DBOD.No.PSBS.BC.72/16.13.100/98-99
July 10, 1998
Aashadha 18, 1920 (Saka)
The Chairman,
All Indian Commercial Banks in
the Private Sector
Dear Sir,
Issue of shares by private sector
banks
Please refer to our Circular DBOD.
No. BC. 76/16.13.100/94 dated June 17, 1994 on the abovementioned subject. In
terms of instructions given in paragraph 4 of the Circular, banks in the private
sector are required to obtain prior approval of Reserve Bank of India (RBI)
for issue of all types of shares viz. public, preferential, rights/special allotment
to employees and bonus shares.
. These instructions have been reviewed
and it has been decided that in future, banks whose shares are listed on
the stock exchanges need not seek prior approval of RBI for issue of shares
except Bonus shares. The banks should, however, comply with relevant
regulations of the Securities and Exchange Board of India (SEBI) and seek their
approval, wherever necessary.
2. As and when issues of the above
categories of shares are made by a bank, it should submit a report to us giving
full details of the issue.
3. As indicated above, banks should
continue to obtain prior approval of RBI for issue of Bonus shares.
Yours faithfully,
(L. D'Souza)
General Manager