Revised Prompt Corrective Action (PCA) Framework for Banks - RBI - Reserve Bank of India
Revised Prompt Corrective Action (PCA) Framework for Banks
RBI/2016-17/276 April 13, 2017 All Scheduled Commercial Banks Madam/ Dear Sir Revised Prompt Corrective Action (PCA) Framework for Banks Please refer to RBI circulars No. DBS.CO.PP.BC.9/11.01.005/2002-03 dated December 21, 2002 and DBS.CO.PP.BC.13/11.01.005/2003-04 dated June 15, 2004 on the scheme of Prompt Corrective Action. 2. The existing PCA framework for banks has since been reviewed and revised. The salient features are provided in the Annex. 3. The provisions of the revised PCA framework will be effective from April 1, 2017 based on the financials of the banks for the year ended March 31, 2017. The framework would be reviewed after three years. 4. The PCA framework does not preclude the Reserve Bank of India from taking any other action as it deems fit in addition to the corrective actions prescribed in the framework. 5. The contents of the circular may be brought to the attention of the bank’s Board of Directors. Yours faithfully (Parvathy V. Sundaram) The salient features of revised PCA Framework for Banks A. Capital, asset quality and profitability continue to be the key areas for monitoring in the revised framework. B. Indicators to be tracked for Capital, asset quality and profitability would be CRAR/ Common Equity Tier I ratio1, Net NPA ratio2 and Return on Assets3 respectively. C. Leverage would be monitored additionally as part of the PCA framework. D. Breach of any risk threshold (as detailed under) would result in invocation of PCA.
E. The PCA framework would apply without exception to all banks operating in India including small banks and foreign banks operating through branches or subsidiaries based on breach of risk thresholds of identified indicators. F. A bank will be placed under PCA framework based on the audited Annual Financial Results and the Supervisory Assessment made by RBI. However, RBI may impose PCA on any bank during the course of a year (including migration from one threshold to another) in case the circumstances so warrant.
Common menu for selection of discretionary corrective actions 1. Special Supervisory interactions
2. Strategy related actions RBI to advise the bank’s Board to:
3. Governance related actions
4. Capital related actions
5. Credit risk related actions
6. Market risk related actions
7. HR related actions
8. Profitability related actions
9. Operations related actions
Any other specific action that RBI may deem fit considering specific circumstances of a bank. 1 CET 1 ratio – the percentage of core equity capital, net of regulatory adjustments, to total risk weighted assets as defined in RBI Basel III guidelines 2 NNPA ratio – the percentage of net NPAs to net advances 3 ROA – the percentage of profit after tax to average total assets 4 Tier 1 Leverage ratio – the percentage of the capital measure to the exposure measure as defined in RBI guidelines on leverage ratio. |