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UCBs – Lending under Consortium Arrangement/Multiple Banking Arrangements

RBI/2008-2009/354
UBD.PCBNo. 36/13.05.000/2008-09

January 21, 2009

Chief Executive Officer
All Primary Urban Co-operative Banks
(As per List)

Dear Sir,

Lending under Consortium Arrangement / Multiple Banking Arrangements

As you are aware, various regulatory prescriptions regarding conduct of consortium / multiple banking / syndicate arrangements were withdrawn by Reserve Bank of India in October 1996 with a view to introducing flexibility in the credit delivery system and to facilitate smooth flow of credit. However, Central Vigilance Commission, Government of India, in the light of frauds involving consortium / multiple banking arrangements which have taken place recently, has expressed concerns on the working of Consortium Lending and Multiple Banking Arrangements in the banking system. The Commission has attributed the incidence of frauds mainly to the lack of effective sharing of information about the credit history and the conduct of the account of the borrowers among various banks.

2. The matter has been examined by us in consultation with the Indian Banks Association who are of the opinion that there is need for improving the sharing / dissemination of information among the banks about the status of the borrowers enjoying credit facilities from more than one bank. Accordingly, the banks are encouraged to strengthen their information back-up about the borrowers enjoying credit facilities from multiple banks as under:

(i) At the time of granting fresh facilities, banks may obtain declaration from the borrowers about the credit facilities already enjoyed by them from other banks in Annex I. In the case of existing lenders, all the banks may seek a declaration from their existing borrowers availing sanctioned limits of Rs.5.00 crore and above or wherever, it is in their knowledge that their borrowers are availing credit facilities from other banks, and introduce a system of exchange of information with other banks as indicated above.

(ii) Subsequently, banks should exchange information about the conduct of the borrowers' accounts with other banks in the format given in Annex II at least at quarterly intervals.

(iii) Obtain regular certification by a professional, preferably a Company Secretary, regarding compliance of various statutory prescriptions that are in vogue, as per specimen given in Annex III.

(iv) Make greater use of credit reports available from CIBIL.

(v) The banks should incorporate suitable clauses in the loan agreements in future (at the time of next renewal in the case of existing facilities) regarding exchange of credit information so as to address confidentiality issues.

3. Please acknowledge receipt to the Regional Office concerned.

Yours faithfully,

(A.K.Khound)
Chief General Manager-in-Charge


Annex - I

Minimum Information to be Declared by Borrowing Entities to
Banks while Approaching for Finance under Multiple Banking Arrangement

A. Details of borrowing arrangements from other banks (institution wise)

I.

Name and address of bank / institution

II.

Purpose for which borrowed

III.

Limit sanctioned (full details to be given, e.g. working capital / demand loan / term loan / short term loan) / foreign currency loan, corporate loan / line of credit / Channel financing contingent facilities like LC, BG, DPG (I & F) etc. Also, state L/C bills discounting / project wise finance availed)

IV.

Date of sanction

V.

Present outstanding

VI.

Overdues position, if any

VII.

Repayment terms (for demand loans, term loans, corporate loans, project - wise finance)

VIII.

Security offered (complete details of security both primary and collateral including specific cash flows assigned to project wise finance / loan raised & personal / corporate guarantee, to be furnished)

IX.

Requests for facilities which are under process

[The information to be given for domestic and overseas borrowings from commercial banks, Financial Institutions and NBFCs]

B. Miscellaneous Details

I.

CPs raised during the year and current outstanding

II.

Details of financing outside banking system e.g. L/C Bills discounting

III.

Main and allied activities with locations

IV.

Territory of sales and market share

V.

Details of financial aspects incl. DSCR Projections wherever applicable as per requirement of bank - Imp. Financial covenants, if any, agreed to / accepted with other lenders.

VI.

CID A/cs, within / outside financing banks, being operated, if any

VII.

Demands by statutory authorities / current status thereof

VIII.

Pending litigations

IX.

A declaration authorizing the bank to share information with other financing banks


Annex - II

Revised Format under Multiple Banking Arrangement Credit Information Exchange

Part - I
(Bio Data)

I.

Borrowing party's name and address

II.

Constitution

III.

Names of Directors / Partners

IV.

Business activity

*

Main

*

Allied

V.

Names of other financing banks

VI.

Net worth of Directors / Partners

VII.

Group affiliation, if any

VIII.

Date on associate concerns, if banking with the same bank

IX.

Changes in shareholding and management from the previous report, if any

Part - II
(Financial)

I.

IRAC Classification

II.

Internal Credit rating with narration

III.

External Credit rating, if any

V.

Latest available Annual Report of the borrower

As on ---------------

Part - III
(Exposure Details)


I.

Type of credit facilities, e.g. working capital loan / demand loan / term loan / short term loan / foreign currency loan, corporate loan / line of credit / Channel financing, contingent facilities like LC, BG & DPG (I & F) etc. Also, state L/C bills discounting / project wise finance availed).

II.

Purpose of loan

III.

Date of loan facilities (including temporary facilities)

IV.

Amount sanctioned (facility wise)

V.

Balance outstanding (facility wise)

VI.

Repayment terms

VII.

Security offered

*

Primary

*

Collateral

*

Personal / Corporate Guarantees

*

Extent of control over cash flow

VIII.

Defaults in term commitments / lease rentals / others

IX.

Any other special information like court cases, statutory dues, major defaults, adverse internal / external audit observations

Part - IV
(Experience)(*)

I.

Conduct of funded facilities (based on cash management / tendency to overdraw)

II.

Conduct of contingent facilities (based on payment history)

III.

Compliance with financial covenants

IV.

Company's internal systems & procedures

V.

Quality of management

VI.

Overall Assessment

(The above to be rated as good, satisfactory or below par only)

(*) Broad guidelines for incorporating comments under this head is furnished in the next page

Broad Guidelines for Incorporating Comments under Part - IV
(Experience) of the Credit Information Report

Good

Satisfactory

Below Par

I.

Conduct of funded facilities

*

Overdrawings (No. of times)

Upto 4 times

5 to 6 times

Above 6 times

*

Average period of adjustment

Within 1 month

Within 2 months

Beyond 2 months

*

Extent of overdrawings (% of limit)

Upto 10%

10 to 20%

Above 20%

II.

Conduct of contingent facilities

*

No. of Defaults

Upto 2 times

3 to 4 times

Above 4 times

*

Average period of adjustment

Within 1 week

Within 2 weeks

Beyond 2 weeks

III.

Compliance with financial covenants

*

Stock statement / Financial data

Timely

Delay upto 15 days

Delay over 15 days

*

Creation of charge

Prompt

Delay upto 2 months

Delay over 2 months

IV.

Company's internal systems and procedures

*

Inventory Management

Adequate systems are in place

Adequate systems are in place but not adhered

Adequate systems are not in place

*

Receivables Management

- do -

- do -

- do -

*

Resource Allocation

- do -

- do -

- do -

*

Control over Information

- do -

- do -

- do -

V.

Quality of management

*

Integrity

Reliable

Nothing adverse

Cannot be categorized in previous columns

*

Expertise Competence / Commitments

Professional & visionary

Have necessary experience

-do-

*

Tract Record

Timely

Executions /

-do-


Annex - III
Part - I

Diligence Report

To, The Manager,

_________________________ (Name of the Bank)

I / We have examined the registers, records, books and papers of ____________ Limited (the Company) as required to be maintained under the Companies Act, 1956 (the Act) and the rules made thereunder, the provisions of various statutes, wherever applicable, the provisions contained in the Memorandum and Articles of Association of the Company as well as the provisions contained in the Listing Agreement/s, if any, entered into by the Company with the recognized stock exchange/s, as may be applicable for the half year ended on ____________ . In my / our opinion and to the best of my / our information and according to the examination carried out by me / us and explanations furnished to me / us by the Company, its officers and agents. I / We report that in respect of the aforesaid period :

1. the management of the Company is carried out by the Board of Directors comprising the following persons :
During the period under review the following changes took place :

2. the shareholding pattern of the company is as under :

During the period under review the following changes took place :

3. the company has altered the following provisions of
(i) the Memorandum of Association during the period under review and has complied with the provisions of the Act.
(ii) the following Articles of Association during the period under review and has complied with the provisions of the Act.

4. the company has during the period under review, entered into the following transactions with business entities in which directors are interested.

5. the company has during the period under review, advanced loans, given guarantees and provided securities amounting to Rs. ____________ to its directors and / or persons or firms or companies in which directors are interested.

6. the Company has during the period under review, made loans and investments; or given guarantees or provided securities to other business entities as under :

7. the amount borrowed by the Company from directors, members, public, financial institutions, banks and others during the period under review is / are within the borrowing limits of the Company. The break up of the company's borrowings are as under :

8. the Company has during the period under review, not defaulted in the repayment of any public deposits or unsecured loans and the Company or its Directors are not under the Defaulter's list of Reserve Bank of India or in the Specific Approval List of ECGC.

9. the Company has during the period under review, created, modified or satisfied charges on the assets of the company as under :

10. the Forex exposure and Overseas Borrowings of the company are as under"

11. the Company has issued, offered and allotted all the securities to the persons entitled thereto and has also issued letters, coupons, warrants and certificates thereof to the concerned persons and also redeemed its preference shares / debentures and bought back its shares (wherever applicable) in compliance with the specified procedures and within the stipulated time.

12. the Company has insured all its secured assets.

13. the Company has complied with the terms and conditions, set forth by the lending institution at the time of availing the facility and also during the currency of the loan and has utilized the funds for the purposes for which these were borrowed.

14. the Company has declared and paid dividends to its shareholders as per the provisions of the Companies Act, 1956.

15. the Company has insured fully all its assets.

16. the Company / Directors are not in the willful defaulters' list of RBI.

17. the Company / Directors are not in the Specific Approval List of ECGC.

18. the Company has paid all its Statutory dues and that there are no arrears.

19. the Company has complied with the terms and conditions, set forth by the lending institution at the time of availing any facility and also during the currency of the loan.

20. the Company has used the funds for the purpose for which it borrowed.

21. the Company has declared and paid dividends to its shareholders, as per the provisions of the Companies Act.

22. the Company has complied with the provisions stipulated in Section 372 A of the Companies Act in respect of its Inter Corporate loans and Investments.

23. the Company has complied with the applicable and mandatory Accounting Standards issued by the Institute of Chartered Accountants of India.

24. the Company has credited and paid to the Investor Education and Protection Fund all the unpaid dividends and other amounts required to be so credited.

25. a list of prosecutions initiated against or show cause notices received by the Company for alleged offences under the Act and also the fines and penalties or any other punishment imposed on the Company in such cases is attached.

26. the Company has complied with the various clauses of the Listing Agreement, if applicable.

27. the Company has deposited both Employees' and Employer's contribution to Provident Fund with the prescribed authorities.

Note : The qualification, reservation or adverse remarks, if any, may be stated at the relevant place(s).

Place :
Date :
Signature :
Name of Company Secretary :
C.P. No.:

Part - II

Certification of Borrowal Companies by Chartered Accountants / Company Secretaries


i. Terms of reference for stock audit are to be spelt out clearly by the Banks, so that the Chartered Accountants can give focused attention to such areas.

ii. End-use verification of funds lent, if certified by Statutory Auditors, will be a good comfort to the Banks.

iii. As Banks quite often deal with unlisted companies, disclosure requirements for such companies above a specific turnover may be made akin to those for listed companies, viz. consolidated balance sheet, segmental reporting etc. Information on large shareholding also will be useful.

iv. Further, the following additional certification either from Chartered Accountant or Company Secretary may also be thought of :-

(a) Company Directors not figuring in defaulters list (RBI / ECGC) / willful defaulters list etc.)

(b) Details of litigation above a specified cut off limit.

(c) A specific certificate, probably from the Company Secretary, regarding compliance with Sec. 372 (a) of the Companies Act.

(d) Details of creation / modification / satisfaction of charges on the assets of the company, position regarding insurance, show cause notices received, finds and penalties awarded.

v. As regards rotation of Auditors, for the sake of operational convenience, it is suggested they may be changed once every 5 years instead of every 3 years.

vi. In order to avoid concentration, group companies may have different Statutory / Internal Auditors in case group turnover exceeds Rs.100 crores.

 


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