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Title: Warning
Reference No.: 92/CAD/Focused Inspection – 56/OIC/COMP/10-11
Date: 12/03/2013
Complaint pertaining to M/s. Oriental Insurance Company Limited
Dr.A.K.Saxena                                                                                                                                 
Chairman cum Managing Director
The Oriental Insurance Company Limited
“Oriental House”, A-25/27, Asaf Ali Road,
New Delhi – 110 002
 
 
Dear Sir,
 
Re:  Inspection of complaint pertaining to M/s. Oriental Insurance Company Limited – June 2010; Complainant: Mr. Kandarp Mankad – Switch over from non TPA Policy to TPA Policy – Violation of IRDA’s Circular Ref:52/15/IRDA/Health/SN/08-09 dated 31.03.2009 and Regulation 10 and Regulation 5 of IRDA PPHI Regulations 2002
 
We draw your attention to your letter 06.12.2012 in regard to for forced migration from   Non TPA to TPA , delay in responding to the insured’s request and delay in informing the Authority about the resolution of the complaint. The competent authority has taken serious note of your company’sviolation of IRDA’s Circular ref: 52/15/IRDA/Health/SN/08-09 dated 31.03.2009 and Regulation 10 and Regulation 5 of IRDA PPHI Regulations 2002.
 
While no further charges are pressed for the moment, you are specifically advised to scrupulously adhere to   IRDA PPI Regulations 2002 in all matters.
 
The receipt of this letter may be acknowledged.
 
 
 
Yours faithfully,
 
 
 
(Yegnapriya Bharath)
Joint Director

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