Annex 4: Prompt Corrective Action (PCA) Framework - RBI - Reserve Bank of India
Annex 4: Prompt Corrective Action (PCA) Framework
Reserve Bank of India PCA Framework for commercial banks The Reserve Bank has specified certain regulatory trigger points, as a part of prompt corrective action (PCA) Framework, in terms of three parameters, i.e. capital to risk weighted assets ratio (CRAR), net non-performing assets (NPA) and Return on Assets (RoA), for initiation of certain structured and discretionary actions in respect of banks hitting such trigger points. The PCA framework is applicable only to commercial banks and not extended to co-operative banks, non-banking financial companies (NBFCs) and FMIs. The trigger points along with structured and discretionary actions that could be taken by the Reserve Bank are described below: 1. CRAR (i) CRAR less than 9%, but equal or more than 6% - bank to submit capital restoration plan; restrictions on RWA expansion, entering into new lines of business, accessing/renewing costly deposits and CDs, and making dividend payments; order recapitalisation; restrictions on borrowing from inter-bank market, reduction of stake in subsidiaries, reducing its exposure to sensitive sectors like capital market, real estate or investment in non-SLR securities, etc. (ii) CRAR less than 6%, but equal or more than 3% - in addition to actions in hitting the first trigger point, RBI could take steps to bring in new Management/ Board, appoint consultants for business/ organizational restructuring, take steps to change ownership, and also take steps to merge the bank if it fails to submit recapitalization plan. (iii) CRAR less than 3% - in addition to actions in hitting the first and second trigger points, more close monitoring; steps to merge/amalgamate/liquidate the bank or impose moratorium on the bank if its CRAR does not improve beyond 3% within one year or within such extended period as agreed to. 2. Net NPAs (i) Net NPAs over 10% but less than 15% - special drive to reduce NPAs and contain generation of fresh NPAs; review loan policy and take steps to strengthen credit appraisal skills, follow-up of advances and suit-filed/decreed debts, put in place proper credit-risk management policies; reduce loan concentration; restrictions in entering new lines of business, making dividend payments and increasing its stake in subsidiaries. (ii) Net NPAs 15% and above – In addition to actions on hitting the above trigger point, bank’s Board is called for discussion on corrective plan of action. 3. ROA less than 0.25% - restrictions on accessing/renewing costly deposits and CDs, entering into new lines of business, bank’s borrowings from inter-bank market, making dividend payments and expanding its staff; steps to increase fee-based income; contain administrative expenses; special drive to reduce NPAs and contain generation of fresh NPAs; and restrictions on incurring any capital expenditure other than for technological upgradation and for some emergency situations. FDIC PCA Framework The PCA framework prescribes five levels of trigger points based on capital measures, i.e. total risk-based capital ratio, Tier 1 risk-based capital ratio, and leverage ratio, for insured state-chartered non-member banks. The five PCA categories are (i) well capitalized, (ii) adequately capitalized, (iii) undercapitalized, (iv) significantly undercapitalized, and (v) critically undercapitalized. (i) Well capitalized –
(ii) Adequately capitalized -
(iii) Undercapitalized -
(iv) Significantly undercapitalized -
(v) Critically undercapitalized -
For insured branches of foreign banks, the PCA framework has prescribed five categories in terms of pledged assets and maintenance of eligible assets. These are described below: (i) Well capitalized -
(ii) Adequately capitalized -
(iii) Undercapitalized -
(iv) Significantly undercapitalized -
(v) Critically undercapitalized -
On bank reaching the levels of undercapitalized, or significantly undercapitalized, or critically undercapitalized, automatic restrictions, as per provisions of Section 38 of FDI Act, are placed on the concerned bank in respect of (i) payment of capital distributions and management fees, (ii) the growth of assets, (iii) requiring prior approval of certain expansion proposals, (iv) requiring that the FDIC monitor the condition of the bank, and (v) requiring submission of a capital restoration plan. In addition to the above restrictions and close monitoring, the significantly undercapitalized and critically undercapitalized banks are restricted to pay compensation to senior executive officers of the institution. The critically undercapitalized bank is, in addition to above, required to take prior approval from FDIC in respect of – entering into any material transaction other than in the usual course of business, such as any investment, expansion, acquisition, sale of assets, or other similar action; extending credit for any highly leveraged transaction; amending the institution’s charter or bylaws; making any material change in accounting methods; paying excessive compensation or bonuses; paying significantly high interest on new or renewed liabilities; making any principal or interest payment on subordinated debt beginning 60 days after becoming critically undercapitalized; and engaging in any covered transaction. In addition, FDIC may further restrict the activities of the critically undercapitalized bank. Early Intervention Framework in Canada The Canadian framework of early intervention (issued by the Office of the Superintendent of Financial Institutions (OSFI)) consists of four stages (in addition to the “all normal” stage). Each stage is identified by a set of conditions and a number of options for supervisory measures. The framework also includes guidelines for the interaction between the authorities, including the Canada Deposit Insurance Corporation (CDIC). (i) Stage 1 – Early Warning -
Supervisory actions include – meeting the bank’s management, conducting more frequent and intrusive on-site supervision, and requiring additional and more frequent reporting. The OSFI informs the CDIC about the institution’s position and actions intended to take. OSFI will also send intervention reports to the CDIC and they will hold joint meetings to discuss the risk profile of the institution. (ii) Stage 2 – Risk to financial viability or solvency -
Supervisory actions include – requiring the institution to rectify problems within a specified timeframe, requiring the institution’s external auditor to extend the scope of the review of the financial statements or to conduct other procedures as specified by the OSFI, or developing a contingency plan to enable the OSFI to take rapid control of the assets of the institution in case of rapid deterioration. At this stage, OSFI will inform the CDIC of results and data obtained from enhanced supervisory reviews, expanded audits, and enhanced monitoring. The OSFI and CDIC will commence contingency planning. (iii) Stage 3 – Future financial stability in serious doubt -
Supervisory actions include – directing specialists to assess specific areas such as the quality of loan security, asset values, and sufficiency of reserves; enhancing the scope of business restrictions put on the institution; sending OSFI staff to the institution to monitor the situation on an ongoing basis; expanding contingency planning; and communicating to the management the importance of considering resolution options, including seeking a prospective purchaser. The CDIC and OSFI will discuss the situation of the institution in depth. (iv) Stage 4 – Non-viability/insolvency imminent -
At this stage, OSFI has determined that the financial institution will become non-viable on an immediate basis. The supervisory actions include – assuming temporary control or taking control of the assets; and requesting that the Attorney General apply for a winding-up order. Early Intervention Framework in Denmark The Danish framework consists of five quantitative indicators. The supervisor is authorized to take remedial action in cases where the limits are breached. The five indicators are –
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