Section 8(1) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
(1)The Authority may refuse the application for renewal of license to a Surveyor and Loss Assessor on any of the following grounds, if the applicant:(a)makes a statement which is false in material particulars with regard to the eligibility for obtaining license(b)if the applicant suffers from any of the disqualifications provided under Section 42D read with Section 64UM of the Act.Provided that the Authority shall give a reasonable opportunity, to the person concerned, of being heard, before such refusal.
