MANU/RPRL/0806/2023
Ministry : Reserve Bank of India
Department/Board : Press Release
Press Release No. : 2023-2024/1543
Date : 26.12.2023
Notification/ Circulars Referred : March 2006 MANU/APDR/0007/2006;Statement on Developmental and Regulatory Policies
dated June 08, 2023 MANU/RPRL/0332/2023
Citing Reference:
March 2006 MANU/APDR/0007/2006 Referred
Statement on Developmental and Regulatory Policies
dated June 08, 2023 MANU/RPRL/0332/2023 Referred
Rationalisation of Licensing Framework for Authorised Persons (APs) under Foreign Exchange Management Act (FEMA), 1999
The framework for licensing of Authorised Persons (APs) under FEMA, 1999 was last reviewed in March 2006. Keeping in view the progressive liberalisation under FEMA, increasing integration of the Indian economy with the global economy, digitisation of payment systems, evolving institutional structure, etc. over the last two decades, it has been decided to rationalise and simplify the licensing framework for APs. The review aims to meet the emerging requirements of the rapidly growing Indian economy, achieve operational efficiency in the delivery of foreign exchange facilities to common persons, tourists, and businesses, while maintaining appropriate checks and balances.
As announced in the Statement on Developmental and Regulatory Policies
dated June 08, 2023, the draft Licensing Framework for Authorised Persons
(APs) under FEMA is placed on the RBI website.
Comments/feedback on the draft framework are invited from all stakeholders and may be forwarded through email by January 31, 2024 with the subject line "Feedback on draft licensing framework for Authorised Persons under FEMA".
(Yogesh Dayal)
Chief General Manager