Annex II.1: Initiatives by the Board for Financial Supervision - 2007-08 - ਆਰਬੀਆਈ - Reserve Bank of India
Annex II.1: Initiatives by the Board for Financial Supervision - 2007-08
Annex II.1 During 2007-08, the Board for Financial Supervision (BFS) continued to exercise its supervisory role over those segments of the financial institutions that are under the regulatory purview of the Reserve Bank. The BFS met ten times during 2007-08 (July-June) and the major initiatives taken are set out below. (viii) After detailed deliberations on the efficacy of issuing instructions on matters such as the method of valuation to be adopted for property/land taken as security by banks, the BFS advised banks to go by the current market value of the land for valuation purpose. Accordingly, the Reserve Bank issued a mail-box clarification to all banks. (ix) The BFS took note of the press reports on the substantial losses suffered by certain corporates on the cross-currency derivatives undertaken by them. The losses were on account of the continued fall in the value of the dollar vis-à-vis other European currencies and yen. On the directions of the BFS, banks with high off-balance sheet exposure were identified and a study was carried out on the nature of exposures and overall implications in the current scenario. (xi) While deliberating on the review of the Indian banking system for the half-year ended September 2007, the BFS directed that a special study be carried out to examine: (a) centre-wise, sector-wise data on advances and deposits that would indicate the sectors which were experiencing strong growth; (b) whether the credit growth in the retail sector had slowed down; (c) whether NPAs in that area were growing; and (d) whether the data squared with the data compiled through other sources such as the Basic Statistical Returns data. The study has been undertaken and the report is awaited. Financial Stability Forum (FSF) Report: Status
Supervisory guidance to be issued for the supervision and management of liquidity risks. (iii) Oversight of risk management: Guidance for supervisory reviews under Basel II will be developed that will:
(iv) Over-the-counter derivatives: Authorities will encourage market participants to act promptly to ensure that the settlement, legal and operational infrastructure for over-the-counter derivatives is sound. Status The road-map for the implementation of Basel II in India has been designed to suit the country-specific conditions. The phased implementation process got underway with the Basel II Accord being made applicable to foreign banks operating in India and Indian banks having operational presence outside India with effect from March 31, 2008. All other commercial banks (except Local Area Banks and RRBs) are encouraged to migrate to Basel II in alignment with them but in any case not later than March 31, 2009. The process of implementation is being monitored on an on-going basis for calibration and fine-tuning. The minimum capital to risk-weighted asset ratio (CRAR) in India is placed at 9 per cent, one percentage point above the Basel II requirement. Further, regular monitoring of banks’ exposure to sensitive sectors and their liquidity position is also undertaken. In India, off-balance sheet vehicles in the form of SPVs for the purpose of securitisation are in existence for which extensive guidelines, in line with the international best practices, have already been issued. Liquidity facilities to such SPVs are subject to capital charge. Banks were required to put in place appropriate stress test policies and relevant stress test frameworks for various risk factors by March 31, 2008. In order to further strengthen capital requirements, the credit conversion factors, risk weights and provisioning requirements for specific off-balance sheet items including derivatives have been reviewed. Further, in India, complex structures like synthetic securitisation have not been permitted so far. Introduction of such products, when found appropriate, would be guided by the risk management capabilities of the system. The Reserve Bank had issued broad guidelines for asset-liability management and banks have flexibility in devising their own risk management strategies as per board-approved policies. However, in regard to liquidity risks at the very short end, the Reserve Bank has taken steps to mitigate risks at the systemic level and at the institution level as well. The Reserve Bank has introduced greater granularity to measurement of liquidity risk by splitting the first time bucket (1-14 days, at present) into three time buckets, viz., next day, 2-7 days and 8-14 days. The net cumulative negative mismatches in the three time buckets have been capped at 5 per cent, 10 per cent, and 15 per cent of the cumulative cash outflows. The Reserve Bank had recognised the risks of allowing access to unsecured overnight market funds to all entities and, therefore, restricted the overnight unsecured market for funds only to banks and primary dealers (PD). Since August 2005, the overnight call market is a pure inter-bank market. Accordingly, trading volumes have shifted from the overnight unsecured market to the collateralised market. Greater inter-linkages and excessive reliance on call money borrowings by banks could cause systemic problems. The Reserve Bank has, therefore, introduced prudential measures to address the extent to which banks can borrow and lend in the call money market. On a fortnightly average basis, call market borrowings outstanding should not exceed 100 per cent of capital funds (i.e., sum of Tier I and Tier II capital) in the latest audited balance sheet. Recognising the potential of ‘purchased inter-bank liabilities’ (IBL) to create systemic problems, the Reserve Bank had issued guidelines in March 2007 prescribing that IBL of a bank should not exceed 200 per cent of its net worth (300 per cent for banks with a CRAR more than 11.25 per cent). Proposal 2. Enhancing Transparency and Valuation (i) Robust risk disclosures:
Market participants and securities regulators will expand the information provided about securitised products and their underlying assets. Status The Reserve Bank has, over the years, issued guidelines on valuation of various instruments/ assets in conformity with the international best practices while keeping India-specific conditions in view. In order to encourage market discipline, the Reserve Bank has developed a set of disclosure requirements which allow the market participants to assess key pieces of information on capital adequacy, risk exposure, risk assessment processes and key business parameters which provide a consistent and understandable disclosure framework that enhances comparability. Banks are also required to comply with the Accounting Standard (AS) on Disclosure of Accounting Policies issued by the Institute of Chartered Accountants of India (ICAI). In recognition of the fact that market discipline can contribute to a safe and sound banking environment and as part of the ongoing efforts to implement the Basel II Accord, the Reserve Bank issued guidelines on minimum capital ratio (Pillar 1) and market discipline (Pillar 3) in April 2007 and guidelines for Pillar 2 (supervisory review process) were issued in March 2008. Under these guidelines, non-compliance with the prescribed disclosure requirements would attract a penalty, including financial penalty. Proposal 3. Changes in the Role and Uses of Credit Ratings Credit rating agencies should:
The Reserve Bank has undertaken a detailed process of identifying the eligible credit rating agencies whose ratings may be used by banks for assigning risk weights for credit risk. Banks should use the chosen credit rating agencies and their ratings consistently for each type of claim, for both risk weighting and risk management purposes. Banks are not allowed to ‘cherry pick’ the assessments provided by different credit rating agencies. If a bank has decided to use the ratings of some of the chosen credit rating agencies for a given type of claim, it can use only the ratings of those credit rating agencies, despite the fact that some of these claims may be rated by other chosen credit rating agencies whose ratings the bank has decided not to use. External assessments for one entity within a corporate group cannot be used to risk weight other entities within the same group. Banks must disclose the names of the credit rating agencies that they use for the risk weighting of their assets, the risk weights associated with the particular rating grades as determined by the Reserve Bank through the mapping process for each eligible credit rating agency as well as the aggregated risk weighted assets as required. In India, complex structures like synthetic securitisations have not been permitted so far. As and when such products are to be introduced, the Reserve Bank would put in place the necessary enabling regulatory framework, including calibrating the role and capacity building of the rating agencies. Proposal 4. Strengthening the Authorities’ Responsiveness to Risks
In the Indian context, there has been exchange of supervisory information on specific issues between the Reserve Bank and few other overseas banking supervisors/regulators. Supervisory cooperation has been working smoothly and efficiently. The Mid-Term Review of October 2007 had announced the constitution of a Working Group to lay down a road-map for adoption of a suitable framework for cross-border supervision and supervisory cooperation with overseas regulators, consistent with the framework envisaged in the Basel Committee on Banking Supervision (BCBS). A Working Group was constituted in March 2008 and is in the process of finalising its Report. A number of overseas regulators of countries such as the USA, the UK, Canada, Hong Kong, Australia and Singapore have been formally approached to share systems and practices, including legal positions, in the matter of supervisory cooperation and sharing of information with overseas regulators. The response from a few countries has been received and is being examined. The ‘Supervisory College’ arrangement for this purpose is also being examined by the Group. Proposal 5. Robust Arrangements for Dealing with Stress in the Financial System
In the Reserve Bank, there is an institutional arrangement in place to oversee the functioning of the financial markets on a daily basis. There is a Financial Market Committee monitoring and assessing the functioning of different financial markets. Based on such an oversight, appropriate and prompt action is taken, whenever necessary. The Reserve Bank has the necessary framework for provision of liquidity to the banking system, in terms of Sections 17 and 18 of the Reserve Bank of India Act, 1934. The regular liquidity management facilities of the Reserve Bank include the LAF, OMO and MSS besides standing facilities such as export credit refinance (ECR) and the liquidity facility for standalone PDs. The Reserve Bank can undertake purchase/sale of securities of the Central or State Governments and can purchase, sell and rediscount bills of exchange and promissory notes drawn on and payable in India and arising out of bona fide commercial or trade transactions for provision/absorption of liquidity for normal day-to-day liquidity management operations as also for provision of emergency liquidity assistance to the banks under the lender of last resort function. The Reserve Bank is empowered under the existing legal framework to deal with the resolution of weak and failing banks. The Deposit Insurance and Credit Guarantee Corporation (DICGC) offers deposit insurance cover in India. The Banking Regulation Act provides the legal framework for voluntary amalgamation and compulsory merger of banks under Sections 44 (A) and 45, respectively. The mergers of many weak private sector banks with healthy banks have improved overall stability of the system. Source: Annual Policy Statement for the Year 2008-09, Reserve Bank of India. |
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