In section 114A of the principal Act, in sub- section (2),-(i)for clause (a), the following clauses shall be substituted, namely:-(a)the qualifications to be possessed by actuaries;(aa) the matters including fee relating to the registration of insurers under section 3;(ii)in clause (g), for the words" fourth proviso", the words" fifth proviso" shall be substituted;(iii)after clause (i), the following clauses shall be inserted, namely:-(ia)the form in which a return showing the investments made out of the controlled fund shall be submitted by an insurer carrying on life insurance business under sub- section (1) of section 28A;(ib)the form in which a return showing all the changes that occurred in the investments shall be submitted by an insurer carrying on life insurance business under sub- section (2) of section 28A;(ic)the form in which a return showing the investment made out of assets shall be submitted by an insurer carrying on general insurance business under sub- section (1) of section 28B;(id)the form in which a return showing all the changes that occurred in the investments shall be submitted by an insurer carrying on general insurance business under sub- section (2) of section 28B;(ie)the form of the statement and the sum to be specified under sub- section (2) of section 31B;";(iv)after clause (v), the following clauses shall be inserted, namely:-(va)the amount of commission, fee or as remuneration in any form not exceeding thirty per cent. to be paid or contract to be paid under sub- section (1) of section 42E;(vb)the requirements of capital, form of business and other conditions to act as an intermediary or insurance intermediary under sub- section (2) of section 42E;(vc)the form of balance- sheet as may be specified by the Authority under sub- section (1) of section 49;";(v)after clause (za), the following clause shall be inserted, namely:-(zb)the manner of receipt of premium to be specified under sub- section (6) of section 64VB.
