Insurance Web Aggregator is an insurance intermediary who maintains a website for providing interface to the insurance prospects for price comparison and information of products of different insurers and other related matters.

Yes. IRDAI (Insurance Web Aggregators) Regulations, 2017 notified by the Authority with effect from 13th April 2017 is the regulations to supervise and monitor Web Aggregators.

No objection certificate is a certificate issued to the Insurance Web Aggregator applicant by the Authority on request. This certificate can be used by the Insurance Web Aggregator to register the proposed Web Aggregator firm name with Registrar of Companies(RoC). The Insurance Web Aggregator applicant shall apply with the authority for NOC along with the following minimum documents.  The proposed name(s) of the firm  Address proof, Pan Card and name of the proposed directors

An applicant desiring to get COR to act as an Insurance Web Aggregator shall follow the following procedure. a. To familiarize with the IRDAI (Insurance Web Aggregators) Regulations, 2017. b. To submit the application to the Authority in Form A. c. Remit the non-refundable application fee of Ten Thousand rupees paid by way of Demand Draft drawn infavour of ‘Insurance Regulatory and Development Authority of India’ payable at Hyderabad or by recognized electronic fund transfer to IRDAI. d. Submit all the necessary documents/declarations as mentioned in form B and regulations.

An application, submitted by the Applicant that is not complete in all respects and/or not conforming to the instructions specified in application form and/or not complying with the requirements and/or directions of the Authority, may be rejected. Provided that, before rejecting any such application, the Applicant shall be given a reasonable opportunity to complete the application in all respects and rectify the errors, if any.

Principal Officer means a director/partner, who is exclusively responsible for the activities of the Insurance Web Aggregator. The Principal Officer should possess the qualification as specified in Form C (Eligible educational qualifications for Principal Officer) of Schedule I. The Principal officer of the applicant should have completed the specified training on insurance from an institution recognized by the Authority from time to time and passed an examination, at the end of the period of training mentioned above, conducted by an examining body recognized by the Authority.

The minimum paid up capital for Insurance Web Aggregator is Rupees Twenty-Five Lakh.

The net-worth of an Insurance Web Aggregator shall at no time during the period of certificate fall below 100% of the minimum capital requirements.

Yes, the aggregate holdings of equity shares or contribution of the Insurance Web Aggregator by foreign investors, including portfolio investors, shall not exceed fortynine per cent of paid-up equity capital of Insurance Web Aggregator at any time or such foreign investment limit as prescribed by the Central Government.

A certificate of registration issued by IRDAI shall be valid for a period of three years from the date of its issue, unless the same is suspended or cancelled pursuant to the regulations.

The Insurance Web Aggregator shall submit the application for renewal of registration in Form F at least thirty days before the expiry of the registration. However, the Insurance Web Aggregator may apply for renewal, ninety days before the expiry.

The renewal fee for Insurance Web Aggregator is Rupees Twenty-Five Thousand and there is no annual fee.

There is no limit on the number of insurer, but an insurer desirous of obtaining leads from Insurance Web Aggregator shall enter into an agreement with the insurance Web Aggregator approved by the IRDAI.

Yes, with the prior approval of IRDAI.

An Authorized Verifier is a person employed by the Insurance Web Aggregator or a Tele-marketer for insurance solicitation and procurement through Telemarketing and Distance Marketing mode and who has undergone training and passed examination as specified by IRDAI.

No. Insurance web aggregators cannot undertake direct marketing.

No.

No. The objective of the Insurance Web Aggregator’s MOA should be the insurance web Aggregation and they are not permitted to any other activity other than insurance.

No. Limited products only can be marketed by insurance web aggregators, which is listed under Form Q of the Regulations.

No.

The remuneration payable to insurance Web Aggregator is as per IRDAI (Payment of Commission or Remuneration or Reward to Insurance Agents and Insurance Intermediaries) Regulations, 2016.

It is available with the IRDAI website. The link is given below.

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