RBI / 2004 / 202
DNBS (PD) CC No. 37 / 02.02 / 2003-04
May 17, 2004
All Non-Banking Financial Companies including Residuary Non-Banking
Companies
Dear Sir,
Collection of interest on SLR securities
As you are aware that NBFCs including RNBCs are required to maintain liquid assets in the form of Government securities/ Government guaranteed bonds as per the provisions of Section 45-IB of the RBI Act and lodge such securities for safe custody with a scheduled commercial bank (SCB) / Stock Holding Corporation of India Ltd., (SHCIL) or keep them in the form of Constituent's Subsidiary General Account (CSGL) or with a depository through a depository participant (DP) registered with Securities & Exchange Board of India (SEBI) in a demat account. Further in terms of Company Circular DNBS (PD) CC No. 21 / 02.01 / 2002-03 dated October 1, 2002 all Government securities held in physical form had to be dematerialized on or before October 31, 2002.
2.We understand that Government securities held by NBFCs/RNBCs
have already been dematerialized. However, there may be a few Government securities/Government
guaranteed bonds that have not been dematerialized and are held in physical
form which for the purpose of collection of interest are withdrawn from the
safe custody with their designated bankers and re-deposited with the banks after
collection of interest.
3.To avoid the process of withdrawal and re-depositing the
same it has now been decided that NBFCs/RNBCs shall authorize the designated
banks as agents for collection of interest on due dates on these securities
held in physical form and lodged for safe custody. You may, therefore, approach
your designated banker and exercise a Power of Attorney in favour of the designated
bank to enable it to collect interest on the securities/ guaranteed bonds held
in physical form on the due date.
4.You are requested to ensure meticulous compliance with the
above directions.
Yours faithfully,
Sd/-
( O. P. Aggarwal )
Chief General Manager-in-Charge