Union of India - Act
The Insurance Regulatory And Development Authority (Investment) Regulations, 2000
UNION OF INDIA
India
India
The Insurance Regulatory And Development Authority (Investment) Regulations, 2000
Rule THE-INSURANCE-REGULATORY-AND-DEVELOPMENT-AUTHORITY-INVESTMENT-REGULATIONS-2000 of 2000
- Published on 14 August 2000
- Commenced on 14 August 2000
- [This is the version of this document from 14 August 2000.]
- [Note: The original publication document is not available and this content could not be verified.]
14.
/666[14th August, 2000]In exercise of the powers conferred by sections 27-A, 27-B, 27-D and 114-A of the Insurance Act, 1938 (4 of 1938), the Authority in consultation with the Insurance Advisory Committee hereby makes the following regulations, namely:-1. Short title and commencement .-(1) These regulations may be called The Insurance Regulatory and Development Authority (Investment) Regulations, 2000.
2. Definitions .-In these regulations, unless the context otherwise requires,-
(a)"Act" means the Insurance Act, 1938 (4 of 1938);(b)"accretion of funds" means investment income, gains on sale/redemption of existing investment and operating surplus;(ba)[ "Investment Assets" mean all investments made out of:(i)in the case of a Life Insurer-(a)share-holders funds representing solvency margin, non-unit reserves of unit linked insurance business, participating and non-participating funds of policy-holders;(b)policy-holders funds of pension and general annuity fund at their carrying value; and(c)policy-holders unit reserves of unit linked insurance business at their market value; and(ii)in the case of a General Insurer-(a)share-holder funds representing solvency margin and policy-holders funds at their carrying value as shown in its balance sheet drawn as per the Insurance Regulatory and Development Authority (Preparation of Financial Statements and Auditors' Report of Insurance Companies) Regulations, 2000, but excluding items under the head "Miscellaneous Expenditure";][[(c) "Authority" means the Insurance Regulatory and Development Authority established under sub-section (1) of section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999);(ca)"Group" means,-(i)two or more individuals, association of individuals, firms, trusts, trustees or bodies corporate or any combination thereof, which exercises, or is established to be in a position to exercise, control, directly or indirectly, over any body corporate, firm or trust, or(ii)Associated persons, as may be stipulated by the Authority, from time to time, by issuance of guidelines under these regulations;](cb)[ "Financial Derivatives" means a derivative as defined under clause (aa) of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956), and includes a contract which derives its value from interest rates of underlying debt securities and such other derivative contracts as may be stipulated by the Authority, from time to time;] [Added by Notification No. IRDA/Reg./1/2004, dated 1.1.2004 (w.e.f. 5.1.2004). ] [Added by Notification No. IRDA/Reg./1/2004, dated 1.1.2004 (w.e.f. 5.1.2004). ](cc)[ Money Market Instruments .-Money Market Instruments shall comprise of short term funds with maturity not more than one year comprising of the following instruments:3. [
| No. | Type of Investment | Percentage |
| (i) | Government Securities | Not less than 25% of the fund |
| (ii) | Government Securities Other Approved Securities | Not less than 50% of the fund [incl(i)above] |
| (iii) | Investments as specified in section 27-A of Insurance Act,1938 and Schedule I of the these regulations, subject to Exposure/Prudential Norms specified in regulations 5: | |
| (a)Approved Investments and other Investments (Out of "(iii)(a)""Other investment" specified under (sic section )27-A(2) of the Act, shall not exceed 15% of the fund) | Not exceeding 35% of the fund | |
| (b)Investment in housing and infrastructure by way of subscription or purchase of: | ||
| 1. Bonds/debentures of HUDCO and National Housing Bank | ||
| 2. Bonds/debentures of Housing Finance Companies either duly accredited by National Housing Banks, for house building activities, or duly guaranteed by Government or carrying current rating of not less than"AA" by a credit rating agency registered under SEBI (Credit Rating Agencies) Regulations, 1999 | Not less than 15%of the fund[(iii (b)and(c)taken together] | |
| 3. Asset Backed Securities with underlying housing loans, satisfying the norms specified in the guidelines issued under these regulations. | ||
| (c)Investment in Infrastructure: | ||
| (Explanation: Subscription or purchase of Bonds/Debentures, Equity and Asset Backed Securities with underlying infrastructure assets would qualify for the purpose of this requirement. | ||
| "Infrastructure facility" shall have the meaning as given in clause(h)of regulation 2 of Insurance Regulatory and Development Authority (Registration of Indian Insurance Companies) Amendment Regulations,2008). |
| No. | Type of Investment | Percentage |
| (i) | Government Securities | Not less than 20% of the fund |
| (ii) | Government Securities or other Approved Securities | Not less than 40% of the fund (incl(i)above) |
| (iii) | Balance to be invested in Approved Investments, as specified in Schedule I, subject to Exposure/Prudential norms specified in regulation 5. | Not exceeding 60% of the fund |
4. [
| No. | Type of Investment | Percentage |
| (i) | Government Securities | Not less than 20% of Investment Assets |
| (ii) | Government Securities Other Approved Securities | Not less than 30% of Investment Assets [incl(i)above] |
| (iii) | Investments as specified in section 27-B of Insurance Act,1938 and Schedule II subject to Exposure/Prudential Norms specified in Regulation 5: | |
| (a)Approved Investments and Other Investments (Out of "(iii)(a)""Other investment" specified under (sic section )27-B(3) of the Act, shall not exceed 25% of Investment Assets) | Not exceeding 55% | |
| (b)Housing and loans to State Government for housing and fire fighting equipment, by way of subscription or purchase of: | Not less than 5% | |
| 1. Bonds/debentures of HUDCO and National Housing Bank | ||
| 2. Bonds/debentures of Housing Finance Companies either duly accredited by National Housing Banks, for house building activities, or duly guaranteed by Government or carrying current rating of not less than"AA" by a credit rating agency registered under SEBI (Credit Rating Agencies) Regulations, 1999 | ||
| 3. Asset Backed Securities with underlying housing loans, satisfying the norms specified in the guidelines issued under these regulations. | ||
| (c)Investment in Infrastructure: | Not less than 10% | |
| (Explanation.-Subscription or purchase of Bonds/Debentures, Equity and Asset Backed Securities with underlying infrastructure assets would qualify for the purpose of this requirement. | ||
| "Infrastructure facility" shall have the meaning as given in clause(h)of regulation 2 of Insurance Regulatory and Development Authority (Registration of Indian Insurance Companies) Amendment Regulations,2008). |
1. All investment in assets or instruments, which are capable of being rated as per market practice, shall be made on the basis of credit rating of such assets or instruments. No investment shall be made in instruments, if such instruments are capable of being rated, but are not rated.
2. The rating should be done by a credit rating agency registered under SEBI (Credit Rating Agencies) Regulations, 1999.
3. Corporate bonds or debentures rated not less than AA or its equivalent and P1 or equivalent ratings for short term bonds, debentures, certificates of deposit and commercial paper, by a credit rating agency, registered under SEBI (Credit Rating Agencies) Regulations, 1999 would be considered as "Approved Investments".
4. The rating of a debt instrument issued by All India Financial Institutions recognised as such by RBI shall be of "AA" or equivalent rating. In case investments of this grade are not available to meet the requirements of the investing insurance company, and Investment Committee of the investing insurance company is fully satisfied about the same, then, for the reasons to be recorded in the Investment Committee's minutes, the Investment Committee may approve investments in instruments carrying current rating of not less than "A+" or equivalent as rated by a credit rating agency, registered under SEBI (Credit Rating Agencies) Regulations, 1999, would be considered as "Approved Investments".
5. Approved Investments under points 3 and 4 above, which are downgraded below the minimum rating prescribed should be automatically re-classified under "Other Investments" category for the purpose of pattern of investment.
6. Investments in equity shares listed on a registered stock exchange should be made in actively traded and liquid instruments, viz., equity shares other than those defined as thinly traded as per SEBI regulations and guidelines governing mutual funds issued by SEBI from time to time.
7. Not less than 75% of debt instruments excluding Government and Other approved Securities-fund wise, in the case life insurer and Investment Assets in the case of general insurer shall-have a rating of AAA or equivalent rating for long term and P1+ or equivalent for short term instruments. This shall also apply to Unit linked fund(s).
8. Notwithstanding the above, it is emphasised that rating should not replace appropriate risk analysis and management on the part of the Insurer. The Insurer should conduct risk analysis commensurate with the complexity of the product(s) and the materiality of their holding, or could also refrain from such investments.]
5. [ Exposure/Prudential Norms
.-Without prejudice to anything contained in sections 27-A and 27-B of Insurance Act, 1938, every insurer shall limit his investment based on the following exposure norms.Exposure norms for Life (including Unit Linked business), General Insurance (including re-insurance) business for both Approved Investments as per Insurance Act, 1938, Schedule I and II of these regulations, and other Investments as permitted under (sic section) 27-A(2) and 27-B(3) of the Insurance Act, 1938:| Type of Investment | Limit for "investee" company | Limit for the entire "group" of the investee company | Limit for industry sector to which investee company belongs |
| (1) | (2) | (3) | (4) |
| (a) Investment in "equity" preference shares, convertible debentures | 10% of outstanding equity shares (face value) or 10% of the respective fund in the case of life insurer/investment assets in the case of general insurer (including re-insurer) whichever is lower. | Not more than 10% of the respective fund in the case of life insurer/investment assets in the case of general insurer (including re-insurer). | Investment by the insurer in any industrial sector shall not exceed 10% of its total investment exposure to the industry sector as a whole. |
| The above percentage shall stand at 25% in the case of Unit linked funds. | The above percentage shall stand at 25% in the case of Unit linked funds | ||
| (b) Investment in debt/loans and any other permitted investments as per Act/regulation, other than item `a' above. | 10% of the paid-up share capital, free reserves and debenture/bonds of the investee company or 10% of respective fund in the case of life insurer/investment assets in the case of general insurer (including re-insurer) whichever is lower. | on the lines of classification by National Industrial Classification Code for Extra Territorial Organizations and Bodies in India(NIC) or any other system which adopts NIC classification). |
2. Investment in immovable property covered under section 27-A (1)(n) of Insurance Act, 1938 shall not exceed, at the time of investment, 5% of (a) Investment Assets in the case of general insurer and (b) 5% of Investment Assets of funds relating to life funds, pension and general annuity funds in the case of life insurer.
3. Subject to exposure limits mentioned in the table above, an insurer shall not have investments of more than:
4. In the case of Life, Pension and General Annuity business the percentage and General insurance business the 10% of group and industry sector exposure shall be raised upto 15% with the prior approval of Investment Committee. The Investment Committee should exercise due care keeping in view the possible concentration and other related risks, in the interest of the policy-holders. Exposure norms applicable for investments, for which specific circulars/ guidelines are issued, shall be guided by such circulars/guidelines.
5. The exposure limit for financial and banking sector shall stand at 25% investment assets for all insurers.
6. Investment in fixed deposit, term deposit and certificate of deposit of a Scheduled Bank shall be made in terms of the provisions of section 27-A(9) and section 27-B(10) of the Insurance Act, 1938. Such investments would not be deemed as exposure to banking sector. However, investments in such fixed deposit, term deposit and certificate of deposit in a bank falling under the promoter group of the insurer, shall continue to be subject to promoter group exposure norms as per point 3 of Note to this regulation.]
6. [
Every insurer shall submit to the Authority the following returns within such time, at such intervals and verified/certified in such manner as indicated there against.| No. | Form | Description | Periodicity of Return | Time limit for submission | Verified/Certified by |
| 1 | Form 1 | Statement of Investment and Income on Investment | Quarterly | Within 45 days of the end of the Quarter | Chief Executive Officer/Chief of Investments |
| 2 | Form 2 | Statement of Downgraded Investments | Quarterly | Within 45 days of the end of the Quarter | Chief Executive Officer/Chief of Investments |
| 3 | Form 3-A (Part A,B,C) | Statement of Investments (Life Insurers)- Compliance Report | Quarterly | Within 45 days of the end of the Quarter | Chief Executive Officer/Chief of Investments |
| 4 | From 3-B | Statement of Investments (General Insurer)-Compliance Report | Quarterly | Within 45 days of the end of the Quarter | Chief Executive Officer/Chief of Investments |
| 5 | From 4 | Exposure and other norms-quarterly compliance certificate. | Quarterly | Within 45 days of the end of the Quarter | Chief Executive Officer/Chief of Investments and Chief of Finance |
| 6 | From 4-A (Part A,B,C) | Statement of Investment Subject to Exposure Norms-Investee Company | Quarterly | Within 45 days of the end of the Quarter | Chief Executive Officer/Chief of Investments |
| 7 | Form 5 | Statement of Investment Reconciliation | Quarterly | Within 45 days of the end of the Quarter | Chief Executive Officer/Chief of Investments |
| 8 | Form 5-A | Statement of Mutual Fund Investment | Quarterly | Within 45 days of the end of the Quarter | Chief Executive Officer/Chief of Investments |
| 9 | Form 6 | Certificate under sections 28(2-A) 28(2-B) and 28-B(3) of the Insurance Act, 1938 | Quarterly | Within 45 days of the end of the Quarter | Chief Executive Officer/Chief of Investments |
| 10 | Form 7 | Confirmation of Investment Portfolio Details | Quarterly | Within 45 days of the end of the Quarter | Chief Executive Officer/Chief of Investments |
| 11 | Form 7-A | Statement of Non-Performing Assets | Quarterly | Within 45 days of the end of the Quarter | Chief Executive Officer/Chief of Investments |
7. Power to call for additional information .-The Authority may, by general or special order, require from the insurers such other information in such manner, intervals and time limit as may be specified therein.
8. [ Duty to report extraordinary events affecting the investment portfolio
.-Every insurer shall report to the Authority forthwith, the effect or the probable effect of any event coming to his knowledge, which could have material adverse impact on the investment portfolio and consequently on the security of policy-holder benefits or expectations.]9. [ Organisational structure for Investment management
-1. Every insurer shall constitute an Investment Committee which shall consist of a minimum of two non-executive directors of the Insurer, the Chief Executive Officer, Chief of Finance, Chief of Investment division, and wherever an appointed actuary is employed, the Appointed Actuary. The decisions taken by the Investment Committee shall be recorded and be open to inspection by the officers of the Authority.2. Every Insurer shall draw up, annually an Investment Policy (fundwise investment policy in the case of unit linked insurance business) and place the same before its Board of Directors for its approval. While framing such policy, the Board shall ensure compliance with the following:-
3. The investment policy as approved by the Board shall be implemented by the investment committee, which shall keep the Board informed on a quarterly basis about its activities and fund(s) performance.
4. The Board shall review the investment policy and its implementation on a half-yearly basis or at such short intervals as it may decide and make such modification to the investment policy as is necessary to bring it in line with the investment provisions laid down in the Act and regulations made thereunder, keeping in mind protection of policy-holders' interest and pattern of investment laid down in these regulations or in terms of the agreement entered into with the policy-holders in the case of unit linked insurance business.
5. The details of the IP or its review as periodically decided by the Board shall be made available to the internal or concurrent auditor. The auditor shall comment on such review and its impact on the investment operations, systems and processes in their report to be placed before the Board Audit Committee.
6. In order to ensure proper internal control of investment functions and operations the insurer shall clearly segregate the functions and operations of front, mid and back office.
7. The Authority may call for further information from time to time from the insurer as it deems necessary and in the interest of policy-holders and issue such directions to the insurers as it thinks fit.]
10. [ Miscellaneous
.-(1) Valuation of Assets and Accounting of Investments shall be as per the Insurance Regulatory and Development Authority (Preparation of Financial Statements and Auditor's Report of Insurance Companies Regulations, 2000.11.
| CurentQuarter | Year to Date | Previous Year | ||||||||||||
| No. | Category of Investment | Category Code | Investment (Rs.) | Income on Investment (Rs.) | Gross yield (%) | Net Yield (%) | Investment (Rs.) | Income on Investment (Rs.) | Gross Yield (%) | Net Yield (%) | Investment (Rs.) | Income on Investment (Rs.) | Gross Yield (%) | Net Yield (%) |
1. To be calculated based on Monthly or lesser frequency "Weighted Average" of Investments.
2. Yield netted for Tax.
3. Form 1 shall be prepared in respect of each fund.
FORM 2Company Name and Code:Statement as on:Name of Fund.....................Statement of Down Graded InvestmentsPeriodicity of Submission: QuarterlyRs. Lakhs| No | Name of the Security | COI | Amount | Date of Purchase | Rating Agency | Original Grade | Current Grade | Date of Downgrade | Remarks |
| A. | During the Quarter | ||||||||
| B. | As on Date | ||||||||
2. Investments currently upgraded, listed as Down Graded during earlier Quarter shall be deleted from the Cumulative listing.
3. Form 2 shall be prepared in respect of each fund.
4. Category of Investment (COI) shall be as per Investment/GLN/001/2003-04.
FORM - 3APart A
| Company Name and Code: | ||||
| Statement as on: | ||||
| Statement of Investment Assets (Life Insurers) | ||||
| (Business within India) | ||||
| Periodicity of Submission: Quarterly | Rs. Lakhs | |||
| Total Application as per Balance Sheet (A) | 0 | Reconciliation of Investment Assets | ||
| Add (B) | Total Investment Assets (as per Balance Sheet) | 0 | ||
| Provisions | Sch-14 | Balance Sheet Value of: | ||
| Current Liabilities | Sch-13 | A.Life Fund | ||
| 0 | B.Pension& Gen. Annuity Fund | |||
| C.Unit Linked Funds | ||||
| Less (C) | 0 | |||
| Debit Balance in P & L A/c | ||||
| Loans | Sch-09 | |||
| Adv. & Other Assets | Sch-12 | |||
| Cash & Bank Balance | Sch-11 | |||
| Fixed Assets | Sch-10 | |||
| Misc Exp. Not Written Off | Sch-15 | |||
| Funds available for Investments | 0 | |||
| NON-LINKED BUSINESS |
| % as per Reg. | SH | PH | Book Value (SH+PH) | Actual % | FVC Amount | Total Fund | Market Value | ||||
| A. LIFE FUND | Balance | FRSM+ | UL-Non Unit Res | AR | ON PAR | ||||||
| (a) | (b) | (c) | (d) | (e) | F=[a+b+c+e] | ||||||
| 1. G. Sec. | Not less than 50% | ||||||||||
| 2. G. Sec. or Other Approved Securities [Incl. (i) above] | Not less than 50% | ||||||||||
| 3. Investment subject to Exposure Norms | |||||||||||
| (a)Housing & Infrastructure | Not less than 15% | ||||||||||
| (b)(i) Approved Investments | Not exceeding 35% | ||||||||||
| (ii) "Other Investments" not to exceed 15% | Not exceeding 35% |
| B. PENSION AND GENERAL ANNUITY FUND | % as per Reg. | PH | Book Value | Actual % | FVC Amount | Total Fund | Market Value | |
| PAR | NON PAR | |||||||
| 1. G. Sec. | Not less than 20% | |||||||
| 2. G. Sec. or Other Approved Securities [incl. (i) above] | Not less 40% | |||||||
| 3. Balance in Approved investment | Not exceeding 60% |
| C. LINKED FUNDS | % as per Reg. | PH | TOTAL FUND | ACTUAL % | |
| PAR | NON PAR | ||||
| 1 Approved Investment | Not less than 75% | ||||
| 2 Other Investments | Not more than 25% |
| PARTICULARS | Fund 1 | Fund 2 | Fund 'n' | Total of All Funds |
| Opening Balance (Market Value) | ||||
| Add: Inflow during the quarter | ||||
| Increase/(Decrease) Value of Investment [Net] | ||||
| Less: Outflow during the Quarter |
Part B
Unit Linked Insurance BusinessCompany Name and Code : Link to Item 'C' of FORM 3-A (Part A)Periodicity of Submission: QuarterlyPar/Non-ParRs. Lakhs| PARTICULARS | Fund 1 | Fund 2 | Fund 'n' | Total of All Funds |
| Opening Balance (Market Value) | ||||
| Add: Inflow during the quarter | ||||
| Increase/(Decrease) Value of Investment [Net] | ||||
| Less: Outflow during the Quarter |
| INVESTMENT OF UNIT FUND | Fund 1 | Fund 2 | Fund'n' | Total of All Funds | ||||
| Actual Inv. | % Actual | Actual Inv. | % Actual | Actual Inv. | % Actual | Actual Inv. | % Actual | |
| Approved Investments (>=75%) | ||||||||
| Govt. Bonds | ||||||||
| Corporate Bonds | ||||||||
| Infrastructure Bonds | ||||||||
| Equity | ||||||||
| Money Market | ||||||||
| Mutual funds | ||||||||
| Deposit with Banks |
| Current Assets: | ||||||||
| Accrued Interest | ||||||||
| Dividend Receivable | ||||||||
| Bank Balance | ||||||||
| Receivable for Sale of Investments | ||||||||
| Other Current Assets (for Investments) | ||||||||
| Less: Current Liabilities | ||||||||
| Payable for Investments | ||||||||
| Fund Mgmt Charges Payable | ||||||||
| Other Current Liabilities(for Investments) |
2. Details of Item 12 of Form LB 2 of IRDA (Acturial Report) Regulations, 2000 shall be reconciled with Form 3-A (Part B).
3. Other Investments are as permitted under sections 27-A(2) and 27-B(3).
FORM 3-APart C
Company Name and Code:Statement for the period : Link to Form 3-A (Part B)Periodicity of Submission : Quarterly| No. | Name of the Scheme | Assets Held on the above date | NAV as on the above date | NAV as per LB2 | Previous Qtr NAV | 2nd Previous Qtr NAV | 3rd Previous Qtr NAV | Annualised Return/Yield | 3 Year Rolling CAGR |
| 1. Fund 1 | |||||||||
| 2. Fund 2 | |||||||||
| 3. Fund n |
| NO. | PARTICULARS | SCH | AMOUNT | |
| 1. | Investments | 8 | ||
| 2. | Loans | 9 | ||
| 3. | Fixed Assets | 10 | ||
| 4. | Current Assets | |||
| (a) Cash and Bank Balance | 11 | |||
| (b) Advances and Other Assets | 12 | |||
| 5. | Current Liabilities | |||
| (a) Current Liabilities | 13 | |||
| (b) Provisions | 14 | |||
| (c) Misc. Exp. not Written Off | 15 | |||
| (d) Debit Balance of P and LA/c | ||||
| Application of Funds As per Balance Sheet (A)0 | ||||
| Less: Other Assets | SCH | AMOUNT | ||
| 1. | Loans (if any) | 9 | ||
| 2. | Fixed Assets (if any) | 10 | ||
| 3. | Cash and Bank Balance (if any) | 11 | ||
| 4. | Advances and Other Assets (if any) | 12 | ||
| 5. | Current Liabilities | 13 | ||
| 6. | Provisions | 14 | ||
| 7. | Misc. Exp. not Written Off | 15 | ||
| 8. | Debit Balance of P and LA/c |
| SH | ||||||||||
| No | "Investment" represented as | Reg. % | Balance | FRSM* | PH | Book Value (SH+PH) | % Actual | FVC Amount | Total | Market Value |
| (a) | (b) | (c) | d=(b+c) | (e) | (d+e) | |||||
| 1 | G. Sec. | Not less than 20% | ||||||||
| 2 | G. Sec or Other Approved Sec. [incl.(1)above] | Not less than 30% | ||||||||
| 3 | Investment subject to Exposure Norms | |||||||||
| 1. Housing and Loans to SG for 15% Housing than and FFE,1nfrastructure Investments | Not less | |||||||||
| 2. Approved Investments | Not exceeding 55% | |||||||||
| 3. Other Investments (not exceeding 25%) | Not exceeding 55% |
| Norms applicable for | No. | Exposure/Other Norms as per Regulation | Are the required Norms complied? (Yes /No) | Remarks | |
| Investee Company Exposure | I | (a) Investment in equity, preference shares, convertible debenture:-1. Exposure at any point of time not exceeded 10% of outstanding equity shares (face value) or 10% of the respective fund in the case of life insurer/investment assets in the case of general insurer (including re-insurer) which ever is lower.(b) Investment in debt/loans and any other permitted Investments as per Act/regulation, other than item (a) above:-1. Exposure at any point of time not exceeded 10% of the paid-up share capital, free reserves and debenture/bonds of the investee company or 10% of respective fund in the case of life insurer/ investment assets in the case of general insurer (including re-insurer) whichever is lower.2. Subject to exposure limits as per Insurance Act, 1938, investment in equity and debt taken together had not exceeded 10% of the respective fund size in the case of life insurer or investment assets in the case of general insurer (including re-insurer). | |||
| Group of the Investee Company (Ref. Reg. 2(ca) of IRDA (Investment) Reg., 2000) | II | (a) Exposure at any point of time not exceeded 10% of the respective fund in the case of life insurer/investment assets in the case of general insurer (including re-insurer)and 25% in the case of Unit linked business.1. Whether any additional exposure not exceeding 5% of respective fund, other than Unit linked funds, in the case of Life insurer/investment assets in the case of general insurer (including re-insurer) had been taken? If so, has the "prior approval" of Investment Committee had been obtained?(b) Subject to exposure limits mentioned in the regulations, had the Insurer invested more than 5%(12.5% in the case of Unit linked business) "in aggregate" of its total investments in companies belonging to the promoters' groups. (For the purpose of this regulation "Group" shall have the same meaning as defined under these regulations). | |||
| Industry sector to which the investee company belongs | III | (a) Investment by the insurer in any industrial sector had not exceeded 10% of its total investment exposure to industry sector as a whole?(b) Has the insurer, in the case of Unit linked business, had invested in any industrial sector, not exceeded 25% of its total investment exposure to industry sector as a whole? | |||
| Others | IV | (c) Is the classification of industrial sectors been done on the lines of classification of industries done by NIC (National Industrial Classification Code for Extra TerritorialOrganizations and Bodies in India) or any other system which adopts NIC classification, consistently from period to period?(a) Has the Insurer fully complied with regulation 9(6) of IRDA (Investment) (4th Amendment) Regulation, 2008, and point A.1.e. of Annexure III to Circular INV/CIR/008/2008-09?(b) Has the Insurer implemented the requirements of guidelines applicable for dealing employees, as required under point A.2.a of Annexure III to Circular INV/CIR/008/2008-09?(c) Has any investment been done in contravention of section 27-C of Insurance Act, 1938?(d) Are Money Market Investments classified as per regulation 2(cc) of IRDA (Investment) Regulations, 2000?(e) Do investments of One Year Renewable Group Term Assurance Business (OYRGTA) follow the pattern of Life Business?(f) Has any investment been made in contravention of point l of note for the purpose of regulations 3 and 4 of IRDA (Investment) (4th Amendment) Regulation, 2008?(g) Have all investments, downgraded as mentioned under point 5 of note under regulations 3 and 4, have been re-classified under"Other Investments" through the system?(h) Was debt investments under "Approved Investments" based on rating criteria, at any point of time, under any class of business, for both life and general insurer (including re-insurer) fallen below the minimum percentage as required under point 7 of note under regulations 3 and 4.(i) Has the Insurer complied with the requirements under regulation 8 of IRDA (Investment) Regulations, 2000.(j) Has the insurer's Investment Policy (fund wise in the case of Unit linked business) has been approved by the Insurer's Board and has addressed all issues required under IRDA (Investment) Regulations, 2000?Also, has the investment policy been periodically reviewed?(k) Has the of investments . [including Unit linked fund(s)] been placed before the Board on a quarterly basis?(l) In the case of a life insurer, each individual fund, both under share-holder/policy-holder funds, falling under any class of business, have identified "scrips", representing the assets of each fund, to comply with the provisions of section 11(1-B) of Insurance Act,1938?(m) Have the purchase and sale of Investments, under any class of business, in the case of Life Insurer, in respect of each fund,[including Unit linked fund (s)] been made out of the respective fund?(n) has inter fund transfer, in the case of a life insurer, been done as per circular IRDA-FA-02-10-2003-04?(o) Have the Assets been identified, for each segregated fund of Unit linked business, as per file and use procedure approved by IRDA?(p) Has the insurer, in the case of Unit linked business, invested the assets, fund wise, as per pattern of investment approved by IRDA?(q) Has the insurer, under shareholders funds, clearly split funds representing solvency margin (FRSM) in Form 3-A (Part A)/Form 3-B?(r) Has shareholders funds, beyond solvency margin, have a separate custodian account and identified scrips for both life and general(including re-insurance) companies and reconciled with Form 3-A (Part A) and Form 3-B?(s) Has the insurer conducted internal or concurrent audit for the reporting quarter and have implemented the board audit committee recommendations of the previous quarter as required under Point E.a of Annexure III to Circular-INV/CIR/008/2008-09?(t) Has the Insurer complied fully with the directions of circular: IRDA/CIR/INV/062/JAN/05, dated 17th January 2005?(u) Has the insurer, having not less than Rs. 500 Cr assets under management (AUM) complied with Points 11 and 12 of Annexure II to Circular-INV/CIR/008/2008-09 with respect to outsourcing of investment advice, NAV calculations?(v) Has the insurer, in the case of life business, reconciled investment accounts, fund-wise, with bank and custodian records on"day-to-day basis" for all types of products?(w) Has the Insurer, in respect of Unit linked products, reconciled the units with "policy admin systems", on a day-to-day basis?(x) Has the insurer, in the case of general (including re-insurance) business, reconciled investment accounts with Bank and Custodian records on a day-to-day basis?(y) Has the Insurer's investment in mutual fund complied with guidelines INV/GLN/004/2003-04 at all times during the quarter? |
| No. | Investee company | Whether Equity/Debt? | 10% of Outstanding Sh(FV)/10% of (Sh. Cap + FR + Deb/Bonds) of Investee Company | 10% of Fund Size/Total Investments | Least of Col. (d)of(e) | Actual Investment | Deviation = Col. (f) - Col.(g) | Investee company (Eq+Debt) | Deviation = Col. (e) - Col.(i) |
| (a) | (b) | (c) | (d) | (e) | (f) | (g) | (h) | (i) | (j) |
2. Above table shall be prepared individually for all ULIP Funds.
3. Only (-ve) deviafions are to be reported.
Signature..........................Full name..........................Designation........................CertificationCertified that the information given herein are correct and complete to the best of my knowledge and belief and nothing has been concealed or suppressed.Date.................FORM 4-A(PART B)Company Name and CodeRs. In LakhsStatement as on:Group Company Exposure StatementPeriodicity of Submission: QuarterlyFund Size.......................| NO. | Name of the Group | Promoter/Non-Promoter Group | Total Investments Subject to Exposure Norms | % of Total Investments |
| No | Industry Sector (as per Regulations) | Total Investments subject to Exposure Norms | % of Total Investments |
| NO. | Category of Investments | COI | Opening Balance | Pur.For the Period | Sales for the Period | Adjustment | Closing Balance | |||||||
| Face Value | Book Value | Face Value | Book Value | Face Value | Book Value | Face Value | Book Value | Face Value | Book Value | Market Value | % to Total (1+2+3) | |||
| 1 | G. Sec. | |||||||||||||
| Total (1) | ||||||||||||||
| 2. | G. Sec. or Other Approved Sec./Guaranteed Sec. | |||||||||||||
| Total [1+2] | ||||||||||||||
| 3. | Investments subject to Exposure Norms | |||||||||||||
| (a)(a) Housing and Loans to State Govt. for Housing/FFE | ||||||||||||||
| Total [3(a)] | ||||||||||||||
| (b)(b) Infrastructure Investments | ||||||||||||||
| Total [3(b)] | ||||||||||||||
| (c)(a) Approved Investments | ||||||||||||||
| Total [3(c)] | ||||||||||||||
| (d)(d) Other Investments | ||||||||||||||
| Total [3(d)] | ||||||||||||||
| Total [3(a+b+c+d)] | ||||||||||||||
| TOTAL Total(1+2+3) |
| PARTICULARS | COI | Op. Balance | Purchase for the Qtr. | Sales for the Qtr. | Cl.Balance | ||||||
| Units | Amount | Units | Amount | Unit | Cost of Sales | Units | Book Value | Market Value | % to Total Inv. | ||
| Approved Investments | |||||||||||
| MF-Gilt/G.Sec./Liquid Schemes | EGMF | ||||||||||
| 0 | 0 | 0 | Total (A) | 0 | 0 | 0 | |||||
| MF-(under Insurer's Promoter Group) | EMPG | ||||||||||
| 0 | 0 | 0 | Total (B) | ||||||||
| Total (A+B) | |||||||||||
| Other Investments | |||||||||||
| MF-Debt/Income/Serial/Liquid Funds | OMGS | ||||||||||
| 0 | 0 | 0 | Total (C) | 0 | 0 | 0 | |||||
| MF-(under Insurer's Promoter Group) | OMGS | ||||||||||
| 0 | 0 | 0 | Total (D) | 0 | 0 | 0 | |||||
| Total(C+D) | |||||||||||
| Total(A+B+C+D) |
2. Each sub-total of Form 5-A shall be linked to its corresponding head in Form 5.
3. "Other Investments" are as permitted under sections 27-A(2) and 27-B(3)
4. Guidelines on preparation of Form 5 should be strictly followed.
FORM 6Company Name and Code: Name of the Fund ....................Statement as on:Rs. In LakhsCertificate under section 28(2-A)/28(2-B)/28-B(3) of the Insurance Act, 1938Periodicity of Submission : Quarterly| No. | Investment Particulars | Under the Custody of | ||||||
| Bank(Rs.) | Self(Rs.) | Other(Rs.) | Total (Rs.) | |||||
| Share-Holders | Policy-holders | Share-holders | Policy-holders | Share-holders | Policy-holders | SH+PH | ||
| 1 | G. Sec. | |||||||
| 2 | G. Sec. or Other Approved Securities | |||||||
| 3 | Investment subject to Exposure Norms | |||||||
| (a) Housing and Loans to State Govt. for Housing & FFE | ||||||||
| (b) Infrastructure Investments | ||||||||
| (c) Approved Investments | ||||||||
| (d) Other Investments | ||||||||
| TOTAL |
2. Value of the Securities shall be as per Guidelines
3. In the case of Life Insurance Business, Form 6 shall be prepared in respect of each fund.
4. The values under Certificate should be adjusted for Purchase/Sale of investments purchased and awaiting settlement.
A reconcilation to this effect should be attached to the Certificate.FORM 7Company Name and Code:Statement as on:Confirmation on investment PortfolioPeriodicity of Submission : Quarterly| No. | Particular | Confirmation (Yes/No) |
| 1. | Details of Approved Investments / Other investments which have matured for payment and maturity amount is outstanding along with particulars of defaulted amount and period for which said default has continued: | |
| 2. | Any Investment as at (1), which subsequent to maturity have been rolled over: | |
| 3. | In respect of Investments where periodic income have fallen due, details of interest payment in default, along with period for which such default have persisted: | |
| 4. | Details of steps taken to recover the defaulted amounts, and the provisioning done/proposed in the accounts against such defaults: |
| COI | Company Name | Instrument Type | Interest Rate | Total O/s (Book Value) | Default Principal(Book Value) | Default Interest(Book Value) | Principal Due from | Interest Due from | Deferred Principal | Deferred Interest | Has there been any Principal Waiver ? | Classification | Provision (%) | Provision (Rs.) | |||
| % | Has there been revision? | Rolled Over ? | Amount | Board Approval Ref. | |||||||||||||