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Title: Warning
Reference No.: 219/NIC/COMP/10-11
Date: 13/03/2013
Complaint No.219/NIC/COMP/10-11 pertaining to M/s. National Insurance Comp
Shri .N.S.R. Chandraprasad
Chairman Cum Managing Director,
National Insurance Company Ltd.,
3,Middleton Street, P.B.No.9229,
Kolkata-700071.
 
Dear Sir,
 
Re:   General Inspection of complaint pertaining to M/s. National Insurance Company Limited – Nov 2010; Complainant: M/s. Religare Commodities – Complaint No. 219/NIC / COMP/10-11 – Non attachment of policy terms and conditions to the policy – Claim No. 351800/46/08/24900000037 – Violation of   Regulation 7(j) of IRDA (PPHI) Regulations2002.
 
We draw your attention to your letter 19.07.2012 in regard to  non attaching the terms and conditions of the Stock Brokers Indemnity Insurance Policy along with the policy. The competent authority has taken serious note of your company’s violation of Regulation 7(j) of IRDA (PPHI) Regulations,2002 in the matter.
 
While no further charges are pressed for the moment, you are specifically cautioned to scrupulously adhere to IRDA PPI Regulations 2002 in all matters regarding Policy Servicing. 
 
The receipt of this letter may be acknowledged.
 
Yours faithfully,
 
 
Yegna Priya Bharat
Joint Director

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