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Notification No.FEMA 12
/2000-RB dated 3rd May 2000
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RESERVE BANK OF INDIA
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(EXCHANGE CONTROL DEPARTMENT)
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CENTRAL OFFICE
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MUMBAI 400 001
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In exercise of the powers conferred by
sub-section (2) of Section 47 of the Foreign Exchange Management Act,
1999 (42 of 1999), the Reserve Bank makes the following regulations
with respect to the holding by a person resident in India of a general
or life insurance policy issued by an insurer outside India, namely:
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1.
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Short title and commencement :-
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i)
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These Regulations may be called the Foreign
Exchange Management (Insurance) Regulations, 2000.
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ii)
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They shall come into force on 1st day of
June, 2000.
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2.
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Definitions :-
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In these Regulations, unless the context
otherwise requires, -
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i)
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'Act' means the Foreign Exchange Management
Act, 1999 (42 of 1999);
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ii)
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the words and expressions used but not
defined in these Regulations shall have the same meaning respectively
assigned to them in the Act.
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3.
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Prohibition on taking general or life insurance
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policy issued by an insurer outside India
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Save as otherwise provided in the Act,
rules or regulations made or orders or directions issued under the Act,
no person resident in India shall take any general or life insurance
policy issued by an insurer outside India.
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Provided that the Reserve Bank may, for
sufficient reasons, permit a person resident in India to take any life
insurance policy issued by an insurer outside India.
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4.
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Permission to continue to hold a policy
taken :-
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1)
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A person resident in India but not permanently
resident therein may continue to hold any insurance policy issued to
him by an insurer outside India, if the premium on such policy is paid
out of foreign currency resources outside India.
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Explanation:
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For the purpose of this clause, 'not permanently
resident' means a person resident in India for employment of a specified
duration (irrespective of length thereof) or for a specific job or assignment,
the duration of which does not exceed three years.
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2)
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A person resident in India may take or
continue to hold a general insurance policy issued by an insurer outside
India, provided that, before taking the policy in either case, he had
obtained a no objection certificate from the Central Government.
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3)
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(i)
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A person resident in India may continue
to hold any insurance policy issued by an insurer outside India when
such person was resident outside India:
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Provided that the premium on the policy
is paid out of his foreign currency account maintained with a bank outside
India or out of funds held in his Resident Foreign Currency account
maintained with an authorised dealer;
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Provided further that where the policy
is a life insurance policy in force for a period of not less than three
years prior to the policyholder's return to India, the premium due on
the policy may also be paid by making remittance from India.
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(ii)
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The maturity proceeds/ amount of claim
received in respect of the policy referred to in sub-clause (i), may
be credited to the policy-holder's foreign currency account maintained
with a bank outside India or, as the case may be, to his Resident Foreign
Currency account maintained with an authorised dealer in India;
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Provided that where the premium due on
a life insurance policy has been paid by making remittance from India,
the policy holder shall repatriate to India through normal banking channels,
the maturity proceeds or amount of any claim due on the policy, within
a period of seven days from the receipt thereof.
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( P.R. GOPALA RAO)
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Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 05.05.2000 - G.S.R.No.395(E)
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