Dividend criteria for equity investment under "Approved Investment"- (Insurance Regulatory and Development Authority) (31 Mar 2021)

MANU/IRDA/0033/2021

Insurance

Considering the representations made by Life and General Insurance Councils, the Authority in exercise of the 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 a part of "Approved Investment" if such Shares have paid dividend "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, 20160 for the period from 1st April, 2020 to 30th Sep, 2021.

Tags : DIVIDEND CRITERIA EQUITY INVESTMENT APPROVAL