Section 3(2) in The Insurance Regulatory And Development Authority (Life Insurance-Reinsurance) Regulations, 2000
(2)The profile of such a programme, duly certified by the Appointed Actuary, which shall include the name(s) of the reinsurer(s) with whom the insurer proposes to place business, shall be filed with the Authority, at least forty-five days before the commencement of each financial year, by the insurer:Provided that the Authority may, if it considers necessary, elicit from the insurer any additional information, from time to time, and the insurer shall furnish the same to the Authority forthwith.
