Main Content
हिंदी 
Accessibility Options
Zoom the page
Increase Text 
Decrease Text
Grey scale
High Contrast
Low contrast
Light background
Link's underline
Readable font
Reset Life
Back
Print
Functions and Responsibilities of Life Department:
It is primarily responsible for work related to regulatory approvals, new regulation making, supervision related to Life Insurance companies and MIS/Inputs for policy making to Authority, Chairperson, Members.
The following are the details of Functions and Responsibilities:
- Registration of New Life Insurance Companies
- Approval for opening of new places of business by Life Insurers as per Section 64 VC of the Insurance Act,1938
- Section 34A (of the Insurance Act,1938) approvals related to appointment, termination and remuneration of Whole Time Directors of Insurance Cos.
- Approvals for Applications of Life Insurers under Issuance of capital regulations,2015
What’s New
08-04-2024
New
08-04-2024
New
08-04-2024
New
01-04-2024
New
01-04-2024
New
01-04-2024
New
01-04-2024
New
11-03-2024
New
16-02-2024
New
14-02-2024
New
08-02-2024
New
09-01-2024
New
03-01-2024
New
08-12-2023
New
10-11-2023
New
09-10-2023
New
09-10-2023
New
08-09-2023
New
08-08-2023
New
16-02-2024
New
Insurance companies
FAQs
Request for furnishing copies of individual policy documents/policy related documents such as proposal forms, medical reports, claim Documents etc. by RTI Applicants.
The information is not available as Individual policy related documents are not maintained by the Authority.
Request to provide personal information of policyholders? Information sought by family members and others on Life Insurance policies of Individuals?
The information is not available as Individual policy related data is not maintained by the Authority.
Request for names and addresses of Life insurance companies.
The List of Life Insurance companies along with the address of the headquarters can be viewed in this website -- https://www.irdai.gov.in
Request for information on employees (i.e. work record, benefits paid, personal details etc.) of Life Insurance companies.
The information is not available as the HR matters of the Insurance companies are not regulated by the Authority.
Requesting the Authority to settle the policy claims of individuals.
IRDAI is a Statutory Regulatory body. The liabilities of the regulated entities are not discharged by the Authority. However, it is also informed that in case of any grievance as a policyholder of any Life Insurance Company, the following Grievance Redressal Mechanism is put in place may be used for resolution of the same.
In the event of any complaint/grievance against insurer/s the applicant is required to first approach the Grievance/Customer complaints Cell of the concerned Insurer. In case of non-receipt of a response from insurer(s) with a reasonable period of time or are dissatisfied with the response of the company, approach the Grievance Cell of the IRDA at the following address:
Complaints against Life Insurance Companies:
General Manager,
Consumer Affairs Department,
Insurance Regulatory and Development Authority,
Survey No. 115/1, Financial District, Nanakramguda,
Gachibowli, Hyderabad – 500032
Email-id: complaints@irda.gov.in
Call Toll Free Number 155255.
If not satisfied with the Insurance Company’s response the applicant can also file a complaint with the Insurance Ombudsman of the State. The Authority directed all Insurers to mention in the policy documents information relating to the ombudsman. The Insurance Ombudsman is an independent office to provide speedy and cost effective resolution of grievances to the customers with regard to any grievances connected with claim settlement up to a limit of Rs. 30 Lakhs per case.