Region, Country, or Province
| Deposit Accounts Covered %
| Value of Deposits Covered %
| Formal Relationship between DIA, BS, CB and MOF 1/
| Information Sharing
| Legal priority for Depositors?
| Fund Target % of Deposits
| Actual Fund % of Deposits
|
1
| 2
| 3
| 4
| 5
| 6
| 7
| 8
|
Macedonia
| …
| 99% of deposits are in accounts covered by some insurance
| DIS is a private share-holding company, overseen by the central bank.
| Is inadequate: DIS is private company
| Yes: for insured deposits
| 15% of insured deposits
| 1.4% of insured deposits
|
Noreway
| 99.8%
| 76.1%
| Two DIAs are separate legal entities approved by MOF.CB & BS. Represented on the DIS’s Board.
| …
| Yes, if bank is under public
| 1.5% deposits + 0.5% risk adjusted assets.
| …
|
Romania
| 96%
| …
| DIA is independent de jure, but CB, which is BS, approves Bye Laws.
| Yes
| No
| 10% of personal deposits
| …
|
Slovakia
| …
| 47%
| DIA is independent de jure, but is supervised by the CB.
| …
| No
| 1.5% of insured deposits
| 0.47% insured deposits
|
Sweeden
| …
| …
| Small DIA is under MOF, consults with BS and shares its premises.
| Yes
| No
| 2.5% of total deposits
| …
|
Turkey
| 100% real persons
| 100%
| DIA managed and represented by CB, audited by the Treasury (BS).
| Yes
| Yes, do jure
| No
| 5% of insured deposits
|
Ukraine
| …
| 19%
| The DIA is an independent organization run by the central bank
| Yes, by low
| …
| …
| 10% insured deposits
|
UK
| 70% of claimants
| …
| DIA acts as a separate legal entity, staffed by BSA, CB is responsible only for monetary policy issues.
| …
| Yes, as DIA has priority over recoveries
| £5m-£6m for admin. Expenses
| <£3m
|
WESTERN HEMISPHERE
|
Aregentina
| 95%
| 40%
| DIA is authorized by CB and led representatives, cooperates with BS.
| Yes
| Yes
| 5% of total deposits
| 0.35% of total deposits
|
Canada
| -85.90%
| 39.9%
| CB, BS and MOF ex-officio sit on the Board of the independent DIA.
| Yes
| No, unsecured creditors
| No.
| C$500m –0.16%
|
Chile
| 94% of time deposits
| 9% of value of time deposits
| No DIA, close relationship between CB and BS
| .Yes, significant exchanges
| Yes
| No
| …
|
Columbia
| 98%
| 34%
| The DIS is owned by the government and under the control of the MOF.
| Probably
| …
| …
| …
|
Jamaica
| 90%
| 33.5%
| DIA is a separate corporation that cooperates with the CB, which is also the BS.
| Yes, by law
| No
| Not de jure: but admin target 1% insured deposits
| New scheme
|
Mexico
| 100%
| 100%
| DIA is a trust, constituted by Federal Government and administered by CB, BS, MOF, CB are represented on the DIA’s technical committee.
| …
| Yes
| No
| …
|
Trinidad & Tobago
| 96.3%
| 34.1%
| DIA is a separate legal entity, but CB and MOF set the Bye Laws.
| Yes, discretion of CB
| Yes, for insured deposits.
| No
| …
|
United States
| 99% of accounts
| 65.2%
| DIA is a separate legal entity, it cooperates with the CB and performs some BS functions.
| Yes
| Yes
| By law: 1.25% of insured deposits
| 1.4% of insured deposits
|
Countries:36
| Negligible to 100%
| Negligible to 83%
| Independent legal entities: 17 under central bank : 11 under MOF : 8
|
|
|
|
|
Under separate bank supervisor : 5
| Yes : 20
| Yes : 15
|
|
|
|
|
|
No : 18
| 17 have a target which ranges from 0.5% to 20%
| Ranges from a deficit to 10% of insured deposits
|
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