This has reference to the circular dated 17^th August 2018 directing to initiate steps for expeditious settlement of claims to the flood affected state of Kerala. It has come to our notice that some of the districts of Karnataka including Kodagu have suffered severe flooding and loss of lives and property. Therefore, it has been decided by the Competent Authority to extend the applicability of referred circular provisions to the flood affected districts of state of Karnataka too as declared by the state government. A separate progress report for Karnataka state in the format given below may be submitted on weekly basis.

Chief General Manager (Life Insurance)

Format of Progress report on the claims settled for the week ending- Karnataka State