RBI / 2005-06 / 283
DBOD.No.BP.BC. 57 / 21.01.002 / 2005-2006
January 25, 2006
All Commercial Banks
(Excluding RRBs)
Dear Sir
Enhancement of banks’ capital raising
options for capital adequacy purposes
As you are aware, until recently,
the capital adequacy ratio was applicable only to credit risk assumed by banks.
Subsequently, capital requirement for market risks for the HFT portfolio was
introduced during 2004-05. In addition, banks are required to provide capital
for market risk for the AFS portfolio by March 31, 2006. This would require
banks to augment their capital funds to ensure continued compliance with the
regulatory minimum CRAR. With the transition to the new capital adequacy framework
(Basel II) scheduled for March 2007, banks would need to further shore up their
capital funds to meet the requirements under the revised framework. Under Basel
II, the capital requirements are not only more sensitive to the level of risk
but also apply to operational risks. Thus banks would need to raise additional
capital on account of market risk, Basel II requirements, as well as to support
the expansion of their balance sheets.
2. The Basel Capital Accord
1988 classifies capital under three Tiers. Tier 1 capital and Tier 2 capital
include the following:
Tier 1 capital
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Tier 2 capital
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a. Permanent shareholders’ equity;
b. Perpetual non-cumulative preference
shares;
c. Disclosed reserves;
d. Innovative capital instruments
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a. Undisclosed reserves;
b. Revaluation reserves;
c. General provisions/general
loan-loss reserves;
d. Hybrid debt capital
instruments (a range of instruments which combine characteristics
of equity capital and debt); and
e. Subordinated term debt;
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Further, at the discretion of their
national authority, banks may employ a third tier of capital (Tier 3), consisting
of short-term subordinated debt for the sole purpose of meeting a proportion
of the capital requirements for market risks.
3. At present, banks are not
allowed to raise Tier 3 capital. The options for raising Tier 1 and Tier 2 capital
funds as available to the banks in India in terms of the present guidelines
on capital adequacy do not allow banks to raise capital funds through the issue
of
a. Preference shares – both cumulative
and non cumulative;
b. Innovative capital instruments
for inclusion in Tier 1 capital; and
c. Hybrid debt instruments for
inclusion in Tier 2 capital.
The feasibility of allowing banks
to raise capital funds through the above mentioned instruments has been examined.
However, since Tier 3 capital is short term in nature and is an optional item
of capital for meeting a portion of banks' exposures to market risks, this option
has not been considered for the present.
4. Taking into consideration
the above and with a view to provide banks in India additional options for raising
capital funds, to meet both the increasing business requirements as well as
the Basel II requirements within the existing legal framework, it has been decided
that banks may augment their capital funds by issue of the following additional
instruments:
a. Innovative Perpetual Debt Instruments
(IPDI) eligible for inclusion as Tier 1 capital;
b. Debt capital instruments eligible
for inclusion as Upper Tier 2 capital;
c. Perpetual non-cumulative Preference
shares eligible for inclusion as Tier 1 capital - subject to laws in force from
time to time; and
d. Redeemable cumulative Preference
shares eligible for inclusion as Tier 2 capital - subject to laws in force from
time to time.
5. The guidelines governing the
instruments at (a) and (b) above, indicating the minimum regulatory requirements
are furnished in Annex 1 and Annex 2 respectively.
Detailed guidelines regarding items (c) and (d) above will be issued separately
as appropriate in due course. Banks should ensure that the instruments that
may be issued by them are in strict conformity with these guidelines.
6. Please acknowledge receipt.
Yours faithfully
( Prashant Saran )
Chief General Manager-In-Charge
ANNEX 1
Terms and conditions applicable
to Innovative Perpetual Debt Instruments for inclusion as Tier 1 capital
The Innovative Perpetual Debt Instruments
(Innovative Instruments) that may be issued as bonds or debentures by Indian
banks should meet the following terms and conditions to qualify for inclusion
as Tier 1 Capital for capital adequacy purposes.
1. Terms of Issue of innovative
instruments
i. Currency of issue
Banks shall issue innovative instruments
in Indian Rupees. Banks shall obtain prior approval of the Reserve Bank of India,
on a case-by-case basis, for issue of innovative instruments in foreign currency.
ii. Amount
The amount of innovative instruments
to be raised may be decided by the Board of Directors of banks.
iii. Limits
Innovative instruments shall not
exceed 15 per cent of total Tier 1 capital. The above limit will be based on
the amount of Tier 1 capital after deduction of goodwill and other intangible
assets but before the deduction of investments. Innovative instruments in excess
of the above limits shall be eligible for inclusion under Tier 2, subject to
limits prescribed for Tier 2 capital. However, investors’ rights and obligations
would remain unchanged.
iv. Maturity period
The innovative instruments shall be perpetual.
v. Rate of interest
The interest payable to the investors
may be either at a fixed rate or at a floating rate referenced to a market determined
rupee interest benchmark rate.
vi. Options
Innovative instruments shall not
be issued with a ‘put option’. However banks may issue the instruments with
a call option subject to strict compliance with each of the following conditions:
a. Call option may be exercised
after the instrument has run for at least ten years; and
b. Call option shall be exercised
only with the prior approval of RBI (Department of Banking Operations &
Development). While considering the proposals received from banks for exercising
the call option the RBI would, among other things, take into consideration the
bank’s CRAR position both at the time of exercise of the call option and after
exercise of the call option.
i. Step-up option
The issuing bank may have a step-up
option which may be exercised only once during the whole life of the instrument,
in conjunction with the call option, after the lapse of ten years from the date
of issue. The step-up shall not be more than 100 bps. The limits on step-up
apply to the all-in cost of the debt to the issuing banks.
ii. Lock-In Clause
(a) Innovative instruments shall
be subjected to a lock-in clause in terms of which the issuing bank shall not
be liable to pay interest, if
1. the bank’s CRAR is below the
minimum regulatory requirement prescribed by RBI; OR
2. the impact of such payment
results in bank’s capital to risk assets ratio (CRAR) falling below or remaining
below the minimum regulatory requirement prescribed by Reserve Bank of India;
(b) However, banks may pay interest
with the prior approval of RBI when the impact of such payment may result in
net loss or increase the net loss, provided the CRAR remains above the regulatory
norm.
(c) The interest shall not
be cumulative.
(d) All instances of invocation
of the lock-in clause should be notified by the issuing banks to the Chief General
Managers-in-Charge of Department of Banking Operations & Development and
Department of Banking Supervision of the Reserve Bank of India, Mumbai.
i. Seniority of claim
The claims of the investors
in innovative instruments shall be
a. Superior to the claims
of investors in equity shares; and
b. Subordinated to the claims
of all other creditors.
ii. Discount
The innovative instruments
shall not be subjected to a progressive discount for capital adequacy
purposes since these are perpetual.
iii. Other conditions
a. Innovative instruments
should be fully paid-up, unsecured, and free of any restrictive clauses.
b. Investment in these instruments
by FIIs and NRIs shall be within an overall limit of 49% and 24% of the
issue respectively, subject to the investment by each FII not exceeding
10% of the issue and investment by each NRI not exceeding 5% of the issue.
c. Banks should comply with
the terms and conditions, if any, stipulated by SEBI / other regulatory
authorities in regard to issue of the instruments.
2. Compliance with Reserve Requirements
i. The funds collected by various
branches of the bank or other banks for the issue and held pending
finalisation of allotment of the innovative instruments will have to be
taken into account for the purpose of calculating reserve requirements.
ii. The total amount raised
by a bank through innovative instruments shall be reckoned as liability
for the calculation of net demand and time liabilities for the purpose of
reserve requirements and, as such, will attract CRR/SLR requirements.
3. Reporting Requirements
Banks issuing innovative instruments
shall submit a report to the Chief General Manager-in-charge, Department of
Banking Operations & Development, Reserve Bank of India, Mumbai giving
details of the debt raised, including the terms of issue specified at item
1 above together with a copy of the offer document soon after the issue is
completed.
4. Investment in innovative instruments
issued by other banks/ FIs
i. A bank's investment in innovative
instruments issued by other banks and financial institutions will be reckoned
along with the investment in other instruments eligible for capital status
while computing compliance with the overall ceiling of 10 percent for cross
holding of capital among banks/FIs prescribed vide circular DBOD.BP.BC.No.3/
21.01.002/ 2004-05 dated 6th July 2004 and also subject to cross holding
limits.
ii. Bank's investments in innovative
instruments issued by other banks/ financial institutions will attract a
100% risk weight for capital adequacy purposes.
5. Grant of advances against
innovative instruments
Banks should not grant advances
against the security of the innovative instruments issued by them.
6. Raising of innovative Instruments
for inclusion as Tier 1 capital by foreign banks in India
Foreign banks in India may raise
Head Office (HO) borrowings in foreign currency for inclusion as Tier 1 capital
subject to the same terms and conditions as mentioned in items 1 to 5 above
for Indian banks. In addition, the following terms and conditions would also
be applicable:
i. Maturity period
If the amount of innovative Tier
1 capital raised as Head Office borrowings shall be retained in India on a
perpetual basis .
ii. Rate of interest
Rate of interest on innovative
Tier 1 capital raised as HO borrowings should not exceed the on-going market
rate. Interest should be paid at half yearly rests.
iii. Withholding tax
Interest payments to the HO will
be subject to applicable withholding tax.
iv. Documentation
The foreign bank raising innovative
Tier 1 capital as HO borrowings should obtain a letter from its HO agreeing
to give the loan for supplementing the capital base for the Indian operations
of the foreign bank. The loan documentation should confirm that the loan given
by Head Office shall be eligible for the same level of seniority of claim
as the investors in innovative instruments capital instruments issued by Indian
banks. The loan agreement will be governed by and construed in accordance
with the Indian law.
v. Disclosure
The total eligible amount of
HO borrowings shall be disclosed in the balance sheet under the head ‘Innovative
Tier 1 capital raised in the form of Head Office borrowings in foreign currency’.
vi. Hedging
The total eligible amount of
HO borrowing should remain fully swapped in Indian Rupees with the bank at
all times.
vii. Reporting and certification
Details regarding the total amount
of innovative Tier 1 capital raised as HO borrowings, along with a certification
to the effect that the borrowing is in accordance with these guidelines, should
be advised to the Chief General Managers-in-Charge of the Department of Banking
Operations & Development (International Banking Section), Department of
External Investments & Operations and Foreign Exchange Department (Forex
Markets Division), Reserve Bank of India, Mumbai.
ANNEX 2
Terms and conditions applicable
to Debt capital Instruments to qualify for inclusion as Upper Tier 2 Capital
The debt
capital instruments that may be issued as
bonds / debentures by Indian banks should meet the following terms and conditions
to qualify for inclusion as Upper Tier 2 Capital for capital adequacy purposes.
1 Terms
of Issue of Upper Tier 2 Capital instruments
i. Currency of issue
Banks shall issue Upper Tier
2 instruments in Indian Rupees. Banks shall obtain prior approval of the
Reserve Bank of India, on a case-by-case basis, for issue of Upper Tier
2 instruments in foreign currency.
ii. Amount
The amount of Upper Tier 2
instruments to be raised may be decided by the Board of Directors of banks.
iii. Limits
Upper Tier 2 instruments along
with other components of Tier 2 capital shall not exceed 100% of Tier 1
capital. The above limit will be based on the amount of Tier 1 capital after
deduction of goodwill and other intangible assets but before the deduction
of investments.
iv. Maturity period
The Upper Tier 2 instruments should have a
minimum maturity of 15 years.
v. Rate of interest
The interest payable to the
investors may be either at a fixed rate or at a floating rate referenced
to a market determined rupee interest benchmark rate.
vi Options
Upper Tier 2 instruments shall
not be issued with a ‘put option’. However banks may issue the instruments with
a call option subject to strict compliance with each of the following conditions:
a. Call option may be exercised
only if the instrument has run for at least ten years;
b. Call option shall be exercised
only with the prior approval of RBI (Department of Banking Operations &
Development). While considering the proposals received from banks for exercising
the call option the RBI would, among other things, take into consideration
the bank’s CRAR position both at the time of exercise of the call option and
after exercise of the call option.
i. Step-up option
The issuing bank may have a
step-up option which may be exercised only once during the whole life of
the instrument, in conjunction with the call option, after the lapse of
ten years from the date of issue. The step-up shall not be more than 100
bps. The limits on step-up apply to the all-in cost of the debt to the issuing
banks.
ii. Lock-In Clause
a) Upper Tier 2 instruments
shall be subjected to a lock-in clause in terms of which the issuing bank
shall not be liable to pay either interest or principal, even at maturity,
if
1. the bank’s CRAR is below
the minimum regulatory requirement prescribed by RBI OR
2. the impact of such payment
results in bank’s capital to risk assets ratio (CRAR) falling below or remaining
below the minimum regulatory requirement prescribed by Reserve Bank of India.
b) However, banks may pay interest
with the prior approval of RBI when the impact of such payment may result
in net loss or increase the net loss provided CRAR remains above the regulatory
norm.
c) The interest amount due
and remaining unpaid may be allowed to be paid in the later years in cash/
cheque subject to the bank complying with the above regulatory requirement.
d) All instances of invocation
of the lock-in clause should be notified by the issuing banks to the Chief
General Managers-in-Charge of Department of Banking Operations & Development
and Department of Banking Supervision of the Reserve Bank of India, Mumbai.
iii. Seniority of claim
The claims of the investors in Upper Tier 2
instruments shall be
a. Superior to the claims
of investors in instruments eligible for inclusion in Tier 1 capital;
and
b. Subordinate to the claims
of all other creditors.
iv. Discount
The Upper Tier 2 instruments
shall be subjected to a progressive discount for capital adequacy purposes
as in the case of long term subordinated debt over the last five years
of their tenor. As they approach maturity these instruments should be subjected
to progressive discount as indicated in the table below for being eligible
for inclusion in Tier 2 capital.
Remaining Maturity of
Instruments
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Rate of Discount (%)
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Less than one year
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100
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One year and more but less than two years
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80
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Two years and more but less than three
years
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60
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Three years and more but less than four
years
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40
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Four years and more but less than five
years
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20
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v. Redemption
Upper Tier 2 instruments shall
not be redeemable at the initiative of the holder. All redemptions shall
be made only with the prior approval of the Reserve Bank of India (Department
of Banking Operations & Development).
vi. Other conditions
a. Upper Tier 2 instruments
should be fully paid-up, unsecured, and free of any restrictive clauses.
b. Investment in Upper Tier
2 instruments by FIIs shall be within the limits as laid down in the ECB
Policy for investment in debt instruments. In addition, NRIs shall also
be eligible to invest in these instruments as per existing policy.
c. Banks should comply with
the terms and conditions, if any, stipulated by SEBI/other regulatory
authorities in regard to issue of the instruments.
2. Compliance with Reserve
Requirements
i. The funds collected by various
branches of the bank or other banks for the issue and held pending
finalisation of allotment of the Upper Tier 2 Capital instruments will have
to be taken into account for the purpose of calculating reserve requirements.
ii. The total amount raised
by a bank through Upper Tier 2 instruments shall be reckoned as liability
for the calculation of net demand and time liabilities for the purpose of
reserve requirements and, as such, will attract CRR/SLR requirements.
3. Reporting Requirements
Banks issuing Upper Tier 2 instruments
shall submit a report to the Chief General Manager-in-charge, Department of
Banking Operations & Development, Reserve Bank of India, Mumbai giving
details of the debt raised, including the terms of issue specified at item
1 above together with a copy of the offer document soon after the issue is
completed.
4. Investment in Upper Tier 2
instruments issued by other banks/ FIs
i. A bank's investment in Upper
Tier 2 instruments issued by other banks and financial institutions will
be reckoned along with the investment in other instruments eligible for
capital status while computing compliance with the overall ceiling of 10
percent for cross holding of capital among banks/FIs prescribed vide circular
DBOD.BP.BC.No.3/ 21.01.002/ 2004-05 dated 6th July 2004 and also subject
to cross holding limits.
ii. Bank's investments in Upper
Tier 2 instruments issued by other banks/ financial institutions will attract
a 100% risk weight for capital adequacy purposes.
5. Grant of advances against
Upper Tier 2 instruments
Banks should not grant advances
against the security of the Upper Tier 2 instruments issued by them.
6. Raising of Upper Tier 2 Instruments
by foreign banks in India
Foreign banks in India may raise
Head Office (HO) borrowings in foreign currency for inclusion as Upper Tier
2 capital subject to the same terms and conditions as mentioned in items 1
to 5 above for Indian banks. In addition, the following terms and conditions
would also be applicable:
i. Maturity period
If the amount of Upper Tier
2 capital raised as Head Office borrowings is in tranches, each tranche
shall be retained in India for a minimum period of fifteen years.
ii. Rate of interest
Rate of interest on Upper Tier
2 capital raised as HO borrowings should not exceed the on-going market
rate. Interest should be paid at half yearly rests.
iii. Withholding tax
Interest payments to the HO
will be subject to applicable withholding tax.
iv. Documentation
The foreign bank raising Upper
Tier 2 capital as HO borrowings should obtain a letter from its HO agreeing
to give the loan for supplementing the capital base for the Indian operations
of the foreign bank. The loan documentation should confirm that the loan
given by Head Office shall be eligible for the same level of seniority of
claim as the investors in Upper Tier 2 debt capital instruments issued by
Indian banks. The loan agreement will be governed by and construed in accordance
with the Indian law.
v. Disclosure
The total eligible amount of
HO borrowings shall be disclosed in the balance sheet under the head ‘Upper
Tier 2 capital raised in the form of Head Office borrowings in foreign currency’.
vi. Hedging
The total eligible amount of
HO borrowing should remain fully swapped in Indian Rupees with the bank
at all times.
vii. Reporting and certification
Details regarding the total amount
of Upper Tier 2 capital raised as HO borrowings, along with a certification
to the effect that the borrowing is in accordance with these guidelines, should
be advised to the Chief General Managers-in-Charge of the Department of Banking
Operations & Development (International Banking Division), Department of
External Investments & Operations and Foreign Exchange Department (Forex
Markets Division), Reserve Bank of India, Mumbai.
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