Annex
1 Introduction
1.1 The world over, banks
are increasingly using outsourcing as a means of both reducing cost and accessing
specialist expertise, not available internally and achieving strategic aims.
'Outsourcing' may be defined as a bank's use of a third party (either an
affiliated entity within a corporate group or an entity that is external to
the corporate group) to perform activities on a continuing basis that would
normally be undertaken by the bank itself, now or in the future.
' Continuing basis' would include
agreements for a limited period.
In keeping with this international
trend, it is observed, that banks in India too have been extensively outsourcing
various activities. Needles to say, such outsourcing, results in banks being
exposed to various risks as detailed in para 1.3. Further, the outsourcing activities
are to be brought within regulatory purview and the interests of the customers
have to be protected.
It is against this background,
that Reserve Bank of India has deemed it appropriate to put in place a set of
guidelines to address, the risks that bank would be exposed to in a milieu of
growing outsourcing activity and to ensure that the bank concerned and the Reserve
Bank of India have access to all books, records and information available with
service provider. The guidelines also cover issues relating to safeguarding
of customer interests.
Typically outsourced financial
services include applications processing (loan origination, credit card), document
processing, marketing and research, supervision of loans, data processing
and back office related activities etc.
1.2 The Joint Forum, a tripartite
body comprising Basel Committee on Banking Supervision, International Organization
of Securities Commission and International Association of Insurance Supervisors
had issued guidelines on outsourcing in financial services in February 2005.
The Joint Forum has developed a set of Guiding Principles. These Guiding Principles
have been suitably incorporated in the guidelines now being issued by RBI. Internationally,
several countries have also put in place, guidelines on outsourcing in financial
services. These include USA, UK, Germany, Hong Kong, Australia and Singapore.
The guidelines of RBI are based on international best practices.
1.3 Outsourcing brings in
its wake, several risks. Some key risks in outsourcing may be Strategic Risk,
Reputation Risk, Compliance Risk, Operational Risk, Legal Risk, Exit Strategy
Risk, Counter party Risk, Country
Risk, Contractual Risk, Access Risk, Concentration and Systemic Risk. The failure
of a service provider in providing a specified service, a breach in security/
confidentiality, or non-compliance with legal and regulatory requirements by
either the service provider or the outsourcing bank can lead to financial losses
or loss of reputation for the bank and could also lead to systemic risks within
the entire banking system in the country. It would therefore be imperative for
the bank outsourcing its activities to ensure effective management of
these risks.
1.4 These guidelines on
managing risks in Outsourcing are intended to provide direction and guidance
to banks which choose to outsource financial services to adopt sound and responsive
risk management practices for effective oversight, due diligence and management
of risks arising from such outsourcing activities. The guidelines are applicable
to outsourcing arrangements entered into by a bank with a service provider located
in India or elsewhere. The service provider may either be a member of the group/conglomerate
to which the bank belongs, or an unrelated party.
1.5 The underlying principles
behind these guidelines are that the regulated entity should ensure that outsourcing
arrangements neither diminish its ability to fulfil its obligations to
customers and RBI nor impede effective supervision by RBI. Banks, therefore,
have to take steps to ensure that the service provider employs the same high
standard of care in performing the services as would be employed by the banks,
if the activities were conducted within the banks and not outsourced. Accordingly
banks should not engage in outsourcing that would result in their internal control,
business conduct or reputation being compromised or weakened.
1.6 (i) Banks which desire
to outsource financial services would not require prior approval from RBI whether
the service provider is located in India or outside India.
(ii) In regard to outsourced services
relating to credit cards, RBI's detailed instructions contained in its circular
on credit card activities vide DBOD. FSD. BC. 49/24.01.011/2005-06 dated 21st
November 2005 would be applicable.
2 Activities that should not be
Outsourced
Banks which choose to outsource
financial services should however not outsource core management functions including
Internal Audit, Compliance function and decision-making functions like determining
compliance with KYC norms for opening deposit accounts, according sanction for
loans (including retail loans) and management of investment portfolio.
3 Material Outsourcing
During Annual Financial Inspections,
RBI will review the implementation of these guidelines to assess the quality
of related risk management systems particularly in respect of material outsourcing.
Material outsourcing arrangements are those, which if disrupted, have the potential
to significantly impact the business operations, reputation or profitability.
Materiality of outsourcing would be based on :
- The level of importance to the bank of the activity
being outsourced
- The potential impact of the outsourcing on the
bank on various parameters such as earnings, solvency, liquidity, funding
capital and risk profile;
- The likely impact on the bank’s reputation and
brand value, and ability to achieve its business objectives, strategy and
plans, should the service provider fail to perform the service;
- The cost of the outsourcing as a proportion
of total operating costs of the bank;
- The aggregate exposure to that particular service
provider, in cases where the bank out sources various functions to the same
service provider.
4 Bank's role and Regulatory and
Supervisory requirements
4.1 The outsourcing of any
activity by bank does not diminish its obligations, and those of its Board and
senior management, who have the ultimate responsibility for the outsourced activity.
Banks would therefore be responsible for the actions of their service provider
including Direct Sales Agents/ Direct Marketing Agents and recovery agents and
the confidentiality of information pertaining to the customers that is available
with the service provider. Banks should retain ultimate control of the outsourced
activity.
4.2 It is imperative for
the bank, when performing its due diligence in relation to outsourcing, to consider
all relevant laws, regulations, guidelines and conditions of approval, licensing
or registration.
4.3 Outsourcing arrangements
should not affect the rights of a customer against the bank, including the ability
of the customer to obtain redress as applicable under relevant laws. Since the
customers are required to deal with the service providers in the process of
dealing with the bank, banks should incorporate a clause in the product literature
/brochures etc., stating that they may use the services of agents in sales/marketing
etc of the products. The role of agents may be indicated in broad terms.
4.4 Outsourcing, whether
the service provider is located in India or abroad should not impede or interfere
with the ability of the bank to effectively oversee and manage its activities
nor should it impede the Reserve Bank of India in carrying out its supervisory
functions and objectives.
4.5 Banks need to have a
robust grievance redressal mechanism, which in no way should be compromised
on account of outsourcing.
4.6 The service provider
if it is not a subsidiary of the bank should not be owned or controlled by any
director or officer/employee of the bank or their relatives having the same
meaning as assigned under Section 6 of the Companies Act, 1956.
5. Risk Management practices for
outsourced Financial Services
5.1 Outsourcing Policy
A bank intending to outsource any
of its financial activities should put in place a comprehensive outsourcing
policy, approved by its Board, which incorporates, inter alia, criteria for
selection of
such activities as well as service
providers, parameters for defining material outsourcing based on the broad criteria
indicated in para 3, delegation of authority depending on risks and materiality
and systems to monitor and review the operations of these activities.
5.2 Role of the Board and Senior
Management
5.2.1 The Board of the bank,
or a Committee of the Board to which powers have been delegated should be responsible
interalia for: -
- Approving a framework to evaluate the risks
and materiality of all existing and prospective outsourcing and the policies
that apply to such arrangements;
- Laying down appropriate approval authorities
for outsourcing depending on risks and materiality.
- Undertaking regular review of outsourcing strategies
and arrangements for their continued relevance, and safety and soundness and
- Deciding on business activities of a material
nature to be outsourced, and approving such arrangements.
5.2.2 Senior Management would be
responsible for :
- Evaluating the risks and materiality of all
existing and prospective outsourcing, based on the framework approved by the
Board;
- Developing and implementing sound and prudent
outsourcing policies and procedures commensurate with the nature, scope and
complexity of the outsourcing;
- Reviewing periodically the effectiveness of
policies and procedures;
- Communicating information pertaining to material
outsourcing risks to the Board in a timely manner;
- Ensuring that contingency plans, based on realistic
and probable disruptive scenarios, are in place and tested;
- Ensuring that there is independent review and
audit for compliance with set policies.
- Undertaking periodic review of outsourcing arrangements
to identify new material outsourcing risks as they arise.
5.3 Evaluation of the Risks
The key risks in outsourcing that
need to be evaluated by the banks are: -
(a) Strategic Risk – The service
provider may conduct business on its own behalf, which is inconsistent with
the overall strategic goals of the bank.
(b) Reputation Risk – Poor service
from the service provider, its customer interaction not being consistent with
the overall standards of the bank.
(c) Compliance Risk – Privacy,
consumer and prudential laws not adequately complied with.
(d) Operational Risk – Arising
due to technology failure, fraud, error, inadequate financial capacity to fulfil
obligations and/or provide remedies.
(e) Legal Risk- includes but is
not limited to exposure to fines, penalties, or punitive damages resulting from
supervisory actions, as well as private settlements due to omissions and commissions
of the service provider.
(f) Exit Strategy Risk – This could
arise from over–reliance on one firm, the loss of relevant skills in the bank
itself preventing it from bringing the activity back in-house and contracts
entered into wherein speedy exits would be prohibitively expensive.
(g) Counter party Risk – Due to
inappropriate underwriting or credit assessments.
(h) Country Risk – Due to the political,
social or legal climate creating added risk.
(i) Contractual risk – arising
from whether or not the bank has the ability to enforce the contract.
(j) Concentration and Systemic
Risk – Due to lack of control of individual banks over a service provider, more
so when overall banking industry has considerable exposure to one service provider.
5.4 Evaluating the Capability of
the Service Provider
5.4.1 In considering or
renewing an outsourcing arrangement, appropriate due diligence should be performed
to assess the capability of the service provider to comply with obligations
in the outsourcing agreement. Due diligence should take into consideration qualitative
and quantitative, financial, operational and reputational factors. Banks should
consider whether the
service providers' systems are
compatible with their own and also whether their standards of performance including
in the area of customer service are acceptable to it. Banks should also
consider, while evaluating the
capability of the service provider, issues relating to undue concentration of
outsourcing arrangements with a single service provider. Where possible, the
bank should obtain independent reviews and market feedback on the service provider
to supplement its own findings.
5.4.2 Due diligence should
involve an evaluation of all available information about the service provider,
including but not limited to:-
- Past experience and competence to implement
and support the proposed activity over the contracted period;
- Financial soundness and ability to service commitments
even under adverse conditions;
- Business reputation and culture, compliance,
complaints and outstanding or potential litigation;
- Security and internal control, audit coverage,
reporting and monitoring environment, Business continuity management;
- External factors like political, economic, social
and legal environment of the jurisdiction in which the service provider operates
and other events that may impact service performance.
- Ensuring due diligence by service provider of
its employees.
5.5 The Outsourcing Agreement
5.5.1 The terms and conditions
governing the contract between the bank and the service provider should be carefully
defined in written agreements and vetted by bank's legal counsel on their legal
effect and enforceability. Every such agreement should address the risks and
risk mitigation strategies. The agreement should be sufficiently flexible to
allow the bank to retain an appropriate level of control over the outsourcing
and the right to intervene with appropriate measures to meet legal and regulatory
obligations. The agreement should also bring out the nature of legal relationship
between the parties – i.e. whether agent, principal or otherwise. Some of the
key provisions of the contract would be:
- The contract should clearly define what activities
are going to be outsourced including appropriate service and performance standards.
- The bank must ensure it has the ability to access
all books, records and information relevant to the outsourced activity available
with the service provider.
- The contract should provide for continuous monitoring
and assessment by the bank of the service provider so that any necessary corrective
measure can be taken immediately.
- A termination clause and minimum periods to
execute a termination provision, if deemed necessary, should be included.
- Controls to ensure customer data confidentiality
and service providers' liability in case of breach of security and leakage
of confidential customer related information.
- Contingency plans to ensure business continuity.
- The contract should provide for the prior approval/consent
by the bank of the use of subcontractors by the service provider for all or
part of an outsourced activity.
- Provide the bank with the right to conduct audits
on the service provider whether by its internal or external auditors, or by
agents appointed to act on its behalf and to obtain copies of any audit or
review reports and findings made on the service provider in conjunction with
the services performed for the bank.
- Outsourcing agreements should include clauses
to allow the Reserve Bank of India or persons authorised by it to access the
bank’s documents, records of transactions, and other necessary information
given to, stored or processed by the service provider within a reasonable
time.
- Outsourcing agreement should also include clause
to recognise the right of the Reserve Bank to cause an inspection to be made
of a service provider of a bank and its books and account by one or more of
its officers or employees or other persons.
- In cases where the controlling/Head offices
of foreign banks operating in India outsource the activities related to the
Indian operations, the Agreement should include clauses to allow the RBI or
persons authorized by it to access the bank's documents, records of transactions
and other necessary information given or stored or processed by the service
provider within a reasonable time as also clauses to recognise the right of
RBI to cause an inspection to be made of a service provider and its books
and accounts by one or more of its officers or employees or other persons.
- The outsourcing agreement should also provide
that confidentiality of customer's information should be maintained even after
the contract expires or gets terminated.
- The outsourcing agreement should provide for
the preservation of documents and data by the service provider in accordance
with the legal/regulatory obligation of the bank in this regard.
5.6 Confidentiality and Security
5.6.1 Public confidence
and customer trust in the bank is a prerequisite for the stability and reputation
of the bank. Hence the bank should seek to ensure the preservation and protection
of the security and confidentiality of customer information in the custody or
possession of the service provider.
5.6.2 Access to customer
information by staff of the service provider should be on 'need to know' basis
i.e., limited to those areas where the information is required in order to perform
the outsourced function.
5.6.3 The bank should ensure
that the service provider is able to isolate and clearly identify the bank’s
customer information, documents, records and assets to protect the confidentiality
of the information. In instances, where service provider acts as an outsourcing
agent for multiple banks, care should be taken to build strong safeguards so
that there is no comingling of information/documents, records and assets.
5.6.4 The bank should review
and monitor the security practices and control processes of the service provider
on a regular basis and require the service provider to disclose security breaches.
5.6.5 The bank should immediately
notify RBI in the event of any breach of security and leakage of confidential
customer related information. In these eventualities, the bank would be liable
to its customers for any damage.
5.7 Responsibilities of DSA/ DMA/
Recovery Agents
5.7.1 Code of conduct for
Direct Sales Agents formulated by the Indian Banks' Association (IBA) could
be used in formulating their own codes for Direct Sales Agents / Direct Marketing
Agents/ Recovery Agents. Banks should ensure that the Direct Sales Agents /
Direct Marketing Agents/ Recovery Agents are properly trained to handle with
care and senstivity, their responsibilities particularly aspects like soliciting
customers, hours of calling, privacy of customer information and conveying the
correct terms and conditions of the products on offer etc.
5.7.2 Recovery Agents should
adhere to extant instructions on Fair Practices Code for lending (Circular DBOD.
Leg. No. BC.104 /09.07.007 /2002-03 dated 5th May 2003) as also their
own code for collection of dues. If the banks do not have their own code they
should, at the minimum, adopt the Indian Banks Association's code for collection
of dues and repossession of
security. It is essential that
the Recovery Agents refrain from action that could damage the integrity and
reputation of the bank and that they observe strict customer confidentiality.
5.7.3 The bank and their
agents should not resort to intimidation or harassment of any kind either verbal
or physical against any person in their debt collection efforts, including acts
intended to humiliate publicly or intrude the privacy of the debtors’ family
members, referees and friends, making threatening and anonymous calls or making
false and misleading representations.
5.8 Business Continuity and Management
of Disaster Recovery Plan
5.8.1 A bank should require
its service providers to develop and establish a robust framework for documenting,
maintaining and testing business continuity and recovery procedures. Banks need
to ensure that the service provider periodically tests the Business Continuity
and Recovery Plan and may also consider occasional joint testing and recovery
exercises with its service provider.
5.8.2 In order to mitigate
the risk of unexpected termination of the outsourcing agreement or liquidation
of the service provider, banks should retain an appropriate level of control
over their outsourcing and the right to intervene with appropriate measures
to continue its business operations in such cases without incurring prohibitive
expenses and without any break in the operations of the bank and its services
to the customers.
5.8.3 In establishing a
viable contingency plan, banks should consider the availability of alternative
service providers or the possibility of bringing the outsourced activity back
in-house in an emergency and the costs, time and resources that would be involved.
5.8.4 Outsourcing often
leads to the sharing of facilities operated by the service provider. The bank
should ensure that service providers are able to isolate the bank’s information,
documents and records, and other assets. This is to ensure that in adverse conditions,
all documents, records of transactions and information given to the service
provider, and assets of the bank, can be removed from the possession of the
service provider in order to continue its business operations, or deleted, destroyed
or rendered unusable.
5.9 Monitoring and Control of Outsourced
Activities
5.9.1 The bank should have
in place a management structure to monitor and control its outsourcing activities.
It should ensure that outsourcing agreements with the service provider contain
provisions to address their monitoring and control of outsourced activities.
5.9.2 A central record of
all material outsourcing that is readily accessible for review by the Board
and senior management of the bank should be maintained. The records should be
updated promptly and half yearly reviews should be placed before the Board.
5.9.3 Regular audits by
either the internal auditors or external auditors of the bank should assess
the adequacy of the risk management practices adopted in overseeing and managing
the outsourcing arrangement, the bank’s compliance with its risk management
framework and the requirements of these guidelines.
5.9.4 Banks should at least
on an annual basis, review the financial and operational condition of the service
provider to assess its ability to continue to meet its outsourcing obligations.
Such due diligence reviews, which can be based on all available information
about the service provider should highlight any deterioration or breach
in performance standards, confidentiality and security, and in business continuity
preparedness.
5.9.5 In the event of termination
of the agreement for any reason, this should be publicized so as to ensure that
the customers do not continue to entertain the service provider.
5.10 Redressal of Grievances related
to Outsourced services
a) Banks should constitute Grievance
Redressal Machinery within the bank and give wide publicity about it through
electronic and print media. The name and contact number of designated grievance
redressal officer of the bank should be made known and widely publicised. The
designated officer should ensure that genuine grievances of customers are redressed
promptly without involving delay. It should be clearly indicated that banks'
Grievance Redressal Machinery will also deal with the issue relating to services
provided by the outsourced agency.
b) Generally, a time limit of 30
days may be given to the customers for preferring their complaints / grievances.
The grievance redressal procedure of the bank and the time frame fixed for responding
to the complaints should be placed on the bank's website.
c) If a complainant does not get
satisfactory response from the bank within 60 days from the date of his lodging
the complaint, he will have the option to approach the Office of the concerned
Banking Ombudsman for redressal of his grievance/s.
5.11 Reporting of transactions
to FIU or other competent authorities
Banks would be responsible for
making Currency Transactions Reports and Suspicious Transactions Reports to
FIU or any other competent authority in respect of the banks' customer related
activities carried out by the service providers.
6. Centralised List of Outsourced
Agents
If a service providers services
are terminated by a bank, IBA would have to be informed with reasons for termination.
IBA would be maintaining a caution list of such service providers for the entire
banking industry for sharing among banks.
7 Off-shore outsourcing of Financial
Services
7.1 The engagement of service providers
in a foreign country exposes a bank to country risk - economic, social and political
conditions and events in a foreign country that may adversely affect the bank.
Such conditions and events could prevent the service provider from carrying
out the terms of its agreement with the bank. To manage the country risk involved
in such outsourcing activities, the bank should take into account and closely
monitor government policies and political, social, economic and legal conditions
in countries where the service provider is based, during the risk assessment
process and on a continuous basis, and establish sound procedures for dealing
with country risk problems. This includes having appropriate contingency and
exit strategies. In principle, arrangements should only be entered into with
parties operating in jurisdictions generally upholding confidentiality clauses
and agreements. The governing law of the arrangement should also be clearly
specified.
7.2 The activities outsourced
outside India should be conducted in a manner so as not to hinder efforts to
supervise or reconstruct the India activities of the bank in a timely manner.
7.3 The outsourcing related
to overseas operations of Indian banks would be governed by both, these guidelines
and the host country guidelines. Where there are differences, the more stringent
of the two would prevail. However where there is any conflict, the host country
guidelines would prevail.
8. Outsourcing within a Group/
Conglomerate
The risk management practices expected
to be adopted by a bank while outsourcing to a related party (i.e party within
the Group/ Conglomerate) would be identical to those specified in Para 5 of
this guidelines.
9. Self- Assessment of Existing/Proposed
Outsourcing Arrangements
Banks may conduct a self-assessment
of their existing outsourcing agreements within a time bound plan and bring
them in line with the above guidelines expeditiously.