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[Section 4]
[Entire Act]
Union of India - Subsection
Section 4(1) in The Insurance Regulatory And Development Authority (Investment) Regulations, 2000
| 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). |