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: सामान्य बीमाकर्ताओं के सभी मुख्य कार्यकारी अधिकारियों को
Reference No.: आईआरडीए/आईएनटी/सीआईआर/एमआई/197/10/2016
Date: 21/10/2016
सूक्ष्म बीमा एजेंटों के माध्यम से बिक्री के लिए उत्पाद
Attention is drawn to the IRDAI (Micro Insurance) Regulations 2015, wherein the maximum amount of cover for crop insurance is fixed at Rs.1,00,000/- per cover.
Recently there are requests made to the Authority by some of the stakeholders to categorize Government sponsored crop insurance schemes, i.e., Pradhan Mantri Fasal Bima Yojana (PMFBY), Weather Based Crop insurance Scheme (WBCIS) and Coconut Palm lnsurance Scheme (CPIS), as Micro insurance products irrespective of the amount of Sum Insured under the individual policy.
Chairman, IRDAI, under the powers vested with him under Regulation 18 of IRDAI (Micro Insurance) Regulations 2015 has decided to allow Government insurance schemes such as Pradhan Mantri Fasal Bima Yojana (PMFBY), Weather Based Crop lnsurance Scheme (WBCIS) & Coconut Palm lnsurance Scheme (CPIS) (without any limit on sum insured) covering the non-loanee farmers to be solicited and marketed by Micro Insurance Agents.
Consequently, Micro Insurance Agents can sell to the non-loanee farmers the above mentioned Government sponsored crop insurance schemes offered by an insurer which covers the crop of the policyholder, over the area of the insured field. However, the sum insured / premium / premium rate per crop / unit area / tree, as the case maybe, will remain as notified under the respective Government sponsored insurance schemes without any change. Other provisions of the IRDAI (Micro Insurance) Regulations, 2015 will continue to apply.
(P. J. Joseph)
Member (Non-Life)
