P.D.O.19.01.02/ 2076 /2002-03 November 11 , 2002 All SGL Account Holders in PDO, Mumbai. Dear Sir, Transactions in Govt. Securities We invite your attention to the circular No. P.D.O.19.01.02/651/2002-03 dated 6th August 2002 on the above subject. In continuation thereof the following further guidelines / instructions may please be noted in connection with the transactions in Government Securities. 1. All future purchase / sale transactions in Govt. Securities with immediate effect can be undertaken only through SGL / CSGL / demat accounts. Therefore in your own interest, please arrange to convert the investments held in physical scrip form to demat form without further delay. Difficulties if any experienced in this regard may be reported to us. 2. Banks / regulated entities should ensure that brokers approved for transacting in Government Securities are registered with the debt market segment of NSE / BSE / OTCEI. 3. Scheduled Commercial Banks, Primary Dealers, SHCIL, NSDL, CDSL, NSCCL, CIL should assist the Gilt Account Holders (GAHs)/Constituents in dematerilisation process and report the difficulties if any faced by them to this office. Yours faithfully, (Jasbir Singh)
General Manager (Banking) |