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Union of India - Section

Section 65 in The Insurance Rules, 1939

65. Fees of members

.-A non-official member shall be entitled to a fee for attending meetings of the Committee of Rs. 100 for each day of the meeting.[Schedule 1] [Renumbered by G.S.R. 1275, dated 28-5-1969]FormI(Seerule 5)Reserve Bank Of IndiaToThe Manager,Reserve Bankof India......................London...............20.......This is toinform you that the..................................have this day depositedthe under-mentioned securities.Manager
Number Loan Face value (in sterling) Market value(ex-dividend in sterling) Interest of dividend paid up to Remarks
           
Total          
FormII(Seerule 5)Reserve Bank Of IndiaSecurities Department
No. LT.  
ST.
.................20.......Certifiedthat the ........................................have made the under-noteddeposits in terms of the Insurance Act, 1938.Manager
  Cash Approved Securities Remarks
Loan Face value Market value
1 2 3 4 5 6
Total          
Grand Totalof columns 2 and 5 Rs. ...............FormIII(Seerule 5)No.....................sectionReserve Bank Of IndiaSecurities Department................20......Statementshowing the particulars of deposits held on behalf of the ........................undersection..........of the Insurance Act, 1938.
Loan Existing deposits(excluding deposits withdrawn) New Deposits Received on.......... Total Sterling deposits have converted at 1s. 6d.
           
  Face value Book value Face value Book value Face value Book value
             
Total securities            
Cash            
Grand Total            
Certifiedthat the above agrees with the entries in the books maintained by the Bank.ToThe Controller of Insurance.[***] [The words "department of Insurance" omitted by G.S.R. 45, dated 18-12-1965]Simla.ManagerFormIV(Seerule 10)List Of Deposits Under The Insurance Act, 1938, Held In TheCustody Of The Reserve Bank Of India On The 31st December,.....20.....
Name of depositor Loan or nature of deposits Amount Total face value Cash Total book value of securities and cash
           
FormIV-A[Seerule 10(c)(1)]Return Of Investments Of The Controlled Fund Of The.......Insurance Company Limited................As At.................20........[Seesection 28-A(1)](Pleasesee the note appended to the form)PartA[Investmentsapproved under section 27-A(1) of the Insurance Act].
(1)Government securities and other securities charged on the revenues of the Central Government or of the Government of a Part A State or guaranteed fullyas regards principal and interest by the Central Government or the Governmentof any Part A State and securities issued or guaranteed fully as regardsprincipal and interest by the Government of a Part B State and specified as approved, securities by the Central Government.
Full description of the security Date of purchase Date of maturity Rate of interest Face value Book value Market value Remarks
               
(2)Approvedsecurities other than those referred to in item (1) above.[Seesection 2(3)]
Full description of the security Date of purchase Date of maturity Rate of interest Face value Book value Market value Remarks
               
(3)Securities guaranteed fully as regards principal and interest by a Provincial Government in Pakistan or charged on the revenues of any part of the thatdominion and debentures of other securities for money issued by or on behalf ofthe Port of Karachi and satisfying the requirements of rule 10-A of the Insurance Rules.
Full description of the security Date of purchase Date of maturity Rate of interest Face value Book value Market value Remarks
               
(4)Securities issued by the Government of any country outside India.
Full description of the security indicating the name of the country Date of purchase Date of maturity Rate of interest Face value Book value Market value Remarks
               
(5)Debentures of other securities for money issued with the permission of the State Government by any Municipality in a State.[Seesection 27-A(1)(c)]
Full description of the security Date of purchase Date of maturity Rate of interest Face value Book value Market value Remarks
               
(6)Debentures or other securities for money issued by any authority constitutedunder any housing or building scheme approved by a Central Government or a State Government or by any authority or body constituted by any Central Act or Act of a State Legislature.[Seesection 27-A(1)(d)]
Name of the housing or building scheme Name of the Government approving the scheme of the Act under which the scheme is constituted Date of investment Maturity date of the debentures or security Rate of interest Face value Book value Market value Remarks
                 
(7)Firstmortgages or immovable property situated in India under any housing or buildingscheme of the insurer approved by the Central or a State Government.[Seesection 27-A(1)(e)]
Location of the property Value of the property (date of last valuation of the property) Amount advanced Date of advance Rate of interest Name of the State approving the scheme and date of approval Amount outstanding Remarks
            Principal Interest*  
| | | | | | | |
*To be statedif outstanding for more than one year.
(8)Debentures secured by a first charge on any immovable property, plant orequipment, of any company which has paid interest in full for five yearsimmediately preceding or for at least five out of the six years immediatelypreceding on such or similar debentures issued by the company.[Seesection 27-A(1)(f)]
Name of the company Date of issue of debentures Date of purchase by the insurer Whether the charge is on property, plant or equipment Rate of interest Face value Book value Market value Remarks
                 
(9)Debenturessecured by a first charge on any immovable property, plant or equipment of anycompany where, either the book value or the market value, whichever is less, ofsuch property, plant or equipment is more than three times the value of thedebentures.[Seesection 27-A(1)(g)]
Name of the company Date of purchase Date of maturity of the debentures Rate of interest Face value Book value Market value Remarks
               
(10)Firstdebentures secured by a floating charge on all the assets of any company whichhas paid dividends on it, ordinary shares for the five years immediatelypreceding or for at least five years out of the six or seven years immediatelypreceding.[Seesection 27A(1)(h)]
Name of the company Date of purchase by the interest Date of maturity of debentures Rate of interest Face value Book value Market value Remarks
               
(11)Preference shares of any company which has paid dividends on its ordinaryshares for the five years immediately preceding or for at least five out of thesix or seven years immediately preceding.[Seesection 27-A(1)(i)]
Name of the company Date of purchase by the insurer Rate of interest Face value Book value Market value Remarks
             
(12)Preference shares of any company on which dividends have been paid for the fiveyears immediately preceding or for at least five out of six or seven yearsimmediately preceding and which have priority in payment over all the ordinaryshares of the company in winding up.[Seesection 27-A(1)(j)]
Name of the company Date of purchase Rate of interest Face value Book value Market value Remarks
             
(13)Sharesof any company guaranteed by another company such other company having paiddividends on its ordinary share for the five years immediately preceding or forat least five out of the six or seven years immediately preceding.[Seesection 27-A(1)(k)]
Name of the company Name of the guaranteeing company Date of purchase Face value Book value Market value Whether proviso to section 27-A(1)(k) complied with Remarks
               
(14)Sharesof any company on which dividends of not less than four per cent includingbonus have been paid for seven years immediately preceding or for at leastseven out of the eight or nine years immediately preceding.[Seesection 27-A(1)(l)]
Name of the company Date of purchase Face value Book value Market value Remarks
           
(15)Firstmortgages on immoveable property situated in the State or in any country wherethe insurer is transacting insurance business.[Seesection 27-A(1)(m)]
Situation of the property and name of the owner Whether land or buildings or both Whether land is lease-hold or free-hold Outstanding period of the mortgage if property is lease-hold Outstanding period of the term if the lease, property is lease-hold Type of mortgage Date of mortgage Value of the land
               
Value of the building Date of last valuation of the property and name of the valuer Amount advanced on the mortgage Rate of interest Outstanding amount Remarks
Land Buildings Principal Interest
               
(16)Immovable property situated in the State or in any country where the insurer istransacting insurance business.[Seesection 27-A (1)(n)]
Situation of the property Land or building or both Whether land is lease-hold or free-hold Date of purchase Amount invested by the insurer Net annual rental value of the property, i.e., net of taxes, maintenance depreciation, etc. Whether free from all encumbrances Remarks
               
(17)Loans oflife insurance policies within their surrender value issued by the insurer orby another insurer whose business he has taken over and in respect of whichbusiness he has assumed liability.[Seesection 27-A (1)(o)]
Amount of loan outstanding on the date Advance under automatic non-forfeiture scheme of the insurer Remarks
     
(18)Lifeinterests loans of life interests.[Seesection 27-A(1)(o) and (p)]
Date of purchase or grant of loan on life interest Value of the life interest Purchase price or amount of loan Whether the transaction is covered by any life policy Whether the value is certified by an actuary Remarks
           
(19)Fixeddeposits with Banks included in the Second Schedule to the Reserve Bank of India Act, 1934, or co-operative societies registered under the Indian Co-operative Societies Act, 1912, or any other law for the time being in force the primaryobject of which is to finance co-operative societies similarly registered.[Seesection 27-A(1)(q)]
Name of the bank or cooperative society with addresses Date of deposit Rate of interest Period of deposit Amount of deposit Whether Section 27-A(9) satisfied Whether proviso to Section 27-A(9) attracted Remarks
               
(20)Sharesand debentures of co-operative societies registered under the Indian Co-operative Societies Act, 1912, or any other law for the time being in force.[Seesection 27-A(1)(r)]
Name and address of Society Date of purchase Date of maturity of debentures Shares Debentures Remarks
Face value Book value Market value Face value Book value Market value
                   
(21)Otherinvestment notified under clause(s) of sub-section (1) of section 27-A.
Description of the investment Date of purchase Face value Book value Market value Interest of dividend paid last Remarks
             
PartBRelating toinvestments held invested under section 27-A(2) of the Insurance Act in respectof which a resolution has been adopted in terms of that section.Rs........................
(1)15 percent of the sum referred to in sub-section (1) of section 27 of the Insurance Act estimated as at the date of this return.
(2)Particulars of investments.
Name of the company whose shares or debentures are held by the insurer and description of investments Date of purchase Date of maturity Face value Book value Market value Name of directors of the insurer interested in the investment Extent of interest of director Whether Section 27-A(3), (4) and (5) satisfied Remarks
                   
Total
PartCParticularsof investments other than those shown in Part A, Part B and Part D and notsatisfying the requirements of sub-sections (1) and (2) but complying with therequirements of sub-sections (3) and (4) of section 27-A.
Full description of the investment (including the name of the company) Date of investment Face value Book value Market value Names of the directors of the insurer interested in the investment Extent of interest of directors Remarks
               
Particularsof investments not satisfying the requirements of sub-sections (3) and (4) ofsection 27-A.
Full description of the investment (including the name of the company in which invested Total value of the investment Amount held invested in excess of the requirement of Date of investment Names of the Directors of the insurer who are interested in the investment Extent of each director's interest in other company If the investment is shown in Part B of the statement indicate it by cross reference Remarks
Sub-Section Sub-Section(3)(4)
Clause Clause Clause Clause(a)(b) (a) (b)
                     
| | | | | | | | | |
IIParticularsof investments not satisfying the requirements of sub-section (5) of section