Ref.No.CO.DT.13.01.298/H-3572/2002-03 March 15, 2003 Loan Circular No. 79 The Regional Director
Reserve Bank of India
Public Debt Office
Ahmedabad/Bangalore/Bhubaneswar/Byculla, Mumbai-400 008/
Fort, Mumbai/Chennai/Guwahati/Hyderabad/Jaipur/Kanpur/
Kolkata/Nagpur/New Delhi/Patna/Thiruvananthapuram Dear Sir 6.5% Savings Bonds, 2003 (Non-taxable) It has been decided by the Government of India to issue 6.5% Savings Bonds, 2003 (Non-taxable) with effect from 24th March 2003, as per Government of India Notification No. F.4(9)-W&M/2003 dated March 13, 2003. A copy of the Government Notification is enclosed. The salient features of the Bonds are detailed below: 2. Eligibility for Investment: The Bonds may be held by - (i) an individual, not being a Non-Resident Indian (a) in his or her individual capacity, or (b) in individual capacity on joint basis, or (c) in individual capacity on anyone or survivor basis, or (d) on behalf of a minor as father/mother/legal guardian (ii) a Hindu Undivided Family. 3. Limit of Investment: There will be no maximum limit for investment in the Bonds. 4. Tax concession: (i) Income-tax: Interest on the Bonds will be exempt from Income-tax under the Income-tax Act, 1961. (ii) Wealth tax: The Bonds will be exempt from Wealth-tax under the Wealth- tax Act, 1957. 5. Issue Price (i) The Bonds will be issued at par i.e. at Rs.100.00 percent. (ii) The Bonds will be issued for a minimum amount of Rs. 1000/- (face value) and in multiples thereof. Accordingly, the issue price will be Rs.1000/- for every Rs.1,000/-(Nominal). 6. Subscription Subscription to the Bonds will be in the form of Cash/Drafts/ Cheques. Cheques or drafts should be drawn in favour of the Receiving Offices, specified in paragraph 10 below and payable at the place where the applications are tendered. 7. Date of Issue (i) The Bonds will be issued with effect from March 24, 2003 and will remain on tap till further notice. (ii) The date of issue of the Bonds in the form of Stock Certificate or Bond Ledger Account will be the date of receipt of subscription in cash or the date of realisation of draft/cheque as the case may be. 8. Form i) The Bonds will be issued in the form of Stock Certificate or may be held at the credit of the holder in an account called Bond Ledger Account (BLA). a) Existing Bond Ledger series are to be continued. Any investment in 6.5% Savings Bonds by an existing BLA holder will be viewed as a new investment under the same BLA. However, if the investor does not have any BLA in his/her name, then a new BLA is to be opened. b) The Bonds in the form of Bond Ledger Account will be issued by and held with the Public Debt Offices of the Reserve Bank of India, designated branches of the agency banks and SHCIL as authorised by Reserve Bank of India in terms of paragraph 10 below. A certificate of holding as specified in Annex 1 will be issued to the holder of Bonds in the form of Bond Ledger Account (in Form X or Form Y as applicable). c) The Bonds in the form of Stock Certificate will be issued only at the Offices of Reserve Bank of India referred to in paragraph 10(i) (a) below. d) The Certificate of Holding in respect of Bond Ledger Account and Stock Certificate will be issued in Green and Brown Border form for cumulative and non-cumulative Bonds, respectively. i) Where the Bonds in the form of Stock Certificate cannot be issued immediately on receipt of the subscription due to non-availability of the Scrip or otherwise, the Receiving RBI Office will issue a provisional receipt in favour of the subscriber for the value of the subscription tendered by him. ii) The Bonds issued in one form will not be eligible for conversion into the other form. iii) The Certificate of Holding in respect of cash applications may be issued on the same day as per the extant instructions. 9. Applications: (i) Applications for the Bonds may be made in Form ‘A’ (Annex 2) or in any other form as near as thereto stating clearly the amount and the full name and address of the applicant. (ii) Applications should be accompanied by the necessary payment in the form of cash/drafts/cheques as indicated in paragraph 6 above. 10. Receiving Offices (i) Applications for the Bonds in the form of Bond Ledger Account will be received at: (a) Offices of the Reserve Bank of India, at Ahmedabad, Bangalore, Bhubaneswar, Chennai, Guwahati, Hyderabad, Jaipur, Kanpur, Kolkata, Mumbai (Fort)/(Byculla), Nagpur, New Delhi, Patna and Thiruvananthapuram, or (b) Authroised Branches of State Bank of India, Associate Banks, Nationalised Banks, four private sector banks and SHCIL as specified in the Annex 3. (c) Any other bank or branches of the banks and SHCIL as specified by the Reserve Bank of India in this behalf from time to time. (ii) Applications for Bonds in the form of Stock Certificate will be received only at the offices of Reserve Bank of India, mentioned in sub-paragraph 10 (i)(a) above. 11. Nomination: A sole holder or a sole surviving holder of a Bond, being an individual, may nominate in form B (Annex – 4) or as near thereto as may be, one or more persons who shall be entitled to the Bond and the payment thereon in the event of his/her death. 12. Transferability: The Bonds in the form of Bond Ledger Account and Stock Certificate shall not be transferable except by way of gift to a relative as defined in Section 6 of the Indian Companies Act, 1956, by execution of appropriate Transfer Form as given in Annex 6A/6B and execution of an affidavit by the holder. A list of relatives is given in Annex 7. 13. Interest: (i) The bonds will be issued in cumulative and non-cumulative form, at the option of the investor. (ii) The Bonds will bear interest at the rate of 6.5% per annum. Interest on non-cumulative bonds will be payable at half-yearly intervals from the date of issue in terms of paragraph 7 above. Interest on cumulative bonds will be compounded with half-yearly rests and will be payable on maturity along with the principal. In the latter case, the maturity value of the Bonds shall be Rs.1377/- (being principal and interest) for every Rs.1,000/-(Nominal). Interest to the holders opting for non-cumulative Bonds will be paid from date of issue in terms of paragraph 7 above upto 30th June/31st December, as the case may be and thereafter at half-yearly for period ending 30th June/31st December on 1st July and 1st January. Interest on Bonds in the form of Stock Certificate and in the case of Bond in the form of "Bond Ledger Account" will be paid, by cheque/ warrant or through ECS by credit to bank account of the holder as per the option exercised by the investor/holder. 14. Advances/Tradeability against Bonds The Bonds shall not be tradeable in the secondary market and shall not be eligible as collateral for loans from banks, financial Institutions and Non Banking Financial Companies, (NBFC) etc. 15. Repayment The Bonds shall be repayable on the expiry of 5 (five) years from the date of issue. No interest would accrue after the maturity of the Bond. (i) Provision for Premature Encashment After minimum lock in period of 3 years from the date of issue, an investor can surrender the Bonds at any time after the 6th half year but redemption payment will be made on the following interest payment due date (as indicated below). Thus the effective date of premature encashment will be 1st July and 1st January every year. However 50% of the interest due and payable for the last six months of the holding period will be recovered in such cases both in respect of cumulative and Non-cumulative Bonds. Tenor of holding | Amount payable per Rs.1000 invested | | | Non cumulative | Cumulative | 7th half year | Rs. 1016.25 | Rs.1231.25 | 8th half year | Rs. 1016.25 | Rs.1271.20 | 9th half year | Rs. 1016.25 | Rs.1312.50 |
16. Brokerage: i) Brokerage at the rate of Re.0.50 (Fifty paise only) per Rs.100/- will be paid to brokers including PPF and UTI agents registered with Receiving Offices of Reserve Bank of India on application tendered for investment in the Bonds in the form of BLA on behalf of their clients and bearing their stamp. No brokerage will be paid in respect of application tendered for investments in the Bonds in the form of Stock Certificate. Brokerage at Re. 1.00 (Rupee one only) per Rs. 100 will be paid to the brokers including PPF and UTI agents registered with the Receiving Office listed in paragraph 10(i) (b) & (c) above and also to authorised banks on the applications tendered by them on behalf of their clients and bearing their stamp. ii) Brokerage and commission to the agencies will be paid by CAS, Nagpur on a monthly basis. iii) Handling and servicing charges will be paid by PDO jurisdiction. 17. Submission of returns i) It may be ensured that the instructions contained in para 1.7 of the Memorandum of Procedure read with Circular No.CO.DT.13.01.272/ H.2906/2002-03 dated February 26, 2003 are meticulously adhered to by the agencies under your jurisidiction. ii) The bonds issued by the agencies both under cumulative and non-cumulative forms may be suitably reported in the quarterly Rupee Debt Statement/s without fail. 18. The Special Current Account opened in DAD should be separate and distinct for 6.5% Savings Bonds, 2003 (non-taxable). 19. The ten digit loan code for the above is 8000322010. 20. The Stock Certificate and Interest Warrants already supplied in respect of 7% Savings Bonds, 2002 may be utilized for this scheme. 21. DIT has been requested to develop and supply the requisite software package for the 6.5% Savings Bonds, 2003 (non-taxable). 22. You may follow the same pattern of reporting of transaction to CAS, Nagpur as advised earlier for 7% Savings Bonds, 2002 23. You may please go through the Notification and familiarise with the salient features of the Issue. You may also please ensure that all necessary measures/steps are taken to issue the Bonds across the counters at PDO in your Office with effect from March 24, 2003 as stipulated in the Government Notification. You may convene a meeting of the Receiving Offices in your area and brief them of the details of the new Bond. 24. The guidelines issued in respect of 9% Relief Bonds 1999, as detailed in the Memorandum of Procedure (MOP) will be applicable mutatis mutandis, in respect of the 6.5% Savings Bonds, 2003 (non-taxable) read with extant instructions issued thereon subsequently. 25. The formats of Annex referred to in the foregoing paragraphs are already available in the Memorandum of Procedure (MOP) and also in the Notification issued in respect of 7% Savings Bonds, 2002. These formats may be suitably modified and utilized. 26. Please acknowledge receipt. Yours faithfully (R.C. Das)
General Manager
|