Document Detail
संदर्भ
Ref:IRDAI/NL/ORD/MOTP/149/08/2019 28thAugust, 2019
आदेश
ORDER
विषयःआईआरडीएआई(बीमाकर्ताओं
Re: Working Group (WG) to revisit the IRDAI(Motor Third Party Obligation in respect of Insurers), Regulations 2015
1.
Sec 32D of Insurance Act, 1938 requires everyinsurer to underwrite a minimum percentage of insurance business in third partyrisks of motor vehicles as specified by the Regulations. The Authority, videIRDAI (Obligations of Insurers in respect of Motor Third Party) Regulations,2015 dated 2nd June 2015, has specified a formula for calculatingMotor Third Party Obligations.
2. इस बातको ध्यान मेंरखते हुए किउक्त विनियम केनिर्गम सेलगभग 3 वर्षव्यतीत होचुके हैं, औरसाथ हीदीर्घकालिकमोटर अन्यपक्ष (टीपी)पालिसियों केनिर्गम केसंबंध में हालमें सर्वोच्चन्यायालय केनिर्णय एवंमोटर टीपीदायित्व के परिकलनके लिएप्रयुक्तफार्मूले केसंबंध मेंविभिन्नबीमाकर्ताओंद्वाराअभिव्यक्त चिंताओंके आलोक मेंउक्तविनियमों कापुनरीक्षणआवश्यक होसकता है।
Considering that around 3 years haveelapsed from the issuance of the Regulation, and also in the light of therecent Supreme Court judgement on issuance of Long-Term Motor Third Party (TP)policies as well as concerns raised by various Insurers on the formula used forcalculation of Motor TP Obligation, a review of the Regulations may berequired.
3.
Accordingly, a working group isconstituted as under:
क. श्रीमतीजे. अनिता, महाप्रबंधक(गैर-जीवन),आईआरडीएआई,अध्यक्ष
a. Smt. J. Anita, General Manager (NL), IRDAI,Chair
ख. श्रीबासुदेवसान्याल,मुख्यप्रबंधक,युनाइटेडइंडियाइंशयोरेंस,सदस्य
b. Shri. Basudev Sanyal, Chief Manager, UnitedIndia Insurance, Member
d. Shri. Loknath Kar,Chief Compliance Officer and Legal Head, ICICI Lombard, Member
e. Shri. V. Suryanarayan, President & COO,Chola MS., Member
च
f. Shri. B. Subramanyam Brahmajosyula, HeadUnderwriter and Reinsurance, SBI General, Member
ज.श्रीमती आर.उमामहेश्वरी,उपमहाप्रबंधक(एफएण्डए)(गैर-जीवन),आईआरडीएआई,सदस्य
g. Smt. R. Uma Maheswari, Deputy General Manager
झ. श्रीए. श्रीहरि,प्रबंधक(गैर-जीवन),आईआरडीएआई,सदस्य, संयोजक
4.
क. वर्तमानढाँचे कीसमीक्षा करनाएवं प्रचलित फार्मूलेसे संबंधितसरोकारोंसहित कठिनाई
a. Review the current framework and identify areasof difficulty/ concerns including those relating to the formula in vogue.
ख. दीर्घकालिकटीपीउत्पादोंजैसी नईगतिविधियोंके आलोक मेंउक्त ढाँचे कीसमीक्षाकरना।
b. Review the framework in lightof new developments such as long-term TP products.
ग. वर्तमानढाँचे के लिएअपेक्षितहोनेवाले आशोधनोंके संबंध मेंसिफारिशेंकरना।
c. Make recommendations regarding modificationsthat may be required to the current framework.
5. उक्तकार्य-दल इसआदेश केनिर्गम कीतारीख से 12 सप्ताहके अंदर अपनीरिपोर्टप्रस्तुतकरेगा।
The group shall submit its report within12 weeks from the date of issuance of the Order.
(टी. एल.अलमेलू /
सदस्य(गैर-जीवन)