Section 6 in The Foreign Exchange Management (Current Account Transactions) Rules, 2000
6. [
(1)Nothing contained in rule 4 or rule 5 shall apply to drawal made out of funds held in Exchange Earners' Foreign Currency (EEFC) account of the remitter.(2)Notwithstanding anything contained in sub-rule (1), restrictions imposed under rule 4 or rule 5 shall continue to apply where the drawal of foreign exchange from the Exchange Earners' Foreign Currency (EEFC) account is for the purpose specified in items 10 and 11 of Schedule II, or items Nos. 3, 4, 11, 16 and 17 of Schedule III, as the case may be.]
