मुख्य सामग्री
English 
अभिगम्यता विकल्प
पेज को ज़ूम करें 
टेक्स्ट बढ़ाएं 
टेक्स्ट छोटा करें 
ग्रे स्केल
उच्च कॉन्ट्रास्ट
कम कॉन्ट्रास्ट
हल्की पृष्ठभूमि
रेखांकित लिंक
पठनीय फ़ॉन्ट
रीसेट Document Detail
Title: एक्सपोज़र ड्राफ्ट
Reference No.: --
Date: 07/04/2015
आई आर डी ए आई (बीमा सर्वेक्षक और हानि मूल्यांकनकर्ता) विनियम, 2015
Insurance Regulatory and Development Authority of India
(Intermediaries Department)
Consequent upon promulgation of Insurance Laws (Amendment) Act, 2015, insurance surveyors and loss assessors are included in the definition of intermediary and insurance intermediary. As a result of the amendments in the Act the existing Insurance Surveyors and Loss Assessors regulations would undergo a change. The draft contains, amongst the others, the following changes.
1) license period reduced to 3 years in line with the Act requirements
2) qualifications to be prescribed in the regulations.
3) limit of survey introduced – motor – above Rs 50,000 and other than motor – above Rs 1 lakh to be decided in consultation with seniors
4) cooling of period after suspension/ cancellation reduced from 3 to 1 year
5) appeal against the decision of Authority to SAT
6) Foreign investment allowed upto 49% as per the Rules of Central Government read with Regulations of the Authority
7) Appeal against the decision of IIISLA in granting membership shall lie with the Authority
8) Fit & Proper criteria for directors/ partners of corporate surveyors introduced
9) Surveyor and loss assessor not to undertake any advisory or consultancy work or any other job which can give rise to conflict of interest
10) Transitory provision – all those surveyors and loss assessor who are currently holding surveyors license shall comply with the requirements of academic qualifications and obtain IIISLA membership with 3 years from date of notification of revised regulations.
11) In case IIISLA does not grant membership of the Institute to the applicant, the applicant can appeal to Chairman, IRDA whose decision shall be binding. In case does not still comply, the Authority may grant surveyor & loss assessor license on merits.
All are requested to offer their comments/suggestions on the proposed regulations for consideration of the same by the department. The comments/suggestions should reach us by 17th April, 2015 in the format attached to the undersigned by e-mail at randip at irda dot gov dot in and also to my colleague Sh. D.S. Murthy at dsmurthy at irda dot gov dot in and nimisha at irda dot gov dot in .
(Randip Singh Jagpal)
Sr. Joint Director
6.4.2015
