RBI/2014-15/97
IDMD.PDRD. 02/03.64.00/2014-15

July 1, 2014

All Standalone Primary Dealers

Dear Sir / Madam,

Master Circular- Capital Adequacy Standards and Risk Management Guidelines for Standalone Primary Dealers

The Reserve Bank of India (RBI) has, from time to time, issued guidelines/instructions to the standalone Primary Dealers (PDs) with regard to their Capital Adequacy Standards and Risk Management. The enclosed Master Circular incorporates all the guidelines/instructions/circulars on the subject issued up to June 30, 2014. A list of circulars consolidated is enclosed as Annex G. The banks undertaking PD activities departmentally should follow the guidelines on capital adequacy requirement and risk management, applicable to the banks, issued by Department of Banking Operations and Development, RBI. This Master Circular has also been placed on RBI website at http:///en/web/rbi/notifications/master-circulars.

Yours faithfully

(Rekha Warriar)
Chief General Manager

Encl: As above

CAPITAL FUNDS & CAPITAL REQUIREMENTS

General Guidelines

1 General

Capital adequacy standards for standalone Primary Dealers (PDs) in Government Securities (G-Sec) market have been in vogue since December 2000. The guidelines were revised on January 07, 2004, keeping in view the market developments, experience gained over time and introduction of new products like exchange traded derivatives. The present circular has been updated with the guidelines on capital funds and capital requirements issued since then.

2 Capital Funds

2.1 Capital funds include Tier-I and II capital.

2.2 Tier-I Capital

Tier-I capital means paid-up capital, statutory reserves and other disclosed free reserves. Investment in subsidiaries (where applicable), intangible assets, losses in current accounting period, deferred tax asset and losses brought forward from previous accounting periods will be deducted from the Tier-I capital.

In case any PD is having substantial interest/exposure (as defined for NBFCs) by way of loans and advances not related to business relationship in other Group companies, such amounts will be deducted from its Tier-I capital.

2.3 Tier-II Capital

Tier-II capital includes the following:

(i) Undisclosed reserves and cumulative preference shares¹ (other than those which are compulsorily convertible into equity). Cumulative preferential shares should be fully paid-up and should not contain clauses which permit redemption by the holder.

(ii) Revaluation reserves, discounted at a rate of fifty five percent.

(iii) General provisions and loss reserves (to the extent these are not attributable to actual diminution in value or identifiable potential loss in any specific asset and are available to meet unexpected losses), up to a maximum of 1.25 percent of total risk weighted assets.

(iv) Hybrid debt capital instruments, which combine certain characteristics of equity and debt.

Subordinated Debt (SD):

1. The instrument should be fully paid-up, unsecured, subordinate to the claims of other creditors, free of restrictive clauses, and should not be redeemable at the initiative of the holder or without the consent of the Reserve Bank of India (RBI).

2. SD instruments with an initial maturity of less than 5 years or with a remaining maturity of one year or less should not be included as part of Tier-II capital.

3. SD instruments eligible to be reckoned as Tier-II capital will be limited to 50 percent of Tier-I capital.

4. The SD instruments may be subjected to progressive discount at the rates shown below:

2.4 Guidelines on SD Bonds (Tier-II Capital)

1. The amount to be raised may be decided by the Board of Directors of the PD.

2. The PDs may fix coupon rates as decided by their Board.

3. The instruments should be 'plain vanilla' with no special features like options, etc.

4. The debt securities should carry a credit rating from a Credit Rating Agency registered with the Securities and Exchange Board of India (SEBI).

5. The issue of SD instruments should comply with the guidelines issued by SEBI vide their circular SEBI/MRD/SE/AT/36/2003/30/09 dated September 30, 2003 (ref: www.sebi.gov.in/circulars), as amended from time to time, wherever applicable.

6. In case of unlisted issues of SD, the disclosure requirements as prescribed by the SEBI for listed companies in terms of the above guidelines should be complied with.

7. Necessary permission from the Foreign Exchange Department of the RBI should be obtained for issuing the instruments to Non-Resident Indians/Foreign Institutional Investors (FIIs). PDs should comply with the terms and conditions, if any, prescribed by SEBI / other regulatory authorities with regard to issue of the instruments.

8. Investments by PDs in SD of other PDs/banks will be assigned 100% risk weight for capital adequacy purpose. Further, the PD’s aggregate investments in Tier-II bonds issued by other PDs, banks and financial institutions should be restricted to 10 percent of the investing PD's total capital funds. The capital funds for this purpose will be the same as those reckoned for the purpose of capital adequacy.

9. The PDs should submit a report to the Chief General Manager, Internal Debt Management Department (IDMD), RBI, Mumbai-400001, giving details of the capital raised, such as, amount raised, maturity of the instrument, rate of interest together with a copy of the offer document, soon after the issue is completed.

2.5 Minimum CRAR ratio

PDs are required to maintain a minimum Capital to Risk-Weighted Assets Ratio (CRAR) of 15 percent on an ongoing basis.

3 Measurement of Risk Weighted Assets

The details of credit risk weights for various on-balance sheet and off-balance sheet items and methodology of computing the risk weighted assets for the credit risk are listed in Annex A. The procedure for calculating capital charge for market risk is detailed in Annex B.

4. Capital Adequacy requirements

4.1 The capital charge for credit risk and market risk as indicated in Annex A and Annex B, need to be maintained at all times.

4.2 In calculating eligible capital, it will be necessary first to calculate the PD’s minimum capital requirement for credit risk, and thereafter its market risk requirement, to establish how much Tier-I and Tier-II capital is available to support market risk. Of the 15% capital charge for credit risk, at least 50% should be met by Tier-I capital, that is, the total of Tier-II capital, if any, should not exceed one hundred per cent of Tier-I capital, at any point of time, for meeting the capital charge for credit risk.

4.3 Subordinated debt as Tier-II capital should not exceed 50 per cent of Tier-I capital.

4.4 The total of Tier-II capital should not exceed 100% of Tier-I capital.

4.5 Eligible capital will be the sum of the whole of the PD’s Tier-I capital, plus all of its Tier-II capital under the limits imposed, as summarized above.

4.6 The overall capital adequacy ratio will be calculated by establishing an explicit numerical link between the credit risk and the market risk factors, by multiplying the market risk capital charge with 6.67 i.e. the reciprocal of the minimum credit risk capital charge of 15 per cent.

4.7 The resultant figure is added to the sum of risk weighted assets worked out for credit risk purpose. The numerator for calculating the overall ratio will be the PD’s total capital funds (Tier-I and Tier-II capital, after applicable deductions, if any). The calculation of capital charge is illustrated in PDR III format, enclosed as Annex C.

5 Regulatory reporting of Capital adequacy

All PDs should report the position of their capital adequacy in PDR III return (Annex C) on a quarterly basis. Apart from the Appendices I to V which are to be submitted along with PDR III return, PDs should also take into consideration the criteria for use of internal model to measure market risk capital charge (Annex D) along with the "Back Testing" mechanism (Annex E).

6 Diversification of PD Activities

6.1 The guidelines on diversification of activities by stand-alone PDs have been issued vide circular IDMD.PDRS.26/03.64.00/2006-07 dated July 4, 2006 and detailed in the Master Circular on Operational Guidelines to Primary Dealers dated July 1, 2014.

6.2 The capital charge for market risk {Value-at-Risk (VaR) calculated at 99 per cent confidence level, 15-day holding period, with multiplier of 3.3} for the activities defined below should not be more than 20 per cent of the Net Owned Fund² (NOF) as per the last audited balance sheet:

1. Investment / trading in equity and equity derivatives
2. Investment in units of equity oriented mutual funds
3. Underwriting public issues of equity

6.3 PDs may calculate the capital charge for market risk on the stock positions/ underlying stock positions /units of equity oriented mutual funds using Internal Models (VaR based) as per the guidelines prescribed in Appendix III of Annex C. As regards credit risk arising out of exposure in equity, equity derivatives and equity oriented mutual funds, PDs may calculate the capital charge as per the guidelines prescribed in Annex A.

7 Risk reporting of derivative business

In order to capture interest rate risk arising out of Rupee interest rate derivative business, all PDs are advised to report the Rupee interest rate derivative transactions, as per the format enclosed in Annex F, to the Chief General Manager, IDMD, RBI, Central Office, Mumbai-400001, as on last working day of every month.

Annex B
(See paras 3 and 4.1 of the main guidelines)

MEASUREMENT OF MARKET RISK

Market risk may be defined as the risk of loss arising from movements in market prices or rates away from the rates or prices set out in a transaction or agreement. The objective in introducing the capital adequacy for market risk is to provide an explicit capital cushion for the price risk to which the PDs are exposed to in their portfolio.

2. The capital charge for market risks should be worked out by the standardised approach and the internal risk management framework based Value at Risk (VaR) model. The capital charge for market risk to be provided by PDs would be higher of the two requirements. However, where price data is not available for specific category of assets, PDs may follow the standardised approach for computation of market risk. In such a situation, PDs should disclose to RBI, details of such assets and ensure that consistency of approach is followed. PDs should obtain RBI’s permission before excluding any category of asset for calculations of market risk. PDs would normally consider the instruments of the nature of fixed deposits, commercial bills etc., for this purpose. Such items will be held in the books till maturity and any diminution in the value will have to be provided for in the books.

Note: In case of underwriting commitments, following points should be adhered to:

1. In case of devolvement of underwriting commitment for G-Sec, 100% of the devolved amount would qualify for the measurement of market risk.

2. In case of underwriting under merchant banking issues (other than G-Sec), where price has been committed/frozen at the time of underwriting, the commitment is to be treated as a contingent liability and 50% of the commitment should be included in the position for market risk. However, 100% of devolved position should be subjected to market risk measurement.

3. The methodology for working out the capital charges for market risk on the portfolio is as below:

A. Standardized Approach

Capital charge will be the measure of risk arrived at in terms of paras A1 – A3 below, summed arithmetically.

A1. For Fixed Income Instruments

Duration method would continue to apply as hitherto. Under this, the price sensitivity of all interest rate positions viz., Dated securities, Treasury bills, Commercial papers, PSU/FI/Corporate Bonds, Special Bonds, Mutual Fund units and derivative instruments like IRS, FRA, IRF etc., including underwriting commitments/devolvement and other contingent liabilities having interest rate/equity risk will be captured.

In duration method, the capital charge is the sum of four components namely:

a) the net short or long position in the whole trading book;

b) a small proportion of the matched positions in each time-band (the “vertical disallowance’’);

c) a larger proportion of the matched positions across different time-bands (the “horizontal disallowance’’) ;and

d) a net charge for positions in options, where appropriate.

Note 1: Since short position in India is allowed only in derivatives and G-Sec, netting as indicated at (a) and the system of `disallowances’ as at (b) and (c) above are applicable currently only to the PDs entering into FRAs / IRSs / exchange traded derivatives and G-Sec.

However, under the duration method, PDs with the necessary capability may, with RBI’s permission use a more accurate method of measuring all of their general market risks by calculating the price sensitivity of each position separately. PDs must select and use the method on a consistent basis and the system adopted will be subjected to monitoring by the RBI. The mechanics of this method are as follow:

1. first calculate the price sensitivity of all instruments in terms of a change in interest rates between 0.6 and 1.0 percentage points depending on the duration of the instrument (as per Table 1 given below );

2. slot the resulting sensitivity measures into a duration-based ladder with the thirteen time-bands set out in Table 1;

3. subject the lower of the long and short positions in each time-band to a 5% capital charge towards vertical disallowance designed to capture basis risk;

4. carry forward the net positions in each time-band for horizontal offsetting across the zones subject to the disallowances set out in Table 2.

Note 2: Points (iii) and (iv) above are applicable only where opposite positions exist as explained at Note 1 above.

The gross positions in each time-band will be subject to risk weighting as per the assumed change in yield set out in Table 1, with no further offsets.

A1.1 Capital charge for interest rate derivatives

The measurement system should include all interest rate derivatives and off balance-sheet instruments in the trading book which react to changes in interest rates, (e.g. FRAs, other forward contracts, bond futures, interest rate positions).

A1.2 Calculation of positions

Derivatives should be converted into positions in the relevant underlying and subjected to market risk charges as described above. In order to calculate the market risk as per the standardized approach described above, the amounts reported should be the market value of the principal amount of the underlying or of the notional underlying.

A1.3 Futures and Forward Contracts (including FRAs)

These instruments are treated as a combination of a long and a short position in a notional government security. The maturity of a future contract or an FRA will be the period until delivery or exercise of the contract, plus - where applicable - the life of the underlying instrument. For example, a long position in a June three-month IRF taken in April is to be reported as a long position in a government security with a maturity of five months and a short position in a government security with a maturity of two months. Where a range of deliverable instruments may be delivered to fulfill the contract, the PD has flexibility to elect which deliverable security goes into the maturity or duration ladder but should take account of any conversion factor defined by the exchange. In the case of a future on a corporate bond index, positions will be included at the market value of the notional underlying portfolio of securities.

A1.4 Swaps

Swaps will be treated as two notional positions in G-Sec with relevant maturities. For example, an IRS under which a PD is receiving floating rate interest and paying fixed will be treated as a long position in a floating rate instrument of maturity equivalent to the period until the next interest fixing and a short position in a fixed-rate instrument of maturity equivalent to the residual life of the swap. For swaps that pay or receive a fixed or floating interest rate against some other reference price, e.g. a stock index, the interest rate component should be slotted into the appropriate re-pricing maturity category, with the equity component being included in the equity framework.

A1.5 Calculation of capital charges

Allowable offsetting of matched positions - PDs may exclude from the interest rate maturity framework altogether (long and short positions, both actual and notional) in identical instruments with exactly the same issuer, coupon and maturity. A matched position in a future or forward and its corresponding underlying may also be fully offset, and thus excluded from the calculation. When the future or the forward comprises a range of deliverable instruments, offsetting of positions in the future or forward contract and its underlying is only permissible in cases where there is a readily identifiable underlying security which is most profitable for the trader with a short position to deliver. The leg representing the time to expiry of the future should, however, be taken into account. The price of this security, sometimes called the "cheapest-to-deliver", and the price of the future or forward contract should in such cases move in close alignment.

In addition, opposite positions in the same category of instruments can in certain circumstances be regarded as matched and allowed to offset fully. To qualify for this treatment the positions must relate to the same underlying instruments and be of the same nominal value. In addition:

(i) For futures: offsetting positions in the notional or underlying instruments to which the futures contract relates must be for identical products and mature within seven days of each other;

(ii) For swaps and FRAs: the reference rate (for floating rate positions) must be identical and the coupon closely matched (i.e. within 15 basis points); and

(iii) For swaps, FRAs and forwards: the next interest fixing date or, for fixed coupon positions or forwards, the residual maturity must correspond within the following limits:

• less than one month hence: same day;
• between one month and one year hence: within seven days;
• over one year hence: within thirty days.

PDs with large swap books may use alternative formulae for these swaps to calculate the positions to be included in the duration ladder. One method would be to first convert the payments required by the swap into their present values. For that purpose, each payment should be discounted using zero coupon yields, and a single net figure for the present value of the cash flows entered into the appropriate time-band using procedures that apply to zero (or low) coupon bonds; these figures should be slotted into the general market risk framework as set out earlier. An alternative method would be to calculate the sensitivity of the net present value implied by the change in yield used in the duration method and allocate these sensitivities into the time-bands set out in Table 1. Other methods which produce similar results could also be used. Such alternative treatments will, however, only be allowed if:

• the supervisory authority is fully satisfied with the accuracy of the systems being used;

• the positions calculated fully reflect the sensitivity of the cash flows to interest rate changes and are entered into the appropriate time-bands;

General market risk applies to positions in all derivative products in the same manner as for cash positions, subject only to an exemption for fully or very closely-matched positions in identical instruments as defined in above paragraphs. The various categories of instruments should be slotted into the maturity ladder and treated according to the rules identified earlier.

A2 Capital charge for equity positions⁸

A2.1 Equity positions

This section sets out a minimum capital standard to cover the risk of holding or taking positions in equities by the PDs. It applies to long and short positions in all instruments that exhibit market behavior similar to equities, but not to non-convertible preference shares (which will be covered by the interest rate risk requirements). Long and short positions in the same issue may be reported on a net basis. The instruments covered include equity shares, convertible securities that behave like equities, i.e., units of Mutual Funds and commitments to buy or sell equities. The equity or equity like positions including those arrived at in relation to equity /index derivatives as described in following sections may be included in the duration ladder below one month.

A2.2 Equity derivatives

Equity derivatives and off balance-sheet positions which are affected by changes in equity prices should be included in the measurement system. This includes futures and swaps on both individual equities and on stock indices. The derivatives are to be converted into positions in the relevant underlying.

A2.3 Calculation of positions

In order to calculate the market risk as per the standardized approach for credit and market risk, positions in derivatives should be converted into notional equity positions:

• futures and forward contracts relating to individual equities should in principle be reported at current market prices;

• futures relating to stock indices should be reported as the marked-to-market value of the notional underlying equity portfolio;

• equity swaps are to be treated as two notional positions

A3 Capital Charge for Foreign Exchange (FE) Position (if permitted):

PDs normally would not be dealing in FE transactions. However, as they have been permitted to raise resources under FCNR (B) loan route, subject to prescribed guidelines, they may end up holding open FE positions. Such open positions in equivalent rupees arrived at by marking to market at FEDAI rates will be subject to a flat market risk charge of 15 per cent.

B. Internal risk management framework based method

The PDs should calculate the capital requirement based on their internal risk management framework based VaR model for market risk, as per the following minimum parameters:

1. VaR must be computed on a daily basis at a 99th percentile, one-tailed confidence interval.

2. An instantaneous price shock equivalent to a 15-day movement in prices is to be used, i.e. the minimum "holding period" will be fifteen trading days.

3. Interest rate sensitivity of the entire portfolio should be captured on an integrated basis by including all fixed income securities like G-Sec, Corporate/PSU bonds, CPs and derivatives like IRS, FRAs, IRFs, etc., based on the mapping of the cash flows to work out the portfolio VaR. Wherever data for calculating volatilities is not available, PDs may calculate the volatilities of such instruments using the G-Sec yield curve with appropriate spread. However, the details of such instruments and the spreads applied have to be reported and consistency of methodology should be ensured.

4. Instruments which are part of trading book, but found difficult to be subjected to measurement of market risk may be applied a flat market risk measure of 15 per cent. These include units of Mutual Funds, unquoted equity, etc., and should be added arithmetically to the measure obtained under VaR in respect of other instruments.

5. Underwriting commitments as explained at the beginning of the Annex should also be mapped into the VaR framework for risk measurement purposes.

6. The unhedged FE position arising out of the foreign currency borrowings under FCNR (B) loans scheme would carry a market risk of 15 per cent as hitherto and the measure obtained will be added arithmetically to the VaR measure obtained for other instruments.

7. The choice of historical observation period (sample period) for calculating VaR will be constrained to a minimum length of one year and not less than 250 trading days. For PDs who use a weighting scheme or other methods for the historical observation period, the "effective" observation period must be at least one year (that is, the weighted average time lag of the individual observations cannot be less than 6 months).

8. The capital requirement will be the higher of:
   
   a) the previous day's VaR number measured according to the above parameters specified in this section; and
   
   b) the average of the daily VaR measures on each of the preceding sixty business days, multiplied by a multiplication factor prescribed by the RBI (3.3 presently).

9. No particular type of model is prescribed. So long as the model used captures all the material risks run by the PDs, they will be free to use models, based for example, on variance-covariance matrices, historical simulations, Monte Carlo simulations or Extreme Value Theory (EVT), etc.

10. The criteria for use of internal model to measure market risk capital charge are given in Annex D.

Annex D
(See para 5)

Criteria for use of internal model to measure market risk capital charge

A General criteria

1. In order that the internal model is effective, it should be ensured that :

• the PD's risk management system is conceptually sound and its implementation is certified by external auditors;

• the PD has sufficient number of staff skilled in the use of sophisticated models not only in the trading area but also in the risk control, audit, and back office areas;

• the PD has a proven track record of reasonable accuracy in measuring risk (back testing);

• the PD regularly conducts stress tests along the lines discussed in Para B.4 below

2. In addition to these general criteria, PDs using internal models for capital purposes will be subject to the requirements detailed in Sections B.1 to B.5 below.

B.1 Qualitative standards

The extent to which PDs meet the qualitative criteria contained herein will influence the level at which the RBI will ultimately set the multiplication factor referred to in Section B3 (b) below, for the PDs. Only those PDs, whose models are in full compliance with the qualitative criteria, will be eligible for use of the minimum multiplication factor. The qualitative criteria include:

1. A PD should have an independent risk control unit that is responsible for the design and implementation of the system. The unit should produce and analyze daily reports on the output of the PD's risk measurement model, including an evaluation of the relationship between measures of risk exposure and trading limits. This unit must be independent from trading desks and should report directly to senior management.

2. The unit should conduct a regular back testing programme, i.e. an ex-post comparison of the risk measure generated by the model against actual daily changes in portfolio value over longer periods of time, as well as hypothetical changes based on static positions.

3. Board and senior management should be actively involved in the risk control process and must regard risk control as an essential aspect of the business to which significant resources need to be devoted. The daily reports prepared by the independent risk control unit must be reviewed by a level of management with sufficient seniority and authority to enforce both reductions in positions taken by individual traders and reductions in the PD’s overall risk exposure.

4. The PD’s internal risk measurement model must be closely integrated into the day-to-day risk management process of the institution. Its output should accordingly be an integral part of the process of planning, monitoring and controlling the PD’s market risk profile.

5. The risk measurement system should be used in conjunction with internal trading and exposure limits. Trading limits should be related to the PD’s risk measurement model in a manner that is consistent over time and that it is well-understood by both traders and senior management.

6. A routine and rigorous programme of stress testing should be in place as a supplement to the risk analysis based on the day-to-day output of the PD’s risk measurement model. The results of stress testing should be reviewed periodically by senior management and reflected in the policies and limits set by management and the Board. Where stress tests reveal particular vulnerability to a given set of circumstances, prompt steps should be taken to manage those risks appropriately.

7. PDs should have a routine in place for ensuring compliance with a documented set of internal policies, controls and procedures concerning the operation of the risk measurement system. The risk measurement system must be well documented, for example, through a manual that describes the basic principles of the risk management system and that provides an explanation of the empirical techniques used to measure market risk.

8. An independent review of the risk measurement system should be carried out regularly in the PD’s own internal auditing process. This review should include the activities of the trading desks as well as the risk control unit. A review of the overall risk management process should take place at regular intervals (ideally not less than once a year) and should specifically address, at a minimum:

   • the adequacy of the documentation of the risk management system and process;

   • the organization of the risk control unit ;

   • the integration of market risk measures into daily risk management;

   • the approval process for risk pricing models and valuation systems used by front and back-office personnel;

   • the validation of any significant change in the risk measurement process;

   • the scope of market risks captured by the risk measurement model;

   • the integrity of the management information system;

   • the accuracy and completeness of position data;

   • the verification of the consistency, timeliness and reliability of data sources used to run internal models, including the independence of such data sources;

   • the accuracy and appropriateness of volatility and other assumptions;

   • the accuracy of valuation and risk transformation calculations;

   • the verification of the model's accuracy through frequent back testing as described in (b) above and in the Annex E.

9. The integrity and implementation of the risk management system in accordance with the system policies/procedures laid down by the Board should be certified by the external auditors as outlined at Para B.5.
   
   
10. A copy of the back testing result should be furnished to RBI.

B.2 Specification of market risk factors

An important part of a PD’s internal market risk measurement system is the specification of an appropriate set of market risk factors, i.e. the market rates and prices that affect the value of the PD’s trading positions. The risk factors contained in a market risk measurement system should be sufficient to capture the risks inherent in the entire portfolio of the PD. The following guidelines should be kept in view:

(a) For interest rates, there must be a set of risk factors corresponding to interest rates in each portfolio in which the PD has interest-rate-sensitive on-or-off-balance sheet positions. The risk measurement system should model the yield curve using one of a number of generally accepted approaches, for example, by estimating forward rates of zero coupon yields. The yield curve should be divided into various maturity segments in order to capture variation in the volatility of rates along the yield curve. For material exposures to interest rate movements in the major instruments, PDs must model the yield curve using all material risk factors, driven by the nature of the PD’s trading strategies. For instance, a PD with a portfolio of various types of securities across many points of the yield curve and engaged in complex trading strategies would require a greater number of risk factors to capture interest rate risk accurately. The risk measurement system must incorporate separate risk factors to capture spread risk (e.g. between bonds and swaps), i.e. risk arising from less than perfectly correlated movements between Government and other fixed-income instruments.

(b) For equity prices, at a minimum, there should be a risk factor that is designed to capture market-wide movements in equity prices (e.g. a market index). Position in individual securities or in sector indices could be expressed in "beta-equivalents" relative to this market-wide index. More detailed approach would be to have risk factors corresponding to various sectors of the equity market (for instance, industry sectors or cyclical, etc.), or the most extensive approach, wherein, risk factors corresponding to the volatility of individual equity issues are assessed. The method could be decided by the PDs corresponding to their exposure to the equity market and concentrations.

B.3 Quantitative standards

(a) PDs should update their data sets at least once every three months and should also reassess them whenever market prices are subject to material changes. RBI may also require PDs to calculate their VaR using a shorter observation period if, in its judgement, this is justified by a significant upsurge in price volatility.

(b) The multiplication factor will be set by RBI on the basis of the assessment of the quality of the PD’s risk management system, as also the back testing framework and results, subject to an absolute minimum of 3. The document `Back testing’ mechanism to be used in conjunction with the internal risk based model for market risk capital charge’, enclosed as Annex E, presents in detail the back testing mechanism.

PDs will have flexibility in devising the precise nature of their models, but the parameters indicated at B.1, B.2 and B.3 above are the minimum which the PDs need to fulfill for acceptance of the model for the purpose of calculating their capital charge. RBI will have the discretion to apply stricter standards.

B.4 Stress testing

1. PDs that use the internal models approach for meeting market risk capital requirements must have in place a rigorous and comprehensive stress testing program to identify events or influences that could greatly impact them.

2. Stress scenarios of PDs need to cover a range of factors than can create extraordinary losses or gains in trading portfolios, or make the control of risk in those portfolios very difficult. These factors include low-probability events in all major types of risks, including the various components of market, credit and operational risks.

3. Stress test of PDs should be both of a quantitative and qualitative nature, incorporating both market risk and liquidity aspects of market disturbances. Quantitative criteria should identify plausible stress scenarios to which PDs could be exposed. Qualitative criteria should emphasize that two major goals of stress testing are to evaluate the capacity of the PD’s capital to absorb potential large losses and to identify steps the PD can take to reduce its risk and conserve capital. This assessment is integral to setting and evaluating the PD’s management strategy and the results of stress testing should be regularly communicated to senior management and, periodically, to the Board of the PD.

4. PDs should combine the standard stress scenarios with stress tests developed by PDs themselves to reflect their specific risk characteristics. Specifically, RBI may ask PDs to provide information on stress testing in three broad areas as discussed below.

(a) Scenarios requiring no simulations by a PD

PDs should have information on the largest losses experienced during the reporting period available for RBI’s review. This loss information could be compared to the level of capital that results from a PD’s internal measurement system. For example, it could provide RBI with a picture of how many days of peak day losses would have been covered by a given VaR estimate.

(b) Scenarios requiring a simulation by a PD

PDs should subject their portfolios to a series of simulated stress scenarios and provide RBI with the results. These scenarios could include testing the current portfolio against past periods of significant disturbance, incorporating both the large price movements and the sharp reduction in liquidity associated with these events. A second type of scenario would evaluate the sensitivity of the PD’s market risk exposure to changes in the assumptions about volatilities and correlations. Applying this test would require an evaluation of the historical range of variation for volatilities and correlations and evaluation of the PD’s current positions against the extreme values of the historical range. Due consideration should be given to the sharp variation that at times has occurred in a matter of days in periods of significant market disturbance.

(c) Scenarios developed by a PD to capture the specific characteristics of its portfolio

In addition to the scenarios prescribed by RBI under (a) and (b) above, a PD should also develop its own stress tests which it identified as most adverse based on the characteristics of its portfolio. PDs should provide RBI with a description of the methodology used to identify and carry out stress testing under the scenarios, as well as with a description of the results derived from these scenarios.

The results should be reviewed periodically by senior management and should be reflected in the policies and limits set by management and the Board. Moreover, if the testing reveals particular vulnerability to a given set of circumstances, the RBI would expect the PD to take prompt steps to manage those risks appropriately (e.g. by reducing the size of its exposures).

B.5 External Validation

PDs should get the internal model validated by external auditors, including at a minimum, the following:

1. Verifying that the internal validation processes described in B.1(h) are operating in a satisfactory manner.

2. Ensuring that the formulae used in the calculation process as well as for the pricing of complex instruments are validated by a qualified unit, which in all cases should be independent from the trading desks.

3. Checking that the structure of internal model is adequate with respect to the PD’s activities and geographical coverage.

4. Checking the results of the PD’s back testing of its internal measurement system (i.e. comparing VaR estimates with actual profits and losses) to ensure that the model provides a reliable measure of potential losses over time. PDs should make the results as well as the underlying inputs to their VaR calculations available to the external auditors.

5. Making sure that data flows and processes associated with the risk measurement system are transparent and accessible. In particular, it is necessary that auditors are in a position to have easy access, wherever they judge it necessary and under appropriate procedures, to the model’s specifications and parameters.

Annex E
(See para 5)

BACK TESTING

“Back Testing” mechanism to be used in conjunction with the internal risk based
model for market risk capital charge

The following are the parameters of the back testing framework for incorporating into the internal models approach to market risk capital requirements.

2. PDs that have adopted an internal model-based approach to market risk measurement are required routinely to compare daily profits and losses with model-generated risk measures to gauge the quality and accuracy of their risk measurement systems. This process is known as "back testing". The objective is the comparison of actual trading results with model-generated risk measures. If the comparison uncovers sufficient differences, there may be problems, either with the model or with the assumptions of the back test.

3. Description of the back testing framework

3.1 The back testing program consists of a periodic comparison of the PD’s daily VaR measures with the subsequent daily profit or loss (“trading outcome”). Comparing the risk measures with the trading outcomes simply means that the PD counts the number of times that the risk measures were larger than the trading outcome. The fraction actually covered can then be compared with the intended level of coverage to gauge the performance of the PD’s risk model.

3.2 Under the VaR framework, the risk measure is an estimate of the amount that could be lost on a set of positions due to general market movements over a given holding period, measured using a specified confidence level. The back tests are applied to compare whether the observed percentage of outcomes covered by the risk measure is consistent with a 99% level of confidence. That is, back tests attempt to determine if a PD’s 99th percentile risk measures truly cover 99% of the firm’s trading outcomes.

3.3 Significant changes in portfolio composition relative to the initial positions are common at end of trading day. For this reason, the back testing framework suggested involves the use of risk measures calibrated to a one-day holding period. A more sophisticated approach would involve a detailed attribution of income by source, including fees, spreads, market movements, and intra-day trading results.

3.4 PDs should perform back tests based on the hypothetical changes in portfolio value that would occur; presuming end-of-day positions remain unchanged.

3.5 Back testing using actual daily profits and losses is also a useful exercise since it can uncover cases where the risk measures are not accurately capturing trading volatility in spite of being calculated with integrity.

3.6 PDs should perform back tests using both hypothetical and actual trading outcomes. The steps involve calculation of the number of times the trading outcomes are not covered by the risk measures (“exceptions”). For example, over 200 trading days, a 99% daily risk measure should cover, on average, 198 of the 200 trading outcomes, leaving two exceptions.

3.7 The back testing framework to be applied entails a formal testing and accounting of exceptions on a quarterly basis using the most recent twelve months as on date. PDs may however base the back test on as many observations as possible. Nevertheless, the most recent 250 trading days' observations should be used for the purposes of back testing. The usage of the number of exceptions as the primary reference point in the back testing process is the simplicity and straightforwardness of this approach.

3.8 Normally, in view of the 99% confidence level adopted, 2.5 exceptions may be acceptable in the observation period of 250 days. However, in Indian context, a level of 4 exceptions would be acceptable to consider the model as accurate. Exceptions above this, would invite supervisory actions. Depending on the number of exceptions generated by the PD’s back testing model, both actual as well as hypothetical, RBI may initiate a dialogue regarding the PD’s model, enhance the multiplication factor, may impose an increase in the capital requirement or disallow use of the model as indicated above depending on the number of exceptions.

3.9 In case large number of exceptions is being noticed, it may be useful for the PDs to dis-aggregate their activities into sub sectors in order to identify the large exceptions on their own. The reasons could be of the following categories:

a) Basic integrity of the model

1. The PD’s systems simply are not capturing the risk of the positions themselves (e.g. the positions of an office are being reported incorrectly).

2. Model volatilities and/or correlations were calculated incorrectly (e.g. the computer is dividing by 250 when it should be dividing by 225).

b) Model’s accuracy could be improved

The risk measurement model is not assessing the risk of some instruments with sufficient precision (e.g. too few maturity buckets or an omitted spread).

c) Bad luck or markets moved in fashion unanticipated by the model

1. Random chance (a very low probability event).

2. Markets moved by more than the likely prediction of the model (i.e. volatility was significantly higher than expected).

3. Markets did not move together as expected (i.e. correlations were significantly different than what was assumed by the model).

d) Intra-day trading

There was a large (and money-losing) change in the PD’s position or some other income event between the end of the first day (when the risk estimate was calculated) and the end of the second day (when trading results were tabulated).

Annex G

List of Circulars Consolidated

¹ Cumulative preference shares (prefs) will accumulate any dividend that is not paid when due and no dividends can be paid on ordinary shares until the entire backlog of unpaid dividends on cumulative prefs is cleared.

² In terms of the explanatory note to Section 45-IA of Chapter III-B of the RBI Act, 1934, NOF is calculated as (a) the aggregate of the paid-up equity capital and free reserves as disclosed in the latest balance-sheet of the company after deducting there from– (i) accumulated balance of loss; (ii) deferred revenue expenditure; and (iii) other intangible assets; and (b) further reduced by the amounts representing– (1) investments of such company in shares of– (i) its subsidiaries; (ii) companies in the same group; (iii) all other non-banking financial companies; and (2) the book value of debentures, bonds, outstanding loans and advances (including hire-purchase and lease finance) made to, and deposits with,– (i) subsidiaries of such company; and (ii) companies in the same group, to the extent such amount exceeds ten per cent of (a) above.

⁸ As per the circular IDMD.PDRS.26/03.64.00/2006-07 dated July 4, 2006 on "Diversification of PD Activities", PDs have been allowed to calculate the capital charge for market risk on equity and equity derivatives using the Internal Models approach only.