1. In order to enhance responsiveness of the regulation to market innovation and to facilitate the insurers in development of new business models, products, strategies and internal processes and enable in easy compliance with the regulations while fulfilling the regulatory objectives. And also to provide the insurers the flexibility to manage their expenses based on their growth aspirations and the ever-changing insurance needs with an objective to improve insurance penetration, IRDAI (Payment of commission or remuneration or reward to insurance agents and insurance intermediaries) Regulations, 2016 has been reviewed.
2.  Accordingly, the draft IRDAI (Payment of commission or remuneration or reward to insurance agents and insurance intermediaries) Regulations, 2022 has been framed.
3. The exposure draft of IRDAI (Payment of commission or remuneration or reward to insurance agents and insurance intermediaries) Regulations, 2022, is attached herewith.
4. All the stakeholders are requested to submit their comments / suggestions, if any, on the proposed draft regulations in the given format on or before 5.00 PM 14^th Sep, 2022 to sumandeep.ghosh@irdai.gov.in with a copy to uma@irdai.gov.in

                                     FORMAT FOR SUGGESTION ON

Draft IRDAI (Payment of commission or remuneration or reward to insurance agents and insurance intermediaries) Regulations, 2022:

Chief General Manager (Intermediaries)