To

AllGeneral and Standalone Health Insurers (except AIC and ECGC)

Re:Filing of “Arogya Sanjeevani Policy” as group health insurance product

1.    Reference is drawn toClause 8 of Section 3 of “Master Circular on Standardization of HealthInsurance Products” (Ref: IRDAI/HLT/REG/CIR/193/07/2020 dated 22.07.2020) videwhich all the general and health insurance companies (insurers) were mandatedto offer standard individual health insurance product, “Arogya SanjeevaniPolicy”.

2.    In partial modification ofthe above referred guidelines, Insurers are hereby allowed to offer thisproduct also as a group product by duly complying with the norms specifiedhereunder.

a.    Insurers are allowed to usethe standard product name for the group policy after adding the word “group”provided all terms and conditions as applicable to the standard individualpolicy remain the same except premium rate and specification on operation ofgroup policy. 

b.    Insurers are allowed to settheir own minimum and maximum sum limits under this group policy, subject tothe board approved underwriting policy. The mandate of offering sum insured inmultiples of Rs 50000 (Rupees fifty thousand only) is not insisted for thegroup product.

c.    The insurers shalldetermine the price keeping in view the cover proposed to be offered subject tocomplying with the norms specified in the IRDAI (Health Insurance) Regulations,2016 and Guidelines notified thereunder.

d.    The product shall be filedon Use and File basis by duly complying with the norms specified in Chapter IVof “consolidated guidelines on product filing in health insurance business”(Ref: IRDA/HLT/REG/CIR/194/07/2020 dated 22^nd July, 2020)

e.    This group product shallcomply with all other applicable norms stipulated under “consolidated guidelineson Product filing in Health Insurance business” (IRDA/HLT/REG/CIR/194/07/2020dated 22^nd July, 2020).

3.    This has the approval ofthe competent Authority.

D V S Ramesh,

GeneralManager(Health)