63. Particulars to be filed by insurers established outside India
Every insurer, having his principal place of business or domicile outside India, who establishes a place of business within India or appoints a representative in India with the object of obtaining insurance business, shall, within three months from the establishment of such place of business or the appointment of such representative, file with the Authority-(a)a certified copy of the charter, statutes, deed of settlement or memorandum and articles or other instrument constituting or defining the constitution of the insurer, and, if the instrument is not written in the English language, a certified translation thereof,(b)a list of the directors, if the insurer is a company,(c)the name and address of some or more persons resident in India authorised to accept on behalf of the insurer service of process and any notice required to be served on the insurer, together with a copy of the power-of-attorney granted to him,(d)the full address of the principal office of the insurer in India,(e)a statement of the classes of insurance business to be carried on by the insurer, and(f)a statement verified by an affidavit setting forth the special requirements, if any, of the nature specified in section 62 imposed in the country of origin of the insurer on Indian nationals,and, in the event of any alteration being made in the address of the principal office or in the classes of business to be carried on, or in any instrument here referred to, or in the name of any of the persons here referred to, or in the matters specified in clause (f) above, the company shall forthwith furnish to the Authority particulars of such alteration.
