EFIs may participate in commodity derivatives contracts traded in stock exchanges in IFSC subject to the following conditions:-
- The participation would be limited to the derivatives contracts in non-agricultural commodities only,
- Contracts would be cash settled on the settlement price determined on overseas exchanges, and
- All the transactions shall be denominated in foreign currency only.
The Exchanges are advised to:
i. take steps to make necessary amendments to the relevant bye-laws, rules and regulations for the implementation of the same.
ii. bring the provisions of this circular to the notice of the members of the exchange and also to disseminate the same on their website.
This circular is issued in exercise of powers conferred under Section 11 (1) of the Securities and Exchange Board of India Act, 1992, to protect the interests of investors in securities and to promote the development of, and to regulate the securities market.
SEBI/HO/MRD/DRMNP/CIR/P/2019/39
[Circular Dt. 18-03-2019]
Securities Exchange Board of India
Very useful and informative blog.
Foreign Investors Emerging Markets