Section 21 in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
21. Submission of reports by insurers.
- Every insurer shall submit to the Authority the following:(1)File with the Authority, annually, a copy of the policy formulated by the company, on the methodology followed for appointment of surveyors, utilization of surveyors and allotment of survey jobs to licensed surveyors.(2)File with Authority, changes if any made in the policy submitted as stated at sub-regulation (1) above, within 15 days of such change with reasons thereof.(3)Quarterly report on misconduct of licensed surveyors, including, action, if any taken, on the employee surveyors under the employment rules.(4)Half-yearly report giving the number of claims reported, number of claims surveyed by in-house/ individual/ corporate surveyors, number of claims settled, amounts paid, number of claims outstanding, amounts involved, reasons for claims outstanding, time taken for claim settlement, claims settlement ratio. The report may be prepared State-wise, Surveyor wise, Amount-wise or on any other parameter considered appropriate and furnished to the Authority.
