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Report No. 190 8.9 Miscellaneous provisions. Investments 8.9.1.1 It requires consideration whether the details of investments provided in ss. 27, 27A and 27B ought to be shifted to the Regulations framed by the IRDA even while retaining the essential guidelines in the substantial provisions of these sections. Alternatively, whether the existing provisions relating to investments under ss. 27, 27A and 27B be retained with an additional safeguard that prior approval of RBI should be sought in drawing up the list of such investments by the IRDA. 8.9.1.2 It requires to be consider whether the provisions pertaining to investments and maintenance of solvency margin should be equally applicable to the public sector insurance companies including Life Insurance Corporation of India and GIC and its subsidiaries.    |
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