Master Circular – Exposure Norms - RBI - Reserve Bank of India
Master Circular – Exposure Norms
RBI/2009-10/71 July 1, 2009 All Scheduled Commercial Banks Dear Sir Master Circular – Exposure Norms Please refer to the Master Circular DBOD No. Dir. BC. 19/13.03.00/2008-09 dated July 1, 2008 consolidating the instructions / guidelines issued to banks till that date relating to Exposure Norms. The Master Circular has been suitably updated by incorporating the instructions issued up to June 30, 2009 and has also been placed on the RBI website (http://www.rbi.org.in). A copy of the Master Circular is enclosed.
(P. Vijaya Bhaskar) Encl: as above
Master Circular on Exposure Norms A. Purpose This Master Circular provides a framework of the rules/regulations/instructions issued by the Reserve Bank of India to Scheduled Commercial Banks relating to credit exposure limits for individual / group borrowers and credit exposure to specific industry or sectors, and the capital market exposure of banks. B. Classification 2. GUIDELINES 3 ANNEX 1. INTRODUCTION 2. GUIDELINES 2.1 Credit Exposures to Individual/Group Borrowers 2.1.1 Ceilings 2.1.1.1 The exposure ceiling limits would be 15 percent of capital funds in case of a single borrower and 40 percent of capital funds in the case of a borrower group. The capital funds for the purpose will comprise of Tier I and Tier II capital as defined under capital adequacy standards (please also refer to paragraph 2.1.3.5 of this Master Circular). 2.1.1.7 Lending under Consortium Arrangements The ceilings on single /group exposure limit would not be applicable where principal and interest are fully guaranteed by the Government of India. Current Exposure Method
(iv) For contracts with multiple exchanges of principal, the add-on factors are to be multiplied by the number of remaining payments in the contract. 2.1.3.3.Credit Exposure Credit exposure comprises of the following elements: 2.1.3.4 Investment Exposure a) Investment exposure comprises of the following elements: c) The investment made by the banks in bonds and debentures of corporates which are guaranteed by a PFI1 (as per list given in Annex 2) will be treated as an exposure by the bank on the PFI and not on the corporate. 2.1.3.5 Capital Funds 2.2. Credit Exposure to Industry and certain Sectors 2.2.1 Internal Exposure Limits 2.2.1.1 Fixing of Sectoral Limits Apart from limiting the exposures to an individual or a Group of borrowers, as indicated above, banks may also consider fixing internal limits for aggregate commitments to specific sectors, e.g. textiles, jute, tea, etc., so that the exposures are evenly spread over various sectors. These limits could be fixed by the banks having regard to the performance of different sectors and the risks perceived. The limits so fixed may be reviewed periodically and revised, as necessary. 2.2.1.2 Unhedged Foreign Currency Exposure of Corporates To ensure that each bank has a policy that explicitly recognises and takes account of risks arising out of foreign exchange exposure of their clients, foreign currency loans above US $10 million, or such lower limits as may be deemed appropriate vis-à-vis the banks’ portfolios of such exposures, should be extended by banks only on the basis of a well laid out policy of their Boards with regard to hedging of such foreign currency loans. Further, the policy for hedging, to be framed by their boards, may consider, as appropriate for convenience, excluding the following:
Banks are also advised that the Board policy should cover unhedged foreign exchange exposure of all their clients including Small and Medium Enterprises (SMEs). Further, for arriving at the aggregate unhedged foreign exchange exposure of clients, their exposure from all sources including foreign currency borrowings and External Commercial Borrowings should be taken into account. 2.2.1.3 Exposure to Real Estate (ii) While appraising loan proposals involving real estate, banks should ensure that the borrowers have obtained prior permission from government / local governments / other statutory authorities for the project, wherever required. In order that the loan approval process is not hampered on account of this, while the proposals could be sanctioned in the normal course, the disbursements should be made only after the borrower has obtained requisite clearances from the government authorities. Banks' Boards may also consider incorporation of aspects relating to adherence to National Building Code (NBC) in their policies on exposure to real estate. The information regarding the NBC can be accessed from the website of Bureau of Indian Standards (www.bis.org.in). 2.2.2 Exposure to Leasing, Hire Purchase and Factoring Services 2.2.3 Exposure to Indian Joint Ventures/Wholly-owned Subsidiaries Abroad and Overseas Step-down Subsidiaries of Indian Corporates 2.2.3.2 The above exposure will, however, be subject to a limit of 20 percent of banks’ unimpaired capital funds (Tier I and Tier II capital), subject to the following conditions: 2.2.3.3 Further, the loan policy for such credit / non-credit facility should be, inter alia, in keeping with the following: viii Term loans sanctioned to Indian promoters for acquisition of equity in overseas joint ventures / wholly owned subsidiaries under the refinance scheme of Export Import Bank of India (EXIM Bank). x.) Promoters’ shares in the SPV of an infrastructure project pledged to the lending bank for infrastructure project lending. For computing the exposure to the capital markets, loans/advances sanctioned and guarantees issued for capital market operations would be reckoned with reference to sanctioned limits or outstanding, whichever is higher. However, in the case of fully drawn term loans, where there is no scope for re-drawal of any portion of the sanctioned limit, banks may reckon the outstanding as the exposure. Further, banks’ direct investment in shares, convertible bonds, convertible debentures and units of equity-oriented mutual funds would be calculated at their cost price. 2.3.6 Intra-day Exposures 2.4 Financing of equities and investments in shares 2.4.1 Advances against shares to individuals 2.4.2 Financing of Initial Public Offerings (IPOs) Banks may grant advances to individuals for subscribing to IPOs. Loans/advances to any individual from the banking system against security of shares, convertible bonds, convertible debentures, units of equity oriented mutual funds and PSU bonds should not exceed the limit of Rs.10 lakh for subscribing to IPOs. The corporates should not be extended credit by banks for investment in other companies’ IPOs. Similarly, banks should not provide finance to NBFCs for further lending to individuals for IPOs. Finance extended by a bank for IPOs should be reckoned as an exposure to capital market. 2.4.3 Bank finance to assist employees to buy shares of their own companies 2.4.3.2 Banks should obtain a declaration from the borrower indicating the details of the loans / advances availed against shares and other securities specified above, from any other bank/s in order to ensure compliance with the ceilings prescribed for the purpose. 2.4.4 Advances against shares to Stock Brokers & Market Makers i. all the stockbrokers and market makers (both fund based and non-fund based, i.e. guarantees); and 2.4.5 Bank financing to individuals against shares to joint holders or third party beneficiaries While granting advances against shares held in joint names to joint holders or third party beneficiaries, banks should be circumspect and ensure that the objective of the regulation is not defeated by granting advances to other joint holders or third party beneficiaries to circumvent the above limits placed on loans/advances against shares and other securities specified above. While granting advances against units of mutual funds, the banks should adhere to the following guidelines: iv) Advances against units of mutual funds (except units of exclusively debt oriented mutual funds) would attract the quantum and margin requirements as are applicable to advances against shares and debentures. However, the quantum and margin requirement for loans/ advances to individuals against units of exclusively debt-oriented mutual funds may be decided by individual banks themselves in accordance with their loan policy. 2.4.7.2 In the course of setting up of new projects or expansion of existing business or for the purpose of raising additional working capital required by units other than NBFCs, there may be situations where such borrowers may not able to find the required funds towards margin, in anticipation of mobilising of long-term resources. In such cases, there would be no objection to the banks’ obtaining collateral security of shares and debentures by way of margin. Such arrangements would be of a temporary nature and may not be continued beyond a period of one year. Banks have to satisfy themselves regarding the capacity of the borrower to raise the required funds and to repay the advance within the stipulated period. 2.4.8 Bank Loans for Financing Promoters' Contributions 2.4.8.2 These loans will also be subject to individual/group of borrowers exposure norms as well as the statutory limit on shareholding in companies, as detailed above. 2.4.9 Bridge Loans 2.4.9.3 Banks may also extend bridge loans against the expected proceeds of Non-Convertible Debentures, External Commercial Borrowings, Global Depository Receipts and/or funds in the nature of Foreign Direct Investments, provided the banks are satisfied that the borrowing company has already made firm arrangements for raising the aforesaid resources/funds. 2.4.10 Investments in Venture Capital Funds (VCFs) 2.4.13. a. Financing for Acquisition of Equity in Overseas Companies 2.4.15.2 The Audit Committee of the Board should monitor periodically the bank’s exposure by way of financing for margin trading and ensure that the guidelines formulated by the bank’s Board, subject to the above parameters, are complied with. Banks should disclose the total finance extended for margin trading in the "Notes on Account" to their Balance Sheet. 2.5.2 Investment Committee Equity shares in a bank’s portfolio - as primary security or as collateral for advances or for issue of guarantees and as an investment - should be marked to market preferably on a daily basis, but at least on weekly basis. Banks should disclose the total investments made in equity shares, convertible bonds and debentures and units of equity oriented mutual funds as also aggregate advances against shares in the “Notes on Account” to their balance sheets. 2.7.1 (i) Banks' / FIs' investment in the following instruments, which are issued by other banks / FIs and are eligible for capital status for the investee bank / FI, should not exceed 10 percent of the investing bank's capital funds (Tier I plus Tier II): In terms of extant instructions, banks may issue guarantees on behalf of share and stock brokers in favour of stock exchanges in lieu of margin requirements as per stock exchange regulations. While issuing such guarantees banks should obtain a minimum margin of 50 percent. A minimum cash margin of 25 percent (within the above margin of 50 percent) should be maintained in respect of such guarantees issued by banks. The above minimum margin of 50 percent and minimum cash margin requirement of 25 percent (within the margin of 50 percent) will also apply to guarantees issued by banks on behalf of commodity brokers in favour of the national level commodity exchanges, viz., National Commodity & Derivatives Exchange (NCDEX), Multi Commodity Exchange of India Limited (MCX) and National Multi-Commodity Exchange of India Limited (NMCEIL), in lieu of margin requirements as per the commodity exchange regulations. 2.10 'Safety Net' Schemes for Public Issues of Shares, Debentures, etc . 2.10.1 'Safety Net' Schemes 2.10.2 Provision of buy back facilities The definition of infrastructure lending and the list of the items Any credit facility in whatever form extended by lenders (i.e. banks, FIs or NBFCs) to an infrastructure facility as specified below falls within the definition of "infrastructure lending". In other words, a credit facility provided to a borrower company engaged in:
List of All-India Financial Institutions (Counter party exposure - List of institutions guaranteeing bonds of corporates) List of All-India Financial Institutions [Investment in equity/convertible bonds/ convertible debentures by banks -
List of circulars consolidated by the
1With the merger of ICICI Ltd. with ICICI Bank Ltd. effective from 30.03.2002, the entire liabilities of ICICI Ltd. have been taken over by ICICI Bank Ltd. As per the scheme of merger all loans and guarantee facilities to ICICI Ltd. provided by Government would be transferred to the merged entity. Similarly, the investments made in erstwhile ICICI Ltd. by banks would be treated outside the ceiling of 40% till redemption. With the merger of IDBI Bank Ltd. with IDBI Ltd., effective April 2, 2005, the entire liabilities of the erstwhile IDBI Bank Ltd. have been taken over by the new, combined entity Industrial Development Bank of India Ltd., since renamed as IDBI Bank Ltd. Therefore, for the purpose of exposure norms, investments made by the banks in the bonds and debentures of corporates guaranteed by the erstwhile IDBI Ltd. would continue to be treated as an exposure of the banks on IDBI Ltd. and not on the corporates, till redemption. Similarly, investments made in the erstwhile IDBI Ltd. by banks would be treated as outside the capital market exposure ceiling of 40%, till redemption. |