Section 5(2) in The Insurance Regulatory And Development Authority (Registration Of Indian Insurance Companies) Regulations, 2000
(2)Every requisition for registration application shall be accompanied by-(a)a certified copy of the memorandum of association and articles of association, where the applicant is a company and incorporated under Companies Act, 1956 (1 of 1956);(b)the name, address and the occupation of the directors and principal officer;(c)a statement of the class of insurance business proposed to be carried on;(d)a statement indicating the sources that will contribute the share capital required under section 6 of the Act.
