Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Constitution of Committee for Review of Articles of Association of Indian Institute of Insurance Surveyors and Loss Assessors- (Insurance Regulatory and Development Authority) (14 Feb 2022)

MANU/IRDA/0005/2022

Insurance

The Authority had constituted Surveyors and Loss Assessors Committee vide Order No. IRDA/SURV/ORDER/MISC/100/04/2020 dated 24/04/2020. This committee is constituted as per Regulations 10 of IRDAI (Insurance Surveyors & Loss Assessors) Regulations, 2015.

As per Regulations 11(1)(f) of IRDAI (Insurance Surveyors and Loss Assessors) Regulations, 2015, one of the functions of the Committee is to discharge any other function entrusted by the Authority from time to time. Accordingly, the committee is entrusted to review AOA of IIISLA. The detailed terms of reference are as follows:

(a) Review AOA of IIIISLA and suggest changes taking into account complying with the provisions of Companies Act, 2013 and other Rules/Regulations in this regard.

(b) Reviewing RPCEC and propose changes including whether its provisions can be subsumed in AOA itself.

(c) Suggestions for improvement in internal functioning of IIISLA related to enquiry into misconduct of members, rules for admission of members, time frame for giving IIISLA membership.

(d) Any other matter with the permission of the Chair.

Shri. Pankaj Kumar Tewari, GM (Intermediaries), IRDAI shall be invitee to the Surveyors & Loss Assessors Committee for this activity.

The Committee shall submit its Report within 30 days from the receipt of this Order.

Tags : REVIEW   ARTICLES   LOSS ASSESSORS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved