In
exercise of the powers conferred by clause (o) of sub-section (1) of Section 6
of the Banking Regulation Act, 1949, Government of India have issued a Notification
F.No.13/6/2005-BOA dated May 24, 2007 specifying 'acting as Pension Fund
Manager' as a form of business in which it would be lawful for a banking
company to engage in. Accordingly, banks may now undertake Pension Funds Management
(PFM) through their subsidiaries set up for the purpose subject to their satisfying
the eligibility criteria prescribed by PFRDA for Pension Fund Managers. PFM should
not be undertaken departmentally. Banks intending to undertake pension funds management
as per guidelines set out in Annex should obtain prior
approval of Reserve Bank of India before engaging in such business. Banks may
therefore submit necessary applications to us furnishing full details in respect
of the various eligibility criteria as specified in the Annex along with
the details of the equity contribution proposed to be made in the subsidiary.
The relative Board Note and Resolution passed thereon approving the bank’s proposal
together with a viability report prepared in this regard may also be forwarded
to us.
Yours faithfully
(P.Vijaya
Bhaskar)
Chief General Manager
Annex
Guidelines for banks' acting as Pension Fund Managers
1.
Eligibility Criteria
Banks
will be allowed to undertake Pension Fund Management (PFM) through their subsidiaries
only. Pension Fund Management should not be undertaken departmentally. Banks may
lend their names/abbreviations to their subsidiaries formed for Pension Fund Management,
for leveraging their brand names and associated benefits thereto, only subject
to the banks maintaining ‘arms length' relationship with the subsidiary. In order
to provide adequate safeguards against associated risks and ensure that only strong
and credible banks enter into the business of pension fund management, the banks
complying with the following eligibility criteria (as also the solvency margin
prescribed by PFRDA) may approach the Reserve Bank of India for necessary permission
to enter into the business of pension funds management.
(i)
Networth of the bank should be not less than Rs.500 crore.
(ii) CRAR should
be not less than 11% during the last three years.
(iii) Bank should have made
net profit for the last three consecutive years.
(iv) Return on Assets (ROA)
should be atleast 0.6% or more.
(v) Level of net non-performing assets (NPAs)
should be less than 3%.
(vi) Performance of the bank's subsidiary/ies, if any,
should be satisfactory.
(vii) Management of the bank's investment portfolio
should be good as per the AFI Report of the Reserve Bank and there should not
be any adverse remark/s in the Report involving supervisory concerns.
2.
Pension Fund Subsidiary - Safeguards
The
banks fulfilling the above eligibility criteria as also the criteria prescribed
by PFRDA for Pension Fund Managers will be permitted to set up subsidiaries for
pension fund management subject to the following conditions.
(i)
The bank should obtain prior permission of the Reserve Bank for investing in the
equity for the purpose of setting up the subsidiary. Transferring or otherwise
dealing with its shareholding in the subsidiary in any manner would also require
prior approval of the Reserve Bank.
(ii) Composition of
the Board of Directors of the subsidiary should be broad based and should be as
per the guidelines, if any, prescribed by PFRDA.
(iii) The
parent bank should maintain 'arms length' with the subsidiary. Any transaction
between the bank and the subsidiary should be at market related rates.
(iv)
Any further equity contribution by the bank to the subsidiary should be with the
prior approval of the Reserve Bank and limited to 10% of its own paid-up capital
and reserves.
(v) The bank’s total investment by way of
equity contributions in its existing subsidiaries, the proposed pension funds
subsidiary and those formed in future together with portfolio investments in other
financial services companies should not exceed 20% of its paid-up capital and
reserves.
(vi) The parent bank’s Board should lay down a
comprehensive risk management policy for the group as a whole including the subsidiary,
incorporating appropriate risk management tools. It should also ensure effective
implementation thereof.
(vii) The bank should evolve a suitable
system to monitor operations of the subsidiary.
(viii)
The subsidiary should confine itself to the business of pension fund management
and any other business, which is purely incidental and directly related thereto.
(ix)
The pension fund subsidiary should not set up another subsidiary without prior
approval of the Reserve Bank.
(x) The subsidiary should
not promote a new company, which is not a subsidiary thereof, without the prior
approval of the Reserve Bank.
(xi) The subsidiary should
not make any portfolio investment in another existing company with an intention
of acquiring controlling interest, without prior approval of the Reserve Bank.
(xii) The bank should submit a Business Plan to the Reserve
Bank highlighting the business projections of the subsidiary for the first five
years so as to determine whether subsidiary would be able to comply with the solvency
margin as may be prescribed by PFRDA and not fall back on the bank for augmenting
its capital for the purpose.
(xiii) The permission granted
by the Reserve Bank to a bank to set up the subsidiary shall be without prejudice
to the decision of PFRDA to permit the subsidiary to do the pension fund management
business.
(xiv) The subsidiary should abide by all the
instructions, guidelines etc., on pension fund management issued by PFRDA from
time to time.
(xv) The bank should ensure that the subsidiary
does not have on-line access to the customers' accounts maintained with the bank.
(xvi) In order to maintain systems integrity of the bank,
adequate safeguards between the systems of the bank and that of the subsidiary
should be put in place by the bank.
(xvii) The bank should
strictly comply with the reporting requirements prescribed under the 'financial
conglomerates' framework, wherever applicable.
(xviii) The
bank should not grant any unsecured advances to the JV or subsidiary without the
prior approval of the Reserve Bank.