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Title: एक्सपोज़र ड्राफ्ट
Reference No.: 213/आईआरडीएआई/एचएलटी/जनरल/रेग/2015-16
Date: 18/08/2016
आई आर डी ए आई (भारतीय बीमा कंपनियों द्वारा गतिविधियों की आउटसोर्सिंग) विनियम, 2016
Outsourcing of Activities by Insurers is currently governed under the following regulatory framework.
1.    Guidelines on Outsourcing of Activities by Insurance Companies Ref. No: IRDA/Life/CIR/GLD/013/02/2011 dated 01st February 2011
2.    Clarification on Guidelines on Outsourcing of Activities by Insurance Companies Ref. No: IRDA/Life/CIR/MISC/103/05/2011 dated 18th May 2011
3.    Clarification on Guidelines on Outsourcing of Activities by Insurance Companies Ref. No: IRDA/Life/CIR/GLD/209/09/2011dated 21st September 2011. 
On comprehensively examining the extant norms on Outsourcing, the Authority proposes to issue the regulations on Outsourcing of Activities by Insurers. Accordingly, an exposure draft on IRDAI (Outsourcing of Activities by Indian Insurers) Regulations, 2016 is herewith issued seeking comments of all stakeholders.
All stakeholders are requested to review the attached exposure draft and forward their views / comments in the prescribed format to the following address before      02nd September, 2016.
Joint Director (Health),
Insurance Regulatory and Development Authority of India,
03rd Floor, Parisrama Bhavan, Basheerbagh,
HYDERABAD – 500004
 
Comments may also be forwarded by e-mail to kvs.srinivas at irda dot gov dot in before     02nd September, 2016.
 
YegnaPriya Bharath
Joint Director (Health)
 
 
 
 
 
FORMAT FOR SUGGESTIONS
ON
Exposure Draft on IRDAI (Outsourcing of Activities by Indian Insurers) Regulations, 2016
 
Change suggested by
(Name of Individual / Organisation)
 
Date
 
Note
v It is suggested that ONE Page may be used for one change
Page No
Regulations
/Annexure
Regulation and Sub-Regulation No./
Para Number
Comments/Suggestions
Reasons
 
 
 
 
 
 
 
 
 
 
 

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