Annexure-II
Proposed 2 - Tiered Regulatory Regime
UCBs may be classified into the following two tiers of regulatory regime :
a) Tier I:
Unit Banks with deposits upto Rs. 50 crore
b) Tier II
All other Banks
To determine the deposit base, the fortnightly average of the NDTL reported in the statutory
returns in the preceding accounting year may be reckoned so that a stable and reliable basis is
adopted.
The prudential norms recommended for banks falling under different Tiers are as under:
(I) Tier I Banks i.e. Unit Banks with deposits less than Rs.50 crore
(i) Asset classification norms:
To identify NPAs on the basis of 180 day delinquency norm for three more years commencing
March 31 2005 but build up adequate provisions in the BDDR over the next three years such that
they would be able to transit to 90 day NPA norm by March 31 2008. Since the 90 day norm for
asset classification came into force effective March 31 2004, revised asset classification norm
should not result in any write back of provisions and the new norm would be applicable for
identification of NPAs in 2005 and onwards.
Note: Extant instructions would apply for agricultural loans.
(ii) Provisioning norms:
The provisioning norms will be as under for another three years:
Sub standard : 10%
Doubtful (up to one year) : 100% of unsecured portion plus 20% of secured portion
Doubtful (one to three years) : 100% of unsecured portion plus 30% of secured portion
Doubtful for more than 3 years: 100% of unsecured portion plus 50% of secured portion
Loss : 100%.
Note: i) A Sub standard account will be classified as doubtful after 18 months.
ii) All the above provisioning norms will apply for another 3 years. Consequently implementation of the instructions requiring classification of substandard account into doubtful category after 12 months instead of 18 months and 100 % provisioning for doubtful assets of over 3 years would be deferred by another three years. As such the banks should build up adequate provisions over this period to facilitate smooth transition.
(iii) Norms for Investment:
(iii.i) SLR: The minimum SLR holding in Government and other approved securities as a
percentage of NDTL for non scheduled UCBs is presently 15 % for banks
with NDTL of over Rs. 25 crores and 10% for the remaining non scheduled
UCBs. It is observed that the smaller banks, particularly those operating in
rural, semi-urban centers, find it difficult to make investments in G-Sec due to
lack of access to the markets. In order to meet SLR requirements, these
banks often have to purchase G-Sec at a price that is higher than prevailing
market rates, as they do not have the wherewithal to obtain information on
current market price of these securities, like access to PDO-NDS platform
etc.
While efforts will be made to enable access to securities’ market through
Primary Dealers, in the interregnum, these banks could be exempted from
compulsory investment in G-Sec to the extent of the deposits kept by them in
SBI, Associates and Nationalised banks.
(iii.ii) Non-SLR: Present limit of 10% of total investments would continue.
(iv) Borrowings: Not to exceed 2% of deposits
(v) Capital Adequacy:
At present all UCBs are required to comply with 9% CRAR akin to commercial banks. For easier
understanding and simplification, it is suggested that CRAR in respect of Tier I banks may be
replaced with a Net Owned funds to NDTL ratio. It is proposed that a NDTL to NOF ratio of 15
could be prescribed.
(vi) Exposure Norms:
10% of capital funds or Rs.40 lakhs, which ever is lower for individual borrower and 20% or Rs.80
lakhs, which ever is lower, for group, would be applicable in order to contain concentration risk for
the Tier I banks.
Off-Balance sheet exposure not to exceed 2 percent of NDTL.
(vii) Sensitive Sector Exposure:
Tier I banks should not be allowed to take any direct exposure to real estate, builders or to the
capital market. However, loan for individual housing may still be extended by these banks upto
the present limit of Rs.15 lakh per individual borrower.
(viii) Audit:
Concurrent audit should be compulsory for all banks. Statutory audit should be done using Long
Form Audit Report. Statutory audit of banks with deposit base of over Rs 25 crore should be
entrusted to chartered accountants.
TIER - II ( All other banks) :
For all banks, other than unit banks with deposits upto Rs.50 crore, all regulations as
applicable to commercial banks should be applied, However, for these banks the extant
relaxations for UCBs could remain in force for the period already prescribed. Further, facilities
and opportunities available to commercial banks should, as far as possible, be also made
available to such banks to enable them to grow and compete with commercial banks. Banks that
do not comply with the regulations should either reduce their operations to qualify for the relaxed
regulations applicable for unit banks with deposits less than Rs.50 crore or may be required to
convert into cooperative societies. |