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Title: NOTIFICATION
Reference No.: IRDAI/Legal/Juris./011
Date: 08/06/2017
EMPANELMENT OF LAW FIRMS
INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY OF INDIA
3rd Floor, Parisrama Bhavan, Basheerbagh, Hyderabad-500 004
Ref: IRDAI/Legal/Juris./011
EMPANELMENT OF LAW FIRMS
For Drafting Subordinate Legislation and Allied purposes
 
The Insurance Regulatory and Development Authority of India was established under Sec 3 of IRDA Act, 1999 with the twin objectives namely, to protect the interests of the holders of insurance policies and to regulate, promote and ensure orderly growth of the insurance industry and the matters connected therewith or incidental thereto.
The Authority intends to empanel Law Firms, who have expertise in drafting legislations and are also conversant with Insurance Laws, Rules and Regulations, to provide drafts for legislation and advise on legal matters as and when requried. Interested parties may submit their applications in the prescribed proforma, giving details of their experience in drafting legislations.
The application attached  can be downloaded. The duly filled in proforma along with other details should be submitted, so as to reach General Manager (Legal), Insurance Regulatory and Development Authority of India,  3rd Floor, Parisrama Bhavan, Basheerbagh, Hyderabad-500 004 Telangana State,  within 30 days from the date of this Notification. The applications received on or before the due date will only be considered, if they are complete in all respects. The Authority reserves the right to shortlist the applications for empanelment.
 
                                                                                              General Manager (Legal),   Date: 07.06.2017                                                                                                   IRDAI, Hyderabad
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