RBI /2007-08/335 IDMD.DOD.No. 5893 /10.25.66/ 2007-08 May
27, 2008 All SGL/CSGL Account holders Dear Sirs, NDS
– Order Matching (OM) System – Access through the CSGL Route As
you are aware, the Order Matching segment on the NDS (NDS-OM) for trading in Government
securities was launched in August 2005. Direct access to NDS-OM was initially
extended to the Banks and the Primary Dealers and later to other NDS members such
as the Insurance Companies, Mutual Funds and larger Provident Funds for their
proprietary deals. To widen the reach of the NDS-OM, indirect access through the
CSGL route was extended vide our circular IDMD.DOD.No.5341
/10.25.66/ 2006-07 dated May 25, 2007 to certain qualified entities, viz.,
deposit taking NBFCs, Provident Funds, Pension Funds, Mutual Funds, Insurance
Companies, Cooperative banks, the Regional Rural Banks and the Trusts maintaining
gilt accounts with the NDS members. Such indirect access was further extended,
vide our circular IDMD.DOD.No.
2605 /10.25.66/ 2007-08 dated November 27, 2007, to the Systemically Important
Non-Deposit taking NBFCs (NBFC-ND-SI). 2. As announced in paragraph 123
of the Annual Policy Statement for the year 2008-09, it has now been decided to
extend indirect access of the NDS-OM to other segments of investors, such as,
other non-deposit taking NBFCs, Corporates and Foreign Institutional Investors
(FIIs). These entities can now place orders on NDS-OM through direct NDS-OM members
viz., banks & PDs using the CSGL route. Such trades will settle through the
CSGL account and current account of the NDS-OM member. Accordingly, access to
the NDS-OM would now be available as under: a) Direct access: Banks including
scheduled Urban Cooperative Banks, Primary Dealers, Insurance Companies, Mutual
Funds, Financial Institutions (such as, Exim bank, National Bank for Agricultural
and Rural Development (NABARD), Small Industries Development Bank of India (SIDBI),
Deposit Insurance and Credit Guarantee Corporation (DICGC), and larger Provident
Funds. b) Indirect access (i.e., through the CSGL route): NBFCs, Provident
Funds, Pension Funds, Mutual Funds, Insurance Companies, Cooperative Banks, Regional
Rural Banks, Trusts, Foreign Institutional Investors (FIIs), and Corporates. 4.
All other terms and conditions specified in our circular dated May 25, 2007 remain
unchanged. 5. All other guidelines as regards maintenance of ‘gilt
accounts’ and investments on behalf of 'gilt account' holders as applicable
to the NDS members may be adhered to while undertaking 'constituent deals' on
NDS-OM. Yours faithfully, (K.V.
Rajan) Chief General Manager |