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.