Banking Developments and Policy Perspectives (Part 1 of 2) - ஆர்பிஐ - Reserve Bank of India
Banking Developments and Policy Perspectives (Part 1 of 2)
3. Government Securities Market1.41 The Primary Dealers' (PDs) presence in Government securities market has brought in an element of dynamism, both in primary and secondary markets. It may be recalled that in pursuance of the Guidelines for PDs in the Government Securities Market' issued by the Reserve Bank on March 29, 1995, approval has been given to six entities, viz., Discount & Finance House of India (DFHI), Securities Trading Corporation of India (STCI), I-Sec, subsidiary of State Bank of India (SBI) - "SBI Gilts Ltd.", subsidiary of Punjab National Bank (PNB)- "PNB Gilts Ltd". and subsidiary of Canara Bank set up jointly with Bank of Baroda and Corporation Bank - "Gilts Securities Trading Corporation Ltd". While DFHI and STCI became operational effective March 1, 1996, the other four entities commenced their operations from June 1, 1996. Furthermore, on October 29, 1998 in principle approval has been granted to seven entities, viz., DSP Merrill Lynch, Kotak Mahindra Capital Company (unlimited), Ceat Financial Services Ltd., Tata Finance Securities Ltd., J.P. Morgan Securities India Private Ltd., ABN-Amro Bank (Subsidiary) and Deutche Bank (Subsidiary) to be accredited as PDs in the Government securities market. 1.42 It may be recalled that with a view to providing incentives to PDs to develop the secondary market in Government securities, the Reserve Bank was paying commission on their primary purchases (including the devolvement) of Central Government securities, effective July 10, 1996. This scheme was, however, later replaced in June 1997 by a Scheme for Payment of Underwriting Fee to PDs', whereby a minimum of 25 per cent of each issue of Government of India dated securities and Treasury Bills would be offered for underwriting by PDs and the underwriting amount and fee would be determined on the basis of bids submitted and accepted by the Reserve Bank. This scheme also replaced the system of commiting the PDs' devolvement percentages. The underwriting scheme of PDs is under constant review to make it more efficient and effective as an instrument for primary sales of securities. On a review, the Scheme of Payment of Underwriting Fee to PDs' was modified in August 1998, as follows :
1.43 PDs in Government securities market have been provided liquidity support through repos operations in 91-day, 364-day auction Treasury Bills and Central Government dated securities at the Bank Rate. On January 16, 1998 due to volatility in the foreign exchange market, the Reserve Bank announced that PDs in Government securities market will have access to liquidity support on a discretionary basis, subject to the Reserve Bank stipulations relating to their operations in the call money market. The Monetary and Credit Policy for the first half of the 1998-99 has announced that the practice of reverse repos with PDs in specified securities is being dispensed with and instead liquidity support against the security of holdings in Subsidiary General Ledger (SGL) Accounts will be provided. Accordingly in September 1998, it has been decided that liquidity support to PDs will henceforth be provided by way of demand loan against the security of their holdings in SGL accounts. Advances will be granted against the collateral of holdings of Government of India dated securities and 91/364- day auction Treasury Bills in SGL accounts maintained with the Reserve Bank. Routing of Transactions through PDs 1.44 In pursuance of the Monetary and Credit Policy for the second half of the year 1997-98, effective October 22, 1997, the minimum lending limit for entities permitted to access call/notice money market as lenders who route their transactions through PDs was reduced from Rs.10 crore to Rs.5 crore. This limit was further reduced from Rs.5 crore to Rs.3 crore with effect from May 9, 1998. 1.45 It may be recalled that on December 31, 1996, the Reserve Bank announced the guidelines for Satellite Dealers (SDs) in Government securities market. The SDs are intended to act as second tier in trading and distribution of Government securities. The Reserve Bank has already granted approval to nine entities for registration as SDs as on November 18, 1997, viz., 1) DSP Merrill Lynch Ltd., 2) Ceat Financial Services Ltd., 3) Kotak Mahindra Capital Company, 4) Birla Global Finance Co. Ltd., 5) Hoare Govett (India) Securities Ltd., 6) Dil Vikas Finance Ltd., 7) SREI International Securities Ltd., 8) Tower Capital and Securities Pvt. Ltd. and 9) Tata Finance Securities Pvt. Ltd. 1.46 Reserve Bank has also granted in principle' approval on November 18, 1997 to two banks viz., Bank of America and Bank of Madura Ltd. to be accredited as SDs in the Government securities market. The banks would be setting up separate units dedicated to the securities business and in particular, the Government securities market. Ongoing Process of Enlistment/Registration of PDs/SDs 1.47 The schemes of both PDs and SDs have been placed on an ongoing basis and institutions satisfying the eligibility criteria could approach the Reserve Bank from time to time for enlistment/registration as PDs/SDs. 1.48 Liquidity support through reverse repos transactions with the Reserve Bank in Central Government dated securities and auction Treasury Bills up to 50 per cent of the outstanding stocks (face value) thereof at the end of the previous working day has been extended to SDs, effective December 24, 1997. 1.49 The SDs have also been extended the facility of ready forward transactions since March 18, 1998. Issue of Commercial Paper by SDs 1.50 Effective June 17, 1998, SDs in Government securities market have been permitted access to short-term borrowing by issuance of commercial paper. The eligibility for issuance of commercial paper by SDs which thereby raises deposits are as follows:
Developments in Treasury Bills Market 1.51 With a view to developing the Treasury Bills market further and providing investors with financial instruments of varying short-term maturities and to facilitate the cash management requirement of various segments of the economy, it was decided in April 1997 to issue Treasury Bills of varied maturities. Accordingly, the auction of 14-day Treasury Bills on a weekly basis was introduced from June 6, 1997. The Monetary and Credit Policy for the second half of the year 1997-98 announced the introduction of 28-day Treasury Bills on auction basis. In the Monetary and Credit Policy measure announced for the first half of the year 1998-99, it was further decided to reintroduce 182- day Treasury Bills auctions on a fortnightly basis and changing 364-day Treasury Bills auctions to a monthly basis. However, this could not be put in place owing to reduced investor interest in Treasury Bills due to unprecedented market developments. 1.52 Non-competitive bidders in 14-day and 91-day Treasury Bills auction were being allocated bid amounts within the notified amount. In other countries, though non-competitive bidders are generally allocated within the notified amounts, such bidders are small investors. In India, the State Governments, who are the major non-competitive bidders, offer large bid amounts which are also highly volatile, which rendered the pricing pattern and allotment very uncertain for competitive bidders. Hence, with a view to ensuring transparency and certainty for competitive bidders, it was decided to keep non-competitive bids outside the notified amounts. This measure was announced as a part of Monetary and Credit Policy for the second half of 1997-98, and became effective from April 1, 1998. 1.53 Hitherto, as a transitional arrangement, the amounts of issue were being notified in respect of 91-day Treasury Bills auctions and dated securities while the amounts were not notified in respect of 364-day and 14-day Treasury Bill auctions. In pursuance of the Monetary and Credit Policy for the second half of 1997-98, it was decided to notify amounts in case of all auctions with effect from April 1,1998. While the procedure of notifying amounts in all auctions would necessitate the Reserve Bank to participate as a non-competitive bidder, the possibility of devolvement on the Reserve Bank could, however, be reduced through higher underwriting levels by PDs, and adjusting the notified amounts to reflect the market demand. 1.54 The method of multiple price auction is generally being followed at present, wherein every bidder gets allocations according to the actual bids quoted. The cut-off yield in the case of dated securities and cut-off price in the case of Treasury Bills determine the coupon rate/price and accordingly, all bidders at or below the cut-off yield were allocated upto the notified amount. It has been decided to introduce uniform price auction method in respect of 91-day Treasury Bill auction, as an experimental measure. Uniform price auction method is expected to eliminate the problem of winners' curse, encourage both aggressive bidding and secondary market trades. 1.55 The Reserve Bank decided to conduct fixed rate repos on a three to four day cycle as part of liquidity tightening measures on November 29, 1997. The Monetary and Credit Policy for the first half of 1998-99 has further proposed to use both fixed interest and auction based repos as appropriate. Furthermore, in addition to the current three days and four-days repos, it has been proposed to introduce one-day repos (including reverse repos) in due course to absorb (infuse) liquidity from (into) the system. Although the one-day repo has not yet been introduced, they will provide greater flexibility and maneuverability to the Reserve Bank in managing short-term liquidity. Ready forward transactions in PSU Bonds and Private Debt Securities 1.56 With a view to expanding the base for repos market and developing the secondary market in public sector undertakings (PSUs) Bonds and private corporate debt securities and for providing liquidity to such instruments, it was decided that ready forward transactions would be permitted in PSU bonds and private corporate debt securities provided they are held, in dematerialised form in a depository and the transactions are done in recognised stock exchanges. The ready forward transactions in PSU bonds and private corporate debt securities would be initially permitted among those who operate in ready forward transactions in Government securities. New Instruments - Introduction of Capital Indexed Bonds 1.57 The Government of India decided to introduce Capital Indexed Bonds for the first time where the repayment of the principal amount was indexed to inflation and first such bonds of five year maturity with 6 per cent coupon were introduced on December 29, 1997. The inflation adjustment for the repayment of the principal is on the basis of monthly average of the wholesale price index as worked out by the Reserve Bank. Such bonds provide a complete hedge against inflation for the principal amount of investment to investors and also increase the range of financial assets available in the system. The sale of these bonds was on tap between December 29, 1997 and January 28, 1998 and the amount mobilised was Rs.704.5 crore. Retailing of Government Securities (i) Scheme of Liquidity Support to Mutual Funds 1.58 In 1996-97, the Reserve Bank had announced a scheme of liquidity support to mutual funds dedicated to investments in gilts and permitted banks to undertake retailing of Government securities with non-bank clients. In order to promote the retail market segment and to provide greater liquidity to retail investors, in pursuance of the Monetary and Credit Policy for the second half of the year 1997-98, effective October 22, 1997, banks were allowed to freely buy and sell government securities on an outright basis at prevailing market prices, without any restriction on the period between sale and purchase subject to the stipulation that they should not undertake ready forward transactions in Government securities with non-bank clients. (ii) Constituents' SGL Account with the Reserve Bank 1.59 The Depositories Act was enacted in 1996 enabling holding of securities in dematerialised form. Following this, National Securities Depository Limited (NSDL) has been established. NSDL has shown keen interest in bringing Government securities also under its purview. In this context, it may be mentioned that pursuant to the introduction of Delivery Versus Payment (DVP) System for transactions in Government securities held in SGL accounts, the Reserve Bank has phased out the accounts of investors like Provident Funds/Trusts, etc. The Provident Funds/Trusts, which were earlier enjoying cost-free services from the Reserve Bank in SGL form, have shown reluctance to shift to SGL II (Constituents' Account) of banks. In these circumstances, the Provident Funds/Trusts have opted for Stock Certificates with the Reserve Bank. Consequent on the switch over by PFs/Trusts to Stock Certificates, the portfolio of Stock Certificates serviced by the Reserve Bank, Mumbai consists of an overwhelming number of over 50,000 pieces. 1.60 In the above background and with a view to enabling institutions like NSDL, to service the accounts of PFs/Trusts and as a step towards dematerialisation, the following three institutions have been allowed SGL facility in the books of Public Debt Office : (i) National Securities Clearing Corporation Limited (NSCCL), (ii) National Securities Depository Limited (NSDL) and (iii) Stock Holding Corporation of India Limited (SHCIL). These three institutions aim to assist PFs/Trusts/Individuals in acquiring/holding Government securities in dematerialised form while broadbasing/deepening the retail market for Government securities. Investment in Central Government Securities by Foreign Institutional Investors (FIIs) 1.61 With a view to encouraging further flow of foreign capital into Indian capital market and help bridge the gap between domestic savings and investment in a more cost effective manner and also to provide more depth and liquidity to the Government securities market, since July 10, 1997, the Foreign Institutional Investors (FIIs) in the category of 100 per cent debt funds have been permitted to invest in Government dated securities. In pursuance of the Monetary and Credit Policy for the second half of the 1997-98, in addition to the category of 100 per cent debt funds, it was decided to permit FIIs with a ceiling of 30 per cent investments in debt instruments to invest in Government dated securities, within the ceiling of 30 per cent. Following amendments to SEBI's FIIs' Regulations, this has come into force effective April 20, 1998. In pursuance of the Monetary and Credit Policy announcements for the first half of 1998-99 to permit all categories of FIIs to purchase/sell Treasury Bills within the overall approved debt ceilings, SEBI has amended its above notification and it came into force from May 18, 1998. Accordingly, with effect from June 11,1998 the Reserve Bank guidelines was amended to enable equity funds to invest in Government dated securities and Treasury Bills within their debt ceiling of 30 per cent. Valuation of Government Securities 1.62 It has been the endeavour of the Reserve Bank to ensure the banks increasingly mark their investments to the market i.e., earmark a higher portion of their investments to the current category to facilitate valuing all the Investments on fully marked to market basis. Accordingly, the ratio of investments in permanent category was brought down to 40 per cent for the year ending March 1998. It has further been decided to bring down the ratio for permanent category to 30 per cent for the year ending March 1999. New private sector banks are required to mark to market their entire investments in approved securities from end-March 1997. The Monetary and Credit Policy for the first half of 1998-99 has pointed out the need to increase the ratio of current investments in approved securities progressively to 100 per cent in the next three years. This would be in line with international best practices. |
4. Capital Adequacy and Supervision Recapitalisation of Public Sector Banks 1.63 The Government contributed a sum of Rs.2,700 crore during 1997-98 (as against Rs.1,509 crore to six banks during the year 1996-97)1 towards recapitalisation of three banks, viz., Canara Bank (Rs.600 crore), Indian Bank (Rs.1,750 crore) and UCO Bank (Rs.350 crore). The capital contribution by the Government to nationalised banks so far amounts to Rs.20,046.12 crore. 1.64 The Government provided a sum of Rs.1,532 crore during the year ended March 1997 to write-off the losses of two banks against their capital. Accumulated losses to the extent of Rs.1,000 crore and Rs.532 crore were written off against the capital of Indian Overseas Bank and Allahabad Bank, respectively, during the year ended March 1997. The write-off cleans up the balance sheets of the concerned banks and enables them to make an early public issue. Canara Bank was permitted by the Government to reduce its paid-up capital as on Mach 31, 1998 by Rs.507.10 crore against the loss arising from the CanStar Scheme. The aggregate capital allowed to be written off by nationalised banks till date is Rs.3,978.52 crore. 1.65 The Punjab National Bank returned to the Government of India, capital amount of Rs.138.33 crore during the year ended March 31, 1998. Till date four banks have returned to Government of India, paid-up capital aggregating Rs.642.80 crore. The reduction in capital results in an improvement in earning per share and helps the concerned banks in better pricing of their share at the time of public issue.
1.66 The State Bank of India and the Oriental Bank of Commerce approached the capital market in December 1993 and October 1994 at an issue price of Rs.100 and Rs.60, respectively. During 1996-97, the Dena Bank, Bank of India and the Bank of Baroda issued their scrips at issue prices of Rs.30, Rs.45 and Rs.85, respectively. Three PSBs viz., Corporation Bank, State Bank of Bikaner and Jaipur and State Bank of Travancore have accessed the capital market during the year ended March 31, 1998 to raise their capital as given in Table 1.2. The issues were fully subscribed. The holding of shares by the Government of India in Corporation Bank subsequent to public issue came down to 68.33 per cent. As at the end of March 1998, PSBs have raised capital (including premium) worth Rs.6,015 crore, including proceeds from the GDR issue of SBI aggregating Rs.1,270 crore raised during 1996-97
Issue of sub-ordinated debt instruments for inclusion in Tier II capital 1.67 During the year ended March 1998, the following banks raised subordinated debt for inclusion in their Tier II capital.
1.68 The new approach to on-site inspection of banks in accordance with the recommendations of the Padmanabhan Working Group (1995) has been adopted from the cycle of inspections commencing July 1997. It focuses on the mandated aspects of solvency, liquidity, financial and operational health, based on a modified version of the CAMEL model viz., CAMELS, which evaluates banks' Capital Adequacy, Asset Quality, Management, Earnings, Liquidity and Systems and Control, shedding the audit elements under the existing inspection system. 1.69 As part of the new supervisory strategy piloted by the Board for Financial Supervision (BFS), the Department of Banking Supervision (DBS) of the Reserve Bank set up an off-site surveillance function in 1995 with the primary objectives of monitoring the financial condition of banks in between on-site examinations, identifying banks which show financial deterioration and which could be in trouble in the near future and acting as a trigger for on-site examination of banks. The major components of this function are the establishment of a computerised data base system based on a prudential supervisory reporting framework which provides quarterly returns of financial data from banks and other credit institutions, building up of a Memory' on all supervised institutions, and setting up a Market Intelligence and Surveillance Unit (MISU). 1.70 The role of external auditors in bank supervision has been strengthened. Besides auditing the annual accounts, auditors are now required to verify and certify certain other aspects like adherence to statutory liquidity requirements, prudential norms relating to income recognition, classification of borrowal accounts and provisioning as also financial ratios to be disclosed in the balance sheets of banks. The system of concurrent audit in major branches of all commercial banks has also taken firm root. The Compliance Officer System' has been further strengthened by advising the banks to designate a senior official of the rank of General Manager as Compliance Officer' to act as a nodal point for ensuring compliance with important Reserve Bank/Government directives/instructions and report directly to Chief Executive Officer. 1.71 Two Supervisory Rating Models based on CAMELS and CACS (Capital adequacy, Asset quality, Compliance and Systems) factors for rating of Indian commercial banks and foreign banks operating in India respectively, have been worked out on the lines recommended by the Padmanabhan Working Group (1995). These ratings would enable the Reserve Bank to identify the banks whose condition warrants special supervisory attention. New Regulatory Framework for NBFCs 1.72 Exercising the powers derived under the amended Reserve Bank Act and in the light of the experience in monitoring of the activities of NBFCs, a new package of regulatory measures was announced by the Reserve Bank in January 1998. The salient features of the new framework are discussed in details in Chapter IV. Of about 9,000 applications of NBFCs found to be eligible for registration on the basis of minimum Net Owned Fund (NOF) of Rs.25 lakh, the Reserve Bank has already decided on the applications of 7,300 companies. The entire process of registration is expected to be completed by the end of December, 1998. Taking into account both the positive as well as the negative aspects of the NBFC sector, the Reserve Bank and Government have been open to suggestion and advice from experts and market participants to further refine the regulatory framework for NBFCs, develop self-regulatory mechanism for smaller NBFCs, and improve operational effectiveness. 1.73 In order to undertake a comprehensive examination of the regulatory experience so far and the problems that have arisen on the ground, the Government had setup a Task Force to make further recommendations for effective regulation of NBFC sector. The Reserve Bank was closely associated with the work of the Task Force. Proposal of the Task Force are now under consideration of the Government. The Reserve Bank will make appropriate changes in the regulatory framework as soon as decisions of the Government, including any legislative changes that may be required to give effect to Task Force recommendations become available. Until then, NBFCs are advised to strictly adhere the current regulation in force. |