RBI/2004/261 DBOD.No.BP.BC.
99 /21.04.048/ 2003-2004 June 21, 2004 All
Scheduled Commercial Banks (Excluding RRBs) Dear Sir, Annual
Policy Statement for the year 2004-05 : Additional Provisioning Requirement for
NPAs At present, banks are required to make provisions
on NPAs on a graded scale based on the age of the NPA. However, in respect of
NPAs included in 'doubtful for more than three years' category, the provisioning
requirement on the secured portion remains unchanged at 50 per cent, irrespective
of its age, till it is identified as a loss asset. With the enactment of the Securitisation
and Reconstruction of Financial Assets and Enforcement of Security Interest Act,
2002 and the chances / extent of recovery of an asset reducing over a period of
time, it is essential that banks expedite recovery of NPAs. 2.
In this connection, please refer to paragraph 122 of the annual
policy Statement for the year 2004-2005 enclosed to the Governor's letter No.MPD.BC.249/07.01.279/2003-2004
dated May 18, 2004 (copy of the paragraph enclosed). Accordingly, it has been
decided to introduce graded higher provisioning according to the age of NPAs in
'doubtful for more than three years' category, with effect from March 31, 2005.
Consequently, the increase in provisioning requirement on the secured portion
would be applied in a phased manner over a three year period in respect of the
existing stock of NPAs classified as 'doubtful more than three years' as on March
31, 2004. However, in respect of
all advances classified as 'doubtful more than three years' on or after April
1, 2004, the provisioning requirement would be 100 per cent. Accordingly, the
provisioning norm for advances identified as 'doubtful for more than three years'
will be as under with effect from March 31, 2005 : (a)
Unsecured portion Portion of
the advance, which is not covered by the realisable value of tangible security
to which the bank has a valid recourse and the realisable value is estimated on
a realistic basis, provision will be to the extent of 100 per cent as hitherto. (b)
Secured portion
Period
for which the advance has remained in 'doubtful' category |
Provision requirement on secured
portion | More
than three years - outstanding stock of
NPAs as on March 31, 2004
- advances
classified as 'doubtful more than three years' on or after April 1, 2004
|
(i) 60 per
cent as on March 31, 2005 75 per cent as on March 31,
2006 100 per cent as on March 31, 2007 (ii)
100 per cent | A
few illustrations are furnished in Annex for clarity in this
regard.
4. Banks are advised to make
suitable provisions during the current year to ensure a smooth transition to the
revised norm which becomes effective from March 31, 2005. Yours
faithfully, (C.R. Muralidharan) Chief
General Manager-in-Charge
Extract
of Annual Policy Statement for the year 2004-05 "
Provisioning Requirement for NPAs 122. At present,
banks are required to make provisions on NPAs on a graded scale based on the age
of the NPA. However, in respect of ‘doubtful assets for more than three years’,
the provisioning requirement on the secured portion remains unchanged at 50 per
cent, till it is identified as a loss asset. With the enactment of the Securitisation
and Reconstruction of Financial Assets and Enforcement of Security Interest Act,
2002 and the chances/extent of recovery of an asset reducing over a period of
time, it is essential that banks expedite recovery of NPAs. Accordingly, it is
proposed: - To introduce graded higher provisioning
requirement according to the age of NPAs, which are included under ‘doubtful for
more than three years’ category, with effect from March 31, 2005. "
Annex Illustrations
: I. Existing stock of advances classified as doubtful more than 3 years'
as on 31 March 2004 The outstanding amount as on 31 March 2004
: Rs 25,000 Realisable value of security : Rs 20,000 Period for which the
advance has remained in 'doubtful' category as on 31 March 2004 : 4 years ( i.e
Doubtful > 3 years) Provisioning requirement :
As
on … | Provisions
on secured portion | Provisions
on unsecured portion | Total (Rs) |
% |
Amt | % |
Amt |
31 Mar 2004 |
50 | 10000 |
100 | 5000 |
15000 |
31 Mar 2005 |
60 | 12000 |
100 | 5000 |
17000 |
31 Mar 2006 |
75 | 15000 |
100 | 5000 |
20000 |
31 Mar 2007 |
100 |
20000 | 100 |
5000 | 25000 |
II . Advances classified
as 'doubtful more than three years' on or after 1 April 2004
The outstanding amount as on 31 March 2004 : Rs 10,000 Realisable
value of security : Rs 8,000 Period for which the advance has remained in 'doubtful'
category as on 31 March 2004 : 2.5 years Provisioning requirement:
As
on … | Asset
classification | Provisions
on secured portion | Provisions
on unsecured portion | Total
(Rs) | % |
Amt | % |
Amt | |
31 Mar 2004 |
Doubtful 1 to 3 years |
30 | 2400 |
100 | 2000 |
4400 |
31 Mar 2005 |
Doubtful > 3 years |
100 |
8000 | 100 |
2000 | 10000 |
|