RBI/2004-05/436
DBOD.No.FID.FIC- 1 /01.02.00/2004-05
April, 26 2005
To
The CEOs of the all-India Term Lending and Refinancing
Institutions
(Exim Bank, IDFC Ltd., IFCI Ltd., IIBI Ltd., NABARD, NHB,
SIDBI and TFCI Ltd.)
Dear Sir,
Disclosures on Risk Exposures in Derivatives
- DBOD.FID. FIC-1
The Reserve Bank has been periodically reviewing
the prudential disclosures made by FI's as a part of the Notes on Accounts to
the Balance Sheets. Best international practices require meaningful and appropriate
disclosures of FI's exposures to risk and their strategy towards managing the
risk. In this direction, it has been decided that FI's should be required to
make meaningful disclosures of their derivatives portfolio.
2. A minimum framework for disclosures by FI's
on their risk exposures in derivatives is furnished in the Annex.
The disclosure format includes both qualitative and quantitative aspects and
has been devised to provide a clear picture of the exposure to risks in derivatives,
risk management systems, objectives and policies. FI's should make these disclosures
as a part of the 'Notes on Accounts' to the Balance Sheet with effect from March
31, 2005 (June 30,2005 in the case of National Housing Bank).
3. Please acknowledge receipt.
Yours faithfully,
(K.Prasad)
Chief General Manager
Annex
Disclosures on risk exposure in derivatives
Qualitative Disclosure
FIs shall discuss their risk management policies
pertaining to derivatives with particular reference to the extent to which derivatives
are used, the associated risks and business purposes served. The discussion
shall also include:
- the structure and organization for management of risk in
derivatives trading,
- the scope and nature of risk measurement , risk reporting
and risk monitoring systems,
- policies for hedging and / or mitigating risk and strategies
and processes for monitoring the continuing effectiveness of hedges / mitigants,
and
- accounting policy for recording hedge and non-hedge transactions;
recognition of income, premiums and discounts; valuation of outstanding contracts;
provisioning, collateral and credit risk mitigation.
Quantitative Disclsoures
(Rupees in Crore)
Sl.No
|
Particular
|
Currency Derivatives
|
Interest rate derivatives
|
1
|
Derivatives (Notional Principal Amount)
|
|
|
|
a) For hedging
|
|
|
|
b) For trading
|
|
|
2
|
Marked to Market Positions[1]
|
|
|
|
a) Asset (+)
|
|
|
|
b) Liability (-)
|
|
|
3
|
Credit Exposure [2]
|
|
|
4
|
Likely impact of one percentage change
in interest rate (100*PV01)
|
|
|
|
a) on hedging derivatives
|
|
|
|
b) on trading derivatives
|
|
|
5
|
Maximum and Minimum of 100*PV01 observed
during the year
|
|
|
|
a) on hedging
|
|
|
|
b) on trading
|
|
|
Note:
1. The net position may be shown either
under asset or liability, as the case may be, for each type of derivatives.
2. FIs may adopt the Current Exposure
Method prescribed vide Circular
DBS.FID.No.C-12/01.02.00/2002-03 dated January,20,2003 on Measurement of
Credit Exposure of Derivative Products. In brief the method to be adopted is
as follows:
In order to calculate the credit exposure equivalent
of off-balance sheet interest rate and exchange rate instruments under current
exposure method, a FI would sum:
- the total replacement cost (obtained by "marking to
market") of all its contracts with positive value (i.e. when the FI
has to receive money from the counterparty), and
- an amount for potential future changes in credit exposure
calculated on the basis of the total notional principal amount of the contract
multiplied by the following credit conversion factors according to the residual
maturity of the contract :
Residual Maturity
|
Conversion Factor to be applied on Notional
Principal Amount
|
|
Interest Rate Contract
|
Exchange Rate Contract
|
Less than one year
|
Nil
|
1.0 %
|
One year and over
|
0.5%
|
5.0 %
|
|