To all Primary Dealers in Government Securities Market
Dear Sir,
Diversification of activities by stand-alone
Primary Dealers - Operational Guidelines
In accordance with paragraph 122 of the Annual
Policy Statement for the year 2006-07, it is proposed to permit stand-alone
Primary Dealers (PDs) to diversify their activities, as considered appropriate,
in addition to their existing business of Government securities, subject to
limits.
2. PDs may bifurcate their operations into
core activities and non-core activities. The core activities should involve
dealing in Government securities and other fixed income securities and the non-core
activities of the PDs may include investment / trading in equity / units of
equity oriented Mutual Funds / Advisory Services / Merchant Banking and other
activities as detailed in Section 1 of the Annex to
this circular. The investment in Government Securities should have predominance
over the non-core activities in terms of investment pattern as defined in Section
2 of the Annex. Further, the exposure to non-core activities shall be
subject to risk capital allocation as stipulated under the guidelines on regulatory
and prudential norms for diversification of activities in Section
3 of the Annex.
3. It has also been decided that PDs will
not be permitted to set up step-down subsidiaries. PDs that already have step-down
subsidiaries (in India and abroad) may restructure the ownership pattern of
these subsidiaries. If the PD is a subsidiary of a holding company, the step-down
subsidiary of the PD may become another direct subsidiary of the holding company.
In case the PD itself is a holding company, then the step-down subsidiary may
take up the PD activity and the holding entity may take up activities other
than those permitted for the PDs. The restructuring, as above, should be completed
and compliance with the above guidelines may be reported within a period of
six months from the date of this circular together with complete details of
organizational structure and activities undertaken by the PD.
Please acknowledge receipt.
Annex
Section 1: Permissible Activities for PDs
1.1 PDs may bifurcate their operations into
core and non-core activities. The following activities are permitted under core
activities:
1. Dealing and underwriting in Government
securities
2. Dealing in Interest Rate Derivatives
3. Providing broking services in Government securities
4. Dealing and underwriting in Corporate / PSU / FI
bonds/ debentures
5. Lending in Call/ Notice/ Term/ Repo/ CBLO market
6. Investment in Commercial Papers
7. Investment in Certificates of Deposit
8. Investment in Security Receipts issued by Securitization
Companies/ Reconstruction Companies, Asset Backed Securities (ABS), Mortgage
Backed Securities (MBS)
9. Investment in debt mutual funds where entire corpus is
invested in debt securities
1.2 PDs are permitted to undertake the following
activities under non-core activities:
a) Activities, which are expected to consume
capital such as:
1. Investment / trading in equity and equity
derivatives market
2. Investment in units of equity oriented
mutual funds
3. Underwriting public issues of equity
b) Services, which do not consume capital or
require insignificant capital outlay such as:
1. Professional Clearing Services
2. Portfolio Management Services
3. Issue Management Services
4. Merger & Acquisition Advisory Services
5. Private Equity Management Services
6. Project Appraisal Services
7. Loan Syndication Services
8. Debt restructuring services
9. Consultancy Services
10. Distribution of mutual fund units
11. Distribution of insurance products
1.3 For distribution of insurance products,
the PDs may comply with the guidelines contained in the circular No.DNBS(PD)CC
No.35/10.24/2003-04 dated February 10, 2004 issued by the Department of Non-Banking
Supervision.
1.4 Specific approvals of other regulators,
if needed, should be obtained in respect of the activities detailed above.
1.5 PDs are not allowed to undertake
broking in equity, trading / broking in commodities, gold and foreign exchange.
Section 2: Pre-dominance in Government
Securities business
2.1 All PDs are required to ensure predominance
by maintaining at least 50 per cent of their total financial investments (both
long term and short term) in Government Securities at any point of time. Investment
in Government securities will include the PD’s Own Stock, Stock with RBI under
Liquidity Support / Intra-day Liquidity (IDL)/ Liquidity Adjustment Facility
(LAF), Stock with market for repo borrowings and Government Securities pledged
with Clearing Corporation of India Ltd. (CCIL).
Section 3: Regulatory and prudential norms for diversification
of activities
The guidelines on regulatory and prudential
norms for diversification of activities by stand-alone PDs are as under:
3.1 The minimum Net Owned Fund (NOF) requirement
for a PD, proposing to undertake non-core activities, as detailed in para 1.2
(a) of Section 1, should be Rs.100 crore as against Rs.50 crore for a PD, which
does not diversify into these activities.
3.2 The exposure to non-core activities,
as defined in paragraph 1.2 (a) ibid, shall be subject to risk capital allocation
as prescribed below.
3.2.1 PDs may calculate the capital charge for
market risk on the stock positions / underlying stock positions/ units of equity
oriented mutual funds using Internal Models (VaR based) based on the guidelines
prescribed vide RBI circular No. IDMD.1/ (PDRS) 03.64.00 / 2003-04 dated January
07, 2004 on Capital Adequacy and Risk Management. PDs may continue to provide
for credit risk arising out of equity, equity derivatives and equity oriented
mutual funds as prescribed in the circular mentioned above.
3.2.2 The guidelines for both credit risk and
market risk in respect of Commercial Paper, Corporate / PSU / FI bonds / Underwriting
are contained in the RBI circular IDMD 1/(PDRS) 03.64.00 /2003-04 dated January
07, 2004.
3.2.3 The capital charge for market risk (VaR
calculated at 99 per cent confidence interval, 15-day holding period, with multiplier
of 3.3) for the activities defined in Section 1.2 a) above should not be more
than 20 per cent of the NOF as per the last audited balance sheet.
3.3 Those PDs, which at present, have taken
position beyond the prescribed limit under paragraph 3.2.3 above, should ensure
adherence to the prescribed limit within a period of six months from the date
of the circular. The PDs involved in activities other than those defined above
in Section 1, should either fold back or hive-off these activities to other
subsidiaries as detailed in paragraph 3 of the circular.