MANU/SDIP/0001/2015
Ministry : Securities and Exchange Board of India
Department/Board : Investment Management Department
Circular No. : CIR/IMD/DF/6/2015
Date : 15.09.2015
Notification/ Circulars Referred : Circular no. CIR/IMD/DF/12/2014 dated June 17, 2014 MANU/SSMD/0036/2014
Citing Reference:
Circular no. CIR/IMD/DF/12/2014 dated June 17, 2014 MANU/SSMD/0036/2014 Modified
To,
All Recognised Stock Exchanges
All Registered Merchant Bankers
All Credit Rating Agencies
All NBFCs through stock exchanges, where they are listed.
Dear Sir/Madam,
Disclosures to be made by NBFCs in the Offer Documents for public issue of Debt Securities under the SEBI (Issue and Listing of Debt Securities) Regulations, 2008.
1. SEBI, vide circular no. CIR/IMD/DF/12/2014 dated June 17, 2014, interalia, prescribed additional disclosures to be provided for public issue of debt securities by NBFCs.
2. Based on the feedback from market participants on disclosures in offer document by NBFCs, after due deliberations, it has been decided to align the disclosures made in the offer documents to be in line with the stipulations as required by the Reserve Bank of India (RBI).
3. In line with the above, the following modifications are being made to the additional disclosures to be provided for public issue of debt securities by NBFCs, as mentioned in SEBI circular CIR/IMD/DF/12/2014 dated June 17, 2014
a) Point 4 (I)(d) (iv) of the Circular shall be modified as follows: Aggregated exposure to the top 20 borrowers with respect to the concentration of advances, exposures to be disclosed in the manner as prescribed by RBI in its guidelines on Corporate Governance for NBFCs, from time to time.
b) Point 4 (I)(d) (v) of the Circular shall be modified as follows: Details of loans, overdue and classified as non-performing in accordance with RBI guidelines.
4. NBFCs are frequent issuers of debt securities and amongst other things, generally also utilize the issue proceeds for onward lending. Thus, there may be a possibility that such onward lending may be made to such persons, which are connected to the NBFCs or are a part of its "Group".
Given this, it is imperative that adequate disclosures are provided for, to keep the investors informed with regards to such onward lending to "Group" entities.
Therefore, it has been decided that in case any of the borrower(s) of the NBFCs form part of the "Group" as defined by RBI, then appropriate disclosures shall be made in the following format:
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S No.
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Name of the Borrower (A)
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Amount of
Advances /exposures to such borrower
(Group)(Rs. Crore) (B)
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Percentage of
Exposure (C)= B/Total AUM
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5. Further, in order to allow investors to better assess the NBFC issue, it has been decided that the following additional disclosures shall be made by NBFCs in their offer documents: -
i. A portfolio summary with regards to industries/ sectors to which borrowings have been made by NBFCs.
ii. Quantum and percentage of secured vis-a-vis unsecured borrowings made by NBFCs.
iii. Any change in promoter's holdings in NBFCs during the last financial year beyond a particular threshold. At present, RBI has prescribed such a threshold level at 26%. The same threshold shall be applicable or as may be prescribed by RBI from time to time.
6. NBFCs may provide disclosures on the basis of the draft template, as far as possible, as provided in
Annexure I of this Circular.
7. The provisions of this circular shall be applicable for the draft offer document for issuance of debt securities, issued by NBFCs, filed with the designated stock exchange on or after November 01, 2015.
8. This circular is issued in exercise of powers conferred under Section 11(1) of the Securities and Exchange Board of India Act, 1992 to protect the interests of investors in securities and to promote the development of, and to regulate the securities markets.
9. This circular is available on SEBI website.
Yours faithfully,
Barnali Mukherjee
Chief General Manager
Investment Management Department
Annexure I - Draft Template that may be published by NBFCs
It is recommended that the below disclosures shall pertain to the most recent financial year
1. Classification of loans/advances given to according to:
a. Type of loans
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S. No.
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Type of loans
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Rs crore
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1
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Secured
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2
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Unsecured
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Total assets under management (AUM) *
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b. Sectoral Exposure
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S. No.
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Segment-wise break-up of AUM
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Percentage of
AUM
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1
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Retail
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a
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- Mortgages (home loans and loans against property)
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b
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- Gold loans
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c
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- Vehicle finance
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d
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- MFI
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e
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- M&SME
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f
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- Capital market funding (loans against shares, margin funding)
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g
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- Others
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2
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Wholesale
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a
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- Infrastructure
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b
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- Real estate (including builder loans)
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c
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- Promoter funding
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d
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- Any other sector (as applicable)
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e
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- Others
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Total
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c. Denomination of loans outstanding by ticket size*:
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S. No.
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Ticket size **
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Percentage of AUM
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1
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Upto Rs. 2 lakh
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2
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Rs. 2-5 lakh
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3
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Rs. 5-10 lakh
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4
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Rs. 10-25 lakh
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5
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Rs. 25-50 lakh
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6
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Rs. 50 lakh-1 crore
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7
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Rs. 1-5 crore
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8
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Rs. 5-25 crore
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9
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Rs. 25-100 crore
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10
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>Rs. 100 crore
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Total
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* Information required at the borrower level (and not by loan account as a customer may have multiple loan accounts)
** Ticket size at the time of origination
d. Denomination of loans outstanding by LTV*:
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S. No.
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LTV
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Percentage of AUM
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1
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Upto 40%
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2
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40-50%
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3
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50-60%
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4
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60-70%
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5
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70-80%
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6
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80-90%
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7
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>90%
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Total
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*LTV at the time of origination
e. Geographical classification of borrowers
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S. No.
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Top 5 states
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Percentage of AUM
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1
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2
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3
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4
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5
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Total
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f. Details of loans overdue and classified as non-performing in accordance with the RBI's guidelines
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Movement of gross NPA*
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Rs. Crore
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Opening gross NPA
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- Additions during the year
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- Reductions during the year
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Closing balance of gross NPA
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*Please indicate the gross NPA recognition policy (DPD)
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Movement of provisions for NPA
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Rs. Crore
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Opening balance
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- Provisions made during the year
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- Write-off / write-back of excess provisions
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Closing balance
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g. Segment-wise gross NPA
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S. No.
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Segment-wise gross NPA
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Gross NPA (%)
|
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1
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Retail
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a
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- Mortgages (home loans and loans against property)
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b
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- Gold loans
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c
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- Vehicle finance
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d
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- MFI
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e
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- M&SME
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f
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- Capital market funding (loans against shares, margin funding
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g
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- Others
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2
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Wholesale
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a
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- Infrastructure
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b
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- Real estate (including builder loans)
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c
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- Promoter funding
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d
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- Any other sector (as applicable)
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e
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- Others
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Total
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2. Residual maturity profile of assets and liabilities (in line with the RBI format):
|
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Up to
30/31 days
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>1 month
- 2
month s
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>2
months
- 3
months
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>3 month s - 6 month s
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>6
months - 1 year
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>1
years -
3 years
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>3
years - 5 years
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>5 years
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Total
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Deposit
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Advances
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Investments
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Borrowings
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Foreign Currency assets
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Foreign Currency liabilities
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3. Others
Lending policy: Should contain overview of origination, risk management, monitoring and collections
Classification of loans/advances given to associates, entities/person relating to the board, senior management, promoters, others, etc.: As is being disclosed currently