SC: Magistrates Should Not Record Prosecution Evidence in Sessions-Triable Cases  ||  Supreme Court Lays Down Guidelines on Using ITRs to Assess Motor Accident Victims' Income  ||  Supreme Court: Citing AI-Generated Fake Precedents Amounts to Advocate Misconduct  ||  Bombay HC: Horse-Trading Rampant in Maharashtra, FIRs 'Washed' After Switching Sides  ||  Tripura High Court: Senior Citizens Cannot be Penalised For Failing to Follow Cases Online  ||  Delhi High Court: Parent Cannot Gain Advantage by Keeping a Child Against a Foreign Court Order  ||  Allahabad HC: Places of Worship Act Bars Conversion of Religious Character, Not State Acquisition  ||  Jharkhand HC: Single Instance of Mother-In-Law Abusing Daughter-In-Law Does Not Amount to Cruelty  ||  Madras High Court: No Appeal Lies Against E-Court Status or Adjournment Orders  ||  Chhattisgarh HC: Judicial Officer Promotion Cannot be Denied on Complaint Without Disciplinary Action    

Insurers permitted to classify investments in Preference Shares and Equity Shares as part of "Approved Investment" on specified conditions- (Insurance Regulatory and Development Authority) (27 Sep 2021)

MANU/IRDA/0100/2021

Insurance

In continuation to circular no.: IRDAI/F&I/CIR/INV/065/03/2021 Dt. 31st March, 2021 on the subject, the Authority in exercise of its powers conferred under Regulation 14(2) of the IRDAI (Investments) Regulations, 2016, hereby permits Insurers to classify investments in Preference Shares and Equity Shares as part of "Approved Investment" if dividend is paid on such Shares "for at least 2 years out of 3 consecutive years immediately preceding" instead of "for at least 2 consecutive years immediately preceding" [as required under Regulation 3(a)(4) and 3(a)(5) of IRDAI [Investment] Regulations, 2016] for the period from 1st October, 2021 to 31st March, 2022.

Tags : CLASSIFICATION   PERMISSION   PREFERENCE SHARES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved