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1. TheAuthority has notified the IRDAI (Re-insurance) Regulations, 2018 which standseffective from 1st January, 2019. These regulations are applicableto all Life insurers, General Insurers, Health Insurers, Indian Reinsurers,Branches of Foreign Reinsurers (FRBs), Lloyd’s India Syndicates/Service Cos,IIOs, Exempted Insurers and Insurance Pools.
2. Theabove regulations repealed IRDAI (General Insurance- Reinsurance) Regulations,2016 and IRDA (Life Insurance- Reinsurance) Regulations, 2013. As a result, thereporting formats, returns and statements will undergo change.
3. Theforms are under revision and the BAP module is under modification. In theinterim, you are advised to continue filing of the BAP returns through BAPmodules as per the existing practice. You are also advised to file reinsuranceprogramme, offline returns and statements to the Re-insurance Department. Themail id of the department is reinsurance@irda.gov.in