1. In recent years, emerging market economies (EMEs) are increasingly becoming a source of foreign investment for rest of the world. It is not only a sign of their increasing participation in the global economy but also of their increasing competence. More importantly, a growing impetus for change today is coming from developing countries and economies in transition, where a number of private as well as state-owned enterprises are increasingly undertaking outward expansion through foreign direct investments (FDI). Companies are expanding their business operations by investing overseas with a view to acquiring a regional and global reach.

A. Factors providing momentum to outward foreign investments

2. According to UNCTAD’s World Investment Report 2011, the stock of outward FDI from developing economies reached US$ 3.1 trillion in 2010 (15.3 per cent of global outward FDI stock), up from US$ 857 billion (10.8 per cent of global outward FDI stock) 10 years ago. On flow basis, outward FDI from developing economies has grown from US$ 122 billion in 2005 to US$ 328 billion in 2010  accounting for around a quarter of total outward FDI witnessed at global level. 

3. FDI is a natural extension of globalisation process that often begins with exports. In the process, countries try to access markets or resources and gradually reduce the cost of production and transaction by expanding overseas manufacturing operations in countries where certain ownership-specific advantages can help them to compete globally. Adoption of such strategies helps them to catch up with competing economies.

4. A significant uptrend in outward FDI has also been observed in the case of India in recent years. Since globalisation is a two-way process, integration of the Indian economy with the rest of the world is evident not only in terms of higher level of FDI inflows but also in terms of increasing level of FDI outflows.

5. The overseas investment of domestic corporate sector through FDI has provided them better access to global networks and markets, transfer of technology and skills and also enables them to share research and development efforts and outcomes. It can also be seen as a corporate strategy to promote the brand image and utilisation of raw materials available in the host country. In the Indian context, overseas investments have been primarily driven by either resource seeking or market seeking or technology seeking motives. Of late, there has been a surge in resource seeking overseas investments by Indian companies, especially to acquire energy resources in Australia, Indonesia and Africa.

6. It is against this background that I intend to speak on recent trends and emerging issues in relation to Indian outward FDI. I am thankful to Bombay Chamber of Commerce for choosing this topical subject for today’s discussion. In my presentation, I would briefly talk about the evolution of outward FDI policy in India, trends and analysis of outward FDI, funding pattern of outward FDI, measures taken by the Reserve Bank of India and Government of India, emerging issues and end with some thoughts on way forward.

B. Evolution of outward foreign investment policy in India

7. Change in policy environment across the economies has greatly influenced the outward investment pattern in the global economy. Nonetheless, recognising the concerns of capital outflows, governments in different countries, particularly emerging and developing economies, have been relatively more circumspect on undertaking policy liberalisation of outward investment. Therefore, it is important to highlight how the Indian policy in this regard has evolved over time.

8. In the Indian context, overseas investments in joint ventures (JV) and wholly owned subsidiaries (WOS) have been recognised as important channels for promoting global business by the Indian entrepreneurs. The broad approach has been to facilitate outward foreign direct investment through joint ventures and wholly owned subsidiaries and provision of financial support to promote exports including project exports from India. With a steady rise in capital inflows, particularly in the second half of 2000s, the overall foreign exchange reserve position provided comfort to progressive relaxation of the capital controls and simplification of the procedures for outbound investments from India. Three distinct overlapping phases as under can be discerned in the evolution of the Indian outward FDI policies.

Phase I (1992 to 1995): Period of Liberalization of Indian economy

9. Guidelines on outward FDI were in place before the process of liberalisation and globalisation of Indian economy in 1991-92. Policy changes since 1992 were undertaken keeping in view the changing needs of a growing economy. Understandably, the rules were quite restrictive and subject to conditions of no cash remittance and mandatory repatriation of dividend from the profits from the overseas projects. In 1992, the ‘automatic route’ for overseas investments was introduced and cash remittances were allowed for the first time. Nonetheless, the total value was restricted to US$ 2 million with a cash component not exceeding US$ 0.5 million in a block of 3 years.

Phase II (1995 to 2000): Creation of a Fast Track Route

10. In 1995, a comprehensive policy framework was laid down and the work relating to approvals for overseas investment was transferred from Ministry of Commerce to the Reserve Bank of India to provide a single window clearance mechanism. The policy framework articulated a cohesive approach that was flexible enough to respond to likely future trends. It reflected the need for transparency, recognition of global developments, capturing of Indian realities and learning of lessons from the past. The basic objectives of the policy, inter alia, was to ensure that such outflows, were determined by commercial interests but were also consistent with the macroeconomic and balance of payment compulsions of the country, particularly in terms of the magnitude of the capital flows. In terms of the overseas investment policy, a fast track route was adopted where the limits were raised from US$ 2 million to US$ 4 million and linked to average export earnings of the preceding three years. Cash remittance continued to be restricted to US$ 0.5 million. Beyond US$ 4 million, approvals were considered under the ‘Normal Route’ approved by a Special Committee comprising the senior representatives of the Reserve Bank of India (Chairman) and the Ministries of Finance, External Affairs and Commerce (members). Investment proposals in excess of US$ 15 million were considered by the Ministry of Finance with the recommendations of the Special Committee and were generally approved if the required resources were raised through the global depository route (GDR) route.

11. In March 1997, exchange earners, other than exporters, were also brought under the fast track route. Indian promoters were allowed to set up second and subsequent generation companies, provided the first generation company was set up under the Fast Track Route. A series of measures to encourage the software industry in India to expand capacity, reduce costs, improve quality and also invest abroad were put in place. As part of the reforms process preceding the introduction of FEMA, the neutrality² condition attached to the Overseas Direct Investment was done away with in 1999. The scope for outward FDI, however, expanded significantly after the introduction of the Foreign Exchange Management Act (FEMA) in June 2000.

Phase III (2000 till date): Liberalized framework under FEMA

12. In 2002, the per annum upper limit for automatic approval was raised to US$100 million. Such upper limit was, however, discontinued when the automatic route for outward FDI was further liberalised in March 2003 to enable Indian parties³ to invest to the extent of 100 per cent of their net worth. Since then the limit of outward FDI has been gradually increased to 400 per cent. The ceiling of 400 per cent of net worth, however, is not applicable  for

1. investments made out of balances held in the Exchange Earners’ Foreign Currency (EEFC) account of the Indian party or out of funds raised abroad through ADRs/GDRs.

2. Indian companies engaged in the energy and natural resources sectors, such as, oil, gas, coal and mineral ores, though they would require prior approval of the Reserve Bank of India.

13. Overseas investments in unincorporated entities in oil sector (e.g. by way of taking up participation interest) by Navaratna Public Sector Undertakings were allowed under the automatic route and subsequently the facility was extended to other Indian entities as well. Further, in 2004, the External Commercial Borrowing policy was modified and funding of JVs/WOS abroad was included as a permissible end-use of the funds raised.

14. At present, any Indian party can make overseas direct investment in any bona-fide activity except certain real estate activities {i.e., buying and selling of real estate or trading in Transferable Development Rights (TDRs)} and banking business (which are considered by an inter-Ministerial group) that are specifically prohibited. For undertaking activities in the financial services sector, certain conditions as specified by the Reserve Bank, however, need to be adhered to. Access to international financial markets was also progressively liberalised for the Indian corporate sector and they were allowed to use special purpose vehicles (SPVs) in international capital markets to finance their cross-border acquisitions. The impact of policy liberalisation is now reflected in cross-border acquisitions by Indian corporate growing at an accelerated pace.

C. Trend analysis of outward FDI

15. Even though policy changes undertaken in respect of overseas investment have facilitated the growing cross-border acquisitions by the Indian corporate sector, other structural reforms undertaken since 1992, such as, industrial deregulation, trade liberalisation and relaxation of regulations governing inward FDI, led to major restructuring in the Indian industry. In fact, many of the leading companies owe their competitiveness to the reform process. Greater exposure to internal as well external competition proved to be instrumental in building confidence among the Indian companies to compete with foreign competitors in world market. Apart from liberalised policy environment for overseas investment, India has gained ground as an important investor on the back of (a) rapid economic growth, (b) easy access to financial resources and (c) strong motivations to acquire resources and strategic assets abroad.

16. One should not assume that overseas investment by Indian companies is a phenomenon of 1990s. In fact, Indian firms began to invest overseas in the 1960s, but India’s restrictive policies for overseas investment limited them to small, minority joint ventures in developing economies. First major overseas Indian venture was a textile mill set up in Ethiopia in 1959 by the Birla Group of companies (Authkorala, 2009)⁴. Overseas investment operations were, however, geographically concentrated in West and East Africa, Middle East, and South and East Asia with which India shared a colonial heritage and historical linkages. Sustained growth in Indian overseas investment could be seen starting during 1970s when the industrial licensing system was more stringent.

Trend of outward investments during the past one decade

17. A trend analysis shows that the level of outward FDI from India has increased manifold since 1999-2000. The level of net outward FDI flows (on BoP basis), however, recorded a sharp uptrend at US$ 74.3 billion during the second half of 2000s (2005-06 to 2009-10) as compared to US$ 8.2 billion in the first half of 2000s (2000-01 to 2004-05). Even though trend in India’s outward FDI was moderately affected during crisis year of 2009-10, a sharp rebound was seen in 2010-11 (Table 1).

18. In recent years, outward FDI continued to be mainly financed through equity and loans. Although guarantees issued have been rising, their invocation has been negligible during 2009-10 and 2010-11. It has been observed that the number of outward FDI proposals under the Automatic Route during 2000s has also been on the rise (Table 2) indicating the growing appetite of the Indian corporates to establish their foot prints abroad and the liberal regulatory regime.

Position of India in the global context

19. Outward FDI from India has mainly been by way of equities and loans (Table 1). According to UNCTAD’s World Investment Report 2011, based on the magnitude of FDI outflows, India was placed 21st in the world. In terms of value of net purchases⁵ (i.e., cross border acquisition deals) by Indian companies in 2010, India was placed fifth in the World after the US, Canada, Japan and China.

Investment trends of Indian transnational companies  

20. Importantly, scale of overseas investment by domestic companies has also expanded as India was placed second in 2010 only after China in terms of average size of net purchase deals (US$190 million in India as compared to US$ 197 million in China). Similarly, India also figures among the top five emerging and developing economies whose state owned enterprises are increasingly becoming transnational corporations. It is not surprising as in recent years, India’s Public Sector Units (PSUs), viz. NTPC, GAIL, ONGC and NALCO have undertaken significant overseas green-field investments.

Sectoral investment trends

21. Sectoral pattern of outward FDI during 2006-07 to 2010-11 shows that it has been mainly invested in services and manufacturing sector. In 2010-11, within manufacturing, major sub-sectors which attracted outward FDI from India included agriculture machineries and equipments, basic organic chemicals, drugs, medicines & allied products, refined petroleum products, indigenous sugar, etc. Similarly, within services sector, a majority of outward FDI had gone into business services, data processing, financial services, architectural and engineering, engine architectural and other technical consultancy activities (Table 3).  

22. Since late 1990s, Indian outward FDI began to be in more high-tech and trade supporting sectors. Many Indian IT firms like Tata Consultancy Services, Infosys, WIPRO, and Satyam acquired global contracts and established overseas offices in developed economies to be close to their key clients. In addition, other sectors which have attracted significant share of outward FDI from India in the recent years included extraction of crude petroleum, oil and gas field services and services incidental to mining.

Investments trends for acquisition of natural & strategic resources

23. Sectoral pattern suggests that greater outward investment by the Indian corporate sector seems to have been motivated by long-term strategic considerations rather than by short-term profitability. For instance, ONGC Videsh Ltd., a fully-owned subsidiary of ONGC, presently has overseas assets in 33 projects in 14 countries of Middle East, Africa, CIS & Far East and Latin America. Oil India Limited has presence in eight countries mainly in terms of exploration blocks in Libya, Gabon, Iran, Nigeria and Sudan. Similarly, Coal India Limited has formed a subsidiary Coal Videsh Ltd. to acquire coal assets abroad and also set up a joint venture company International Coal Ventures Ltd with other companies to acquire metallurgical and thermal coal assets outside India. Overseas investment by Indian companies in extractive industries assumes importance as it is required to support rapid economic growth, industrialisation and urbanisation in the domestic sector and guarantee a long-term, stable supply of natural resources to the country against a background of rising commodity prices.

24. Such trend has also been observed in the case of other major emerging market economies, especially other members of BRIC group. In fact, number of companies investing abroad from the BRIC group in the FT 500 list has increased from 20 in 2006 to 62 in 2008 (The Economist, September 10, 2011), reflecting their growing overseas business operations. Common feature is that domestic companies in BRIC economies have been seeking to enhance their access to supplies of raw materials and moving into new segments of strategic commodities and move up the value chain. Nonetheless, oil and gas and other natural resource-based industries are relatively less prominent in Indian outward FDI compared to that by Brazil and China.

25. Other major overseas acquisitions in recent years by Tata Steel, Hindalco, Bharti Airtel, etc have also been a part of their inorganic growth strategies. In these cases, acquisitions were specifically undertaken to attain global size and status, and to build new competitive advantages by combining the best international technology with low-cost Indian labour (Satyanand and Raghavendran, 2010).⁶

Destinational investment trends 

26. Direction of outward FDI shows that it is getting more diversified across countries. Diverting from the past trend (i.e. pre-1990s) when Indian companies were investing in countries where there was little technological competition, the more recent trend shows that Indian overseas investment is increasingly flowing to developed economies (Table 4), partly reflecting growing confidence of the Indian corporates and availability of overseas assets at competitive rates.

Trend of using SPV or M&A route for investments abroad

27. Indian companies going for overseas investments have largely used either their overseas locally-incorporated subsidiaries or have set up holding companies and/or special purpose vehicles (SPVs) in offshore financial centres or other regional financial centres. In 2005, Indian companies were allowed to float SPVs in international capital markets to finance acquisitions abroad facilitating the use of leveraged buy-outs. Since then, SPVs set up in off-shore financial centres, such as, Mauritius, Singapore and the Netherlands, have been mainly used as conduits to mobilise funds and invest in third countries mainly keeping in view the business and legal consideration, taxation advantages and easier access to financial resources in the countries.

28. While overseas investment in developed economies is going mainly through M&As, mode of entry into developing economies is observed to be mainly through green-field investments. One of the reasons for Indian companies to adopt M&As route for foreign investment in developed countries is that markets in these economies tend to be mature and saturated and, therefore, companies prefer to gain market share through acquisitions rather than green-filed investments. A recent article published in ‘The Economist’ (September 10, 2011) points out that big acquisitions by companies like Tata were a way of reaching the required scale quickly. Today, Tata Group companies are reportedly the biggest manufacturer and employment provider in the UK.

D. Funding pattern of outward FDI

29. As far as policy regarding the funding of overseas investments is concerned, it is allowed in a number of ways. These sources mainly include (i) purchase of foreign exchange on-shore from an authorised dealer in India, (ii) capitalisation of foreign currency proceeds to be received from the foreign entity on account of exports, fees, royalties or any other dues from the foreign entity for supply of technical know-how, consultancy, managerial and other services, (iii) swapping of shares of Indian entity with those of overseas entity, (iv) use of balances held in the Exchange Earners’ Foreign Currency (EEFC) accounts of Indian entity maintained with an authorised dealer, (v) foreign currency proceeds through ECBs/FCCBs, and (vi) exchange of ADRs/GDRs issued in accordance with the scheme for issue of Foreign Currency Convertible Bonds.

30. A recent study by Virtus Global Partners (April 2011) based on US bound Indian investments has confirmed that internal accruals were the major financing option used by Indian companies in 2010.⁷ It also found that half of Indian acquisitions in the US in 2009 and 2010 were buyouts of distressed assets, whose parent companies were severely impacted by the global crisis. Seizing these opportunities in overseas markets, many acquisition/investment deals (e.g. S Kumar - Hartmax, Cadila’s - Novavax, Piramal - RxElite, and 3i – NRLB, etc.) were struck by Indian companies during 2009.

Role of Indian banks

31. Although normally banks in India are not permitted to fund the equity contributions of the promoters, financial assistance to Indian companies by the domestic banks for acquisition of equity in overseas joint ventures/wholly owned subsidiaries or in other overseas companies, new or existing, as strategic investment has been permitted. Such policy should include overall limit on such financing, terms and conditions of eligibility of borrowers, security, margin, etc. While the Board of the bank may frame its own guidelines and safeguards for such lending, such acquisition(s) should be beneficial to the company and the country.

32. In order to facilitate such financial support of Indian business abroad, the Reserve Bank has enhanced the prudential limit on credit and non-credit facilities extended by banks to Indian Joint Ventures (where the holding by the Indian company is more than 51 per cent) /Wholly Owned Subsidiaries abroad from the existing limit of 10 per cent to 20 per cent of their unimpaired capital funds (Tier I and Tier II capital). Banks in India were also allowed in May 10, 2007 to extend funded and / or non-funded credit facilities to wholly owned step-down subsidiaries of subsidiaries of Indian companies (where the holding by the Indian company is 51 per cent or more) abroad. Banks, however, have to, among others, ensure that the JV/WOS is located in a country which has no restriction on obtaining such foreign currency loan or repatriation of loan/interest and they can create legal charge on overseas securities/assets securing such exposures.

Role of the Exim Bank

33. Exim Bank has been involved in supporting Indian direct investment overseas since its inception and its role has been unique in this regard, given its mandate. The Overseas Investment Finance (OIF) programme of Exim Bank seeks to cover the entire cycle of Indian investment overseas including the financing requirements of Indian Joint Ventures (JV) and Wholly Owned Subsidiaries (WOS) with a suite of financing instruments, which include (a) finance for Indian company’s equity participation, (b) direct finance to the overseas JVs/WOS, (c) finance for acquisition of overseas business/companies including leveraged buyouts and (d) direct equity investment. As on December 31, 2011, Exim Bank has approved credit aggregating to ₹ 240.92 billion for 374 ventures set-up by over 298 companies in 69 countries.

Role of Export Credit Guarantee Corporation of India Limited (ECGC)

34. While some of the overseas acquisitions have been hugely successful, some investments have been fully written off within a short span of time. There are a number of reasons for failure but the inability to withstand adverse changes in the operating economic and regulatory environment has been the most predominant one. This is a pointer to the need for adequate risk mitigants in the process of investments abroad.

35. In 1980, ECGC introduced the Overseas Investment Insurance scheme. Since inception of the scheme, only 61 insurance covers with an aggregate value of ` 5.73 billion have been issued. One plausible explanation given for the low popularity of the scheme is the perception that the cost of insurance cover is high (which is between one to 2.5 per cent per annum depending on country and tenure of investment). It is, however, important to realize the spectrum of coverage the scheme offers by providing insurance coverage to investments against political risks including war, expropriation and foreign exchange repatriation restrictions. Thus, the Indian companies who intend to make investments in politically vulnerable countries would benefit from such insurance covers more that those having investments in developed countries.

SPV route for leveraged buy outs

36. Existing WOSs/JVs or SPVs are being used to fund acquisitions through leverage buyout route which reduces the risk on the domestic balance sheet. A substantial portion of investment has taken place through the SPVs set up for the purpose abroad. The funding is often arranged through overseas banks backed either by shares or assets of the target company and/or guarantees by the Indian parent. So far companies have largely used a mix of their retained earnings (internal source) and borrowings (external source) to finance their overseas acquisition. This is in quite contrast to what is generally seen in the context of many other countries’ cross-border M&As where share swapping is a popular option of financing. Share swaps have not yet emerged as a favored payment option in India except in a few large transactions in the software industry⁸. During the post-reform period, Indian capital market has been significantly liberalised. As a result, the market capitalisation of stocks of Indian companies has also substantially improved over the years. This, in turn, seems to have facilitated greater access to overseas capital markets for financing their overseas investments. Further, sustained growth in corporate earnings has improved the profitability and strengthened the balance sheets of Indian companies which also helped them to undertake cross-border acquisitions through internal resources.

E. Measures taken by the Reserve Bank of India

37. The liberalisation of the overseas investment policy since the year 2003 has been substantial, given the improvement in macro fundamentals, and bias towards calibrated relaxation of the policy towards capital account rules. Commensurate with the build-up of the foreign exchange reserves of the country, there has been a larger opening up of the overseas direct investment avenues resulting in the enhancement in the quantum of overseas direct investment to 400 per cent of the net worth as mentioned earlier. Similarly, the aggregate ceiling for overseas investment by mutual funds, registered with SEBI, was enhanced from US$ 4 billion to US$ 5 billion in September 2007. This was further raised to US$ 7 billion in April 2008. Apart from raising the financial limits, the Reserve Bank has also automated the entire process of allocation of Unique Identification Number (UIN). The automation through a web based application has enabled efficient processing which has reduced the time taken for processing the applications and also improved the management information system.

38. It may thus be observed that keeping in view the changes in the business environment across the world, Reserve Bank has been proactive in aligning the policies relating to foreign exchange transactions to suit the dynamic business environment (Exhibit 1). In June 2011, the Reserve Bank allowed Indian parties to disinvest their stake abroad without prior approval, where the amount repatriated on disinvestment is less than the amount of the original investment, subject to certain conditions. Since July 2011, the Reserve Bank has been disseminating the data in respect of outward FDI on a monthly basis.

39. Registered trusts and societies engaged in the manufacturing/education/hospital sectors have since been permitted to establish JV/WOS engaged in these sectors with prior approval. Further, proprietary/unregistered partnership firm (recognized star export house with proven track record) are permitted to set up JV/WOS abroad with prior approval from Reserve Bank.

40. Further, considering the need for allowing individuals to benefit from the liberalized FEMA framework as a valuable adjunct to India’s globalization efforts as also recognising the fact that economies were getting coupled, the overseas investment policy was modified to allow individuals to acquire shares under the ESOP scheme by removing the existing monetary ceilings, allotment of shares of foreign entities on account of professional services rendered and a general permission to acquire foreign securities as qualification/rights shares was also accorded.

F. Measures taken by Government of India

41. Recognizing the need for promoting overseas investments, the Government of India has drafted strategic plans aimed at supporting smaller players. The Department of Industrial Policy and Promotion (DIPP) has identified South East Asia, Eastern Europe and Africa as zones where Indian companies would be encouraged to acquire assets as well as buy-out of companies. Also, in 2011, the Government of India approved a policy to support raw material asset purchases made by select public sector undertakings (PSUs) abroad.  Under the revised policy, the investment limit for 'Navratna' firms has been raised to ` 30 billion from `10 billion for any asset buy-out and for the ‘Maharatna’ firms, the limit has been set at `50 billion. Government approval would be needed for any additional amount beyond this limit. PSUs in agriculture, mining, manufacturing and electricity sectors having a three-year record of making net profits are eligible under this policy. The Ministry of External Affairs and Indian missions abroad would be associated right from the beginning of the process for a buyout. The government is currently evaluating proposals to facilitate acquisition of strategic assets, particularly the energy sector, through a special investment vehicle or through cash rich PSUs in the field.

G. Emerging issues in outward FDI

Use and abuse of multi-layered structure

42. One contentious issue which needs to be addressed for providing a transparent policy framework for outward FDI relates to multi-layered structures. The motivations range from genuine business/commercial considerations to taxation benefits which are available to any global investors. On the flip side at times the underlying motive could be to create opacity through a labyrinth of structures for reasons unjustified on business grounds or from the point of view of home country’s interest. Hence, there is a need to have a greater clarity in our approach in this regard.

Controlled Foreign Companies under Direct Tax Code

43. To incentivize the overseas investments, in the last Union Budget, Government had announced a 50 per cent reduction in the tax rate in respect of dividend inflows from JV/WOS. Taxation in respect of overseas investments under the ‘Controlled Foreign Companies’ (CFC) norm of the proposed Direct Tax Code (DTC) would have implications for Indian outward FDI. It may, however, take a few years before we come to any definitive conclusions on their implications after DTC is introduced.

Impact on current account deficit

44. The build-up in the foreign exchange reserves had supported the initiatives of liberalisation of many of the capital controls including the outward FDI from India. India being a current account deficit (CAD) economy, there is a need to closely monitor the capital outflows going from the country. We need surplus on capital account to finance India’s growing current account deficit and also have to keep the level of foreign exchange reserves at a comfortable level given several demands on the reserves. Therefore, unlimited capital outflows for outward FDI could have significant implications for sustainability of India’s CAD and external debt profile.

Impact on domestic investments

45. Another important factor that warrants close monitoring of capital outflows is implication for domestic investment. It needs to be ensured that overseas investment by Indian companies do not crowd-out domestic investments. Even though both domestic capital formation and overseas FDI investments have increased concomitantly in recent years, potential implications of rising trend in outward FDI for domestic investment, growth and employment need to be examined against the benefits that domestic companies derive elsewhere in terms of expanded market base, backward and forward vertical integration and cheap skilled labour.

46. In a globalised business environment, establishing an overseas presence becomes inevitable on account of a country’s policy on outsourcing, emphasis on on-shore presence, protectionism, etc. Hence, the Indian companies have to balance the need for domestic business expansion with the compulsions of overseas investments. 

Likely impact of devolvement of contingent liabilities

47. It has been observed that in the recent years, the non-fund exposure in the form of guarantees issued by Indian companies towards their JVs/WOS has been rising (Table 1). Given the uncertain global environment, exponential rise in issuance of guarantees could be a potential concern for banks (who often provide back to back guarantees) and the Indian companies concerned.

Impact of economic downturn of foreign economies

48. Another important aspect that has to be borne in mind is that the overseas business model could go awry due to a variety of reasons, such as, sudden downward trend of the economy as experienced during the recent global financial crisis and the Eurozone sovereign debt crisis. Such events may adversely impact the financials of the Indian companies with a spill-over effect on the domestic corporates and banking sectors. During the periods of global crisis, Indian companies may face challenges to their overseas investments. This would be on account of moderation in internal accruals and also due to the funding constraints that maybe faced by Indian JVs/WOS arising out of faced by the multinational investment banks and financing institutions. Indian corporates who had acquired overseas assets at much higher premium in a bullish phase of business cycle or did not undertake intensive due diligence before such acquisitions in anticipation of future growth, potentially risk huge valuation loss during the downturn.

Ensuring security through strategic acquisitions

49. The emerging economies are becoming increasingly conscious of ensuring security in the fields of energy, commodity and food for the future generations. This has led to a spate of strategic acquisitions in the recent past, notable among them being acquisition of coal mines, oil fields etc. Proposals for acquisition of overseas assets, particularly in the energy sector through special purpose fund or through the PSUs in the related field are now being discussed for long term strategic benefit of the country. Various options of funding are also being debated. Given the nature of our foreign exchange reserves, which have not been built out of surplus, strains visible on the external sector and various other demands being placed on the reserves, funding of such ventures out of reserves does not seem a viable option. The other alternatives including overseas borrowing against sovereign backing or domestic resource raising through special cess and utilization of private sector resources in a PPP model need to be evaluated for this purpose.

H. Way forward

Investments by individuals & LLPs

50. Today, we have an enabling regulatory environment for encouraging overseas investments by individuals. We, however, need to examine the existing caps and link it to the monetary ceilings applicable under the Liberalized Remittance Scheme (LRS) (remittance of US$ 200,000 for permitted current and capital account transactions). Some of the ceilings which may require rationalization include ceiling to acquire qualification shares and shares of a foreign entity in part/full consideration of professional services rendered to the foreign company or in lieu of Director’s remuneration, to acquire shares offered through an ESOP scheme globally, on uniform basis, in a foreign company which has an equity stake, directly or indirectly, in the Indian company. The Reserve Bank of India in consultation with the Ministries concerned has since decided to

1. remove the existing cap of one per cent on the ceiling for resident individuals to acquire qualification shares and to link the same to the monetary ceiling under the LRS;

2. to grant general permission to resident individuals to acquire shares of a foreign entity in part/full consideration of professional services rendered to the foreign company or in lieu of Director’s remuneration with monetary ceiling as per the limit prescribed under LRS; and

3. to grant general permission to Indian resident employees or Directors to acquire shares through an ESOP scheme globally on uniform basis in a foreign company which has an equity stake, directly or indirectly, in the Indian company.

51. Issues relating to allowing individuals to set-up JVs/WOS abroad under a transparent policy framework within the LRS ceiling are also being examined.

52. The extant regulations allow registered partnership firms to invest abroad. With the passing of the LLP Act, there is a need to review the regulation and examine if LLPs can also be permitted to invest in JV/WOS abroad.

Approach towards multi-layered structures

53. In the context of multi layered structures, taxation remains a contentious issue and a subject of debate. This issue, euphemistically, referred to as “Treaty Shopping” or “Tax planning” or “Tax Avoidance”, has implications for outbound FDI. We need to have clearer policy prescriptions on the issue after considering the legal/business requirements of the various jurisdictions before embarking on any policy that may either facilitate or restrict such investment motives. Reserve Bank in consultation with the government and all the stakeholders would like to examine the issues involved in a holistic manner.

Risks from global business cycles

54. Success of outward investment projects would also depend on the business cycles in the global economy. An outward FDI project undertaken during upswing phase of business cycle may not remain viable during downward phase. For instance, MNCs operating in sectors, viz., automotives, metals and chemicals proved to be quite sensitive to adverse shocks of recent global crisis (UNCTAD, 2009)⁹. Hence, even though direct investment is generally undertaken with lasting interest in the host economy, companies, need to recognise the degree of sensitivity of their business activity to the global business cycle as well.

I. Concluding Remarks

55. There exists a school of thought which apprehends that overseas investment by Indian corporate is at the cost of on-shore investment. One of the discernible reasons acting as an obstacle for companies to undertake on-shore investment could be the policy and procedural constraints. Any economy which follows a calibrated approach to capital account convertibility may also impose certain controls in allowing outflows. To the extent that such obstacles are in the interest of the economy, this will have to be considered as policy prescriptions. As the Indian corporate becomes increasingly competitive, they may aggressively explore globalisation opportunities as part of their future growth plans. Outward FDI related to acquisition of strategic resources, expansion of market base, leveraging new technologies for local markets, etc. would facilitate long-term growth in India and absorption of technology by Indian corporates alongwith improvements in the managerial skills. At the same time, through such overseas investments, Indian companies would play a critical role in the developed as well as developing countries by rejuvenating the economies and providing employment.

56. According to a recent Report by PricewaterhouseCoopers (2010), India might be the largest source of emerging market multination enterprises (MNEs) by 2024.¹⁰ By this period, number of MNEs in India would be higher than China by 20 per cent, and over 2,200 Indian firms are likely to invest overseas in the next fifteen years. The Report also expects that there will be further shift away from intra-regional investment in other emerging nations and towards a greater share of new multinationals going directly to the advanced countries. In particular, the Report projects that India MNEs are likely to make a niche in business services and high value manufacturing sectors.

57. It is, thus, imperative that all the stakeholders including the government, the Reserve Bank, professional bodies like yours and Indian corporates bring together their collective experience and wisdom to constantly review the policies and procedures including Home Country Measures (HCMs) that would further facilitate our globalization efforts through outward FDI without adverse implications for vast domestic economy and its macro-economic stability.

¹Address delivered by Shri. Harun R Khan, Deputy Governor, Reserve Bank of India at the Bombay Chamber of Commerce & Industry,Mumbai on March 2, 2012. The speaker acknowledges the contributions of Shri. R. Rajagopalan, Shri. Rajan Goyal, Shri, Rajeev Jain and Shri. Surajit Bose, Reserve Bank of India.

² Neutrality refers to a condition that the amount of outward investment should be repatriated in full by way of dividend, royalty, etc. within a period of five years.

³ An Indian Party is a company incorporated in India or a body created under an Act of Parliament or a partnership firm registered under the Indian Partnership Act 1932 and any other entity in India as may be notified by the Reserve Bank. When more than one such company, body or entity makes investment in the foreign entity, such combination will also form an “Indian Party”.

⁴Athukorala, Prema-chandra (2009), “Outward Foreign Direct Investment from India”, Asian Development Review, Vol. 26, No.2.

⁵Net cross-border M&A purchases by a home economy imply purchases of companies abroad by home-based TNCs netted by sales of foreign affiliates of home-based TNCs.

⁶Satyanand, P. N and P. Raghavendran (2010). “Outward FDI from India and its policy context”, Columbia FDI Profiles issued by Vale Columbia Center on Sustainable International Investment, September 22.

⁷US-Bound Acquisitions by Indian Companies, Analysis of 2010 Transactions, April 2011.

⁸Overseas investments by Indian companies – evolution of policy and trends : keynote address by Ms Shyamala Gopinath, Deputy Governor of the Reserve Bank of India, at the International Conference on Indian cross-border presence/acquisitions, Mumbai, 19 January 2007.

⁹UNCTAD (2009), World Investment Prospects Survey 2009-2011, United Nations Conference on Trade and Development, New York and Geneva.

¹⁰PricewaterhouseCoopers (2010), “Emerging Multinationals: The rise of new multinational companies from emerging economies”, April.