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Attention is drawn to the provisions of IRDAI (IIISLA) Regulations, 2015 wherein insurers are required to submit the Annual policy and Quarterly/Halfyearly returns.
In this regard, insurers are advised to submit the documents as per the following time frame.
| Sr.No | Name of the Report | Time Limit |
| Reg. 21(1) | Copy of the Annual Policy formulated by the Company | Within 90 days from the beginning of the FY |
| Reg. 21(3) | Quarterly report on misconduct of licensed surveyors | Within 45 days from the end of quarter |
| Reg. 21(4) | Half Yearly report on claims | Within 45 days From the end of half year |
| | | |
It is also clarified that even if there is no change in the policy, the Authority should be
informed within the time limit prescribed to be in compliance with the above said Regulations.
Executive Director
