The following State Governments have offered to sell securities by way of an auction, for an aggregate amount of ₹26,651 Cr. (Face Value). | Sr. No. | State | Amount to be raised
(₹ Cr) | Tenure
(Yrs) | Type of Auction | | 1. | Andhra Pradesh | 1000 | 10 | Yield | | 1000 | 11 | Yield | | 500 | 12 | Yield | | 2. | Assam | 357 | 10 | Yield | | 3. | Chhattisgarh | 1000 | 10 | Yield | | 4. | Gujarat * | 1000 | Re-issue | Price (Re-issue of 7.59% Gujarat SDL 2027 issued on February 15, 2017) | | 5. | Haryana | 2000 | 20 | Yield | | 6. | Jammu & Kashmir | 603 | 10 | Yield | | 7. | Karnataka | 1000 | 11 | Yield | | 1000 | Re-issue | Price (Re-issue of 6.97% Karnataka SDL 2028 issued on February 26, 2020) | | 8. | Kerala | 1000 | 10 | Yield | | 9. | Madhya Pradesh | 1000 | 10 | Yield | | 1000 | 15 | Yield | | 1000 | 20 | Yield | | 10. | Manipur | 191 | 10 | Yield | | 11. | Nagaland | 200 | 10 | Yield | | 12. | Punjab | 700 | Re-issue | Price (Re-issue of 6.92% Punjab SDL 2035 issued on February 18, 2020) | | 13. | Rajasthan | 500 | 4 | Yield | | 1000 | 10 | Yield | | 14. | Tamil Nadu | 1100 | Re-issue | Price (Re-issue of 6.97% Tamil Nadu SDL 2039 issued on July 17, 2019) | | 15. | Telangana | 3000 | Re-issue | Price (Re-issue of 7.35% Telangana SDL 2054 issued on October 30, 2019) | | 16. | Uttar Pradesh | 3000 | 10 | Yield | | 17. | Uttarakhand | 500 | 10 | Yield | | 18. | West Bengal | 3000 | 10 | Yield | | Total | 26,651 | | | | # Gujarat will have the option of accepting an additional amount of upto ₹500 cr | The auction will be conducted on the Reserve Bank of India Core Banking Solution (E-Kuber) system on March 03, 2020 (Tuesday). The Government Stock up to 10% of the notified amount of the sale of each stock will be allotted to eligible individuals and institutions subject to a maximum limit of 1% of its notified amount for a single bid per stock as per the Scheme for Non-competitive Bidding Facility. Both competitive and non-competitive bids for the auction should be submitted in electronic format on the Reserve Bank of India Core Banking Solution (E-Kuber) system on March 03, 2020 (Tuesday). The non-competitive bids should be submitted between 10.30 A.M. and 11.30 A.M. and the competitive bids should be submitted between 10.30 A.M. and 12.00 noon. Only in the event of system failure, physical bids would be accepted. Such physical bids should be submitted to the Public Debt Office (email; Phone no: 022-22632527, 022-22701299) in the prescribed form obtainable from RBI website (https://www.rbi.org.in/Scripts/BS_ViewForms.aspx) before the auction timing ends. In case of technical difficulties, Core Banking Operations Team should be contacted (email; Phone no: 022-27595414, 022-27595666). For other auction related difficulties, IDMD auction team can be contacted (email; Phone no: 022-22702431, 022-22705125). The yield percent per annum expected by the bidder should be expressed up to two decimal points. An investor can submit more than one competitive bid at same/different rates of yield or prices in electronic format on the Reserve Bank of India Core Banking Solution (E-Kuber) system. However, the aggregate amount of bids submitted by a bidder should not exceed the notified amount for each State. The Reserve Bank of India will determine the maximum yield /minimum price at which bids will be accepted. Securities will be issued for a minimum nominal amount of ₹10,000.00 and multiples of ₹10,000.00 thereafter. The results of the auction will be announced on March 03, 2020 (Tuesday) and payment by successful bidders will be made during banking hours on March 04, 2020 (Wednesday) at Mumbai and at respective Regional Offices of RBI. The State Government Stocks will bear interest at the rates determined by RBI at the auctions. For the new securities, interest will be paid half yearly on September 04 and March 04 of each year till maturity. The Stocks will be governed by the provisions of the Government Securities Act, 2006 and Government Securities Regulations, 2007. The investment in State Government Stocks will be reckoned as an eligible investment in Government Securities by banks for the purpose of Statutory Liquidity Ratio (SLR) under Section 24 of the Banking Regulation Act, 1949. The stocks will qualify for the ready forward facility. Ajit Prasad
Director Press Release: 2019-2020/2006 |