Master Circular - Disclosure Norms for Financial Institutions - RBI - Reserve Bank of India
Master Circular - Disclosure Norms for Financial Institutions
RBI/2010-2011/39 01 July, 2010 The CEOs of the All-India Term-lending and Refinancing Institutions Dear Sir, Master Circular - Disclosure Norms for Financial Institutions Please refer to the Master Circular DBOD No.FID.FIC.2 /01.02.00/2009-10 dated July 01, 2009 on the above subject. The enclosed Master Circular consolidates and updates all the instructions/ guidelines on the subject up to June 30, 2010. The Master Circular has also been placed on the web-site of RBI (http://www.rbi.org.in). 2. It may be noted that the instructions contained in the Annex 4 have been consolidated in this master circular. Yours faithfully, (Vinay Baijal) Encls : As above Master Circular – Disclosures in Financial Statements of Purpose To provide a detailed guidance to all-India term-lending and refinancing institutions in the matter of disclosures in the ‘Notes to Accounts’ to the Financial Statements. Previous instructions This master circular consolidates and updates the instructions on the above subject contained in the circulars listed in the Annex 4. Application To all the all India Financial Institutions viz. Exim Bank, NABARD, NHB and SIDBI. Structure
Recognising considerable divergence amongst the financial institutions in the nature and manner of disclosures made by them in their published financial statements 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 financial statements. These disclosures constitute only minima and if an FI desires to make any additional disclosures, it would be well advised to do so. 2 Guidelines on Disclosure requirements The various disclosure requirements are as under: 2.1 Capital (b) The amount of subordinated debt raised and outstanding as Tier–II capital (d) The share holding pattern as on the date of the balance sheet 2.2 Asset quality and credit concentration (e) Percentage of net NPAs to net loans and advances (h) Movement in net NPAs (i) Credit exposure as percentage to capital funds and as percentage to total assets, in respect of:
(Names of the borrowers / borrower groups need not be disclosed). 2.3 Liquidity (k) Maturity pattern of rupee assets and liabilities; and
2.4 Operating results (n) Non-interest income as a percentage to average working funds (p) Return on average assets (q) Net Profit per employee 2.5 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: Add: Provisions made during the year Less: Write off, write back of excess provision II. Provisions for depreciation in investments c) Opening balance as at the beginning of the financial year Add: d) Closing balance as at the close of the financial year 2.6 Restructured Accounts The total amount of loan assets as also of the sub standard assets/ doubtful assets separately, which have been subjected to restructuring, etc should be disclosed. 2.7 Assets Sold to Securitisation Company/ Reconstruction Company FIs which sell their financial assets to an SC/ RC, shall be required to make the following diclosures : 2.8 Forward Rate Agreements and Interest Rate Swaps The following disclosures should be made in the note to the balance sheet:
2.9 Interest Rate Derivatives The FIs dealing in interest rate derivatives on exchanges should disclose as a part of the 'notes on accounts' to balance sheets the following details:
2.10 Investments in Non Government Debt Securities: The FIs should disclose the details of the issuer composition of investments made through private placement and the non-performing investments in the ‘Notes on Accounts’ of the balance sheet in the format furnished in the Annex 1. 2.11 Consolidated Financial Statements (CFS) 2.11.1 Extent of Consolidation: 2.11.2 Accounting Policies: CFS should be prepared using uniform accounting policies for like transactions and other events in similar circumstances. (For the purpose, the FIs should rely on a Statement of Adjustments for non-uniform accounting policies furnished by the statutory auditors of the subsidiaries.) If it is not practicable to do so, that fact should be disclosed together with the proportions of the items in the consolidated financial statements to which the different accounting policies have been applied. 2.12 Disclosures on Risk Exposures in Derivatives Best international practices require meaningful and appropriate disclosures of FIs' exposures to risk and their strategy towards managing the risk. FIs should make meaningful disclosures of their derivatives portfolio. A minimum framework for disclosures by FIs on their risk exposures in derivatives is furnished in Annex 2. The disclosure format includes both qualitative and quantitative aspects and has been devised to provide a clear picture of the exposure to risks in derivatives, risk management systems, objectives and policies. FIs should make these disclosures as a part of the 'Notes on Accounts' to the Balance Sheet with effect from March 31, 2005 (June 30, 2005 in the case of National Housing Bank). 2.14 Corporate Debt Restructuring (CDR) FIs should also disclose in their published Annual Accounts, under the "Notes on Accounts", the following information in respect of CDR undertaken during the year :
2.15 Additional Disclosures by FIs in Notes to Accounts Reserve Bank has been taking several steps from time to time to enhance the transparency in the operations of banks by stipulating comprehensive disclosures in tune with the international best practices. Notes: The CRAR and other related parameters, determined as per the extant capital adequacy norms for the FIs, should 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:
and and (ii) Preference Shares : The preference shares, other than convertible preference shares, acquired as part of project financing and meeting the criteria as at (i) above. (iii) Deposits : The deposits placed with the corporate sector. (iii) The Credit Exposure 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. (IV) Capital Funds 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 ). (V) The definition of Borrower Group The definition of ' borrower group' would be the same as applied by the FIs in complying with group exposure norms. (VI) The maturity pattern of Assets and Liabilities (VII) Operating results For operating results, the working funds and total assets should 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.) (VIII) Computing per employee net profit All permanent, full-time employees in all cadres should be reckoned for computing per employee net profit. Format For Disclosure Of Issuer Composition For Investment In Debt Securities A. Issuer categories in respect of investments made
* NOTES: 2. Amounts reported under columns 4, 5, 6 and 7 above might not be mutually exclusive. B. Non performing investments
Disclosures on risk exposure in derivatives FIs shall discuss their risk management policies pertaining to derivatives with particular reference to the extent to which derivatives are used, the associated risks and business purposes served. The discussion shall also include:
Notes: 2. FIs should adopt the Current Exposure Method prescribed by RBI on Measurement of Credit Exposure of Derivative Products which is described in brief as follows: In order to calculate the credit exposure equivalent of off-balance sheet interest rate and exchange rate instruments under current exposure method, a FI would sum:
Concentration of Advances*
Concentration of Exposures**
Concentration of NPAs
II: Sector-wise NPAs
III. Movement of NPAs
IV. Overseas Assets, NPAs and Revenue
V. Off-balance Sheet SPVs sponsored (which are required to be consolidated as per accounting norms)
Part A: List of instructions and circulars superseded
Part B: List of other circulars containing Instructions/Guidelines/Directives related to Disclosure Norms
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