Section 17(2) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
(2)During the period of training, every applicant who is a Student Member of the Institute and enrolled as trainee shall comply with the code of conduct and code of ethics prescribed by the Institute and duly approved by the Authority and shall include the following:(a)Behave ethically and with integrity. Integrity implies not merely honesty but fair dealings and truthfulness.(b)Not accept/perform/undertake/any survey works and not issue any survey report without holding a valid license issued by the Authority to act as Surveyor and Loss Assessor(c)Maintain at all times, proper record of training details duly certified by the trainer surveyor,(d)Disclose all information relating to any proceedings initiated or investigation pending or carried out/against him/her or by any agency and details of the outcome thereof"(e)File within 15 days, any change in information already submitted to the Authority(f)Any other instructions specified by the Authority/Institute from time to time.
