Notification
No. FEMA 177 /RB-2008 dated August 01, 2008 Foreign
Exchange Management (Foreign Exchange Derivative Contracts) (Amendment) Regulations,
2008 In exercise of the powers conferred by clause (h) of sub-section
2 of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) the
Reserve Bank of India makes the following amendments in the Foreign Exchange Management
(Foreign Exchange Derivative Contracts) Regulations, 2000, (Notification No. FEMA
25/RB-2000 dated May 3, 2000) namely:-
1. Short Title and Commencement: (i)
These Regulations may be called the Foreign Exchange Management (Foreign Exchange
Derivative Contracts) (Amendment) Regulations, 2008. (ii) They shall come
in to 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 (Notification
No. FEMA 25/RB-2000 dated May 3, 2000) (hereafter referred to as the principal
regulations), (i) in regulation 2, after clause (v), the following clause
shall be inserted, namely:- "(va) 'Currency Futures’ means a standardised
foreign exchange derivative contract traded on a recognized stock exchange to
buy or sell one currency against another on a specified future date, at a price
specified on the date of contract, but does not include a forward contract." (ii)
in regulation 3 of the principal regulations, after the words, "foreign exchange
derivative contract", the words, "or currency futures" shall be
inserted. (iii) after regulation 5 of the principal regulations, the following
regulation shall be inserted, namely :- "5A. Permission
to a person resident in India to enter into currency futures A
person resident in India may enter into a currency futures in a stock exchange
recognized under section 4 of the Securities Contract (Regulation) Act, 1956,
to hedge an exposure to risk or otherwise, subject to such terms and conditions
as may be set forth in the directions issued by the Reserve Bank of India from
time to time." (Salim Gangadharan)
Chief General Manager-in-Charge Footnote:- The
principal regulations were published in the Official Gazette vide GSR No.411(E)
dated May 8, 2000 in Part II, Section 3, sub-section (i) and subsequently amended
vide – GSR No.756(E) dt. 28.9.2000, GSR No.264(E) dt. 09.4.2002,
GSR No.579(E) dt. 19.8.2002, GSR No.222(E) dt. 18.3.2003, GSR No.532(E)
dt. 09.7.2003, GSR No.880(E) dt. 11.11.2003, GSR No.881(E) dt. 11.11.2003,
GSR No.750(E) dt. 28.12.2005, GSR No.222(E) dt. 19.04.2006, GSR No.223(E)
dt. 19.04.2006 and GSR No.760(E) dt.07.12.2007
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3, Sub-Section
(i) dated 05.08.2008 - G.S.R.No.577(E) | |