Document Detail

Title: Exposure draft
Reference No.: --
Date: 21/09/2016
Insurance Regulatory and Development Authority of India (Registration of In

IRDAI (Registration of Insurance Marketing Firm) Regulations, 2015 (IMF Regulations) were notified on 21st January, 2015. Pursuant to these regulations, we have received feedback and recommendations on various aspects from the stakeholders and insurers. The authority has examined the requests; recommendations received over the period of time and issued clarifications by way of circulars.

To give effect to such circulars and other issues related to regulatory framework, it is proposed to amend the IMF Regulations. Accordingly, an exposure draft on IRDAI (Registration of Insurance Marketing Firm) (First Amendment) Regulations, 2016 is proposed and is attached herewith as Exhibit-I seeking comments from all concerned.

Therefore, all the stakeholders are requested to review the attached exposure draft and forward their views / comments in the format provided as Exhibit-II by 3rd October 2016 to the following address:

General Manager (IMF)

Insurance Regulatory Development Authority,

3rd Floor, Parishram Bhavan,

Basheerbagh,

HYDERABAD – 500 004.

The comments/suggestions may also be sent by e-mail at ga dot jayavardhan at irda dot gov dot in with a copy to imf at irda dot gov dot in.

 

 

 

Ramana Rao.A

General Manager (IMF)

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