General Information

Right for information

Right to information act, 2005

The Government of India has enacted the Right to Information Act, 2005 (http://www.persmin.nic.in) which has come into effect from October 13, 2005. The Right to Information under this Act is meant to give to the citizens of India access to information under control of public authorities to promote transparency and accountability in these organisations. The Act, under Sections 8 and 9, provides for certain categories of information to be exempt from disclosure. The Act also provides for appointment of a Chief Public Information Officer to deal with requests for information.

IRDAI’s Obligation under the Act

The Insurance Regulatory and Development Authority of India (IRDAI) is a public authority as defined in the Right to Information Act, 2005. As such, the Insurance Regulatory and Development Authority of India is obliged to provide information to members of public in accordance with the provisions of the said Act.

Access to the Information held by IRDAI

The right to information includes access to the information which is held by or under the control of any public authority and includes the right to inspect the work, document, records, taking notes, extracts or certified copies of documents / records and certified samples of the materials and obtaining information which is also stored in electronic form.

IRDAI Website

The IRDAI maintains an active website (URL: http://www.irdai.gov.in ). The site is updated regularly and all the information released by the IRDAI is also simultaneously made available on the website. The information published in public domain include the following:
1. Acts/Regulations
2. Information relating to Insurers/Reinsurers, Agents Training Institutes, Appointed Actuaries.
3. Information relating to Surveyors, Third Party Adminstrators, Insurance Brokers, Corporate Agents
4. Information relating to Insurance Councils, Insurance Ombudsmen
5. Annual Report / IRDA Journal
6. Press Releases.

Complaints against Insurance Companies

IRDAI has provided for a separate channel for lodging complaints against deficiency of services rendered by Insurance Companies. If you have a complaint/grievance against an insurance company for poor quality of service rendered by any of its offices/branches, please approach the Nodal Officer of the Insurance Company concerned. In case you are not satisfied with the Insurance Company’s response you may also file a complaint with the Insurance Ombudsman in your State. The Insurance Ombudsman is an independent office to provide speedy and cost effective resolution of grievances to the customers. For more details on Insurance Ombudsman Scheme and their contact numbers, please visit https://www.cioins.co.in/

Complaints from Policyholders

Policyholders who have complaints against insurers are required to first approach the Grievance/Customer Complaints Cell of the concerned insurer. If they do not receive a response from insurer(s) within a reasonable period of time or are dissatisfied with the response of the company, they may approach the Grievance Cell of the IRDAI. For details of contact, please visit IRDAI website https://irdai.gov.in/functions

Making an Application under the Right to Information Act, 2005

Citizens of India will have to make the request for information in writing, clearly specifying the information sought under the Right to Information Act, 2005. The application for request should give the contact details (postal address, telephone number, fax number, email address) so that the applicants can be contacted for clarifications or for further information. As per the Act, information can be furnished only to citizens of India but not to others.

How do I send my application?

A citizen who desires to seek some information from the Authority is required to send, along with the application, a demand draft or a bankers cheque or an Indian Postal Order of Rs.10/- (Rupees ten), payable to the Accounts Officer of the Authority as fee prescribed for seeking information. The payment of fee can also be made by way of cash to the Authority, against a proper receipt.

Applications can also be made over fax or email. IRDAI will take up the application for consideration, as required under the Act, only after the application fee has been received.

Where do I send my request?

You can send your request addressed to any of the concerned Central Public Information Officers (CPIOs) indicated below :

Name and Designation of the CPIO (Shri/Smt/Ms) Department Email ID Contact No
M.L. Soujanya, AGM Life mlsoujanya[at]irdai[dot]gov[dot]in 20204881
Jyoti Prasad Adike, AGM Non_Life jyothi[dot]adike[at]irdai[dot]gov[dot]in 20204544
K.Srinivas, DGM Health k[dot]srinivas[at]irdai[dot]gov[dot]in 20204897
Devendra Kumar,AGM Reinsurance devendrakumar[at]irdai[dot]gov[dot]in 20204156
A. Rama Sudheer, AGM Intermediaries Brokers ramasudheer[at]irdai[dot]gov[dot]in 20204265  
Neelesh Gupta, DGM Intermediaries Surveyors nkgupta[at]irdai[dot]gov[dot]in 20204346
K. Sridhar Rao, DGM Intermediaries Corporate Agents k[dot]sridharrao[at]irdai[dot]gov[dot]in 20204868
Mathangi Saritha, DGM Intermediaries IMF & Others sarita[at]irdai[dot]gov[dot]in 20204805
Lekshmi R. Pillai, AGM Actuarial lekshmipillai[at]irdai[dot]gov[dot]in 20204131
B.S. Venkatesh, AGM Finance & Investment venkatesh[at]irdai[dot]gov[dot]in 20204165
Jyoti Bhagat,AGM Supervision jyoti[at]irdai[dot]gov[dot]in 20204283
Manoj Kumar Asiwal,AGM Enforcement & Compliance mkasiwal[at]irdai[dot]gov[dot]in 20204282
Somesh Rao Busi, AGM Policyholder protection & Grievance Redressal somesh[at]irdai[dot]gov[dot]in 20204155
M.N. Munshi, DGM Insurance Inclusion and Development munshi[at]irdai[dot]gov[dot]in 20204603
G. Sivaramakrishna, AGM  Internal Accounts sivaramakrishna[at]irdai[dot]gov[dot]in 20204233
K. Chittibabu, DGM Admin (Except OLI) chittibabu[dot]k[at]irdai[dot]gov[dot]in 20204266
KGPL Ramadevi, GM OLI kgplramadevi[at]irdai[dot]gov[dot]in 20204802
R. Sangeetha, AGM HR rsangeetha[at]irdai[dot]gov[dot]in 20204237
Hima Kiran, DGM Legal himakiran[at]irdai[dot]gov[dot]in 20204352
Tati Kiran,Manager Internal Audit t[dot]kiran[at]irdai[dot]gov[dot]in 20204269
R. Venkatesh, Manager Board Secretariat ronanki[dot]venkatesh[at]irdai[dot]gov[dot]in 20204263
A Sageena,DGM Vigilance sageena[at]irdai[dot]gov[dot]in 20204221
Latha C, GM Economic Analysis & Policy Research c[dot]latha[at]irdai[dot]gov[dot]in 20204488
Name and Designation of the CAPIO Name of Regional Office Email ID Contact No
Nimisha Shrivastava, GM New Delhi nimisha[at]irdai[dot]gov[dot]in 23444411
Vikas Rane, Manager Mumbai vikasrane[at]irdai[dot]gov[dot]in 22898623

 

In terms of Section 19(1) of the Right to Information Act,2006, Shri A. R. Nithiyanantham, Chief General Manager has been appointed as the Appellate Authority to discharge the functions assigned under the Act .

Details of earlier CPIOs and FAAs

Postal Address

Insurance Regulatory and Development Authority of India

Sy No. 115/1, Financial District,

Nanakramguda, Gachibowli, Hyderabad – 500032

Ph: +91-40-20204000/+91 40-39328000

You can also file RTI Applications/Appeals online by using RTI Online Portal at https://rtionline.gov.in/

How long will IRDAI take to provide information?

IRDAI will, within 30 days of receipt of the application for information along with the fee, communicate to the requestor whether it can or cannot provide the information.

Will I have to pay to get the information?

As per the Right to Information (Regulation of Fee and Cost) Rules, 2005, the public authority shall charge:
- Rs.2/- for each page (in A-4 or A-3 size paper) created or copied;
- actual charge or cost price of a copy in larger size paper;
- actual cost or price for samples or models; and ?
- for inspection of records, no fee for the first hour; and a fee of Rs.5/- for each 15 minutes (or fraction thereof thereafter)

Further, to provide information under Section 7(5) of the Right to Information Act, 2005, the public authority shall charge:
- Rs. 50/- per diskette or floppy; and
- for information provided in printed form at the price fixed for such publication or Rs. 2/- per page of photocopy for extracts from the publication.

At what stage will I have to pay this cost?

If IRDAI has the information and can provide it to you it will, within 30 days of its receiving the application along with appropriate fees, communicate to you the cost of providing the information as prescribed under Section 7(1) of Right to Information Act.

When will I get the information?

You will get the information, once IRDAI receives the payment towards providing the information.

Can IRDAI refuse to give me information?

The Right to Information Act, 2005 under Sections 8 and 9 exempts certain categories of information from disclosures. These include:
A.Information, disclosure of which would prejudicially affect the sovereignty and integrity of India, the security, strategic, scientific or economic interests of the State, relation with foreign State or lead to incitement of an offence.
B.Information which has been expressly forbidden to be published by any court of law or tribunal or the disclosure of which may constitute contempt of court;
C.Information, the disclosure of which would cause a breach of privilege of Parliament or the State Legislature;
D.Information including commercial confidence, trade secrets or intellectual property, the disclosure of which would harm the competitive position of a third party, unless the competent authority is satisfied that larger public interest warrants the disclosure of such information;
E.Information available to a person in his fiduciary relationship, unless the competent authority is satisfied that the larger public interest warrants the disclosure of such information;
F. Information received in confidence from foreign Government; information, the disclosure of which would endanger the life or physical safety of any person or identify the source of information or assistance given in confidence for law enforcement or security purposes;
G.Information which would impede the process of investigation or apprehension or prosecution of offenders;
H. Cabinet papers including records of deliberations of the Council of Ministers, Secretaries and other officers;
I.Information which relates to personal information the disclosure of which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual.

Do I have a right to appeal?

Under the Right to Information Act, 2005 you have the right to appeal if you are not satisfied with the information provided by IRDAI or its decision not to provide the information requested.

Who should I address my appeal to?

You can address the appeal to:

Shri A. R. Nithiyanantham

Chief General Manager

Insurance Regulatory and Development Authority of India

Sy No. 115/1, Financial District,

Nanakramguda, Gachibowli, Hyderabad – 500032

Ph: +91-40-20204000/+91 40-39328000

What if I am not satisfied even with the decision of the appellate authority?

Under the Act, if you are not satisfied with the decision of the appellate authority within IRDAI, you can appeal to the Central Information Commissioner appointed in terms of Chapter 3 of the Right to Information Act, 2005.

The address of the commission is as follows

Central Information Commission

CIC Bhawan,

Baba Gangnath Marg

Munirka,

New Delhi - 110 067

Fax: 26186536

Helpline No.: 011-26767500

Email : fdesk-cic[at]gov[dot]in

For information you may visit https://cic.gov.in/

Browse Other Pages of the Site:

Duties, powers and functions of IRDAI

Composition of Authority under IRDA Act, 1999

Ref. No:IRDA/GEN/08/2007| Date: 15-06-2021