Master Circular – Operational Guidelines to Primary Dealers - RBI - Reserve Bank of India
Master Circular – Operational Guidelines to Primary Dealers
RBI/2009-10/56 July 1, 2009 All Primary Dealers in the Government Securities Market Dear Sir Master Circular – Operational Guidelines to Primary Dealers The Reserve Bank of India has, from time to time, issued a number of guidelines/instructions/circulars to the Primary Dealers (PDs) in regard to their operations in the Government Securities Market. To enable the PDs to have all the current instructions at one place, this Master Circular is being issued, incorporating the guidelines/instructions/directives on the subject issued upto June 30, 2009. The additional guidelines applicable to banks undertaking PD business departmentally are incorporated under Section II of this Master Circular. The list of circulars consolidated is given in Annex. The guidelines on Risk Management and Capital Adequacy for the stand alone PDs are being issued vide our Master Circular IDMD.PDRD.02/03.64.00/2009-10 dated July 1, 2009. The banks undertaking PD activities departmentally shall follow the extant guidelines applicable to the banks regarding their capital adequacy requirement and risk management.
(K.V.Rajan) Encl: As above Table of Contents Section I: Regulations governing Primary Dealers 1. Primary Dealership System 1.1 Introduction 1.2 The objectives of Primary Dealer System The objectives of the PD system are:
1.3 Eligibility conditions 1.3.1 The following institutions are eligible to apply for Primary Dealership: iv. Banks which do not have a partly or wholly owned subsidiary undertaking PD business and fulfill the following criteria : 1.3.3 Foreign banks operating in India who wish to undertake PD business departmentally by merging the PD business being undertaken by a group entity may do so subject to fulfillment of the criteria stipulated above. 1.3.5 A non-bank applicant shall have net owned funds (NOF) of a minimum of Rs. 50 crore. In the case of a PD intending to diversify into permissible activities, the minimum NOF shall be Rs.100 crore. NOF will be computed in terms of the explanatory note to Section 45-IA of Chapter III-B of the Reserve Bank of India Act, 1934. 1.3.6 PDs are not permitted to set up step-down subsidiaries. 1.4 Procedure for Authorisation of Primary Dealers 1.4.1 For enlistment as a Primary Dealer, an eligible institution should submit its application to the Chief General Manager, Internal Debt Management Department (IDMD), Reserve Bank of India. The Reserve Bank will consider the application and, if satisfied, would grant approval `in principle’. The applicant will thereafter submit an undertaking in respect of the terms and conditions agreed to. Based on the application and undertaking, an authorisation letter will be issued by RBI. Continuation as a Primary Dealer would depend on its compliance with the terms and conditions of authorisation. Note: The decision to enlist Primary Dealers will be taken by Reserve Bank of India based on its perception of market needs, suitability of the applicant and the likely value addition to the system. 1.5 PDs’ role and obligations
1.6 Facilities from RBI to PDsThe Reserve Bank currently extends the following facilities to PDs to enable them to effectively fulfill their obligations:
The facilities are, however, subject to review, depending upon the market conditions and requirement. 1.7 Regulation
1.8 Supervision by RBI1.8.1 Off-site supervision: PDs are required to submit prescribed periodic returns to RBI promptly. The current list of such returns, their periodicity, etc. is furnished in Annex II.1.8.2 On-site inspection: RBI will have the right to inspect the books, records, documents and accounts of the PD. PDs are required to make available all such documents, records, etc. to the RBI officers and render all necessary assistance as and when required. 2. Role of Primary Dealers in the Primary Market Concomitant with the objectives of PD system, the PDs are expected to support the primary issues of dated securities of Central Government and State Government and Treasury Bills of Central Government, through underwriting/bidding commitments and success ratios. The related guidelines are as under: 2.1 Underwriting of Dated Government Securities
2.1.2 Dated securities of State Governments
2.2 Bidding in Primary auctions of Treasury Bills
2.3 ‘When-Issued’ transactions in Central Government Securities PDs shall adhere to the guidelines issued by the RBI vide circular IDMD.No. 2130 /11.01.01 (D) /2006-07 dated November 16, 2006, as amended from time to time, for undertaking “When Issued” transactions. 2.4 Submission of non-competitive bids 2.5 Sale of securities allotted in primary issues on the same day 2.6 Settlement of primary auctions 2.7 Secondary Market Transactions - Short-selling 3.1 PDs are permitted to borrow funds from call/notice/term money market and repo (including CBLO) market. They are also eligible for liquidity support from RBI. 3.2 PDs are allowed to borrow from call/notice market, on an average in a reporting fortnight, up to 200 percent of their net owned funds (NOF) as at the end March of the preceding financial year. 3.3 PDs may lend up to 25 percent of their NOF in call/notice market. The limit will be determined by PDs on an average basis during a ‘reporting fortnight’. 3.4 These limits on borrowing and lending are subject to periodic review by Reserve Bank of India. 3.5 Liquidity Support from RBI
3.6 Inter-Corporate Deposits
3.6.2 PDs are prohibited from placing funds in ICD market. 3.7 FCNR (B) loans / External Commercial Borrowings 3.7.2 PDs are not permitted to raise funds through External Commercial Borrowings. 3.8 Reporting Requirements 3.8.1 PDs are required to report the sources and application of funds maintained on daily basis and reported to RBI on fortnightly basis. The format of return (PDR-I) is enclosed in Annex V. 3.8.2 PDs are required to report the securities market turnover on monthly basis. The format of return (PDR-II) is enclosed in Annex VI. 3.8.3 PDs are required to submit a quarterly statement on capital adequacy in the prescribed format (PDR-III). 3.8.4 PDs are required to report select financial and Balance Sheet indicators on quarterly basis. The format of return (PDR-IV) is enclosed in Annex VII. 4. Diversification of activities by stand-alone Primary Dealers 4.1 Stand-alone Primary Dealers (PDs) are permitted to diversify their activities, as considered appropriate, in addition to their existing business of Government securities, subject to limits. 4.2 PDs may bifurcate their operations into core and non-core activities.
4.2.2 PDs are permitted to undertake the following activities under non-core activities: 4.2.2.1 Activities which are expected to consume capital such as:
4.2.2.2 Services, which do not consume capital or require insignificant capital outlay such as:
4.2.3 For distribution of insurance products, the PDs may comply with the guidelines contained in the circular DNBS(PD)CC.No.35/10.24/2003-04 dated February 10, 2004 issued by the Department of Non-Banking Supervision. 4.2.4 Specific approvals of other regulators, if needed, should be obtained for undertaking the activities detailed above. 4.2.5 PDs are not allowed to undertake broking in equity, trading / broking in commodities, gold and foreign exchange. 4.3 The investment in Government Securities should have predominance over the non-core activities in terms of investment pattern. Stand-alone PDs are required to ensure predominance by maintaining at least 50 per cent of their total financial investments (both long term and short term) in Government Securities at any point of time. Investment in Government securities will include the PD’s Own Stock, Stock with RBI under Liquidity Support / Intra-day Liquidity (IDL)/ Liquidity Adjustment Facility (LAF), Stock with market for repo borrowings and Government Securities pledged with the Clearing Corporation of India Ltd (CCIL). 4.4 The exposure to non-core activities shall be subject to the guidelines on regulatory and prudential norms for diversification of activities by stand-alone PDs, which are as under: 4.4.2.2 The guidelines for both credit risk and market risk in respect of Commercial Paper, Corporate / PSU / FI bonds / Underwriting are contained in the RBI Master circular IDMD.PDRD./03.64.00/2009-10 dated July 1, 2009, as updated from time to time. 4.4.2.4 PDs choosing to diversify into non-core business segments should define internally the scope of diversification, organization structure and reporting levels for those segments. PDs should clearly lay down exposure and risk limits for those segments in the investment policy with the approval of their Board. 5. Investment Guidelines 5.1 Investment policy – PDs should frame and implement investment and operational policy guidelines on securities transactions which should be approved by their Boards. The guidelines should contain the broad objectives to be followed while undertaking transactions in securities on their own account and on behalf of clients, clearly define the authority to put through deals, and lay down procedure to be followed while putting through deals, various prudential exposure limits, policy regarding dealings through brokers, systems for management of various risks, guidelines for valuation of the portfolio and the reporting systems etc. Operational procedures and controls in relation to the day-to-day business operations should also be worked out and put in place to ensure that operations in securities are conducted in accordance with sound and acceptable business practices. While laying down these guidelines, the PDs should strictly adhere to Reserve Bank’s instructions, issued from time to time. The effectiveness of the policy and operational guidelines should be periodically evaluated. 5.2 PDs should necessarily hold their investments in Government securities portfolio in SGL with RBI. They may also have a dematerialised account with depositories (NSDL/CDSL). All purchase/sale transactions in Government securities by PDs should be compulsorily through SGL/CSGL/Demat accounts. 5.3 PDs should hold all other investments such as commercial papers, bonds and debentures, privately placed or otherwise, and equity instruments, only in dematerialised form. 5.4 All problem exposures, which are not backed by any security or backed by security of doubtful value, should be fully provided for. Where a PD has filed suit against another party for recovery, such exposures should be evaluated and provisions made to the satisfaction of auditors. Any claim against the PD should also be taken note of and provisions made to the satisfaction of auditors. 5.5 The profit and loss account should reflect the problem exposures if any, and also the effect of valuation of portfolio, as per the instructions issued by the Reserve Bank, from time to time. The report of the statutory auditors should contain a certification to this effect. 5.6 PDs should formulate, within the above parameters, their own internal guidelines on securities transactions in both primary and secondary markets, with the approval of their Board of Directors. 5.7 Guidelines on investments in non-Government securities 5.7.1 These guidelines cover PDs’ investments in non-Government securities (including capital gains bonds, bonds eligible for priority sector status, bonds issued by Central or State public sector undertakings with or without Government guarantees and bonds issued by banks and financial companies) generally issued by corporates, banks, FIs and State and Central Government sponsored institutions, SPVs etc. These guidelines will, however, not be applicable to (i) units of equity oriented mutual fund schemes where any part of the corpus can be invested in equity, (ii) venture capital funds, (iii) commercial paper, (iv) certificate of deposit, and (v) investments in equity shares. The guidelines will apply to investments both in the primary market and the secondary market. 5.7.2 PDs should not invest in non-Government securities of original maturity of less than one year, other than Commercial Paper and Certificates of Deposits, which are covered under RBI guidelines. 5.7.3 PDs should undertake usual due diligence in respect of investments in non-Government securities. 5.7.4 PDs must not invest in unrated non-Government securities. 5.7.6 PDs' investment in unlisted non-Government securities should not exceed 10% of the size of their non-Government securities portfolio on an on-going basis. The ceiling of 10% will be inclusive of investment in Security Receipts issued by Securitization Companies/Reconstruction Companies and also the investment in Asset Backed Securities (ABS) and Mortgage Backed Securities (MBS). The unlisted non-Government debt securities in which PDs may invest up to the limits specified above, should comply with the disclosure requirements as prescribed by the SEBI for listed companies. 5.7.7 PDs are required to report their secondary market transactions in corporate bonds done in the OTC market on FIMMDA's reporting platform as indicated vide circular IDMD.530/03.64.00/2007-08 dated July 31, 2007. 5.7.8 PDs should ensure that their investment policies duly approved by the Board of Directors are formulated after taking into account all the relevant issues specified in these guidelines on investment in non-Government securities. PDs should put in place proper risk management systems for capturing and analysing the risk in respect of non-Government securities before making investments and taking remedial measures in time. PDs should also put in place appropriate systems to ensure that investment in privately placed instruments is made in accordance with the systems and procedures prescribed under respective PDs’ investment policy. 5.7.9 Boards of PDs should review the following aspects of investment in non-Government Securities at least at quarterly intervals:
5.7.10 In order to help the creation of a central database on private placement of debt, a copy of all offer documents should be filed with the Credit Information Bureau (India) Ltd. (CIBIL) by the PDs. Further, any default relating to interest/ installment in respect of any privately placed debt should also be reported to CIBIL by the investing PDs along with a copy of the offer document. 5.7.11 As per the SEBI guidelines, all trades with the exception of the spot transactions, in a listed debt security, shall be executed only on the trading platform of a stock exchange. In addition to complying with these SEBI guidelines, (as and when applicable) PDs should ensure that all spot transactions in listed and unlisted debt securities are reported on the NDS and settled through the CCIL. 6.1 Internal Control System in respect of securities transactions
6.2 Purchase/Sale of securities through SGL transfer forms
6.3 Bank Receipt or similar receipt should not be issued or accepted by the PDs under any circumstances in respect of transactions in Government securities. 6.4 Accounting Standards for securities transactions
PDs may also furnish more information by way of additional disclosures. 6.5 Reconciliation of holdings of Government securities
6.7 Failure to complete delivery of security/funds in an SGL transaction 7.1 With a view to encouraging wider participation of all classes of investors, including retail, in Government securities, trading in Government securities through a nationwide, anonymous, order driven screen based trading system on stock exchanges, in the same manner in which trading takes place in equities, has been permitted. Accordingly, trading of dated Government of India securities in dematerialized form is allowed on automated order driven system of the National Stock Exchange (NSE) of India, the Stock Exchange Mumbai (BSE) and the Over the Counter Exchange of India (OTCEI). This trading facility is in addition to the reporting/trading facility in the Negotiated Dealing System. Being a parallel system, the trades concluded on the exchanges will be cleared by their respective clearing corporations/clearing houses. 7.2 PDs are expected to play an active role in providing liquidity to the Government securities market and promote retailing. They may, therefore, make full use of the facility to distribute Government securities to all categories of investors through the process of placing and picking-up orders on the exchanges. PDs may open demat accounts with a Depository Participant (DP) of NSDL/CDSL in addition to their accounts with RBI. Value free transfer of securities between SGL/CSGL and demat accounts is enabled by PDO-Mumbai subject to guidelines issued by RBI’s Department of Government and Bank Accounts (DGBA). 7.3 Operational Guidelines
8.1 Business through brokers and contract limits for approved brokers - 8.2 With the approval of their top management, PDs should prepare a panel of approved brokers, which should be reviewed annually or more often if so warranted. Clear-cut criteria should be laid down for empanelment of brokers, including verification of their creditworthiness, market reputation, etc. A record of broker-wise details of deals put through and brokerage paid, should be maintained. 8.3 The brokerage on the deal payable to the broker, if any (if the deal was put through with the help of a broker), should be clearly indicated on the notes/memorandum put up seeking approval for putting through the transaction, and a separate account of brokerage paid, broker-wise, should be maintained. 8.4 The role of the broker should be restricted to that of bringing the two parties to the deal together. Settlement of deals between PDs and counter-parties should be directly between the counter-parties and the broker will have no role in the settlement process. 8.5 While negotiating the deal, the broker is not obliged to disclose the identity of the counter-party to the deal. On conclusion of the deal, he should disclose the counter-party and his contract note should clearly indicate the name of the counter-party. 9. Norms for Ready Forward transactions Primary Dealers are permitted to participate in Ready Forward (Repo) market both as lenders and borrowers. The terms and conditions subject to which ready forward contracts (including reverse ready forward contracts) may be entered into by PDs will be as under:
10.1 PDs may offer Portfolio Management Services (PMS) to their clients under the SEBI scheme of PMS, subject to the following conditions. Before undertaking PMS, the PD must have obtained the Certificate of Registration as Portfolio Manager from the SEBI and also a specific approval from the RBI.
10.2 In addition, PDs should adhere to the under noted conditions:
11. Guidelines on interest rate derivatives 11.1 PDs shall adhere to the guidelines laid down in circular DBOD.No.BP.BC.86 /21.04.157 /2006-07 dated April 20, 2007 as applicable to interest rate derivatives. 11.2 PDs are required to report all their IRS/FRA trades on the CCIL reporting platform within 30 minutes from the deal time in terms of circular IDMD/11.08.15/809/2007-08 dated August 23, 2007. 11.3 PDs are required to report to IDMD, as per the pro forma indicated in Annex IX, their FRAs/ IRS operations on a monthly basis. 12. Guidelines on declaration of dividends PDs should follow the following guidelines while declaring dividend distribution:
13. Guidelines on Corporate Governance 14. Prevention of Money Laundering Act, 2002 - Obligations of NBFCs 15. Violation/Circumvention of Instructions Section II: Additional Guidelines applicable to banks undertaking PD business departmentally 1. Introduction 2. Procedure for Authorisation of bank-PDs2.1 Banks eligible to apply for Primary Dealership, for undertaking PD business, (please see eligibility conditions at (iv) of paragraph 1.3.1 above) may approach the Chief General Manager, Department of Banking Operations & Development (DBOD), Reserve Bank of India, Central Office, Centre I, World Trade Centre, Cuffe Parade, Mumbai-400 005. On obtaining an in-principle approval from DBOD, banks may then apply to the Chief General Manager, Internal Debt Management Department, Reserve Bank of India, 23rd Floor, Central Office Building, Fort, Mumbai- 400 001 for an authorization for undertaking PD business departmentally. 2.2 The banks, proposing to undertake the PD business by merging / taking over PD business from their partly / wholly owned subsidiary, or foreign banks, operating in India, proposing to undertake PD business departmentally by merging the PD business being undertaken by a group company, will be subject to the terms and conditions, as applicable, of the undertaking given by such subsidiary/ group company till such time a fresh undertaking is executed by the bank. 2.3 The banks authorized to undertake PD business will be required to have a standing arrangement with RBI based on the execution of an undertaking (Annex I) and the authorization letter issued by RBI each year (July-June). 3. Applicability of the guidelines issued for Primary Dealers 3.2 Bank-PDs are expected to join Primary Dealers Association of India (PDAI) and Fixed Income Money Market and Derivatives Association (FIMMDA) and abide by the code of conduct framed by them and such other actions initiated by them in the interests of the securities markets. 3.3 The requirement of ensuring minimum investment in Government Securities and Treasury Bills on a daily basis based on net call/ RBI borrowing and Net Owned Funds will not be applicable to bank-PDs who shall be guided by the extant guidelines applicable to banks. 3.4 As banks have access to the call money market, refinance facility and the Liquidity Adjustment Facility (LAF) of RBI, bank-PDs will not have separate access to these facilities and liquidity support as applicable to the standalone PDs. 3.5 It is clarified that for the purpose of "when-issued trades" issued vide circular IDMD.No/2130/11.01.01 (D)/2006-07 dated November 16, 2006, bank-PDs will be treated as Primary Dealers. 3.6 Bank-PDs shall be guided by the extant guidelines applicable to banks as regards borrowing in call/notice/term money market, Inter-Corporate Deposits, FCNR (B) loans /External Commercial Borrowings and other sources of funds. 3.7 The investment policy of the bank may be suitably amended to include PD activities also. Within the overall framework of the investment policy, the PD business undertaken by the bank will be limited to dealing, underwriting and market-making in Government Securities. Investments in Corporate/ PSU/ FIs bonds, Commercial Papers, Certificate of deposits, debt mutual funds and other fixed income securities will not be deemed to be a part of PD business. 3.8 The classification, valuation and operation of investment portfolio guidelines as applicable to banks in regard to "Held for Trading" portfolio will also apply to the portfolio of Government Dated Securities and Treasury Bills earmarked for PD business. 3.9 The Government Dated Securities and Treasury Bills under PD business will count for SLR. 4. Maintenance of books and accounts 4.1 The transactions related to Primary Dealership business, undertaken by a bank departmentally, should be executed through the existing Subsidiary General Ledger (SGL) account of the bank. However, such banks will have to maintain separate books of accounts for transactions relating to PD business (as distinct from normal banking business) with necessary audit trails. It should be ensured that, at any point of time, there is a minimum balance of Rs. 100 crore of Government Securities earmarked for PD business. 4.2 Bank-PDs should subject 100 per cent of the transactions and regulatory returns submitted by PD department to concurrent audit. An auditors' certificate for having maintained the minimum stipulated balance of Rs. 100 crore of Government Securities in the PD-book on an ongoing basis and having adhered to the guidelines/ instructions issued by RBI, should be forwarded to IDMD, RBI on a quarterly basis. 5. Capital Adequacy and Risk Management 5.1 The capital adequacy and risk management guidelines applicable to a bank undertaking PD activity departmentally, will be as per the extant guidelines applicable to banks. In other words, for the purpose of assessing the bank's capital adequacy requirement and coverage under risk management framework, the PD activity should also be taken into account. 5.2 The bank undertaking PD activity may put in place adequate risk management systems to measure and provide for the risks emanating from the PD activity. 6. Supervision by RBI 6.1 The banks authorized to undertake PD business departmentally are required to submit prescribed periodic returns to RBI promptly. The current list of such returns and their periodicity, etc. is furnished in Annex II A.6.2 Reserve Bank of India reserves its right to amend or modify the above guidelines from time to time, as may be considered necessary. |