4 November 2005
All Scheduled Commercial Banks
(Excluding RRBs)
Dear Sir,
Mid-Term Review of Annual Policy Statement for
the year 2005-06: Additional Provisioning Requirement for Standard Assets
In terms of the extant prudential guidelines,
the standard assets attract a uniform provisioning requirement of 0.25 per cent
of the funded outstanding on a portfolio basis. Traditionally, banks’ loans
and advances portfolio is pro-cyclical and tends to grow faster during an expansionary
phase and grows slowly during a recessionary phase. During times of expansion
and accelerated credit growth, there is a tendency to underestimate the level
of inherent risk and the converse holds good during times of recession. This
tendency is not effectively addressed by the above mentioned prudential specific
provisioning requirements since they capture risk ex post but not ex
ante. It is therefore necessary to build up provisioning to cushion banks'
balance sheets in the event of a downturn in the economy or credit weaknesses
surfacing later.
2. In this connection, please refer to Paragraph
85 of the Mid-Term Review of Annual Policy Statement for the year 2005-06 enclosed
to the Governor's letter No.MPD.BC. 274/07.01.279/2005-06 dated 25 October 2005
(copy of the paragraph enclosed). Accordingly, taking into
account the recent trends in credit growth it has been decided to increase the
general provisioning requirement for ‘standard advances’ from the present level
of 0.25 per cent to 0.40 per cent. Consequently, the standard assets with the
exception of banks’ direct advances to agricultural and SME sectors would attract
a uniform provisioning requirement of 0.40 per cent of the funded outstanding
on a portfolio basis.
3. Banks would continue to make provision at
0.25 per cent for direct advances to agricultural and SME sectors in the standard
category.
4. As hitherto, these provisions would be eligible
for inclusion in Tier II capital for capital adequacy purposes up to the permitted
extent.
5. Please acknowledge receipt.
Yours faithfully,
Sd/-
(Anand Sinha)
Chief General Manager-in-Charge
Extract of Mid-Term Review of Annual Policy
Statement for the year 2005-06
Prudential Provisioning Requirements: Review
82. In terms of the prudential guidelines,
banks are required to assess their entire loans and advances portfolio on an
account-by-account basis with regard to the degree of delinquency and classify
them into four broad asset classification categories, viz., standard,
sub-standard, doubtful and loss. The standard assets attract a uniform provisioning
requirement of 0.25 per cent of the funded outstanding on a portfolio basis.
Banks are required to make specific provisions in respect of sub-standard assets
at a uniform rate of 10 per cent of the funded outstanding and for doubtful
accounts at rates ranging from 20 to 100 per cent, taking into account the period
for which the account has remained non-performing and the realisable value of
security charged to the bank.
83. Traditionally, banks’ loans and advances
portfolio is pro-cyclical and tends to grow faster during an expansionary phase
and grows slowly during a recessionary phase. During times of expansion and
accelerated credit growth, there is a tendency to underestimate the level of
inherent risk and the converse holds good during times of recession. This tendency
is not effectively addressed by the above mentioned prudential specific provisioning
requirements since they capture risk ex post but not ex ante.
84. The various options available for reducing
the element of pro-cyclicality include, among others, adoption of objective
methodologies for dynamic provisioning requirements, as is being done by a few
countries, by estimating the requirements over a business cycle rather than
a year on the basis of the riskiness of the assets, establishment of a linkage
between the prudential capital requirements and through-the-cycle ratings instead
of point-in-time ratings and establishment of a flexible loan-to-value (LTV)
ratio requirements where the LTV ratio would be directly related to the movement
of asset values.
85. Taking into account the recent trends
in credit growth, it is proposed:
• to increase the general provisioning
requirement for ‘standard advances’ from the present level of 0.25 per
cent to 0.40 per cent. Banks’ direct advances to agricultural and SME
sectors would be exempted from the additional provisioning requirement.
As hitherto, these provisions would be eligible for inclusion in Tier
II capital for capital adequacy purposes up to the permitted extent. Operational
guidelines in this regard would be issued separately.