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 Document Detail
Title: To all the Life Insurance Companies
Reference No.: IRDA/Life/Cir/GDL/179/10/2015
Date: 15/10/2015
GUIDELINES ON CLAIM PROCESSING FOR GROUP LIFE INSURANCE POLICIES UNDER
The Authority vide Circular ref: IRDA/LIFE/CIR/GDL/285/12/2014 dated December 29, 2014 issued directions on the Claim Processing For Group Life Insurance Policies Under Lender-Borrower Group Insurance Schemes in respect of Group Insurance Policies/Schemes administered by the following entities as Group Organisers/Master Policyholders:
1. Reserve Bank of India(RBI) Regulated Scheduled Commercial Banks
2. NBFCs having Certificate of Registration from RBI.
3. National Housing Board (NHB) regulated Housing Finance Companies.
The Authority is in receipt of a request seeking inclusion of Scheduled Cooperative Banks, Primary Cooperative Banks, State Cooperative Credit Societies and MFIs registered under Sec. 25 of the Companies Act, 1956 or Sec 8 of the Companies Act 2013 in the above list.
On examination of the request, in partial modification to the referred Circular, the Authority has decided to replace 1 above as RBI regulated Scheduled Commercial Banks with RBI regulated Scheduled Banks (including Cooperative Banks).
All other conditions mentioned in the above circular remain unchanged.
(Member – Life)
