Document Detail

Title: ORDER
Reference No.: IRDAI/SURV/ORD/MISC/121/08/2018
Date: 13/08/2018
Constitution of Working Group for revisiting the Surveyor Regulations

This has reference to the seminar conducted by the Authority for Corporate Surveyors on 27.03.2018 and the meeting had with Hon’ble Chairman on 28.05.2018. During the aforesaid discussions, various issues pertaining to licensing, renewal and IIISLA Membership, in the context of the existing regulatory framework for Surveyors and Loss Assessors have been raised and deliberated.

 In view of the above, a working group is, hereby, constituted to revisit the existing IRDAI (Insurance Surveyors and Loss Assessors) Regulations, 2015 and subsequent IRDAI (Insurance Surveyors and Loss Assessors) (first amendment) Regulations 2017 for improvement or amendment, if any required, in order to ensure alignment and clarity of the regulatory framework in relevance with the dynamics of the profession of Surveying and Loss Assessment vis-à-vis the Indian insurance sector. The working group will be comprising of the following members:  

1.    Smt.Yegna Priya Bharat-CGM-Nonlife Dept-Chairman,

2.    Smt.A.Sageena, AGM-Legal Dept,

3.    Shri.Sunil Singh-Chief Manager, M/s.New India Assurance Company Limited (HO),

4.    Shri.Sanjay Saxena – Vertical Head, Motor Claims (OD & TP), Bajaj Allianz,

5.    Shri.Vikram Johar, Corporate Surveyor,

6.    Shri. Tanmoy Sarkar-IIISLA,

7.    Smt. Nimisha Srivastava, DGM, Member-convener.

The Working group may invite any other persons to the meeting(s) as special invitees as may be required.

 

The terms of reference for the proposed Working Group shall be: -

 

  i.        Holistic Analysis of the existing regulatory framework in view of the requirements of the industry.

 

 ii.        Studying the MoA & AoA of IIISLA and make recommendations to bring about alignment with the Surveyor Regulations.

 

iii.        Addressing the IIISLA membership related issues.

 

iv.        Making recommendations in order to bring in more clarity vis-à-vis the areas of ambiguity in the Surveyor regulations.

 

It is advised that the working group may hold meetings as and when needed and submit a report with recommendations within Six weeks from the date of this Order

 

Sujay Banarji

Member (Distribution)

 

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