Document Detail

Title: Order
Reference No.: IRDA/RI/ORD/MISC/111/07/2019
Date: 12/07/2019
Committee on Inclusion of Terrorism Pool Balance for Calculation of Solvency Margin

General Insurance Corporation of India (GIC) and many general insurers have entered into Indian Market Terrorism Risk Insurance Pool Agreement (IMTRIP Agreement). The IMTRIP agreement is applicable to all insurance of terrorism risk insured by the Insurers. It has come to the notice of the Authority that the Balance Receivable from the Terrorism Pool has been considered for the purpose of computation of solvency margin, whereas clause 17 of the agreement do not give/grant a right to the Insurers to call back/withdraw the money from the pool. In the absence of any explicit provision in the IMTRIP agreement regarding the settlement of balances of member, there are different views on admissibility of balances towards terrorism pool in computation of available solvency margin.

In view of the above, the competent Authority has decided to set up a committee with the following members:

Sl No.

Name

Designation & Organisation

Chairman / Member

1

Mr. Suresh Mathur

ED, IRDAI

Chairman

2

Mr. K K Srinivasan

Ex-Member (Non-Life), IRDAI

Member

3

Mr. Milind Kharat

Ex-CMD United India and Ombudsman, Mumbai

Member

4

Mr. G. Srinivasan

Ex-CMD, New India and Director, National Insurance Academy

Member

5

Mr. M N Sharma

Ex-CMD, United India

Member

6

Mr. H. Ananthakrishnan

CGM, Legal Department, IRDAI

Member

7

Mr. Shyama Prasad Chakraborty

GM, Actuarial Department, IRDAI

Member

8

Mr. R K Sharma

GM, F&A Non-Life Department, IRDAI

Member

9

Mr. Dinesh Waghela

Director & GM, Oriental Insurance Co. Ltd.

Member

10

Mr. Gopal Balachandran

CFO, ICICI Lombard

Member

11

Mr. Sushant Sarin

Executive Vice President, TATA AIG General Insurance Co. Ltd.

Member

12

Mr. R Chandrasekaran

Secretary General, General Insurance Council

Member

13

One Representative from GIC RE dealing with the Subject

Member

 

Mr. Nirmal Jain, AM, F&A-NL will be the convenor of the meeting.

The Terms of Reference of the Committee are as below:

1.    Review the existing IMTRIP Agreement entered into between Pool Manager and General Insurers from the point of view of settlement process of the pool;

2.    Review the IRDA (Assets, Liabilities and Solvency Margin of General Insurance Business) Regulations, 2016 from the point of view of admissibility or otherwise, of Balance Receivable from Terrorism Pool;

3.    Recommend whether the balance receivable from Terrorism Pool should be considered as admissible asset for computation of solvency margin or not;

4.    Suggest suitable changes in IMTRIP Agreement, if any;

5.    Any other matter.

 

The Committee shall meet as often as required and submit its recommendations within three months of publishing of this order.

 

(Pravin Kutumbe)

Member (F&I)

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