To All General Insurance Companies 

Sub: Guidelines for all General Insurance Companies for submission of Reports

1.      This has reference to Notification of IRDAI (Insurance Surveyors and Loss Assessors) (Amendment) Regulations, 2020 whereby

a.       Vide Regulation 21(3) insurer are required to file with the Authority report on misconduct of licensed surveyors annually

b.      Vide Regulation 21(4) Insurers are required to maintain half yearly data in the prescribed format.

2.      All Insurers are directed to file and maintain above information in the formats prescribed hereunder.

a.       Format for filing misconduct annual report is at Annexure I

b.      Format for maintaining half yearly data is at Annexure II.

3. This is issued in exercise of the powers conferred under Sec. 34(1) of Insurance Act, 1938

These guidelines shall be applicable with immediate effect.

(Suresh Mathur)

Executive Director

Annexure I

Annual Report

Details of Misconduct of licensed surveyors and action taken by Insurer

Name of the Insurer:

Report as on 31^st March ……

I hereby solemnly acknowledge that the details provided above are true.

Date:

Authorised Signatory

Annexure II

REPORT ON SURVEY JOBS FOR THE HALF YEAR ENDING ON …….

I hereby solemnly acknowledge that the details provided above are true to the best of my knowledge.

Date:

Authorised signatory