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Date : 27 Dec 2019
Chapter III : Financial Sector: Regulation and Developments

While significant progress has been made globally in improving banks’ resilience through the adoption of multiple macroprudential tools to tailor policy responses, perceived sources of vulnerabilities have moved from banking to non-banking financial intermediation, corporate indebtedness and asset market illiquidity which require policy response.

On the domestic front, the Reserve Bank initiated policy measures to introduce a liquidity management regime for non-banking financial companies (NBFCs), to improve the banks’ governance culture, for resolution of stressed assets and the development of payment infrastructure. Adoption of a revised prudential framework on stressed assets is making slow progress owing to a hold-up at the resolution plan (RP) level. Given the complexity of the new accounting standards introduced in the NBFC sector, the subjective interpretation of Ind AS across financial firms requires attention.

The Securities and Exchange Board of India (SEBI) has taken a number of steps to improve the financial markets including a revised risk management framework for liquid funds, revised norms for investment and valuation of money market and debt securities by mutual funds (MFs), revised norms for credit rating agencies (CRAs), facilitating new commodity derivative products and setting up institutional trading platforms (ITPs) on stock exchanges to promote start-ups.

The Insolvency and Bankruptcy Board of India (IBBI) continues to make steady progress in the resolution of stressed assets. The Insurance Regulatory and Development Authority of India (IRDAI) has taken initiatives for growth of InsurTech and strengthening insurers’ corporate governance processes. The Pension Fund Regulatory and Development Authority (PFRDA) continues to bring more citizens under the pension net.

International and domestic regulatory developments

International developments

3.1 Well over a decade after the global financial crisis (GFC) and the subsequent policy responses, the global financial system remains vulnerable (Global Financial Stability Report (GFSR), October 2019), although according to GFSR the sources of vulnerability have moved from being led by the banking sector to being led by corporate and emerging market indebtedness, and asset market illiquidity. The International Monetary Fund (IMF) has exhorted that to avoid unintended consequences brought in by generally accommodative monetary policies being adopted globally, macroprudential policies may be tightened.

3.2 One of the aims of the post-crisis reforms has been to protect the banking sector from periods of excess aggregate credit growth that have often been associated with the build-up of system-wide risks. One such post-crisis measure, the countercyclical capital buffer (CCyB), aims to ensure that the banking sector’s capital requirements take into account the macro-financial environment in which the banks operate. The countercyclical buffer regime was phased-in in parallel with the capital conservation buffer between January 2016 and December 2018 and became fully effective on January 01, 2019. A brief review of the variability in the application of CCyB is presented in Chart 3.1. A jurisdiction-wise break-up of CCyB’s implementation (Chart 3.2) suggests that Euro zone countries dominate the implementation of CCyB norms. Incidentally, European Central Bank (ECB) has deployed some of the most aggressive monetary measures to counter ‘below the target’ inflation and growth. It may be mentioned here that since CCyB is often applied prospectively, in some of the regimes the announced CCyB measures are yet to take effect. Three frequently cited reasons for adopting CCyB are: stabilising credit to GDP ratio, stabilising absolute growth in credit and stabilising real estate prices (Chart 3.3). Incidentally, while US has not formally adopted any additional CCyB, its stress test framework, the Comprehensive Capital Analysis and Review (CCAR), possibly contains a buffer for forward looking risks including some of the risks sought to be captured by CCyB.

3.3 According to GFSR (October 2019), authorities across the world have adopted a number of macroprudential tools to tailor policy responses to specific circumstances. Charts 3.4 and 3.5 outline the number of tools targeted towards nonbanking financial intermediaries as also household and corporate sectors. However, notwithstanding the deployment of these tools, GFSR (October 2019) cautions about three specific vulnerabilities – a rising corporate debt burden, illiquidity of institutional investor portfolios and increased reliance on external borrowings by emerging and frontier market economies.


Chart 1

Chart 2

Chart 3

Chart 4

3.4 Post-crisis reforms were aimed at mitigating systemic risks that arise from global systemically important banks (G-SIBs). Box 3.1 outlines some of the salient features of the operational performance of G-SIBs and domestic systemically important banks (D-SIBs) in the post-crisis period across some of the major banking jurisdictions. This issue has implications for the regulatory architecture of the ‘too-big-to-fail’ (TBTF) financial intermediaries in emerging economies. Typically, it is assumed that the banking sector exhibits economies of scale. However, in the post-crisis period, it seems that the economies of scale through size are not commensurate with the attendant costs (both regulatory and management) for TBTF intermediaries, given the spillover potential of such entities.


Box 3.1: A comparative analysis of the return and valuation characteristics of G-SIBs and D-SIBs in key jurisdictions

In the recent BIS quarterly review, Goel, Lewrick & Mathur (2019), outlined the significant progress that post-crisis reforms have made specifically with regard to the resilience of global systemically important banks. The paper deals with transatlantic differences so as to ‘tease out' the role of the G-SIB framework in order to test the behavioural implications of the underlying G-SIB regulations. This analysis looks at jurisdiction specific performance on some of the returns as also risk metrics of G-SIBs. D-SIBs in specific jurisdictions are used as a control sample for comparison.

Chart B1

A comparison of returns on capital for US is given in Chart 1. Clearly D-SIBs’ returns on capital (RoC) are superior to that of G-SIBs. To examine if the inferior returns of G-SIBs are on account of higher regulatory capital charges, the returns on risk-weighted assets for these banks are plotted in Chart 2. As can be seen in Chart 2, the post-2015 trend in returns on RWAs are similar to returns on capital. The relative return characteristics of continental Europe-based G-SIBs show very similar trends to those of the US, as can be seen in Charts 3 and 4, while post-2017 trends in return characteristics of UK based banks follow similar trends.

Chart B2

Chart B3

Chart B4

Chart B5

Chart B6

Chart B7

Given the somewhat persistent outperformance in returns by D-SIBs, the relative difference in market performance, if any, is of policy interest. Charts 5 and 6 outline the market cap weighted price to book (P/B) ratios of G-SIBs and D-SIBs in the US and Europe. As can be seen in these two charts, market perceptions in terms of value clearly reflect the superior return performance of D-SIBs. Again, UK is an outlier where the trends are noisy but recent G-SIB valuations marginally exceed that of D-SIBs (Chart 7).

The comparative return and valuation characteristics of G-SIBs and D-SIBs in key jurisdictions show an under-performance of G-SIBs as a group relative to D-SIBs. While the poor profitability of the banking sector has generally been well commented on, the persistent under-performance of a cohort of G-SIBs relative to their domestic peers may have implications for investors' appetite and consequent cost-effective capital market access. The issue has implications for the regulatory architecture of the too-big-to-fail (TBTF) financial intermediaries in emerging economies.

Reference:

Goel, T., Lewrick, U., & Mathur, A. (2019). Playing it safe: global systemically important banks after the crisis. BIS Quarterly Review, September.

Note: The sample of banks considered for the analysis across jurisdictions includes:

US :

G-SIBs - JP Morgan Chase & Co., Citigroup, Goldman Sachs, Wells Fargo & Co., Bank of America, Morgan Stanley, State Street Corp and Bank of New York Mellon.

D-SIBs - US Bancorp, Toronto Dominion Bank Holding Company, PNC Financial Services Group and Capital One Financial Corporation.

Continental EU :

G-SIBs - Deutsche Bank, Credit Suisse Group, BNP Paribas, Societe Generale, Credit Agricole Group, ING Group, Banco Santander, UBS, Groupe BPCE and Unicredit.

D-SIBs - Intesa Sanpoalo, Banco Bilbao Vizcaya Argentaria, Rabobank, Nordea, Natixis, Danske Bank, Commerzbank, ABN AMRO Group, Svenska Handelsbanken and KBC Group.

UK :

G-SIBs - Barclays, Standard Chartered and HSBC.

D-SIBs - Lloyds, RBS, HBOS and National Westminster Bank.


Chart 5

3.5 Probability of default is one of the fundamental metrics for judging the riskiness of a credit portfolio. Yet, the differing capital standards for measuring capital for credit risk (standardised versus the internal-rating based approaches) lead to different interpretations of what constitutes a default. With the implementation of the International Financial Reporting Standards (IFRS) based expected credit loss oriented accounting regime (from the erstwhile incurred loss based regime), the semantics of ‘default’ get further complicated and hence there is a need to harmonise various strands of regulatory and accounting measurements of the default risk.

To this end, the European Banking Authority (EBA) recently harmonised the definition of a borrower being declared in default across member states in its recently released final draft1 of the Regulatory Technical Standards (RTS) on the materiality threshold of past due credit obligations. The guidelines clarify all aspects related to the application of the definition of default. The conditions set out in RTS require that competent authorities set a materiality threshold that is composed of both an absolute and a relative threshold. The absolute threshold refers to the sum of all past due amounts related to a borrower’s credit obligations towards the institution. The relative threshold is defined as credit obligations past due as a percentage of total on-balance sheet exposures to the obligor (excluding equity exposures). In a case where both these limits are breached for 90 consecutive days (or 180 days if the competent authority has decided to replace 90 days with 180 days in accordance with Article 178(1)(b) of the Capital Requirements Regulation (CRR)), it would be considered that a default has occurred. The implementation of the guidelines and RTS is expected at the latest by end-2020 but institutions are encouraged to introduce the necessary changes as soon as possible. This may be relevant in the Indian context with the implementation of Ind AS by Indian authorities for NBFCs.

3.6 The International Organisation of Securities Commissions (IOSCO) committee on emerging risks analysed the factors affecting liquidity under stressed conditions in the secondary corporate bond markets. Its report2 observes that the structure of the corporate bond market has changed significantly since the financial crisis. These changes are a result of aspects such as post-crisis regulations that have reduced the intermediaries’ capacity to provide liquidity in secondary corporate bond markets, greater risk aversion on the part of the intermediaries, gradual introduction of electronic trading and significant growth in the size of these markets resulting from central banks’ quantitative easing policies and low rates of return on other financial assets. The report also notes that market participants’ willingness, resources and ability to provide sufficient demand-side liquidity to help stabilise markets will be critical factors in determining how corporate bond markets operate under stress.

3.7 The US Securities and Exchange Commission (SEC) in its recently released proposed rules3 for regulating proxy advisors (PAs) overhauled the complete framework of regulations of proxy advisors. As opposed to being regulated under a fiduciary type regime, in the proposed regulations the proxy advisors are to be regulated under the “solicitation” regime. SEC in its proposal specifically underlines the difference that such a new regime entails for PAs ”… the furnishing of proxy voting advice by a person who has decided to offer such advice, separately from other forms of investment advice, to shareholders for a fee, is conducting the type of activity that raises the investor protection concerns about inadequate or materially misleading disclosures that Section 14(a) and the Commission’s proxy rules are intended to address” ... Conceptually, under a fiduciary type responsibility the PAs’ duties were essentially to their clients. However, under the solicitation regime PAs may be held responsible, as the extract above states, under investor protection by any third party. Also under SEC’s proposed rules the PA voting advice has to be first routed through corporate managers to give them a chance to respond before it is released to investor clients. The changing regulatory landscape for PAs holds significant implications for corporate governance and oversight globally.

Domestic developments

I. Regulatory and market developments

3.8 Sound corporate governance and a robust compliance culture will strengthen reliance on a regulated entity’s internal processes. In this regard, supervisory experience underscores the importance of having appropriate levels of authority, responsibility, accountability and checks and balances in each entity including those of the board of directors, senior management and the assurance functions. The Reserve Bank of India has laid down rules4 for compensation packages offered to the top management of private lenders and foreign banks and introduced mandatory rules to claw back the rewards if a lender falters. Risk taking and governance in a financial intermediary are inextricably linked. This link makes governance in a financial institution akin to culture of a society and has to be observed more from practice than from the enshrined codes.

3.9 The Task Force on Offshore Rupee Markets in its report5 submitted on July 30, 2019 recommended several important measures to incentivise non-residents to access the onshore foreign exchange market. The Reserve Bank has decided to accept the key recommendations viz., (i) allowing domestic banks to freely offer foreign exchange prices to non-residents at all times, out of their Indian books, either by a domestic sales team or through their overseas branches; and (ii) permitting rupee derivatives (with settlement in foreign currency) to be traded in International Financial Services Centres (IFSCs). The Reserve Bank constituted a Task Force on the Development of a Secondary Market for Corporate Loans which recently came out with suggestions6 for enhancing the secondary market for corporate loans. The task force acknowledges the need for more market participants and removal of regulatory hurdles and restrictions.

II. The Financial Stability and Development Council

3.10 Since the publication of the last FSR in June 2019, the Financial Stability and Development Council (FSDC) held its 21st meeting on November 07, 2019 which was chaired by the Finance Minister of India. The Council reviewed the current global and domestic macroeconomic situation and financial stability and vulnerability issues, including those concerning NBFCs and credit rating agencies. The council reviewed the action taken by members on the FSDC’s decisions taken earlier and held discussions on the proposals submitted for further strengthening of the resolution framework and the framework for cyber security of the financial sector. The Council also took note of the activities undertaken by the FSDC Sub-Committee chaired by the Governor, RBI and the initiatives taken by the various regulators in the financial sector.

3.11 The Sub-Committee of the FSDC held its 23rd meeting on September 27, 2019 chaired by the Governor, RBI. It reviewed major developments in global and domestic economies and financial markets that impinge on financial stability. The Sub-Committee discussed measures to promote interest and competition in stressed assets market, enhancing the scope of the Legal Entity Identifier (LEI) to more effectively monitor group exposures, issues relating to credit rating agencies and audit quality. It discussed measures to strengthen the system against frauds and deliberated on revisiting the framework for early warning signals.

III. Banks

(A) Banking frauds

3.12 A brief analysis of frauds with amounts involving '₹ 1 lakh and above' during the last 5 years is presented in this section. A systemic and comprehensive check of legacy stock of PSBs’ NPAs for frauds during H1:2019-20 helped unearth frauds perpetrated over a number of years and this is reflected in an increased number of reported incidents of frauds in recent years (Table 3.1 and Chart 3.6).

Table-3.1: Frauds reported during the last 5 financial years and H1:2019-20 (amount involved7 >= ₹ 1 lakh)
FY Frauds of ₹ 1 lakh and above Large value frauds
(amount involved > ₹ 50 crore)
Outlier cases
(amount involved > ₹ 1,000 crore)
No. of Frauds Amount involved
(₹ crore)
No. of frauds Amount involved
(₹ crore)
No. of frauds Amount involved
(₹ crore)
2014-15 4,639 19,455 77 14,998 1 1,648
2015-16 4,693 18,699 82 14,791 1 1,265
2016-17 5,076 23,934 104 19,110 3 3,792
2017-18 5,916 41,167 121 34,724 4 16,395
2018-19 6,801 71,543 322 61,759 4 6,505
H1:2019-20 4,412 113,374 398 105,619 21* 44,951
Note : * : Top ten frauds by value account for 69.2 per cent of the total amount involved in outlier cases (amount involved > ₹ 1,000 crore)
Source : Reserve Bank of India.

Table 3.2: Credit related frauds reported during the last 5 financial years and H1:2019-20
(amount involved >= ₹ 1 lakh)
FY Credit related frauds
No. of frauds Amount involved (₹ crore)
2014-15 2,251 17,122
(48.52) (88.01)
2015-16 2,125 17,368
(45.28) (92.88)
2016-17 2,322 20,561
(45.74) (85.91)
2017-18 2,525 22,558
(42.68) (54.80)
2018-19 3,606 64,548
(53.02) (90.22)
H1:2019-20 2,438 110,419
(55.25) (97.39)
Note: Figures in parenthesis are per cent of credit related frauds to total frauds
Source : Reserve Bank of India.

Vintage of frauds

3.13 An analysis of the vintage of frauds reported during the FY 2018-19 (Table 3.3) and H1:2019-20 (Table 3.4) shows a significant time-lag between the date of occurrence of a fraud and its detection. The amount involved in frauds that occurred between FY 2000-01 and FY 2017-18 formed about 90.6 per cent of the frauds reported in 2018-19 in terms of value. Similarly, 97.3 per cent of the frauds reported in H1:2019-20 by value occurred in previous financial years.

Table 3.3: Vintage of frauds reported in 2018-19
(amount involved >=₹ 1 lakh)
Occurrence of fraud (FY) Amount involved (₹ crore)
Before 2009-10 4,473
2009-10 3,224
2010-11 3,458
2011-12 5,166
2012-13 6,708
2013-14 7,477
2014-15 9,485
2015-16 9,891
2016-17 7,679
2017-18 7,247
2018-19 6,735
Total 71,543
Note : 1. The data may change subject to rectification/ updation made subsequent to first reporting by banks on the basis of new findings.
2. The recognition of date of occurrence is not uniform across banks.
Source : Reserve Bank of India

Chart 6

Table 3.4: Vintage of frauds reported in H1:2019-20
(amount involved >= ₹ 1 lakh)
Year of occurrence Amount involved (₹ crore)
Before 2009-10 12,826
2009-10 1,653
2010-11 1,376
2011-12 4,663
2012-13 7,983
2013-14 25,456
2014-15 11,027
2015-16 14,339
2016-17 12,664
2017-18 6,218
2018-19 12,158
H1:2019-20 3,010
Total 1,13,374
Note: 1. The data may change subject to rectification/ updation made subsequent to first reporting by banks on the basis of new findings.
2. The recognition of date of occurrence is not uniform across banks.
Source : Reserve Bank of India

Table 3.5: Relative share of each bank group in the overall frauds reported (amount involved >= ₹ 1 lakh)
Quarter Name of the bank group Total
Public Sector Banks Private Sector Banks Foreign Banks Others
Amount
(₹ crore)
Share (%) Amount
(₹ crore)
Share (%) Amount
(₹ crore)
Share (%) Amount
(₹ crore)
Share (%)
Jun’18 10,674 85.1 1,740 13.9 46 0.4 88 0.7 12,548
Sep’18 15,919 89.2 1,255 7.0 411 2.3 271 1.5 17,855
Dec’18 16,267 87.5 2,037 11.0 274 1.5 19 0.1 18,597
Mar’19 21,649 96.0 484 2.1 224 1.0 185 0.8 22,542
Jun’19 31,894 75.5 8,593 20.3 429 1.0 1312 3.1 42,228
Sep’19 63,854 89.8 6,535 9.2 287 0.4 469 0.7 71,146
Note: * Others include local area banks, payment banks, small financial banks, SIDBI, EXIM bank and IFCI.
Source: Reserve Bank of India.

3.14 The relative share of each bank group in the overall reported frauds is given in Table 3.5.

Category of frauds

3.15 Similar to earlier trends, loan-related frauds continued to dominate in aggregate constituting 90 per cent of all frauds reported in FY 2018-19 by value and constituting 97 per cent of all frauds reported in H1:2019-20 by value (Tables 3.2 and 3.6).

3.16 The Reserve Bank is taking steps to integrate fraud reporting of NBFCs and Urban co-operative banks in its central fraud registry database. Such interlinking would serve as an invaluable resource in effective fraud detection/monitoring. In addition, a greater thrust has been put on improved governance. Special emphasis is being given towards specific expectations on Board/ its committees and senior management towards fraud management. A sharpened focus on fraud response plan is being sought from the banks and for this, stricter timelines and clear cut guidance with respect to reporting of frauds and declaration and processing of red flagged accounts (RFAs) will be prescribed. Banks are required to set up specialised units to make use of market intelligence and data analytics and also put in place transaction monitoring system. In order to bring clarity, the role and scope of forensic audit along with timelines is also being examined. Further, to ensure effective implementation of early warning signals (EWS) which has been designed to strengthen the frameworks of early detection and pre-emptive actions, banks are being provided with a list of EWS that should be mandatorily a part of their tracking system, in addition to a list of optional EWS, which may be included as per the specific requirements of each entity.

(B) Deposit insurance

3.17 The deposit insurance agency has an important role in safeguarding financial stability. The Deposit Insurance and Credit Guarantee Corporation (DICGC) functions primarily as a pay box entity, that is, reimbursing the depositors of failed member banks, although it has some role in resolution through the provision of financial support to depositors of weak banks that merge with strong banks after the approval of the merger by the regulator. With the present limit of deposit insurance in India at ₹ 1 lakh, the number of fully protected accounts constituted 92 per cent of the total number of accounts. Amount-wise, insured deposits at ₹ 33,70,000 crore as at end- March 2019 constituted 28.1 per cent of assessable deposits at ₹ 1,20,05,100 crore. The total premium collected from member banks was ₹ 12,040 crore during 2018-19. Commercial banks contributed 93 per cent of the premium while cooperative banks accounted for the remaining 7 per cent. Premium received for H1:2019-20 was ₹ 6,484 crore. The corporation sanctioned aggregate claims of ₹ 40 crore with respect to 15 cooperative banks during 2018-19.

Table 3.6: Relative share of each fraud category in the overall frauds reported (amount involved >= ₹ 1 lakh)
Quarter Amount involved (₹ crore) Total
Fraud Category
Loans and advances Deposits Foreign exchange transactions Off-balance sheet Others
Jun’18 11,692 51 355 370 80 12,548
Sep’18 17,046 47 184 515 64 17,855
Dec’18 16,351 24 145 1,798 279 18,597
Mar’19 19,459 26 12 2,855 191 22,542
Jun’19 40,373 66 0 1,739 49 42,228
Sep’19 70,046 417 52 320 311 71,146
Source : Reserve Bank of India.

3.18 The Reserve Bank of India (RBI) issues directions to cooperative banks to protect the interests of the depositors and in public interest on finding serious irregularities during the course of regular inspections. The nature of these directions includes a ban on grant/renewal of loans and advances, grant of accommodation without specific authorisation from National Bank for Agriculture and Rural Development (NABARD)/RBI, making/renewing investments in bonds without prior approval of the RBI and incurring any liability including borrowing of funds and acceptance of fresh deposits or making any payments or discharging any liability or obligation except in accordance with the provisions of the directives. The total insured deposits (IDs) of State Co-operative Banks (StCBs), District Central Co-operative Banks (DCCBs) and Urban Co-operative Banks (UCBs) put under direction by the RBI as well as weak UCBs as on September 30, 2019 are given in Table 3.7. The extent of devolvement on DICGC in the event of all the banks ‘under direction’ or weak banks going into liquidation/ordered to be wound up, would be ₹ 3,414 crore in the case of StCBs/DCCBs and ₹ 10,684 crore in the case of UCBs (including Punjab and Maharashtra Co-operative (PMC) Bank) (Table 3.7).

Table 3.7: Total insured deposits (₹ crore)
Quarter ended STCBs/ DCCBs Under Direction UCBs Under Direction Weak UCBs except (3) Total (2+3+4)
(1) (2) (3) (4) (5)
June 2019 3,873 3,427 2,706 10,006
September 2019 3,414 8,116 2,568 14,098
Source: DICGC.

3.19 Insured deposits of banks which are ‘under direction’ or ‘weak’ constituted about 0.4 per cent of the total insured deposits of commercial and cooperative banks as at end-September 2019. As a percentage of the deposit insurance fund, these deposits are about 13.9 per cent. It needs to be noted that the banks which are under direction/ weak will go under liquidation over a period, not together at a particular point of time. Weak banks may also witness a revival.

3.20 DICGC has facilitated the merger of 22 weak banks with strong banks since 1985 (nine commercial banks and 13 cooperative banks). However, the recovery rate of funds provided by DICGC is not satisfactory.

(C) Enforcement

3.21 During July 2019 to December 15, 2019,8 the Enforcement Department (EFD) undertook enforcement action against 29 banks (including 22 Indian banks, one foreign bank and six cooperative banks) and one NBFC, and imposed an aggregate penalty of ₹ 47.92 crore for non-compliance with/ contravention of directions on fraud classifications and reporting by the banks, reporting of fraud on the CRILC platform, fraud monitoring in NBFCs, discipline to be maintained while opening current accounts, discounting/ rediscounting of bills by the banks, monitoring the end use of the funds, creating deposits near the balance sheet date and disbursal of housing loans, violations of directions/ guidelines issued by the Reserve Bank on know your customer (KYC) norms, Income Recognition and Asset Classification (IRAC) norms, and the supervisory action framework; non-compliance with licensing conditions pertaining to promoter holding, provisions of Section 10B(4) of the Banking Regulation Act, directions on the cyber security framework, time-bound implementation and strengthening of SWIFT-related operational controls, directions on honouring commitments under “Guarantees and Co-acceptances”; and contravention of directions pertaining to third party account payee cheques and prohibiting loans to directors, their relatives and firms in which they are interested, among others.

(D) Resolution and recovery

3.22 The revised prudential framework on stressed assets issued by the Reserve Bank on June 07, 2019 significantly addresses earlier concerns in the stressed assets resolution framework and also builds in incentives for the early adoption of a resolution plan (RP). The framework when applied to an eligible obligor rests on two operating phases. The first involves adopting an inter-creditor agreement by all lenders. The second phase involves adopting a resolution plan through majority rule. Although the timelines for adopting the resolution plan of 210 days from the date of first default is currently applicable only for aggregate exposures (AEs) greater than ₹ 2,000 crore, a review of progress under the revised prudential framework may be useful in terms of assessing the efficacy of the framework in dealing with a pipeline of stressed assets. Based on a survey of 13 banks with regard to assets that were initially assigned to be resolved through the prudential framework (as of June 30, 2019) an inter-creditor agreement is yet to be signed for exposures amounting to ₹ 33,610 crore while the same has been signed with respect to aggregate exposures of ₹ 96,075 crore. However, the RP has been implemented only with respect to one borrower with a reported exposure of ₹ 1,617 crore. The numbers quoted here exclude the cases that are being resolved under IBC.

3.23 The Insolvency and Bankruptcy Code, 2016 provides for reorganisation and insolvency resolution of corporate persons, among others, in a time bound manner for maximising the value of the assets of such persons to promote entrepreneurship, availability of credit and for balancing the interests of all the stakeholders. Since the coming into force of the provisions of corporate insolvency resolution process (CIRP) with effect from December 01, 2016, 2,542 CIRPs had commenced by end-September 2019 (Table 3.8).

Of these, 186 have been closed on appeal or review or settled; 116 have been withdrawn; 587 have ended in orders for liquidation; and 156 have ended in an approval of their resolution plans. Sectoral distribution of corporate debtor (CDs) under CIRPs is presented in Table 3.9.

Table 3.8: The corporate insolvency resolution process (Number)
Quarter CIRPs at the beginning of the Quarter Admitted Closure by CIRPs at the end of the Quarter
Appeal/ Review/ Settled Withdrawal under Section 12A Approval of Resolution Plan Commencement of Liquidation
Jan-Mar, 2017 0 37 1 0 0 0 36
Apr-Jun, 2017 36 129 8 0 0 0 157
July-Sept, 2017 157 233 18 0 2 8 362
Oct-Dec, 2017 362 147 38 0 7 24 440
Jan-Mar, 2018 440 195 20 0 11 59 545
Apr-Jun 2018 545 246 20 1 14 52 704
Jul-Sept, 2018 704 243 30 27 29 87 774
Oct-Dec, 2018 774 275 8 36 17 82 906
Jan-Mar, 2019 906 374 20 19 22 86 1,133
Apr-Jun, 2019 1,133 294 14 19 27 93 1,274
Jul-Sept, 2019 1,274 369 9 14 27 96 1,497
Total NA 2542* 186 116 156** 587 1,497
Note: *These CIRPs are with respect to 2,538 CDs.
**Excludes 5 resolutions which have since yielded to liquidation.
Source: Compilation from NCLT’s website.

3.24 The distribution of stakeholders who triggered the resolution process is presented in Table 3.10. Operational creditors (OCs) triggered 48.5 per cent of the CIRPs, followed by financial creditors (FCs) and corporate debtors (CD) (Table 3.10).

Table 3.9: Sectoral distribution of CDs under CIRP as on September 30, 2019
Sector No. of CIRPs
Closed Ongoing Total
Manufacturing 450 593 1,043
Food, Beverages & Tobacco Products 41 87 128
Chemicals & Chemical Products 48 50 98
Electrical Machinery & Apparatus 41 46 87
Fabricated Metal Products 31 33 64
Machinery & Equipment 48 70 118
Textiles, Leather & Apparel Products 79 92 171
Wood, Rubber, Plastic & Paper Products 48 71 119
Basic Metals 82 101 183
Others 32 43 75
Real Estate, Renting & Business Activities 201 299 500
Real Estate Activities 28 87 115
Computer and Related Activities 28 37 65
Research and Development 2 1 3
Other Business Activities 143 174 317
Construction 88 186 274
Wholesale & Retail Trade 117 133 250
Hotels & Restaurants 27 39 66
Electricity & Others 22 47 69
Transport, Storage & Communications 30 42 72
Others 110 158 268
Total 1045 1497 2542
Note: The distribution is based on the CIN of CDs and as per the National Industrial Classification (NIC, 2004).
Source: The Insolvency and Bankruptcy Board of India (IBBI).

3.25 The status of CIRPs as on September 30, 2019 is given in Table 3.11.

Table 3.10: Initiation of the corporate insolvency resolution process
Quarter No. of CIRPs Initiated by
Operational Creditor Financial Creditor Corporate Debtor Total
Jan-Mar, 2017 7 8 22 37
Apr-Jun, 2017 58 37 34 129
Jul-Sept, 2017 100 94 39 233
Oct-Dec, 2017 67 66 14 147
Jan-Mar, 2018 89 84 22 195
Apr-Jun, 2018 129 99 18 246
Jul-Sept, 2018 132 95 16 243
Oct-Dec, 2018 153 106 16 275
Jan-Mar, 2019 166 187 21 374
Apr-Jun, 2019 154 127 13 294
Jul-Sept, 2019 177 183 9 369
Total 1,232 1,086 224 2,542
Source : The Insolvency and Bankruptcy Board of India (IBBI).

Table 3.11: Status of CIRPs as on September 30, 2019
Status of CIRPs No. of CIRPs
Admitted 2,542
Closed on Appeal / Review / Settled/Others 186
Closed by Withdrawal under Section 12A 116
Closed by Resolution 156
Closed by Liquidation 587
Ongoing CIRPs 1497
> 270 days 535
> 180 days < 270 days 324
> 90 days < 180 days 276
< 90 days 362
Note: 1. The number of days is from the date of admission.
2. The number of days includes time, if any, excluded by the Tribunals.
Source : The Insolvency and Bankruptcy Board of India (IBBI).

Resolution Plans

3.26 About 56.2 per cent (587 of 1,045) of CIRPs, which were closed, ended in liquidation, as compared to about 15 per cent ending with a resolution plan. However, it is important to note that 72.9 per cent of the CIRPs that ended in liquidation (427 of 586) (information on 1 CIRP about whether it is a Board for Industrial and Financial Reconstruction (BIFR) and/or defunct is not available presently) were earlier with BIFR and/or defunct (Table 3.12). The economic value of most of these corporate debtors had already eroded before they were admitted into CIRPs.

(E) Payment and settlement systems

3.27 Access to non-banks in Centralised payment systems (CPS): Internationally, central banks are expanding access to payment systems by enabling various types of non-banks to become members. Bank of England has permitted access to payment institutions and e-money providers. Switzerland has provided access to fintech and insurance companies. Providing direct access to non-banks can quicken their access to funds by pruning one layer and also reduce their costs. The Reserve Bank will examine the case for increased participation of non-banks in CPS. The Reserve Bank operates CPS such as the Real Time Gross Settlement (RTGS) system and the National Electronic Funds Transfer (NEFT) system. Currently, non-bank participants who have been permitted access to CPS are standalone primary dealers, clearing corporations, central counterparties, retail payment system organisations, select financial institutions (NABARD, Export-Import Bank of India (EXIM Bank)) and DICGC.

3.28 Proposed New Umbrella Entity (NUE) for retail payment systems and its impact on financial stability: Over a decade, the National Payments Corporation of India (NPCI), an umbrella organisation for retail payment systems in India, has grown in scale and scope of its operations offering multiple payment systems and products and processing nearly 60 per cent of the retail electronic payment transactions by volume in October 2019. By virtue of the numerous payment systems that it operates, NPCI has emerged as a systemically important payment system entity. This is specifically the case for instant retail payment systems like the Immediate Payment Service (IMPS) and Unified Payments Interface (UPI), both of which are operated by NPCI. Availability of NUE offering products which will lead to the redundancy of existing systems can, besides addressing concentration risk, also encourage competition and innovation, thus contributing to financial stability. By offering alternative digital retail payment systems to the consumers, the NUE would help in enhancing the reach of digital payments to a larger number of people and thereby reduce the dependency on cash.

Table 3.12: CIRPs ending with orders for liquidation
State of CD at the commencement of CIRP No. of CIRPs initiated by
FC OC CD Total
Either in BIFR or non-functional or both 153 190 84 427
Resolution value < Liquidation value 188 222 85 495
Resolution value > Liquidation value 43 26 23 92
Note: 1. There were 45 CIRPs where CDs were in BIFR or non-functional but had resolution value higher than the liquidation value.
2. Where liquidation value was not calculated, it has been taken as ‘0’.
3. Data on one CIRP awaited.
Source : The Insolvency and Bankruptcy Board of India (IBBI).

IV. Non-banking Financial Companies (NBFCs)

3.29 With the implementation of Ind AS, a principle based accounting approach, impairment assessments which were earlier rule-based have now been subjected to entity specific interpretations. Box 3.2 examines some of the salient features of the assessment based on a study of the retail portfolios of seven major NBFCs.

Box 3.2: Impairment assessment under Ind AS – A survey of retail portfolios of major NBFCs

Following the implementation of Ind AS, NBFCs are required to prepare Ind AS based financial reporting in two phases. This box summarises some of the issues that have arisen after an examination of Ind AS implementation by seven NBFCs (retail portfolio as on end-March 2019) with regard to their impairment assessments and provisioning.

Impairment assessment

Under Ind AS 109 “[a]t each reporting date, an entity shall assess whether the credit risk on a financial instrument has increased significantly since initial recognition.” And for such an assessment past due status is an available metric when other forward looking assessments are not available. However “… [r]egardless of the way in which an entity assesses significant increases in credit risk, there is a rebuttable presumption that the credit risk on a financial asset has increased significantly since initial recognition when contractual payments are more than 30 days past due…”.

With the exception of one NBFC in the chosen sample (which has chosen 0-60 days past due or dpd as credit unimpaired), all the others have chosen 0-30 days past due as asset with no significant increase in credit risk (Stage-1 asset). Table 1 lists significant differences across NBFCs, possibly reflecting variability in origination standards.

With regard to Stage-2 assessment, with the exception of one NBFC (which has chosen 60-90 days past due as the benchmark for significant increase in credit risk (Stage-2 asset)), all the remaining have implemented Stage-2 impairment without invoking any rebuttable provision. As was seen in Stage-1 assets, there has been considerable variability in the Stage-2 identification. Interestingly, proportion of median Stage-2 assets have been lower than the average proportion implying some of the larger NBFCs have shown higher level of Stage-2 impairment.

The relative proportion of Stage-3, that is impaired assets show a distinct improvement, specifically in large NBFCs relative to March-2018. As regards impairment standards, all the NBFCs have followed 90 dpd norm.

Expected Credit Loss assessment

Under Ind AS 109 for a financial instrument “..if, at the reporting date, the credit risk on a financial instrument has not increased significantly since initial recognition, an entity shall measure the loss allowance for that financial instrument at an amount equal to 12-month expected credit losses..”

Alternatively, for financial instruments that are credit impaired or whose credit risk has increased significantly since their initial recognition, an entity shall measure the loss allowance for such financial instruments at an amount equal to the lifetime expected credit losses.

While there are no benchmarks available for comparing the provision sufficiency of Stage-1 assets, as a rule of thumb, these can be compared to erstwhile standard asset provisioning norms of the Reserve Bank’s Income Recognition and Asset classification (IRAC) guidelines of 0.4 per cent. As can be seen in Table-2, while the general provision coverage for standard assets has gone up following implementation of Ind AS, there are a few isolated NBFCs, whose extant provisioning for both Stage 1 and Stage-2 assets falls short of the erstwhile regulatory dispensation of 0.4 per cent. Moreover, for a relatively homogeneous retail asset pool, there are significant differences in provisioning across NBFCs. The same trend is also visible with regard to provision coverage of Stage-3, i.e. impaired assets, where there are a few isolated NBFCs with provision coverage close to the regulatory minimum of 10 percent applicable for sub-standard assets. In general provision coverage has declined across all levels relative to March-2018 comparatives.

Table 1: Key statistics of stage-wise asset impairment assessment
  Average Max Min Median
Stage 1 assets as a proportion of aggregate assets (no significant increase in credit risk) 91.55% 96.03% 85.25% 92.49%
  (90.31%) (96.61%) (81.04%) (93.21%)
Stage 2 assets as a proportion of aggregate assets (significant increase in credit risk) 4.90% 8.30% 2.14% 4.31%
  (5.05%) (9.20%) (1.73%) (3.64%)
Stage 3 assets as a proportion of aggregate assets (credit impaired asset) 3.56% 6.45% 1.83% 2.72%
  (4.64%) (9.76%) (1.66%) (3.44%)
Note: Figures in parenthesis pertain to comparatives of March 2018 which is required as per the MCA implementation plan for corporates with net worth above ₹ 500 crore.
Source: Individual NBFCs and Reserve Bank staff calculations.

Table 2: Key statistics of stage-wise provision assessment
  Average Max Min Median
Stage-1 asset provision coverage ratio 0.77% 1.52% 0.14% 0.67%
  (0.93%) (1.50%) (0.29%) (0.81%)
Stage-2 asset provision coverage ratio 8.40% 12.70% 0.25% 6.48%
  (11.65%) (15.85%) (0.27%) (9.06%)
Stage-3 asset provision coverage ratio 25.78% 55.45% 11.68% 32.22%
  (32.77%) (71.06%) (14.76%) (33.16%)
Note: Figures in parenthesis pertain to comparatives of March 2018.
Source: Individual NBFCs and Reserve Bank staff calculations.

Use of current economic parameters and a forward-looking approach while modelling the default rates is one of the biggest practical challenges faced by NBFCs. Non-uniformity in criteria for calculating probabilities of default (PDs) makes provisioning across entities incomparable.

Table 3: NBFCs’ impairment levels in select consumer loan categories
  Sep-18 Dec-18 Mar-19 Jun-19
Auto Loans 4.80% 4.60% 4.30% 4.70%
Home Loans 3.70% 3.90% 3.10% 3.20%
Loans Against Property 4.30% 5.10% 4.80% 5.20%
Personal Loans 0.90% 1.00% 1.00% 1.00%
Source : Transunion CIBIL.

The impairment numbers, specifically the proportion of Stage-2 assets, appear to be quite at variance with the industry level impairment in a few categories of retail assets, that is, realised risks in FY 2019-20 as shown by the impairment levels in Table 3. A generally declining provision coverage ratio with high portfolio mortality can have future implications for capital adequacy.

Given that Ind AS is a principle-based approach to accounting, the standards have to be tailored to the circumstances of the individual NBFCs. Such subjectivity in assessments are likely to be more in the initial implementing phases of Ind AS as participants grapple with the complexity of the standard. It is expected that wide variations in loan loss provisioning under Ind AS will converge over time and NBFCs loan management may ultimately benefit as they gain a clearer understanding of their portfolios’ underlying risks.

3.30 The Reserve Bank has mandated a new liquidity risk management framework9 to strengthen and raise the standards of the asset liability management (ALM) framework in all nondeposit taking NBFCs with asset size of ₹ 100 crore and above, systemically important core investment companies and all deposit taking NBFCs (these guidelines will not apply to Type 1 NBFC-NDs, non-operating financial holding companies and standalone primary dealers).

V. Securities and commodity derivatives markets

(A) Regulatory developments

3.31 Norms for trading of companies listed on the Innovators Growth Platform (IGP): To promote start-ups, SEBI introduced the institutional trading platform (ITP) on stock exchanges where e-commerce, data analytics, bio-technology and other start-ups can list and trade their shares. Later this platform was renamed the 'Innovators Growth Platform' (IGP) with certain modifications. Based on discussions with the exchanges and SEBI’s Primary Market Advisory Committee (PMAC), the norms for allowing companies listed on IGP to trade under the regular category of the ‘main board’ were decided. The approved norms10 for trading of companies listed on IGP include being listed for a minimum period of one year on IGP, minimum 200 shareholders at the time of making an application for trading, profitability/net worth track record of 3 years or 75 per cent of capital held by qualified institutional buyers (QIBs) as on date of migration and 20 per cent minimum promoters’ contribution which shall be locked in for 3 years.

3.32 Framework for the process of accreditation of investors for the purpose of IGP: SEBI clarified that accredited investors (AIs) for the limited purpose of IGP are investors whose holding in the issuer company is eligible for the computation of at least 25 per cent of the pre-issue capital in accordance with Regulation 283 (1) of the SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2018 (ICDR Regulations). SEBI proposed a detailed framework for the process of accreditation of investors. In this framework, SEBI mandated the eligibility, procedure for accreditation, validity of accreditation and responsibility of merchant bankers at the time of listing on IGP with regard to AIs.

3.33 Framework for issuance of differential voting rights (DVR) shares: New technology firms which own relatively fewer capital assets compared to the value of their operations generally prefer equity over debt capital. However, raising equity on a periodic basis leads to dilution of founder/promoter stakes. In such new technology firms where the promoters/founders are instrumental in the success of the firms, there is a need for a structure which enables them to retain decision-making powers and rights vis-à-vis other shareholders. One such possible structure could be the issuance of shares with superior voting rights to founders/ promoters of a company. SEBI approved a framework for issuance of differential voting rights shares along with amendments to the relevant SEBI regulations. The framework also warrants amendments to the Securities Contract (Regulations) Rules, 1957. A company with superior voting rights shares (SR shares) is permitted to make an initial public offering (IPO) of only ordinary shares to be listed on the main board, subject to fulfilling eligibility requirements of the SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2018 and certain conditions laid down by SEBI.

Market Integrity

3.34 Disclosure of encumbrances: SEBI mandated disclosure of details regarding pledging of shares by promoters by amending the SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 in January 2009. Later, the requirement continued in the SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 2011 and was further expanded to cover all types of encumbrances. Concerns were raised with regard to mutual funds’ exposure to debt and money market instruments through structured obligations, pledges of shares, non-disposal undertakings (NDUs), related party transactions, corporate/promoter guarantees and various other complex structures. To address this issue, SEBI reviewed the regulatory requirements with respect to disclosures of encumbrances (including pledges). During August 2019, SEBI came out with additional disclosure requirements to bring greater transparency regarding reasons for encumbrance, particularly when significant shareholding by a promoter along with persons acting in concert (PACs) with him is encumbered. Further, during July 2019, the scope of “encumbrance” has also been revised to include:

i. any restriction on the free and marketable title to shares, by whatever name called, whether executed directly or indirectly;

ii. pledge, lien, negative lien, non-disposal undertaking; or

iii. any covenant, transaction, condition or arrangement in the nature of encumbrance, by whatever name called, whether executed directly or indirectly.

Additionally, the promoters of listed companies are now required to declare to the audit committee of the company and to the stock exchanges on a yearly basis, that they along with PACs, have not made any encumbrance, directly or indirectly, other than those already disclosed during the financial year.

3.35 SEBI revised the Risk Management Framework of Liquid Funds, Investment Norms and Valuation of Money Market and Debt Securities by MFs11: To safeguard investors’ interests and for maintaining the orderliness and robustness of mutual funds various regulatory measures have been notified in the recent past. Some of the significant measures concerning liquid funds include holding at least 20 per cent of their assets under management in liquid assets, levy of exit load and restrictions on investing in short-term deposits and debt and money market instruments having structured obligations or credit enhancements. Some of the significant measures on investment norms include reduced exposures of 20 per cent to a single sector (as against the earlier 25 per cent), cap of 10 per cent for investment in unlisted non-convertible debentures (NCDs), investments only in listed CPs, adequate security cover for investment in debt securities having credit enhancements backed by equities directly or indirectly, etc. In order to bring uniformity and consistency in valuation, and to ensure fair pricing of the money market and debt securities, various guidelines on the waterfall approach to be followed for valuation of money market and debt securities by mutual funds have been issued. Further, with effect from April 01, 2020, all money market and debt securities shall be valued on mark to market basis only.

3.36 Parking of funds in short term deposits of SCBs by mutual funds – pending deployment: To ensure that the funds collected in a scheme are invested as per the investment objectives stated in the offer document, SEBI stipulated guidelines in 2007 for parking of funds by mutual funds in short-term deposits (STDs) of SCBs pending deployment. ‘Short term’ for such parking of funds by mutual funds is treated as a period not exceeding 91 days. SEBI clarified that trustees/asset management companies (AMCs) have to ensure that no funds of a scheme are parked in a bank’s STDs which has invested in that scheme. Trustees/AMCs also need to ensure that the bank in which a scheme has STDs does not invest in the said scheme until the scheme has STDs with the bank.

(B) Market developments

(i) Mutual Funds

3.37 Mutual funds continue to be the largest net providers of funds to the financial system. During April-September 2019 there was a net inflow of ₹ 1,64,000 crore as compared to an outflow of ₹ 2,66,300 crore witnessed during the same period in 2018. Assets under management (AUM) increased by 11.2 per cent as at end-September 2019 compared to September 2018 (Chart 3.7). Systematic investment plans (SIPs) have been growing continuously, which is adding stability to the inflows.

3.38 MF inflows through SIPs: SIPs continue to be a favoured choice of investors since 2013-14. During April-September 2019, the number of folios increased by 19 lakh (Table 3.13). There was a growth of 454 per cent in the number of SIPs from 2013-14 to 2019-20 with the numbers increasing from 60 lakh to 332 lakh. Investments through SIPs in mutual funds are relatively more stable from the point of view of sustainability of fund inflows (Table 3.14).

3.39 MFs’ exposure to downgraded corporate bonds: While investments in corporate bonds offer higher returns, the risk premium may not be commensurate with the current elevated risks in the corporate bonds market. The exposure of debt oriented mutual fund schemes to corporate bonds as a percentage of total AUM of these schemes was 42.9 per cent at end-September, 2019 as against 44.3 per cent as at end-September 2018. The exposure of debt oriented mutual funds to corporate bonds which have been downgraded during the last 6 months decreased to 2.37 per cent in September 2019 from 3.63 per cent in March 2019. The percentage touched a record high of 3.69 in February 2019 followed by a decreasing trend thereafter (Chart 3.8).

Table-3.13: SIPs in 2019-20 (April 01, 2019 to September 30, 2019)
Category Existing at the beginning of the period (excluding STP) Registered during the
period
Matured during
the period
Terminated prematurely during the
period
Closing no. of SIPs at the end of the period AUM at the beginning of the period AUM at the end of the period
  (in lakh) (₹ crore)
T-30 Cities 148.5 35.2 14.4 10.7 158.6 1,81,195 1,95,428
B-30 Cities 116.2 29.8 9.6 11.2 125.3 85,522 93,103
Total 313.0 65.0 24.0 21.9 332.2 2,66,716 2,88,531
Source: SEBI.

Table-3.14: SIP versus non-SIP net inflows (₹ crore)
Category Net Inflows for the period
April 1, 2018 to March 31, 2019 April 1, 2019 to September 30, 2019
SIP 67,157 32,625
Non-SIP 42,544 22,846
Total 1,09,701 55,471
Source: SEBI.

(ii) Trends in capital mobilisation

3.40 FY 2018-19 witnessed a nearly 6 per cent increase in the total capital raised in primary markets as compared to the previous year (Chart 3.9). The first half of FY 2019-20 witnessed an increase of 24 per cent; ₹ 4.7 lakh crore was raised during April- September 2019 as compared to ₹ 3.8 lakh crore during the same period in the previous year.

3.41 During H1:2019-20 the funds raised by public issues in both equities and debt and preferential allotments went down as compared to H1:2018-19, whereas the funds raised through right issues, qualified institutional placements (QIPs) in equities and private placements of corporate bonds witnessed a sharp increase during the same period (Chart 3.10a and b).

3.42 During H1:2019-20, about ₹ 7500 crore was raised through public issues in the bond market. Further, about ₹ 3 lakh crore was raised through private placements of corporate bonds during the same period (Chart 3.10). The major issuers of corporate bonds were body corporates and NBFCs accounting for nearly 50 per cent of outstanding corporate bonds as on September 30, 2019 (Chart 3.11a) whereas body corporates and mutual funds were their major subscribers (Chart 3.11b). Chart 3.12 details the disaggregated issuer/investor profiles of public and private issuances.





(C) Trends in credit ratings of debt issues of listed companies – April-September 2019

3.43 Recent norms for credit rating agencies: Over the last year, there have been growing concerns over the liquidity and credit issues at NBFCs and HFCs, starting with defaults on short term obligations by IL&FS followed by a sharp rise in the yields of certain debt papers issued by Dewan Housing Finance Company (DHFL) in the secondary market. These episodes have warranted a review of the framework under which credit rating agencies (CRAs) are operating. Inability to detect emerging financial troubles in the IL&FS group on time has also raised questions on the effectiveness of due diligence by CRAs. In November 2018, in its continued efforts to enhance the quality of disclosures made by CRAs and strengthening the rating framework, SEBI issued various guidelines to CRAs such as disclosure of parentage support, group companies and a specific section on liquidity. To further strengthen the disclosures made by CRAs and for enhancing the rating standards, SEBI prescribed additional disclosures/modifications12 in June 2019 including disclosure of average 1-year, 2-year and 3-year cumulative default rates (CDRs) computed based on the marginal default rate (MDR) approach, prepared in consultation with SEBI’s standardised and uniform PD benchmarks for each rating category, prescribing permitted tolerance levels for the rating categories AAA, AA and A and a specific section on ‘rating sensitivities’ to be included in CRAs’ press releases explaining the broad level of operating and/or financial performance levels that could trigger a rating change.

Further, CRAs also need to disclose liquidity indicators using one of the indicators of superior/ strong, adequate, stretched and poor and give an explanation for this. It was reiterated that CRAs will devise a model to track deviations in bond spreads in line with that prescribed vide SEBI circular dated November 13, 2018.

3.44 An analysis of the credit rating of debt issues of listed companies by major CRAs for the last 4 quarters shows that on an aggregate basis there was an increase in the share of downgraded/ suspended companies during the April-June 2019 and July-September 2019 quarters (Table 3.15).

3.45 The rating of the underlying obligors in an investment portfolio is a visible sign of the underlying credit quality. In this regard, the role of ratings in investment screening is explored in Box 3.3.

Table-3.15: Credit ratings of debt issues of listed companies by major CRAs
Rating Action Number of debt issues of listed
companies in terms of rating action
Per cent of debt issues of listed
companies in terms of rating action
  Dec-18 Mar-19 Jun-19 Sep-19 Dec-18 Mar-19 Jun-19 Sep-19
ICRA                
Upgraded + Reaffirmed 60 58 46 65 88.24 85.29 77.97 84.42
Downgraded + Suspended 8 10 13 12 11.76 14.71 22.03 15.58
Total 68 68 59 77 100 100 100 100
CRISIL Ltd                
Upgraded + Reaffirmed 910 804 462 503 93.24 98.41 98.30 98.82
Downgraded + Suspended 66 13 8 6 6.76 1.59 1.70 1.18
Total 976 817 470 509 100 100 100 100
CARE Ratings                
Upgraded + Reaffirmed 969 583 577 625 90.31 82.58 83.26 81.27
Downgraded + Suspended 104 123 116 144 9.69 17.42 16.74 18.73
Total 1073 706 693 769 100 100 100 100
Source: CRAs.

Box 3.3: Credit screening by investors in short-term instruments

Credit rating is a widely accepted credit screening mechanism. While the aggregate ratings distribution of investible grade corporates show that AAA rated firms form 2.5 per cent of the total rated universe (CRISIL, 2019), the reality is quite different when one looks at the ratings distribution of the investment pools of institutional investors. This was discussed in June 2019 edition of the Financial Stability Report and it stands to reason as to whether ratings are indeed the operative credit screening mechanism for general investors. In a recent paper13, the author finds wide dispersion in the commercial paper (CP) spreads for issuers with identical CP ratings but different long-term ratings. This analysis also explores the apparent dichotomy in rating and pricing of shortterm securities .

Empirical approach

The role of credit screening by investors was examined using the CP rates of entities with given short term rating. If the tenors are close, the distribution of rates for subscription in such papers with uniform short-term rating can only be affected by idiosyncratic developments in liquidity. This means that, if investors are going by ratings alone, then the skewness of rates cannot be explained by systematic factors. This was investigated using the monthly distribution of an investment pool of CPs with tenor 30-60 days, as investments with shorter tenor are relatively less susceptible to screening mechanisms other than credit ratings.

The skewness of CP rates during a given period with a similar rating and tenor indicates the borrowers’ risk appetite. Interest rate expectations are likely to affect investors’ decision and the spread between the 3-month overnight indexed swap (OIS) rate and repo rate is taken as an indicator of interest rate expectations. To investigate whether CP rate skewness can be explained by any systemic factor, a regression model was fitted with CP rate skewness as the dependent variable and lag of 3-month OIS-repo rate spread as explanatory variable (Table 1).

Table 1: Model Output
Dependent Variable: CP RATE SKEWNESS
Method: ARMA Maximum Likelihood (OPG - BHHH)
Sample: 2014M05 2019M01
Included observations: 57
Variable Coefficient Std. Error t-Statistic Prob.
C 2.260956 0.360433 6.272886 0.0000
OIS-REPO RATE SPREAD (-1) -3.209894 1.659752 -1.933960 0.0585
MA(1) 0.562332 0.112030 5.019457 0.0000
SIGMASQ 1.583154 0.368003 4.302016 0.0001
Adjusted R-squared 0.237530 Prob (F-statistic) 0.000571
F-statistic 6.815174 Durbin-Watson stat 2.011317

Discussion of results

The results point to the explanatory power of systematic factors in determining risk appetite of borrowers. Interest rate outlook has a negative effect on risk appetite with a lag of one-month. A rising interest rate outlook is likely to invite defensive portfolio behaviour, as companies perceived to be riskier are likely to be more adversely affected in terms of spread behaviour as compared to the better performing ones. This explains the negative sign of the spread co-efficient. The moving average term represents the persistence of skewness owing to such relationships / private information gleaned over multiple transactions.

Robustness check

As the explanatory variable, OIS-repo rate spread, in the above model is significant only at 10 per cent level, for robustness of the results, its one-month lag was regressed on the proportion of aggregate CP amount above median CP rate. The results indicate that the share of investment pool at higher rates is partially explained by the interest rate outlook as was the case in the previous model. Therefore, the hypothesis of alternate credit screening mechanism at work appears to hold ground, even in this case (Table 2).

Table 2: Regression Output
Dependent Variable: CP AMOUNT HIGHSHARE
Method: Least Squares
Sample (adjusted): 2014M05 2019M01
Included observations: 57 after adjustments
Variable Coefficient Std. Error t-Statistic Prob.
C 48.66344 1.722151 28.25735 0.0000
OIS-REPO RATE SPREAD(-1) -22.16950 8.352889 -2.654112 0.0104
R-squared 0.113537 Prob(F-statistic) 0.010377
F-statistic 7.044308 Durbin-Watson stat 1.966675

This implies that one has to look beyond ratings to adequately capture portfolio risk.

(D) Commodity derivatives markets

3.46 During April-October 2019, the MCX COMDEX Index increased by 4.4 per cent and the NCDEX NKrishi Index increased by 2.1 per cent. Both the S&P World Commodity Index and the Thomson Reuters CRB Index declined during the period by 7.7 and 3.7 per cent, respectively (Chart 3.13).

3.47 The total turnover at all the commodity derivative exchanges (futures and options combined) increased by 15.5 per cent during H1:2019-20 as compared to H2:2018-19. During this period, commodity futures volume increased by 14.5 per cent while options volume increased by 70 per cent as compared to H2:2018-19. The commodity derivatives market witnessed mixed trends during H1:2019-20. While agri, bullion and energy segments’ turnover increased by 5.8 percent, 58.3 percent and 20.3 per cent, respectively, the turnover in the metals segment witnessed a decline of 20.8 per cent over H2:2018-19. The metals segment has been weighed down by concerns that the US-China trade war and slowing global economic growth will heavily impact their demand. Metals like nickel and iron ore have been affected by supply concerns. The energy segment witnessed a broad decline in energy prices – that of crude oil and natural gas, driven mainly by record high US production and weaker economic growth projections in emerging markets.


Table-3.16: Segment-wise turnover in commodity derivatives
Period/Turnover (₹ crore) Agri Metals Bullion Energy Total
H2:2018-19 3,07,269 11,58,696 8,92,793 14,46,967 38,05,724
H1:2019-20 3,25,110 9,17,953 14,12,996 17,40,167 43,96,226
% change 5.8% -20.8% 58.3% 20.3% 15.5%
Source: SEBI.

3.48 The total share of the non-agri derivatives in the turnover was 92.6 per cent during H1:2019-20 while agri-derivatives contributed the remaining 7.4 per cent (Table 3.16).

3.49 During H1:2019-20, the energy segment had a share of 39.6 per cent followed by bullion which had a share of 32.1 per cent. Metals had a market share of 20.9 per cent while agri-derivatives had a market share of 7.4 per cent during the period (Chart 3.14).

3.50 Futures trading in new commodities was launched by various exchanges. Multi Commodity Exchange of India Limited (MCX) launched futures contract in Kapas, National Commodity and Derivatives Exchange (NCDEX) in unprocessed whole raw moong and basmati paddy, BSE in turmeric, soybean, castor seed and chana and Indian Commodity Exchange Ltd. (ICEX) in basmati paddy.

VI. Pension funds

3.51 The National Pension System (NPS) and the Atal Pension Yojana (APY) both registered growth in terms of the total number of subscribers as well as AUM. The number of subscribers in NPS and APY have reached 1.29 crore and 1.82 crore, respectively (Table 3.17). AUM under NPS and APY touched ₹ 3,74,097 crore and ₹ 9,143 crore, respectively (Table 3.17).

3.52 PFRDA continued its work towards financial inclusion of the unorganised sector and low-income groups by expanding coverage under APY. As on October 31, 2019, 403 banks were registered under APY with the aim of bringing more citizens under the pension net.


Table-3.17: Subscribers and AUM growth: NPS and APY
Sector Subscribers
(in crore)
AUM
(in ₹ crore)
October
2018
October
2019
October
2018
October
2019
Central Government 0.19 0.20 95,052 1,28,257
State Governments 0.40 0.46 1,33,536 1,92,886
Corporates 0.07 0.09 25,294 37,721
All Citizen Models 0.07 0.10 6,848 11,538
NPS Lite 0.43 0.44 3,120 3,695
APY 1.21 1.82 5,288 9,143
Total 2.40 3.10 2,69,138 3,83,240
Source: PFRDA

Recent regulatory initiatives and their rationale

3.53 Some of the recent regulatory initiatives, including prudential and consumer protection measures and their rationale are given in Table 3.18.

Table-3.18: Important regulatory initiatives (June 2019 – November 2019)
1. The Reserve Bank of India
Date Measure Rationale/Purpose
June 28, 2019 Basel III Capital Regulations- Implementation of Leverage Ratio: RBI mandated the minimum leverage ratio (LR) under Basel III regulations for banks in India. Under the revised regulations, the minimum leverage ratio will be 4 per cent for domestic systemically important banks (D-SIBs) and 3.5 per cent for other banks. Both the capital measure and the exposure measure along with the leverage ratio are to be disclosed on a quarter-end basis. However, banks must meet the minimum leverage ratio requirements at all times. These guidelines are effective from the quarter commencing October 01, 2019. To mitigate the risk of excessive leverage and enhance financial stability.
July 30, 2019 External Commercial Borrowings (ECB) Policy - Rationalisation of End-use Provisions: RBI rationalised the end use provisions for external commercial borrowings (ECBs). Eligible borrowers will now be permitted to raise ECBs for purposes stated below from recognised lenders with certain minimum average maturity periods: (i) ECBs for working capital purposes and general corporate purposes. Borrowing by NBFCs for the above maturity for on-lending for the above purposes is also permitted.(ii) ECBs for repayment of rupee loans availed domestically for capital expenditure as also by NBFCs for on-lending for the same purpose.(iii) Corporates can avail ECBs for repayment of rupee loans availed domestically for capital expenditure in the manufacturing and infrastructure sectors if classified as SMA-2 or NPA, under any one-time settlement with lenders. Lender banks permitted to sell, through assignment, such loans to eligible ECB lenders. To further liberalise the ECB framework.
September 03, 2019 Report of the Task Force on the Development of a Secondary Market for Corporate Loans: Certain key recommendations of the task force include creation of a self-regulatory body (SRB) of participants to finalise details for the secondary market for corporate loans, creating a loan contract registry to remove information asymmetries, creating an online loan sales platform, enabling wider participation of non-banking entities such as mutual funds, insurance firms and pension funds and allowing foreign portfolio investors (FPIs) to directly purchase distressed loans from banks. In this connection, it has been announced in the Statement on Developmental and Regulatory Policies of the Fifth Bi-monthly Monetary Policy, 2019-20 that the Reserve Bank of India will facilitate the setting up of a self-regulatory body (SRB) as a first step towards the development of the secondary market for corporate loans. To enhance the secondary market for corporate loans.
September 04, 2019 External Benchmark Based Lending: RBI has made it mandatory for banks to link all new floating rate personal or retail loans (housing, auto, etc.) and SME loans with an external benchmark from October 01, 2019. Banks can offer such external benchmark linked loans to other types of borrowers as well. The banks can benchmark the loans to the RBI policy repo rate/ Government of India’s 3-month or 6-month treasury bill yields, or any other benchmark market interest rate published by the Financial Benchmarks India Pvt. Ltd. Banks are free to decide the spread over the external benchmark, but the credit risk premium can be changed only when the borrowers’ credit assessment changes substantially. Other components of the spread including operating costs can be altered once in 3 years. The interest rate will be reset at least once in 3 months. It was observed that transmission of policy rate changes to banks’ lending rate under the MCLR framework was not satisfactory. The move is aimed at faster transmission of monetary policy rates.
September 12, 2019 Large Exposures Framework: RBI revised the large exposures framework (LEF) which has been effective since April 01, 2019, for all scheduled commercial banks. Under the earlier framework, a bank’s exposure to a single NBFC was restricted to 15 per cent of its available eligible capital base, while the general single counterparty exposure limit was 20 per cent, which could be extended to 25 per cent by banks’ boards under exceptional circumstances. As a step toward harmonisation of the counterparty exposure limit to a single NBFC with that of the general limit, it has now been decided that a bank’s exposure to a single NBFC (excluding gold loan companies) will be restricted to 20 per cent of Tier-1 capital of the bank. To harmonise the counterparty exposure limit to a single NBFC with that of the general limit.
2. The Securities and Exchange Board of India
June 18, 2019 Design of Commodity Indices and Product Design for Futures on Commodity Indices. As part of the plan to facilitate introduction of new commodity derivatives’ products for the overall development of the commodity derivatives market, attracting broad based participation, enhancing liquidity, facilitating hedging and bringing in more depth to the commodity derivatives market.
June 20, 2019 Handling of Clients’ Securities by Trading Members / Clearing Members To protect clients’ funds and securities.
July 26, 2019 Staggered Delivery Period in Commodity Futures Contracts. To bring in uniformity in the length of the staggered delivery period for commodity futures’ contracts across exchanges.
July 26, 2019 Guidelines for the Liquidity Enhancement Scheme (LES) in Commodity Derivatives Contracts. SEBI had issued guidelines for liquidity enhancement schemes in commodity derivatives contracts subject to certain conditions in March 2018. The new guideless on this were issued this year to further liberalise such a LES framework.
August 07, 2019 Disclosure of Encumbrances. Recently concerns have been raised with regard to exposure of mutual funds to debt and money market instruments through structured obligations, pledging of shares, non-disposal undertakings (NDUs), related party transactions, corporate/ promoter guarantees and various other complex structures. Pursuant to this, SEBI reviewed the extant disclosure norms and came out with additional disclosure requirements to bring greater transparency in reasons for encumbrance, particularly when significant shareholding by a promoter along with persons acting in concert (PACs) with him is encumbered.
August 07, 2019 Product Advisory Committee. Each recognised stock exchange dealing in the commodity derivatives segment was mandated to constitute a Product Advisory Committee (PAC) for each group/complex of commodities having common stakeholders/value chain participants, on which derivatives are traded or being proposed to be traded on the exchange. This measure was taken as per the advice of the Commodity Derivatives Advisory Committee (CDAC) to bring transparency to the design process for commodity derivatives’ contracts so that they cater to the needs of the physical market participants.
3. The Insurance Regulatory and Development Authority of India
August 22, 2019 IRDAI (Regulatory Sandbox) Regulations, 2019. The purpose of the regulatory sandbox is to enable innovative experiments by the regulated insurance companies in terms of solicitation, product development, underwriting, policy servicing, etc., in a controlled regulatory environment, for fostering growth by relaxing the norms of regulatory compliance, without compromising the interest of the policyholders.
September 24, 2019 Strengthening the corporate governance process of the insurers. The Authority has reviewed the existing guidelines on corporate governance and is of the view that the guidelines need to be strengthened in terms of the control functions which requires to be mentioned in a detailed manner.
4. The Pension Fund Regulatory and Development Authority
August 24, 2019 Point of presence (PoP) relying on third party client due diligence (KYC) for onboarding subscribers in NPS. The Authority has now decided that for KYC authentication of subscribers while onboarding in NPS, PoP may also rely on third party ‘client due diligence’ as provided under Sub-rule 2 of Rule 9 of PML (Maintenance of Records) Rules, 2005 (as amended from time to time) subject to the conditions thereunder.

However, the PoP will be ultimately responsible for KYC/ ‘client due diligence’ and undertaking enhanced due diligence measures as applicable under PML Rules and PFRDA (PoP) Regulations, 2018.
September 24, 2019 Utilisation of SEBI’s KYC registration agencies (KRAs) by PoPs for onboarding subscribers to the National Pension System (NPS). Few POPs which are registered with SEBI and have access to SEBI’s KRAs have been permitted to use SEBI’s KRAs for onboarding the subscribers in NPS and for eliminating duplications in the KYC process thus easing the onboarding facility.
October 04, 2019 Acceptance of CSRF forms or registration under NPS in case of a subscriber who has lost both hands. Acceptance of customer registration forms under NPS in case a subscriber has lost both the hands and is unable to affix his/her signature.
October 29, 2019 Enrolment of overseas citizens of India (OCIs) in NPS. A NRI or/and OCI may subscribe to NPS, governed and administered by PFRDA, provided the person is eligible to invest in India as per provisions of the PFRDA Act and FEMA guidelines.
5. The Insolvency and Bankruptcy Board of India
July 23, 2019 Insolvency Professionals Regulations:

IBBI amended the IBBI (Insolvency Professionals) Regulations, 2016 on July 23, 2019 creating certain restrictions on insolvency professionals (IPs) on accepting or undertaking any other employment.
To bring transparency in the enrolment procedure of IPs and address issues pertaining to employment and related parties of IPs. While taking up assignments, the IP shall not accept any assignment as IRP, RP, liquidator, bankruptcy trustee, authorised representative or any other role under the Code unless he holds an ‘Authorization for Assignment’ (AFA) issued by his IPA. Further, the IP will not hold any employment when he holds an AFA.
July 25, 2019 Insolvency Resolution Process for Corporate Persons Regulations:

IBBI amended the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2019. The amendments specify the process for withdrawal of applications before the constitution of the CoC, after constitution of the CoC but before issue of invitation for expression of interest and after issue of invitation for expression of interest.
To bring procedural clarity.
July 25, 2019 Liquidation Process Regulations:

IBBI amended the IBBI (Liquidation Process) Regulations, 2019. The salient amendments pertain to (i) sale of CDs as a going concern and (ii) sale of the business of a CD as a going concern under liquidation. It also provides for the constitution of a Stakeholder’s Consultation Committee.
To specify the procedural aspects and model timelines for each task of the liquidation process.
August 16, 2019 The Insolvency and Bankruptcy Code (Amendment) Act, 2019:

The Amendment provides that CIRPs must mandatorily be completed within an overall timeline of 330 days. In case the 330-day overall timeline is breached, the Amendment provides for an additional relaxation of 90 days as a transitionary measure. A resolution plan approved by the Adjudicating Authority (AA) shall be binding on Central Government, any State Government and any local authority to whom the CD owes debt under any law. The CoC may decide to liquidate a CD at any time during CIRP, even before preparation of the information memorandum.
For ensuring that the objectives of the Code are achieved and the timelines under the Code are strictly adhered to by the authorities as well as the parties. The Amendment seeks to balance the interests of all stakeholders, especially OCs and allows restructuring by way of mergers, amalgamations and demergers.

1 Available at: https://eba.europa.eu/eba-harmonises-the-definition-of-default-across-the-eu.

2 Available at: https://www.iosco.org/library/pubdocs/pdf/IOSCOPD634.pdf

3 Available at: https://www.sec.gov/news/press-release/2019-231

4 Please see ‘Guidelines on Compensation of Whole Time Directors/ Chief Executive Officers/ Material Risk Takers and Control Function staff’ at: https://rbidocs.rbi.org.in/rdocs/notification/PDFs/NOTI898C120D41D0E3465B8552E5467EDD7A56.PDF

5 Available at: https://www.rbi.org.in/Scripts/PublicationReportDetails.aspx?UrlPage=&ID=937

6 Available at: https://www.rbi.org.in/Scripts/PublicationReportDetails.aspx?UrlPage=&ID=940

7 ‘Amount involved’ need not be the loss suffered by the reporting bank. It may refer to the amount outstanding in the books of the reporting bank. Further, the entire amount lent need not have been diverted by the borrower/ fraudster.

8 Includes data for the period June 20, 2019 to June 30, 2019.

9 Please see ‘Liquidity Risk Management Framework for Non-Banking Financial Companies and Core Investment Companies.’ Available at: https://www.rbi.org.in/Scripts/NotificationUser.aspx?Id=11719&Mode=0#F1

10 Available at: https://www.sebi.gov.in/sebi_data/meetingfiles/sep-2019/1567578074155_1.pdf

11 Available at: https://www.sebi.gov.in/legal/circulars/sep-2019/risk-management-framework-for-liquid-and-overnight-funds-and-norms-governing-investment-in-short-term-deposits_44328.html

12 Available at: https://www.sebi.gov.in/legal/circulars/jun-2019/guidelines-for-enhanced-disclosures-by-credit-rating-agencies-cras-_43268.html

13 Srinivasan Anand, “Rating Efficiency in the Indian Commercial Paper Market “, available at http://www.cafral.org.in/sfControl/content/Speech/311201922258PMRATINGEFFICIENCYAnandV5.pdf

14 The TR-MCX iCOMDEX Commodity Index is a composite Index based on the traded futures prices at MCX comprising a basket of contracts of bullion, base metals, energy and agri commodities.
The NCDEX NKrishi is a value weighted index based on the prices of the 10 most liquid commodity futures traded on the NCDEX platform.
The S&P World Commodity Index is an investable commodity index of futures contracts traded on exchanges outside the US comprising energy, agricultural products, industrial and precious metals.
Thomson Reuters/Core Commodity CRB Index is based on exchange traded futures representing 19 commodities, grouped by liquidity into 4 groups -- Energy, Agriculture, Livestock and Metals.


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