Corporate Agency

Corporate Agency

What’s New

FAQs

 All applications made under IRDAI (Registration of Corporate Agents) Regulations, 2015 should be submitted directly (not through insurers) to the Authority through the online mode. 

The Online Portal for Corporate Agents can be accessed at https://agencyportal.irdai.gov.in/.  Help File for portal users is also available at this link.

As per the New Regulations, a Corporate Agent exclusively doing insurance intermediation should have a minimum share capital or contribution of Rupees Fifty Lakh and it should maintain a net worth of Rupees Fifty Lakh at all times.

Yes. Every corporate agent shall file, at the time of seeking registration with the Authority, a Board or its equivalent Approved Policy on the manner of soliciting and servicing insurance products. It is required in all cases irrespective of the applicant planning to have only a single tie-up or multiple tie-ups. 

The Policy, amongst others, shall include the approach to be followed by the corporate agent in having single or multiple tie-ups, the partners in the tie-ups, the business mix, the type of products sold, grievance redressal mechanism and reporting requirements.

The Board or equivalent approved policy shall contain the approach to be followed by the corporate agent in having Single or Multiple tie-ups, the proposed partners in the tie-ups, the business mix, the type of products sold, grievance redressal mechanism and the reporting requirements.

However, the board approved policy can be exhaustive and contain all other matter which they deem fit and necessary for registration and functioning of corporate agency

As per Clause A. (e) of Annexure 2, details of infrastructure, along with supporting evidence thereof like ownership / lease agreement papers with regard to office space / equipment / trained manpower, etc. for the registered office and the branch offices at various locations are to be submitted.

 

Listed Companies, Banks and NBFCs are exempted from submitting the supporting evidence as mentioned above. Such applicants only need to furnish a generic undertaking signed by authorized signatories providing such information.

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