Delhi High Court Permits Minor Rape Survivor to Terminate Pregnancy  ||  HP HC: Employees Having Good Political Relation and Influence are Hardly Sent to Hard/Tribal Area  ||  Delhi HC Stays Single Judge Rusling Asking Amazon to Pay ?339.25 Crore to 'Beverly Hills Polo Club'  ||  Gauhati HC: PIL Challenges Assam Government’s Push Back Policy  ||  Cal HC to State: Why Candidates Tainted with Scam being Given Opportunity to Reapply for Recruitment  ||  Telangana HC: Appointment of Arbitrator by One Party after Due Notice Cannot be Challenged  ||  BCI Issues Advisory Cautioning About Unauthorised LL.M Programmes  ||  Trademark Registry Approves M.S Dhoni’s Application to Officially Register ‘Captain Cool’ Trademark  ||  Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl  ||  Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required    

IRDAI Information and Cyber Security Guidelines, 2023- (Insurance Regulatory and Development Authority) (24 Apr 2023)

MANU/IRDA/0027/2023

Insurance

1. IRDAI vide Circular ref: IRDAI/IT/GDL/MISC/082/04/2017 dated 07th Apr, 2017 has issued guidelines on Information and Cyber Security for Insurers, which were later extended to all Insurance Intermediaries vide Circular ref: IRDA/GA&HR/GLD/MISC/184/09/2022 dated 02nd Sep, 2022.

2. Considering the wide-spread adoption of digital technologies and the concurrent increase in cyber security incidents, the revised Guidelines are hereby issued in order to enable the insurance industry to strengthen their defenses as well as related governance mechanism to deal with such emerging cyber threats.

3. The IRDAI Information and Cyber Security Guidelines, 2023 are attached as Annexure - A.

4. All Insurers including FRBs, Insurance Intermediaries covering Brokers, Corporate Agents, Web Aggregators, TPAs, IMFs, Insurance Repositories, ISNP, Corporate Surveyors, MISPs, CSCs and Insurance Information Bureau of India (IIB) shall adhere to the said Guidelines. Those entities who have already completed security audit for FY 2022-23 shall ensure compliance with these guidelines from next financial year.

5. The IRDAI Circular ref: IRDAI/IT/GDL/MISC/082/04/2017 dated 07th Apr, 2017, Circular ref: IRDA/IT/CIR/MISC/301/12/2020 dated 29th Dec, 2020, Circular ref: IRDA/GA&HR/GLD/MISC/184/09/2022 dated 02nd Sep, 2022 and Circular ref: IRDAI/GA&HR/GDL/MISC/211/10/2022 dated 11.10.2022 are superseded by these guidelines.

Tags : INFORMATION   CYBER SECURITY   GUIDELINES  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved