Section 4 in The Insurance Regulatory And Development Authority (Life Insurance-Reinsurance) Regulations, 2000
4. Inward reinsurance business
.-(1) Every insurer who wants to write inward reinsurance business shall adopt a well defined underwriting policy for underwriting inward reinsurance business.(2)An insurer shall ensure that decisions on acceptance of reinsurance business are made by persons with adequate knowledge and experience, preferably in consultation with the insurer's appointed actuary.(3)An insurer shall file with the Authority, at least forty-five days before the commencement of each financial year, a note on its underwriting policy indicating the classes of business, geographical scope, underwriting limits and profit objective.(4)An insurer shall also file any changes to the note referred to in sub-regulation (3) as and when a change in underwriting policy is made.
