Section 9 in The Life Insurance Corporation of India (Agents) Regulations, 2017
9. Minimum amount of business to be secured by agents.
(1)An agent shall bring in such minimum amount of business in his first and subsequent agency years as may be determined by the Corporation from time to time.(2)Notwithstanding anything contained in sub-regulation (1), an agent shall be exempt from bringing in the business required of him, if he fulfills such other conditions as may be laid down by the Corporation from time to time.
