Discussion Paper on Introduction of Dynamic Loan Loss Provisioning Framework for Banks in India - আরবিআই - Reserve Bank of India
Discussion Paper on Introduction of Dynamic Loan Loss Provisioning Framework for Banks in India
1 .Introduction Provisioning for loan losses refers to the mechanism used to recognise credit impairments. Provisioning is a critical component to effective financial reporting and prudential supervision. Provisions for loan losses reduce an institution’s reported net income in the period in which the provision is recognized. Provisions against loan losses can be broadly divided into two categories: (i) General provisions, and (ii) Specific provisions. General provisions are not tied down to a particular account and are made ex-ante on portfolio basis based on a quantitative or qualitative measure of expected loss. As such, these provisions are made on standard assets. Specific provisions are ex-post provisions made on loans classified as non-performing assets based on some evidence of impairment of assets. These are generally made on individual account basis. In some jurisdictions, such as India, banks make additional provisions (called floating provisions) which are neither made against any identified losses nor are earmarked against particular loan accounts. Therefore, these provisions are essentially in the nature of general provisions. 2. Review of Present Provisioning Practices 2.1 Provisions based on Accounting Standards The accounting model for recognizing credit losses being followed presently by most of the countries (as well as under US GAAP and IFRS1) is referred as “incurred loss model”. Under the approach, provision is made against the loans only on occurrence of an identifiable event that questions the collectability of principal and interest in full. The timing and measurement of losses are, therefore, based on estimating losses that have been incurred as of the reporting date. The current accounting standards based on incurred loss approach do not permit recognizing credit losses based on events that are expected to occur in the future. The incurred loss-based accounting approaches to provision are generally of two types viz., rule based and principle based. While the rule based approach does not give the bank management freedom from deviating from the set rules, the principle based approach leaves bank management with freedom to pursue the set outcomes in ways that they deem most suitable, given the realities of their own institution. A combination of the above two types is also practiced in some jurisdictions. The incurred loss model in general and the impairment accounting framework for financial assets - IAS 39 - Financial Instruments: Recognition and Measurement attracted a lot of criticism, after the global financial crisis, for not recognizing the expected losses and for being procyclical i.e., it tends to amplify business cycles. Under the incurred loss model, provisions for loan losses can only be established when a loss event has been identified. As loss events are more frequent during economic downturn, provisioning increase at the same time when the bank’s operating revenues are declining. More generally, because bank’s management have incentives to maximize short term profitability, it may be tempted to delay loan loss recognition. When economic conditions are benign, management may be reluctant to reduce levels of profits with provisions based on pessimistic indicators. At the same time there is a temptation to reduce loan loss provisions because of fewer defaults. Delaying loan loss recognition affects a bank’s ability to provide against losses in two major ways. First, loss recognition is concentrated in a shorter period and during a recession, when a bank’s income is at its lowest, the growth in loan loss provisions combined with the decline in operating earnings may force a bank to post an annual loss, which reduces its equity. Second, during a downturn, to reduce the risk of further losses, a bank’s remedial actions typically include the tightening of lending standards and a reduction in lending. When all banks adopt this behavior, the whole economy may suffer from credit rationing. The global financial crisis thus highlighted the need to review the impairment-accounting framework for financial assets, which is currently getting the attention from accounting standard setters, the Basel Committee and other international bodies. Further, to address pro-cyclicality, the Basel committee is introducing a number of measures, one of which is to promote forward looking provisions which is discussed in paragraph 2.2. 2.2 Expected loss-based provisions Advances in credit risk modeling over last decade or so have introduced the concept of expected losses (EL) and unexpected losses (UL) to measure the potential losses in a credit portfolio. It is generally accepted that banks should cover the unexpected losses by capital and expected losses by provisions. The EL is generally derived as the mean of the credit loss distribution. It makes sense to cover the EL with provisions as it is customary to price the EL portion of the losses in the rate of interest as a credit risk premium, part of which can always be saved as provision. The Basel II Framework provided a further push to this approach by clearly requiring banks to separately measure EL and UL. EL-based provisioning has forward-looking element as it is capable of incorporating through the cycle view of probability of default. The recent financial crisis has provided a still further fillip to the search for a forward-looking provisioning approach due to pro-cyclical considerations. To address this,Basel Committee on Banking Supervision (BCBS) under Basel III reforms is introducing a number of measures. First, it is advocating a change in the accounting standards towards an expected loss (EL) approach. The Basel Committee strongly supports the initiative of the International Accounting Standards Board (IASB) to move to an EL approach. The goal is to improve the usefulness and relevance of financial reporting for stakeholders, including prudential regulators. It has issued publicly and made available to the IASB a set of high level guiding principles that should govern the reforms to the replacement of IAS39. The Basel Committee also supports an EL approach that captures actual losses more transparently and is also less procyclical than the current “incurred loss” approach. Second, it is updating its supervisory guidance to be consistent with the move to such an EL approach. Such guidance will assist supervisors in promoting strong provisioning practices under the desired EL approach. Third, it is addressing incentives to stronger provisioning in the regulatory capital framework. 3. Inadequacy of the Current Provisioning Policy in India 3.1 In normal provisioning policies, specific provisions are made ex-post based on some estimation of the level of impairment. The general provisions are normally made ex-ante as determined by regulatory authorities or bank management based on their subjective judgement. While such a policy for making specific provisions is pro-cyclical, that for general provisions does not lay down objective rules for utilization thereof. 3.2 Indian banks make the following types of loan loss provisions at present:
3.3 The present provisioning policy has the following drawbacks:
3.4 In view of the above, there is a need for introducing a comprehensive provisioning framework for banks in India with dynamic and countercyclical elements.
4. Review of Various Countercyclical Provisioning Approaches 4.1 Countercyclical provisioning approaches have been implemented in some countries even before the financial crisis. Some of these including the ones described in literature, though not implemented, essentially fall into two categories:
Some of these approaches are discussed in the ensuing paragraphs. 4.1.1 Spanish Dynamic Provisioning 4.1.1.1 Dynamic provisioning system was put in place by Spain’s Central Bank, Banco de Espana in July 2000 to cope with a sharp increase in credit risk on Spanish banks’ balance sheets following a period of significant credit growth. Moral suasion had proved to be inadequate in inducing banks to become more conservative. Moreover, intense competition among the banks had resulted in inadequate loan pricing. In addition, there had been a significant reduction in non-performing loans in the second half of the 1990s, which meant that the specific provisions were very low. Infact, in 1999 Spain had the lowest ratio of loan loss provisions to total loans among OECD countries. It also had the highest correlation between the provisioning ratio and the GDP growth rate (-0.97) for the period 1991-1999. Thus loan loss provisions were very pro-cyclical in Spain: they were very low during periods of expansion and very high during recessions, while credit risk and under-pricing of risk spread during the boom period. Banco de Espana established statistical (also called dynamic/countercyclical) provision in addition to the already existing (i) General provision (i.e. provision towards standard assets) and (ii) Specific provision (loan loss provision) in 2000. In 2004 Banco de Espana revised the statistical provisioning system in response to the adoption of the International Financial Reporting Standards (IFRS) by the European Union. The changes involved reverting to only two types of loan loss provisions: Specific and General (Statistical), although the General provisions now have two components, alpha and beta and is set aside as per the following formula:General Provision (GP) made during the year = α ∆Ct + (β – ΔSPt) Ct = α ∆Ct + (β * Ct) – ∆SP Where Ct= stock of loans in amount 4.1.1.2 Explanation of the above formula:
0%; 0.6%; 1.5%; 1.8%; 2%; 2.5% for α Six homogeneous groups are:
4.1.1.3 Evaluation of Spanish Model
4.1.2 Financial Services Authority (FSA), UK Model – Suggested in the Turner Review of March 2009 4.1.2.1 The Turner Review – Discussion Paper of March 2009 (DP09/2: A regulatory response to the global banking crisis”) while discussing the role of the accounting framework in procyclicality highlights the concept of dynamic provisioning as implemented in Spain. Thereafter, in relation with counter-cyclical provisioning/reserves, it strongly supports the concept that banks should be required by an automatic or formula based policy to build up buffers when the economy is growing strongly. 4.1.2.2 It then gives a stylised example, given in Table 1, of how a dynamic approach would operate to build up a buffer in the good part of the cycle, and which could then be used up when the downturn materializes. It is based upon the existing Spanish approach; however, there is no separate ‘α’ factor covering growth in the stock of loans. Key assumptions in the example are:
Under the FSA Model, the flow of dynamic provisions (DP) is calculated using the stock of loans outstanding at the beginning of each year and is set as under: Dynamic Provisions (to be made during the year) = Long term loan loss estimate (-) Incremental Specific Provision
4.1.2.3 The example starts with a loan book of Rs. 100 during the downturn, but before a dynamic provisioning approach has been implemented. In the early years of the scenario the dynamic provisioning reserve has no impact. Because it had not been set up in the good part of the cycle, prior to the downturn, there is no balance that may be run down in those years when actual credit losses exceed the long-run average. 4.1.2.4 As the economy reverts to more normal conditions, growth starts to return and credit losses fall. During years four to nine the latter are less than the long run average, and this allows a dynamic provisioning reserve to be built up. This can then be automatically reduced in years 11 and 12 in order to provide substantial coverage of the above average losses of the next downturn. 4.1.2.5 Several key considerations should be highlighted from the example:
4.1.2.6. Evaluation of FSA Model
4.1.3 Tentative Model of IASB In November 2009, IASB published exposure draft Financial Instruments: Amortised Cost and Impairment. In January 2011, a joint supplement on Financial Instruments: Impairment was issued by IASB and FASB. The IASB has proposed to move from the current incurred loss impairment method to one based on expected losses. The proposed expected loss model requires an entity:
However, the common proposal suggested by IASB and FASB in the supplement to Exposure Draft on Financial Instruments: Amortized Cost and Impairment is summarized in Table 2 below. Final proposal is yet to be published.
4.1.4 Dynamic Provisioning adopted in Peru 4.1.4.1 In Peru, generic rate of provisioning was applicable to loans according to the type of debtor viz. commercial, micro-firms, consumers, mortgage, etc. The Peruvian financial supervisor/regulator then set a rule based on GDP growth. In this way, cyclical provisioning was activated when the rate of growth of GDP exceeds a certain threshold (in boom periods), which is related to an estimation of potential output growth. These cyclical provisions are part of generic provisions. When cyclical provisioning is activated, generic provision charge increase (although this depend on the type of debtor), as shown in Table 3 below. 4.1.4.2 If cyclical provisioning is activated, it deactivates by two rules: Rule 1 – when the average of the y/y GDP growth rate of the last 30 months goes from a level above 5% to one below it. Rule 2 – when the average of the y/y GDP growth rate of the last 12 months is 4 percentage points lower than the value of this average one year before. 4.1.4.3 The rationale behind using GDP instead of credit based rule (as used in Spanish Dynamic Provisioning)is the assumption that GDP precedes credit. In this sense, credit growth would not be a good variable to anticipate future banks losses and thus reduces the desirability to relate provisions to credit growth. Further, the GDP based rule is systemic.This means that its activation does not depend on a bank’s behavior, but on the system as a whole. For this reason, the effect could be asymmetric on banks: it could be the case that a more prudent bank would have to increase generic provisions. 4.1.4.4 Evaluation of Peruvian Model
4.1.5 Dynamic Provisioning adopted in Columbia 4.1.5.1 In 2007 Colombia adopted a model of dynamic provision for commercial and consumption loans, which represented about 90% of total outstanding loan portfolio. The banking regulator developed reference model for commercial and consumption credit risk. Although each bank can use its own credit risk model, which must be approved by the regulator, at present banks are using the reference model developed by the regulator. 4.1.5.2 The reference model established three types of provisions: individual, countercyclical and generic or general provisions, which are tax deductible. Individual provisions reflect the characteristic risk of every borrower and every type of loan and, can only be used if the loan becomes non-performing. Countercyclical provisions seek to cover changes in borrower’s credit risk due to changes in the economic cycle and have the same characteristics as individual provisions. With the present regulation it is not easy to distinguish between individual and countercyclical provisions as both go to the same balance account. Finally, generic or general provisions are at least 1% of the total loan portfolio and this type of provisions can be used to meet countercyclical provisions regulation requirements. 4.1.5.3 Once the model of countercyclical provisions was implemented there was a dramatic fall in generic or general provisions. In fact, the system was criticized since the rise in the increase in the individual provisions, through countercyclical, was compensated in part by the reduction in generic or general provisions. The regulator, using historical data, calculates two risk scenarios, A and B (where B is a riskier scenario). The outputs of this calculation are two default probability matrices which contain default probabilities for every type of credit and borrower. Provisions are the result of: P = OVL*DP*LOD 4.1.5.4 Every year the regulator decides which matrix will be used to compute individual provisions. During years of high credit and economic growth, matrix A is used to calculate the normal provisions and matrix B will be used to calculate the provisions under the riskier scenario, so that countercyclical provisions will be the difference between the riskier scenario provisions and the normal scenario provisions. During years of low growth matrix A will be used to calculate individual provisions and there will be no accumulation of countercyclical provisions. 4.1.5.5 The regulator can also exercise discretion in determining when banks can use countercyclical provisions to compensate the increase in individual provisions during an economic downturn. Once the regulator declares the change of state all banks can use countercyclical provisions, regardless of the financial health of individual institutions. Such a discretionary model, with no principles behind the change of state (and thus of provisioning) created a great uncertainty, which has led the Colombian regulator to announce a revision of the system in a direction that would make it more rules-based and more similar to the Spanish system. 4.1.5.6 The new system is based on the following principles (details not available). First, rules will be used instead of regulator’s discretion in declaring the change of state. Second, the change of state will not be announced for the system as a whole but will be determined individually for each institution according to rules to be established. Third, clearer rules on accumulation and drawing down of countercyclical provisions will be adopted. Fourth, dynamic provisioning will be used as generic ones - and not individual - in the downturn. Fifth, there will be differentiation between institutions for the building–up of the countercyclical provisions, so that banks with higher credit growth rates will accumulate higher countercyclical provisions. 4.1.5.7 Evaluation of the model This model seems to be conceptually sound as it recognises different types of provisions. However, interaction among various components of provisioning and the adequacy thereof cannot be commented upon due to non-availability of details.
5. Proposed Provisioning Framework for Banks in India 5.1 Theoretical Model 5.1.1 The objective of the Dynamic Provisioning framework is to smoothen the impact of incurred losses on the P&L through the cycle, and not to provide general provisioning cushion for expected losses. This smoothening can be achieved based on the premise that average losses and hence average specific provisions, through the cycle will be equal to EL. Consequently, the dynamic provision created during a year will be the difference between EL and the specific provisions made during the year. This would lead to the following equation ΔDP = EL-ΔSP = αCt -ΔSP 5.1.2 Keeping in view the above observations, a Dynamic Provisioning Framework for Loan Loss Provisions for banks in India, consisting of two components, may be considered as under:
Important aspects of the framework are as under: (i) Under the internal ratings-based approach for credit risk (IRB) of Basel II, EL calculations require downturn LGD, but the EL is estimated only for one year. Consequently, under IRB, general provisions are expected to cover losses only for one year. Under the Dynamic provisioning approach based on annual EL, if annual EL is based on downturn LGD, it would grossly overestimate the provisioning requirements because it would be applied on outstanding balance every year. Therefore, while conservatively, the annual additions to DP may be calculated based on downturn LGD, in order to avoid excessive provisioning the stock of DP at any given point in time may be capped at Stock of Loans*{[(M-1)*(Normal Annual EL)] + [Downturn Annual EL for the last year]} Where M is the weighted average maturity of specific loan portfolio of the bank or 5 years2 whichever is lower. EL is expressed in percentage terms For an instrument subject to a determined cash flow schedule, effective maturity M is defined as: ;
Where CFt denotes the cash flows (principal, interest payments and fees) contractually payable by the borrower in period t. Banks not having capability to calculate M, may assume it to be 5.
(ii) The DP will also be subject to a floor of 0.33αCt, as explained in the example in Table 4 below.
Here in this example, the dynamic provision is created in the first and second year as the expected loss (αCt) is more than the specific provisions. Thus, the positive value of (αCt – ΔSP) will add to the stock of Dynamic provisions. In the third year when the specific provisions exceed the expected loss, there is a draw down from the stock of dynamic provisions which continues in the 4th year also. However, drawdown is restricted to the floor for DP Account. In the 5th year, specific provisions are more than αCt. However, since the DP Account has already hit the floor, no further drawdown is permitted and the entire excess amount (of Rs. 2.75) will be charged to P&L account.
(iii) The total provisions (TP) made during a year would be as under: TP = DP+SP Where SP is the outstanding balance of specific provisions when the framework is introduced. Δ SP is the incremental specific provisions made during the year. Alpha (α) will represent long run average of historical losses for one year calibrated based on percentage of losses during a year to the outstanding balance of standard loans in the beginning of the year. (iv) When the Dynamic Provisioning Approach will be first implemented, a bank will transfer the entire amount of general and floating provisions to DP. Thereafter, every year DP will grow with an amount equal to αCt -ΔSP, subject to a cap prescribed in (i) above. (v) DP should be created on quarterly basis, by taking 25% of alpha. (vi) Specific provisions at the time of introduction of Dynamic Provisioning Approach should be higher of the existing amount of specific provisions or 70%3 of NPA, to be apportioned among various asset classes. (vii) In order to ensure that banks do not draw down from DP to absorb higher losses due to their own credit appraisal and credit supervision weaknesses and deplete it before the slowdown occurs, its draw down has to be allowed specifically by RBI based on evidence of a slowdown (which need not be severe enough to activate the countercyclical capital buffers). A suitable framework for release of DP could be formulated by RBI. (viii) In times when DP has not been released by RBI, banks will not be allowed to dip into DP if their profitability is not sufficient to accommodate the specific provisions.
5.1.3 Treatment of Dynamic Provisions with respect to Capital and NPAs
6. Calibration of Parameters of Model based on data of Indian banks 6.1 Estimation of α 6.1.1 Consistent with the IRB approach, α represents the loss expected over one year horizon, not the life-time loss inherent in the portfolio. Ideally, calibration of alpha (α) should be based on forward-looking through-the-cycle probability of default of various asset classes/rating classes. It should be based on the credit history of individual banks and reflect their own credit risk profile. However, in view of lack of required data, it is not possible for all banks to have α calibrated based on their individual credit histories at this stage. It has also not been possible for RBI to calibrate system-level α for different rating classes of loan portfolios at this stage. 6.1.2 Considering the availability of data, it has been possible to calibrate α for the following four asset classes based on a sample of 9 banks comprising 32.53% of Gross Advances of Scheduled Commercial Banks as on March 31, 2010.
6.1.3 Alpha has also been calibrated for the total loan portfolio of banks based on a sample of 15 banks comprising 45.03% of Gross Advances of all Scheduled Commercial banks as on March 31, 2010. 6.1.4 Calculation of Expected Loss (EL) EL over next one year has been calculated using Basel II IRB formula given below: EL = EAD*PD*LGD 6.1.5 Calculation of PD PD of a loan portfolio of a bank has been estimated as the average of PDs for the number of years in the sample. PD has been defined as an average of the ‘percentage of incremental NPAs during the year to the outstanding loans in the beginning of that year’.Ideally, the PD should be calculated based on number of defaults rather than the amount defaulted. However, given that data on non-performing loans available in RBI is only in terms of amount, we have used the defaulted amount to calculate PDs. Weighted average PD5 of different asset classes is furnished in Table 5 below. Column 5 shows the final values of PD scaled by the system-wide PD implied by data furnished by banks to RBI under off-site monitoring system (OSMOS).
6.1.6 Calculation of LGD LGD is calculated as the “average loss in NPA accounts (represented by write-offs) as a percentage to outstanding balance of loans in the respective accounts when these were classified as NPAs”. Estimating LGD is more challenging because, due to lack of sufficient readily available data with banks, it is not possible to estimate it based on the losses observed in accounts which have been finally closed after defaults. Therefore, LGD has been estimated based on portfolio level NPAs and write-offs. Step-by-step procedure to estimate portfolio level LGD for the purpose of Dynamic Provisioning Model is summarized in paragraph 6.1.7 below. 6.1.7 Procedure followed to estimate portfolio level LGD
It may be observed from the above table that LGD estimates based on three different samples are comparable. However, the estimate based on the OSMOS data is higher than that based on other two samples. Since the LGD based on the entire population sample is expected to be more representative of a medium-risk portfolio, the segment-wise LGD based on a sample of 9 banks has been rescaled to align with the overall LGD of 71.86% based on OSMOS data. Re-scaled estimates are given in Table 7 below.
6.1.8 Calculation of EL (alpha) (i) Estimates of α are summarized in Table 8 below. The EL shown in the Table 8 has not been calculated by multiplying the PDs shown in Table 5 and LGD shown in Table 7. The estimates have been arrived at based on weighted average of ELs of individual banks, which is the correct procedure.
7. Implementation of Dynamic Provisioning Framework 7.1 Ideally, any provisioning framework should be based on the expected loss experience of individual banks. However, invariably, there will be many banks in any jurisdiction which may not be able to implement such an approach due to non availability of requisite data. Nevertheless, there is merit in introducing a standardized approach for such banks which is calibrated based on the pool of data collected from a representative sample of banks. Obviously, such a calibration would be attempted by the supervisory authority themselves so that it has credibility and acceptability among banks. In paragraph 6, the approach developed by the RBI has been discussed. Banks which have capability to calibrate their own parameters may, with the prior approval of RBI, introduce dynamic provisioning framework using the theoretical model described in paragraph 5 above. The banks which are not able to introduce dynamic provisioning based on their data set have to use the standardized calibration discussed in paragraph 6 and summarized in Table 9 below. 7.2 The estimated value of α for individual segments is significantly different from the value of α for the Total Loans Portfolio. Therefore, fixing a single α at the level of Total Loans Portfolio will neither be appropriate nor prudent. The sample size of 9 banks based on which the segment-wise values have been estimated covers 32.53% of the credit portfolio of scheduled commercial banks and is fairly representative of the whole population of banks in India. In this sample, relative proportion of corporate loans, retail loans, housing loans and other loans was 49%, 17%, 6% and 28%, respectively. Since the figures based on OSMOS data are more representative, the segment-wise values of parameters as scaled up to align with the corresponding values based on the OSMOS data sample, as reflected in Table 8 (column 3) are finally proposed for implementing the new approach. Therefore, a Dynamic Provisioning Framework for banks in India as per Table 9 below may be considered.
8.Impact of the Proposed Framework 8.1 Effectively, the introduction of new approach would mean not requiring any general provisions over the cycle.Under the proposed approach, generally banks will have only two provisions (i) Dynamic provisions and (ii) Specific provisions. 8.2 In terms of impact on the P&L of banks, the approach would mean taking a total provisioning charge to P&L Account equivalent to 1.37% of the gross advances annually. OSMOS data shows that during the period from 2003 to 2010 (8 years), average annual charge to P&L on account of standard asset provisions and specific provisions gross of write-offs amounted to 1.04% of gross advances, with a range of 0.58% to 1.87% of the gross advances. The additional charge is mainly attributed to calibration of α based on downturn LGD.
8.3 Action Points for Future 8.3.1 Improving calibration The estimations of α involved substantial amount of approximations due to non-availability of required data, even though these are based on expert judgment of banks. Of the total loss amount considered to calculate average LGD, 26% has been based on expert judgement. Going forward, it is proposed to improve the calibration and reduce the proportion of data used based on expert judgement, as under:
Besides, due to lack of sufficient time series, it was not possible to calculate the parameters based on any statistical analysis. In order to achieve the above objective, banks may be required to put in place mechanism to collect the data required for calibrating the parameters of dynamic provisioning with immediate effect for the following categories of loans classified as standard assets:
The calibration will be reviewed every two years. Banks will have to collect default data (gross incremental NPAs) for all 51 categories. However, specific provisions and write-off data need to be collected only for main 9 categories of advances with break-up into investment and non-investment grade for corporate loans.
8.3.2 Banks having high risk credit portfolios The proposed framework would ideally ensure adequate provisioning buffers for a bank having a medium risk portfolio. Therefore, in asking banks to make provisions based on parameters standardized based on system-level data, there is a risk that banks having riskier portfolios may be under-provisioning. Considering this concern, banks should be advised to progressively aim at developing capability to be able to calculate α based on their own credit history. In the meantime, they should consider making general and specific provisions more than what will be required under the proposed new approach. In addition, supervisory department of RBI should be vigilant on the provisioning requirements of these banks given the riskiness of these portfolios and recommend higher provisioning wherever warranted. This should necessarily be the case in Retail loans where the 9 banks portfolios showed wide variation in downturn EL ranging from 0.48% to 11.12%. 8.4 Applicability of Dynamic Provisioning Framework to banks approved for IRB approach The Dynamic Provisioning Framework may be made applicable to banks approved for IRB approach also, with the modification that ‘α’ for these banks will be equal to the expected loss measure generated by the individual banks using the IRB formula and other criteria laid down for implementing the IRB Approach. 8.5 Alignment of specific provisioning rates with the LGD of individual segments It may be observed from Table 7 that the LGD of different segments of bank loan portfolios varies significantly. Downturn LGDs were estimated at 79%, 73%, 20%, 90% and 72% for Corporate Loans, Retail Loans, Housing Loans, Other Loans and Total Loans, respectively. This suggests that there is need for prescribing segment-wise specific provisions rates so as to align them with the risk profile of NPAs. It seems except for housing loans an appropriate average specific provisioning rates for NPAs seems to be around 75%. However, the above results may be confirmed by carrying out a more rigorous study based on sample of individual accounts from across section of banks before a view is taken in the matter.
1 Generally Accepted Accounting Principles and International Financial Reporting Standards 2 The effective maturity has been capped at 5 years in view of the effective maturity under IRB approach for credit risk under Basel II being capped at 5 years. 3 68% is the downturn LGD for loan portfolio estimated in this exercise (Table 6).This is rounded off to 70%. 4 Staff loans and other loans with zero or near zero LGD are also included here. Since calibration is based on total of all other loans, banks should apply the dynamic provisioning framework to total of all other loans; excluding the staff and other loans mentioned here would lead to underestimation of provisions on this segment( all other loans). 5 Weighted by the gross advances 6 It is recognised that opening balance of NPAs includes some accounts which have already experienced recoveries and also write-offs, and could potentially distort LGD estimation through this method. However, for the sake of this exercise, it is presumed that any pool of NPAs at any given time contains accounts with different age after classification as NPA, and that recoveries and write-offs in the accounts take place in constant proportion over time so that tracking any pool of NPAs from any point in its life would lead to more or less the same amount of LGD. Infact, adjustments made to the opening balance of NPAs to reflect the possible recoveries and write-offs which had already taken place, based on the judgmental sampling changed the estimates only marginally. This adjustment was based on expert sampling. For this purpose, banks were provided a specially designed Excel-based calculator based on which the adjustments were carried out. In these approximations recoveries have been taken at their discounted value. 7 Downturn LGD is arrived at by multiplying the average LGD with a scaling factor of 1.58. The factor of 1.58 is arrived at as under: (i) Calculating the following 4 alternative proxies for time varying LGD for various years in the sample : (ii) Taking average of various years for each of the metrics. (iii) Normalizing/dividing the average in (ii) above for each of the metrics with the average of that metric for last three years in the sample (2008-09 to 2010-11- which are treated as down turn years and have incidentally shown the highest values of the metrics in the sample). ( These figures were: 1.49, 1.98, 1.18, 1.53, respectively) (iv) Taking average of the four figures arrive at as indicated in (iii) above. 8 Downturn LGD for housing loans has been assumed to be 20% as has been done by some countries which have not seen a serious down turn in housing market (e.g. Australia). Under IRB, there is floor of 20% for LGD of mortgage loans. 9 The scaling factor 1.3 for other loans is a constraint applied to cap the LGD of other loans to 90%. 10 The value of alpha for ‘Other loans’ have been backed out from the values for the total loan and the three segments for which data was available from the 9 banks. 11 At inception, specific provisions would be higher of existing amount of specific provisions or 70% of NPAs. 12 Unrated loans will be included in Non-investment grade for a period of two years and thereafter as per rating i.e. in the in the investment grade if rated as BBB- or above, otherwise in non-investment grade. 13 After 2 years restructured corporate loans will be included in other normal categories. 14 After 2 years restructured retail loans will be included in other normal categories. |