RBI/2011-12/45
UBD.CO. BPD. MC.No. 8 /12.05.001/2011-12

July 1, 2011

Chief Executive Officers of
All Primary (Urban) Co-operative Banks

Dear Sir/Madam,

Master Circular on Board of Directors – Primary (Urban) Co-operative Banks

Please refer to our Master Circular UBD.BPD (PCB) MC. No. 8 /12.05.001/ 2010-11 dated July 1, 2010 on the captioned subject (available at RBI website www.rbi.org.in). The enclosed Master Circular consolidates and updates all the instructions / guidelines issued on the subject up to June 30, 2011 and mentioned in Appendix.

Yours faithfully

(Uma Shankar)
Chief General Manager

Master Circular - Board of Directors
Contents

Master Circular

Board of Directors of
Primary (Urban) Co-operative Banks

1. CONSTITUTION OF BOARD OF DIRECTORS

1.1 The Primary (Urban) Co-operative Banks (banks) have been functioning under the supervision and control of Reserve Bank of India for banking related functions in terms of the powers vested in it, under Banking Regulation Act, 1949 (As Applicable to Co-operative Societies) and the Reserve Bank of India Act, 1934.

1.2 However, the administrative and managerial functions, elections and appointment of directors, etc. of these banks come under the purview of respective State/Central Government by virtue of the provisions of the respective State Co-operative Societies Act and Multi State Co-operative Societies Act. The various Co-operative Societies Acts, the bye-laws framed there under and model bye-laws spell out the duties, functions and obligations of directors of these banks. 

1.3 Since the directors are elected from amongst the members (except co-opted and nominated directors), the persons who are not eligible for admission even as members cannot act as promoters or become directors of the bank. In particular, persons engaged in money lending, financing and investment activities, either in individual capacity or as proprietor/partner/employee/director of any concern as also those convicted of any criminal offences including moral turpitude are ineligible in terms of clause b (ii) of the model bye-law No.9 and/or the provisions contained in the Co-operative Societies Act (concerned). The Board of Directors (BODs) is primarily concerned with the formulation of policies keeping in view the guidelines issued by the Reserve Bank and State/Central Government. The Board should also exercise overall supervision and control over the functioning of the bank, leaving day to day administration to the Chief Executive Officer.

1.4 The recommendations made by the “Committee on Urban Co-operative Banks”, headed by Shri Madhava Das, regarding the BODs and recommended by the Reserve Bank for adoption by the banks are indicated in Annexure 1.

1.5 The directors of banks must be knowledgeable and persons of high integrity. They must function in a cohesive manner and provide proper leadership for the smooth and efficient management of the affairs of the bank. This calls for a certain degree of professionalism in the BODs.

1.6 To ensure professionalism in the Board, the banks should have atleast two directors with suitable banking experience (at middle/senior management level) or with relevant professional qualification in the fields of law, accountancy or finance. The banks should also have a suitable provision in their bye-laws to ensure this. However, these instructions would not be insisted upon in case of Salary Earners Banks in view of the nature of their membership.

2.  ROLE OF THE BOARD OF DIRECTORS - DOs AND DON’TS

The BODs of the bank should ensure that proper loan policies are adopted and followed. 

It should be ensured that all circulars and other material relating to policies issued by the Reserve Bank/Government are seen by every member of the Board and also placed before the Board for suitable action.

A list of DOs and DON’TS for guidance of the directors of banks is given below. The list is illustrative and not exhaustive and is not to be regarded as a substitute to the specified duties, responsibilities or rights of the BODs as enunciated in the co-operative law and/or bye-laws of the respective banks.

DOs

(a)  Discipline & Involvement: The directors should:

1. attend the Board meeting regularly and effectively. They should work in a spirit of co-operation.

2. study the Board papers thoroughly and use the good offices of the Chief Executive Officer for eliciting any information at the Board Meeting.

3. ask the chairman to furnish the Board papers and follow up reports on a definite time schedule.

4. be familiar with the broad objectives of the bank and the policy laid down by the Government and the Reserve Bank.

5. involve themselves thoroughly in the matter of formulation of general policy and also ensure that performance of the bank is monitored adequately at Board level.

(b) Constructive & Development Role: The directors should:

1. welcome all constructive ideas for the better management of the bank and for making valuable contribution.

2. try to give as much of their wisdom, guidance and knowledge as possible to the Management.

3.  try to analyse the trends of economy, assist in the discharge of Management’s responsibility to public and formulation of measures to improve customer service and be generally of constructive assistance to the bank management.

4.  work as a team and not sponsor or be prejudiced against individual proposals.  Management on its part is supposed to furnish full facts and complete papers in advance.

(c) Business Specific Contribution

The directors should bestow attention on the following aspects of the bank’s working:

1.  compliance with monetary and credit policies of the Reserve Bank/Government

2.  observance of Cash Reserve and Statutory Liquidity Ratio

3.  efficient management of funds and improving profitability

4. compliance with guidelines on income recognition, asset classification, provisioning towards non performing assets.

5. deployment of funds to priority sector/weaker sections

6. overdues and recovery – ensure that recoveries are made promptly and overdues reduced to the minimum.

7. review of action taken on the Reserve Bank’s inspection /statutory audit reports.

8. vigilance, frauds and misappropriation

9. strengthening of internal control system and housekeeping viz. proper maintenance of books of accounts and periodical reconciliation.

10. reviews on several items as prescribed by the Reserve Bank/Government

11. customer service

12. development of a good management information system

13. computerization

DON’Ts

(a) Non-Interference: The directors should not:

1. interfere in the day-to-day functioning of the bank.

2. involve themselves in the routine or every day business and in the management functions.

3. send instructions/directions to any individual officer/employee of the bank in any manner.

(b) No Sponsorship: The directors should not

1. sponsor any loan proposal, buildings and sites for bank’s premises, enlistment or empanelment of contractors, architects, doctors, lawyers, etc.

2. approach or influence for sanction of any kind of facility. 

3. participate in the Board discussions, if a proposal in which they are directly or indirectly interested, comes up for discussions. They should disclose their interest, well in advance, to the Chief Executive Officer and the Board.

4. sponsor any candidate for recruitment or promotion or interfere in the process of selection/appointment or in transfers of staff. 

5. do anything which will interfere with and/or be subversive of maintenance of discipline, good conduct and integrity of the staff.

6. involve themselves in any matter relating to personnel administration – whether it is appointment, transfer, posting or a promotion or a redressal of individual grievances of any employee.

7. encourage the individual officer/employee or unions approaching them in any matter.

(c) Confidentiality

1. The directors should not reveal any information relating to any constituent of the bank to anyone as he is under oath of secrecy and fidelity.

2. The directors are expected to ensure confidentiality of the bank’s agenda papers/notes. The Board papers may ordinarily be returned to the bank after the meeting.

3. The directors should not directly call for papers/files/notes recorded by various   departments for scrutiny etc. in respect of agenda items to be discussed in the meetings.  All information/clarification that they may require for taking a decision should be made available by the executive.

4. A director may indicate his directorship of the bank on his visiting card or letter head, but the logos of distinctive design of the bank should not be displayed on the visiting card/letter head.

5. The directors should ensure that the bank’s funds are utilized in a proper and judicious manner for the benefit of general members.

3. AUDIT COMMITTEE OF BOARD (ACB)

3.1 In order to ensure and enhance the effectiveness of internal audit/inspection as a management tool, an Apex Audit Committee should be set up at the Board level for overseeing and providing directions to the internal audit/inspection machinery and other executives of the banks. The committee may consist of the Chairman and three/four directors, one or more of such directors being chartered accountant or having experience in management, finance, accountancy and audit systems, etc. 

3.2 ACB should review the implementation of the guidelines issued by the Reserve Bank and submit a note thereon, to the Board, at quarterly intervals. The major duties/responsibilities of the ACB are given below:

1. it should provide direction and oversee the operations of the total audit function in the bank. The total audit function will imply the organization, operationalisation and quality control of internal audit and inspection within the bank and follow up on the statutory audit of the bank and inspection of the Reserve Bank;

2. it should review the internal inspection/audit function in the bank – the system, its quality and effectiveness in terms of follow up.  It should review the follow up action on the internal inspection reports. It should also specially focus on the follow up on:

1. inter – branch adjustment accounts

2.  unreconciled long outstanding entries in inter-branch accounts and inter-bank accounts

3. arrears in balancing of books at various branches

4. frauds and

5. all other major areas of housekeeping

3. compliance with the statutory audit /concurrent audit /Reserve Bank’s inspection reports;

4. omission on the part of internal inspecting officials to detect serious irregularities should be viewed seriously; and

5. periodical review of the accounting policies/systems in the bank with a view to ensuring greater transparency in the bank’s accounts and adequacy of accounting controls.

4. CALENDAR OF REVIEWS – MATTERS TO BE PLACED BEFORE THE BOARD OF DIRECTORS

It has been emphasized in the list of Dos and Don’ts for the Board of Directors (paragraph 2) that directors should bestow their attention on the periodical reviews on important aspects of bank’s working. An illustrative list of the reviews which should receive the attention of the directors as also the periodicity at which these may be placed before the Board of Directors is indicated in Annexure 2.

5. PROHIBITION ON LOANS AND ADVANCES TO DIRECTORS

Banks are prohibited to make, provide or renew either secured or unsecured loans and advances or extend any other financial accommodation to their directors, or their relatives and the firms/concerns/companies in which they are interested with effect from October 1, 2003. The existing advances may be allowed to continue upto the date when they are due.

The following categories of director related loans are exempted from the purview of the above instructions.

1. Regular employee-related loans to staff directors on the Board of the banks;

2. Normal loans as applicable to members to the directors on the Boards of Salary Earners’ Co-operative Banks and

3. Normal employee-related loans to Managing Directors of Multi-State Co-operative Banks.

4. Loans to directors and their relatives against Fixed Deposits and Life Insurance Policies standing in their own name.

5.3 The words ‘any other financial accommodation’ shall include funded and non-funded credit limits and underwritings and similar commitments, as under:

1. The funded limits shall include loans and advances by way of bills purchase/discounting, pre-shipment and post-shipment credit facilities and deferred payment guarantee limits extended for any purpose including purchase of capital equipment and acceptance limits in connection therewith sanctioned to borrowers and guarantees by issue of which a bank undertakes financial obligation to enable its constituents to acquire capital assets.

2. The non-funded limits shall include letters of credit, guarantees other than those referred to in paragraph (a) above, and underwritings and similar commitments.

5.4 A person shall be deemed to be relative of another, if and only if,:-

1. they are members of a Hindu Undivided Family; or

2. they are husband and wife; or

3.  the one is related to the other in the manner indicated below:

List of relatives

1. Father
2. Mother including step-mother
3. Son including step-son
4. Son’s wife
5. Daughter including step-daughter
6. Daughter’s husband
7. Brother (including step-brother)
8. Brother’s wife
9. Sister (including step-sister)
10. Sister’s husband

6. PAYMENT OF FEES AND ALLOWANCES TO DIRECTORS

All expenses on the conduct of Board meetings etc. may be shown against item 3 of Profit & Loss Account. Such expenses would include amounts actually paid to the directors and Local Committee members as also amounts spent on their behalf for attending such meetings.

Annexure I

Master Circular

Board of Directors of
Primary (Urban) Co-oeprative Banks

Recommendations made by the Madhava Das Committee
on Urban Co-op. Banks in regard to Board of Directors
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[Vide paragraph 1.4]

Recommendation

1. Board to provide Representation to Branch Members

Representation on the Board of directors to members of branches is necessary with a view to involving them in the management of the affairs of urban banks. The branches may be grouped according to the following categories for the purpose of election of directors on the Board.

1. Branches within the limits of the head office, including only the branches within about 25 Kms. from the head office town.

2. Branches falling outside the above limits but within the district.

3. Branches outside the district including those outside the state.

The representation may be based on membership and not on deposits or loan business of branches.  Certain number of seats on the board may be provided exclusively for the head office town and every branch in a group may get representation by rotation.

2. Eligibility for Director’s Post

1. The extent of shareholding should not be the determining factors in regard to eligibility to hold office as director in an urban bank.  A director should be elected by virtue of the confidence he commands among the members. The existing stipulation that a minimum share qualification for membership of the Board should not be insisted upon is, therefore, salutary.

2. Those contesting for directorship in urban banks should have been members for a minimum period of two years. Similarly, members contesting for election to the Board should have had a minimum deposit of any type of Rs.500 in the urban bank concerned for a minimum period of two years continuously.

3. Member’s Eligibility for Voting

To prevent instances of en-masse enrolment at the instance of certain vested interests just before the general body meeting, primarily with a view to capturing seats on the BODs and thereby destabilizing or dislodging the Boards of efficiently managed urban banks, the members of a bank should be allowed to participate in the election of its Board of Management only after completion of a minimum period of 12 months from the date of acquiring of membership.

4. Women Representative on the Board

Where, the scope for the organization of an urban bank exclusively for women is limited in any area, the existing urban banks may give representation to women members on the Board of management and, wherever necessary set up a separate section to cater to the needs of women members. At least one seat for women shareholders may be reserved on the BODs.

5. Developmental Programmes for Board Members

The members on the BODs need regular programmes to develop themselves into a competent policy and decision making body. These programmes may include exposing the Board members to short-term orientation courses, workshops, seminars and visits to other banks. A suitable manual prepared by banks themselves or Federations or Associations of urban banks may be one of the methods of familiarizing the directors with their duties under the bye-laws.  The National Co-operative Union, in collaboration with the National Federation of Urban Co-operative Banks and Credit Societies, and the State Federations or Associations of urban banks, should apply itself to this very important task of educating and training the boards of management of urban banks and draw-up co-coordinated programmes for the purpose.

6. Chief Executive to be on the Board

The Chief executive of an urban bank should preferably be a member of the BODs i.e., he should be a Managing Director.

7. State Government Nominee on the Board

State Government may nominate their representatives on the board of directors of urban banks which are state partnered in regard to share capital.  The number of such representatives should not exceed one-third of the total number of directors or three, whichever is less. Further, the directors nominated by the Government should preferably be competent non-officials rather than officers from the Co-operative Department.

Appendix

Master Circular

Board of Directors of
Primary (Urban) Co-oeprative Banks

A. List of Circulars consolidated in the Master Circular

B. List of Circulars addressed to Registrar of Co-operative Societies