Document Detail
CIRCULAR
To
CMDs/CEOsof Indian Reinsurers, Branches of Foreign Reinsurers (FRBs) & Lloyd’s Indiaand In-charges of IFSC Insurance Offices (IIOs) registered for carrying onreinsurance business.
Re:Applicability of Regulations/Guidelines/Circulars to registered reinsuranceentities.
TheReinsurance Expert Committee (REC), constituted by the Authority, had submittedits recommendations on the regulatory framework for reinsurance entities. Authorityhas also received representations from registered reinsurance entities and GICouncil to provide clarification on applicability of certain regulations /guidelines/circulars to Indian Reinsurers, FRBs and Lloyd’s India. Authority has reviewedthe representations and applicability of other relevantRegulations/Guidelines/Circulars.
Onthe basis of the review and recommendations of REC, it is clarified that thebelow mentioned Regulations/Guidelines/Circulars shall not be applicable toIndian Re-insurers, Branches of Foreign Re-insurers, Lloyd’s India, ServiceCos. of Lloyd’s India and IFSC Insurance Offices registered for carrying onreinsurance business.
Sl No. |
Regulations/Guidelines/ Circulars |
Reference No |
Date of Issue |
1 |
Guidelines on Product Filing Procedures for General Insurance Products. |
IRDAI/NL/GDL/F&U/030/02/2016 |
18.02.2016 |
2 |
Guidelines on Product Filing in Health Insurance Business. |
IRDA/HLT/REG/CIR/150/07/2016 |
29.07.2016 |
3 |
File and Use Procedure - Life Insurance Products. |
IRDA/ACTL/FUP/VER 2.0 |
12.12.2001 |
4 |
IRDAI (Protection of Policyholders’ Interests) Regulations, 2017. |
IRDAI/Reg/8/145/2017 |
22.06.2017 |
5 |
IRDAI (Maintenance of Insurance Records) Regulations, 2015.
|
IRDAI/Reg/10/100/2015 |
12.08.2015 |
6 |
IRDAI (Obligations of Insurer to Rural & Social Sector) Regulations, 2015. |
IRDAI/Reg/13/103/2015 |
24.08.2015 |
7 |
Guidelines on Trade Credit Insurance. |
IRDAI/NL/CIR/CRE/044/03/2016 |
10.03.2016 |
8 |
Circular on estimating Economic Capital of Life Insurers. |
IRDA/ACT/CIR/LIF/049/03/2010 |
11.03.2010 |
Itis further clarified that the Circular on estimating EconomicCapital of Non-Life Insurers (including Stand Alone Health Insurers), Ref No-
Theabove clarification is issued under Regulations 14 of the IRDA Act and under Powerof Authority to issue clarifications in respective regulations/guidelines.
(P.J.Joseph)
Member(Non-Life)