Export-Import Bank of India Act, 1981

Chapter IV: Business of the Exim Bank

10. Business of Exim Bank.-

1.   The Exim Bank may grant in or outside India loans and advances by itself or in participation with any bank or financial institution whether in or outside India for the purposes of export or import and shall also function as the principal financial institution for co-ordinating the working of institutions engaged in financing of the export and import in such manner as it may deem appropriate.

2.   The Exim Bank may also carry on and transact all or any of the following kinds of business, namely:--

a.   granting loans and advances to a scheduled bank or any other bank or financial institution notified in the Official Gazette by the Central Government in this behalf by way of refinance of loans and advances granted by it for purposes of export or import;

b.   underwriting the issue of stocks, shares, bonds or debentures of any company engaged in export or import;

c.   issuing bid bonds or guarantees in or outside India by itself or in participation with any government, bank or financial institution in or outside India;

d.   accepting, collecting, discounting, re-discounting, purchasing, selling or negotiating in or outside India, bills of exchange or promissory notes arising out of transactions relating to export or import and granting of loans and advances in or outside India against such bills or promissory notes;

e.   granting, opening, issuing, confirming or endorsing letters of credit and negotiating or collecting bills and other documents drawn there under;

f.   undertaking any transaction involving a combination of government to government and commercial credit for purposes of export or import;

g.   granting lines of credit to the government of any foreign State or any financial institution or person outside India for purposes of export or import;

h.   granting loans and advances outside India for any Indian joint venture;

i.   granting loans and advances to any person in India in connection with his equity contribution in any joint venture in any country outside India;

j.   financing export or import of machinery and equipment on lease basis;

k.   subscribing to, or investing in, or purchasing of, stocks, shares, bonds or debentures of any development bank or Export-Import Bank of any country outside India;

l.   buying or selling of, or entering into such other dealings in, foreign exchange, as may be necessary for the discharge of its functions;

m.   opening of any account in any bank in or outside India or the making of any agency arrangement with, or acting as an agent or correspondent of, any bank or other institution in or outside India;

n.   transferring, for consideration, any instrument relating to loans and advances granted by it;

o.   issuing participation certificates;

p.   subscribing to, or investing in, or purchasing of stocks, shares, bonds or debentures to the extent necessary for the enforcement of a lien, pledge or other contractual right;

q.   undertaking and financing of research, surveys, techno- economic or any other study in connection with the promotion and development of international trade;

r.   providing technical, administrative and financial assistance of any kind for export or import;

s.   planning, promoting, developing and financing export- oriented concerns;

t.   forming or conducting subsidiaries for carrying out its functions;

u.   acting as agent of the Central Government, any State Government, the Reserve Bank, the Development Bank or any other person as the Central Government may authorise;

v.   collecting, compiling and disseminating market and credit information in respect of international trade;

w.   doing any other kind of business which the Central Government may authorise;

x.   generally doing such other acts and things as may be incidental to, or consequential upon, the exercise of its powers or the discharge of its duties under this Act or any other law for the time being in force, including sale or transfer of any of its assets.

1.  

2.  

3.   The Exim Bank may receive in consideration of any of the services mentioned in sub-sections (1) and (2) such commission, brokerage, interest, remuneration or fees as may be agreed upon.

4.   The Exim Bank shall not grant any loan or advance or other financial accommodation on the security of its own bonds or debentures.

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