Document Detail
परिपत्रसं.आईआरडीए/जीवन/परि/विविध/274/11/2020
Ref. No: IRDAI/Life/Cir/Misc/274/11/2020
परिपत्र
प्रति/
सभीजीवनकर्ता
All Life Insurers.
संदर्भ
Re: Dispensing with physical signatures on proposal forms.
दिनांक05 अगस्त 2020 केआईआरडीएआई/जीवन/परि/विविध/208/08/2020के तहत उपर्युक्तविषय परनिर्देश जारीकिए गए थेजिसमें 31दिसंबर 2020 कीअवधि तक बीमाएजेंटों और बीमामध्यवर्तियोंको ओटीपी के द्वाराविशुद्धजोखिमउत्पादों केप्रस्तावोंकेप्रमाणीकरणकरने कीअनुमति दी गईथी। इसव्यवस्था केकार्य कीसमीक्षा औरजीवन बीमाकर्तासे प्राप्तप्रतिक्रियाओंके आधार पर,निम्नलिखितनिर्देश विनिमय
Vide IRDAI/Life/Cir/Misc/208/08/2020 dated 5th August,2020, instructions have been issued on the above subject allowingauthentication of proposals in respect of pure risk products with OTP for thesales made by Insurance Agents and Insurance Intermediaries, for the period upto 31st December, 2020. On a review of theworking of this arrangement and on the basis of feedback from the LifeInsurers, the following instructions are issued under Regulation 18, readtogether with Regulation 8(1) of IRDAI (Protection of Policyholders’ Interests)Regulations, 2017, Regulations 33 (c) and 38 of IRDAI (Non-Linked InsuranceProducts) Regulations, 2019, Regulations 31 and 51 of IRDAI (Unit LinkedInsurance Products) Regulations, 2019 and Clause 2.2 of Circular referenceIRDAI/Life/Cir/Misc/173/09/2019 dated 26th September, 2019.
1.
2. उपयुक्तमूल्यांकन,लाभ वर्णन(जहाँ भी लागूहो) औरसंपूर्णप्रस्तावप्रपत्र प्रस्तावकको ई-मेल यालिंक के साथजैसी भी स्थितिहो, के रूप मेंउनके पंजीकृतई-मेल आईडी यामोबाइल नंबरपर भेजाजाएगा।
The suitability assessment, benefit illustration (whereverapplicable) and the completed proposal form shall be sent to the proposer onhis / her registered e-mail ID or mobile number in the form of an e-mail or amessage with a link as the case may be.
क.
a.
ख.
b.
3. दिनांक
Vide IRDAI/Life/Cir/Misc/173/09/2019 dated 26th September, 2019,all Life Insurers were mandated to place on their website a standardizedpresentation of each product on offer for sale. Insurers shallensure that only such approved material is used while soliciting the business.A copy of such standardized presentation shall also be mailed by the LifeInsurer to the policyholder along with the policy document. The free lookcancellation period of 30 days will be applicable for sales effected underthese provisions.
4. इसकेअतिरिक्त, इनप्रावधानोंके तहत व्यक्तिगतबीमा एजेंटोंद्वारा की गईबिक्री के संबंधमेंनिम्नलिखितलागू होंगे
क.
a. It shall be the responsibility of the Insurer concerned toauthorize specific individual agents for this dispensation. LifeInsurers may follow appropriate due diligence in considering suchauthorization.
ख.
b. The Insurance Agents shall not solicit non-single premiumunit-linked insurance policies for annualized premium exceeding Rs.50,000 orsingle premium unit-linked insurance policies exceeding Rs. 1,00,000.
ग.
c. The Insurer shall verify at least 3% of sales to ascertaincompliance with these provisions. The records of verification callsshall be preserved for a period of not less than 3 years. The Insurer shallalso maintain verifiable, legally valid evidence of the proposer’s consent inan unalterable and easily retrievable form for a period of six months beyondthe term of the policy or until satisfactory settlement of claim, whichever islater.
5. इनप्रावधानोंके तहत बीमा मध्यवर्तियोंद्वारा की गईबिक्री हेतु
For the sales made by the Insurance Intermediaries under these provisions:
क.
a.
6. सभीव्यक्तिगतबीमा एजेंटोंऔर बीमा मध्यवर्तियों,संभावितग्राहक केई-मेलआईडी/मोबाइलनंबर कीसटीकतासुनिश्चितकरेंगे। वे याचितप्रक्रिया केदौरान केवलअनुमोदितबिक्री सामग्रीका उपयोगकरेंगे।
7. बीमाकर्ता
a. आवश्यकपोर्टल/ऐपआधारितसहायताप्रदान करेंगे
b. उपयुक्ततामूल्यांकन औरलाभ वर्णनजारी करनासुनिश्चितकरेंगे, जहाँभी लागू हो
c. डी-डुप्लीकेशनऔर ऐसे अन्य कार्यका संचालन करसंभावित ग्राहकोंके ई-मेल आईडी/मोबाइलनंबरों कीसटीकतासुनिश्चितकरेंगे।
8. बीमाकर्ताबिक्री/व्यापारयाचितप्रक्रियामें शामिल सभीव्यक्तियोंको उचितप्रशिक्षणप्रदानकरेंगे ताकियह सुनिश्चितकिया जा सकेकि बेचे जारहे उत्पाद परप्रस्तावक कोस्पष्टजानकारीप्रदान करनेके बाद हीग्राहक सेसहमतिप्राप्त की गईहै। बीमाकर्ताबिक्री सेसंबंधितशिकायतों की निगरानीभी करेंगे औरतुरंतसुधारात्मककार्रवाई करेंगे।वे अनुबंध -
9. प्राधिकरणइस सुविधा को क)एक से अधिकएजेंट (ओं) याजीवन बीमाकर्ताया (ग) सभी जीवनबीमाकर्ताओं मेंसे किसी केलिए भी, किसीभी समय वापसले सकता है।
यहनिर्देशदिनांक 05अगस्त 2020 केपरिपत्रसंदर्भ :आईआरडीएआई/जीवन/परि/विविध/208/08/2020 का अधिक्रमणकरेंगे, औरतत्कालप्रभाव सेलागू होंगे।
These instructions supersede the Circular Ref:IRDAI/Life/Cir/Misc/208/08/2020 dated 05th August, 2020, andcome into force with immediate effect.
वी.जयंत कुमार
मुख्यमहाप्रबंधक(जीवन बीमा)
Chief General Manager (Life Insurance)
संलग्नकEncl: अनुबंध Annexure I.
अनुबंध AnnexureI
बीमाकर्ताका नाम :
Name ofLife Insurer:
क) _________________ माहहेतु भौतिकप्रस्तावप्रपत्र,बीआई, उपयुक्ततामूल्यांकन परव्यक्तिगतहस्ताक्षर केस्थान परओटीपी प्रमाणीकरणके द्वाराबिक्री की गईपॉलिसियों केसंबंध मेंशिकायतों काविवरण
A)Statement of Grievances in respect of policies sold with OTP Authentication inlieu of wet signature on physical Proposal form, BI, Suitability Assessment forthe month of ________________;
व्यक्तिगत ब्रिकी की गई पॉलिसियों की संख्या Number of Individual Policies sold (1) | इलेक्ट्रॉनिक सहमति के माध्यम से बिक्री की गई पॉलिसियों की संख्या Number of Policies sold through electronic consent* (2) | प्राप्त शिकायतों की संख्या Number of grievances received out of (2)
|
|
|
|
|
|
|
|
|
|
*
Includeonly those cases where the consent is obtained in electronic form under the provisionsof this circular.
ख)माहकी शिकायतसूची के साथ
B)GrievanceList for the monthwith
1)
2)
3)
4)
How dealtwith (grievance resolution, action against agent/intermediary, systemcorrection)