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INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY (REGISTRATION OF INDIAN INSURANCE COMPANIES) (THIRD AMENDMENT) REGULATIONS, 2012
F.NO. IRDA/Reg/2/58/2012
In exercise of the powers conferred by Sections 114A of the Insurance Act, 1938 (4 of 1938) read with Section 26 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999), the Authority, in consultation with the Insurance Advisory Committee, hereby makes the following regulations, to further amend the Insurance Regulatory and Development Authority (Registration of Indian Insurance Companies) Regulations, 2000, notified on 14th July, 2000 vide F.No.IRDA/Reg/7/2000 in the Gazette of India, further amended on 7th March, 2003 vide F.No. IRDA/Reg/26/2003 in the Gazette of India and further amended on 13th February, 2008 vide F.No. IRDA/Reg/3/44/2008 namely:-
1. Short title and commencement. – (1) These regulations may be called the Insurance Regulatory and Development Authority (Registration of Indian Insurance Companies) (Third Amendment) Regulations, 2012.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. Definitions – In Regulation 2(h) of the Insurance Regulatory and Development Authority (Registration of Indian Insurance Companies) (Third Amendment) Regulations, 2012.
“Infrastructure facility”, means “Harmonised Master of infrastructure sub-sectors” as mentioned in:
Gazette Notification Dt. 27th March, 2012 issued by Department of Economic Affairs (Infrastructure Section), Ministry of Finance on “Harmonised Master list of Infrastructure sub-sectors” and amended by Department of Economic Affairs from time to time by way of new notification.
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