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Compliance with MoRTH notifications in view of the Motor Vehicles (Amendment) Act, 2019- (Insurance Regulatory and Development Authority) (08 Jan 2024)

MANU/IRDA/0002/2024

Insurance

In view of the amendments carried out in the Motor Vehicles (Amendment) Act, 2019, Ministry of Road Transport and Highways (MoRTH) has published following gazette notifications on 25th February, 2022.

A. G.S.R. 162( E) - Central Motor Vehicles (Motor Vehicle Accident Fund) Rules, 2022

B. G.S.R. 163( E) - Compensation to Victims of Hit and Run Motor Accidents Scheme, 2022

C. G.S.R. 164( E) - Central Motor Vehicles (Fifth Amendment) Rules, 2022 - Procedure for Investigation of Motor Vehicle Accidents

All the General Insurers, carrying on Motor Insurance business, shall note their roles and responsibilities and strictly comply with the provisions of the above notifications. Necessary arrangements be made by the insurers for the smooth implementation of the procedures laid down in the above cited notifications.

Tags : COMPLIANCE   MORTH NOTIFICATIONS   AMENDMENTS  

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