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Guidelines on Investment in Exchange Traded Funds with G Sec Underlying- (Insurance Regulatory and Development Authority) (26 Aug 2015)

MANU/IRDA/0031/2015

Insurance

Insurers are permitted to invest in the exhaustive asset classes under the provisions of Insurance Act, 1938, IRDA (Investment) Regulations, 2000, and ensuing guidelines. GILT-ETF launched in India, has been after due consideration, permitted for Insurers to invest as a part of "Approved Investments".

Relevant : IRDA (Investment) (4 th Amendment) Regulations, 2008 – Reg MANU/IRDA/0058/2008 Clarifications on IRDA (Investment) Regulations, 2000, Circulars and Guidelines MANU/IRDA/0086/2013

Tags : INSURANCE EXCHANGE TRADED FUND

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