Shri Johny Joseph, Shri Kale and friends,
I am grateful
to the organisers for bestowing on me the honour of delivering the prestigious
Yeshwantrao Chavan Memorial Lecture 2007-08. I must compliment the Indian Institute
of Public Administration (IIPA), Maharashtra Branch, for organising the Memorial
Lecture.
By accepting this invitation, I am also acknowledging
a debt of gratitude to IIPA. I am a Life Member of IIPA. While doing research
for Ph.D in 1960s, I extensively used its library and hostel facilities in Delhi.
IIPA had also hosted an exclusive seminar in the 1970s on the draft of my book
on multilevel planning in India.
I did not have the privilege
of working with Shri Chavan, though no one could miss the nation-wide impact of
the towering personality of Shri Chavan on both politics and economy of India.
Most of us know about his contributions as the Chief Minister of Maharashtra,
and as the Union Minister of Home, Defence, External Affairs and Finance over
a period of fifteen years. In 1963, Mr. Welles Hanger, in his book "After
Nehru Who", opined that Mr Chavan would be the fittest person to succeed
Nehru.
Let me quote the views of one of my distinguished
predecessors as Reserve Bank of India (RBI) Governor, Dr. I G Patel in his book
"Glimpses of Indian Economic Policy: An Insider’s View", on working
with Shri Chavan in the Ministry of Finance.
"He
was able, quick to grasp and, while attentive to our advice, not devoid of political
sagacity or practical wisdom to put his own stamp on the decision-making process.
He was a perfect gentleman, available at all times and not anxious to shirk responsibilities…….
He was loyal to his staff; and one of his endearing habits was that he always
read some book or the other whenever he found a little time instead of indulging
in idle gossip."
Of particular relevance
to the RBI are Shri Chavan’s observations on exchange rate policy of India. He
gave a detailed reply during a discussion on "Foreign Exchange Parity"
in the Rajya Sabha on 22nd December 1971. He described the debate as
"a very constructive discussion of this very complex and delicate matter".
We economists know how historic the occasion was since it related to the decision
by the USA on dollar parity. There are a few observations made by Shri Chavan
well over thirty years ago, which are worth recalling due to their general validity
for Indian economy, and I quote:
"Now
when everybody else is realigning and recharging and appreciating or depreciating,
you cannot remain static because you are a part of it, whether you like to or
not. We are a part of that world....
...Ultimately
in this present competitive world where, really speaking, it is going to be a
very difficult thing to compete in foreign trade without having a very solid industrial
base in our own country what should we consider as the ultimate test as to whether
our decision is wise or not, whether it is strong or weak, will not use that word
because strength and weakness ultimately depends upon whether your decision is
right or wrong. What is the right criteria for it?....
....Mr.
Jain made one point. He asked why I did not mention about depreciation of the
Rupee as against the Sterling. I mentioned it in a different way. I said the Sterling
has appreciated……
...The mechanism of money, the foreign
exchange mechanism is a very important mechanism, and we have to think of it very
carefully, cautiously and wisely….."
With
these tributes to the Statesman, Shri Chavan, let me proceed to give a brief review
of the Indian Economy, followed by a somewhat extensive treatment of the RBI,
as suggested by the organisers.
Indian Economy: A Brief Overview
In
the first five decades of the 20th century till we got our independence in 1947,
the per capita GDP in India was stagnant, as the trend growth in GDP during this
period was 0.9 per cent with population growing by about 0.8 per cent.
As
compared with the near stagnant growth in the previous 50 years, the annual growth
averaging at around 3.5 per cent during the period 1950 to 1980 was comparatively
better.
The average growth rate of the Indian economy over
a period of 25 years since 1980-81 was about 6.0 per cent - a significant improvement
over the annual growth rate of the previous three decades.
In
the new millennium, the GDP growth rate has further accelerated averaging 7.2
per cent during the seven-year period 2000-01 to 2007-08, with the growth rate
in the last five years (2003-04 to 2007-08) averaging 8.7 per cent. Over the years,
while the GDP growth has been accelerating, the population growth rate has moderated,
giving a sharp impetus to the growth in per capita income.
The
strengthening of economic activity in the recent years has been supported by a
sustained increase in the gross domestic investment rates from 22.8 per cent of
GDP in 2001-02 to 35.9 per cent in 2006-07. It may also be noted that over 95
per cent of the investment during this period was financed by domestic savings.
Since
independence, the inflation rate, in terms of the wholesale price index (WPI),
on average basis, was above 15 per cent in only five out of fifty years and was
in single digit for thirty six of these years. On most occasions, high inflation
was due to shocks - food or oil. The inflation rate accelerated steadily from
an annual average of 1.7 per cent during the 1950s to 6.4 per cent during the
1960s and further to 9.0 per cent in the 1970s before easing marginally to 8.0
per cent in the 1980s. The inflation rate declined from an average of 11.0 per
cent during 1990-95 to 5.3 per cent during the second half of 1990s. In recent
years, inflation rate has averaged around 5 per cent.
An
important characteristic of the recent growth phase of over a quarter century
is the country's resilience to shocks. During this period, we have witnessed only
one serious balance of payments crisis triggered largely by the Gulf war in the
early 1990s. The Indian economy, in the later years, could successfully avoid
any adverse contagion impact of shocks from the East Asian crisis, the Russian
crisis during 1997-98, sanction-like-situation in post-Pokhran scenario, and the
border conflict during May-June 1999. Viewed in this context, this robust macroeconomic
performance, in the face of recent oil as well as food shocks, demonstrates the
vibrancy and resilience of the Indian economy.
It is necessary
to note that, despite the recent encouraging performance, the Indian economy faces
several severe challenges. These relate, in particular, to poverty, education,
health, environment, physical infrastructure, and fiscal issues.
What
has been the role of the RBI in the developments in the Indian economy? My submission
is that the RBI has, as part of public policy, made some contributions to overall
price stability and financial stability while enabling respectable growth in the
recent period. Further, it is generally recognised that the financial sector and
the external sector in India display considerable strength and resilience, though
there are some areas that need attention. In India, most of the literature on
public administration concentrates on organisation and functioning of Central
and State Governments, statutory corporations, public enterprises, and constitutional
bodies. Perhaps there is merit in devoting the rest of the address to filling
up this gap and discussing organisation and functioning of the RBI, in some detail.
On the RBI’s Mandate
I requested my friend Shri
Kale – our friendship is a little over thirty years old – to advise me on the
focus of today’s address. He said that I could shed some light on what RBI does.
In particular, he suggested that I may narrate the process of decision making
in the RBI and the extent to which the Ministry of Finance comes into the picture.
I believe that Shri Kale was being not merely inquisitive but also mischievous
by posing some complex, if not controversial, issues in a somewhat innocuous fashion.
Yet, I will take the bait.
The RBI was established under
the Reserve Bank of India Act, 1934 on April 1, 1935 as a private shareholders'
bank, but is fully owned by the Government of India, since its nationalisation
in 1949.
The Preamble to the RBI Act describes the basic
objective of the constitution of the RBI as 'to regulate the issue of Bank
notes and keeping of reserves with a view to securing monetary stability in India
and generally, to operate the currency and credit system of the country to its
advantage'. Thus, there is no explicit mandate for price-stability or formal
inflation targeting. Over the years, the twin-objectives of monetary policy in
India have evolved as: maintaining price stability and ensuring adequate flow
of credit to facilitate the growth process. The relative emphasis between the
twin-objectives is modulated as per the prevailing circumstances and is articulated
in the policy statements. Consideration of macroeconomic and financial stability
is also subsumed in the articulation of policy.
The RBI
is also entrusted with the management of foreign exchange reserves, which are
reflected in its balance sheet. While the RBI is essentially a monetary authority,
its founding statute mandates it to be the manager of public debt of the Government
of India and the banker to the Government.
While the RBI
is the monetary authority of the country, as per its founding Statute, the RBI
has also been entrusted with the work relating to banking regulation and supervision
by a separate enactment in 1949, viz. the Banking Regulation Act. The RBI exercised
a tight regime of exchange control particularly under the Foreign Exchange Regulation
Act (FERA), 1973; but, a qualitative change was brought about in the legal framework
to enable liberalisation by the enactment of the Foreign Exchange Management Act
(FEMA) in June 2000 which replaced the FERA. With this, the objectives of foreign
exchange regulation have been redefined as the facilitating of external trade
and payments as well as the orderly development and functioning of the foreign
exchange market in India.
It is significant to note that
the RBI Act precludes the RBI from performing certain business such as trading;
taking any direct interest in any commercial, industrial or other undertaking;
purchasing of shares or giving of loans against shares of any company; advancing
of money on the security of immovable property, and the drawing or accepting of
bills payable otherwise than on demand. These prohibitions are meant to protect
the integrity of the institution.
Governance Arrangements
The
"general superintendence and direction of the affairs and business"
of the RBI are "entrusted to the Central Board of Directors". The Central
Board nominated by the Government, consists of fourteen eminent persons1 drawn
from different walks of life, who are the non-official Directors. The Secretary
dealing with Economic Affairs in the Ministry of Finance is also a Director on
the Central Board and has voice but not vote. Further, the Governor, and the Deputy
Governors, are also appointed by the Government, as the Chairman and non-voting
Directors of the Board, respectively. The Central Board meets at least six times
in a year and at least once a quarter.
The RBI General Regulations,
1949, mandate a Committee of the Central Board (CCB), which is in the nature of
an executive board and meets once a week. The CCB quorum demands the presence
of at least one non-official Director. Currently, the normal attendance for the
weekly meetings is three or four of the five non-official Directors who are residing
in Mumbai. The weekly meetings review the economy and the financial market developments,
and approve the weekly accounts of the RBI (which are placed on RBI website every
week soon after their approval) and all other matters relating to the general
conduct of RBI’s business. The Governor, and in his absence the senior-most Deputy
Governor available, presides over these meetings.
The function
of supervision of the banking system, development financial institutions, non-banking
finance companies and the primary dealers, is overseen by a separate Board for
Financial Supervision (BFS), which has been constituted by the Government through
separate regulations formulated under the RBI Act. The BFS has four non-official
Central Board Directors as its Members and meets at least once a month, functioning
virtually as an executive board in matters relating to regulation and supervision.
While the Governor chairs the BFS where all the Deputy Governors are Members,
one of the Deputy Governors is virtually its full time Vice-Chairman. In addition
to issue-based reviews and directions, the BFS reviews the functioning of individual
banks and in respect of select cases, there is also a monthly monitoring of individual
banks. Thus, in a sense, the supervision function is handled somewhat independently,
but within the RBI.
Yet another body recently constituted
through a separate regulation, by the Government, is the Board for Payment and
Settlement Systems (BPSS) which has two non-official Central Board Directors as
its members and meets at least once a quarter. The BPSS is now under re-constitution
consistent with the provisions of the recently enacted the Payment and Settlement
Systems Act, 2007.
In addition, the Central Board has three
standing committees. The Inspection and Audit Sub-Committee has four non-official
Central Board Directors. The Building Sub-Committee and the Staff Sub-Committee
have at least two non-official Central Board Directors each, and intensely oversee
the two important non-financial assets of the RBI.
There
are also four Local Boards of the RBI for four regions of the country, each of
which has five non-official Members, appointed by the Central Government, and
a Chairman who is one of the Directors of the Central Board. The Local Boards
advise the Central Board on the matters remitted to them and perform the duties
delegated to them, currently by a resolution of the Central Board.
In
recent years, the conduct of monetary policy has acquired complexity and significance
in view of the greater integration of our economy with the global economy. Though
there is no legal requirement of a Monetary Policy Committee to take appropriate
decisions, it was internally decided in 2005 to constitute a Technical Advisory
Committee on Monetary Policy (TAC-MP). Currently, the TAC-MP consists of two non-official
Directors of the Central Board and five independent outside experts2 , apart from
the four Deputy Governors and the Governor. The TAC-MP usually meets once in a
quarter, a week ahead of the announcement of the annual policy or the quarterly
reviews of the monetary policy.
Accountability of the RBI
to the Parliament is essentially through the Ministry of Finance, though the Governor
and the Deputy Governors appear, as called upon, before the Parliamentary Committees,
especially before the Standing Committee on Finance.
Thus,
the formal governance arrangements in the RBI are oriented towards collegial approach
to decision making. Yet, as in the case of most of the central banks, the Governor
holds a somewhat unique position in the organisation. The legal systems as well
as tradition do bestow some authority on the Governor that is meant to be commensurate
with this unique position. As the Governor is the public face of the RBI in the
eyes of the Government and the public at large, the Governor is generally seen
to be de facto accountable.
Independence of the
RBI
On practical considerations, central bank independence
may be broadly related to three areas viz., managerial aspects, including personnel
matters; financial aspects; and policy aspects.
Managerial
independence refers to the procedures for appointment, term of office and dismissal
procedures of the top central bank officials and the governing body. It also includes
the extent and nature of representation of the Government in the governing body
of the central bank and Government’s powers to issue directions.
Financial
independence relates to the freedom of the central bank to decide the extent to
which Government expenditure is either directly or indirectly financed via
central bank credits. Direct or automatic access of Government to central
bank credits would naturally imply that monetary policy is subordinated to fiscal
policy.
Finally, policy independence is related to the
flexibility given to the central bank in the formulation and execution of monetary
policy, under a given mandate.
While the Central Government
may give such directions to the RBI, after consulting the Governor, as it may
consider necessary in the public interest, the overall management of the RBI’s
affairs and business rests with the Central Board of Directors. All Directors
of the Central Board, including the Governor and the Deputy Governors, are appointed
by the Government and they could be superseded or removed.
The
staffing pattern is left to the RBI, but rules governing their service conditions
and compensation are currently not out of alignment with the public sector, in
general, and the banking sector, in particular.
On financial
aspects of the RBI vis-à-vis the Government, the phasing out of
automatic monetisation of fiscal deficits by 1997 and the enactment of the Fiscal
Responsibility and Budget Management (FRBM) legislation in 2003 are two important
milestones in the direction of providing safeguards to monetary policy from the
consequences of expansionary fiscal policy and ensuring a degree of autonomy of
the RBI. Consequently, barring emergencies, there are limits to the ways and means
advances by the RBI to the Government and prohibition on RBI from participating
in primary issuance of all government securities.
The RBI
has gradually withdrawn from the practice of providing concessional finance or
refinance for specified sectors, though the statutory provisions continue to enable
it. The RBI advocates direct fiscal support to the developmental activities so
that the support is transparent, accountable, and quantifiable, rather than through
monetary operations of RBI, which would tantamount to quasi-fiscal operations.
RBI
contributes to the exchequer by way of transfer of balance of its annual profits,
after making provisions and transfers to its Reserves. The general principles
regarding such transfers have been rationalised as part of the reform process
in 1997. The present arrangement is governed by the objective of strengthening
the RBI balance sheet by achieving a stipulated level of Reserves in the balance
sheet over a period – though the time-frame to achieve the level is extended to
accommodate immediate fiscal compulsions.
Harmonious relations
between the Government and the RBI have, no doubt, generally contributed to the
successful policy outcomes thus far, but it would not be appropriate to conclude
that there are no differences in analyses, approaches, judgements and instrumentalities.
In the given legal and cultural context, while making every effort to give its
views, either informally or formally, but as unambiguously as possible, the RBI
generally respects the wishes and final inclination of the Government. The RBI,
however, has to accept the responsibility for all its decisions and actions, while
being generally conscious of the impact of its articulation and actions on its
credibility. The Government, for its part, recognises the dilemmas posed to the
RBI, and accords significant weight to the RBI’s judgements.
In
sum, de jure, the RBI has not been accorded autonomy on par with recent
trends in some of the industrialised as well as emerging economies; but, de
facto, the recent experience reflects a progressively higher degree of autonomy
being enjoyed by the RBI. During the period of reform, since 1991, there has been
a gradual and mutually agreed progress towards greater autonomy in matters relating
particularly to the financial markets and the conduct of monetary policy.
Relationship
with the Ministry of Finance
In a way, I have answered
this question when I mentioned that there is, in the Indian case, a greater de
facto rather than de jure autonomy available to the RBI. It is necessary
to recognise that de facto autonomy is possible only and only when the
Central Government, and in particular the Ministry of Finance, reposes confidence
and trust in the RBI. In a way, it can be said that independence in abstract or
absolute terms is not feasible in practice. An assessment of the extent of independence
of a central bank or its autonomy vis-à-vis Government needs to
reckon the independence in respect of which functions; with what objectives; in
which context and through what instruments?
It is essential
to avoid being dogmatic about independence of a central bank and to approach the
subject with reference to fundamental objectives in a given context in a pragmatic
fashion, within the legal framework. Perhaps, in the Indian context and at this
juncture, it can be said that the RBI has considerable autonomy in monetary operations
but it closely harmonises its policies with the public policies in general and
co-ordinates actively with the Government to bring about structural reforms in
the economy.
Before concluding this section, it is instructive
to explore explanations for what I may call globally prevalent noises in regard
to relations between central banks and Governments, especially the Ministry of
Finance.
First, the very purpose of creating a central
bank is to have a slightly longer term view of macro-economic management. Hence,
its perspectives are likely to be different from those of the Government.
Secondly,
the design of a central bank involves, among other things, separation of powers
to spend money (which is with the Government) from powers to create money (which
is with the monetary authority), with a view to avoiding inflationary financing
of Government spending. Hence, the focus and emphasis could be different due to
the design itself.
Thirdly, the distinct apolitical identity
of a central bank helps the countries to mitigate some possible adverse consequences
of spurts of political instability, by enabling the currency and the credit systems
to operate as smoothly as possible at all times.
Fourthly,
the interests of the Government, as a borrower in the financial market and also
as a significant owner of entities regulated by the central bank, may not necessarily
converge with those of the central bank.
Finally, if a central
bank always concurs with the Government, the central bank, as a distinct entity,
becomes superfluous, while if it persists in constantly disagreeing, it becomes
obnoxious. In reality, the relevant issue is how checks and balances work in a
given context.
RBI: Approaches to Managing Reform
As
a part of economic reforms, public policy in India has enabled changes in the
domestic economy and has been responding to changes in the global economy while
reorienting the public institutions to meet the consequent newly emerging demands
on them. The RBI is also a part of this process of managing reform. I would highlight
some of the approaches adopted by the RBI in managing the reform process.
First,
considerable attention is being paid to enhancing the knowledge base and skills
within the institution. RBI officers are encouraged to upgrade their skills on
a continuous basis. Select officers are trained, for about one year, in leading
universities, including Harvard, Stanford, Oxford, Yale, LSE, etc., and these
officers number around ninety so far. There are on our rolls, about 60 Ph.Ds and
over a hundred MBAs focusing on the financial sector. E-learning is facilitated
through the Financial Stability Institute. There are incentives for acquisition
of academic qualifications on a full-time or part-time basis. These are in addition
to sending officers to several training programmes, both in India and abroad.
Second,
information on global best practices is obtained on a continuous basis. In many
of the technical papers or reports of working groups that are placed on the RBI
website, a reference to comparative country-practices may be routine. In fact,
a Committee had assessed our standards and codes vis-à-vis the global
standards on several aspects of financial sector in 2001 and these have since
been updated. Currently, an exercise of comprehensive self-assessment, using inter-alia
the IMF/World Bank Handbook on Financial Sector Assessment (2005) is under way
under the Chairmanship of Dr. Rakesh Mohan, Deputy Governor, with Dr. Subbarao,
Finance Secretary, as the Co-Chairman. The process incorporates obtaining advice
from about forty nationally and globally renowned experts3 . The report on this
self-assessment should be available soon in public domain. Our senior officers
are involved in several multilateral working groups, such as those of the Financial
Stability Forum and the Bank for International Settlements, thus acquiring in-depth
knowledge of global practices. In fact, some of our professionals work on deputation
in these multilateral institutions as also some other central banks, thus bringing
back a wealth of experience. Similarly, to facilitate a wider exposure, officers
are selectively enabled to work in NGOs or other financial institutions. The annual
conference of regional directors and heads of departments also provides an occasion
to learn from eminent personalities from diverse fields4 .
Third,
continuous efforts are made to benefit from outside expertise. Experts from outside
the RBI, be it academics or market participants or representatives of industry
associations, are associated usually as members and occasionally as special invitees
on the working groups or committees constituted by the RBI. Their participation
enhances the quality of work and the implementability of their recommendations,
in our situation. Several standing Committees have the benefit of advice of eminent
Professors of IIT, IIM etc5 . The Standing Committees exist for a wide range of
activities namely financial markets, technology, financial regulation, etc. The
outside expertise adds value to the quality of decision making and credibility
of the policy measures initiated.
Fourth, the procedures
for decision-making and internal working are made more collegial and less hierarchical.
The inter-departmental groups constituted with regard to various aspects of RBI
functions include, for example, Financial Markets Committee (which meets at least
once a day, in the morning); the Deputy Governors Committee (which meets once
a week), the Regulated Institutions Group, the Monetary Policy Strategy Group,
and the Reserve Management Strategy Group (meet once a month); and the Crisis
Management Group (meets whenever crisis is anticipated or occurs). The process
helps enhanced quality of work and wide participation/commitment. For the purposes
of co-ordination with Central Government, State Governments, other regulators,
etc., we have several standing committees/ groups – such as for cash and debt-management,
financial conglomerates, and technical groups with the Securities Exchange Board
of India and the Insurance Regulatory and Development Authority. These are standard
co-ordinating arrangements, but the RBI, in view of its responsibility for financial
stability, takes active interest in these and benefits from them.
Fifth,
considerable emphasis has been laid on innovative approaches to managing the reform
process. For example, the urban cooperative banks faced severe problems due to
dual control of the RBI and the State Governments. RBI’s efforts to divest its
role altogether did not succeed. Hence, it was decided to have institutional arrangements
for ensuring coordination with the State Governments, whenever a state was willing.
The Federation of Urban Cooperative Banks is also made a partner in the process.
Consequently, Task Forces (TAFCUB) have been established in several states through
Memoranda of Understanding. Yet another example of mutual understanding relates
to the introduction of a system of ways and means advances as well as the cessation
of participation of the RBI in primary issuances of government securities before
the passage of the FRBM Act at the Centre.
Finally, a proactive
approach is adopted on several issues. For example, a bi-annual conference of
State Finance Secretaries is being convened for over ten years, in which the central
government nominees also participate. The conference sponsors several studies
and working groups for which the RBI provides technical support. Constant feedback
from all stakeholders is sought on several issues that happen to be under the
consideration of the RBI. Often, even the draft circulars are put in public domain
for feedback. RBI’s communication policy is now extended to cover several leading
national languages – as will be evident from the RBI website.
Let
me conclude by thanking the organisers for giving me this opportunity to share
with you some thoughts on the Indian economy and the RBI.
*
Shri Yeshwantrao Chavan Memorial Lecture 2007-08 delivered by Dr. Y V Reddy, Governor,
Reserve Bank of India at the Indian Institute of Public Administration, Maharashtra
Branch, Mumbai, on March 31, 2008
1 The Central Board of
the RBI includes, as Directors, Dr. Ashok S Ganguly, Shri Azim Premji, Dr. D Jayavarthanavelu,
Shri Kumar Mangalam Birla, Shri Lakshmi Chand, Shri Y H Malegam, Prof. Man Mohan
Sharma, Shri H P Ranina, Prof. U R Rao, Shi Sanjay Labroo, Smt Shashi Rekha Rajagopalan,
Shri Suresh Neotia, Shri. Suresh D Tendulkar, and Dr. A Vaidyanathan.
Prior
to 2006, the Board, as originally constituted, included as Directors, Dr. A P
J Abdul Kalam, Dr. Amrita Patel, Shri D S Brar, Shri K Madhava Rao, Prof. Mihir
Rakshit, Shri N R Narayana Murthy, Prof. C N R Rao, Shri Ratan Tata, Shri K P
Singh, Shri Suresh Krishna, and Prof. V S Vyas.
2 Currently
the outside experts in the TAC-MP are Prof. D M Nachane, Dr. R H Patil, Dr. Shankar
Acharya, Shri Suman Bery, and Shri S S Tarapore.
3 Advisory
Panel Members include : Shri Aman Mehta, Dr. Ashok Ganguly, Shri Ashok Soota,
Dr. K C Chakraborty, Dr. R Chandrasekar, Shri Gagan Rai, Dr. Indira Rajaraman,
Dr. Jaimini Bhagwati, Shri Mahesh Vyas, Shri Nimesh Kampani, Shri Nitin Desai,
Dr. Omkar Goswami, Shri Pavan Sukhdev, Dr. Rajas Parchure, Dr.Rajiv Kumar, Dr.
Rajiv B. Lall, Dr. M T Raju, Dr. T T Ram Mohan, Shri M B N Rao, Shri Ravi Mohan,
Smt. Shikha Sharma, Shri Shubhashis Gangopadhyay, Shri U K Sinha, Shri Uday Kotak,
Shri C M Vasudev, and Shri M S Verma.
Peer Reviewers include
: Mr. Andrew Large, Mr. Andrew Sheng, Mr. Carl Hiralal, Mr. Eric Rosengren, Mr.
Gregory Johnston, Mr. Ian Mackintosh, Mr. Michael Hafeman, Mr. Neil Patterson,
Mr. Ranjit Ajit Singh, Mr. Shane Tregillis, Mr. V Sundararajan, Dr. Sushil Wadhwani,
Mr. Vito Tanzi, and Prof. William Buiter.
4 Those who addressed
the conference in the last four years include: Dr. A P J Abdul Kalam, Shri Anand
Mahindra, Shri Azim Premji, Ms. Chetna Gala Sinha, Dabbawala Association Office-bearers,
Dr. Devi Shetty, Shri Mohan Das Pai, Dr. Pritam Singh, Dr. Sandip Rane, Shri Satish
Pradhan, and Dr. E Sreedharan.
5 These include Prof. Jaju,
Prof. Jhunjhunwala, Prof. Krishnamoorthy, Shri T V Mohandas Pai, Dr. R H Patil,
Dr. Phatak, Shri Rajesh Doshi, Prof. Ram Mohan Rao, Prof. Sarda, and Prof. Sivakumar.