Disclosure Norms for the Financial Institutions - ربی - Reserve Bank of India
Disclosure Norms for the Financial Institutions
Ref DBS.FID.No. C- 2 /01.02.00/2003-04
July 10, 2003
The CEOs of the all-India Term-lending and Refinancing Institutions,
Dear Sir,
Master Circular - Disclosure Norms for the Financial Institutions
As you are aware, the Reserve Bank of India has from time to time, issued a number of circulars to the FIs containing instructions on matters relating to norms for disclosures in the published annual reports. In order to enable the FIs to have all the current instructions on the subject at one place, this master circular has been prepared.
2. It may be noted that the instructions contained in circulars listed in the Appendix, as well as the relevant paragraphs indicated in column 5 of the Appendix have been consolidated in this master circular.
Yours faithfully,
(S.S Gangopadhyay)
Chief General Manager
Disclosures in the published annual reports of the financial institutions
Recognising considerable divergence amongst the financial institutions in the nature and manner of disclosures made by them in their published annual reports, the disclosure norms were introduced by Reserve Bank of India for the financial institutions in March 2001 with a view to bringing about uniformity in the disclosure practices adopted by them and improving the degree of transparency in their affairs. Such disclosures, which came into effect from the financial year 2000-2001 and were subsequently enhanced, are required to be made as part of the "Notes to Accounts" to enable the auditors to authenticate the information and notwithstanding the fact that the same information might be contained elsewhere in the published annual report. These disclosures constitute only minima and if an FI desires to make any additional disclosures, it would be well advised to do so.
2. The various disclosure requirements are :
A. Capital
- CRAR, core CRAR and supplementary CRAR
- The amount of subordinated debt raised and outstanding as Tier–II capital
- Risk weighted assets – separately for on- and off-balance sheet items
- The share holding pattern as on the date of the balance sheet
B. Asset quality and credit concentration
- Percentage of net NPAs to net loans and advances,
- Amount and percentage of net NPAs under the prescribed asset classification categories;
- Amount of provisions made during the year towards Standard assets, NPAs, investments (other than those in the nature of an advance), income tax
- Movement in net NPAs
- Credit exposure as percentage to capital funds and as percentage to total assets, in respect of:
* The largest single borrower;
* The largest borrower group;
* The 10 largest single borrowers;
* The 10 largest borrower groups;
(Names of the borrowers / borrower groups need not be disclosed).
- Credit exposure to the five largest industrial sectors (if applicable) as percentage to total loan assets
C. Liquidity
- Maturity pattern of rupee assets and liabilities; and
- Maturity pattern of foreign currency assets and liabilities, in the following format:
Items |
Less than or equal to 1 year |
More than a year up to 3 years |
More than 3 years up to 5 years |
More than 5 years up to 7 years |
More than 7 years |
Total |
Rupee assets |
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Foreign currency assets |
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Total assets |
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Rupee liabilities |
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Foreign currency liabilities |
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Total liabilities |
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Total |
D. Operating results
- Interest income as a percentage to average working funds
- Non-interest income as a percentage to average working funds
- Operating profit as a percentage to average working funds
- Return on average assets
- Net Profit per employee
E Movement in the provisions
The movement in the provisions held towards Non Performing Assets and depreciation in investment portfolio should be disclosed as per the following format:
I. Provisions for Non Performing Assets (comprising loans, bonds and debentures in the nature of advance and inter-corporate deposits)
(excluding provision for standard assets)
a) Opening balance as at the beginning of the financial year
Add: Provisions made during the year
Less: Write off, write back of excess provision
b) Closing balance at the close of the financial year
II. Provisions for depreciation in investments
c) Opening balance as at the beginning of the financial year
- Provisions made during the year
- Appropriation, if any, from Investment Fluctuation Reserve Account during the year
Less:
- Write off during the year
- Transfer, if any, to Investment Fluctuation Reserve Account
d) Closing balance as at the close of the financial year
F. Restructured Accounts
The total amount of loan assets as also of the sub standard assets, separately, which have been subjected to restructuring, etc should be disclosed.
G. Forward Rate Agreements and Interest Rate Swaps
The following disclosures should be made in the note to the balance sheet:
- The notional principal of swap agreements;
- Nature and terms of the swaps including information on credit and market risk and the accounting policies adopted for recording the swaps;
- Quantification of the losses which would be incurred if the counter parties failed to fulfil their obligations under the agreements;
- Collateral required by the entity upon entering into swaps;
- Any concentration of credit risk arising from the swaps. Examples of concentration could be exposures to particular industries or swaps with highly geared companies; and
- The "fair" value of the total swaps book. If the swaps are linked to specific assets, liabilities or commitments, the fair value would be the estimated amount that the entity would receive or pay to terminate the swap agreements at balance sheet date. For a trading swap, the fair value would be its mark to market value.
H. Interest Rate Derivatives
The FIs dealing in interest rate derivatives on exchanges may disclose as a part of the 'notes on accounts' to balance sheets the following details:
Sr.No. |
Particulars |
Amount |
1 |
Notional principal amount of exchange traded interest rate derivatives undertaken during the year (instrument-wise) a) |
|
2 |
Notional principal amount of exchange traded interest rate derivatives outstanding as on 31st March ____ (instrument-wise) a) |
|
3 |
Notional principal amount of exchange traded interest rate derivatives outstanding and not "highly effective" (instrument-wise) a) |
|
4 |
Mark-to-market value of exchange traded interest rate derivatives outstanding and not "highly effective" (instrument-wise) a) |
Notes:
- The CRAR and other related parameters, determined as per the extant capital adequacy norms for the FIs, may be disclosed.
- For the purpose of asset quality and credit concentration, the following should also be reckoned for determining the amount of loans and advances and the NPAs and included in the disclosures at B above :
- Bonds and Debentures : The bonds and debentures should be treated in the nature of advance when :
- The debenture / bond is issued as part of the proposal for project finance and the tenor of the bond / debenture is for three years and above.
and
- The FI has a significant stake (i.e. 10% or more) in the issue
and
- The issue is a part of private placement i.e. the borrower has approached the FI, and not part of a public issue where the FI has subscribed in response to an invitation.
- Preference Shares : The preference shares, other than convertible preference shares , acquired as part of project financing and meeting the criteria as at (i) above.
- Deposits : The deposits placed with the corporate sector .
- The "credit exposure" shall include funded and non-funded credit limits, underwriting and other similar commitments. The sanctioned limits or outstandings whichever is higher shall be reckoned for arriving at exposure limit. In case of term loans, however the exposure limit may be reckoned on the basis of actual outstandings plus undisbursed or undrawn commitments.
- Capital funds for the purpose of credit concentration, would be the total regulatory capital as defined under capital adequacy standards ( i.e.Tier I and Tier II Capital )
- The definition of ' borrower group' would be the same as applied by the FIs in complying with group exposure norms.
- For the maturity pattern of assets and liabilities, the bucketing of various items of assets and liabilities in the specified time buckets should be done in accordance with the RBI Guidelines on Asset Liability Management System, issued to FIs.
- For operating results, the working funds and total assets may be taken as the average of the figures as at the end of the previous accounting year, the end of the succeeding half year and the end of the accounting year under report. (The "working funds" refer to the total assets of the FI.)
- All permanent, full-time employees in all cadres should be reckoned for computing per employee net profit.
However, in cases where disbursements are yet to commence, exposure limit should be reckoned on the basis of the sanctioned limit or the extent upto which the FI has entered into commitments with the borrowing companies in terms of the agreement.
FIs should include in the non-funded credit limit, the forward contracts in foreign exchange and other derivative products like currency swaps, options, etc as per the extant exposure norms.
Appendix
No. |
Circular No. |
Date |
Subject |
Para No. |
1. |
IDMC. MSRD. 4801 / 06.01.03/2002-03 |
03.06.2003 |
Guidelines on Exchange Traded Interest Rate Derivatives |
Para 4 (x) |
2. |
DBS. FID. No. C-14 / 01.02.00/2001-02 |
08.02.2002 |
Additional Disclosures in the Published Annual Reports |
Entire circular |
3. |
DBS. FID. No. C-6 / 01.02.00 /2001-02 |
16.10.2001 |
Guidelines for Classification and Valuation of Investments –Modifications / Clarifications |
Para 2 and 3 of the Annexure |
4. |
DBS. FID. No. C-26 / 01.02.00 /2000-01 |
20.06.2001 |
Monetary and Credit Policy Measures 2001-2002 – Credit Exposure Norms |
Para 2 |
5. |
DBS. FID. No. C-19 / 01.02.00/2000-01 |
28.03.2001 |
Treatment of Restructured Accounts |
Para 8 |
6. |
DBS. FID. No. C- 18 / 01.02.00/ 2000-01 |
23.03.2001 |
Disclosures in the Published Annual Reports |
Entire Circular |
7. |
DBS. FID. No. C-9 / 01.02.00 /2000-01 |
09.11.2000 |
Guidelines – Classification and Valuation of Investments |
Para 4 of the Annexure |
8. |
MPD. BC. 187 / 07.01.279 / 1999-2000 |
07.07.1999 |
Forward Rate Agreements / Interest Rate Swaps |
Annexure 3 |
9. |
DBS. FID . No. 20 / 02.01.00 / 1997-98 |
04.12.1997 |
Limits on Credit Exposures of Term Lending Financial Institutions to Individual/ Group Borrowers |
Entire Circular |