Regulators need to
keep on top of banks, says Dr. Y V Reddy As
we move from a world based on relationships to one based on transactions, can
our banks be far behind? Indeed, banking has been transformed, perhaps unrecognisably,
and regulators and customers are taking notice. In
the 1970s, a visit to the bank meant face-to-face time, assistance with problems,
financial advice, and often just a friendly chat with your banker who you knew
and trusted. Today, many customers and banks prefer point-and-click transactions,
and face time can sometimes mean fees. And whether you are in Chennai or Chicago,
the person answering your bank query is probably in Bangalore. What does
this mean for the banks, their customers and regulators? Banks rely less on customer
loyalty and more on efficiency. Reputational concerns that were once paramount
are less critical – witness the million-dollar penalties routinely imposed on
some of the global banking giants; yet, they continue to grow. Efficiency
rules Fee-based income has overtaken net interest
margin income. Customers enjoy efficient transactions, but find themselves unequipped
to make the best possible financial decisions with regard to their banking needs.
It is perhaps significant that bank regulators, who were until recently content
with bank licensing and applying prudential regulations while encouraging competition,
are now focusing on preparing customers to deal with the banks. Today,
some banks levy a penalty or an interest charge for not maintaining a minimum
balance, for not operating a bank account for a certain period, and for other
negligent behaviour – although the interest charges paid by the bank for similar
negligent behaviour are less than those paid by the depositor. These treatments
are often sanctified by the terms and conditions imposed when an account holder
opens an account. But in signing the contract, customers are not as empowered
or as cautious as they should be. This could be due to several reasons, among
them the prevalence of non-standard contracts that make comparison of competing
products difficult and tend to dampen competition.
Educating
consumers In response to overcharging on credit
cards and other issues, bank regulators are taking initiatives to prepare customers
for the market by educating them (through financial education initiatives), counselling
them (through credit counselling), and assuring them (of "fair trade practices"
and "reasonable charges"). Regulators seem to be aware of the need to
consciously connect the common person with bank services and equip him to manage
the new reality of transaction-based but multi-faceted banking. Regulators
all over the world have recognised some market failures in savings and credit
markets and that banks’ sophisticated customer-segmentation strategy has unintended
consequences. Thus, globally, financial inclusion is now a priority. Initiatives
range from the Financial Inclusion Task Force in the UK, which has noted that
better customer-segmentation technology has led to certain sections of the population
being financially excluded, to the Community Reinvestment Act in the US, which
imposes an affirmative and continuing obligation on banks to serve the credit
and banking needs of all the communities in which they are chartered, to the initiatives
of the Indian government and the Reserve Bank. Regulatory
sea change Banks are special. They have
special privileges and unique obligations. They are licensed to take uncollateralised
deposits from the public but have a high degree of leverage. Their services are
necessary. However, recent developments indicate a rebalancing of the focus of
regulators and the awareness of bank customers. The regulators’ thrust, of late,
on financial inclusion, financial education, credit counselling, fair trade practices,
reasonable charges and avoidance of unequal contracts is the right way forward
to ensure an efficient, inclusive and equitable banking system.
*Reproduced
with permission from The Banker, London. The
comment was published in January 2007 issue of The Banker, London and can also
be accessed at www.thebanker.co |