Section 13(b) in Insurance Regulatory and Development Authority of India (Lloyd's India) Regulations, 2016
(b)In particular and without prejudice to the generality of the foregoing, the Authority shall consider the following matters, namely: -(i)the general track record of conduct and performance of the applicant in the field of business/ profession they are engaged in;(ii)the record of conduct and performance of the directors and persons in management of the applicant;(iii)the proposed infrastructure of Lloyd's India, to effectively carry out the reinsurance business;(iv)the proposed business plan for the five succeeding years;(v)other relevant matters for carrying out the provisions of the Act.
