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Title: To all CEO’s of Life and General Insurance Companies
Reference No.: IRDA/DIST/CIR/MISC/171/08/2013
Date: 27/08/2013
Compliance of Regulations of Telecom Regulatory Authority of India (TRAI).
It is has been brought to the notice of the Authority by the Chairman of Telecom Regulatory Authority of India that some of the insurance companies and their marketing intermediaries including agents are engaging telemarketers, not registered with TRAI, to promote various products or services to customers, in breach of TRAI’s Regulations. These unregistered telemarketers use their normal telephone connections for making commercial call and sending SMSs to customers registered in NCPR resulting in a lot of customer grievance which is matter of grave concern.
“As per the Telecom Commercial Communications Customer Preference Regulations, 2010” issued by TRAI, any person involved in sending of commercial communications, has to register with TRAI as a Telemarketer.
The registered telemarketers have to use telephone numbers from ‘140’ number series and filter the numbers they are accessing through the National Customer Preference Register (NCPR) database before making voice call and sending SMS.
No subscriber is allowed to do telemarketing activity through their normal 10 digit numbers other than numbers from ‘140’ number series.
In view of the above, all the Insurance companies are advised to adhere to the TRAI’s Regulations without fail and not engage any telemarketers who are not registered with TRAI for any promotional / telemarketing activity for marketing their products or services.
All the Insurance Companies are advised to instruct their Agents suitably.
(D.D.Singh)
Member
