Section 26 in Insurance Regulatory and Development Authority of India (Registration of Insurance Marketing Firm) Regulations, 2015
26. Maintenance of Records.
- An Insurance Marketing Firm shall maintain the following records -(i)Mandate received from the client;(ii)Know Your Client (KYC) records of the client, as required under the relevant Authority's guidelines and provisions of PMLA;(iii)Copy of the proposal form duly signed by the client and submitted to the insurer with ACR signed by the IMF;(iv)A register containing list of the clients, details of policy such as type of policy, premium amount, date of issue of the policy, charges or fees received;(v)A register containing details of complaints received, name of the complainant, nature of complaints and action taken thereon;(vi)Any other record as may be specified by the Authority from time to time.
