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IRDAI had issued the Corporate Governance Guidelines for Insurance Companies in India in the year 2016. The participation of the Authority in peer review process of IAIS on ICPs more particularly on ICP 5 - Suitability of Person, ICP 7 - Corporate Governance and ICP 8 - Risk Management and Internal Controls indicated that there is need to further strengthen the Guidelines.
Further, four key functions (risk management, actuarial, compliance and internal audit) are an essential part of the system of governance. These key functions are expected to be operationally independent to ensure an effective and robust internal control environment within an insurer and support high quality of decision-making by the management. At the same time, it is also important that these governance requirements are not overly burdensome for insurers. Accordingly, in order to provide due weightage to control functions, there is need to enhance the governance system of insurers.
In the light of the above, the Authority, in order to review the Guidelines and to make it more effective and robust, constitutes a Committee with the following members:
|
Sl. No. |
Particulars |
Position |
|
1 |
Mr. Pravin Kutumbe Member - F&I, IRDAI |
Chair |
|
2 |
Dr. Mamta Suri, CGM – F&A, IRDAI |
Member |
|
3 |
Mrs. Yegna Priya Bharat CGM – Non-Life, IRDAI |
Member |
|
4 |
Mr. V. Jayanth Kumar CGM – Life, IRDAI |
Member |
|
5 |
Mr. R K Sharma GM – F&A (NL), IRDAI |
Member |
|
6 |
Mr. A Venkateswara Rao GM – SDD, IRDAI |
Member |
|
7 |
Mr. G Anantharaman Ex Member, SEBI |
Member |
|
8 |
Mr. Navin Nambiar GM – Dept. of Regulation, RBI |
Member |
|
9 |
Mr. V R Narasimhan Dean, NISM |
Member |
|
10 |
ICAI Representative |
Member |
|
11 |
ICSI Representative |
Member |
|
12 |
LIC Representative |
Member |
|
13 |
General Insurance Companies (Public Sector) Representative |
Member |
|
14 |
Mr. Loknath Kar Compliance Officer – ICICI Lombard General Insurance Co. Ltd. |
Member |
|
15 |
Mr. Narendra Gangan Compliance Officer – HDFC Life Insurance Co. |
Member |
|
16 |
Mrs. R. Uma Maheswari DGM – F&A (NL), IRDAI |
Member - Convener |
The Committee shall submit the Report to the Chairman, IRDAI within a period of three months from the date of this order.
The Committee in this regard shall have the following terms of reference:
1. To review the Guidelines for Corporate Governance for Insurers and suggest changes, if any, specifically in the light of relevant ICPs and Application Papers of IAIS on Governance and control functions.
2. Any other issues as referred to the Committee.
This is issued with the approval of the Competent Authority.
(M. Pulla Rao)
Executive Director (Gen)
