Section 1A in The Foreign Exchange Management (Transfer Or Issue Of Security By A Person Resident Outside India) Regulations, 2000
1A. [ A Non-resident Indian may, without limit, purchase on repatriation basis,
i) Government dated securities (other than bearer securities) or treasury bills or units of domestic mutual funds;ii) bonds issued by a public sector undertaking (PSU) in India;iii) shares in Public Sector Enterprises being dis-invested by the Government of India, provided the purchase is in accordance with the terms and conditions stipulated in the notice inviting bids.
