Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY (ANNUAL REPORT-FURNISHING OR RETURNS, STATEMENTS AND OTHER PARTICULARS) RULES, 2000 CONTENTS 1. Short title and commencement 2. Definitions 3. Form, manner and the time of furnishing of returns, statements and other particulars INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY (ANNUAL REPORT-FURNISHING OR RETURNS, STATEMENTS AND OTHER PARTICULARS) RULES, 2000 S.O. 570(E). In exercise of the powers conferred by Section 20 read with clause (e) of sub-sec. 2 of Sec. 24 of the Insurance Regulatory and Development Authority Act, 1999, (41 of 1999), the Central Government hereby makes the following rules, namely : 1. Short title and commencement :- (1) These rules may be called the Insurance Regulatory and Development Authority (Annual Report furnishing of returns, statements and other particulars) Rules, 2000. 2. Definitions :- In these rules, unless the context otherwise requires (a) "Act" means the Insurance Regulatory and Development Authority Act, 1999 . (b) "Appendix" means and Appendix annexed to these rules. (c) All other words and expressions used in these rules but not defined, and defined in the Act shall have the same meanings respectively assigned to them in the Act. 3. Form, manner and the time of furnishing of returns, statements and other particulars :- (1) The Authority shall furnish to the Central Government the Annual Report-Returns, Statements and other particulars in regard to any proposed or existing programme for the promotion and the development of the insurance industry giving a true and full account of its activities in the form and manner prescribed in the appendix. (2) The Annual report-Returns, Statements and other particulars of the previous financial year referred to in sub-rule (1) above shall be submitted by the Authority to the Central Govern- ment within 9 months after the close of each financial year.