RBI/2004-05/423
UBD.DS. Cir.No.44/13.05.00/2004-05
April 15, 2005
The Chief Executive Officers of All Primary(Urban) Co-operative banks
Dear Sir/Madam,
Maximum Limit on advances-Limits on credit exposure to individuals
/Group of borrowers-UCBs
Please refer to our circular UBD. No.DS.PCB.39/13.05.00/1995-96
dated January 16, 1996 read with circular UBD.No.DS.Cir 31/13.05.00/1999-2000
dated April 1, 2000 on captioned subject. At present the prudential exposure
ceiling should not exceed 20 percent and 50 percent of the capital funds of
the bank in case of individual borrower and group of borrowers respectively.
The capital funds comprise of paid up capital and free reserves. Exposure includes
both funded and non funded credit limits and underwriting and similar commitments.
The sanctioned limits or outstanding whichever is higher is reckoned for arriving
at exposure limit. However in respect of non-funded credit limits, only 50 %
of such limits or outstanding, whichever is higher is taken for arriving at
the exposure ceiling.
2. The matter has been reviewed and it has been decided as under :
- To fix the prudential exposure limits at 15 percent and 40 percent of the
'Capital Funds' in case of single borrower and group of borrowers respectively.
- 'Capital Funds' for the purpose of prudential exposure norm may be fixed
in relation to bank's capital funds (both Tier I and Tier II Capital) as defined
in the enclosed annexure.
- The exposure shall henceforth include both credit exposure and investment
exposure (Non SLR) as indicated below:
- Funded and non funded credit limits and underwriting and similar commitments.
The sanctioned limit or outstanding whichever is higher shall be reckoned
for arriving at credit exposure limit.
- In respect of non funded credit limits 100 percent (instead of the existing
50 percent) of such limits or outstanding, whichever is higher, shall be
taken into account for this purpose.
- Non SLR investments indicated in our circular UBD.BPD.PCB
45/16.20.00/2003-04 dated April 14, 2004
3. The banks are advised to compute the revised prudential
exposure limits for individual/ group of borrowers w.e.f April 1, 2005.However,
in case of the existing borrowers where the outstanding or the sanctioned exposure
limit exceed the revised limit, the same be brought down within the revised
limits in a maximum period of 2 years, i.e. by March 31, 2007.
4. A fresh directive UBD.No.DS.PCB.DIR.2/13.05.00/04-05
dated April 15 , 2005 issued in this regard is enclosed.
5. All other instruction issued in this regard from time
to time remains unchanged.
6. Please acknowledge receipt to the concerned Regional
Office of Reserve Bank of India.
Yours faithfully,
sd/-
(K.R Ananda)
Chief General Manager-in-charge.
UBD.No.DS.PCB.DIR. 2 /13.05.00/2004-05
April 15, 2005.
Maximum Limit on Advances
In exercise of the powers conferred under Section 21 and clause
(b) of the proviso to clause (b) of the sub-section (1) of Section 20 read with
Section 56 of the Banking Regulation Act 1949, the Reserve Bank of India, being
satisfied that it is necessary and expedient so to do, hereby directs that with
effect from April 1, 2005:
1(a) Ceiling: The exposure ceiling shall be fixed in relation
to bank's 'Capital Funds' and it shall not exceed 15 percent of capital funds
in case of individual borrower and 40 percent in case of group of borrowers.
'Capital Funds' for the purpose will comprise both Tier I and
Tier II Capital of the bank as given in the enclosed annexure.
(b) Exposure shall include funded and non funded credit limits and underwriting and similar commitments. The sanctioned limit or outstanding whichever is higher shall be reckoned for arriving at exposure limit. However in respect of non funded credit limits , 100 percent of such limits or outstanding, whichever is higher, shall be taken into account for this purpose. Exposure to individuals/group of borrowers shall also include investments made by the primary(urban) co-operative banks in Non SLR securities prescribed by Reserve Bank of India. At present Non SLR securities comprise bonds of Public Sector Undertakings (PSUs), Infrastructure bonds floated by the all India Financial Institutions as notified by Reserve Bank of India from time to time, unsecured redeemable bonds floated by the nationalised banks, equity/bonds of all India Financial Institutions and Units of UTI.
2. In the event of any dispute relative to interpretation
of any of the provisions of this directive, the decision of Reserve Bank of
India thereon, shall be final.
sd/-
(A.V. Sardesai)
Executive Director
Annexure
Enclosure to the directive UBD.No.DS.PCB.DIR.2 /13.05.00/2004-05 dated April
15 , 2005.
Definitions:
Tier I Capital /Core Capital
Tier I Capital would include the following items:
- Paid-up share capital collected from regular members of a bank having voting
powers.
- Free Reserves as per the audited accounts. Reserves, if any, created out
of revaluation of fixed assets or those created to meet outside liabilities
should not be included in the Tier I Capital. Free reserves shall exclude
all reserves / provisions which are created to meet anticipated loan losses,
losses on account of fraud etc., depreciation in investments and other assets
and other outside liabilities. While the amounts held under the head 'Building
Fund' will be eligible to be treated as part of free reserves, 'Bad and Doubtful
Reserves' shall be excluded.
- Capital Reserve representing surplus arising out of sale proceeds of assets.
- Any surplus (net) in Profit and Loss Account i.e. balance after appropriation
towards dividend payable, education fund, other funds whose utilisation is
defined, asset loss, if any, etc.
NOTE: Amount of intangible assets, losses in current
year and those brought forward from previous periods, deficit in NPA provisions,
income wrongly recognized on non performing assets , provision required for
liability devolved on bank, etc. will be deducted from Tier I Capital.
Tier II Capital
Undisclosed Reserves
(i) These often have characteristics similar to equity and
disclosed reserves. They have the capacity to absorb unexpected losses and can
be included in capital, if they represent accumulation of profits and not encumbered
by any known liability and should not be routinely used for absorbing normal
loss or operating losses.
Revaluation Reserves
(ii) These reserves often serve as a cushion against unexpected
losses, but they are less permanent in nature and cannot be considered as 'Core
Capital'. Revaluation reserves arise from revaluation of assets that are undervalued
in the bank's books. The typical example in this regard is bank premises and
marketable securities. The extent to which the revaluation reserves can be relied
upon as a cushion for unexpected losses depends mainly upon the level of certainty
that can be placed on estimates of the market value of the relevant assets,
the subsequent deterioration in values under difficult market conditions or
in a forced sale, potential for actual liquidation of those values, tax consequences
of revaluation, etc. Therefore, it would be prudent to consider revaluation
reserves at a discount of 55 % when determining their value for inclusion in
Tier II Capital i.e. only 45% of revaluation reserve should be taken for inclusion
in Tier II Capital. Such reserves will have to be reflected on the face of the
balance sheet as revaluation reserves.
General Provisions and Loss Reserves
(iii) These will include such provisions of general nature
appearing in the books of the bank which are not attributed to any identified
potential loss or a diminution in value of an asset or a known liability. Adequate
care must be taken to ensure that sufficient provisions have been made to meet
all known losses and foreseeable potential losses before considering any amount
of general provision as part of Tier II capital as indicated above. To illustrate
: excess provision in respect of Bad and Doubtful Debts, general provision for
Standard Assets etc. could be considered for inclusion under this category.
Such provisions which are considered for inclusion in Tier II capital will be
admitted upto 1.25% of total weighted risk assets.
Investment Fluctuation Reserve
(iv) Balance, if any, in the Investment Fluctuation Reserve
Fund of the bank.
Hybrid Debt Capital Instruments
(v) Under this category, there are a number of capital instruments,
which combine certain characteristics of equity and certain characteristics
of debt. Each has a particular feature which can be considered to affect its
qualify as capital. Where these instruments have close similarities to equity,
in particular, when they are able to support losses on an ongoing basis without
triggering liquidation, they may be included in Tier II capital.
Subordinated Debt
(vi) To be eligible for inclusion in Tier II capital, the instrument
should be fully paid-up, unsecured, subordinated to the claims of other creditors,
free of restrictive clauses and should not be redeemable at the initiative of
the holder or without the consent of the bank's supervisory authorities. They
often carry a fixed maturity and as they approach maturity, they should be subjected
to progressive discount for inclusion in Tier II capital. Instruments with an
initial maturity of less than 5 years or with a remaining maturity of one year
should not be included as part of Tier II capital. Subordinated debt instruments
will be limited to 50 percent of Tier I capital.
NOTE: (a) At present UCBs do not issue instruments
of the type indicated at (v) and (vi) above. However, there is no bar on issuing
such instruments subject to provisions of respective State Co-operative Societies
Act/Multi State Co-operative Societies Act. Issue of such instruments will be
subject to prior approval of RBI.
(b) It may be noted that the total of Tier II elements
will be limited to a maximum of 100 percent of total Tier I elements
for the purpose of compliance with the norms.
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