P.D.O.19.01.02/ 2077 /2002-03 November 11 , 2002 All Stock Certificate Holders in Public Debt Office, Mumbai. Dear Sir, Transactions in Government Securities. Please refer to our circular letter No. P.D.O.19.01.02/651/2002-03 dated 6th August 2002 on the above subject. We trust that you have by now mulled over the general guidelines contained therein and appreciated the positive side of holding the investments in dematerialized form. To assist you in availing the facility of dematerilising your investments Bank has taken various steps as stated in the circular. The service providers such as Scheduled Commercial Banks, Primary Dealers, Stock Holding Corporation of India Ltd.(SHCIL), National Securities Depository Ltd. (NSDL), Central Depository Services (India) Ltd. (CDSL), National Securities Clearing Corporation Ltd.(NSCCL), Clearing Corporation of India Ltd. (CCIL) etc. are also being advised to assist the Gilt Account Holders / constituents in dematerilisation process. As you may be aware, the Primary Dealers / Primary Dealers Association of India (PDAI) are organizing various investment seminars. You may like to participate in these Seminars. Help line facility available with PDAI / Fixed Income Money Market Dealers Association (FIMMDA), may also be availed. In the above background we suggest that you may seriously consider demat / electronic mode of holding for your investment in not only Government Securities but also in PSU Bonds etc. For any further clarification in the matter, you may not hesitate to approach the Bank. Yours faithfully, (Jasbir Singh)
General Manager (Banking) |