Letter of Transmittal

October 26, 2009

Smt. Usha Thorat
Deputy Governor
Reserve Bank of India
Mumbai

Madam,

I have great pleasure in submitting the Report of the Group to Review the extant Branch Authorisation Policy. The Group, inter alia, has recommended certain measures to provide freedom to domestic Scheduled Commercial Banks (other than RRBs) for opening branches in Tier 3 to Tier 6 centres (centres with population upto 49,999) all over the country and in rural, semi-urban and urban centres in the North Eastern States (including Sikkim), subject to certain conditions.

On behalf of the members of the Committee, colleagues and on my own behalf, I convey my sincere thanks for entrusting us with this task of considerable importance.

With regards,

Yours sincerely,
(P.Vijaya Bhaskar)

SECTION I
INTRODUCTION

Statutory Provisions

1.1 In terms of the extant statutory provisions as contained in Section 23 of the Banking Regulation Act, 1949, no banking company shall open a new place of business in India or change otherwise than within the same city, town or village, the location of an existing place of business situated in India, without the prior permission of the Reserve Bank. Such permissions are granted in terms of the extant Branch Authorisation Policy, as revised from time to time. The components of the extant Branch Authorisation Policy, which was last revised in September 2005, have been incorporated in the Master Circular on Branch Authorisation dated July 1, 2009.

Constitution of Group

1.2 In the Annual Policy Statement of the Reserve Bank for the year 2009-10, it was announced that it is proposed “ to constitute a Group to review the extant branch authorisation policy with a view to providing greater flexibility, enhanced penetration and competitive efficiency consistent with financial stability”. Accordingly, a Group was constituted under the chairmanship of Shri P Vijaya Bhaskar, Chief General Manager in-Charge, Department of Banking Operations and Development, Reserve Bank of India with the following members:

1. Shri Vinay Baijal, CGM, RBI, DBOD
   
   
2. Shri B.P.Vijayendra, CGM, RBI, RPCD
   
   
3. Shri G.S.Hegde, Legal Adviser, RBI, Legal Department
   
   
4. Shri K.Ramachandran, General Manager, State Bank of India, Corporate Centre, Mumbai
   
   
5. Shri I.D.Singh, Chief General Manager, Punjab National Bank, Head Office, New Delhi
   
   
6. Shri Maninder Juneja, Senior General Manager, ICICI Bank Ltd., Mumbai
   
   
7. Shri Ravi Narayanan, Executive Vice President & Head Branch Banking , HDFC Bank Ltd., Mumbai
   
   
8. Shri K.Unnikrishnan, Deputy Chief Executive, Indian Banks’ Association, Mumbai

Terms of Reference

1.3 The Terms of Reference assigned to the Group were:

1. Providing greater flexibility to banks to open branches/other offices by granting general permission to banks to open branches in underbanked districts and rural areas without the prior approval of RBI, subject to reporting.
   
   
2. Examining the criteria subject to which the proposed general permission for opening branches in underbanked districts/rural areas without RBI permission could be granted as to ensure competitive efficiency.
   
   
3. Suggesting additional measures to enhance penetration of branch network of banks in underbanked and rural areas of the country including by way of framing policy stipulations for linking the authorisations to be granted to banks for opening branches in metropolitan/urban/semi-urban areas in other than underbanked districts to the number of branches opened by them in underbanked districts/rural areas, with a view to increasing financial inclusion.
   
   
4. To examine any other matter relevant to the above.

Approach of the Group

1.4 The Group essentially adopted a consultative approach and held discussions with banks which are the major stakeholders in matters relating to Branch Authorisation Policy. Two meetings of the Working Group were held on July 21, 2009 and September 7, 2009 respectively.

Structure of the Report

1.5 The Report has been set out in seven Sections. While Section II delineates the background including statutory provisions and evolution of the Branch Authorisation policy, Section III highlights the major components of the extant Branch Authorisation policy and evaluation thereof. Section IV provides information about the international practices relating to Branch Authorisation and Section V brings out the suggestions relating to Branch Authorisation made by other Committees like the Committee on Financial Inclusion, Committee on Financial Sector Plan for North Eastern Region and Committee on Financial Sector Reforms as also the recommendations of the present Group in respect of these suggestions. Section VI brings out a review of approaches adopted in the past and the roadmap for future while Section VII contains the summary of recommendations.

Acknowledgements

1.6 The Group wishes to place on record its gratitude to Smt. Usha Thorat Deputy Governor, Reserve Bank of India, for her constant encouragement, support and guidance.

1.7 The Group acknowledges the inputs received from the various stake holders consulted during the course of deliberations.

1.8 The Group acknowledges the dedicated efforts put in by members of the Secretariat, comprising Shri T.B.Satyanarayan, General Manager, Smt.Sonali Sen Gupta, Deputy General Manager, Shri H.K.Khare, Assistant General Manager and Shri Satyapal Unni, Manager, Department of Banking Operations and Development, Reserve Bank of India, Central Office, Mumbai in bringing out this report. The Group also acknowledges the inputs and support provided by Shri A.Unnikrishnan, Deputy Legal Adviser, Legal Department, RBI, Central Office as also the team of officials attached to the Department of Statistics and Information Management(DSIM) headed by Dr.A.M.Pedgaonkar, Principal Adviser.

SECTION II
BACKGROUND – STATUTORY PROVISIONS AND EVOLUTION OF THE POLICY

Genesis and statutory powers

2.1 Statutory powers to grant licences for opening of branches by commercial banks in India were first conferred on the Reserve Bank of India by the Banking Companies (Restriction of Branches) Act, 1946 which came into force on November 22, 1946. As its name indicates, this Act was designed primarily with a view to checking the indiscriminate growth of branch banking witnessed in India during the period of the Second World War.

2.2 . The substantative provisions of this Act were subsequently incorporated in Section 23 of the Banking Regulation Act, 1949 in terms of which, no banking company shall open a new place of business in India or change otherwise than within the same city, town or village, the location of an existing place of business situated in India, without the prior permission of the Reserve Bank. Another important provision of this Section refers to the criteria the Reserve Bank may follow in dealing with the applications of banks for grant of permission to open new offices. Section 23(2) of the BR Act lays down that before granting any permission under this section, the Reserve Bank may be required to be satisfied by an inspection under Section 35 or otherwise, in regard to the following matters:

• the financial condition and history of the applicant bank
• the general character of its management
• the adequacy of its capital structure
• the earnings prospects
• whether opening of the new office will serve public interest

2.3 These provisions of the Act and the criteria laid down therein form the statutory basis for the regulation by the Reserve Bank of the branch expansion activity of commercial banks in such a manner as to assist the sound development of the banking system capable of meeting the growing requirements and the changing conditions of the economy.

Objectives of the Statutory provisions

2.4 The genesis of Section 23 of the Banking Regulation Act, 1949 may thus be traced to the necessity (i) to control the indiscriminate opening of branches by banks and (b) to assist and promote economic growth by adoption of a vigorous and positive branch licensing policy designed to achieve the twin objectives of mobilization of resources as also extension of credit facilities to rural areas and the development of banking habit among the people particularly those in rural areas.

2.5 Accordingly, the two dimensions emanating from the above statutory provisions are

1. Regulatory comfort
2. Public interest

It follows from the above that (a) the branch authorisation policy is used to ensure that branch distribution is more dispersed to cover rural, semi-urban and other underbanked areas consistent with the public policy objectives and (b) the branch authorisations are restrictive where there is inadequate regulatory comfort.

Evolution of the policy over a period

2.6 As already stated, during the period of the Second World War, India witnessed indiscriminate growth of branch banking. To restrict branch expansion, a restrictive policy was followed initially during the years 1947 to 1954. Thereafter, till 1962, a liberal Branch Licensing Policy was pursued by RBI. In 1962, banks were compelled to open branches in unbanked/banked centres in a ratio of 1:2. For a coordinated branch expansion, banks were advised to submit a plan for 3 years ie., 1962 to 1965. In 1968, social control measures were introduced. Commercial banks were urged to make a continuous study of banking needs and business potential of various regions and step up the pace of branch expansion by 30% of their performance in the preceding two years. All-India and large regional banks were required to open at least 25% of their new branches in unbanked centres. The earlier norm of two banked centres for every unbanked centre was modified to the ratio of 1:1 between banked and unbanked centres.

2.7 In 1969, when 14 major banks were nationalized, there were 6955 branches of public sector banks in the country and the Average Population Per Branch Office (APPBO) for the country as a whole was 64,000. Public Sector Banks were expected to co-ordinate amongst themselves and thereby avoid duplication of efforts in the spread of banking facilities in underbanked areas. Accordingly, in February 1970, RBI decided to issue licences as and when the banks become eligible for opening offices at urban centres, on the basis of ratio of one office in an urban centre for every two offices opened after December 1969 in rural and semi-urban centres (in the case of banks which had more than 60% of their offices in rural and semi-urban centres) and in the case of other banks, the ratio was one office in an urban centre for every three offices in rural and semi-urban centres.

2.8 In September 1971, the requirement of banks to open the requisite number of offices in rural/semi-urban areas to get an entitlement for opening urban offices including those at metropolitan and port towns was relaxed so that more offices in metropolitan/port towns might be opened.

2.9 From January 1977, a bank had to open 4 offices in unbanked rural centres to get an entitlement to open one office in a metropolitan/port town and one office in a banked centre. It was however open to banks to seek an entitlement of a banked centre in lieu of an entitlement to metropolitan/ port town.

Branch Expansion during 1980’s and 1990’s

2.10 During the years 1969 to 1980, there was a phenomenal increase of 19855 branches and the total number of public sector bank branches increased from 6955 to 26810. It may however be mentioned that during the period 1979-81, under Branch Expansion, States and districts with a higher Average Population Per Branch Office (APPBO) than the national APPBO of 20,000 were identified and District-wise branch expansion programmes were drawn up in consultation with State Governments and banks were advised to open branches at the identified centres. During the period 1980 to 1990, there was a tremendous growth of bank branches and the number of branches of public sector banks increased from 26,810 to 42,079. Towards the end of the 1985-90 plan period, the country, had an impressive network of about 60,000 branches which were considered as adequate to meet the banking requirements. Besides, the adoption of Service Area Approach(SAA) to rural lending under which each bank branch was expected to cover about 15 to 25 villages, also ensured that the banking needs of every village in the country was adequately taken care of. The target of APPBO of 17,000 in rural and semi-urban was more or less achieved by then. The aforesaid achievements/developments were taken into account while evolving the approach to branch expansion for the period 1990-95 and it was decided that there was no need for evolving any particular branch expansion programme as such for any specific period, with targets like population coverage per bank office, as was being done in the past. In the light of the above findings, it was decided to leave it to the judgement of the individual banks to assess the need for additional branches taking into account factors such as business potential and financial viability. The above approach continued during the period 1995 to 2005 also.

Liberalised Branch Expansion Policy – September 2005

2.11 In terms of circular DBOD.BL.BC.35/22.01.001/2005-06 dated September 8, 2005, a new liberalized Branch Authorisation Policy was conveyed to banks. The emphasis on branch expansion in underbanked areas and semi-urban/rural centres continued in the new policy. It was indicated in the policy that banks are encouraged to open branches in underbanked districts and rural centres. In order to facilitate banks to identify centres in underbanked districts, a list of such districts was also forwarded to banks. In addition, new private sector banks are required to open 25% of their branches in semi-urban and rural centres on an ongoing basis.

Foreign banks

2.12 The branch authorisation policy for Indian banks which is in vogue since September 2005 is also applicable to foreign banks subject to certain additional parameters, as brought out in Section III of the Report.

2.13 Thus, the emphasis on provision of banking facilities in rural/semi-urban/underbanked areas continued in the Branch Authorisation Policy as it evolved over a period of time. Branch authorisation policy needs to be continued to be leveraged towards achieving the ultimate objective of financial inclusion.

SECTION III
MAJOR COMPONENTS OF THE EXTANT BRANCH AUTHORISATION POLICY AND EVALUATION THEREOF

Branch Authorisation Policy

3.1 (i) With the objective of liberalising and rationalising the branch authorisation policy, a framework for a branch authorisation policy which would be consistent with the medium term corporate strategy of banks and public interest has been put in place since September 2005. The Master Circular on Branch Authorisation dated July 1, 2009 contains the elements of the branch authorisation policy as updated from time to time.

As may be observed therefrom, in addition to the requirement relating to the financial condition and history of the banking company, the general character of its management, the adequacy of its capital structure and earning prospects, the branch authorisation policy framework has the elements enumerated in the following paragraphs.

1. The RBI will, while considering applications for opening branches give weightage to the nature and scope of banking facilities provided by banks to common persons, particularly in underbanked areas (districts), actual credit flow to the priority sector, pricing of products and overall efforts for promoting financial inclusion, including introduction of appropriate new products and the enhanced use of technology for delivery of banking services.
   
   
2. Such an assessment will include policy on minimum balance requirements and whether depositors have access to minimum banking or “no frills” banking services, commitment to the basic banking activity viz., acceptance of deposits and provision of credit and quality of customer service as, inter alia, evidenced by the number of complaints received and the redressal mechanism in place in the bank for the purpose.
   
   
3. The need to induce enhanced competition in the banking sector at various locations.
   
   
4. Regulatory comfort will also be relevant in this regard. This would encompass:
   
   
   • compliance with not only the letter of the regulations but also whether the bank’s activities are in compliance with the spirit and underlying principles of the regulations.
   • the activities of the banking group and the nature of relationship of the bank with its subsidiaries, affiliates and associates.
   • quality of corporate governance, proper risk management systems and internal control mechanism.

(ii) As regards the procedural aspects, the earlier system of granting authorisations for opening individual branches from time to time has been replaced by a system of giving aggregated approvals, on an annual basis, through a consultative and interactive process. Banks' branch expansion strategies and plans over the medium term are discussed by the RBI with individual banks. The medium term framework and the specific proposals would cover the opening, closing, shifting, merger and conversion of all categories of branches.

(iii) In terms of the new branch authorisation policy, banks will not be required to approach Regional Offices of Reserve Bank of India for “licence” for opening branches. However, they have to approach RBI,DBOD,CO for authorisation for opening branches.

(iv) Banks have been advised in terms of the extant policy that they are encouraged to open branches in underbanked districts and rural centres. In order to facilitate banks to identify centres in underbanked districts, a list of such districts (Annex I) has also been forwarded to banks.

Procedure for application

3.2.1 Based on the medium term strategy and considerations outlined in above paragraph, banks are required to submit on an annual basis, detailed proposals for opening new branches at specific centres to Reserve Bank of India(DBOD), Central Office, Mumbai for approval.

3.2.2 Banks are free to submit their annual branch expansion plan any time during the year. It is not linked either to the financial year or calendar year. The annual branch expansion plan should include specific proposals for opening, closing, shifting, merger and conversion of branches where approval of RBI is required in terms of the extant instructions. The annual branch expansion plan will be discussed with the bank, normally, within four weeks from its submission and approvals thereof will be communicated thereafter.

3.2.3 The Annual Branch Expansion Plan (ABEP) and any other proposals required to be submitted to RBI in this regard should have approval of Board of Directors of the Bank or such other authority to which powers have been delegated by the Board of the bank.

Validity of authorizations

3.3 The validity of the authorisation granted would be one year from the date of the issue of consolidated letter of authorisation/ permission. Generally, no extension in validity period of the authorisations would be allowed. However, in case the bank is unable to open a particular branch due to genuine reasons during the validity period of one year, it may approach RBI before expiry of the validity period of authorisation for extension of time for a further period not exceeding one year.

Foreign Banks

3.4 The above branch authorisation policy for Indian banks which is in vogue since September 2005 is also applicable to foreign banks subject to certain additional parameters, as under:

• Foreign bank's and its group's track record of compliance and functioning in the global markets would be considered. Reports from home country supervisors will be sought, wherever necessary.
• Weightage would be given to even distribution of home countries of foreign banks having presence in India.
• The treatment extended to Indian banks in the home country of the applicant foreign bank would be considered.
• Due consideration would be given to the bilateral and diplomatic relations between India and the home country.
• The branch expansion of foreign banks would be considered keeping in view India's commitments at W.T.O. ATMs would not be included in the number of branches for such computation.

Relaxations in the extant Branch Authorisation policy

Opening of Off-site ATMs

3.5 With effect from June 12, 2009, Scheduled Commercial Banks (including foreign banks) have been granted general permission to install Off-site ATMs, subject to reporting, without having the need to take permission from the Reserve Bank in each case. However, this would be subject to any direction which the Reserve Bank may issue, including for closure/shifting of any such Off-site ATMs, wherever so considered necessary by the Reserve Bank.

Business Facilitator/ Business Correspondent(BF/BC) Model

3.6 With the objective of ensuring greater financial inclusion and increasing the outreach of the banking sector, banks have been permitted to use the services of Non-Governmental Organisations / Self Help Group (NGOs/SHGs), Micro Finance Institutions (MFIs) and other Civil Society Organisations (CSOs) as intermediaries in providing financial and banking services through the use of BF/ BC Model. Under this model, the permitted agencies have been enabled to deliver banking services at unbanked/underbanked areas through an agency model. With a view to further scaling up the BC model, banks were permitted to engage individuals under the following three categories as Business Correspondent: (i) retired bank employees, (ii) retired Government employees and (iii) ex-servicemen. Based on the announcement made in the Annual Policy 2009-10, a Working Group has been constituted to look into the aspects relating to further enlarging the list of permitted entities which can be appointed as Business Correspondents. The Working Group has since submitted its report recommending certain measures to further scale up the implementation of Business Correspondent model, which is under the consideration of Reserve Bank.

Doorstep Banking

3.7 Banks were also permitted to prepare schemes for offering Doorstep Banking facilities, including collection/delivery of cash, to their customers (including individuals, Corporate, PSUs, Government Department etc.), with the approval of their Boards, in accordance with the guidelines issued by Reserve Bank of India.

Provisions in the policy aimed at enhancing/ensuring branch presence in underbanked and rural areas

Opening of branches in under banked districts

3.8 In order to ensure the even spread of banking in the underbanked districts, the proposals submitted by banks for opening of branches in underbanked districts would be considered provided that the location of the proposed branch is not:

(a) Within the municipal limits of State Capital, a Metropolitan Centre or a District Headquarters and

(b) Within 100 kms. from the 4 major Metropolitan Centres (Mumbai, New Delhi, Kolkata and Chennai) and 50 kms. from a State Capital.

However, the above restrictions at (a) and (b) will not be applicable in cases where the location of the proposed branch is in the State of Jammu & Kashmir or any of the 7 North Eastern States viz., Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura.

Notwithstanding the provisions as indicated above, RBI would consider on a case-by-case basis, proposals from banks for opening branches at centres located within underbanked districts which fall within the cateogory of (a) and (b) above, provided the bank is able to satisfy RBI that the location of the proposed branch is really underbanked.

Shifting/merger/closure of single rural branches

3.9 Banks are not allowed to shift /merge/close any single rural branch without prior permission from Reserve Bank of India. As a matter of policy, shifting/merger/ closure of even loss making branches at rural centres having a single commercial bank branch (excluding Regional Rural Bank branch) is not generally permitted, as it would render the centre unbanked.

Shifting of semi-urban, urban and metropolitan branches within the same State

3.10 Though banks are free to shift their semi-urban, urban and metropolitan branches within the same State (except single semi-urban branches as such shifting would render the centre unbanked), such shifting would be subject to the following two criteria:

1. the new centre is of the same or lower population group as the existing centre e.g., a branch at a rural centre can be shifted to another rural centre only and
   
2. a branch located in underbanked district can be shifted to another centre in an underbanked district only.

Substitution of centres

3.11 The substitution of centres would also be subject to the criteria prescribed at paragraph 3.10 (i) and (ii) above. In other words, substitution of centres would be allowed to a centre in the same or lower population group as the centre proposed to be substituted and authorization in respect of a centre in underbanked district can be substituted with another centre in an underbanked district only.

Need for continuing with the provisions which ensure financial inclusion

3.12 Keeping in view the need for continuing with the thrust on financial inclusion which has been built into the extant Branch Authorisation Policy, this Working Group is of the view that the provisions referred to at paragraphs 3.8, 3.9, 3.10 and 3.11 may be continued as removing the same may result in banks moving away from the financially excluded areas.

Other Provisions of the Policy

(i) Part-shifting of branches

3.13 As per the extant policy, banks are required to approach RBI(DBOD, Central Office, BL Division for domestic banks and DBOD, Central Office, International Banking Division for foreign banks) for approval for shifting of some activities/ part-shifting of the branch. Part shifting of the branches will be considered by RBI on a case-to-case basis subject to the following norms:

(i) No part shifting would be considered within three years of opening of a branch.

(ii) Part shifting of only one branch per Metropolitan centre/State Capital would be permitted for each bank in a calendar year.

(iii) The new location for part shifting should be within 250 meters of the existing location.

(iv) For a single branch, only one part shifting will be permitted. Once a branch has been allowed part shifting, the new location as well as the existing location will not be eligible for part shifting.

(v) To qualify for part-shifting, the area of the new location should not be more than the area of the existing location.

(vi) The same activity cannot be carried out at both premises

3.14 Considering the tremendous pressure on space in metropolitan centres and State Capitals, many a time situations arise where banks require additional space for meeting the increasing requirements of their branches, due to growth of business over a period of time. Keeping in view the above aspect, the Group feels that RBI may consider granting general permission to domestic Scheduled Commercial Banks (other than RRBs) for part shifting of their branches subject to strict adherence to the norms as mentioned above.

Conversion of general banking branch into a specialised branch

3.15 As per the extant policy, banks are required to take the prior permission of Reserve Bank of India to convert their existing general banking branches into specialised branches. These proposals are generally being approved by RBI subject to the condition that the existing customers of the general banking branch which is proposed to be converted into a specialised branch should be continued to be served by the bank. The Group recommends that domestic Scheduled Commercial Banks (other than RRBs) may be delegated with power to convert their general banking branches into specialised branches subject to the condition that the existing customers of the general banking branch which is proposed to be converted into a specialised branch should be continued to be served by the bank.

Evaluation of the extant policy

3.16 It is relevant to mention here that after the introduction of the revised Branch Authorisation Policy in September 2005, the number of authorisations issued to banks as a percentage of the number of authorisations sought by them has been progressively going up, contrary to the perception in some quarters that the new policy introduced in September 2005 has been restrictive in granting authorisations to banks for opening branches. As against 62% authorisations granted to banks (as a percentage of the number of authorisations sought) in the year 2005-06 ( prior to introduction of the revised policy), the percentage of authorisations granted (vis-à-vis authorisations sought) has gone upto 68% (2006-07), 87%(2007-08) and 91%(2008-09) respectively in the three years after the introduction of the revised policy.

3.17 Further, better distribution has been achieved across the geographical spectrum in as much as rural and semi-urban branches authorised as a percentage of total number of authorisations, on an average, has substantially gone up from 32% during the period from 2003-04 to 2005-06 (prior to implementation of the new BA policy) to 51 % during the period from 2006-07 to 2008-09 (after implementation of the new Branch Authorisation policy).

3.18 As regards foreign banks, the number of authorisations issued during the calendar years 2006, 2007,2008 is 13,19 and 20 respectively as against the WTO commitment of 12 branches per year.

3.19 It would be observed from the above that the extant policy does subserve the goals of greater penetration of banking services and financial inclusion.

SECTION IV
BRANCH AUTHORISATION - INTERNATIONAL PRACTICES

Emerging Market Economies

4.1 A review of international regulatory practices in respect of Branch Authorisation especially with reference to emerging market economies is furnished in Annex II. As may be observed therefrom, in most of the emerging economies, banks require an authorization from the respective regulator.

Developed Economies

4.2. A review of international experience with reference to developed economies like U.S.A., U.K., Canada, Australia and New Zealand reveals that establishment of new branches is generally not subject to regulatory licensing requirements. Consequently the stipulations for geographic coverage of banks do not exist.

4.3. Instead, most of these countries have relied on measures other than branch authorization to encourage financial inclusion, like pressure being applied on banks to recognize their corporate social responsibility and provide access to all sections of the society. This has been achieved in a number of ways – through 'volunatary agreement', as in Britain; through legislation such as Community Reinvestment Act (CRA) as in United States and a mix of the two, in Canada, with legislation underpinning a voluntary agreement. The details in this regard are furnished below:

• Encouraging Credit Unions that offer functional flexibility for providing affordable credit with simultaneous tightening of legal provision to ensure investor safety (UK)
  
  
• Using Post Offices as delivery points, with substantial network support by banks, where the primary interface of the customers would be with Post Offices while banks provide the back-end technology and operating support (Post Office Card Account in US/UK)
  
  
• Allowing industry to respond to financial inclusion through Corporate Responsibility initiatives such as contributing to a dedicated industry financial inclusion fund (UK)
  
  
• Facilitating an industry self-monitoring mechanism through constitution of a Financial Inclusion Task Force (FITF) with senior banking representatives to consider how to achieve a nationwide increase in the coverage and capacity of third sector lenders such as credit unions and community development finance institutions that operate in deprived areas (UK)
  
  
• In UK, the banking sector has played a proactive role in promoting financial inclusion by voluntarily entering into partnerships with projects and organisations fighting financial exclusion like children fund projects, housing association projects, financial education trusts and also with charity organisations. There are, however, no regulatory stipulations on minimum number of branches in rural areas.
  
  
• Memorandum of Understanding (MOU) between banks and regulators for promoting access to basic banking and monitoring the commitments under MOU through regulatory agencies (Canada)
  
  
• In Canada, people’s “Access Basic Banking Services” has been recognised as fundamental right and the commitment of the banks to enforce this right of customers is made a part of their banking regulations. However, even in Canada, this objective is not linked with the regulatory restrictions or norms for opening of branches. But the closure of bank branches attracts regulatory attention, which seeks to examine such proposals from the social perspective
  

SECTION V

SUGGESTIONS RELATING TO BRANCH AUTHORISATION POLICY MADE BY OTHER COMMITTEES AND RECOMMENDATIONS OF THE PRESENT GROUP

5.1 It will be relevant to look at the recommendations made by other Committees constituted in the recent past on aspects relating to Branch Authorisation. In this connection, the recommendations of the following Committees would be relevant: (i) Committee on Financial Inclusion (Chairman: Dr.C.Rangarajan) (ii) Committee on Financial Sector Plan for North Eastern Region (Chairperson: Smt.Usha Thorat, Deputy Governor, RBI) and (iii) Committee on Financial Sector Reforms (Chairman: Dr.Raghuram Rajan). The relevant suggestions of the above three committees relating to Branch Expansion of banks and the present Group’s recommendations in this regard are furnished below:

Suggestions of the Committee on Financial Inclusion (Chairman: Dr.C.Rangarajan)

5.2 The relevant extracts from the Report of the Committee on Financial Inclusion are furnished below:

“(i) In districts where the population per rural and semi-urban branches is much higher than the national average, the DLCCs may identify centres for opening branches by commercial banks and RRBs in the next three years”.

(ii) “For the North-Eastern Region, the Committee on Financial Sector Plan (Chairperson: Smt.Usha Thorat) has already identified such centres and the branch expanasion plan as indicated therein may be implemented “

Recommendations of the present Group

5.3 The data regarding number of branches of commercial banks(bank-group wise and population-group wise) as on March 31, 2009 is furnished in Annex III. As may be observed therefrom, there were 78,923 branches of commercial banks in the country as at the end of March 2009

5.4 The Committee on Financial Inclusion has identified 256 districts across the country as “financially excluded districts” (list furnished in Annex IV). Most of these districts, except a few, also figure in the list of underbanked districts circulated by RBI among banks. In other words, there are certain financially excluded districts which are not underbanked districts. There is an urgent need to use Branch Authorisation policy as a tool to scale up banking outreach in underbanked districts and financially excluded districts as listed in Annex I and IV to this Report.

5.5 The data regarding distribution of banked and unbanked centres population category-wise (Tier 1 to Tier 6) is furnished in Annex V. As may be observed therefrom, the percentage of unbanked centres to total number of centres under each population category is highest (ranging from 22% to 96%), at the centres which are at the lower end of population category (Tier 3 to Tier 6 centres – centres with population upto 49,999); while the percentage of unbanked centres to total number of centres is nil under the higher end of population category (Tier1 and 2 – centres with population of 50,000 and above). However, 96% of the Tier 6 centres being unbanked is on the basis of reckoning each individual village (population of upto 5,000 and numbering around 5,75,000) as a separate bankable centre. From a banking perspective, this is necessarily not an appropriate picture inasmuch as each and every village may not be bankable; but could effectively be served by any or combination of the branchless banking models like BC/BF, ATMs, POS terminals etc, depending inter alia on various factors like geographical terrain, location of the village centre, economic potential etc., Nonetheless, this highlights the need for a more granular approach in branch authorisation policy to renew and focus national level efforts towards banking penetration at the lower end population category centres (Tier 3 to Tier 6).

5.6 Keeping the above aspects as also the need for scaling up banking penetration and financial inclusion in Tier 3 to Tier 6 centres, the Group recommends that domestic Scheduled Commercial Banks (other than RRBs) may be granted complete freedom to open branches in:

• Tier 3 to Tier 6 centres (population upto and inclusive of 49,999 as per 2001 Census) of the country without the prior permission of RBI, subject to reporting.

5.7 The Group considered the present overall position of the banks as to their networth, capital adequacy, quality of management and profitability. The Group felt that public interest will be effectively served by the opening of bank branches in Tier 3 to Tier 6 centres to scale up the cause of financial inclusion and thereby to recommend that general permission may be granted to domestic Scheduled Commercial Banks (other than RRBs) for opening branches in such areas without being required to approach RBI in each case.

5.8 Further, RBI may have the option to withhold the general permission given to banks to open branches in Tier 3 to Tier 6 centres, on a case-to-case basis, taking into account relevant factors like lack of regulatory comfort relating to the bank. The continuation of the general permission by RBI should also be subject to a critical assessment of the steps taken by the bank towards achieving the goal of financial inclusion, including the number of branches opened in rural/semi-urban areas in terms of the general permission, rate of credit growth in rural branches, growth in number of deposit accounts in rural areas and growth in credit accounts for less than Rs.25,000/- etc.,

5.9 Even after granting the general permission as recommended by the Group, banks would continue to approach Reserve Bank of India for prior permission for opening of branches in Tier 1 and Tier 2 ( centres with population of 50,000 and above as per 2001 Census). The number of branches which would be authorised by RBI based on such applications may depend, inter alia, upon various aspects including a requirement that banks may plan their annual branch expansion in such a manner that at least one-third of the total number of branches opened by them in every financial year are in underbanked districts or financially excluded districts , in underbanked states [States where the Average Population Per Branch Office (APPBO) is more than the national average – List of underbanked states furnished in Annex VI] as also upon a critical assessment of the steps taken by the bank towards achieving the goal of financial inclusion such as the rate of credit growth in rural branches, growth in number of deposit accounts in rural areas and growth in credit accounts for less than Rs.25,000/- etc., The prescription of a minimum number of at least one third of the total number of branches to be opened in underbanked or financially excluded districts of underbanked states will quicken the process of banking penetration in such of the areas which have been hitherto bypassed/untouched by banks.

5.10 As regards the North Eastern States, considering the extent of financial exclusion in these States, domestic Scheduled Commercial Banks (other than RRBs) may be given general permission to open branches in rural, semi-urban and urban centres in North Eastern States and Sikkim. Here again, the general permission would be subject to the requirement that at least one third of the branches opened in a financial year should be opened in underbanked districts and financially excluded districts of underbanked states.