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1. In order to review the draft IRDAI (Minimum Information for Inspection or Investigation) Regulations, 2018 to be issued under Section 33(7) of the Insurance Act, 1938, the Authority hereby constitutes a Committee with the following members:
| 1 | Mr. Nilesh Sathe Member (Life), IRDA of India | Chairman |
| 2 | Mr. D.N.Joshi Executive Director, LIC of India | Member |
| 3 | Mr. Pranay Raniwala Compliance Officer of SBI Life Insurance Co. Ltd. | Member |
| 4 | Mr. Muralikrishna Cheruvu Compliance Officer of Kotak Mahindra Life Insurance Co. Ltd. | Member |
| 5 | Ms Jayashree Nair Compliance Officer of New India Assurance Co. Ltd. | Member |
| 6 | Mr. Loknath Kar Compliance Officer of ICICI Lombard General Insurance Co. Ltd. | Member |
| 7 | Mr. Sangramjit Sarangi CFO of SBI Life Insurance Co. Ltd. | Member |
| 8 | Mr. Jose Chathuparambil John Appointed Actuary of Max Life Insurance Co. Ltd. | Member |
| 9 | Mr. Gaurav Malhotra Appointed Actuary of Bajaj Allianz General Insurance Co. Ltd. | Member |
| 10 | Ms Deepti Rustagi Compliance Officer of Apollo Munich Health Insurance Co. Ltd. | Member |
| 11 | Mr. Deepak Godbole GM - GIC of India | Member |
| 12 | Mr. Nilesh Mejari CFO of Munich Re – India Branch (FRB) | Member |
| 13 | Mr. Jaideep Devare MD - Mahindra Insurance Brokers Pvt Ltd. | Member |
| 14 | Mr. Sakharam A Kode Principal Officer of Axis Bank (Corporate Agent) | Member |
| 15 | Mr. K.Ganesh CAO of Medi Assist TPA Pvt Ltd. | Member |
| 16 | Mr. Sameer Gupte Principal Officer of NSDL Data Management Ltd. (Insurance Repository) | Member |
| 17 | Mr. Chetan Kumar Jain Principal Officer of Select Insurance Surveyors & Loss Assessors Pvt Ltd. | Member |
| 18 | Ms J.Meenakumari CGM (Inspections), IRDAI | Member Convener |
2. The Terms of Reference for the Committee are as under:
a) To review the draft regulation under Section 33(7) of the Insurance Act, 1938 considering the requirements of Insurance Act, 1938, Rule 39 of the Insurance Rules, 1939 and other legal provisions applicable to the entities;
b) To consider the comments received from various stakeholders in response to the exposure draft dated 11th January, 2018;
c) To suggest necessary changes/revisions to the draft regulation considering the requirements of Section 33(7) of the Insurance Act, 1938; Rule 39 of the Insurance Rules, 1939 and other legal provisions applicable to the entities; and
d) To submit the suggested changes/revisions to the draft regulations within a period of 2 months from the date of the order constituting the Committee.
Chairman
