RBI/2012-13/512
DBOD.No.BP.BC.98/21.06.201/2012-13

May 28, 2013

The Chairman and Managing Directors/
Chief Executives Officers of
All Scheduled Commercial Banks
(Excluding Local Area Banks and Regional Rural Banks)

Madam / Sir,

Guidelines on Composition of Capital Disclosure Requirements

Please refer to the paragraph 77 (extract enclosed) of the Monetary Policy Statement for 2013-14 announced on May 3, 2013. It was indicated therein that the final guidelines on composition of capital disclosure requirements, would be issued by end-May 2013. It may be recalled that draft guidelines on composition of capital disclosure requirements were issued on January 10, 2013.

2. The final guidelines on composition of capital disclosure requirements are enclosed. These guidelines would become effective from July 1, 2013. Therefore, the first set of disclosures as required by these guidelines will be made by banks as on September 30, 2013. The new disclosure requirements are in addition to the existing Pillar 3 guidance contained in the Master Circular DBOD.No.BP.BC.16 /21.06.001/2012-13 dated July 2, 2012 on Prudential Guidelines on Capital Adequacy and Market Discipline - New Capital Adequacy Framework.

Yours faithfully,

(Rajesh Verma)
Chief General Manager

Encl.: a/a

Extract of Paragraph of
Monetary Policy Statement for 2013-14

77. As announced in the SQR, draft guidelines were issued on: (i) composition of capital disclosure requirements; and (ii) capital requirements for banks’ exposures to central counterparties. It is proposed to:

• issue the final guidelines on composition of capital disclosure requirements by end-May 2013; and

• issue the final guidelines on capital requirements for banks’ exposures to central counterparties by end-June 2013.