(1) These Regulations may be called Insurance Regulatory and Development Authority of India (Inspection and Fee for Supply of Copies of Returns) Regulations, 2015.

(2) They shall come into force from the date of publication in the official gazette.

(1) In these regulations, unless the context requires otherwise

(a) Act means the Insurance Act, 1938 (4 of 1938);

(b) Authority means the Insurance Regulatory and Development Authority of India established under sub-section (1) of section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999);

(c) Inspection means inspection of returns or their certified copy thereof submitted to the Authority.

(d) Return means any information, material, data or statement, financial or otherwise mandated to be submitted by the regulated entities to the Authority in physical and/or electronic form in uniform periodicity, whether monthly, quarterly, half yearly, or annually and the disclosure of which is not barred or exempted by any law for the time being in force but shall not include the information, material, data or statements called for by the Authority for specific regulatory purposes, such as business or investigative purposes:

Provided that the evaluation of whether the disclosure of information contained in a return falls within the above exclusions and exemptions provided under law shall be done by a Committee constituted by the Chairperson of the Authority for this purpose.

(2) All words and expressions used herein and not defined but defined in the Insurance Act, 1938 (4 of 1938), or in the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999) or in any Rules or Regulations made there under shall have the meanings respectively assigned to them in those Acts or Rules or Regulations.

(1) Any person seeking inspection of any return under Section 20(1) of the Act, shall make an application to the Authority in writing and send the same to the Head office of the Authority.

(2) There shall be no fee for inspection of any return.

(3) The Authority, on receipt of the application, shall indicate a date on which the person can inspect the return at the office premises of the Authority.

Provided that such date shall not be beyond 30 working days from the date of receipt of the application

(1) Any person seeking a copy of any return under Section 20(1) of the Act, shall make an application to the Authority in writing and send the same to the Head office of the Authority

(2) For providing copy of the return under Section 20(1), the fee shall be charged at the following rate: rupees One hundred only (Rs. 100/-) for each page or part thereof in physical form and rupees Seventy five (Rs. 75/-) per page in electronic form.

(3) The fee shall be paid by way of cash or by way of a demand draft or banker's cheque in favour of the Insurance Regulatory and Development Authority of India or transferred to the account of Insurance Regulatory and Development Authority of India through electronic fund transfer.

(4) The Authority shall furnish a copy of the return within 30 working days from the date of receipt of the applicable fee.

(1) A policyholder of an insurer seeking a copy of memorandum and articles of association under Section 20(3) of the Act, shall make an application to Corporate Office of the insurer in writing.

(2) For providing copy of the Memorandum and articles of association under Section 20(3), the fee shall be charged at the following rate:

rupees One hundred only (Rs. 100/-) for each page or part thereof in physical form and rupees Seventy five (Rs. 75/-) per page in electronic form.

(3) The fee shall be paid by way of cash or by way of a demand draft or banker's cheque in favour of the insurer or transferred to the account of the insurer through electronic fund transfer.

(4) The insurer shall furnish a copy of the memorandum and articles of association within 30 working days from the date of receipt of the applicable fee.

In order to remove any doubts or the difficulties that may arise in the application or interpretation of any of the provisions of these regulations, the Chairperson of the Authority may issue appropriate clarifications or guidelines as deemed necessary.

1. IRDA, Noti No. F. No. IRDAI/Reg/2/114/2016, dated February 17, 2016, published in the Gazette of India, Extra., Part III, Section 4, dated 19th February, 2016, pp. 3-5, No. 72.