. Yours
faithfully,
(P. Vijaya Bhaskar) Chief General Manager
Paragraphs
114, 115 and 116 of the Annual Policy Statement for the year 2007- 08 Interest
Rate Prescriptions 114.In
the context of large capital inflows and implications for liquidity and monetary
management, there is a need to review the interest rate prescriptions related
to NRI deposits, viz., foreign currency non-resident (banks) [FCNR (B))]
deposits and Non-Resident (External) Rupee Account [NR(E)RA] deposits, especially
in the light of inflation and interest rate differentials between India and the
rest of the world. In this context, the following measures are proposed: (a)Interest
Rates on FCNR (B) Deposits 115.Currently,
the interest rate ceiling on FCNR (B) deposits of all maturities has been fixed
at LIBOR/SWAP rates for the corresponding maturities minus 25 basis points for
the respective foreign currencies. In view of the prevailing monetary conditions,
it is proposed: •to
reduce, with immediate effect, the interest rate ceiling on FCNR (B) deposits
by 50 basis points, i.e., to Libor minus 75 basis points. (b)Interest
Rate on NR(E)RA Deposits 116.Currently,
the interest rate ceiling on NR(E)RA for one to three years maturity should not
exceed 50 basis points above LIBOR/SWAP rates for US dollar of corresponding maturity.
In view of the prevailing monetary conditions, it is proposed: •to
reduce, with immediate effect, the interest rate ceiling on NR(E)RA deposits by
50 basis points, i.e., to LIBOR/SWAP rates. |