Section 9 in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
9. Suspension of the license
.-(1) A licensed surveyor and loss assessor whose license is proposed to be suspended by the Authority may be granted an opportunity before suspending the license:Provided, however, that the Authority may not follow this procedure if the continued employment of the licensed surveyor and loss assessor is considered to be detrimental to the cause of insurance underwriting.(2)The period of suspension will be indicated in the order of the Authority.(3)On receipt of the order of suspension, the licensed surveyor and loss assessor may file an appeal with the Authority asking for revocation of suspension. The Authority may designate an officer who will hear the representation of the licensed surveyor and loss assessor and make such orders as are deemed fit. The order made in this regard shall be communicated to the suspended surveyor and loss assessor.(4)If, on the basis of the order of the designated person, the Authority restores the license of the surveyor and loss assessor, it will indicate the date from which the restoration will take place.(5)During the period of suspension, the surveyor and loss assessor shall be prohibited from carrying out any surveys and all work that was handled prior to suspension and has remained incomplete shall be returned to an insurer or the insured as the case may be.(6)The license granted by the Authority may be cancelled by the Authority where the surveyor and loss assessor does not represent within a period of 45 days from the date of order of suspension.(7)Any order of suspension or revocation of the order thereof shall be intimated to the insurers.
