July 7, 1999
Aashadha 16, 1921(S)
To
All Scheduled Commercial Banks/ Primary Dealers/ All India Financial Institutions
Dear Sirs,
Forward Rate Agreements/ Interest Rate Swaps
In the Governor’s Statement on ‘Mid-Term
Review of Monetary and Credit Policy for 1998-99’ announced on October 30, 1998,
it was indicated that with a view to further deepening the money market as also
to enable banks, primary dealers and all-India financial institutions to hedge
interest rate risks, the Reserve Bank of India has decided, in principle, to
create an environment that would facilitate introduction of interest rate swaps.
2. Accordingly, it has been decided to allow scheduled commercial
banks (excluding Regional Rural Banks), primary dealers and all-India financial
institutions to undertake Forward Rate Agreements/Interest Rate Swaps (FRAs/IRS)
as a product for their own balance sheet management and for market making purposes.
Participants who intend to undertake FRAs/IRS are, however, advised that before
undertaking market making activity, they should ensure that appropriate infrastructure
and risk management systems are put in place. Further, participants should also
set up sound internal control system whereby a clear functional separation of
trading, settlement, monitoring and control and accounting activities is provided.
3. Guidelines on FRAs/IRS formulated in consultation with
market participants are attached.
4. Kindly acknowledge receipt.
Yours faithfully,
(K.Kanagasabapathy)
Adviser-in-Charge
Forward Rate Agreements and Interest Rate Swaps –
Guidelines
Deregulation of interest rates which helped in making financial
market operations efficient and cost effective has brought to the fore a wide
array of risks faced by the market participants. To manage and control these
risks, there has been a felt need for an appropriate financial instrument. Forward
Rate Agreement (FRA) and Interest Rate Swap (IRS) are such instruments which
can provide effective hedge against interest rate risks. To enable the market
to use FRAs/ IRS and for smooth development of these products, guidelines for
FRAs/ IRS have been formulated and are set out below:
Description of the product
2. A Forward Rate Agreement or an Interest Rate Swap provides
means for hedging the interest rate risk arising on account of lendings or borrowings
made at fixed/ variable interest rates.
3. A Forward Rate Agreement (FRA) is a financial contract
between two parties to exchange interest payments for a `notional principal’
amount on settlement date, for a specified period from start date to maturity
date. Accordingly, on the settlement date, cash payments based on contract (fixed)
and the settlement rate, are made by the parties to one another. The settlement
rate is the agreed bench-mark/ reference rate prevailing on the settlement date.
4. An Interest Rate Swap (IRS) is a financial contract
between two parties exchanging or swapping a stream of interest payments for
a `notional principal’ amount on multiple occasions during a specified period.
Such contracts generally involve exchange of a `fixed to floating’ or `floating
to floating’ rates of interest. Accordingly, on each payment date - that occurs
during the swap period - cash payments based on fixed/ floating and floating
rates, are made by the parties to one another.
Participants
5. Scheduled commercial banks (excluding Regional Rural
Banks), primary dealers (PDs) and all-India financial institutions (FIs) are
free to undertake FRAs/ IRS as a product for their own balance sheet management
or for market making. Banks/ FIs/ PDs can also offer these products to corporates
for hedging their (corporates) own balance sheet exposures. No specific permission
from Reserve Bank would be required to undertake FRAs/ IRS. However, participants
when they start undertaking such transactions, will be required to inform Monetary
Policy Department (MPD), Reserve Bank of India and abide by such reporting requirements
as prescribed by the Reserve Bank from time to time.
6. Participants undertaking FRAs/ IRS are, however, advised
that before undertaking market making activity in FRAs/ IRS, they should ensure
that appropriate infrastructure and risk management systems such as ability
to price the product and mark to market their positions, monitor and limit exposures
on an ongoing basis, etc., are put in place.
Types of FRAs/ IRS
7. Banks/ PDs/ FIs can undertake different types of plain
vanilla FRAs/ IRS. Swaps having explicit/ implicit option features such as caps/
floors/ collars are not permitted.
Bench Mark Rate
8. The benchmark rate should necessarily evolve on its
own in the market and require market acceptance. The parties are therefore,
free to use any domestic money or debt market rate as benchmark rate for entering
into FRAs/ IRS, provided methodology of computing the rate is objective, transparent
and mutually acceptable to counterparties.
Size
9. There will be no restriction on the minimum or maximum
size of `notional principal’ amounts of FRAs/ IRS. Norms with regard to size
are expected to emerge in the market with the development of the product.
Tenor
10. There will be no restriction on the minimum or maximum
tenor of the FRAs/ IRS.
Capital Adequacy
11. Banks and financial institutions are required to maintain
capital for FRAs/ IRS, as per the stipulations contained in Annexure
1. Primary dealers should follow the norms as indicated in Annexure
2.
Exposure Limits
12. Banks, FIs and PDs have to arrive at the credit equivalent
amount for the purposes of reckoning exposure to a counterparty. For this purpose
participants may apply the conversion factors to notional principal amounts
as per the original exposure method prescribed in Annexure 1
and Annexure 2. The exposure should be within sub-limit to
be fixed for FRAs/ IRS to corporates/ banks/ FIs/ PDs by the participants concerned.
In case of banks and FIs, the exposure on account of FRAs/ IRS together with
other credit exposures should be within single/ group borrower limits as prescribed
by RBI.
13. Further, while dealing with corporates, banks/ FIs/
PDs should exercise due diligence to ensure that they (corporates) are undertaking
FRAs/ IRS only for hedging their own rupee balance sheet exposures. Banks/ FIs/
PDs are advised to also obtain a certificate from the authorised signatory/
signatories of corporate/s to the effect that the transactions undertaken by
them are meant for hedging balance sheet exposures only, i.e., size and tenor
of the transactions undertaken are not in excess of their underlying rupee exposures.
Swap Position
14. Ideally, participants should undertake FRAs/ IRS only
for hedging underlying genuine exposures. However, recognising the crucial role
played by the market maker in development of the product and creating of the
market itself, participants have been allowed to undertake market making activity,
which would involve at times dealing in the market without underlying exposure.
However to ensure that market makers do not over extend themselves, market makers
are required to place prudential limits on swap positions, which may arise on
account of market making activity.
15. Scheduled commercial banks, should place various components
of assets, liabilities and off-balance sheet positions (including FRAs, IRS)
in different time buckets and fix prudential limits on individual gaps as per
the procedure laid down in the Reserve Bank of India Circular No. BP.BC. 8/21.04.098
dated February 10, 1999, on ALM system. The FRAs/ IRS, etc. undertaken by banks
will have to be within the prudential limits for different time buckets, approved
by Boards/ Management Committees of banks.
16. Primary Dealers / Financial Institutions should identify
swap positions in each maturity bucket and place prudential limits with the
approval of their respective boards.
17. The prudential limits on swap positions, as detailed
in paragraph 16, will require vetting by the Reserve Bank after approval of
respective boards, as mentioned below.