Foreign
Exchange Management (Insurance) (Amendment) Regulations, 2003
In
exercise of the powers conferred by sub-section (2) of Section 47 of the Foreign
Exchange Management Act, 1999, (42 of 1999), and in partial modification of its
Notification No.FEMA.12/2000-RB, dated May 3, 2000, as amended from time to time,
the Reserve Bank of India makes the following Regulations to amend the Foreign
Exchange Management (Insurance) Regulations, 2000, namely :
1. Short Title and Commencement:
(a) These Regulations
may be called the Foreign Exchange Management (Insurance) (Amendment) Regulations,
2003.
(b)They
shall come into force from the date of their publication in the Official Gazette.
2. Amendment of the Regulations:
In the Foreign Exchange
Management (Insurance) Regulations, 2000, Regulations 3 and 4 shall be substituted
by the following Regulations, namely :-
'3. Permission to take or hold a general insurance
policy issued by an insurer outside India
i) A person resident
in India may take or continue to hold a general insurance policy issued by an
insurer outside India, provided that, the policy is held, under a specific or
general permission of the Central Government.
ii) A person resident in India may continue to hold any general
insurance policy issued by an insurer outside India when such person was resident
outside India.
Provided further that where the premium due on a general 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.
4. Permission to take or hold a life
insurance policy issued by an insurer outside India
i) A person resident in India may take or continue to hold a life
insurance policy issued by an insurer outside India, provided that, the policy
is held, under a specific or general permission of the Reserve Bank of India.
ii) A person resident in India may continue to hold any life insurance
policy issued by an insurer outside India when such person was resident outside
India.
Provided further 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.