Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

IRDA Specifies Procedure to be Followed to Deal with Resignation of ISPs of IMFs - (29 May 2017)

Insurance Regulatory and Development Authority of India has issued procedure to be followed to deal with resignation of ISPs of IMFs which says that such resignation shall be approved by a Committee constituting members nominated by Life Insurance Council or General Insurance Council.

Tags : INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY OF INDIA   INSURANCE SALES PERSONS (ISPS)   INSURANCE MARKETING FIRMS (IMFS)  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved