Enhancement of Rates of Provisioning for Non-Performing Assets and Restructured Advances - ಆರ್ಬಿಐ - Reserve Bank of India
Enhancement of Rates of Provisioning for Non-Performing Assets and Restructured Advances
RBI 2010-11/529 May 18, 2011 The Chairman and Managing Directors / Chief Executive Officers Dear Sir/ Madam Enhancement of Rates of Provisioning for Non-Performing Assets and Please refer to paragraph 110 of the Monetary Policy Statement for the year 2011-12 (extract enclosed) wherein it was proposed to enhance the provisioning requirements on certain categories of non-performing advances and restructured advances. Accordingly, the revised provisioning requirements for the following categories of non-performing advances and restructured advances will be as under: (the current provisioning requirements are laid down in paragraph 5 of the Master Circular on Prudential Norms on Income Recognition, Asset Classification and Provisioning pertaining to Advances - Ref DBOD.No.BP.BC.21/21.04.048/2010-11 dated July 01, 2010). 1. Sub-Standard Advances : Advances classified as “sub-standard” will attract a provision of 15 per cent as against the existing 10 per cent. The “unsecured exposures” classified as sub-standard assets will attract an additional provision of 10 per cent, i.e., a total of 25 per cent as against the existing 20 per cent. However, “unsecured exposures” in respect of Infrastructure loan accounts classified as sub-standard, in case of which certain safeguards such as escrow accounts are available as indicated in our circular DBOD.No.BP.BC.96/08.12.014/2009-10 dated April 23, 2010, will attract an additional provision of 5 per cent only i.e. a total of 20 per cent as against the existing 15 per cent. 2. Doubtful Advances : Doubtful Advances will continue to attract 100% provision to the extent the advance is not covered by the realisable value of the security to which the bank has a valid recourse and the realisable value is estimated on a realistic basis. However, in respect of the secured portion, following provisioning requirements will be applicable:
3. Restructured Advances:
4. All other instructions on provisioning will remain unchanged. The revised provisioning norms vis-à-vis the existing norms are also summarized in Annex. Yours faithfully (B. Mahapatra) Encls: As above Rates of Provisioning for Non-Performing Assets and Restructured Advances
Extract from the Monetary Policy Statement 2011-12 Enhancement of Rates of Provisioning for Non-Performing Assets 110. In pursuance of the announcement made in the Second Quarter Review of October 2009, banks were advised in December 2009 to achieve a provisioning coverage ratio (PCR) of 70 per cent for their non-performing advances by end-September 2010. This coverage ratio was intended to achieve a counter-cyclical objective by ensuring that banks build up a good cushion of provisions to protect them from any macroeconomic shock in future. In April 2011, banks were advised to segregate the surplus of provisions under the PCR vis-a-vis as required as per prudential norms as on September 30, 2010, into an account styled as “counter-cyclical buffer”. While the “counter-cyclical buffer” so created would be available to banks for making specific provisions during economic downturns, there is a need for banks to make higher specific provisions also as part of the prudential provisioning framework. Accordingly, It is proposed to enhance the provisioning requirements on certain categories of non-performing advances and restructured advances as under:
111. Detailed guidelines in this regard will be issued separately. |