Friends,
I am thankful to the organisers for inviting
me to give a luncheon address. There are several reasons why I was compelled
to accept the responsibility. First, the eminence of the presentors, namely
Indian Institute of Management, Bangalore, International Institute of Finance
and Indian Banks’ Association. Second, the persuasive skills of Mr. Sinor who
brings to bear the persona of the whole banking community on any subject. Third,
growing importance being accorded to governance in banks by the Reserve Bank
of India (RBI) in recent years. This is a program addressed to Bank Directors
of Indian banks and RBI would like to be seen to be supportive of efforts to
equip the Directors of banks to address the commercial-cum-governance issues
in general and fulfil the fiduciary responsibilities implicit in being on the
boards of banks, in particular. Since many substantive aspects of the subject
are being addressed by highly qualified professionals, I will initially make
a few general observations on the subject but will devote the rest to an enumeration
of the Reserve Bank’s recent initiatives and some thoughts on way forward.
General observations
As you are aware, corporate governance, as a
subject of significance for both public policy and markets, is of recent origin.
It is useful to recognise that it is a dynamic concept, in terms of scope, thrust
and relevance. For example, the issue is approached very differently today compared
to original view of the Cadbury Committee on the subject. East-Asian crisis
gave a new dimension to corporate governance in the context of financial stability.
In U.S.A., the regulatory regimes, post-corporate scandals, are very different
from those of the early 90’s. The OECD set out its corporate governance principles
in 1999 but revised them in 2004. Basel Committee on Banking Supervision (under
the aegis of the BIS) published guidelines on corporate governance in banks
in 1999. As an update, in July 2005, the Basel Committee has issued a Consultative
Document on enhancing corporate governance for banking organisations, seeking
comments by end October 2005. I would advise that this document for now and
the final document when released by BIS, should be a compulsory reading for
all the regulators concerned and all the directors on the boards of the banks.
The point to be noted is that corporate governance should be viewed as an ongoing
process subject to rapid changes based on experiences, developments and policy-setting.
There is considerable divergence in the
understanding and practice of corporate governance in general, and in respect
of banks, in particular, but there is also an increasing tendency towards convergence.
The cultural context may be difficult to capture but the legal, institutional
and attitudinal contexts do vary perceptibly across countries. Differences can
be noticed even amongst the industrialised countries – say between Anglo-Saxon,
European and Japanese situations. At the same time, the trend towards greater
convergence is for several reasons. The corporates are getting listed in multiple
stock exchanges in different countries and carry out corporate operations in
several jurisdictions while the cross-border financial flows seek an assurance
of some commonly understood standards of governance, which have a mutually reinforcing
tendency. Banks, in particular, have been a subject of special interest for
governance, especially in view of their fiduciary role. The cross-border operations
of banks provide an added impetus for convergence in such standards.
Public policy framework in regard to corporate
governance typically involves multiplicity of agencies in all countries. For
instance, in India, these are Department of Company Affairs; Securities and
Exchange Board of India in respect of listed entities apart from the banking
regulator in respect of banks. Harmonising their policies in a dynamic setting
is a daunting task for policy makers and adds to the complexities of the corporates
or banks concerned to ensure compliance.
In regard to sectors such as banking in
India where ownership of government is dominant, there are additional issues.
Government, as an owner, is accountable to political institutions in terms of
broader socio-economic objectives and hence, its goals may not necessarily be
compatible with purely economic incentives. Mixed ownership, with the government
as a major shareholder, brings into sharper focus the possible divergent objectives
of share-ownership in a corporate or a bank and issues relating to the rights
of minority shareholders. The problem gets more complex if public ownership
is exercised through separate legislation and not under the Company Law, normally
applicable to other competing entities. The role of directors in such divergent
organisational settings, therefore, needs a nuanced appreciation.
Let me end these general observations with
an anecdote. When I was working in the World Bank in late 1970s, I joined the
George Washington University for getting a taste of education in a foreign university.
I took a course in management services. The Professor emphasised various aspects
of organisational behaviour. I found that the best interest of the organisation
that one serves was missing in the analysis. When I queried, he said : "it
is your boss who interprets to you, what is good for the organisation".
When I persisted, he added, "we deal with the corporate behaviour in the
context of north American male in the U.S.A." I must confess that I continue
to be old-fashioned. Any institution has, and in any case, should have a character,
culture and interest that are worth pursuing even if they appear to be at variance
from the sum of the interests of the individual, or the minority or the majority
stakeholders. I will leave this thought of viewing corporate governance in broader
terms extending beyond its immediate constituent stakeholders on the few occasions
when a divergence in interests might arise. With this, let me move on to what
we have been doing in RBI on this subject.
Reserve Bank’s approach
The formal policy announcement in regard
to corporate governance was first made by my distinguished predecessor, Dr.
Bimal Jalan in the Mid-Term Review of the Monetary and Credit Policy on October
21, 2001. Pursuant to this announcement, a Consultative Group was constituted
in November 2001 under the Chairmanship of Dr. A.S. Ganguly : basically, with
a view to strengthen the internal supervisory role of the Boards. An Advisory
Group on Corporate Governance under the chairmanship of Dr. R.H. Patil had earlier
submitted its report in March 2001 which examined the issues relating to corporate
governance in banks in India including the public sector banks and made recommendations
to bring the governance standards in India on par with the best international
standards. There were also some relevant observations by the Advisory Group
on Banking Supervision under the chairmanship, Shri M.S. Verma which submitted
its report in January 2003. Keeping all these recommendations in view and the
cross-country experience, the Reserve Bank initiated several measures to strengthen
the corporate governance in the Indian banking sector.
In June 2002, the report of the Ganguly
Group was transmitted to all the banks for their consideration while simultaneously
transmitting it to the Government of India for appropriate consideration. It
may be noted here that there is a basic difference between the private sector
banks and public sector banks as far as the Reserve Bank’s role in governance
matters relevant to banking is concerned. The current regulatory framework ensures,
by and large, uniform treatment of private and public sector banks by the Reserve
Bank in so far as prudential aspects are concerned. However, some of the governance
aspects of public sector banks, though they have a bearing on prudential aspects,
are exempt from applicability of the relevant provisions of the B.R. Act, as
they are governed by the respective legislations under which various public
sector banks were set up. In brief, therefore, the approach of RBI has been
to ensure, to the extent possible, uniform treatment of the public sector and
the private sector banks in regard to prudential regulations. In regard to governance
aspects relevant to banking, the Reserve Bank prescribes its policy framework
for the private sector banks while suggesting to the Government the same framework
for adoption, as appropriate, consistent with the legal and policy imperatives.
As a follow-up of the Ganguly Committee
report, in Mid-Term Review of the Monetary and Credit Policy in November 2003,
the concept of ‘fit and proper’ criteria for directors of banks was formally
enunciated, and it included the process of collecting information, exercising
due diligence and constitution of a Nomination Committee of the board to scrutinise
the declarations made by the bank directors. In this regard, it will be useful
to refer to the RBI guidelines on ownership and governance in the private sector
banks released recently.
It is heartening to note that based on the
guidelines issued by RBI, all the banks in the private sector have carried out,
through their nomination committees, the exercise of due diligence in respect
of the directors on their Boards. In some cases, where the track record of the
directors was not considered satisfactory, the directors vacated their positions.
In regard to some others, there is an on-going process to ensure ‘fit and proper’
status of the directors.
In this regard, it may be useful to distinguish
the issue of the composition of the Board from the ‘fit and proper’ status of
individual non-executive directors and chief executives. The first relates to
collective expertise on the Board available to meet the competitive challenges
before the bank to ensure commercial activity while maintaining soundness. The
existing legal provisions in regard to banks stipulate specific areas of background
that a director should be drawn from such as accountancy, banking, economics,
finance, agriculture, etc., but do not specify the extent or degree of professionalism
or expertise required in regard to that area. Hence, it is left to the good
faith of the shareholders to elect directors from the various specified areas
with qualifications and experience that is appropriate to the bank. In regard
to public sector banks, such good faith is expected when directors are nominated
by government.
However, when the issue of ‘fit and proper’
status of non-executive directors comes up, the norms only seek to ensure that
the candidate should not have come to the adverse notice of the law and regulations
or any professional body so that there is no objection from the RBI. In the
case of non-executive directors not satisfying the ‘fit and proper’ criteria,
there is a prescribed due process to be followed by the RBI to disqualify such
directors, which includes opportunities to be heard. The position in regard
to the CEOs of the private sector banks is on a different footing where the
Reserve Bank is in a position to exercise its judgement on the suitability of
the candidates proposed, in as much as the approval of the Reserve Bank is required
for the appointment and the RBI may seek removal also. These provisions are
broadly consistent with global best practices though there is scope for enhancing
effective implementation.
There is no legal provision as of now for the
Reserve Bank to insist on the ‘fit and proper’ status of the directors nominated
by the government or elected by the shareholders to the Boards of the public
sector banks. The appointment of the CEOs in the public sector banks, as well
as their removal, is also a matter to be decided only by the Government of India.
There is, however, active consultation with the Reserve Bank in regard to appointment
of CEOs. Thus, by and large, there is de facto compliance with many governance
requirements in public sector banks. .
Way forward
As a step towards distancing the regulator
from the functioning of the Boards, the Reserve Bank has withdrawn its nominee
directors from almost all the private sector banks. Observers have been appointed
as a transitional measures mostly in respect of those banks which are yet to
fully comply with the Reserve Bank’s guidelines of ownership of governance.
It is hoped that the need for observers also will diminish as the quality of
governance improves.
Second, legislative amendments have been
proposed in regard to the public sector banks to remove the provisions for mandatory
nomination of RBI officers on their boards and thus, to bring them on par with
the private sector banks in this regard.
Third, the Government has been requested
to keep in view the policy framework for governance in private sector banks
while deciding on the appointments of the directors on the Boards’ of public
sector banks and constitution of various committees of the Board.
Fourth, the RBI, as far as possible, has
recently been refraining from issuing circulars or instructions specifically
addressed to the public sector banks. It is expected that all the existing instructions
specifically applicable to the public sector banks will be reviewed by the Reserve
Bank so that uniformity in regulatory framework between different categories
of banks is formally established.
Fifth, several amendments to the Banking
Regulation Act have been proposed which would enhance RBI’s capacity to ensure
sound governance specially relevant to the banks, consistent with global best
practices.
In regard to urban co-operative banks (UCBs),
there are unique problems which need to be addressed. Since all the governance
aspects of urban co-operative banks fall entirely within the jurisdiction of
the State Governments, while only prudential aspects are in the RBI’s domain,
it has been difficult to ensure effective co-ordination owing to the problems
of dual control in the matters of governance which have a bearing on prudential
regulation. Further, the market discipline in terms of shareholders’ influence
on governance does not exist in regard to urban co-operative banks since they
do not depend on equity markets for their funds. Moreover, the governance structure
in the UCBs seems to be tilted in favour of the borrowers from the UCBs, thus,
possibly undermining the interest of the depositors. Currently, to avoid problems
of dual control, a mechanism of Memorandum of Understanding (MOU) with the State
Governments, is being attempted. RBI has entered into such MoUs with Andhra
Pradesh, Gujarat and Karnataka and is providing facilities for upgrading the
skills of the members of the Board and the management of the UCBs, in these
States.
The problem of dual control is even more
acute in regard to the rural co-operative credit structure. However, these are
being currently addressed by the Government of India in the light of the recommendations
of the Vaidyanathan Committee.
The RRBs are yet another category of banks
which are actually owned, in a pre-determined pattern, by the State, Centre
and the sponsor banks. The sponsor banks are virtually managing the RRBs and
the issues of governance of these institutions are yet to be addressed. Deposit
taking NBFCs and, perhaps, NBFCs with systemic implications may also need to
be considered for a careful review of their current governance practices in
view of their unique role and expanding importance in our financial sector.
Conclusion
Let me conclude with a reiteration that
the Reserve Bank is continuously striving to ensure compliance with international
standards and best practices of corporate governance in banks as relevant to
India. RBI is also interacting closely with the Government and the SEBI in this
regard. Increasing regulatory comfort in regard to standards of governance in
banks gives greater confidence to shift from external regulation to internal
systems of controls and risk-management. Each of the directors of the banks
has a role in continually enhancing the standards of governance in banks through
a combination of appropriate knowledge and values.
Thank you.