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: Exposure Draft
Reference No.: --
Date: 16/10/2015
IRDAI (Assets, Liabilities and Solvency Margin of Life Insurance Business
The Insurance Laws (Amendment) Act, 2015 has amended the Insurance Act 1938. This has led to existing Regulations on Assets, Liabilities and Solvency Margin of Insurers being defunct.
The draft Regulations on Assets, Liabilities and Solvency Margin of Life Insurance Business are being displayed on the website with a view to invite comments from all concerned.
The major changes in the draft Regulations as compared with current Regulations are listed below:
1. Introduction of “Control Level of Solvency Margin”
2. Introduction of additional reserve for expenses if the valuation assumptions do not reflect the current expenses experience of the Company
3. Allowance for other forms of capital in the calculation of Solvency Margin
Annexure I attached herewith gives more details on the changes proposed in the draft Regulations.
Comments on the draft Regulations may be sent to the e mail id “regulations_actl at irda dot gov dot in” latest by 6 November 2015 in the format provided in Annexure II.
Sudipta Bhattacharya
Deputy Director – Actuarial
