The
Chairman/CEO
1. All
Deposit taking NBFCs with deposit size of Rs 20 crore and above
2. All
non-deposit taking NBFCs with asset size of Rs 100 crore and above (NBFC-ND-SI).
Dear
Sir,
Guidelines
on Corporate Governance
As
it is evident, the need for good corporate governance has been gaining increased
emphasis over the years. Globally, companies are adopting best corporate practices
to increase the investors confidence as also that of other stakeholders. Corporate
Governance is the key to protecting the interests of the stake-holders in the
corporate sector. Its universal applicability has no exception to the Non-Banking
Financial Companies (NBFCs) which too are essentially corporate entities. Listed
NBFCs which are required to adhere to listing agreement and rules framed by SEBI
on Corporate Governance are already required to comply with SEBI prescriptions
on Corporate Governance.
2.
In order to enable NBFCs to adopt best practices and greater transparency in their
operations following guidelines are proposed for consideration of the Board of
Directors of the class of NBFCs to whom this circular is addressed .
Constitution
of Audit Committee
i
) In terms of extant instructions, an NBFC having assets of Rs. 50 crore and above
as per its last audited balance sheet is already required to constitute an Audit
Committee, consisting of not less than three members of its Board of Directors,
the instructions shall remain valid.
ii) In addition, NBFC-D with deposit
size of Rs 20 crore may also consider constituting an Audit Committee on similar
lines.
Constitution
of Nomination Committee
iii)
The importance of appointment of directors with ‘fit and proper’ credentials is
well recognised in the financial sector. In terms of Section 45-IA(4)(c) of the
RBI Act, 1934, while considering the application for grant of Certificate of Registration
to undertake the business of non-banking financial institution it is necessary
to ensure that the general character of the management or the proposed management
of the non-banking financial company shall not be prejudicial to the interest
of its present and future depositors. In view of the interest evinced by various
entities in this segment, it would be desirable that NBFC-D with deposit size
of Rs 20 crore and above and NBFC-ND-SI may form a Nomination Committee to ensure
‘fit and proper’ status of proposed/existing Directors.
Constitution
of Risk Management Committee
iv)
The market risk for NBFCs with Public Deposit of Rs.20 crore and above or having
an asset size of Rs.100 crore or above as on the date of last audited balance
sheet is addressed by the Asset Liability Management Committee (ALCO) constituted
to monitor the asset liability gap and strategize action to mitigate the risk
associated. To manage the integrated risk, a risk management committee may be
formed, in addition to the ALCO in case of the above category of NBFCs.
Disclosure
and transparency
v)
The following information should be put up by the NBFC to the Board of Directors
at regular intervals as may be prescribed by the Board in this regard:
- progress
made in putting in place a progressive risk management system, and risk management
policy and strategy followed
- conformity
with corporate governance standards viz. in composition of various committees,
their role and functions, periodicity of the meetings and compliance with coverage
and review functions, etc.
Connected
Lending
vi)
The companies should comply with the instructions on connected lending relationships,
as detailed in Annex. The instructions relate to credit facilities
to the Directors, loans and advances to relatives of the NBFC's Directors or to
the Directors of other companies and their relatives and other entities, timeframe
for recovery of such loans, etc.
3.
NBFCs shall frame their internal guidelines on corporate governance, enhancing
the scope of the guidelines without sacrificing the spirit underlying the above
guidelines and it shall be published on the company’s web-site, if any, for the
information of various stakeholders.
Yours faithfully,
(P.
Krishnamurthy)
Chief
General Manager In-Charge
Annex
Instructions
on Connected Lending Relationships
The
NBFCs should evolve appropriate operating procedures and information systems
for ascertaining the interest of their own Directors as also the interest of the
Directors of other companies for the purpose of implementing these instructions
and for monitoring ongoing compliance therewith.
1. Credit
facilities to the Directors
1.1
In order to obviate conflict of interest in the lending operations of the NBFC,
it should not grant any loan, advance or non-fund based facility or any other
financial accommodation / facility to:
a)
its directors or their relatives;
b)
to any firm in which any of its Directors is interested as Partner, Manager, Employee
or Guarantor;
c)
any individual in respect of whom any of its Directors is a Guarantor;
d)
any company of which, or the subsidiary or the holding company of which, any of
the Directors of the NBFC is a Director, Managing Agent, Manager, Employee or
Guarantor or any firm in which he holds substantial interest;
e)
any entity, whether incorporated or not which uses as a part of its name or in
connection with its business, the name of the NBFC or any such word as would show
its association with the NBFC.
1.2 Any
existing arrangements may be allowed to continue up to the date when they are
due. They should, however, not be renewed or extended any further.
1.3 NBFCs
are required to submit information pertaining to loans and advances granted to
their directors, relatives and other entities referred to in item 1.1 above for
each quarter end (i.e. as on 31st March, 30th June, 30th
September and 31st December) in the enclosed Proforma 1 to the Regional
Office concerned of the Department of Non-Banking Supervision within 15 days from
the close of the respective quarter. If there is nothing to report, a nil statement
may be submitted.
2. Timeframe
for recovery of loans
2.1 In
cases where the NBFC has already provided credit facilities to its directors as
prohibited in 1.1 above, immediate steps should be initiated to recover the amounts
of the loan or advance together with interest, if any, as soon as the loan or
advance falls due for repayment in terms of the loan agreement.
2.2 In
case there is no repayment date fixed for any facility, the same may be recovered
within a period of one year from the date of this circular.
3. Definitions
3.1 The
term 'substantial interest' for the purpose of these guidelines:
(i)
in relation to a company, means the holding of a beneficial interest by an individual
or his spouse or minor child, whether singly or taken together, in the shares
thereof, the amount paid-up on which exceeds five lakhs of rupees or ten per cent
of the paid-up capital of the company, whichever is less;
(ii)
in relation to a firm, means the beneficial interest held therein by an individual
or his spouse or minor child, whether singly or taken together, which represents
more than ten per cent of the total capital subscribed by all the partners of
the said firm;
3.2 The
scope of the term 'relative' shall be as defined in the Companies Act, 1956.
Proforma
1
Information
in respect of loans and advances
sanctioned to the Directors of NBFCs, their
relatives
and other
entities mentioned in paragraph 1.3 of Annex
Name
of the NBFC :
Position
as on :