Reserve Bank of India
Exchange Control Department
Central Office
Mumbai-400 001
A.P.(DIR Series) Circular No. 45
December 8, 2003
To
All Authorised Dealers in Foreign
Exchange
Madam/Sirs,
Indian Students Studying Abroad
– Revision in the Residential Status
The Reserve Bank of India has been
receiving representations from Indian students studying abroad putting forth
various difficulties on account of their residential status. The matter has
been reexamined by us keeping in view the definition of residential status in
terms of Section 2(v)(i) of Foreign Exchange Management Act (FEMA). Under Section
2(v)(i) of the FEMA, '’person resident in India’ means- (i) a person residing
in India for more than one hundred and eighty-two days during the course of
the preceding financial year but does not include –
(A) a person who has gone out of
India or who stays outside India, in either case –
- for or on taking up employment outside India,
or
- for carrying on outside India a business or
vocation outside India, or
- for any other purpose, in such circumstances
as would indicate his intention to stay outside India for an uncertain period;'
2. It is observed from the representations
that when students leave India for prosecuting a course of specified duration,
such stay outside India exceeds the period officially intended for various reasons.
While taking up studies, or further advance courses, students may have to take
up job or seek scholarships to supplement income to meet their financial requirements
abroad. As they have to earn and learn, their stay for educational purposes
gets prolonged than what is intended while leaving India.
3. Furthermore, the purport of
their argument is that though they are students, they are, in reality, not dependent
for a dominant part of their expenses on remittances from their households in
India. Often they are permitted to work and have to undertake certain related
financial transactions. They urge, therefore, that the definition needs to be
revised.
4. Having regard to the circumstances
stated above, it is clear that on both counts viz. their stay abroad for more
than 182 days in the preceding financial year and their intention to stay outside
India for an uncertain period when they go abroad for their studies, they can
be treated as Non-Resident |