RBI/2007-2008/165
DBOD. No. BP. BC. 38 / 21.04.098/
2007-08
October 24, 2007
Chairmen /
Chief Executive Officers
All Commercial Banks
(excluding RRBs)
Guidelines on Asset-Liability Management (ALM) System –amendments
Reserve
Bank had issued guidelines on ALM system vide Circular No. DBOD. BP. BC. 8 / 21.04.098/
99 dated February 10, 1999, which covered, among others, interest rate risk and
liquidity risk measurement / reporting framework and prudential limits. As a measure
of liquidity management, banks are required to monitor their cumulative mismatches
across all time buckets in their Statement of Structural Liquidity by establishing
internal prudential limits with the approval of the Board / Management Committee.
As per the guidelines, the mismatches (negative gap) during the time buckets of
1-14 days and 15-28 days in the normal course, are not to exceed 20 per cent of
the cash outflows in the respective time buckets.
2. Having
regard to the international practices, the level of sophistication of banks in
India and the need for a sharper assessment of the efficacy of liquidity management,
these guidelines have been reviewed and it has been decided that :
(a)
the banks may adopt a more granular approach to measurement of liquidity risk
by splitting the first time bucket (1-14 days at present) in the Statement of
Structural Liquidity into three time buckets viz. Next day , 2-7 days and 8-14
days.
(b) the Statement of Structural Liquidity may be
compiled on best available data coverage, in due consideration of non-availability
of a fully networked environment. Banks may, however, make concerted and requisite
efforts to ensure coverage of 100 per cent data in a timely manner.
(c)
the net cumulative negative mismatches during the Next day, 2-7 days, 8-14 days
and 15-28 days buckets should not exceed 5 % ,10%, 15 % and 20 % of the cumulative
cash outflows in the respective time buckets in order to recognise the cumulative
impact on liquidity.
(d) banks may undertake dynamic liquidity
management and should prepare the Statement of Structural Liquidity on daily basis.
The Statement of Structural Liquidity, may, however, be reported to RBI, once
a month, as on the third Wednesday of every month.
3. The
format of Statement of Structural Liquidity has been revised suitably and is furnished
at Annex I.
The guidance for slotting the future cash flows of banks in the revised time buckets
has also been suitably modified and is furnished at Annex
II. The format of the Statement of Short-term Dynamic Liquidity may also be
amended on the above lines.
4. To enable the banks to fine
tune their existing MIS as per the modified guidelines, the revised norms as well
as the supervisory reporting as per the revised format would commence with effect
from the period beginning January 1, 2008 and the reporting frequency would continue
to be monthly for the present. However, the frequency of supervisory reporting
of the Structural Liquidity position shall be fortnightly, with effect from the
fortnight beginning April 1, 2008.
Yours faithfully,
(Prashant
Saran)
Chief General Manager-in-Charge