RBI/2006-2007/249
RPCD.CO.RF.BC.No. 44/07.38.01/2006-07
February 6, 2007
All State Co-operative Banks (StCBs) and
District Central Co-operative Banks (DCCBs)
Dear Sir,
Interest Rate on Non-Resident (External) Rupee (NRE) Deposits
Please refer to our Circular RPCD.CO.RF.BC
No. 75/07.38.01/2005-06 dated April 19, 2006 on Interest Rates on NRE Rupee
Deposits. In the Third
Quarter Review of the Annual Policy Statement for the year 2006-07, announced
on January 31, 2007 (extract of paragraph 86 enclosed), it
has been decided that until further notice and with effect from close of business
as on January 31, 2007, the interest rate 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 maturity plus 50 basis points (as against LIBOR / SWAP rates plus 100 basis points effective from close of business on April 18, 2006). 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.
2. The other instructions
as contained in our Circular RPCD.No.RF.Dir.BC 54/D.1-87/88 dated November 2,
1987 shall remain unchanged. An amending directive RPCD RF.Dir.45/7.38.01/2006-07
dated February 6, 2007 is enclosed.
Yours faithfully,
(G.Srinivasan)
Chief General Manager
RPCD RF. Dir. 45/07.38.01/2006-07
February 6, 2007
Interest Rate on Non-Resident (External) Rupee (NRE) Deposits
In exercise of the powers conferred by Section 35 A of the
Banking Regulation Act, 1949 (As Applicable to Co-operative Societies) and in
partial modification of Directive RPCD No.Dir.BC.53/D.1-87/88 dated November
2, 1987, as amended from time to time, on Interest Rates on Deposits, the Reserve
Bank of India being satisfied that it is necessary and expedient in the public
interest so to do, hereby directs undernoted changes in the interest rates on
NRE term deposit accounts:
'The interest rates on Non-Resident (External) Rupee (NRE)
deposits for one to three years’ maturity contracted with effect from close
of business in India on January 31, 2007 shall not exceed the LIBOR/ SWAP rates
of the last working day of the previous month for US dollar of corresponding
maturities plus 50 basis points (as against LIBOR / SWAP rates plus 100 basis
points effective from close of business on April 18, 2006). The interest
rates as determined above for three year deposits will also be applicable in
case the maturity period exceeds three years. The above changes in interest
rates will also apply to NRE term deposits renewed after their present maturity
period.'
(V.S.Das)
Executive Director
Paragraph 86 of the Third Quarter Review of the Annual Policy
Statement for the year 2006-07
Interest Rate on NRE Rupee Deposits and FCNR(B) Deposits: Decrease in Ceiling
86 A sizeable increase in Non-Resident (External) Rupee
Account [NR(E)RA] and Foreign Currency Non-Resident (Banks) [FCNR(B)] deposits
has been observed in 2006-07 so far. At the same time, there are reports of
large growth in advances being granted against such deposits. It may be recalled
that, based on the prevailing monetary conditions, the interest rate ceilings
on NR(E)RA and FCNR(B) deposits have been reviewed on an ongoing basis and have
been adjusted on several occasions. In the current context, it has been decided
to reduce the interest rate ceilings on NR(E)RA and FCNR(B) deposits by 50 basis
points and 25 basis points, respectively. Furthermore, keeping in view the objective
of making these facilities available to individual NRIs and considering the
prevailing monetary conditions, there is merit in avoiding upward pressure on
asset prices in sensitive sectors through utilisation of this facility. Pending
a review of the extent of large advances to high net worth individuals, banks
are being prohibited from granting fresh loans in excess of Rs. 20 lakh against
the NR(E)RA and FCNR(B) deposits, either to depositors or to third parties.
Banks are also being advised not to undertake artificial slicing of the loan
amount to circumvent the ceiling.
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