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Existing regulations on insurance commissions and remuneration to continue- (Insurance Regulatory and Development Authority) (15 Mar 2016)

MANU/IRDA/0007/2016

Insurance

The Insurance Regulatory and Development Authority of India advised insurers, insurance intermediaries and insurance agents to continue complying with existing regulations on commission and remuneration or brokerage payable.

The IRDA was expected to implement changes based on draft ‘Insurance Regulatory and Development Authority of India (Payment of Commission or Remuneration or Reward to Insurance Agents and Insurance Intermediaries) Regulations, 2016’ on which comments were accepted till 27 January 2016.

Tags : INSURANCE BROKERS COMMISSION REMUNERATION

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