It gives me pleasure to deliver the valedictory
address at the 19th Bank Economists’ Conference 1996 being hosted
by the United Western Bank. I have, with much interest, gone through the papers
circulated by the organisers. The papers are comprehensive and I am particularly
impressed by the coverage, depth of analysis and the innovative ideas that have
emerged.
The rapporteurs' succinct and prompt report
of the proceedings during the past two days confirms the wide spectrum of issues
that were debated and I trust that everyone here will return enriched with ideas.
Governor, Dr. Rangarajan, in his inaugural address
referred to competition in an industry as a composite of five competitive forces.
All industries are characterised by historical trends and new developments that
either gradually or speedily produce changes important enough to require a strategic
response from participating agents. The Indian banking industry is no exception.
The rapid changes that have occurred during the last few years in the financial
sector have increased competition in the banking industry. The issue has gained
such predominance, that it warrants brainstorming as in this Conference.
The conditions in the banking industry have
changed and are changing all over the world. In our country, economic reform
and in particular financial sector reform has altered the atmosphere in which
the participants operate.
First, market size - Usually, a small market
does not attract too many competitors. The size of the market is so large and
with GDP likely to grow at 6.5 per cent in the medium-to long-term, the Indian
banking industry has become very attractive-as never before.
Second, industry profitability-higher by the
standards of the past or international standards is attracting more new entrants.
Hence, increasing competition in the industry.
Third, rapid technological change-This enables
not only quicker and more efficient service but advantage to new entrants over
existing players.
Fourth, product innovations-Features such as
home banking, ATMs are all making the industry to be continuously alert, and
fiercely competitive.
Fifth, entry/exit norms-While regulatory barriers
have been eased, desirable barriers exist in the form of capital and other requirements.
After all banking license cannot be like a driving license. But, entry norms
are fairly clear, though exit norms are not clear yet.
Sixth, markets are increasingly getting integrated
in our country also. Domestic and foreign currency, banking and non-banking
are getting closer. Correspondingly, there are institutional innovations and
interlinkages, both in ownership and operations - be it in depositories or mutual
funds.
Seventh, consumers of banking services are getting
increasingly agile, enlightened, cost and quality conscious. They are already
forcing the pace of competition on price, product and quality products.
Competition does not mean that banks cannot
enter into strategic alliances. The clearing house is one form of strategic
co-operation already in place. In fact, such strategic cooperation will give
banks a competitive advantage over others. I believe that banks should forge
strategic alliance without undermining competition. At the same time, there
should not be any element of cartelisation. We can readily think of some areas
where banks can enter into strategic alliances.
First, technology related, where interconnectivity
would be of great advantage.
Second, marketing related, such as exchange
of information on credit record of customers, customer guarantees, inter-bank
participation, and of course, syndication.
Third, organisation related, especially in dialogues
with the law makers and regulators on the need for changes.
In fact, the scope for self regulation should
be actively explored. Perhaps, there should be a Conference to explore avenues
for cooperation that will enhance the strengths of banks in relation to others.
Fourth, incidentally, there can be what is termed
as segmented alliances also. For example, public sector banks can cooperate,
as in fact they are doing now in some cases, to create common supporting services
that will help them to capture economies of scale.
At this stage, I would like to quickly respond
to some points raised in the technical sessions.
The first technical session rightly focussed
on decisive factors in competition, and it includes Government policy. Perhaps,
we should more explicitly recognise the growing importance of the stance of
the Central Bank. A reference has been made to the need for advance intimation
on sequencing of reforms, in the context of international experience. Yes, it
would be useful to have a broad idea though there are limits to transparency
if anticipatory actions are to be avoided. The Narasimham Committee Report provided
an initial framework. Pronouncements by the Governor of RBI have been indicating
clearly the direction - both in monetary policy and credit policy.
There is some truth in the statements that competition
is yet to penetrate - especially in the rural segments. We believe that the
concept of Local Area Bank is meant to tackle this issue, and we feel that it
will spur competitive spirit.
There is some reference to duality of control
between the RBI and Government - especially the State Governments in the cooperative
sector. Admittedly, there are issues which affect autonomy and level playing
field that arise out of the nature of organisation, ownership, etc. governed
by different laws - cooperatives or nationalised banks.
In the second session, there was a reference
to the increasing uncertainties and risks emanating out of competition in banking.
This is indeed an area in which we have to improve our perceptions and professional
skills. The emerging scope for universal banking has also been mentioned. More
important, it is said that government will continue to be a major borrower.
But, there should be an answer to the question as to why banks are lending,
at least now, more to the government than what they need to under SLR obligations.
Is it because the private borrowers do not want to borrow at what they call
high interest rates? In fact interest rates are not high compared to sometime
in the past, when the industry was worried about availability of credit and
not cost. Perhaps, inflationary expectations have come down and the industry
does not wasn’t to borrow at these rates. Industry also has more avenues for
credit from non-banking sources, including the capital market. You may like
to think about these.
The third session made very perceptive analysis
of core competencies, further steps towards global competition and the special
advantages as well as disadvantages of various segments of our banks. We have
to recognise the importance of transition. We have to give some reasonable time
and opportunity to existing participants to equip themselves to compete on a
level playing field overcoming the overhang of the problems of the past. Our
goal is clear, viz., competition - but competition does not exist in a vacuum.
Competition has to be ensured by the regulatory authorities.
Before concluding, let me share with you what
I believe are some emerging issues, though many of them have already been mentioned
in the papers circulated and your deliberations.
First, the issue of competition is irrevocably
linked with regulatory framework and level playing field. This issue has been
constantly raised in different forums and this relates to not only banks but
also to other financial intermediaries. The financial sector is still in transition
and let me assure you that this is an area that will gain greater attention
in the future.
Secondly, all other industries are vocal about
the 100 million middle-class. The corporate sector is increasingly talking about
exploiting the potential in the rural-semi-urban markets. Perhaps, we should
question the relevance of rural-urban dichotomy and look at rural-urban continuum.
Thirdly, when competition intensifies, there
has to be inevitable changes such as mergers- what I earlier referred to as
exit norms. As one of the Conference papers pointed out, the net result in any
field is either the crowding out of the weaker players or their amalgamations
with the stronger ones.
Fourthly, in this context, banks should concentrate
on study of the success stories as well as bank failures. Internationally, there
are elaborate documented studies on bank failures; Barings is just one example.
We too need to make an incisive analysis of banks that failed in our country
and learn not to commit similar mistakes.
Fifthly, we have to think seriously about the
nature of the control that exists. Banks will need to be given more autonomy,
and more important, they should assert their autonomy. Here lies the importance
of industry associations. The scope for self-regulatory industry norms and banking
industry protocol should be explored. This will bring about more flexibility
to banks and less regulatory intrusion.
Sixthly, I noticed a suggestion in one of the
papers to make Mumbai as an international financial centre. Similarly suggestions
have been made in the past and we have some reservations, but we always have
an open mind. A number of issues have to be clarified in our minds - whether
such a financial centre can be started before we reach international standards?
Whether we need to promote such a centre at this stage of financial sector reforms
or at a later stage? Please study these issues in a more detailed and formal
manner, and then we can take a view.
Seventhly, there is a lot of interest from foreign
entities in the opening up of the insurance sector in India. Perhaps, both banks
and policy makers need to assess whether domestic banks, particularly larger
banks, have an opportunity to enter into either general or life insurance through
subsidiaries or collaborations, to take advantage of their existing market penetration.
Could this really add to the competitive strength of the banks in financial
intermediation?
Friends, as we economists know, competition
is not just an end in itself. It is a means. The end result or objective is
efficiency. Our objective of reform should be equalling global standards to
compete effectively and soon after excelling global standards to make a respectable
place for ourselves in the fast progressing global financial sector. Other countries
like Japan did it. Why not India? We have the talent. Many sophisticated deals
in London or New York are done by young Indians. We have numbers also in our
favour. All we need is changing the mindset, impart training and bestowing serious
attention to incentive structures. We in the Reserve Bank of India do look forward
to your suggestions. Please come up with your ideas on when and how we reach
and then set global standards.
* Speech by Dr.Y.V. Reddy, Deputy Governor,
Reserve Bank of India at the 19th Bank Economists Conference at Mahabaleshwar
on December 18, 1996