MANU/RFEM/0004/2019

Ministry : Reserve Bank of India

Department/Board : Foreign Exchange Department

Notification No. : FEMA-10(R)(2)/2019-RB

Notification No. : GSR160(E)

Date of Notification : 27.02.2019

Date of Publication : 27.02.2019

Notification/ Circulars Referred : Notification No. FEMA 10(R)/2015-RB dated January 21, 2016 MANU/RFEM/0006/2016 Notification No. FEMA 10(R)/2015-RB dated January 21, 2016 MANU/RFEM/0006/2016

Subject: Banking

Citing Reference:
Notification No. FEMA 10(R)/2015-RB dated January 21, 2016 MANU/RFEM/0006/2016  Modified

Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) (Amendment) Regulations, 2019

G.S.R.160(E).--In exercise of the powers conferred by Section 9 and clause (e) 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 to the Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) Regulations, 2015 [Notification No. FEMA 10(R)/2015-RB dated January 21, 2016], namely:-

1. Short Title and Commencement.-

(i) These regulations may be called the Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) (Amendment) Regulations, 2019.

(ii) They shall come into force from the date of their publication in the Official Gazette.

2. Amendment to Regulation 4.-

In Regulation 4, the existing sub-regulation (G)(2), shall be substituted as follows:-

"(2) An authorized dealer in India may, subject to the directions as may be issued by the Reserve Bank, allow ship-manning / crew managing agencies in India and re-insurance and composite insurance brokers registered with IRDA to open and maintain non-interest bearing foreign currency accounts in India for the purpose of undertaking transactions in the ordinary course of their business."

R. K. MOOLCHANDANI,
Chief General Manager

Note : The Principal Regulations were published in the Official Gazette of Government of India- Extraordinary - Part-II, Section 3, Sub-Section (i) dated 21.01.2016 - G.S.R. No. 96(E)