To

All Insurers

Sub: Extension of time limit applicable toPublic Disclosures on websites

TheAuthority has issued directions vide circular ref.IRDA/F&I/CIR/F&A/012/01/2010 dt. 28th January 2010 for hosting thefinancial and other information in specified formats on the respective websitesby insurers. Similarly, the Authority has also mandated insurers to furnishvarious online returns and financial information through the BAP Portal.

Inview of the lockdown and restrictions imposed to contain the spread of theCOVID 19 pandemic, the Authority had already extended the time limit forfurnishing various returns and reporting compliances by insurers, vide circularref. IRDAI/Life/Cir/Misc/079/04/2020 dt. 4th April, 2020 to mitigate anyhardships. The time limit for furnishing all quarterly, half-yearly and annualreturns for the period ending on 31.03.2020 has been extended by 30 days.

Itis hereby clarified that the time limit for ensuring compliance with thedirections regarding Public Disclosures on websites by insurers for the periodending 31st March 2020 is also extended by 30 days.

Allinsurers are advised to adhere to directions regarding the time limits andensure regulatory compliance.

PravinKutumbe

(Member F&I)