MANU/RFEM/0022/2016

Ministry : Reserve Bank of India

Department/Board : Foreign Exchange Department

Notification No. : FEMA-374/2016-RB

Notification No. : GSR1003(E)

Date of Notification : 24.10.2016

Date of Publication : 24.10.2016

Notification/ Circulars Referred : Notification No. FEMA. 20/2000-RB dated 3rd May 2000 MANU/RFEM/0012/2000

Subject: Banking

Citing Reference:
Notification No. FEMA. 20/2000-RB dated 3rd May 2000 MANU/RFEM/0012/2000  Referred

Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) (Twelfth Amendment) Regulations, 2016

G.S.R.1003(E).--In exercise of the powers conferred by clause (b) of sub-section (3) of Section 6 and Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments in the Foreign Exchange Management (Transfer or issue of Security by a Person Resident outside India) Regulations, 2000 (Notification No. FEMA. 20/2000-RB dated 3rd May 2000) namely:-

1. Short Title & Commencement.-

(i) These Regulations may be called the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) (Twelfth Amendment) Regulations, 2016.

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

2. Amendment of Schedule 5.-

In the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2000, (Notification No. FEMA 20/2000-RB, dated 3rd May, 2000), in Schedule 5,

A. In paragraph 1,

(a) in the existing clause (b), the words, " listed" shall be deleted

(b) the existing clause '(g)' and clause '(j)' shall be deleted

(c) after existing clause (m), the following shall be added, namely:-

"(n) securitised debt instruments, including (i) any certificate or instrument issued by a special purpose vehicle (SPV) set up for securitisation of asset/s with banks, FIs or NBFCs as originators; and/or (ii) any certificate or instrument issued and listed in terms of the SEBI "Regulations on Public Offer and Listing of Securitised Debt Instruments, 2008."

B. In paragraph 1C,

(a) in the existing clause (b), the words, " listed" shall be deleted

(b) the existing clause '(g)' and clause '(j)' shall be deleted

(c) after existing clause (m), the following shall be added, namely:

"(n) securitised debt instruments, including (i) any certificate or instrument issued by a special purpose vehicle (SPV) set up for securitisation of asset/s with banks, FIs or NBFCs as originators; and/or (ii) any certificate or instrument issued and listed in terms of the SEBI "Regulations on Public Offer and Listing of Securitised Debt Instruments, 2008."

[F. No. 4/43/2015-ECB]
T. RABI SANKAR, Chief General Manager

Foot Note:-

The Principal Regulations were published in the Official Gazette vide G.S.R. No.406 (E) dated May 8, 2000 in Part II, Section 3, sub-section (i) and subsequently amended as under:-

G.S.R. No. 158(E) dated 02.03.2001

G.S.R. No. 175(E) dated 13.03.2001 

G.S.R. No. 182(E) dated 14.03.2001 

G.S.R. No. 4(E) dated 02.01.2002 

G.S.R. No. 574(E) dated 19.08.2002 

G.S.R. No. 223(E) dated 18.03.2003 

G.S.R. No. 225(E) dated 18.03.2003 

G.S.R. No. 558(E) dated 22.07.2003 

G.S.R. No. 835(E) dated 23.10.2003 

G.S.R. No. 899(E) dated 22.11.2003 

G.S.R. No. 12(E) dated 07.01.2004 

G.S.R. No. 278(E) dated 23.04.2004 

G.S.R. No. 454(E) dated 16.07.2004 

G.S.R. No. 625(E) dated 21.09.2004 

G.S.R. No. 799(E) dated 08.12.2004 

G.S.R. No. 201(E) dated 01.04.2005 

G.S.R. No. 202(E) dated 01.04.2005 

G.S.R. No. 504(E) dated 25.07.2005 

G.S.R. No. 505(E) dated 25.07.2005 

G.S.R. No. 513(E) dated 29.07.2005 

G.S.R. No. 738(E) dated 22.12.2005 

G.S.R. No. 29(E) dated 19.01.2006 

G.S.R. No. 413(E) dated 11.07.2006 

G.S.R. No. 712(E) dated 14.11.2007 

G.S.R. No. 713(E) dated 14.11.2007 

G.S.R. No. 737(E) dated 29.11.2007 

G.S.R. No. 575(E) dated 05.08.2008 

G.S.R. No. 896(E) dated 30.12.2008 

G.S.R. No. 851(E) dated 01.12.2009 

G.S.R. No. 341 (E) dated 21.04.2010

G.S.R. No. 821 (E) dated 10.11.2012

 G.S.R. No. 606(E) dated 03.08.2012 

G.S.R. No. 795(E) dated 30.10.2012 

G.S.R. No. 796(E) dated 30.10.2012 

G.S.R. No. 797(E) dated 30.10.2012 

G.S.R. No. 945 (E) dated 31.12.2012 

G.S.R. No.946(E) dated 31.12.2012 

G.S.R. No.38(E) dated 22.01.2013 

G.S.R. No.515(E) dated 30.07.2013 

G.S.R. No.532(E) dated 05.08.2013 

G.S.R. No.341(E) dated 28.05.2013 

G.S.R. No.344(E) dated 29.05.2013 

G.S.R. No.195(E) dated 01.04.2013 

G.S.R. No.393(E) dated 21.06.2013 

G.S.R. No.591(E) dated 04.09.2013 

G.S.R. No.596(E) dated 06.09.2013 

G.S.R. No.597(E) dated 06.09.2013 

G.S.R. No.681(E) dated 11.10.2013 

G.S.R. No.682(E) dated 11.10.2013 

G.S.R. No.818(E) dated 31.12.2013 

G.S.R. No.805(E) dated 30.12.2013 

G.S.R. No.683(E) dated 11.10.2013 

G.S.R. No.189(E) dated 19.03.2014 

G.S.R. No.190(E) dated 19.03.2014 

G.S.R. No.270(E) dated 07.04.2014 

G.S.R. No. 361 (E) dated 27.05.2014 

G.S.R. No.370(E) dated 30.05.2014 

G.S.R. No.371(E) dated 30.05.2014

 G.S.R. No. 435 (E) dated 08.07.2014

 G.S.R. No. 400 (E) dated 12.06.2014 

G.S.R. No. 436 (E) dated 08.07.2014 

G.S.R. No. 487 (E) dated 11.07.2014 

G.S.R. No. 632 (E) dated 02.09.2014 

G.S.R. No. 798 (E) dated 13.11.2014 

G.S.R. No. 799 (E) dated 13.11.2014 

G.S.R. No. 800 (E) dated 13.11.2014 

G.S.R. No. 829 (E) dated 21.11.2014 

G.S.R. No. 906(E) dated 22.12.2014 

G.S.R. No. 914 (E) dated 24.12.2014 

G.S.R. No. 30 (E) dated 14.01.2015 

G.S.R. No. 183 (E) dated 12.03.2015 

G.S.R. No. 284 (E) dated 13.04.2015 

G.S.R. No. 484 (E) dated 11.06.2015 

G.S.R. No. 745 (E) dated 30.09.2015 

G.S.R. No. 759 (E) dated 06.10.2015 

G.S.R. No. 823 (E) dated 30.10.2015 

G.S.R. No. 858 (E) dated 16.11.2015 

G.S.R. No. 983 (E) dated 17.12.2015 

G.S.R. No. 165 (E) dated 15.02.2016 

G.S.R. No. 166 (E) dated 15.02.2016 

G.S.R. No. 369 (E) dated 30.03.2016 

G.S.R. No. 537 (E) dated 20.05.2016 

G.S.R. No. 879 (E) dated 09.09.2016